Meera Devi vs State Of H.P. & Ors
2024 Latest Caselaw 17274 HP

Himachal Pradesh High Court

Meera Devi vs State Of H.P. & Ors on 13 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 12098/2024 Decided on: 13.11.2024

Meera Devi ...Petitioner Versus

State of H.P. & Ors. ....Respondents. ........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioner: Mr. Vijay Kumar, Advocate.

For the respondents: Mr. Dalip Sharma, Additional Advocate General.

Jyotsna Rewal Dua , J

Petitioner seeks a direction to the respondents to allow

her to continue in service till her attaining the age of 60 years in light

of law laid down in judgment dated 28.05.2024, rendered in CWP No.

2274 of 2021 (Satya Devi Vs. State of H.P. and others) and

connected matters.

2. Noticing the contention of the petitioner, following order

was passed in the matter on 29.10.2024:-

" Following order was passed in the matter on 28.10.2024:-

Notice. Mr. L.N. Sharma, learned Additional Advocate General, accepts service of notice on behalf of the respondents.

Petitioner's, contention is that she is entitled for the benefit of the judgment dated 28.05.2024, rendered in CWP

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

No. 2274 of 2024 (Satya Devi Vs. State of H.P. and others) and connected matters, therefore, respondents be directed to continue to retain her in service beyond her attaining the age of 58 years on 31.10.2024.

Let the respondents have instructions in the matter. List on 29.10.2024".

Learned Additional Advocate General has placed on record instructions dated 28.10.2024. The facts projected by the petitioner have not been disputed by the respondents, hence, there shall be a direction to the respondents to continue to retain the petitioner's service beyond her attaining the age of 58 years on 31.10.2024. Reply, if any, be filed within two weeks. List on 13.11.2024"

3. Respondents in their instructions dated 28.10.2024

have not disputed that the case of the petitioner is covered by the

aforesaid decision in Satya Devi's case, therefore, there shall be a

direction to the respondents to confer the benefit of the aforesaid

decision to the petitioner. The petitioner, who is presently continuing

in service shall be allowed to continue to serve till her attaining the

age of 60 years. This, shall, however, be subject to outcome of the

SLP being filed by the respondents in the aforesaid decision.

The present petition is disposed in the above terms, so

also the pending miscellaneous application(s), if any.

Jyotsna Rewal Dua Judge 13th November, 2024(rohit)