Himachal Pradesh High Court
State Of Hp vs . Tilak Ram on 17 May, 2022
Bench: Tarlok Singh Chauhan, Ajay Mohan Goel
RP No. 101 of 2022 17.05.2022. Present: Mr. Rajinder Singh Dogra, Senior Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the petitioners.
Mr. Chander Narayan Singh, Advocate, for the respondent.
Learned counsel for the respondent states that the issue in question has been rendered academic in view of the Judgment passed by the Hon'ble Full Bench of this Court in CWP No. 2711 of 2017, titled as Baldev versus State of HP and others, on 22.02.2022, wherein Class-IV employees have been ordered to be retired at the age of 60 years as against 58 years. He further contends that the issue is otherwise no longer res integra in view of the Division Bench judgment of this Court in LPA No. 155 of 2021, titled as State of HP and others versus Devi Singh, dated 25.04.2022, wherein learned Division Bench has followed the judgment passed in Baldev Singh's case (supra).
Confronted with this, learned Law Officer prays for and is granted two weeks' time to obtain instructions.
List on 31.5.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) th 17 May, 2022. Judge (Pankaj/Chander) ::: Downloaded on - 18/05/2022 20:05:57 :::CIS