YUDHISTIRA JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioners, who were working as Home Guards under the Badchana Police Station, have challenged the order of discharge from their engagement, the order passed in the year 1997 vide D.O. No.4 of 3.3.2000, D.O. No.21/2000 dated 26.06.2000, D.O. No. 144 dated 22.12.2002 and D.O. No. 148/2002 dated 27.12.2002, issued by the Superintendent of Police-cum-Commandant, Home Guards, Jajpur at Panikoili. The petitioners have averred that though the aforesaid disengagement orders have not been served on them, they are not allowed to discharge their duty.

(2.) The petitioners who were working as Home Guards under the Badchana P.S. have challenged the order of discharge from their engagement, the order passed in the year 1997 vide D.O. No.4 of 3.3.2000, D.O. No.21/2000 dated 26.06.2000, D.O. No. 144 dated 22.12.2002 and D.O. No. 148/2002 dated 27.12.2002, issued by the Superintendent of Police-cum-Commandant, Home Guards, Jajpur at Panikoili. The petitioners have averred that though the aforesaid disengagement orders have not been served on them, they are not allowed to discharge their duty.

(3.) Mr. S.C. Routray, learned counsel for the petitioners, states that against the orders of their discharge from duty, the petitioners preferred appeal before the appellate authority namely the Commandant General, (Home Guards) Orissa, Cuttack, opposite party no.2. While the appeal was pending, the petitioners approached this Court by filing the writ petition praying for issuance of direction to the opposite parties to pass appropriate order in accordance with the provisions of law.