MAHESWAR SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioners, who are two in numbers, have filed this writ application with a prayer for directing the opposite parties' to reappoint/reinstate them as Home Guards after quashing the orders under Annexure-2 series and Annexure-5.

(2.) The undisputed facts of this case are as follows:

(3.) I have heard Ms Deepali Mahapatra, learned counsel for the petitioners and Mr. Muduli, learned Additional Standing Counsel for the State.