HEM RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner herein seeks a mandamus to enhance his retirement age from 58 to 60 years by taking the benefit of the judgment passed by this Court in CWP No. 1577 of 2018, decided on 5th November, 2018 (Annexure P-6). The petitioner is a physically challenged person and his claim is that the age of retirement of similarly placed persons already stands increased from 58 to 60 years.

(2.) Vide Office Memorandum dated 29th March, 2013 (Annexure P-2), the Government of Himachal Pradesh had extended the retirement age of visually impaired Government Servants, from 58 to 60 years.

(3.) To seek similar relief, the petitioner approached the Himachal Pradesh Administrative Tribunal in O.A. (M) No. 930 of 2018, claiming benefits of order passed by the Tribunal in OA No. 1004 of 2015, titled as Krishan Chand vs. State of H.P. & others, which was upheld by this Court in CWP No. 1577 of 2018, titled as State of H.P. & others vs. Krishan Chand.