GAMBHIR HIRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This judgment and order of ours would dispose of in Writ Appeal No. 248, Writ Appeal No. 252, Writ Appeal No. 253 and Writ Appeal No. 254 of 2001, inasmuch as four writ petitions were disposed of by the learned Single Judge by a common judgment and order dated 20.5.2001.

(2.) For the view we have taken in the matter it is not necessary to state detailed facts. Suffice is to say that the appellant-Constables in Assam Police were discharged from service after a department enquiry. There were almost identical charges against all the appellants in the cases and it is stated that even the enquiry reports are almost identical. After the enquiry an order of discharge was issued by the Superintendent of Police, Nagaon. The order of discharge, which was issued again one of the appellants, Gambhir Hira in Writ Appeal No. 248 of 2001 as follows :-

(3.) Keeping in view of the aforesaid observations of the Apex Court, this Court vide order dated 20.7.2001 had passed an order directing the respondents to supply a copy of the enquiry report to the appellants. Writ petitioners and appellants were given time to file an affidavit, after the receipt of the enquiry report to show as to what prejudice had been caused to them. This was done and the appellants have filed the affidavits showing as to what prejudice had been caused to them by non-supply of the enquiry report.