Age 46 Years vs This Is The Matter
2022 Latest Caselaw 6518 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                    ON THE 29th DAY OF JULY, 2022

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




                                                          .
                            CHIEF JUSTICE





                                    &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                CIVIL WRIT PETITION No.5136 of 2022

       BETWEEN:-
       SMT. MUKTA DEVI,



       W/O SH. SANJEEV KUMAR,
       R/O WARD NO.15, KHUNDIDHAR (SOLAN),
       TEHSIL AND DISTT. SOLAN, H.P.
       EX. HOME GUARD, 3RD SHIMLA,

       DISTT. SHIMLA, H.P.

       AGE 46 YEARS.
                                           ......PETITIONER
       (BY MR. BONIT PRAKASH, ADVOCATE VICE
       MR. A.K.GUPTA, ADVOCATE)



       AND

    1. STATE OF H.P.




       THROUGH THE PRINCIPAL SECRETARY (HOME)
       WITH HEADQUARTERS AT SHIMLA-2, H.P.





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





       HOME GUARDS 3RD BATTALION,
       SHIMLA, DISTT. SHIMLA, H.P.
                                                     ......RESPONDENTS
       (BY MR. ASHOK SHARMA, ADVOCATE GENERAL WITH
       MR. ADARSH K. SHARMA, ADDITIONAL ADVOCATE
       GENERAL)
        This    petition   coming   on    for     admission         this     day,




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                                              -2-

    Hon'ble Mr. Justice A.A. Sayed, passed the following:

                                         ORDER

Learned vice counsel for the petitioner submits that the

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

.

Co-ordinate Bench of this Court in CWP No.3628 of 2020, 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

Co-ordinate Bench of this Court in Inder Singh's case.

Pending miscellaneous application(s), if any, shall also

stand disposed of.

                                                            (A.A. Sayed)
                                                            Chief Justice





                                                       (Jyotsna Rewal Dua)
    July 29, 2022                                            Judge
         R.Atal/Mukesh