- (1.) These appeals have been preferred by the Appellants against the judgment and orders passed by the Calcutta High Court in F.M.A. No. 588 of 2002 etc. dated 31st January, 2008, in W.P. No. 14779(W) of 2005 etc. dated 23rd July, 2008 and in M.A.T. No. 4609 of 2006 dated 26th November, 2008. By the impugned judgment dated 31st January, 2008, Division Bench of the High Court set aside the judgment of learned Single Judge dated 21st May, 1999 in C.O. No. 21365(W) of 1995 and disposed of the writ petitions preferred by Appellants-members of the Home Guards and their Association accordingly. By the impugned orders dated 23rd July, 2008 and 26th November, 2008, learned Single Judge and Division Bench of the High Court respectively disposed of the writ petitions preferred by Appellants-Home Guards and appeals preferred by the State relying on observations made by Division Bench in F.M.A. No. 588 of 2002.
(2.) The only question involved in these appeals is whether the Appellants and other members of West Bengal Home Guards are in services of the State and whether they are entitled for regularization of their services or any other relief.
(3.) The Appellants took plea before the High Court that the members of West Bengal Home Guards are in the services of the State performing the same duty like police constables who are Government employees. They are also entitled for regularization of their services and regular pay at par with the police personnel.;