Faqir Chand & Ors vs State Of H.P. & Ors
2023 Latest Caselaw 15972 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWPOA No. 5766/2020

.

Decided on: 10.10.2023

Faqir Chand & Ors. ....Petitioners

Versus

State of H.P. & Ors. ....Respondents

Coram The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Adarsh K. Vashishta and Ms. Priya Sharma, Advocates.

For the respondents : Mr. Anup Rattan, Advocate General with Mr.

Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General with Mr. Arsh Rattan, Mr. Sidharth Jalta, Deputy

Advocates General & Mr. Rakesh Sharma, Assisting Counsel.

M.S. Ramachandra Rao (Chief Justice)(Oral)

Heard learned counsel for the parties.

2. We are of the opinion that the claim of the petitioners for

pension is premature, since the petitioners are in services of the

respondents as on date. Therefore, this writ petition is disposed of as

Whether reporters of the local papers may be allowed to see the judgment?

premature. Pending miscellaneous application(s), if any, also stand

disposed of.

.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge

10th October, 2023 (rohit) r to