ASVIN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Writ Petition is filed with the following prayers:-

(2.) ACCORDING to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled Nek Ram & others Versus State of H.P. & others. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioner in the above referred decision, in case the petitioners herein are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and a copy of the judgment referred to above, by the petitioner concerned before the second respondent.

(3.) AS far as the entitlement of the petitioners for revised pay scale is concerned, the parties shall be governed by the decision of this Court in LPA No. 105 of 2010, subject to its finality.