KRISHAN LAL Vs. STATE OF H P

JUDGEMENT

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

(2.) IT is submitted that the issue is covered in favour of the petitioner by the judgment of this court in CWP No. 281 of 2007, State of H.P. and another vs. Mehar Singh and others (Annexure P-4). IT is submitted that the said judgment has become final and the same has been implemented vide Annexure P-5 order passed by the Deputy Commissioner. IT is also submitted that the petitioner is also entitled to get similar treatment, being covered by Annexure P-2. In case the petitioner is similarly situated as the petitioners covered by the judgment in CWP No. 281 of 2007, the petitioner cannot be discriminated.