SARDA NANDAN PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioners party for issuance of an appropriate writ for quashing an order dated 10-2-1988 issued under the signature of Deputy Inspector General of Police, Eastern Range. Bhagalpur being Eastern Range Order No. 26 of 1988 whereby and whereunder the petitioners were placed under suspension.

(2.) Shorn of all unnecessary details, the fact of the matter is as follows :- "The petitioners are police officer and ate attached to Kahalgaon Police Station. On 22-9-1987 an incident occured at Ekchari. In the said incident an armed mob surrounded the house of one Durga Singh and Debi Singh and throwing missiles and brickbats at their houses. Three dead bodies were found lying in frout of their houses and the said houses were also set on fire by the irate mob.

(3.) According to the petitioners, they did their best to control the situation. The petitioners have further contended that one D. D. Goswami, Assistant Sub-Inspector of Police also did his best to control the situation. According to the petitioners, immediately thereafter higher police officers including the District Magistrate and Superintendent of Police came on the spot and took complete charge of the situation.