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Bimla Devi vs State Of H.P. & Others
2024 Latest Caselaw 14752 HP

Citation : 2024 Latest Caselaw 14752 HP
Judgement Date : 1 October, 2024

Himachal Pradesh High Court

Bimla Devi vs State Of H.P. & Others on 1 October, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                CWP No. 11160 of 2024
                                                Date of Decision: 01.10.2024
    Bimla Devi                                                          .....Petitioner.
                                        Versus
    State of H.P. & others                                            .....Respondents.
    Coram
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

    For the petitioner:                Mr. Bonit Thakur, Advocate.
    For the respondents:                Mr. B.N.Sharma, Additional Advocate
                                        General.
    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N.Sharma, learned Additional Advocate General,

appears and waives service of notice on behalf of the respondents.

2. By way of this writ petition, the petitioner has prayed for the following reliefs:

" (i) that Annexure P-1 may kindly be quashed and set-aside and the respondents may kindly be directed to allowed the petitioner to continue upto the age of 60 years, as per the judgment rendered by this Hon'ble Court in CWP No. 2274 of 2021, Satya Devi vs. State of H.P. & others and the connected matters."

3. The petitioner was engaged on part-time basis as Water

Carrier on 10.06.2005 and her services were brought on daily

wage establishment on 20.08.2015. Subsequent thereto, service

of the petitioner was regularized in the Health and Family Welfare

Department on 07.03.2020. Admittedly, in the case at hand, the

petitioner is a Class-IV employee. She stood retired on

29.04.2023, vide Annexure P-1 on attaining the age of 58 years.

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

4. The State vide Notification dated 21.02.2018 had made a

distinction between Class-IV employees engaged prior to

10.05.2001 and those engaged after 10.05.2001 for the purpose

of determining the age of their retirement. Those Class IV

employees engaged prior to 10.05.2001 were retired after

attaining the age of 60 years and those Class IV employees

engaged after 10.05.2001 were retired after attaining the age of 58

years. The aforesaid notification come up for consideration before

this Court in CWP No. 2274 of 2021 alongwith connected

matters, titled Satya Devi vs. State of H.P. & others alongwith

connected matters, decided on 28.05.2024. Therein the

Notification dated 21.02.2018 was quashed. It was further ordered

that all Class-IV employees (government servants) irrespective of

their dates of appointment would now retire after attaining the age

of 60 years. The relevant extract of the aforesaid judgment is

being reproduced here-in-below:

"118. Therefore, for all the aforesaid reasons we strike down the words "appointed on part time/daily wage basis prior to 10.5.2001 and regularized on or after 10.5.2001" in the notification dt. 21.02.2018 and declare that all class-IV Government servants irrespective of their initial date of engagement or the date of their regularization would retire on the last day of the month in which they attain the age of their superannuation of 60 years.

119. All the Writ Petitions are allowed to the extent indicated above. Such of the petitioners/ Class IV Government servants who had retired from service prior to attaining age of

superannuation of 60 years, shall be reinstated by the respondents if they have not crossed the age of 60 years as on date. Others who will not be able to be reinstated now on ground that they have already attained the age of 60 years, shall be paid compensation equal to the total emoluments which they would have received had they been in service until they attained the age of 60 years, less any amount they might have received by way of pension., etc. They will also be entitled to consequential retiral benefits. These shall be paid within 3 months from today. Those who are continuing in service by virtue of interim orders passed by this Court shall continue in service till they attain the age of 60 years. No costs."

5. It is stated by the learned counsel on both sides that the

issue involved in this petition is covered by the judgment delivered

on 28.05.2024 in CWP no. 2274 of 2021 (Satya Devi vs. State of

H.P and others) and batch of cases.

6. In view of above terms, the present petition is allowed and

order dated 29.04.2023 (annexure P-1) is quashed. The

respondents are directed to continue the petitioner in service till

she attains the age of 60 years.

Pending miscellaneous application(s), if any, shall also

stand disposed of.

(Bipin Chander Negi) Judge

October 1 , 2024 (Nisha)

 
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