VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following reliefs:

(2.) That the respondents may be directed to release the due and admissible superannuation pension w.e.f. June 2015 onwards up to date with interest @ 9% per annum.

(3.) Having heard learned counsel for the parties and perused material available on record, especially Notification dtd. 17/8/2006, this court finds that expression used in Notification is "appointments made in the State of Himachal Pradesh on or after 15/5/2003" meaning thereby all appointments made after 15/5/2003 would be governed by Notification dtd. 17/8/2006, whereby Pension Rules, 1972 were made inapplicable to the appointments made on or after 15/5/2003.