BHARGAVA P Vs. SUPDT

JUDGEMENT

(1.) These two writ petitions arise out of a joint disciplinary proceedings instituted against the petitioners, who were Head Constables in the Police Department in the District of Coorg.

(2.) As common questions of law and fact arise for consideration, they are being disposed of by this common order.

(3.) By order dt. 12.8.1975 (Ex.-D in W.P. 1546/77) of the Superintendent of Police, a joint diepartmental inquiry was instituted against the two head constables and another constable. The charges framed against them were as follows: