Bilaspur vs State Of H.P. & Others"
2022 Latest Caselaw 4450 HP

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      IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE   14th DAY OF JUNE, 2022

                          BEFORE




                                                         .
         HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                              &





             HON'BLE MR.JUSTICE SATYEN VAIDYA

              CIVIL WRIT PETITION NO. 3636 OF 2022





BETWEEN:

     RAKESH SINGH SON OF SH. BALDEV SINGH, RESIDENT OF
     VILLAGE AND P.O.PATTA, TEHSIL GHUMARWIN, DISTT.

     BILASPUR, H.P. EX. HOME GUARD, 5TH BATTALION,BILASPUR,
     DISTT. BILASPUR, H.P.


                                        ...PETITIONER



     (BY MR. A.K. GUPTA, ADVOCATE)

AND




    1. STATE OF H.P. THROUGH THE PRINCIPAL SECRETARY





       (HOME) WITH HEADQUARTERS AT SHIMLA­2, H.P.
    2. THE COMMANDANT GENERAL (HOME GUARDS) WITH
       HEADQUARTERS AT SHIMLA, H.P.





    3. THE COMMANDANT,HOME GUARD'S 5TH BATTALION
       BILASPUR, DISTT. BILASPUR, H.P.
                                         ...RESPONDENTS

    (BY MR. ASHOK SHARMA, A.G. WITH MR. RANJAN SHARMA, MR.
    ASHWANI SHARMA, MR. ANIL JASWAL, ADDL. AGS, MR. KUNAL
    THAKUR AND MR. VIKRANT THAKUR, DY. AGS)




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                   This petition coming on for admission this day, the

    Hon'ble Mr. Justice Tarlok Singh Chauhan passed the following:

                   ORDER

.

Notice. Mr. Ranjan Sharma, learned Addl. A.G. appears

and waives service of notice on behalf of respondents.

2. 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 versus State of H.P. & others", decided on

5.1.2021. This is the matter, which is required to be considered by the

respondents.

3. 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.

4. The pending applications(s), if any, are also disposed of.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge June 14, 2022 Kalpana

.