Vinod Kumar vs State Of H.P. And Others

Tarlok Singh Chauhan, J

Notice. Mr. Ramakant Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-State.

The instant petition has been filed for the grant of following substantive relief(s):

“That the respondents may be ordered to re-examine the case of the petitioner for reenrollment and he may be re-enrolled as Home Guard as has been done in the other similarly situated case.”

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.

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 rendered by a Coordinate Bench of this Court in Inder Singh’s case (supra).

Pending miscellaneous application(s), if any, shall also stand disposed of.

For compliance, to come up on 27.06.2023.