Pritam Singh vs State Of H.P. & Ors
2023 Latest Caselaw 13442 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos. 6355 & 6356/2023 Decided on: 13.09.2023

.

    CWP No.6355/2023





    Pritam Singh                                                      ....Petitioner





                                           Versus
    State of H.P. & Ors.                                             ......Respondent

    CWP No.6356/2023





    Jeet Singh                                                ....Petitioner

                                           Versus
    State of H.P. & Ors.                                             ......Respondent

.............................................................................................

Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Abhyendra Gupta, Advocate.

For the respondents : Mr. Anup Rattan, Advocate General

with Ms. Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, J

Notice. Ms. Seema Sharma, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. The petitioners have filed the present petitions for the

grant of following substantive relief: -

"That the retirement of the petitioner at the age of 58 years, may kindly be set aside and he may be held to be in service upto the age

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

of 60 years within all consequential benefits as directed in the case of Baldev Vs. State of H.P. & Others."

.

3. Learned counsel for the petitioners submitted that the

relief prayed for by the petitioners is covered by the judgment rendered

in Baldev Vs. State of Himachal Pradesh & Ors., Latest HLJ 2022

(HP) (1)151. Learned counsel for the petitioners states that the

petitioners would be content if the cases of the petitioners are

considered by the respondents in light of the aforesaid judgment.

Learned Deputy Advocate General has no objection to this prayer.

4. Having regard to above submissions and without

examining the merits of the matter, these petitions are disposed of by

directing the respondents to consider the cases of the petitioners in

light of the aforesaid judgment and pass appropriate orders in

accordance with law within a period of six weeks from the date of

receipt of copy of this order. The decision so arrived at, shall also be

communicated to the petitioners. Pending miscellaneous application, if

any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 13th September 2023 (Rohit)