DHEER SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Shailesh Verma and Shri M.M Sahai, Advocates for the petitioners and R.P. Dubey, learned Additional Chief Standing Counsel, Shri Vibhav Dutt, Standing Counsel, Mohd. Naushad Sidduqui, Standing Counsel, Shri Virendra Kumar Pal, Standing Counsel, Shri Ramesh Pundir, Standing Counsel, Shri Santosh Kumar, Standing Counsel and Shri Jitendra Kumar Singh, Standing Counsel for the State- respondents.

(2.) The issue raised in all the writ petitions are being decided by mean of this common judgment for the sake of convenience, the facts as mentioned in the case of Dheer Singh Vs. State of U.P. and others in Writ - A No.8869 of 2021 are being taken up. Individual cases will be dealt separately.

(3.) The present petition has been filed alleging that the petitioner was enrolled as a Home Guard in the year 1998 under Sec. 7 of the U. P. Home Guards Adhiniyam,1963 and in terms of mandate of sec. 8 of the Act was called upon to discharge of his duties, he was placed in various places in District Amroha, he was being paid honorarium as provided under the U.P. Home Guards Act, 1963.