Himachal Pradesh High Court
Sh. Partap Singh Son Of Sh. Ram Lal vs State Of H.P. & Others on 23 May, 2022
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
ON THE 23rd DAY OF MAY, 2022
BEFORE
.
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION NO. 3200 of 2022.
Between:-
SH. PARTAP SINGH SON OF SH. RAM LAL,
RESIDENT OF VILLAGE PANJAIL KHURAD, P.O.
SAKRAHA, TEHSIL AND DISTT. BILASPUR, H.P.
5th BATTALION,BILASPUR, DISTT. BILASPUR,
H.P. AGE 49 YEARS.
....PETITIONER.
(BY MS. BABITA CHAUHAN, 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.
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...2...
.
3. THE COMMANDANT, HOME GUARDS 5 th
BATTALION, BILASPUR, DISTT. BILASPUR, H.P.
....RESPONDENTS.
(BY MR. RANJAN SHARAMA, ADDITIONAL
ADVOCATE GENERAL)
r to
This petition coming on for admission before notice
this day, Hon'ble Ms. Justice Sabina, passed the following:-
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 ::: Downloaded on - 23/05/2022 20:05:43 :::CIS ...3...
rendered by a Coordinate Bench of this Court in Inder Singh's .
case (supra).
3. Pending miscellaneous application(s), if any, shall also stand disposed of.
r to (Sabina)
Judge
(Satyen Vaidya)
Judge
23rd May, 2022.
(jai)
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