NIRODE KUMAR ROY Vs. D I G POLICE
LAWS(CAL)-1987-5-5
HIGH COURT OF CALCUTTA
Decided on May 05,1987

NIRODE KUMAR ROY Appellant
VERSUS
D I G POLICE Respondents

JUDGEMENT

- (1.) THESE three Rules are taken up for analogous hearing and disposal since they involve practically common questions of law and fact.
(2.) THE petitioners in all the three Rules are Constables of Police governed by the Police Regulations, Bengal.
(3.) IN two of the cases, the petitioners were dismissed from service for overstaying leave and in one case for being absent without leave.;


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