Between vs State Of H.P. & Others
2022 Latest Caselaw 8761 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.7446 of 2022



    1.
         Between:-

         RAJENDER KUMAR,
                  r         to
         S/O SH. DILA RAM, VILL. SARALTA,

         PO PIPLUGHAT, TEHSIL ARKI &
         DISTT. SOLAN, AGED ABOUT 44 YEARS,
         BELT NO.11/2/67.
    2.   KHEM RAJ,
         S/O SH. DAULT RAM, VILL. JAWI,


         P.O. DARLAGHAT, TEHSIL ARKI &
         DISTRICT SOLAN, AGED ABOUT 45,
         BELT NO.11/6/106.
                                          ......PETITIONERS




         (BY MR. VINOD CHAUHAN, ADVOCATE)





         AND

    1.   STATE OF HIMACHAL PRADESH





         THROUGH ITS PRINCIPAL SECRETARY
         (HOME) TO THE GOVT. OF HIMACHAL
         PRADESH, SHIMLA.
    2.   THE COMMANDANT GENERAL
         (HOME GUARDS) WITH HEADQUARTERS
         AT SHIMLA, HIMACHAL PRADESH.
    3.   THE COMMANDANT, 7TH BATTALION
         HOME GUARDS SOLAN, DISTRICT SOLAN, H.P.
                                         ......RESPONDENTS

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




                                       ::: Downloaded on - 22/10/2022 20:02:06 :::CIS
                                            -2-


                       This petition coming on for admission this day, Hon'ble
    Ms. Justice Sabina, 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. 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 petitioners

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)