SH. PREM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) IT is submitted that the issue is covered by the decision of this Court in Rattan Lal versus State of H.P. The position is not disputed also. There will be a direction to the 2nd respondent to consider the case of the petitioners in the light of the said decision and take appropriate action in accordance with law, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment