MAHINDER RAM Vs. COMMANDANT GENERAL, PUNJAB HOME GUARDS

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of all the parties, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP- 11357-2021.

(2.) Affidavit dtd. 17/9/2024 filed on behalf of respondent No.3 is taken on record. Registry is directed to tag the same at an appropriate place.

(3.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of suspension order dtd. 30/8/2019 (Annexure P-4) whereby the District Commander, Punjab Home Guards, Patiala has suspended him. He is further seeking subsistence allowance during the period of suspension.