Kasan vs State Of H.P. & Others
2022 Latest Caselaw 8414 HP

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          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                      ON THE 12th DAY OF OCTOBER, 2022
                                    BEFORE




                                                                .

                        HON'BLE MS. JUSTICE SABINA
                                        &
                   HON'BLE MR. JUSTICE SUSHIL KUKREJA





                      CIVIL WRIT PETITION No.7110 of 2022
          Between:-
           HUKAM CHAND, SON OF SH. SOHAN
           SINGH, RESIDENT OF VILLAGE





           KASAN, POST OFFICE SAIGALOO,
           TEHSIL KOTLI, DISTRICT MANDI,
           H.P., AGED ABOUT 43 YEARS.
                                                                 ....PETITIONER

          (BY MR. VIJAY KUMAR, ADVOCATE)

          AND
           1. STATE OF HIMACHAL PRADESH
              THROUGH      ITS  PRINCIPAL


              SECRETARY (HOME) TO THE
              GOVT. OF HIMACHAL PRADESH,
              SHIMLA.




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





              HIMACHAL PRADESH.

           3. THE    COMMANDANT,    HOME





              GUARDS     6/1-93 BATTALION
              MANDI, HIMACHAL PRADESH.

                                                            ....RESPONDENTS
          (BY MR. ANIL JASWAL, ADDITIONAL
          ADVOCATE GENERAL)




                 This petition coming on for admission 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 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 12, 2022 (reena)