Ramesh Kumar vs State Of H.P. & Others
2022 Latest Caselaw 9053 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 4th DAY OF NOVEMBER, 2022

                             BEFORE
                 HON'BLE MR. JUSTICE A.A. SAYED,




                                                      .

                          CHIEF JUSTICE
                                &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





                CIVIL WRIT PETITION No.7696 of 2022

       BETWEEN:-





    1. RAMESH KUMAR
       S/O SH. RAM CHAND, AGED 50 YEARS,
       R/O VILLAGE KHAIRI, P.O. KOBAG,
       TEHSIL AND DISTRICT SHIMLA, H.P.

       PRESENTLY UNEMPLOYED.

    2. BHIM SINGH
       S/O LATE SH. MAHINDER SINGH,
       AGED 51 YEARS, R/O VPO CHHOSA,
       TEHSIL KANDAGHAT, DISTT. SOLAN.


       PRESENTLY UNEMPLOYED.

    3. NAND LAL




       S/O LATE SH. KIRPA RAM,
       AGED 51 YEARS, R/O VILLAGE TIUKRI,
       P.O. PATTA BARORI, TEHSIL AND





       DISTRICT SOLAN, H.P.,
       PRESENTLY UNEMPLOYED.
                                                    ......PETITIONERS





       (BY MR. SHIVOM VASHISTA, ADVOCATE)

       AND

    1. STATE OF HIMACHAL PRADESH,
       THROUGH SECRETARY (HOME)
       TO THE GOVERNMENT OF HIMACHAL
       PRADESH, SHIMLA-171002 (H.P.)




                                     ::: Downloaded on - 04/11/2022 20:32:28 :::CIS
                                       -2-

    2. ADDITIONAL DIRECTOR GENERAL
       OF POLICE-CUM-COMMANDANT
       (HOME GUARDS & CIVIL DEFENSE), SHIMLA.
    3. COMMANDANT, 11TH HOME
       GUARDS BATTALION, SOLAN,
       DISTRICT SOLAN (H.P.)




                                                             .

                                                        ......RESPONDENTS
         (BY MR. ADARSH K. SHARMA,
         ADDITIONAL ADVOCATE GENERAL)





          This    petition   coming    on    for     admission         this     day,
    Hon'ble Mr. Justice A.A. Sayed, passed the following:





                                  ORDER

Learned counsel for the petitioners 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 05.01.2021.

Learned counsel for the petitioners states that the petitioners would

be satisfied, if their cases are considered in light of aforesaid

judgment in Inder Singh's case.

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 cases of the

petitioners in the light of the aforementioned judgment rendered by a

Co-ordinate Bench of this Court in Inder Singh's case.

3. Pending miscellaneous application(s), if any, shall also

stand disposed of.

.

                                                     (A.A. Sayed)





                                                     Chief Justice





                                                (Jyotsna Rewal Dua)
    November 4, 2022                                  Judge
         R.Atal




                     r         to