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Judgment
4 paragraphs · 209 wordsJustice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
(i) Writ of mandamus be issued against the respondents to work in accordance with law and they may kindly be directed to consider the petitioners in the light of judgment rendered in CWP (T) No. 4249/2008 titled as Dila Ram & ors vs. State & ors. And respondents be directed to promote the petitioners from the date when junior persons to petitioners were promoted to the higher post along with all consequential benefits.
According to the petitioners, the issue is covered in their favour by the judgment dated 17.6.2008 of this Court in Hira Lal vs. State of H.P. and another, CWP No. 319 of 1997. Therefore, there will be a direction to the respondents to look into the matter and in case the petitioners are similarly situated as the petitioner covered by the judgment, referred to above, similar benefits shall be extended to the petitioners herein also. The needful in this regard shall be done within a period of two months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above.
The writ petition is disposed of, so also the pending applications, if any.