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Judgment
Kurian Joseph, C.J.—The Writ Petition is filed with the following prayer:
(i) That writ in the nature of mandamus may kindly be issued, directing the Respondents more particularly, Respondents No. 2 & 3 to release the emoluments of 50% dearness allowance merged with the basic pay in view of the judgment as referred above.
According to the Petitioner, the issue is covered in her favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram and Ors. v. State of H.P. and Ors., decided on 17.11.2009. If that be so, similar treatment shall also be extended to the Petitioner herein also, as extended to the Petitioner 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 by the Petitioner before the second Respondent.
The writ petition is disposed of, so also the pending application(s), if any.