SATINDER KUMAR SHARMA AND ORS. Vs. STATE OF H.P. AND ORS.

JUDGEMENT

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

(2.) IN view of the bunch decision of this Court in V.K. Behal and Ors. v. State of H.P. and Ors. rendered in C.W.P. No. 488 of 2001, decided on 29.12.2008, the matter requires re -consideration by the Ist Respondent. The private Respondents are not entitled, allegedly submitted by the learned Counsel for the Petitioners, to the benefit of the past military service given to them. The Respondent No. 1 is directed to re -consider the case of the Petitioners and the Respondents in the light of the judgment passed in V.K. Behal case, supra and fix the seniority accordingly afresh, with notice to the parties. This shall be done within a period of four months from the date of production of copy of this judgment alongwith the copy of the writ petition before the 1st Respondent.