BASANTA KUMAR SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since common question of facts and law are involved in both the Writ Petitions, the same were heard together and are being disposed of by this common judgment. However, this Court felt it apposite to deal the W.P.(C) No.7516 of 2019 as the leading case for proper adjudication of both the cases.

(2.) The Petitioners through these Writ Petitions challenge the order passed by the Commandant General Home Guards, Cuttack City, Cuttack (O.P.No.5) vide it's Order (Memo) No.1235 dtd. 30/3/2019 thereby dismissing the Petitioners from the Home Guard Organization there by dismissing the appeal.

(3.) The brief fact of the case is that: