SAHIB SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This shall dispose of Civil Writ Petition Nos. 8257, 8430 and 9814 of 1991.

(2.) In Civil Writ Petition No. 8257 of 1991, challenge is to order dated 16.2.1991 (Annexure P-1) passed by Senior Superintendent of Police, Amritsar whereby petitioner, Sahib Singh, Constable, has been dismissed from service in exercise of powers under Article 311(2) (b) of the Constitution of India read with rule 16.1 of the Punjab Police Rules, 1934 (in short 1934 Rules).

(3.) In Civil Writ Petition No. 8430 of 1991, order of dismissal dated 16.2.1991 (Annexure P-1) passed by Senior Superintendent of Police, Amritsar in exercise of powers under Article 311 (2) (b) of the Constitution of India read with rule 16.1 of the 1934 Rules is being challenged by petitioner, Balwinder Singh, Constable.