Himachal Pradesh High Court

Decided On: 5Th July vs State Of H.P And Others on 5 July, 2024

Author: M.S. Ramachandra Rao

Bench: M.S. Ramachandra Rao

                                                                  2024:HHC:4537




        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                       CWP No. 6274 of 2024
                                       Decided on: 5th July, 2024
    _______________________________________________________




                                                                           .
    Rakesh Kumar                                       ....Petitioner.





                                 Versus
    State of H.P and others                         ...Respondents.
    ________________________________________________________





    Coram
    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
    Hon'ble Mr. Justice Satyen Vaidya, Judge





    Whether approved for reporting? 1

    For the petitioner:r                    Mr. Adarsh K. Vashishta, Advocate.

    For the respondents:                    Mr. Anup Rattan, Advocate General

                                            with Mr. Rakesh Dhaulta, Mr. Pranay
                                            Pratap Singh, Mr. Sushant Kaprete,
                                            Additional Advocate Generals and
                                            Mr. Arsh Rattan, Ms. Priyanka Chauhan


                                            and Mr. Sidharth Jalta, Deputy Advocate
                                            General for respondents-State.




    M.S. Ramachandra Rao, Chief Justice (oral)

Heard both sides.

2. The issue raised in this Writ petition is covered by the judgment

rendered by this Court on 28.05.2024 in CWP no. 2274 of 2021

(Satya Devi vs. State of H.P and others) and batch.

3. Therefore, for reasons alike, this Writ petition is allowed and

the respondents are directed to reinstate the petitioner in service and

Whether reporters of Local Papers may be allowed to see the judgment?

permit the petitioner to continue till he attains the age of 60 years.

4. All pending applications stand disposed of accordingly.


                                              ( M.S. Ramachandra Rao )
                                                     Chief Justice





    5th July, 2024                                   ( Satyen Vaidya )
    (priti)                                               Judge




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