UMA SHARMA Vs. STATE OF H. P.

JUDGEMENT

(1.) The instant petition has been filed for grant of following substantive reliefs:

(2.) The petitioner was appointed as Sales Girl/Clerk with respondent No. 3-The Kailash District Cooperative Marketing and Development Federation on 01.04.1995 and was promoted as Senior Assistant in the year, 2012.

(3.) It is averred that respondent No. 3 is a registered Society under the Societies Registration Act and is governed by its own Rules, under which she was entitled to continue till the age of superannuation i.e. 58 years. It is averred that after withdrawing the earlier notification dated 24.03.2018, respondent No. 3 vide notification dated 29.03.2018, has arbitrarily, reduced the age of superannuation from 58 to 55 years.