MAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The controversy involved in this writ petition is in a very narrow compass. Additional Chief Secretary, Health to the Government of Himachal Pradesh issued an order dated 25.03.2020 (Annexure P-1) in exercise of powers vested in him under Clause-3 of the Himachal Pradesh Epidemic Disease (Covid-19) (Amendment) Regulations, 2020, to the effect that superannuation of all Medical Officers, Faculty Members and Para Medical Staff of all categories working under the Government of Himachal Pradesh in the Department of Health and Family Welfare and Medical Education & Research, who are due to retire on 31.03.2020, 30.04.2020 and 31.05.2020, shall be deemed to be deferred and extended upto 30.06.2020.

(2.) Petitioner, who was serving as Opthalmic Officer at CH Tegubehar, Block Jari, District Kullu and who was to superannuate on 31.05.2020, on attaining the age of superannuation, was relieved of his duties by the Block Medical Officer Jari, District Kullu, on 30.05.2020, vide Annexure P-2.

(3.) Feeling aggrieved, petitioner has filed this petition with the prayer that relieving of the petitioner is illegal and in violation of order dated 25.03.2020, issued by respondent No.1 more so when persons similarly situated as the petitioner were given the benefit of the said order.