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Judgment
Justice Kurian Joseph, C.J.—These writ petitions have been filed with a similar set of prayers and one such set of prayer in CWP No. 10936 of 2012, reads as follows:
a) That a writ of mandamus may kindly be issued directing the respondents to regularize the services of the petitioners as Class IV in the respondent department w.e.f. 3.10.2012.
It is submitted that the issue is covered in favour of the petitioners by the judgment of this Court rendered in CWP No. 10186 of 2012, titled as Geeta Devi and others versus State of H.P. & anr., decided on 5.12.2012. If that be so, similar treatment shall be extended to the petitioners herein also as extended to the petitioners covered by the judgment, referred to above, within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition and the copy of the judgment, referred to above, by the petitioner concerned before the second respondent/competent authority.
The writ petitions are disposed of, so also the pending application(s), if any.
Copy Dasti.