Ganga Singh vs State Of H.P. & Others
2022 Latest Caselaw 7110 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 24th DAY OF AUGUST, 2022




                                                        .
                              BEFORE





                     HON'BLE MS. JUSTICE SABINA
                                 &





               HON'BLE MR. JUSTICE SUSHIL KUKREJA
                CIVIL WRIT PETITION No.5735 OF 2022
         Between:-
    1.   GANGA SINGH,




         SON OF SH. UGGAM RAM,
         RESIDENT OF VILLAGE AND P.O. DEEM,
         TEHSIL NIRMAND, DISTRICT KULLU, H.P.,
         AGE ABOUT 40 YEARS, BELT NO. 7/6-41.


    2.   JAI PRAKESH SON OF SH. TIKAM RAM,
         RESIDENT OF VILLAGE KHANVAL, P.O. POEG,
         TESHIL AANI, DISTRICT KULLU, H.P. AGED
         ABOUT 40 YEARS, BELT NO. 7/6-55.
                                             ......PETITIONERS



         (BY MR. VINOD CHAUHAN
         ADVOCATE)




         AND

    1.   STATE OF H.P. THROUGH ITS





         THE PRINCIPAL SECRETARY (HOME)
         TO THE GOVERNMENT OF HIMACHAL PRADESH,
         SHIMLA.





    2.   THE COMMANDANT GENERAL
         (HOME GUARDS) WITH HEADQUARTERS
         AT SHIMLA, H.P.

    3.   THE COMMANDANT,
         HOME GUARDS 7TH BATTALION KULLU,
         DISTRICT KULLU, H.P.
                                       ......RESPONDENTS

         (BY MR. ASHWANI SHARMA,
         ADDITIONAL 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 24, 2022 (ravinder)