NIRVAIL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) On instructions obtained from Mr. Gurcharan Singh, Senior Assistant, O/o Chief Engineer, Irrigation Department, Punjab, who is present in Court the learned State counsel submits that the State Government has decided to suitably modify the subject circulars by the letter dated 19th November 2014 that differently abled employees protected by the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 are entitled to benefit of increase in age of retirement from 58 to 60 years. A photocopy of the letter produced by the learned State counsel is taken on record.

(2.) Heard.

(3.) Learned counsel for the petitioner submits that this matter was listed for hearing on 10th October 2013 when this Court adjourned the case sine die to be listed after the decision of the Supreme Court in Special Leave to Appeal (Civil) No. 10610 of 2013 pending on the moot point. The petitioner retired at the age of 58 on 31st December 2013 during the pendency of the writ petition. Recently, the decision of the Supreme Court has come in favour of the rights of the petitioner to continued employment in Government service in order to avail the special benefit given to the disabled.