Bilaspur vs State Of H.P. & Others
2022 Latest Caselaw 3623 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                      ON THE 20th DAY OF MAY, 2022
                                BEFORE




                                                          .
                      HON'BLE MS. JUSTICE SABINA





                                   &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                CIVIL WRIT PETITION NO. 3161 OF 2022.
    Between:-




      SWH. RAVINDER KUMAR SON OF SH. SUKH
      DEV, RESIDENT OF VILLAGE AND POST OFFICE
      NAGHIAR,        TEHSIL     JHANDUTTA,        DISTT.


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


                                                ....PETITIONERS.
    (BY MS. BABITA CHAUHAN, ADVOCATE,
    ON BEHALF OF MR. A.K. GUPTA, ADVOCATE)






             AND





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


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




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                                 ...2...




                                                           .

    3. THE    COMMANDANT,       HOME     GUARDS            5 th
         BATTALION, BILASPUR, DISTT. BILASPUR, H.P.





                                                ....RESPONDENTS.
         (BY MR. ASHWANI SHARAMA, ADDITIONAL
         ADVOCATE GENERAL)


                    r         to
                This petition coming on for admission before notice

    this day, Hon'ble Ms. 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

...3...

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.

                       r      to        (Sabina)
                                          Judge

                                    (Satyen Vaidya)
                                          Judge
    20th May, 2022.
       (jai)