Between vs State Of H.P. & Others
2022 Latest Caselaw 3625 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

ON THE 20th DAY OF MAY, 2022

.

BEFORE

HON'BLE MR. JUSTICE MOHAMMAD RAFIQ, CHIEF JUSTICE

& HON'BLE MR. JUSTICE SANDEEP SHARMA

CIVIL WRIT PETITION No. 3160 of 2022

Between:

RAVINDER KUMAR,

S/O SH. BHAGAT RAM,

R/O VILLAGE BERI DAROLA, P.O. BEHNA JATTAN, TEHSIL JHANDUTTA, DISTRICT BILASPUR, HIMACHAL PRADESH,

AGED 45 YEARS.

...PETITIONER

(BY MR. ASHOK 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, HIMACHAL PRADESH.

3. THE COMMANDANT,

HOME GUARDS 5th BATTALION, BILASPUR, HIMACHAL PRADESH.

.

...RESPONDENTS

(BY MR. VIKAS RATHORE, ADDITIONAL ADVOCATE GENERAL)

This civil writ petition coming on for admission this day, Hon'ble Mr. Justice Mohammad Rafiq, passed the

following:

r ORDER

Learned counsel for the petitioner submits that the

issue in question is squarely covered by the judgment rendered

by a Co-ordinate Bench of this Court in CWP No. 3628 of

2020, titled Inder Singh vs. State of H.P. & others, decided

on 5th January, 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, this 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 Co-ordinate Bench of this Court in

Inder Singh's case (supra) and pass appropriate order on

his representation within two months from the date the same

is submitted before them.

.

3. Pending miscellaneous applications, if any, shall also

stand disposed of.

( Mohammad Rafiq ) Chief Justice

( Sandeep Sharma )

Judge May 20, 2022 ( rajni ) r