Prem Lal vs State Of H.P. & Others
2022 Latest Caselaw 9004 HP

         IN THE   HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE 03rd DAY OF NOVEMBER, 2022
                                 BEFORE
              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN,




                                                          .
                                    &





                   HON'BLE MR. JUSTICE VIRENDER SINGH
                    CIVIL WRIT PETITION No.7691 of 2022
    Between:-





    PREM LAL, S/O PREM DASS, R/O VILLAGE
    KALAY, P.O. BAONDA, UP TEHSIL SARAHAN,
    DISTRICT SHIMLA, H.P.





                                                               ...PETITIONER
    (BY MR. MUNISH DATWALIA AND MR. R.K. DHIMAN, ADVOCATES)

    AND              r
    1.   STATE    OF    HIMACHAL   PRADESH
         THROUGH      PRINCIPAL  SECRETARY

         (HOME) TO THE GOVT. OF HIMACHAL
         PRADESH,WITH     HEADWUARTER   AT
         SHIMLA-2, H.P.

    2.   THE COMMANDANT GENERAL (HOME


         GUARDS) WITH HEADQUARTER AT
         SHIMLA, HIMACHAL PRADESH.

    3.   THE COMMANDANT HOME GUARD, 2ND




         BATTALION SHIMLA-2, H.P.
                                                           ...RESPONDENTS





    (MR. ASHOK SHARMA, ADVOCATE GENERAL WITH MR. VINOD
    THAKUR, ADDITIONAL ADVOCATE GENERAL, MR. BHUPINDER
    THAKUR, DEPUTY ADVOCATE GENERAL AND MR. RAJAT





    CHAUHAN, LAW OFFICER).

    WHETHER APPROVED FOR REPORTING?

                  This petition coming on for admission this day,
    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the
    following:




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                                       2


                                 ORDER

Issue notice. Mr. Vinod Thakur, learned Additional

Advocate General, appears and waives service of notice on behalf

.

of the respondents.

2. 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.

3. 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

petitioners in light of the aforementioned judgment, rendered by a

Coordinate Bench of this Court in Inder Singh's case (supra).

4. The petition stands disposed of in the aforesaid terms,

so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge November 03, 2022 (Vinod )