CourtKutchehry.com
High CourtsDivision Bench

Pawan Kumar and another vs State of H.P. and another

High Court Of Himachal Pradesh · Decided on 4 November 2011 · Citation: (2011) 11 SHI CK 0021

HON’BLE JUDGES
V.K. Ahuja, J · Kurian Joseph, J
CASE NUMBER
CWP No. 9273 of 2011-H
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 201 words

Justice Kurian Joseph, C.J.—The Writ Petition is filed with the following prayer:-

(i) That writ in the nature of mandamus may kindly be issued, directing the respondents to extend the benefit of due and admissible merger of 50% Dearness Allowance with basic pay as per memorandum dated 10.6.2005 to the petitioners by further directing the respondents to pay the arrears to the petitioners in view of the judgment titled as Nek Ram vs. State of H.P. CWP (T) No. 14228/2008.

2.

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 by the petitioner concerned before the second respondent.

3.

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