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Sl. No.,Questions,Answers
16.,"Has the State Government of Delh
framed appropriate scheme in
relation to the Home Guards who
have been rendering service for a
number of year in compliance with
the Rajesh Mishra and other Vs
Government of NCT Delhi an
others CWP No.4388 of 2011
decided on 29.04.2002 and Delhi
(Home Guards Welfare
Association’ (Delhi Pradesh
(Regd) through its President vs. Ltd
Governor of Delhi and others CWP
No.2391/1999 decided on 05.08.2002
passed by the Hon’ble High
Court of Delhi","iDirectorate General of Home Guards
has been functioning as per the
Bombay Home Guards Act, 1947, as
extended to the Union Territory of
Delhi as directed by Hon’ble
.Court which also clarified that; Home
dGuards are not civil servant?-
accordingly voluntary Stature is being
preserved as per laid down Act, Rule
& Policies:
)
.
17.,"What action has been taken by the
Government of Delhi regarding
reservation for Home Guards and
Civil Defense personal in the
recruitment of Group ‘C’ and
‘D’ posts in terms of the letter
dated 19.05.2003 written by the
Deputy Secretary, Home (General)
to Director General Prisons (Centra
Jail Tihar), New Delhi commissioner
of Police (PHQ) LPr Estate; Ne
Delhi, Chief Fire Officer, Connaught
Circus, Connaught Place, New Delhi.","Directorate General of Home Guards
has initiated the process for giving
reservations to the Home Guards in
recruitment of constable in Delhi
Police.
l
w
CM APPL 39583/2018 (maintainability),,
In view of the order passed in the writ petition, the application stands disposed of.",,