RAJENDRA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 5/10/2017 (Annexure-1), whereby, rank of the petitioner as Ad hoc honorary Havildar Platoon Commander ('HPC') has been taken back.

(2.) It is, inter alia, indicated in the writ petition that the petitioner was appointed on the post of Home Guard on 21/8/1998, he underwent necessary training and was issued identity card and started discharging his duties. By order dtd. 21/2/2006 (Annexure-3) the petitioner was accorded ad hoc honorary rank of HPC.

(3.) Certain allegations have been made against the Commandant regarding his having developed malice against the petitioner, resulting in passing of the order dtd. 5/10/2017 (Annexure-1), whereby, rank given to the petitioner of HPC was withdrawn.