MADAN LAL Vs. STATE OF H.P

JUDGEMENT

(1.) THE writ petitions are filed with the identical prayers, one set of such prayers is as under:

(2.) PASSED by the Deputy Commissioner, Sirmour, re -fixing the pay of the petitioners in terms of the judgment dated 29.11.2010 passed by this Court in CWP(T) No. 8211/2008 titled as Jagdish Attri and others versus State of H.P. We find that petitioners were not afforded an opportunity of hearing, prior to passing of the said order, which undoubtedly entails civil consequences. Also, it is brought to our notice that with regard to similarly situated persons, this Court vide judgment dated 30th November, 2010 passed in CWP(T) No. 8451 of 2008 titled as Ram Lal Sharma and others versus State of H.P. and another, under similar circumstances, has quashed a similar order.

(3.) WITH the aforesaid observations, all the writ petitions stand disposed of, so also the pending application(s), if any. Copy dasti.