Years. Belt No.1/6-28 vs State Of H.P. & Others
2022 Latest Caselaw 8721 HP

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    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.7441 of 2022

         Between:-





         BIMLA DEVI, DAUGHTER OF
         LATE SH. GANGA SINGH, V.P.O.
         KALPA, TEHSIL KALPA, DISTRICT
         KINNAUR, H.P. AGED ABOUT 42

         YEARS. BELT NO.1/6-28.                       ....PETITIONER

         (BY MR. VINOD CHAUHAN,
         ADVOCATE)

         AND



    1.   STATE OF HIMACHAL
         PRADESHTHROUGH ITS




         PRINCIPAL SECRETARY (HOME)
         TO THE GOVERNMENT OF
         HIMACHAL PRADESH, SHIMLA.





    2.   THE COMMANDANT GENERAL
         (HOME GUARDS) WITH
         HEADQUARTERS AT SHIMLA,





         HIMACHAL PRADESH.
    3.   THE COMMANDANT, 1ST
         BATTALION, HOME GUARDS,
         KINNAUR, DISTRICT KINNAUR,
         H.P.                                    ....RESPONDENTS

         (BY MR. RAJU RAM RAHI,
         DEPUTY ADVOCATE GENERAL)
    ________________________________________________________




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                      This Civil Writ 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 as Inder Singh versus State of H.P. & Others, decided on

05.01.2021. This is a matter, which is required to be examined by

the respondents.

2. to 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 light of the aforementioned judgment rendered by a Coordinate

Bench of this Court in Inder Singh's case (supra).

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

stand disposed of.

                                                                  ( Sabina )
                                                                    Judge




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