LAWS(HPH)-2019-7-139

HIMACHAL PRADESH UNIVERSITY Vs. HEM RAJ SHARMA

Decided On July 16, 2019
Himachal Pradesh University Appellant
V/S
Hem Raj Sharma Respondents

JUDGEMENT

(1.) Challenging an order of the H.P. State Administrative Tribunal (for short, 'the Tribunal') partially allowing an application praying for alteration of the entry relating to the date of birth of a person, the University as well as the individual have come up with these writ petitions challenging the portion of the order of the Tribunal about which they have a grievance.

(2.) Heard Mr.J.L. Bhardwaj, learned counsel for the individual and Mr.B.C. Negi, learned Senior Counsel appearing for the University.

(3.) The individual, who is the respondent in one writ petition and the petitioner in another writ petition, was appointed as a Clerk in the University and he entered service on 16.02.1982. At the time of his entry into service, his date of birth was entered in the service register as 10.8.1958. Therefore, he was liable to retire on reaching the age of superannuation on 31.08.2018.