SAVITRI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, accept notice on behalf of respondents No.1,2 and 3, respectively.

(2.) Considering the order impugned in this petition, fact as come on record and the nature of order being passed hereinafter, reply of this petition is not required to be called from the respondents. The matter has been heard accordingly.

(3.) Respondent No.2-Director-cum-Warden of Fisheries Himachal Pradesh under impugned order dtd. 30/7/2025 has declined to accede to petitioner's representation seeking pension on the analogy of Sunder Singh Vs. State of H.P. & Ors.[ Civil Appeal No. 6309 of 2017, decided on 8/3/2018] and Balo Devi & others Versus State of Himachal Pradesh and others[Civil Appeal No.4792 of 2022 decided on 18/7/2022]. Request has been declined on the ground that the petitioner does not have to her credit 10 years of qualifying service required under the CCS (Pension) Rules, 1972.