State Of Hp vs . Tilak Ram
2022 Latest Caselaw 3496 HP

State of HP Vs. Tilak Ram

.

RP No. 101 of 2022

17.05.2022. Present: Mr. Rajinder Singh Dogra, Senior Additional

Advocate General with Mr. Rajat Chauhan, Law Officer, for the petitioners.

Mr. Chander Narayan Singh, Advocate, for the respondent.

Learned counsel for the respondent states that the

issue in question has been rendered academic in view of the

Judgment passed by the Hon'ble Full Bench of this Court in

CWP No. 2711 of 2017, titled as Baldev versus State of HP

and others, on 22.02.2022, wherein Class-IV employees

have been ordered to be retired at the age of 60 years as

against 58 years. He further contends that the issue is

otherwise no longer res integra in view of the Division Bench

judgment of this Court in LPA No. 155 of 2021, titled as State

of HP and others versus Devi Singh, dated 25.04.2022,

wherein learned Division Bench has followed the judgment

passed in Baldev Singh's case (supra).

Confronted with this, learned Law Officer prays for

and is granted two weeks' time to obtain instructions.

List on 31.5.2022.

(Tarlok Singh Chauhan) Judge

(Sandeep Sharma) th 17 May, 2022. Judge (Pankaj/Chander)