Sudhir Agarwal, J. - (1.) Heard Dr. S.B.Singh, Advocate, holding brief of Sri Madan Singh, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition has been filed under Article 226 of the Constitution by the sole petitioner Rajendra Singh assailing order dated 14.5.2003 (Annexure 6 to the writ petition) passed by District Commandant, Home Guard, District Moradabad, cancelling appointment letter of petitioner.
(3.) The facts in brief giving rise to the present dispute are as under:;