Naresh Kumar vs State Of H.P. Through
2022 Latest Caselaw 3336 HP

                                                             .
    IN     THE    HIGH   COURT    OF   HIMACHAL          PRADESH,           SHIMLA





                         ON THE 12th DAY OF MAY, 2022
                                   BEFORE





            HON'BLE MR. JUSTICE MOHAMMAD RAFIQ, CHIEF JUSTICE
                                       &
                   HON'BLE MR. JUSTICE SANDEEP SHARMA





         CIVIL WRIT PETITION (ORIGINAL APPLICATION) NO.4824 of 2019

            Between:

            NARESH KUMAR,

            S/O LATE SHRI BANSI RAM,

            AGED ABOUT 33 YEARS, R/O
            VILLAGE GHARSI,
            TEHSIL KASAULI,
            DISTRICT SOLAN, H.P.
                                                                 ....PETITIONER



           (BY MR. NEEL KAMAL
           SOOD, ADVOCATE)




           AND

    1.     STATE OF H.P. THROUGH





           SECRETARY (HOME) TO
           THE GOVERNMENT OF H.P.
           SHIMLA-171002.





    2.      THE ADDL. DIRECTOR
            GENERAL OF POLICE-CUM
            COMMANDANT GENERAL
            HOME GUARDS AND CIVIL
            DEFENCE, H.P. SHIMLA-1.
                                                              ....RESPONDENTS
           (BY MS. RITTA GOSWAMI,




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          ADDITIONAL ADVOCATE




                                                                  .
          GENERAL)





    Whether approved for reporting?.
                  This petition coming on for orders this day, Hon'ble Mr. Justice





    Mohammad Rafiq, passed the following:


                                       ORDER

Learned counsel for the petitioner submits that issue raised in

the case at hand stands already adjudicated vide judgment dated

5.1.2021, passed by a coordinate Bench of this Court in CWP No. 3628 of

2020, in case titled Inder Singh v. State of HP and Ors., and as such,

petitioner would be content and satisfied in case respondents are directed

to consider and decide his case in light of the directions issued in the

aforesaid judgment. Ms. Ritta Goswami, learned Additional Advocate

General is not averse to the aforesaid innocuous prayer made by the

petitioner.

2. Consequently, in view of the above, we, without going into the

merits of the case, deem it fit to dispose of the present petition with

direction to respondents to consider the cases of the petitioner in light of

the judgment passed in Inder Singh's case (supra), expeditiously,

preferably within two months. Ordered accordingly. Needless to say,

authority while doing the needful in terms of instant order shall afford an

opportunity of hearing to the petitioner and pass a speaking order. Liberty

.

is reserved to the petitioner to file appropriate proceedings in the

appropriate court of law, if he still remains aggrieved. As such, present

petition is disposed of a/w pending applications, if any.

                                                      ( Mohammad Rafiq ),
                                                         Chief Justice




    12th May, 2022
    manjit
                        r           to                 (Sandeep Sharma),
                                                             Judge