NIRANJAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner No. 1, Niranjan Singh was appointed as a Constable on 11.1.1981 and the petitioner No. 2 was appointed as a Constable on 27.12.1971, while the petitioner Ram Pal Singh of Writ Petition No. 9701 of 2001 was appointed as a Constable in the year 1973. The services of the petitioners were dismissed by a common order dated 17.1.2001 passed by the Superintendent of Police, Pilibhit, respondent No. 2 exercising the powers under proviso to Sub-clause (b) of Sub-rule (2) of Rule 8 of The Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinfafler referred to as the Rules).

(2.) Since, the controversy involved in both the writ petitions arc identical, hence, both the petitions are being decided together.

(3.) Heard Sri R.S. Mishra, the learned Counsel for the petitioners and the learned standing Counsel for the respondents.