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Judgment
L. Narayana Swamy, CJ
The prayer made by the petitioners are for extension of relief granted in CWP(T) No.6801 of 2008 (Annexure P-3) in similar circumstances.
Mr.Adarsh K. Sharma, learned Additional Advocate General, submits that if that is so, liberty be given to the petitioners to approach the
respondents for consideration of their case in the light of Annexure P-3.
We have heard learned counsel for the parties and gone through the record. In the facts and circumstances, when the petitioners submit that their
case is squarely covered by Annexure P-3, it is for them to approach the respondents along with the judgment (Annexure P-3). Accordingly, the
petitioners are permitted to make a representation along with Annexure P-3 within a period of two weeks from today. On receipt of such
representation, the respondents are directed to consider the case of the petitioners as to whether their case is also covered as per Annexure P-3
within a period of three months thereafter.
With these observations, the writ petition stands disposed of alongwith pending application(s), if any.