UTTOM MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition, the petitioners have claimed, inter-alia, the following relief:

(2.) In a nutshell, the case of the petitioners is that the petitioners were appointed for deployment as Home Guards Volunteers with Forest Department, on different dates as mentioned in Annexure-1 to the petition. They were deputed as Unarmed Home Guard Volunteers in Garo Hills Division. The petitioners received a Memo. No. A/19/1, dated 25.06.2014 from the Divisional Forest Officer, Garo Hills Division, Tura whereby the services of the petitioners were dispensed with by the Department.

(3.) I have heard the learned counsel for the petitioners as well as learned counsel for the respondents and carefully perused the materials on record.