BHIM SEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner superannuated on 20/8/2018 after rendering 26 years of service in different capacities. Respondents have denied him pension, compelling him to file this writ petition.

(2.) Facts :-

(3.) During hearing of the case, learned counsel for the petitioner confined his submission only for the grant of pension to the petitioner.