Between vs State Of H.P. & Others
2022 Latest Caselaw 3589 HP

  IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 19th DAY OF MAY, 2022




                                                             .
                            BEFORE





                HON'BLE MS. JUSTICE SABINA





                                &
            HON'BLE MR. JUSTICE SATYEN VAIDYA
            CIVIL WRIT PETITION No. 3113 OF 2022





         Between:-
         KAMLESH KUMAR
         AGED 43 YEARS,
         SON OF SHRI SANT RAM,

         RESIDENT OF VILLAGE SHILLA,

         P.O. SHIKROHA, TEHSIL SADAR,
         DISTRICT BILASPUR, H.P.
                                                      ....PETITIONER


         (BY MR. NEEL KAMAL SOOD, ADVOCATE)
         AND




    1.   STATE OF H.P. THROUGH
         SECRETARY (HOME)





         TO THE GOVERNMENT OF
         HIMACHAL PRADESH,
         SHIMLA-171002.





    2.   THE ADDITIONAL DIRECTOR
         GENERAL OF POLICE-CUM-COMMANDANT
         GENERAL HOME GUARDS AND CIVIL
         DEFENCE,HIMACHAL PRADESH,
         SHIMLA-171001.

                                                  ..RESPONDENTS
        (BY     MR.      RANJAN        SHARMA,
        ADDITIONAL ADVOCATE GENERAL)
__________________________________________________________________




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               This petition coming on for orders 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


    May 19, 2022                               ( Satyen Vaidya )
         (naveen)                                    Judge