Himachal Pradesh High Court
Kunta Devi vs . State & Ors. on 27 December, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
CWP No. 16328/2024 27.12.2024 Present: Ms. Ruchika Khachi, Advocate, for the petitioner.
Mr. Amandeep Sharma, Additional Advocate General with Ms. Menka Raj Chauhan and Mr. Sikander Bhushan, Deputy Advocates General, for the respondents.
CWP No. 16328/2024 & CMP No.25865/2024 Notice. Mr. Amandeep Sharma, learned Additional Advocate General, accepts service of notice on behalf of the respondents.
Petitioner's contention is that she has wrongfully been retired on 31.01.2024 at the age of 58 years, whereas, she is entitled to continue in service till she attains the age of 60 years i.e. 31.01.2026 in light of judgment dated 28.05.2024 rendered in CWP No. 2274 of 2021 (Satya Devi Vs. State of H.P. and others) and connected matters.
Let learned Additional Advocate General to have instruction in the matter.
List on 09.01.2025.
Jyotsna Rewal Dua Judge 27th December, 2024 (rohit)