SUDHANSU JYOTI MUKHOPADHAYA, J. - (1.) DELAY condoned. Applications for deletion of proforma respondents, substitution and permission to file SLP are allowed. Leave granted.
(2.) AS these appeals involve a common question of law, they have been heard together and are being disposed of by this common judgment.
(3.) THE appellants herein are individuals who are Home Guards of States of Himachal Pradesh, Punjab and National Capital of Territory of Delhi ('N.C.T of Delhi' for short). They and their Association moved before High Courts in their respective States seeking regularization of their services by filing writ petitions. The judgments and orders impugned herein are those passed by the High Courts in such writ petitions. By the impugned judgments and orders, the High Courts dismissed the writ petitions filed by the appellants. The questions involved in these appeals are whether Home Guards of States of Himachal Pradesh, Punjab and N.C.T of Delhi are regular appointees in the cadre/services of Home Guards and if not whether they are entitled for regularization of their services.;