Chamba vs State Of H.P. And Others
2022 Latest Caselaw 1900 HP

  IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 12th DAY OF APRIL, 2022




                                                             .
                              BEFORE





                     HON'BLE MS. JUSTICE SABINA
                                 &





               HON'BLE MR. JUSTICE SATYEN VAIDYA
               CIVIL WRIT PETITION No. 2074 OF 2022
         Between:-





         SH. RANJEET SINGH
         SON OF SH. CHAMARU RAM,
         RESIDENT OF VILLAGE KHARNAL,
         P.O. CHITRA, TEHSIL DALHAUSIE,

         DISTT. CHAMBA, H.P. EX. HOME GUARD,
         8TH BATTALION, CHAMBA, DISTT.

         CHAMBA, H.P. AGE 46 YEARS.
                                                      ....PETITIONER

         (BY MR. A.K. GUPTA, ADVOCATE)



         AND

    1.    STATE OF H.P. THROUGH THE PRINCIPAL




          SECRETARY (HOME) WITH HEADQUARTERS
          AT SHIMLA-2, H.P.





    2.    THE COMMANDANT GENERAL,
          HOME GUARDS WITH HEADQUARTERS





          AT SHIMLA, H.P.

    3.    THE COMMANDANT,
          HOME GUARDS 8th BATTALION, CHAMBA
          DISTT. CHAMBA, H.P.
                                         ..RESPONDENTS

        (MR. ADARSH SHARMA, ADDITIONAL
        ADVOCATE GENERAL)
__________________________________________________________________




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          This petition coming on for orders this day, Hon'ble Ms.

    Justice Sabina, passed the following:-




                                                              .

                            ORDER

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment

rendered by this Court in CWP No. 3628 of 2020, titled

as Inder Singh Vs. State of H.P. and others, decided on

05.01.2021. This is a matter, which is required to be

considered by the respondents.

2. Accordingly, the present petition is disposed of by

directing the respondents to consider the case of the

petitioner in light of the judgment rendered by this Court

in Inder Singh's case supra. However, before parting, we

make it clear that we have not touched upon the merit of

the case.

3. Pending applications, if any, also stand disposed

of.

                                                        ( Sabina )
                                                          Judge


    April 12, 2022                               ( Satyen Vaidya )
           (naveen)                                    Judge