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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:-
(a). to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondents to deem the petitioner to have been appointed w.e.f. 08/12/2002 for all purposes and intents entitling the petitioner for benefits under CCS(Pension) Rules, 1972 as prior to issuance of notification dated 15/05/2003 with all the consequential benefits and deduction of my CPF may kindly be stopped forthwith.
According to the petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 2059 of 2010, titled as Hirdye Prakash versus State of H.P. & others, decided on 26.7.2011. If that be so, a similar treatment shall also be extended to the petitioner herein also, as extended to the petitioners in the above referred decision, in case the petitioner is 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 and 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.