Govind Mathur, J. - (1.) The deputy commandant, Civil defence training centre, Nagaur by the Order dt. 15.09.2009 discharged the petitioner No.l from Home Guards on Completion of 25 years of service. The petitioners No.2 and 3 were also discharged from Home Guards on completion of 20 and 25 years of service respectively vide Orders dt. 16.12.2009 and 07.09.2009.
(2.) While Challenging the orders aforesaid, the contention of learned counsel for the petitioner is that as per rule 9 of the Rajasthan Home Guards Rules, 1962 (for short the Rules of 1962 hereinafter), a person may remain as a member of Home Guards until he attains the age of 55 years and the petitioner have yet not attained the age of 55 years, therefore, their discharged under Order impugned is bad.
(3.) I do not find any merit in the arguments advanced.;