JAGDISH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents/State.

(2.) This instant petition has been filed for the grant of following substantive relief:

(3.) It is not in dispute that the issue in question has now been conclusively resolved by the Hon'ble Full Bench of this Court in its judgment rendered in CWP No.2711 of 2017 titled as Baldev vs. State of HP and others along with connected matters on 22/2/2022, wherein, while dealing with the question regarding the age of retirement to be 58 years or a right of an employee to continue in service upto attainment of age of 60 years, the following principles were laid down:-