Village And Post Office Ribba vs State Of H.P. & Others
2022 Latest Caselaw 8760 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 21st DAY OF OCTOBER, 2022




                                                        .

                              BEFORE

                     HON'BLE MS. JUSTICE SABINA





                                 &

               HON'BLE MR. JUSTICE SUSHIL KUKREJA

                CIVIL WRIT PETITION No.7450 of 2022

         Between:-

         SH. MOHAN SINGH,
                  r         to
         S/O SH. YANG DUB, RESIDENT OF

         VILLAGE AND POST OFFICE RIBBA,
         TEHSIL MORANG, DISTRICT KINNAUR, H.P.
         EX. HOME GUARD, 1ST BATTALION KINNAUR,
         DISTT. KINNAUR, H.P. AGE 46 YEARS.
                                            ......PETITIONER



         (BY MS. BABITA CHAUHAN, ON BEHALF
         OF MR. A.K. GUPTA, ADVOCATE)




         AND





    1.   STATE OF HIMACHAL PRADESH
         THROUGH ITS PRINCIPAL SECRETARY
         (HOME) (HOME) WITH HEADQUARTERS AT





         SHIMLA-2, H.P.
    2.   THE COMMANDANT GENERAL
         (HOME GUARDS) WITH HEADQUARTERS
         AT SHIMLA, HIMACHAL PRADESH.
    3.   THE COMMANDANT, HOME GUARDS
         1ST BATTALION KINNAUR,
         DISTT. KINNAUR, HIMACHAL PRADESH.
                                        ......RESPONDENTS

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




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                       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.

( Sabina ) Judge

( Sushil Kukreja ) Judge October 21, 2022 ( ravinder)