BALA RAM Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner has prayed for following relief in the writ petition:-

(2.) On 29th July 2010, we passed the following order:-

(3.) In the reply, it has been submitted that government has sought clarification from the Forest Corporation in view of certain discrepancies in the seniority list. Therefore, this writ petition is disposed of making it clear that in case the petitioner is to be retired prior to the completion of 60 years of service, he shall be issued a notice, afforded an opportunity to make representation and also an opportunity of hearing and thereafter a speaking order will be passed. Only on such passing the speaking order, as above, the petitioner shall be retired prior to the age of 60 years Needless to say that interim order will continue till the order, as above, is passed or sixty years whichever is earlier. Copy dasti.