Date Of Decision: 15.3.202 vs State Of Hp And Ors
2021 Latest Caselaw 2122 HP

                    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                          .
                                                     CWP No. 3866 of 2020





                                                    Date of Decision: 15.3.2021
               _______________________________________________________
    Satinder Kumar                                                           ......Petitioner.





                                           Versus
    State of HP and Ors.                                                  ....Respondents.


    Coram





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting1?
    For the petitioner:            Mr. A.K. Gupta, Advocate.
    For the respondents:           Mr. Sudhir Bhatnagar and Mr. Arvind Sharma,
                                   Additional Advocates General with Ms. Svaneel
                        r          Jaswal, Deputy Advocate General.

    Sandeep Sharma, J. (Oral)

By way of instant petition filed under Articles 226/227 of the

Constitution of India, petitioner has prayed for following reliefs:-

i. That the respondents may be ordered to pay honorarium

and other allowances to the petitioner for the period he

remained in the reserve force.

ii. That Annexure P-4 may be set aside/quashed and the

respondents may be ordered to reenroll the petitioner as

Home Guards with immediate effect."

2. Learned counsel for the parties are ad-idem that case of the

petitioner is squarely covered with judgment dated 7.1.2021, passed by the

Division Bench of this Court in CWP No. 3627 of 2020, titled Hemant Kumar v.

State of HP and Ors.

Whether reporters of the Local papers are allowed to see the judgment?

3. Having carefully perused aforesaid judgment rendered by the

.

Division Bench of this court, this Court finds that case of the petitioner is

identical to the aforesaid case decided by the Division Bench of this Court.

Vide judgment dated 7.1.2021, Division Bench of this Court has already dealt

with all the points raised in the instant petition and as such, respondents can

be directed to decide the case of the petitioner in light of the aforesaid

judgment rendered by the Division Bench of this court.

4. Consequently, In view of the above, the directions contained

in the aforesaid judgment are ordered to be made mutatis mutandis

applicable in the present case for all intents and purposes. In the aforesaid

terms, present petition is disposed of alongwith pending application(s), if

any.

    15th March, 2021                                 ( Sandeep Sharma ),
    manjit                                                Judge.