Saho vs & Others
2022 Latest Caselaw 5339 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH
                       AT SHIMLA

                  ON THE 6th DAY OF JULY, 2022

                            BEFORE




                                                     .

                HON'BLE MR. JUSTICE A.A. SAYED,

                         CHIEF JUSTICE





                                &
           HON'BLE MR. JUSTICE SANDEEP SHARMA

                CIVIL WRIT PETITION No.4443 of 2022

          Between:-
          SH. SAHAB SINGH,to
          S/O LATE SHRI BIRBAL,

          R/O VILLAGE TIKRI, POST OFFICE

          SAHO, TEHSIL & DISTRICT CHAMBA,
          HIMACHAL PRADESH,
          EX. HOME GUARD,
          8th BATTALION, DISTRICT CHAMBA,



          HIMACHAL PRADESH
          (DATE OF BIRTH 1979).

                                                  ......PETITIONER




          (BY MR. JAGJEET SINGH BAGGA,





           ADVOCATE)





          AND

    1.    STATE OF HIMACHAL PRADESH,
          THROUGH PRINCIPAL SECRETARY
          (HOME), TO THE GOVERNMENT OF
          HIMACHAL PRADESH, SHIMLA-2.




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                                   -2-


    2.   THE COMMANDANT GENERAL,
         HEAD QUARTER, HOME GUARDS
         AT SHIMLA, HIMACHAL PRADESH.

    3.   THE COMMANDANT,
         HOME GUARDS AT SHIMLA,




                                                         .
         8th BATTALION, DISTRICT CHAMBA,





         HIMACHAL PRADESH.
                                                 ......RESPONDENTS





         (BY MR. SUDHIR BHATNAGAR,
          ADDITIONAL ADVOCATE GENERAL)





               This petition coming on for admission this day,
    Hon'ble Mr. Justice A.A. Sayed, passed the following:

                              ORDER

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 Versus 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 light of the aforementioned judgment,

rendered by a Coordinate Bench of this Court in Inder

Singh's case (supra).

.

3. The petition stands disposed of in the aforesaid

terms, so also pending miscellaneous application(s), if any.

                                                    (A.A. Sayed)




                                                    Chief Justice

                                                (Sandeep Sharma)
    July 06, 2022                                     Judge

         (Bhardwaj)