AZAD PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner, who is working as Lineman with respondent No.2/Corporation, is suffering from 52% permanent disability and in terms of Rule 3.27 of the Punjab Civil Services Rules, Volume I Part-I, if an employee is suffering from any of the disabilities not less than 40%, he/she shall retire at the age of 60 years instead of 58 years. A copy of the disability certificate is at Annexure P-1. He also submits that although order (Annexure P-6) mentions that the petitioner would be relieved on 31/5/2022 after completing 58 years, he has not been relieved.

(2.) Issue notice to the respondents.

(3.) Heard.