NAND LAL AND ORS. Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) AN identical issue was considered by this Court leading to judgment dated 28.7.2010 passed in CWP No. 2735 of 2010 and connected matters, text of which reads as follows:

(2.) THE only reference to be made for analyzing the grievance of the Petitioners is two orders of the Government. One order is dated 3.4.2000 and other is dated 6.5.2000. Order dated 3.4.2000, reads as follows:

(3.) THESE instructions may kindly be brought to the notice of all concerned for strict compliance.