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Judgment
V.K. Sharma, J.—The petition has been filed on the following prayer:
It is, therefore, respectfully prayed that in view of the facts stated above the petition may kindly be allowed and the Respondents be directed to grant pension and all other consequential benefits to the Petitioner from the year 1999 along with interest @ 18% per annum along with costs of the present litigation or any other order or direction which this Hon�ble Court may deem fit be passed in favour of the Petitioner and against the Respondents in the interest of justice.
There is no reply as yet. However, the learned Counsel for the Petitioner submits at the very outset that the case of the Petitioner is covered under judgment dated 19.7.2007, rendered by a Division Bench of this Court in CWP No. 180 of 2001, State of Himachal Pradesh and others versus Sarb Dayal, Latest 2007 (HP)HLJ 1292.
In view of the above, if on facts the case of the Petitioner is covered under the aforesaid judgment in CWP No. 180 of 2001 and he is a similarly situate person, he shall also be treated similarly without any discrimination and the benefit of the said judgment, against which SLP is stated to be pending before the Hon�ble Supreme Court, shall be extended to him subject to the final decision of the Hon�ble Apex Court within three months from the date of production of a copy of this judgment by the Petitioner.
The petition stands disposed of in the above terms, so also pending application(s), if any.