LALSANGLORA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) BY filing the above three Writ Petitions (WP (C) Nos. 58, 71 and 89 of 2006), the respective writ petitioner [ex-SI (M)] Laldinliana, in writ petition No. 71 of 2006, Shri Lalsanglora in Writ Petition No. 58 of 2006 and Smt. Anne Zosangliani in Writ Petition No. 89 of 2006 has challenged the legality and correctness of the order under Memo No. AZL/def/de-LDL (SI (M))/99/983 dated 6. 3. 2002 issued by the respondent No. 5 whereby the writ petitioner was removed from service with immediate effect and also the order under Memo No. C. 16014/range/ldl/02/46 dated 13. 6. 2006 issued by respondent No. 4 by which the appeal preferred by the petitioner against the order of removal was rejected; order under Memo No. AZL/def/de-LSR (SI (M))/99/98 dated 6. 3. 2002 issued by Superintendent of Police, Aizawl (respondent No. 4) removing the petitioner from service with immediate effect and order under Memo No. C. 16014/range/1s1/02/41 dated 6. 6. 2006 issued by the Deputy Inspector General of Police (Range), Mizoram (respondent No. 3); and order Memo No. AZL/def/de-ZSL (SI (M))/99/982 dated 6. 3. 2002 issued by Superintendent of Police, Aizawl (respondent No. 4) and order under Memo No. C. 16014/range/zsl/02/76 dated 7. 9. 2006 passed by the Deputy Inspector General of Police, Mizoram (respondent No. 3) respectively.

(2.) ALL these three writ petitioners were members of police personnel serving under DEF, Aizawl and they were all terminated in other words removed from service on account of misappropriation of money and thereby misconducting themselves within the meaning of Section 7 of the Indian Police Act read with Rule 66 of Assam Police Manual Part-III. It would be appropriate at this stage to mention that writ petitioner, Ex-SI (M) Laldinliana was at the relevant point of time serving as cashier while the writ petitioner, Shri Lalsanglora and writ petitioner, Smt. Anne Zosangliani were discharging their duties as Accountant and LDC (Bill Assistant) respectively in the DEF under the overall control of the Superintendent of Police, Aizawl.

(3.) SINCE the facts involved in the writ petition are found to be analogous to each other and the law involved therein would be same, it is proposed to dispose of all the three writ petitions by a common judgment.