Solan vs State Of H.P. & Others
2022 Latest Caselaw 7454 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 5th DAY OF SEPTEMBER, 2022




                                                             .
                                 BEFORE





                      HON'BLE MS. JUSTICE SABINA
                                     &





                HON'BLE MR. JUSTICE SUSHIL KUKREJA

                  CIVIL WRIT PETITION No.6150 of 2022

          Between:-

          RAM KRISHAN SHARMA,
          S/O SH. SURAR RAM,
          RESIDENT OF VILLAGE
                   r            to
          MAN BETNU, POST OFFICE,
          MAN, TEHSIL ARKI, DISTRICT

          SOLAN, H.P.                                     ......PETITIONER

          (BY MR. NEEL KAMAL SOOD,
          ADVOCATE)



          AND

    1.    STATE OF HIMACHAL PRADESH




          THROUGH ITS PRINCIPAL SECRETARY
          (HOME) TO THE GOVERNMENT OF





          HIMACHAL PRADESH.
    2.    THE ADDL. DIRECTOR GENERAL OF
          POLICE-CUM-COMMANDANT GENERAL
          HOME GUARDS AND CIVIL DEFENCE,





          H.P. SHIMLA-1.             ...... RESPONDENTS

          (MR. ASHOK SHARMA ADVOCATE GENERAL
          WITH MR. VIKRANT CHANDEL, DEPUTY
          ADVOCATE GENERAL)
    _________________________________________________

          This Petition is coming on for admission this day, Hon'ble

    Ms. Justice Sabina, passed the following:




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                       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. 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).

Pending miscellaneous application(s), if any, shall also stand

disposed of.

( Sabina ) Judge

( Sushil Kukreja) Judge September 5, 2022 (ks)