BHADUR SINGH. Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner having disability to the extent of 100% Locomotor Impaired has filed this writ petition with a prayer to extend his date of retirement from 58 years to 60 years by modifying suitably the notification dated 29.3.2013 whereby similar benefit has been extended in favour of visually impaired disabled Government employee as specified under Section 2(i) of Whether the reporters of the local papers may be allowed to see the Judgment? yes. Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

(2.) He was due for retirement on attaining the age of superannuation on and w.e.f. 31st October, 2019. However, consequent upon the interim order dated 23rd October, 2019, still continuing beyond the age of 58 years.

(3.) Now the respondent-State vide office memorandum No. Fin(C)-A(3)-2/2013, dated 4th November, 2019 has withdrawn the notification dated 29th March, 2013, whereby a decision was taken to extend the retirement age of the visually impaired Government servants from 58 years to 60 years.