Between: R To vs State Of H.P. & Ors) Decided On
2022 Latest Caselaw 8291 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 30th DAY OF SEPTEMBER, 2022




                                                          .
                            BEFORE





                HON'BLE MR. JUSTICE A.A. SAYED
                       CHIEF JUSTICE





                                &
             HON'BLE MS. JUSTICE JYOTSNA REWAL DUA


             CIVIL WRIT PETITION NO. 6900 of 2022




    1.
         Between:  r         to
          DHEERAJ S/O SH. JOGINDER SINGH,
          AGED 43 YEARS, R/O VILLAGE & P.O.

          ROURI,   TEHSIL   KASAULI,    DISTT.
          SOLAN., PRESENTLY UNEMPLOYED.
    2.    DILA RAM S/O SH. NARAYAN SINGH,
          AGED 46 YEARS, R/O VILLAGE


          JATROG,    P.O.   DARWA,     TEHSIL
          KRISHANGHAT,      DISTT.    SOLAN.,
          PRESENTLY UNEMPLOYED.
    3.    SH. GITA RAM S/O LATE SH. SANT RAM




          AGED 49 YEARS R/O VILLAGE- BARD,
          P.O. DHARAMPUR, TEHSIL KASAULI,
          DISTT. SOLAN, H.P., PRESENTLY





          UNEMPLOYED.

                                                  ...PETITIONERS





         (BY MR. SHIVOM         VASHISTA,
         ADVOCATE.

          AND


    1.   STATE OF HIMACHAL PRADESH
         THROUGH SECRETARY (HOME) TO
         THE GOVERNMENT OF HIMACHAL
         PRADESH, SHIMLA-171002 (H.P.).




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     2. ADDITIONAL DIRECTOR GENERAL OF
        POLICE-CUM-COMMANDANT (HOME
        GUARDS & CIVIL DEFENSE), SHIMLA.




                                                                   .
     3. COMMANDANT, 11th HOME GUARDS





        BATTALION,    SOLAN,    DISTRICT
        SOLAN (H.P.).

                                                     ...RESPONDENTS





         (BY   MR.   RANJAN    SHARMA,
         ADDITIONAL           ADVOCATE
         GENERAL)





    ____________________________________________________

                   This petition coming on for admission this day,

     Hon'ble Mr. Justice A.A. Sayed, passed the following:


                           ORDER

The learned counsel for the petitioners submits that the

issue raised in the present petition is squarely covered by the

judgment passed by a Division Bench of this Court in CWP

No.3628/2020 (Inder Singh Vs. State of H.P. & Ors) decided on

05.01.2021. The learned counsel for the petitioners states that the

petitioners would be content, if an order is passed on the same line

as contained in the order dated 06.01.2022 passed in CWP No.

209/2022 (Bakshi Ram Vs. State of H.P. & Ors.), annexed at page-

19 of the petition.

2. In the circumstances, without going into the merits of

the case, we dispose of the present writ petition by directing the

respondents to consider the case of the petitioners in light of the

aforesaid judgment of the Division Bench in Inder Singh's case. The

decision shall be taken by the respondents, not later than six weeks

.

from today.

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

to stand disposed of.

                                                   (A. A. Sayed)





                                                   Chief Justice

                      r                        ( Jyotsna Rewal Dua )

                                                     Judge
    September 30, 2022
      (hemlata)