Notice In Above Terms. In Light Of The ... vs State Of Himachal
2024 Latest Caselaw 15377 HP

Himachal Pradesh High Court

Notice In Above Terms. In Light Of The ... vs State Of Himachal on 21 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Vinod Kumar v. State of H.P. & Ors. CWP No.11663 of 2024

21.10.2024 Present: Mr. Mohit Thakur, Advocate, for the petitioner.

Mr. Pushpinder Jaswal, Additional Advocate General, for the respondents-State.

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of

the respondents. Reply, if any, within a period of four

weeks. List thereafter.

CMP No.19301 of 2024

Notice in above terms. In light of the judgment of

Hon'ble Division Bench of this Court in CWP No. 2274 of

2021, titled as Satya Devi versus State of Himachal

Pradesh and others and other connected matters,

decided on 28.05.2024, it is directed that the services of

the petitioner shall not be dispensed with on attaining the

age of 58 years and he shall be permitted to continue till

attaining the age of 60 years, subject to any further order(s)

that may be passed by the Court.

(Ajay Mohan Goel) Judge

October 21, 2024 (Vinod)

BHUPEN DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=04d8bcd7412dcb18b7b081df02fb3b8 9ecc4a0c8f8a66ab97285dc56e62d41fe,

DER PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce36 78b0e2b7bd5fa9b09937769da5501e1f4e7ad 448bc5, CN=BHUPENDER KUMAR

KUMAR Reason: I am approving this document with my legally binding signature Location:

Date: 2024-10-21 16:31:11