Surinder Kumar vs State Of Himachal Pradesh And Ors
2024 Latest Caselaw 13279 HP

Himachal Pradesh High Court

Surinder Kumar vs State Of Himachal Pradesh And Ors on 6 September, 2024

Author: M.S. Ramachandra Rao

Bench: M.S. Ramachandra Rao

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                      .
                                          CWP No.             : 9417 of 2024





                                          Decided on          : 06.09.2024





     Surinder Kumar.                                      ..............Petitioner.
                                          Versus

     State of Himachal Pradesh and Ors.                   ............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         :         Mr. Shivom Vashista, Advocate,
                                          vice Mr. Adarsh K. Vashista,



                                          Advocate.

     For the respondents        :         Mr. Rakesh Dhaulta, Additional,




                                          Advocate General.





     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 alongwith connected matters.

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

Neutral Citation No. ( 2024:HHC:7997 )

3. Therefore for reasons alike, this Writ petition is also

allowed and respondents are directed to reinstate the petitioner into

.

service and permit him to continue till he attains the age of 60 years.

4. The Writ petition, is accordingly, disposed of, so also

the pending miscellaneous application(s), if any.

(M.S. Ramachandra Rao)

Chief Justice

(Satyen Vaidya) th

6 September, 2024 Judge

(sushma)

Neutral Citation No. ( 2024:HHC:7997 )

.