VIJAY SINGH Vs. STATE OF HP

JUDGEMENT

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

(2.) ACCORDING to the petitioners, the issue is covered in principle in CWP No. 9047 of 2011 and connected matters decided on 21st March, 2012 titled as Baldev Chand and another vs. State of H.P. and others and they are similarly situated as the petitioners in the decision referred to above. If that be so and in case the petitioners are similarly situated, similar treatment shall be granted to the petitioners herein also. The needful shall be done by the second respondent within a period of two months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner concerned before the second respondent.