JAI BHAGWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of both the aforesaid writ petitions as similar questions of law and facts are involved therein.

(2.) By way of these writ petitions, the petitioners have challenged the orders of dismissal from service passed against them.

(3.) Brief facts are that petitioners-Roshan Singh and Jai Bhagwan were working as Warders in District Jail Bhiwani and while a gang of convicts was working outside the jail, one of them escaped. FIR under Sec. 223 of the Penal Code was lodged against the petitioners. Before proceeding further, Sec. 223 of the Penal Code is being quoted below :