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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:- i) That the writ in the nature of certiorari be issued against the respondent, for quashing the notification dated 24.9.2005 whereby the petitioners have been put to suffer a pecuniary loss by freezing the D.A. on their salary at 61% or have ignored to grant the benefit of further increase in DA on their salary.
(ii) 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 10.6.2005 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 HP CWP (T) No. 14228/2008.
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 vs. State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein, 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.
With the aforesaid observations, the writ petition stands disposed of, so also the pending application (s), if any.