About 40 Years. Belt No.1/6-26 vs State Of H.P. & Others
2022 Latest Caselaw 8797 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 27TH DAY OF OCTOBER, 2022




                                                        .
                              BEFORE





                     HON'BLE MS. JUSTICE SABINA





                                 &

               HON'BLE MR. JUSTICE SUSHIL KUKREJA
                CIVIL WRIT PETITION No.7315 of 2022





         Between:-

         SUREKHA KUMARI D/O SH. BANSI
         LAL, RESIDENT OF VPO PANGI,

         TEHSIL-KALPA,        DISTRICT
         KINNAUR, PIN 172007, AGED

         ABOUT 40 YEARS. BELT NO.1/6-26
                                                       ....PETITIONER
         (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,      1st
         BATTALION   HOME   GUARDS
         KINNAUR, DISTRICT KINNAUR,
         H.P.
                                                  ....RESPONDENTS

         (BY MR. ASHWANI SHARMA,
         ADDITIONAL ADVOCATE GENERAL)




                                       ::: Downloaded on - 27/10/2022 20:35:49 :::CIS
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                 This 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

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.

Pending application(s), if any, shall also stand disposed of.

(Sabina)

Judge

(Sushil Kukreja) Judge October 27, 2022(ps)