FAYAZ AHAMAD Vs. HRTC

JUDGEMENT

(1.) THE petitioner filed the present Original Application under Section 19 of the H.P. Administrative Tribunals Act, 1985 and on the abolition of the Tribunal, the said Application stood transferred to this Court and has been registered as a writ petition.

(2.) THE petitioner alleged that he was initially appointed as Blacksmith on 2.10.1974 and was promoted to the post of Senior Blacksmith on 25.5.1995 and he stood retired from the said post, on attaining the age of superannuation of 58 years, on 29.2.2004. THE petitioner in the petition alleged that the age of retirement for government servants has been prescribed at 58 years while under FR 56(b), the age of retirement for a workman has been prescribed as 60 years. Thus, the petitioner claimed the following reliefs:

(3.) WE have heard the learned counsel for the parties and have gone through the record of the case.