Markandey Katju, J. - (1.) These appeals have been filed against the impugned judgment of the Guwahati High Court, Imphal Bench dated 9-6-1999 in Writ Appeal Nos. 97 of 1995 and 14 to 17 of 1996.
(2.) Heard learned counsel for the parties and perused the record.
(3.) It appears that the respondents had filed several writ petitions in the Guwahati High Court inter alia praying that their services be regularized in the Home Guards and that they be given regular pay scales.;