Sirmour vs State Of H.P. & Others
2022 Latest Caselaw 8416 HP

                                        1




          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.7112 of 2022
          Between:-
           SH. DALIP SINGH, SON OF SH.
           DHARAM SINGH, RESIDENT OF





           VILLAGE AND POST OFFICE KOTI
           DHIMAN, TEHSIL DADAHU, DISTT.
           SIRMOUR, H.P. EX. HOME GUARD, 4 th
           BATTALION,      NAHAN,     DISTT.

           SIRMOUR, H.P., AGE 47 YEARS.
                                                                 ....PETITIONER

          (BY  MS.        BABITA      CHAUHAN,
          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
                        th
              GUARDS 4 BATTALION NAHAN,
              DISTT. SIRMOUR, H.P.

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




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

    Justice Sabina, passed the following:




                                               ::: Downloaded on - 13/10/2022 20:03:03 :::CIS
                                            2




                                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)