RAJENDRA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the impugned discharge cum termination order dtd. 19/2/2020 passed by the respondent no.4, whereby, the petitioners have been discharged as Member of the Home Guards.

(2.) It is inter alia indicated in the writ petition that the petitioners were appointed as members of the Home Guards under the provisions of the Rajasthan Home Guards Act, 1963 ('the Act, 1963') and Rajasthan Home Guards Rules, 1962 ('the Rules, 1962') in the year 1998 and 1992, respectively. The petitioners came to be deputed/promoted as Hawaldar Platoon Commander (HPC) in the year 2006 and 2004, respectively.

(3.) On 10/4/2017, the petitioners were reverted from the post of Hawaldar Platoon Commander (HPC) to Home Guards, which was challenged by the petitioner Rajendra Sharma by filing CWP No. 13294/17, which petition came to be allowed on 21/5/2019, whereby, the order of reversion of petitioner Rajendra Sharma was set aside and promotion to the post of Hawaldar Platoon Commander was restored.