Manoj Kumar vs State Of H.P. & Others
2022 Latest Caselaw 6966 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                   ON THE 18th DAY OF AUGUST, 2022




                                                          .
                                BEFORE





                       HON'BLE MS. JUSTICE SABINA
                                   &





                 HON'BLE MR. JUSTICE SUSHIL KUKREJA
                  CIVIL WRIT PETITION No.5608 OF 2022

           Between:-

    1.     MANOJ KUMAR,


           SON OF SH DEVI CHAND,
           RESIDENT OF VILLAGE KYARD,

           P.O. BHARARIGHAT, TEHSIL

           ARKI, DISTRICT SOLAN, H.P.
           AGE 43 YEARS, HAVING BELT
           NO. 11/6-59.
                                                       ......PETITIONER


           (BY MR. VINOD CHAUHAN
           ADVOCATE)
           AND




         1. STATE OF HIMACHAL PRADESH
            THROUGH ITSTHE PRINCIPAL SECRETARY





            (HOME) TO THE GOVERNMENT OF HIMACHAL
            PRADESH, SHIMLA





    2.     THE COMMANDANT GENERAL
           (HOME GUARDS) WITH HEADQUARTERS
           AT SHIMLA, HIMACHAL PRADESH.

    3.     THE COMMANDANT,
           HOME GUARDS, 11th BATTALION,
           SOLAN, DISTRICT SOLAN, H.P.
                                                  ......RESPONDENTS


           (BY MR. VIKRANT CHANDEL,
           DEPUTY ADVOCATE GENERAL)




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                      This petition coming on for admission this day, Hon'ble
    Ms. Justice Sabina, passed the following:




                                                                   .
                                      ORDER

The learned counsel for the petitioner submits that the

issue, in question, is squarely covered by the judgment rendered by

a Coordinate Bench of this Court in CWP No.3628 of 2020, in case

titled as Inder Singh vs. State of H.P. & others, decided on

05.01.2021. This is the matter, which is required to be examined by

the respondents.

2.

Having regard to the limited submissions and without

going into the merits of the case, the writ petition is disposed of with

a direction to the respondents to consider the case of the petitioner

in the light of the aforementioned judgment rendered by a

Coordinate Bench of this Court in Inder Singh's case.

3. Pending miscellaneous applications(s), if any, shall also

stand disposed of.

( Sabina ) Judge

( Sushil Kukreja ) Judge August 18, 2022 (ravinder)