DINESH PATHANIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) AS far as prayer No. 2 is concerned, according to the petitioners, the issue is covered in their favour by the judgment of this Court dated 13.12.2012, in LPA No. 105 of 2010, titled as State of H.P. & others versus Rakesh Chand & others and connected matters. If that be so, a similar treatment shall also be extended to the petitioners herein also, in case the petitioners are also similarly situated. The needful shall be done 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 and copy of judgments referred to above, by the petitioner before the second respondent. The writ petition is disposed of, so also the pending applications, if any.