KULDEEP SINGH RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner who was serving as Associate Processor in M.L.S.M. College, Sunder Nagar (respondent No.3) approached Erstwhile H.P. State Administrative Tribunal on 20/11/2018, seeking direction to the respondents to continue him in service till the end of Academic Session of 2018-2019 i.e. 30/6/2019, notwithstanding the fact that he was going to complete 60 years of age on 27/11/2018, with all consequential benefits.

(2.) Admittedly, on filing the petition, vide order dtd. 26/11/2018, interim direction was passed allowing the petitioner to continue in service and in sequel thereof, petitioner was allowed to continue upto 30/6/2019. However, payment of salary, which he was getting prior to completing 60 years of age, was not made to him on the ground that he had been permitted to continue on account of interim order passed by this Court.

(3.) As per stand of respondent No.3-College, payment of 5% share of salary was to be paid by the College to the petitioner, but after receipt of 95% Grant-in-Aid from the Government.