RAJVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) All the above noted writ petitions are being decided by means of this common order. For the sake of convenience Writ ' A No.2829 of 2022 is being taken up as a leading case.

(2.) The petitioner in all the writ petitions are selected and are posted in Prantiya Rakshak Dal (PRD) in several districts and seek parity in terms of the benefits as are being paid to Home Guards appointed in a manner similar to the petitioners and under the provisions of an Act, which is similar being The Uttar Pradesh Home Guards Adhiniyam, 1963.

(3.) The facts, in brief, are that the petitioners were selected and posted in the Prantiya Rakshak Dal in terms of the mandate of United Provinces Rakshak Dal Act, 1948 as amended. It is argued that the said Prantiya Rakshak Dal was enacted in the year 1948 for constitution of a force known as 'U.P. Prantiya Rakshal Dal/Vikas Dal' for the preservation of public peace, training of men in the use of arms inculcate self-help and discipline and the protection of the life of community and property within the Uttar Pradesh.