RAKESH KUMAR PATHANIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The writ petition is filed mainly with the following prayers:

(2.) According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others vs. State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioner herein, as extended to the petitioners 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 by the petitioner before the second respondent.

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