RAM LAL Vs. HPTDC

JUDGEMENT

(1.) Notice. Mr. Shivank Singh Panta, Advocate appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition, is taken up for disposal, at this stage, in view of the order(s) intended to be passed hereinafter.

(3.) The petitioner, having retired on 30/6/2021, as Commi-II, has filed the writ petition with the following prayer(s):-