CHITRASEN KULMITRA Vs. STATE OF C.G.

JUDGEMENT

(1.) Since facts and issue involved in both the cases is similar, they are being considered and decided together by this common order.

(2.) The present petitions have been filed by the petitioners, who are Home Guards, being aggrieved by the dismissal orders dtd. 15/04/2011 Annexure P/7 (passed in respect of six petitioners in WPS No.94 of 2014) and Annexure P/8 (passed in respect of petitioner in WPS No.7089 of 2017).

(3.) According to the petitioners, who were working as Home Guards they were initially suspended by order dtd. 26/03/2011 & 27/02/2011, respectively, and show-cause notice was issued to them on 31/03/2011 Annexure P/5 & P/6, respectively. The reply was filed by the petitioners and the respondents not being satisfied with the reply terminated the services of the petitioners on 15/04/2011 without conducting any enquiry or referring the matter to the State.