Smt. Kiran vs State Of H.P. & Others
2022 Latest Caselaw 3997 HP

                                  1




    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 31st DAY OF MAY, 2022

                               BEFORE




                                                         .

                     HON'BLE MS. JUSTICE SABINA
                       ACTING CHIEF JUSTICE





                                  &

               HON'BLE MR. JUSTICE SATYEN VAIDYA

                CIVIL WRIT PETITION No.3388 of 2022





         Between:-

         SMT. KIRAN, WIFE OF SHRI VIJAY KUMAR,
         RESIDENT OF VILLAGE SAMLOT, POST
         OFFICE AND TEHSIL JOGINDERNAGAR,

         DISTRICT MANDI, H.P. EX HOME GUARD,

         6TH BATTALION, MANDI, DISTRICT MANDI,
         HIMACHAL PRADESH. AGE 43 YEARS.       ......PETITIONER

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



         AND
    1.   STATE OF HIMACHAL PRADESH THROUGH




         THE PRINCIPAL SECRETARY (HOME) WITH
         HEADQUARTERS AT SHIMLA-2, HIMACHAL
         PRADESH.





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





    3.   THE COMMANDANT, HOME GUARDS, 6TH
         BATTALION, MANDI, DISTRICT MANDI,
         HIMACHAL PRADESH.                 ...... RESPONDENTS

         (BY MR. ASHWANI K. SHARMA, ADDITIONAL
         ADVOCATE GENERAL)
    ___________________________________________________




                                        ::: Downloaded on - 31/05/2022 20:11:02 :::CIS
                                          2




          This Civil Writ Petition coming on for admission 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 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 )





                                                  Acting Chief Justice



                                                     ( Satyen Vaidya)
    May 31, 2022 (ks)                                     Judge