NARO DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) By way of this writ petition, the petitioner has primarily prayed for the following reliefs:-

(2.) Reply to the writ petition stands filed. No rejoinder is intended to be filed to the same.

(3.) The grievance of the petitioner when she approached the Court was that despite her being a class-IV employee, the respondent-employer was superannuating her on attaining the age of 58 years, which act of the employer was bad in light of the fact that the petitioner being a Class-IV employee was entitled to continue to serve the Department till attaining the age of 60 years.