JAMERUDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Two petitions, challenging the common impugned orders on the similar question of laws and facts, were jointly heard for disposal by a common judgment and order. The writ petitioners, constables of the Manipur Police, are assailing the order of the Superintendent of Police, Bishnupur District, Bishnupur being No. B-8/3/PC/SP-BPR/04, Bishnupur, dated 30.8.2007 (Annexure-A/6 to the writ petition), for imposing the ultimate penalty of removal from service with immediate effect to them and the order of the appellate authority i.e., Deputy Inspector General of Police (Range-Ill), Manipur being No. 25(42)/R-III/07, Imphal dated 3.12.2007 (Annexure-A/7 to the writ petition), for rejecting the appeals filed by the writ petitioners against the order of the Superintendent of Police, Bishnupur District dated 30.8.2007, only on the ground that the ultimate penalty or major penalty of removal from service imposed to the writ petitioners, is disproportionate or/too harsh for the charge framed against them. This Court, for the reasons mentioned below is not interfering the impugned orders of the authorities for imposing the ultimate penalty or major penalty of dismissal from service to the petitioners.

(2.) Heard Mr. N. Jotendro, learned Counsel appearing for the petitioners as well as Mr. Th. Ibohal Singh, learned senior Government Advocate appearing for the respondents.

(3.) FACTUAL BACKGROUNDS: