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Judgment
Justice Kurian Joseph, C.J.—The Writ Petitions are filed with the following prayer:-
(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 V/s State of H.P and others, dated 17.11.2009
According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioner in the above referred decision, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioner concerned before the second respondent.
The writ petitions are disposed of, so also the pending application(s), if any.