HOME GUARD SAMANVAYA SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, learned counsel appearing for the petitioner-Samiti has submitted that the present petition is filed with the following prayers:

(2.) It was further contended that the nitty-gritty of the present dispute is that the petitioner herein is a registered society of home-guards of the State of Rajasthan which is working for the welfare of its members. There are as many as 30,714 sanctioned strength of home guards in the State wherein around 28,206 home-guards are enrolled for present and only 10,134 home-guards, as per the latest available records are given duties that too on rotation basis.

(3.) Learned counsel representing the petitioner had contended that despite the fact that no regular duties/deployment is granted qua the enrolled home-guards, the respondents have issued the impugned notification dtd. 9/1/2023, inviting applications for 3,842 vacant posts of home-guards.