(1.) HEARD Mr. M.A. Siddiqui, learned counsel for the petitioner as well as learned Standing Counsel.
(2.) THE petitioner has assailed the order dated 21.09.1991 issued by the District Commandant, Homeguards, Hardoi, whereas at this stage, he confines his prayer to the relief no. 2 and 3, whereby he has prayed for issuing direction to the opposite parties to allow him to continue as Company Commander, 'A' Company.
(3.) THE petitioner joined his services as Homeguard in the year 1984 and He was promoted to the post of Company Sargent in the year 1986. Thereafter in 1986, he was given the charge of Company Commander and he continued as such till 04.03.1989. Thereafter vide order dated 05.03.1989, he was promoted on adhoc basis to the post of Honorary Company Commander. It is stated that he was getting Rs. 100/ - per month as honorarium in addition to he was earning Rs. 660/ - as duty allowance. Thus, he was getting the total amount Rs. 760/ - per month. The letter dated 27.07.1991 (Annexure No. -5) issued by the District Commandant, Homeguards, Hardoi shows that the petitioner's appointment on the post of Company Commander was extended on 28.08.1989. Thereafter by means of the said letter dated 27.07.1991 again he was recommended to continue as such till the next Selection Board takes place. However, in the year 1991, by means of oral instructions, the petitioner was stopped from working.