Dinesh Kumar Alias-Dinesh vs State Of H.P. & Others
2022 Latest Caselaw 8719 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 20th DAY OF OCTOBER, 2022
                           BEFORE




                                                       .

               HON'BLE MR. JUSTICE A.A. SAYED
                        CHIEF JUSTICE





                              &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

              CIVIL WRIT PETITION NO. 7365 of 2022





         Between:

    1.   DINESH KUMAR ALIAS-DINESH

         THAKUR S/O SH. LAYAK RAM,
         AGED 47 YEARS, R/O VILLAGE

         NAMHOL, P.O. KUNIHAR, TEHSIL
         ARKI, DISTT. SOLAN., PRESENTLY
         UNEMPLOYED.


    2.   SH. RAKESH KUMAR S/O SH. KALI
         RAM, AGED 50 YEARS, R/O VILLAGE
         JADHANA, P.O. KUFTU, TEHSIL
         KANDAGHAT,     DISTT.    SOLAN,




         PRESENTLY UNEMPLOYED.





    3.   SH. HARNAM SINGH S/O SH.
         BALDEV SINGH AGED 50 YEARS R/O
         V.P.O. KUFTU, TEHSIL KANDAGHAT,





         DISTT.SOLAN.,         PRESENTLY
         UNEMPLOYED.
    4.   PRITAM SINGH S/O SH. HEM SINGH
         AGED 53 YEARS R/O VILLAGE
         NAMHOL, P.O. KUNIHAR, TEHSIL
         ARKI, DISTT. SOLAN., PRESENTLY
         UNEMPLOYED.
    5.   RAJINDER KUMAR S/O SH. RAM
         CHAND AGED 48 YEARS R/O




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




          VILLAGE KEHROG, P.O. SHEHROG.
          TEHSIL ARKI, DISTT. SOLAN, H.P.
     6.   SH. DHARAM DUTT S/O SH. BHAGAT




                                                             .
          RAM AGED 53 YEARS R/O TUKARI





          P.O. KUNIHAR, TEHSIL ARKI, DISTT.
          SOLAN, H.P.





                                                     ...PETITIONERS
          (BY MR. ADARSH K VASHISTA,
          ADVOCATE)
           AND





     1. STATE OF HIMACHAL PRADESH
        THROUGH SECRETARY (HOME)
        TO THE GOVERNMENT OF
        HIMACHAL PRADESH, SHIMLA-

        171002 (H.P.).

     2. ADDITIONAL           DIRECTOR
        GENERAL     OF     POLICE-CUM
        COMMANDANT (HOME GUARDS


        & CIVIL DEFENSE), SHIMLA.
     3. COMMANDANT,     11TH   HOME
        GUARDS BATTALION, SOLAN,




        DISTRICT SOLAN (H.P.).





                                             ...RESPONDENTS
          (BY   MR.   RANJAN   SHARMA,
          ADDITIONAL ADVOCATE GENERAL)
    __________________________________________________





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

     Mr. Justice A.A. Sayed, passed the following:

                       ORDER

The learned counsel for the petitioners 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. Learned

counsel for the petitioners states that the petitioners would be

content if their case is considered in the light of the judgment

passed in Inder Singh's case (supra).

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 petitioners in the light of the aforementioned

judgment rendered by a Coordinate Bench of this Court in

Inder Singh's case.

3. The pending miscellaneous application(s), if any shall

also stand disposed of.

(A. A. Sayed)

Chief Justice

( Jyotsna Rewal Dua ) Judge 20th October, 2022 (priti)