MAGHI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) CMP(M) No. 750 of 2010.

(2.) HEARD . Allowed. The delay in filing the appeal is condoned.

(3.) THE learned Counsel for the appellant submits that since the appellant has an effective remedy before the Government to take out all his contentions like non -availability of register recording the date of birth, illiterate background of the appellant, genuineness of the horoscope, that the service rendered by the petitioner having been satisfactory in other respects and hence withholding of pension will be unjustified, and even if there is a dispute with regard to the service rendered on the basis of the disputed age, there is an undisputed service record etc.