ROSY SHARMA, W/O SH. DEEPAK JOSHI Vs. STATE OF HIMACHAL PRADESH THROUGH ITS PRINCIPAL SECRETARY EDUCATION

JUDGEMENT

(1.) THE Writ Petition is filed mainly 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 as Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, a similar treatment shall also be extended to the petitioners herein also, as extended to the petitioners in the above referred decision, 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 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/competent authority. We also make it clear that in case subject matter is pending before the Apex Court, the implementation of this judgment need only be subject to the final out come of the said case, within another two months.

(3.) THE writ petition is disposed of, so also the pending application (s), if any.