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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:- (i). That writ in the nature of mandamus may kindly be issued, directing the respondents to extend the due and admissible benefit of merger of 50% Dearness Allowance with basic pay as per Memorandum dated 10.06.2005 to the petitioners by further directing the respondents to pay the arrears to the petitionrs in view of the judgment titled as Nek Ram vs. State of H.P. C.W.P. (T) No. 14232/2008.
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 petitioners 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 the judgment, referred to above, by the petitioner concerned before the second respondent/competent authority.
The writ petition is disposed of, so also the pending application(s), if any.