Village Panjail vs State Of H.P. & Others
2022 Latest Caselaw 8415 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.7109 of 2022
    Between:-
    NANAK CHAND, SON OF LATE SH.
    SAYARU   RAM,   RESIDENT    OF





    VILLAGE PANJAIL, POST OFFICE
    PALANIA, TEHSIL ARKI, DISTRICT
    SOLAN, H.P., AGED ABOUT 49
    YEARS.
               r                                          ....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
                nd
       GUARDS 2 BATTALION (URBAN
       COMPANY) SHIMLA, HIMACHAL
       PRADESH.

                                                     ....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

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)