Ram Gopal Sharma vs State of H.P. and another

Justice Kurian Joseph, C.J.—The writ petition has been filed 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 petitioner by further directing the respondents to pay the arrears to the petitioner in view of the judgment titled as Nek Ram Vs. State of H.P. C.W.P.(T) No. 14228/2008.

Petitioner submits that he is similarly situated as the petitioner in the decision rendered by this Court in CWP(T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the petitioner is similarly situated as the petitioner in the judgment referred to above, similar treatment shall be given to the petitioner herein also, after verifying the facts, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and a copy of the judgment, referred to above, by the petitioner before the second respondent/competent authority.

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