DHARAM PAL Vs. STATE OF HP

JUDGEMENT

(1.) THIS is a case where the petitioner seeks engagement as Home Guard in the Home Guard Organization. It is seen that similar case has been disposed of by a Division Bench of this Court leading to Annexure P-4 in CWP No. 64 of 2010. It is submitted that the said judgement has been implemented. It is further submitted that the petitioner herein is similarly situated as the petitioner covered by judgement referred above. If that be so, the petitioner cannot be discriminated. There will be direction to first respondent to take appropriate action in the case of petitioner herein also without discriminating the petitioner, within a period of two months from the date of production of copy of this judgement alongwith the copy of individual writ petition filed by the petitioner. Copy dasti.