SH. BHOLA NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following relief: -

(2.) ANNEXURE P -3 is the information supplied to the petitioner under the Right to Information Act, 2005, disclosing that he stands retired w.e.f. 31.8.2013. It is the petitioner's case that he ought to have been retired at the age of 60 instead of 58 years, as is so done by the respondents/authorities. Whether reporters of Local Papers may be allowed to see the judgment?

(3.) THE averments made in Paras -3&4 of the reply, reads as under: -