Sahib vs State Of H.P. & Others
2022 Latest Caselaw 8375 HP

                                 1




     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 11th DAY OF OCTOBER, 2022




                                                        .
                              BEFORE





                     HON'BLE MS. JUSTICE SABINA





                                 &

               HON'BLE MR. JUSTICE SUSHIL KUKREJA

                CIVIL WRIT PETITION No.7078 of 2022

         Between:-
                    r         to
         SH. DHANI RAM SON OF SH. GANGA
         RAM, RESIDENT OF VILLAGE AND
         P.O. BHEREWALA, TEHSIL PAONTA

         SAHIB, DISTRICT SIRMOUR, EX.
         HOME GUARD, 4th BATTALION,
         NAHAN, DISTT. SIRMOUR, H.P. AGE
         49 YEARS.



                                                     ......PETITIONER

         (BY MS. BABITA, ADVOCATE ON BEHALF




          OF MR. A.K. GUPTA, ADVOCATE)

         AND





    1.   STATE OF H.P. THROUGH THE
         PRINCIPAL SECRETARY (HOME)





         WITH HEADQUARTERS AT
         SHIMLA-2, H.P.
    2.   THE COMMANDANT GENERAL
         (HOME GUARDS) WITH HEADQUARTERS
         AT SHIMLA, H.P.
    3.   THE COMMANDANT,
         HOME GUARDS, 4TH BATTALION,
         NAHAN, DISTT. SIRMOUR, H.P.
                                       ......RESPONDENTS

         (BY MR. ANIL JASWAL,
         ADDITIONAL ADVOCATE GENERAL)




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                 This petition coming on for admission this day, Hon'ble
    Ms. Justice Sabina, passed the following:




                                                                 .
                                   ORDER

The 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

Inder Singh vs. State of H.P. & others, decided on 05.01.2021. 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, the 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 Coordinate Bench

of this Court in Inder Singh's case.

Pending application(s), if any, shall also stand disposed of.

(Sabina)

Judge

(Sushil Kukreja) Judge October 11, 2022(ps)