M H PRASAD Vs. SUPT OF MINES

JUDGEMENT

(1.) In the first batch of Writ Petitions, viz., W.P. Nos.13033/88, 13035/88. 13036/88 and 13038/88 the petitioners seek a writ of certiorari calling for the records relating to the second respondent's Office Order No. Pers/R/7(46), dated 23-7-1988 awarding a punishment of reducing to a lower grade of Cat. V in the pay scale of Rs. 650271055 as Lab. Attendent 'A' and to set aside the same as illegal, null and void and uncostitutional. In the second batch of writ petitions, viz., W.P. Nos. 19109/88, 110/88 and 19113/88 to 19118/88 the petitioners seek a writ of certiorari calling for the records relating to the second respondent's Order No.Ag/Adm/3/(91)/72, dated 22-11-1988 dismissing the petitioners from service and tp set aside the same as illegal, void and unconstitutional.

(2.) The orders in question have been passed against the peririoners imposing the penalty of reducing to a lower grade or dismissal from service, as the case may be, on the ground that the petitioners are guilty of serious misconduct for which charges have been framed against them and an enquiry has been held.

(3.) It would be convenient to deal with the facts arising in W.P No. 19110/88 to indicate the nature of controversy arising in this batch of writ petitions.