ANAND Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner before this Court, a practicing advocate, has filed the present petition challenging the constitutional validity of order dtd. 18/3/2015 passed by the Secretary, Revenue and Divisional Commissioner, Revenue in the matter of recruitment of civil defence volunteers. The Petitioner has prayed for the following reliefs:

(2.) The facts of the case reveal that The Civil Defence Act, 1968 was enacted after the Chinese invasion of our country in 1962. It was felt that in order to minimize loss of life, to maintain continuity of prohibition and to restore quickly the disrupted civil services, civil defence measures should be adopted in places which were the most likely targets of enemy attack.

(3.) The Act provides for maintenance of Civil Defence Services in the States and Union Territories and it came into force on 10/7/1968. Sec. 4 and Sec. 5 of the Act which deals with constitution of civil defence corps and appointment of members and officers reads as under: