Sh. Bhushan Singh Son Of Sh vs State Of H.P. & Others
2022 Latest Caselaw 8532 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 15TH DAY OF OCTOBER, 2022




                                                        .
                              BEFORE





                     HON'BLE MS. JUSTICE SABINA





                                 &

               HON'BLE MR. JUSTICE SATYEN VAIDYA
                CIVIL WRIT PETITION No.7232 of 2022





         Between:-

         SH. BHUSHAN SINGH SON OF SH.
         PADAM DASS, RESIDENT OF
         VILLAGE
                   r JAKHNOTI,     P.O.
         CHILALA, TEHSIL CHIRGAON,

         DISTT. SHIMLA, H.P. EX. HOME
         GUARD, 2nd BATTALION, SHIMLA,
         DISTT. SHIMLA, 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
                   nd
         GUARDS 2 BATTALION SHIMLA,
         DISTT. SHIMLA, H.P.
                                                  ....RESPONDENTS

         (BY MR. ASHWANI SHARMA,
         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

(Satyen Vaidya) Judge October 15, 2022(ps)