Bilaspur vs State Of H.P. & Others
2022 Latest Caselaw 8718 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 20th DAY OF OCTOBER, 2022
                              BEFORE
                     HON'BLE MS. JUSTICE SABINA




                                                      .
                                 &





               HON'BLE MR. JUSTICE SUSHIL KUKREJA

                CIVIL WRIT PETITION No.7332 of 2022





         Between:-

         SH. PRADEEP SINGH, SON OF LATE
         SH. PUNJAB SINGH, RESIDENT OF





         VILLAGE    AND    POST     OFFICE
         AMARPUR,    TEHSIL   GHUMARWIN,
         DISTRICT BILASPUR, H.P. EX. HOME
         GUARD, 5TH BATTALION, BILASPUR,
         DISTT.

                  BILASPUR, H.P. AGE 47
         YEARS.

                                                      ......PETITIONER
         (BY    MR    BABITA   CHAUHAN,
         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,
         5th BATTALION, BILAPSUR,
         DISTT. BILASPUR, H.P.
                                                  ...RESPONDENTS
                                                 ......RESPONDENTS
         (BY MR. RAJU RAM RAHI,
         DEPUTY ADVOCATE GENERAL)




                                     ::: Downloaded on - 21/10/2022 20:04:19 :::CIS
                                            -2-


                      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 as 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.

3. Pending miscellaneous application(s), if any, shall also

stand disposed of.

( Sabina ) Judge

( Sushil Kukreja ) Judge October, 20, 2022 (ravinder)