CHANDER KIRAN Vs. STATE OF HP

JUDGEMENT

(1.) The petitioners have filed these writ petitions with the following prayers:- CWP No. 5659 of 2010

(2.) Learned counsel for the petitioners submit that the matters are squarely covered by the judgment passed by this court on 15th July, 2010 in LPA No. 36 of 2010, Sita Ram Vs. State of H.P. and others. The text of the judgment reads as under:-

(3.) There will be a direction to the respondents to grant the same benefit to the petitioners herein also, as was granted to the petitioners in the case referred to above, in case the petitioners herein are also similarly situated. Both the writ petitions stand disposed of, so also the pending application(s), if any.