SHISHU PAL S/O SHRI OM PRAKASH SHARMA, R/O VILLAGE KAMLI, P.O. MARHANA, TEHSIL GHUMARWIN, DISTRICT BILASPUR. H.P. AND ORS. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (LANGUAGE AND CULTURE) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-171002,

JUDGEMENT

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

(2.) ACCORDING to the petitioners, they are similarly situated as the petitioners in the judgment rendered by this Court in CWP No. 274 of 2001 (Annexure P -2). It is submitted that the judgment has been accepted in principle and the same has been implemented as per Annexure P -3. If that be so and in case the petitioners are similarly situated as the petitioners in Annexure P -2, similar treatment shall be extended to the petitioners herein also. The needful shall be done within a period of three months from the date of production of a copy of this judgment alongwith a copy of the judgment, referred to above and a copy of the writ petition by the petitioners before the second respondent/competent authority.