SATISH CHANDRA SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) THESE two petitions involving common question of law and fact and were taken up for hearing together and are being disposed of by this common judgment. Puttu Singh Yadav, the petitioner in WP 3758/03 was directly recruited as Sub -Inspector on 23.9.1988. He was promoted on the post of Inspector of Police and on 4.4.1995, posted as Station House Officer, Police Station Janakganj, Gwalior.

(2.) SATISH Chandra Saxena, the petitioner in WP No.3757/03, was appointed as Constable on 9.8.1965. He was promoted on the post of Head Constable, in the year 1977. On 22.1.1988, he was further promoted on the post of Assistant Sub -Inspector. In the month of June, 1995, he was posted as Assistant Sub -Inspector, Police Station Janakganj, Gwalior.

(3.) THE petitioners in both the writ petitions did not challenge the finding recorded in the habeas corpus writ petition vide order dated 8.8.1995 . (Annexure A -1).