R.Bhattacharyya, J. - (1.) The petitioner, the West Bengal National Volunteer Force Members Association, has sought for relief in the Writ application on behalf of the members claiming, inter alia for a mandamous commanding the respondents to show cause as to why the Annexure 'D' should not be set aside along with prayer for certiorari plus other incidental reliefs.
(2.) The facts of the Writ application when brought to close reveal that the National Volunteer Force was set up and organised to aid the police during emergency by the citizens who were entitled to offer themselves to the emergency service.
(3.) According to the crying need of the hour, the strength of the force was reinforced from time to time fixing the age limit initially up to 35 years which suffered relaxation for raising the age limit up to 50 years. It also under went a further change as manifest from the object and reason of Annexure 'A' appended to the petition by relaxing the age limit to 55 years. The benefit earned by the members of such force is sought to have been titled by a circular dated 28th of April, 1992, Annexure 'D'.;