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Judgment
Justice Kurian Joseph, C.J.—The Writ Petition is filed with the following prayer:- a) That writ of mandamus be issued directing the respondent to grant the service benefits in respect of increment, seniority, pay fixation, promotion to the post of Head Teacher and Center Head Teacher along with pension with all consequential benefits from the due date along with interest.
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, 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.