Rajeev Choudhary and Others vs State of Himachal Pradesh and Others

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(a) That a writ in the nature of mandamus and any other writ, order or direction may kindly be issued directing the respondents to extend the benefit of 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 delivered in case titled as Nek Ram Vs. State of H.P. in CWP(T) No. 14232/2008 as done in the case of similarly situated persons which is further clarified by Hon''ble High Court vide its decision dated 7.11.2012 passed in CWP 4945/2012 with its connected matters titled as Madan Lal and others Vs. State of H.P..

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 4954 of 2012, titled as Madan Lal and others Versus State of H.P. & others, decided on 7th November, 2012. 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 by the petitioner concerned before the competent authority.

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