CHHAPE RAM Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

(2.) AS far as the retirement is concerned, in view of the amendment in the R&P Rules, only those workmen regularly appointed prior to 10.5.2001, will be entitled to continue upto the age of 60 years. Annexure P-3, notification pertains to the continuance of daily waged workers. The petitioner is not a daily waged worker as on the date of superannuation. He has been regularized in the year 2007. Therefore, he is to superannuate on attaining the age of 58 years as per the R&P Rules. Therefore, interim order dated 2 nd June, 2010 is vacated.

(3.) THE writ petition is disposed of, so also the pending application(s), if any.