RAJINDER SINGH S/O LATE SHRI CHET RAM VILLAGE BANDAL, P.O. MAJHOLI, TEHSIL CHOPAL, DISTRICT SHIMLA, H.P., Vs. THE STATE OF HIMACHAL PRADESH THROUGH SECRETARY (RURAL DEVELOPMENT AND PANCHAYATI RAJ) TO THE GOVERNMENT OF HIMACHAL PRADESH SHIMLA,

JUDGEMENT

(1.) THE petition has been filed with the following prayer:

(2.) ACCORDING to the petitioners, the issue involved in the present writ petition is covered in their favour by the judgment of this Court rendered in CWP No. 7542 of 2010, titled as Shyam Lal versus State of H.P. and others, decided on 6.12.2010. If that be so, similar treatment shall also be extended to the petitioners in the above referred decision, in case the petitioners are also similarly situated, within a period of three days from the date of production of certified copy of this judgment alongwith a copy of the writ petition by the petitioners before the competent authority i.e. Sub Divisional Officer (Rural), Chopal.