Sambuddha Chakrabarti, J. - (1.) All these writ petitions are disposed of together as the facts involved therein are more or less same and the issue involved is identical.
(2.) The petitioners in all these writ petitions were appointed as civic volunteers on October 11, 2013. They allege that they have not been assigned any duties with effect from June 30, 2017 without showing any reason. They were merely told by the respondents as that they had assembled at Rani Rashmoni Road and at Nabanna to voice their protest against the Government they were not assigned any duties. The petitioners had not received any notice. In some of the writ petitions, the petitioners have denied being part of any agitation or assembly at Rani Rashmoni Road or Nabanna. They made a representation to the Superintendent of Police, Murshidabad i.e., the respondent no. 2 herein as well as the Officer-in-Charge of the respective Police Stations. They have further alleged that demobilization from the Civic Volunteer Force without assigning any reason and show-cause has been in violation of the principles of natural justice and also Articles 14, 19 and 21 of the Constitution of India.
(3.) By these petitions, the petitioners have inter alia prayed for a writ in the nature of mandamus directing the respondents not to give any effect to the order of demobilization and to allow the petitioners to join their duties as civic volunteers in respect of various police stations in the district of Murshidabad to which they were attached.;