ANITA SHARMA S/O SH. SUSHEEL SHARMA, C/O PRINCIPAL GSSS DIGGAL, TEHSIL NALAGARH, DISTT. SOLAN, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (EDUCATION) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA,

JUDGEMENT

(1.) THIS writ petition is filed mainly with the following prayer:

(2.) AS far as the issue of merger of 50% D.A. is concerned, the same is covered in favour of the petitioner by the decision of this Court in CWP (T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others. The needful, in the light of the above decision, shall be done in the case of the petitioner and the benefits, if any, to which the petitioner is found eligible, shall be disbursed to her, within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner before the second respondent.

(3.) THE writ petition is disposed of, as above, so also the pending application(s), if any.