DHAN BAHADUR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE Writ Petition has been filed with the following prayer:

(2.) ACCORDING to the Petitioner, he is similarly situated as the Petitioner covered by Annexure P -1 (judgment). The Petitioner may point out this aspect before the second Respondent, in which case, the second Respondent will duly examine the matter and in case the Petitioner is similarly situated as the Petitioner covered by the judgment, referred to above, a similar benefit be extended to the Petitioner herein also. The needful, as above, shall be done within a period of two months from the date of production of the copy of this judgment alongwith a copy of the Writ Petition and a copy of the judgment, referred to above.