Himachal Pradesh High Court
Bhagwan Singh S/O Sangya Ram vs State Of H.P. And Others." It Is A Matter on 22 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
ON THE 22nd DAY OF SEPTEMBER, 2022.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE VIRENDER SINGH
Between:-
r to
CIVIL WRIT PETITION No.6693 OF 2022.
BHAGWAN SINGH S/O SANGYA RAM,
V.P.O. YULLA SU-TEHSIL TAPERI, DISTRICT
KINNAUR, AGED ABOUT 47 YEARS, BELT
NO.1/5-63.
.....PETITIONER.
(BY SH. 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, HOME GUARDS 1ST
BATTALION KINNAUR, DISTRICT
KINNAUR, H.P.
......RESPONDENTS.
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2
(BY SH. ASHOK SHARMA, ADVOCATE
GENERAL WITH SH. RAJINDER DOGRA,
SENIOR ADDITIONAL ADVOCATE GENERAL,
.
SH. VINOD THAKUR, SH. SHIV PAL
MANHANS, ADDITIONAL ADVOCATE
GENERALS, SH. J.S. GULERIA, SH.BHUPINDER
THAKUR, DEPUTY ADVOCATE GENERALS
AND SH. RAJAT CHAUHAN, LAW OFFICER)
________________________________________________________________
This petition coming on for admission before notice
this day, Hon'ble Mr. Justice Tarlok Singh Chauhan, passed
the following:
ORDER
Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
2. Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by the Division Bench of this Court on 5.1.2021 in CWP No. 3628 of 2020, case titled as "Inder Singh versus State of H.P. and others." It is a matter, which is required to be considered by the employer.
3. Therefore, without going into the merits of the case, we deem it proper to dispose of the writ petition by directing the respondents to consider and decide the case of the petitioner in light of the aforesaid decision and if the case of the petitioner is found to be covered ::: Downloaded on - 23/09/2022 20:02:16 :::CIS 3 by the aforesaid judgment, then the same and similar benefits as extended in CWP No.3628 of 2020 (supra), .
be also extended to the petitioner herein. This entire exercise shall be completed within four weeks.
Ordered accordingly.
4. Pending application(s), if any, also stand disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22nd September, 2022.
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