TULA RAM Vs. HPSEB LIMITED

JUDGEMENT

(1.) THE writ petition has been filed with the following prayer:

(2.) ACCORDING to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in LPA No. 92 of 2009, dated 4.8.2010. There will be a direction to the respondents to take appropriate action in the matter in the light of the judgment, referred to above, in case the petitioners are also similarly situated, within a period of four months from the date of production of a copy of this judgment along with the copy of the writ petition.