SURYA PRAKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive reliefs:-

(2.) Petitioner served the Department of Agriculture, Government of Himachal Pradesh for about 38 years and retired on 28/2/2018 as Junior Engineer from the office of Sub Divisional Soil Conservation, Shimla.

(3.) Government of Himachal Pradesh notified Himachal Pradesh Civil Services (Revised Pay) Rules, 2022 vide notification dtd. 3/1/2022, whereby, the revision of pay came into force w.e.f. 1/1/2016. State Government also issued office memorandum dtd. 25/2/2022, whereby Rules regulating pension, retirements/death/Service Gratuity and Family Pension under the C.C.S.(Pension) Rules 1972 and the Commutation of Pension under the CCS (Commutation of Pension) Rules, 1981, were revised/modified.