Seema Rani vs State of Himachal Pradesh, Director of Higher Education, Himachal Pradesh, Shimla and Principal, Government Girls Senior Secondary School Nahan, Distt. Sirmour, H.P.

Justice Kurian Joseph, C.J.—This writ petition has been filed with the following prayers:

That the respondents may very kindly be directed to extend the benefit of the judgment passed by this Hon''ble Court in Nek Ram & others Versus State of H.P. & others, CWP(T) No. 14323/2008, decided on 17.11.2009, Annexure P-1 to the petitioner forthwith with all consequential benefits being a legally wedded wife of Shri Bhim Singh Lecturer Economics.

The petitioner submits that he is similarly situated as the petitioners 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 petitioners 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 concerned before the 2nd respondent/competent authority.

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