INDERJIT KUMAR DHIR Vs. STATE OF H.P.

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 07.08.2013, passed by the learned Single Judge in CWP No. 5291/2012, titled Inderjeet Kumar Dhir vs. State of H.P. and others, whereby the writ petition filed by the writ petitioner came to be dismissed, on the grounds taken in the memo of appeal, hereinafter referred to as "the impugned judgment" for short.

(2.) The petitioner in the writ petition had sought following reliefs:

(3.) The petitioner had joined the Himachal Government Transport Department in the month of October, 1954. When the petitioner was working as Garage Supervisor, he was relieved to join Indian Army on 8.1.1964, was discharged from the Indian Army on 30.6.1970. He made first representation to His Excellency President of India on 9.10.2006 for the grant of pension.