Chopal vs State Of H.P. &
2022 Latest Caselaw 8335 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE 25th DAY OF JULY, 2022
                                BEFORE
                     HON'BLE MS. JUSTICE SABINA




                                                          .
                                JUDGE





                                   &
                 HON'BLE MR. JUSTICE SATYEN VAIDYA





                  CIVIL WRIT PETITION No. 4968 2022
    Between:-
    NEERA KUMARI, W/O SH. LOKENDER,
    R/O VILLAGE JAIGARH, P.O. & TEHSIL





    CHOPAL,      DISTRICT      SHIMLA,
    HIMACHAL PRADESH.

                                                      ....PETITIONER


    (SH. KUSH SHARMA, ADVOCATE)

           AND

    1.     STATE OF HIMACHAL PRADESH


           THROUGH      ITS    PRINCIPAL
           SECRETARY, (HOME) HIMACHAL
           PRADESH, SHIMLA.




    2.     THE COMMANDANT GENERAL





           (HOME GUARDS) WITH HEADQUARTERS
           AT SHIMLA, HIMACHAL PRADESH.

    3.     THE COMMANDANT, HOME GUARDS,





           3RD BATTALION, SHIMLA, DISTRICT
           SHIMLA, HIMACHAL PRADESH.
                                                        ..RESPONDENTS

          (SH.   ANIL     JASWAL,     ADDITIONAL       ADVOCATE
          GENERAL)
    ____________________________________________________________

           This petition coming on for orders this day, Hon'ble Ms.

    Justice Sabina, passed the following:-




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               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. The petition stands disposed of in the aforesaid

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

                                                           (Sabina)
                                                            Judge



                                                     (Satyen Vaidya)
    25th July, 2022                                      Judge
       (kck)