Himachal Pradesh High Court
Between vs State Of H.P. & on 21 July, 2022
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 21st DAY OF JULY, 2022
BEFORE
HON'BLE MS. JUSTICE SABINA
.
JUDGE
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION Nos. 4861, 4874, 4875 & 4877 OF 2022
1. CWP No. 4861 of 2022
Between:-
DHARAM SINGH, SON OF SH. DANDU
RAM, RESIDENT OF VILLAGE DHARAT,
POST OFFICE MAJHWAR, TEHSIL
GHUMARWIN, DISTRICT BILASPUR,
HIMACHAL PRADESH. AGE ABOUT 47
YEARS.
....PETITIONER
(SH. VIJAY KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY, (HOME) TO THE
GOVT. OF HIMACHAL PRADESH,
SHIMLA.
2. THE COMMANDANT GENERAL
(HOME GUARDS) WITH HEADQUARTERS
AT SHIMLA, HIMACHAL PRADESH.
3. THE COMMANDANT, HOME GUARDS,
5/2-03, GHUMARWIN BATTALION,
BILASPUR, HIMACHAL PRADESH.
..RESPONDENTS
(SH. ANIL JASWAL, ADDITIONAL ADVOCATE
GENERAL)
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2. CWP No. 4874 of 2022
Between:-
BRIJ LAL SON OF SH. SHAMUDH
SINGH, RESIDENT OF VILLAGE
.
BHADRON, P.O. HAWAN, TEHSIL
GHUMARWIN, DISTRICT BILASPUR,
HIMACHAL PRADESH, AGE ABOUT
47YEARS.
....PETITIONER
(SH. VIJAY KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY,
r (HOME) TO THE
GOVT. OF HIMACHAL PRADESH,
SHIMLA.
2. THE COMMANDANT GENERAL
(HOME GUARDS) WITH HEADQUARTERS
AT SHIMLA, HIMACHAL PRADESH.
3. THE COMMANDANT, HOME GUARDS,
5/6-93, 6TH BATTALION, BILASPUR,
HIMACHAL PRADESH.
..RESPONDENTS
(SH. ANIL JASWAL, ADDITIONAL ADVOCATE
GENERAL)
3. CWP No. 4875 of 2022
Between:-
NANAK CHAND, SON OF SH. MINKA
RAM, RESIDENT OF VILLAGE ROPRU,
POST OFFICE KUFRI, TEHSIL PADHAR,
DISTRICT MANDI, H.P. AGE ABOUT 54
YEARS.
....PETITIONER
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(SH. VIJAY KUMAR, ADVOCATE)
AND
.
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY, (HOME) TO THE
GOVT. OF HIMACHAL PRADESH,
SHIMLA.
2. THE COMMANDANT GENERAL
(HOME GUARDS) WITH HEADQUARTERS
AT SHIMLA, HIMACHAL PRADESH.
3. THE COMMANDANT, HOME GUARDS,
6TH BATTALION, MANDI, HIMACHAL
PRADESH.
..RESPONDENTS
(SH. ANIL JASWAL, ADDITIONAL ADVOCATE
GENERAL)
4. CWP No. 4877 of 2022
Between:-
JEET RAM, SON OF SH. PARMA RAM,
RESIDENT OF VILLAGE MANARA, POST
OFFICE NAUHLI, TEHSIL JOGINDER
NAGAR, DISTRICT MANDI, H.P. AGE
ABOUT 54 YEARS.
....PETITIONER
(SH. VIJAY KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL
SECRETARY, (HOME) TO THE
GOVT. OF HIMACHAL PRADESH,
SHIMLA.
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2. THE COMMANDANT GENERAL
(HOME GUARDS) WITH HEADQUARTERS
AT SHIMLA, HIMACHAL PRADESH.
3. THE COMMANDANT, HOME GUARDS,
.
6TH BATTALION, MANDI, HIMACHAL
PRADESH.
..RESPONDENTS
(SH. ANIL JASWAL, ADDITIONAL ADVOCATE
GENERAL)
____________________________________________________________
These petitions coming on for orders this day, Hon'ble
Ms. Justice Sabina, passed the following:-
ORDER
Learned counsel for the petitioners 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 a 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 petitions are
disposed of with a direction to the respondents to consider the
case of the petitioners in light of the aforementioned judgment,
rendered by a Coordinate Bench of this Court in Inder Singh's
case (supra).
3. The petitions stand disposed of in the aforesaid
terms, so also the pending application(s), if any.
.
(Sabina)
Judge
(Satyen Vaidya)
21st July, 2022 Judge
(kck)
