(1.) By these writ petitions the petitioners have challenged the re-instatement of the private respondents in Mizoram Police Service after acceptance of their resignations from service. As the point involved in both the cases is same and identical, both were heard together as agreed by the learned counsel for the parties and taken up for disposal by a common judgment.
(2.) In WP(C) 113/03, the petitioners who are serving as Havildars in Mizoram Police have challenged the order of re-instatement dated 10.2.2003 passed by the Director General of Police, Mizoram reinstating the [respondent No. 5 in service as Sub-Inspector of Police, who was discharged from service with effect from 6.1.88 vide order dated 8.1.88 on the basis of the resignation submitted by him on 5.1.88.
(3.) In WP(C) No. 114/03 the petitioners who are serving as Naik in Mizoram Police has challenged the order dated 13.2.03 passed by the Director of Police Mizoram re-instating the respondent No. 5 as Havildar who was discharged from service vide order dated 2.12.87 on the basis of the resignation submitted by him on 24.11.87.