PROTOSIUS LYNGDOH Vs. STATE OF MEGHALAYA AND ANR.

JUDGEMENT

(1.) A common projection against separate but identical orders dated 16.7.1992 removing each of the petitioners from service by invoking the power under Clause (c) of the proviso to Article 311(2) of the Constitution, being discernible, all the writ petitions were heard analogously. The subject -matter of the fifth case, i.e., W.P.(C)No. 161 of 2001 being with regard to the entitlement of two of the petitioners to retain the official accommodation allotted to them has also been heard together.

(2.) THE writ petitioner in W.P.(C) No. 252(SH) of 2002, Sri P. Lyngdoh, was appointed as a Constable in the Special Branch of the Meghalaya Police on 12.5.1982. Likewise, the petitioner in W.P.(C) No. 253(SH) of 2002, M. Momin, was appointed -as a Armed Branch Constable in the Meghalaya Police on 24.5.1976. On the other hand, the petitioner in W.P.(C) No. 405(SH) of 2002, C. N. Vijayen was appointed as an Unarmed Branch Constable on 21.8.1991 whereas the petitioner in W.P.(C) No. 406(SH) of 2002, Tildesh Sangma, was appointed as a Unarmed Branch Constable on 8.8.1979.

(3.) THE respondents have filed their affidavits in each of the cases. While the affidavits of the respondents in W.P.(C) No. 252(SH) of 2002 and W.P.(C) No. 253(SH) of 2002 are similar, the affidavits filed in W.P.(C) No. 405(SH) of 2002 and W.P.(C) No. 406(SH) of 2002 bear striking similarities.