Mast Ram and Others vs State of Himachal Pradesh

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

a). That a writ of mandamus may kindly be issued to the respondents to grant all consequential benefits to which the petitioner''s would be entitled on account of re-fixation of there seniority as has been done qua other employees in pursuance to the judgment rendered in CWP No. 319/1997.

b) That the interest occurred on the arrears of the petitioners may kindly be granted at the rate of 19% from the date of 01-01-1986.

According to the petitioners, the issue is covered by the decision of this Court in Hira Lal versus State of H.P. & another in CWP No. 319 of 1997, decided on 17.6.2008. It is for the petitioners to file appropriate representation(s), in which case the second respondent shall look into the matter and take appropriate action, in accordance with law, also in the light of the decision, 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 by the petitioners before the second respondent.

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