RAM KUMAR VISHWAKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Pawan Kesharwani, learned counsel for the appellant. Also heard Ms. Meena Shastri, learned Additional Advocate General, appearing for the respondents.

(2.) The question which arises for consideration in this appeal, which is filed against the order dtd. 8/11/2019 passed by the learned Single Judge in WPS No. 4910 of 2017, is as to whether the learned Single Judge has committed any error of law in not granting back-wages while setting aside the order of compulsory retirement dtd. 5/9/2017, though, observing that benefits shall be given to the petitioner by giving him notional benefits and fixation.

(3.) No appeal has been preferred by the State challenging setting aside of the order of compulsory retirement.