REGENT COMPUTRONICS PVT. LTD.

PAWAN KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

BISHUN NARARIN MISRA VS. STATE OT UTTAR PRADESH [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
B S VADERA G S CHAGGAR VS. UNION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
B S YADAV PRITPAL SINGH VS. STATE OF HARYANA:STATE OF PUNJAB [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SHIV RAM SHARMA [REFERRED TO]
UNION OF INDIA VS. A S GANGOLI [REFERRED TO]
STATE OF U P VS. HIRENDRA PAL SINGH [REFERRED TO]

JUDGEMENT

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

(2.) Annexure R-1 appended with the reply of the petition is an office memorandum dtd. 29/3/2013, enhancing the retirement age of the Blind Government servants from 58 to 60 years. That has now been withdrawn by the State Government vide office memorandum dtd. 4/11/2019.

(3.) This action of the government has already been upheld by this Court in a batch of petitions lead case being CWP No. 851 of 2020 titled as Ses Ram vs. State of H. P. and others, decided on 31/7/2020, wherein it was observed as under:-

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PAWAN KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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