KIKRO RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petitions are filed with the following prayers: -

(2.) LEARNED Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. In case the petitioner is similarly situated, he shall not be discriminated and the matter will be duly considered by the first respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law, by disbursing the eligible benefits by way of gratuity, will be taken within another three months from the date of receipt of the representation alongwith a copy of this judgment and the copy of the judgment, referred to above by the petitioner. The writ petition is disposed of, so also the pending application(s), if any.