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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of following substantive relief:-
“i) That the impugned Annexure A-3 may be set aside/quashed and the applicant may be allowed to retire at the age of 60 years with all benefits incidental thereof.”
The parties are ad idem that the issue in question has been decided by the learned Full Bench of this Court in CWP No. 2711 of 2017 case titled Baldev vs. State of Himachal Pradesh and others, decided on 22.02.2022.
In the given facts and circumstances of the case, we deem it appropriate to dispose of the instant petition with a direction to the respondents to consider the case of the petitioner in light of the judgment passed in Baldev’s case (supra) and, in case, the case of the petitioner is found to be similar to that of the aforesaid judgment, then the same and similar benefits be extended to the petitioner herein within a period of six weeks from today, as were granted in Baldev’s case (supra). Ordered accordingly.
Pending application, if any, also stands disposed of For compliance, list on 12.07.2024.