PADAM DEV Vs. STATE OF H P

JUDGEMENT

(1.) THE Writ Petitions are filed with the following prayer:

(2.) THE learned counsel for respondent No. 2-corporation submits that among other grounds, this court may also appreciate the ground that the petitioner has approached this Court belatedly. Whether the delay would defeat the justice in this case is the question to be considered. As far as the merit is concerned, in view of the judgment rendered in LPA No. 115 of 2009, the petitioner cannot be discriminated. THErefore, the benefit that should have been granted to the petitioner at the time when he acquired the eligibility for the same are disbursed only belatedly. THEre is no burden of interest or cost. In the process it is not the petitioner, who has been benefited, but the Corporation. In that view of the matter, this writ petition is disposed of directing the second respondent to take appropriate action in the light of the judgment rendered in LPA No. 115 of 2009, without discriminating the petitioner, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner..