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Judgment
Justice Kurian Joseph, C.J.—The Writ Petition is filed 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 of 2004 whereby the petitioners have been put to suffer a pecuniary loss by freezing the DA 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 benefits of merger of 50% Dearness Allowance with basic pay as per memorandum dated 10.6.2005 to the petitioners by further directing the respondent to pay the arrears to the petitioners in view of the judgment titled as Nek Ram Vs. State of H.P. 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 Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein also, 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 and copy of judgment referred to above, by the petitioner concerned before the second respondent.
The writ petitions are disposed of, so also the pending application(s), if any.