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Himachal Pradesh High Court

Kasturi Lal vs State Of H.P. & Others on 17 August, 2022

Bench: Sabina, Sushil Kukreja

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                   ON THE 17th DAY OF AUGUST, 2022
                              BEFORE
                    HON'BLE MS. JUSTICE SABINA,




                                                       .
                                 &





                 HON'BLE MR. JUSTICE SUSHIL KUKREJA
                 CIVIL WRIT PETITION No.5463 of 2022
     Between:-





     1.    KASTURI LAL, S/O SH. BABU RAM,
           RESIDENT OF VILLAGE THACH,
           P.O. BHARARIGHAT, TEHSIL ARKI,





           DISTRICT SOLAN, H.P., AGED 47
           YEARS, HAVING BELT NO.11/6-28.


     2.

           CHINT RAM, S/O SH. BADDA RAM,

           RESIDENT OF VILLAGE KYARAD,
           P.O. BHARARIGHAT, TEHSIL ARKI,
           DISTRICT SOLAN, H.P., AGED 47
           YEARS, HAVING BELT NO.11/6-18.



     3.    SHOBH RAM, S/O SH. SUNDER




           RAM, RESIDENT OF VILLAGE
           KYARAD,    P.O.  BHARARIGHAT,





           TEHSIL ARKI, DISTRICT SOLAN,
           H.P., AGED 47 YEARS, HAVING
           BELT NO.11/6-18.





                                                      ......PETITIONERS

     (BY MR. VINOD CHAUHAN, ADVOCATE)

     AND

      1. STATE OF HIMACHAL PRADESH
         THROUGH     ITS   PRINCIPAL




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                                         2


             SECRETARY (HOME) TO THE GOVT.
             OF HIMACHAL PRADESH, SHIMLA.

         2. THE   COMMANDANT   GENERAL
            (HOME      GUARDS)     WITH
            HEADQUARTERS    AT  SHIMLA,




                                                                 .
            HIMACHAL PRADESH.





         3. THE     COMMANDANT,   HOME
                       th
            GUARDS 11 BATTALION, SOLAN,
            DISTRICT SOLAN, H.P.





                                                             ......RESPONDENTS

         (BY MR. KAMAL KANT CHANDEL
         DEPUTY ADVOCATE GENERAL)


                  r             to
                 This petition coming on for orders this day, Hon'ble Ms.
    Justice Sabina, passed the following:

                                  ORDER

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 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 petitioners in light of aforementioned judgment rendered by a Coordinate bench of this Court in Inder Singh's case (supra).

3. The petition stands disposed of in the aforesaid terms, so also the pending application(s), if any.

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( Sabina ) Judge ( Sushil Kukreja ) Judge August 17, 2022 (reena) ::: Downloaded on - 17/08/2022 20:08:02 :::CIS