Ram Lal vs State Of Rajasthan And Ors. ...
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Rajasthan High Court - Jodhpur

Ram Lal vs State Of Rajasthan And Ors. ... on 14 January, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:2021]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 5603/2017

Sarvajeet Ram S/o Shri Veer Chand, Resident Of 31 R.b.,
Raisinghnagar, District Sir Ganganagar Raj.
                                                     ----Petitioner
                              Versus
1.     The State Of Rajasthan Through The Secretary,
       Department Of Home Guard And Civil Defence,
       Government Of Rajasthan, Jaipur
2.     The   Commandant,        Boarder,    Home    Guards,     Sri
       Ganganagar Raj.
3.     The Director General, Home Guard Rajasthan, Jaipur
                                                 ----Respondents
                          Connected With
             S.B. Civil Writ Petition No. 5492/2017
Ram Lal S/o Shri Narayan Singh, Resident Of Chak-8-A Choti, Sri
Ganganagar Raj.
                                                     ----Petitioner
                              Versus
1.     The State Of Rajasthan Through The Secretary,
       Department Of Home Guard And Civil Defence,
       Government Of Rajasthan, Jaipur.
2.     The   Commandant,        Boarder,    Home    Guards,     Sri
       Ganganagar Raj.
3.     The Director General, Home Guard Rajasthan, Jaipur.
                                                 ----Respondents



For Petitioner(s)         :     Mr. Kishan Bansal
For Respondent(s)         :     None present



              HON'BLE MS. JUSTICE REKHA BORANA

Order 14/01/2026

1. These two writ petitions were admitted on 02.01.2025 and

notices were directed to be issued to the respondents. On the said

date, both stay applications stood rejected.

2. However, no notices in pursuance to order dated 02.01.2025

have been filed till date.

3. The writ petitions have been filed aggrieved of common

order impugned dated 29.07.2013 (Annexure-4) whereby the

(Uploaded on 14/01/2026 at 06:39:09 PM)

[2026:RJ-JD:2021] (2 of 2) [CW-5603/2017]

appeals as filed by both the petitioners in terms of Sub-section (4)

of Section 8 of Rajasthan Home Guards Act, 1963 (hereinafter

referred to as 'the Act of 1963') stood rejected.

4. Evidently, the impugned order is of year 2013 and the stay

applications as filed by the petitioners stood rejected.

5. Counsel for the petitioners could not point out any provision

of law which prescribes for a mandatory appointment to a person

as 'Home Guard' in terms of Act of 1963, neither could he point

out any judgment which talks of any vested right of an incumbent

to be appointed as a 'Home Guard' in terms of Act of 1963.

6. This Court does not find any ground to interfere with the

order impugned. Both writ petition are hence dismissed.

7. Pending applications, if any, stand disposed of.

(REKHA BORANA),J 12-Mak/-

(Uploaded on 14/01/2026 at 06:39:09 PM)

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