- (1.) Heard the learned counsel for the petitioners as well as the learned counsel for the respondents.
(2.) Since in all the writ petitions common facts are involved, all the writ petitions are taken up together and are being disposed of by this common order. The W.P.(S) No. 7179 of 2005 and W.P.(S) No. 7412 of 2006 preferred against the order of dismissal and W.P.(S) No. 5670 of 2002preferred against the order of suspension during pendency of inquiry.
(3.) Petitioner by way of filing the writ petition under Article 226 of the Constitution of India has prayed for quashing and setting aside the order of dismissal from the service as police constable, passed by S.P., East Singhbhum, Jamshedpur vide his memo No.4693 dated 21.8.2004 (Annexure-7) as also for quashing the order dated 20.12.2004, passed by D.I.G. Singhbhum (Kolahan) Area, Chaibasa vide his memo No.796 (Annexure-8) rejecting the appeal filed by the petitioner and thereby, confirming the order of S.P. East Singhbhum, Jamshedpur.;