P N BISHONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are disposed of by this common order as the facts are common. Both the petitioners were suspended by Director General of Police by orders (Annexure 'A') dated 28.8.1986 in the first case and 20/28.8.1986 in the later case. They have preferred these petitions challenging the said suspension orders.

(2.) The petitioner was working as an Armed Reserved Police Sub-Inspector at Bhuj in the office of District Superintendent of Police, Kutch District at Bhuj.

(3.) The petitioner was working as Armed Police Sub-Inspector at Police Training School, Baroda. He was earlier working as an Armed Police Sub-Inspector at Bhuj and he was transferred to Baroda by transfer order dated 28.8.1985.