PARMJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) I have heard learned counsel for the parties and I have also carefully gone through the pleadings.

(3.) The case of the petitioner for pre-mature retirement has been rejected by the Authority, in terms of order dtd. 26/5/2023 (Annexure P-3), relevant portion whereof reads as under:- "Now, therefore, I have gone through the pre-mature retirement application of Inspector Paramjit Singh, (ECC/AB) of Bilaspur District, PHQ letter No.Pen.3-207 SP Bilaspur, 2023- PHQ-8497 dtd. 6/5/2023 and the comments offered by the S.P. Bilaspur and found that a case i.e. CWP No.453 of 2023, titled as Paramjit Singh vs. State of H.P. & Ors., has been filed by Inspector Paramjit Singh in the Hon'ble High Court of H.P., which is pending adjudication for decision. Hence, the application of pre-mature retirement submitted by Inspector Paramjit Singh (ECC/AB) is hereby rejected as per the provisions laid down vide clause 4(2d) of the HP Civil Services (pre- mature retirement) Rules-2022.