Himachal Pradesh High Court
Sh. Prem Kumar vs State Of H.P. & Others on 13 July, 2022
Bench: Sabina, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 13th DAY OF JULY, 2022
.
BEFORE
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No.4602 of 2022
Between:-
SH. PREM KUMAR,
SON OF SH. KAMAL CHAND,
RESIDENT OF VILLAGE BADHAL,
P.O. DOCHI, TEHSIL JUBBAL,
DISTT. SHIMLA, H.P. EX. HOME
GUARD, 2ND BATTALION, SHIMLA
DISTT. SHIMLA, H.P.
AGE 47 YEARS.
......PETITIONER
(BY MR. BONIT THAKUR, ADVOCATE
ON BEHALF OF MR. A.K. GUPTA,
ADVOCATE)
AND
1. STATE OF H.P. THROUGH
PRINCIPAL SECRETARY (HOME)
WITH HEADQUARTERS AT
SHIMLA-2, H.P.
2. THE COMMANDANT GENERAL
(HOME GUARDS) WITH HEADQUARTERS
AT SHIMLA, H.P.
3. THE COMMANDANT,
HOME GUARDS, 2ND BATTALION,
SHIMLA, DISTT. SHIMLA, H.P.
......RESPONDENTS
(BY MR. ASHWANI SHARMA,
ADDITIONAL 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 ( Jyotsna Rewal Dua ) Judge July 13, 2022 ( Himalvi) ::: Downloaded on - 13/07/2022 20:03:37 :::CIS