Kullu vs State Of H.P. & Others
2022 Latest Caselaw 6394 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 26th DAY OF JULY, 2022

                               BEFORE




                                                        .
                     HON'BLE MS. JUSTICE SABINA





                                  &
               HON'BLE MR. JUSTICE SATYEN VAIDYA





               CIVIL WRIT PETITION No.4982 of 2022

         Between:-





         RANJEET SINGH NEGI, S/O SH.
         SINGE RAM NEGI, RESIDENT OF
         VILLAGE    DEHRASERI,   P.O.
         RAISON, TEHSIL AND DISTRICT

         KULLU, H.P. AGE 48 YEARS,

         HAVING BELT HAVING BELT
         NO.7/9-09.
                                                        ......PETITIONER

         (BY MR. VINOD CHAUHAN, 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, 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 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.

Pending application(s), if any, shall also stand disposed

of.

(Sabina) Judge

(Satyen Vaidya) Judge July 26, 2022(ps)