PREM RAJ CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

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

(2.) AS far as the issue regarding merger of DA is concerned, the issue is covered by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioner herein also, as extended to the petitioner in the above referred decision, in case the petitioner is 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 copy of judgment referred to above, by the petitioner before the second respondent. The writ petition is disposed of, so also the pending applications, if any.