HRIDAY NARAYAN YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Since in all these writ petitions, similar reliefs have been prayed, hence they are being decided by a common order.

(2.) The facts of WRIT - A No. - 19141 of 2019 (Hriday Narayan Yadav Vs. State Of U.P. And 02 Others) is taken as leading case to decide the controversy.

(3.) The petitioner has instituted this writ petition for issuance of writ of certiorari for quashing the order dated 18.11.2019, whereby his engagement has been dispensed with by respondent no. 3, District Commandant of Home Guards, Sonebhadra as well as the Government Order dated 21.08.2012 passed by respondent no. 2.