BALBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Issue notice. Mr. Nand Lal Thakur, learned Additional Advocate General, takes notice for the respondents.

(2.) Aggrieved by the refusal of the Himachal Pradesh Administrative Tribunal to grant an interim order to enable him to continue in service till the age of 60 years, a teacher, who is physically disabled, has come up with the above writ petition.

(3.) Heard Mr. Ajay Sharma, learned Senior Counsel appearing for the petitioner and Mr. Adarsh Sharma, learned Additional Advocate General, appearing for the respondents.