Randhir Singh vs The State Of H.P. & Anr
2024 Latest Caselaw 15357 HP

Himachal Pradesh High Court

Randhir Singh vs The State Of H.P. & Anr on 21 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No.10942 of 2024

Decided on: 21.10.2024

------------------------------------------------------------------------------------- Randhir Singh ...........Petitioner

Versus

The State of H.P. & Anr. ........Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioner: Mr. Parmod Kumar Chauhan & Ms. Vishali Lakhanpal, Advocates.

For the Respondents: Mr. Leela Nand Sharma, Additional Advocate General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Notice. Mr. Leela Nand Sharma, Additional Advocate

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

respondents.

2. With the consent of the learned counsel for the

parties, the matter is heard at this stage.

3. The case set up by the petitioner as canvased by his

learned counsel is that petitioner had been wrongly retired on

30.04.2016 at the age of 58 years. The petitioner should have

been allowed to work till 30.04.2018 that is till he attained the

age 60 years. The relief has been claimed in view of the law laid

Whether reporters of print and electronic media may be allowed to see the order? Yes.

down in Satya Devi Versus State of H.P2 as well as Balo Devi

Vs. State of H.P3

4. Learned counsel for the petitioner submitted that

petitioner would be satisfied, in case, the respondent

No.2/competent authority is directed to consider the case of the

petitioner for the redressal of grievances raised in this writ

petition in accordance with the above mentioned judgments and

in accordance with law within a time bound period.

Learned Additional Advocate General has no

objection to the above prayer.

5. Having regard to the above submissions of the

parties but without examining the merits of the case, this writ

petition is disposed of by directing the respondent

No.2/competent authority to consider the case of the petitioner

for redressal of grievances raised, in accordance with law and in

accordance with the above mentioned judgments within a

period of six weeks' from today. Appropriate order shall be

passed by the respondents in the case of the petitioner in

accordance with law. A copy of the order so passed be also

communicated to the petitioner.

The writ petition to stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any

Jyotsna Rewal Dua October 21, 2024 Judge Ankit

CWP No.2274 of 2021 decided on 28.05.2024.

Civil Appeal No.4792 of 2022 decided on 18.07.2022