REGENT COMPUTRONICS PVT. LTD.

MUHAMMED KUTTY Appellant

V/S

INSPECTOR GENERAL OF POLICE Respondents

Referred Judgements :-

RATILAL PANACHAND GANDHI VS. STATE OF BOMBAY [REFERRED TO]
JAMUNA PRASAD MUKHARIYA VS. LACHHI RAM [REFERRED TO]
P BALAKOTAIAH A SURYAPRASAD RAO DHONDBA ARJUN VS. UNION OF INDIA [REFERRED TO]
NARENDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
DURGAH COMMITTEE AJMER ATTORNEY GENERAL FOR INDIA VS. SYED HUSSAIN ALI:SYED HUSSAIN ALI [REFERRED TO]
GLASS CHATONS IMPORTERS AND USERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SARDAR SYEDNA TAHER SAIFUDDIN SAHEB VS. STATE OF BOMBAY [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
ACHARYA MAHARAJSHRI NARENDRA PRASADJI ANANDPRASADJI MAHARAJ VS. STATE OF GUJARAT [REFERRED TO]
PRAKASH CHANDRA MEHTA VS. COMMISSIONER AND SECRETARY GOVERNMENT OF KERALA [REFERRED TO]
BIJOE EMMANUEL VS. STATE OF KERALA [REFERRED TO]
STATE OF BOMBAY VS. NARASU APPA MALI [REFERRED TO]
MOHAMMED FASI VS. SUPERINTENDENT OF POLICE [REFERRED TO]

JUDGEMENT

(1.) This writ petition comes before us, on reference by a learned Single Judge.

(2.) The petitioner professes the faith of Islam; by profession he is a policeman. The rules of his service prohibit the wearing of a beard. For two decades, he lived under it without demur. Realisation then dawned on him, that to live without a beard was contrary to the tenets of his faith. We do not know when. He would only say, that by Ext. P1 dated 19-11-1986, he was directed by the 3rd respondent to report for duty cleanly shaven.

(3.) By Ext. P2, he told the respondent that wearing a beard was an article of faith, that it was not subject to discipline and that:

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MUHAMMED KUTTY Vs. INSPECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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