Vinod Kumar vs State Of H.P. & Others
2022 Latest Caselaw 5035 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                 ON THE 28th DAY OF JUNE, 2022
                            BEFORE




                                                           .
                 HON'BLE MRS. JUSTICE SABINA





                               &
            HON'BLE MR. JUSTICE SATYEN VAIDYA





               CIVIL WRIT PETITION No.4103 of 2022

         Between:-





         VINOD KUMAR,
         SON OF SH. PRITHVI CHAND,
         RESIDENT OF VILLAGE BAHI,
         POST OFFICE BHAMBLA, TEHSIL
         BALDWARA, DISTRICT MANDI,

         H.P. AGED 47 YEARS.                          ....PETITIONER

         (MR. VIJAY KUMAR,
         ADVOCATE)
         AND



    1.   STATE OF HIMACHAL PRADESH,
         THROUGH ITS PRINCIPAL
         SECRETARY (HOME) TO THE




         GOVERNMENT OF HIMACHAL
         PRADESH, SHIMLA.





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





         H.P.
    3.   THE COMMANDANT, HOME
         GUARDS, 6/5-77 BATTALION,
         MANDI, HIMACHAL PRADESH.                ....RESPONDENTS

         (BY MR. ANIL JASWAL,
         ADDITIONAL ADVOCATE
         GENERAL)
    ________________________________________________________




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                      This Civil Writ Petition coming on for admission this

    day, Hon'ble Mrs. Justice Sabina, 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 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 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. Pending miscellaneous application(s), if any, shall

also stand disposed of.

                                                                 ( Sabina )
                                                                   Judge




                                                            ( Satyen Vaidya )
    June 28, 2022                                                Judge
         (Yashwant)