Dhanbir Singh vs State of Himachal Pradesh

Justice Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:

(A) Issue a writ of mandamus or any other writ, order, direction directing the respondents to pay to the petitioner the benefit of merger of 50% of D.A. into basic pay + 11% D.A. w.e.f. 01.04.2004 in the revised pay scale and further revision thereof from time to time till the regularization of their services on their respective dates, with all consequential benefits and arrears accrued on this count with interest as per the judgment of this Hon''ble Court in CWP(T) No. 14232/2008 titled as Nek Ram & others Vs. State of H.P. and others, dated 17.11.2009.

Petitioner submits that he is similarly situated as the petitioner in the decision rendered by this Court in CWP(T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the petitioner is similarly situated as the petitioner in the judgment referred to above, similar treatment shall be given to the petitioner herein also, after verifying the facts, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and a copy of the judgment, referred to above, by the petitioner before the second respondent/competent authority.

The writ petition is disposed of, so also the pending application(s), if any.