M.Y.EQBAL, J. - (1.) HEARD Mr. Radheshyam, learned counsel appearing for the petitioners and learned JC to Advocate General.
(2.) IN this writ application. the petitioner has prayed for quashing the orders issued Memo Nos. 593, 594 and 596 dated 30.1.2003 whereby respondent No. 5. Superintendent of Police, Dhanbad terminated the services of the petitioners. In W.P.S. No. 1784 of 2003, petitioners ' case is that in the year 1996 the Superintendent of Police. Dhanbad vide letter dated 24.8.1996 recommended for appointment of petitioner No. 1, on the post of Constable and sought for direction from the Director General -cum -Inspector General of Police, Bihar, Patna. By letter dated 27.9.1996, the decision of the Director - cum -Inspector General of Police, Bihar, Patna was communicated to respondent No. 5, for appointment of petitioner No. 1, in the post of Constable due to his co - operation with the police force. Photocopy of the aforesaid two letters are annexed as Annexures -1 and 2 to this writ application. Accordingly, petitioner was appointed on the post of Constable in 1996 and he joined in the district of Dhanbad. Similarly, petitioner No. 2 also in terms of the direction of Director General of Police, Bihar, Patna appointed in the year 1996 on the post of Constable. Both the petitioners submitted their joining and they were sent for training. After completion of training and after getting special training of Commando they joined on the post of Police Constables in the district of Dhanbad.
(3.) SIMILARLY , in WPS No. 1760/2003 the case of the petitioner is that petitioner 'sfather was an Assistant Sub -Inspector of Police. During patrolling duty on 2.8.1997 he met with an accident and got injured and thereby his right leg was amputated. Petitioner further filed an application before the Superintendent of Police, Dhanbad on 30.10.97 for appointment of his son on sympathetic consideration. The said letter was referred/recommended by respondent No. 5, Superintendent of Police, Dhanbad to the Inspector General of Police, Bihar, Patna vide letter dated 6.12.1997 for considering the prayer of the father of the petitioner and accordingly respondent No. 3, vide memo dated 31.3.1998 recommended the case of the petitioner for appointment and accordingly petitioner was appointed on the post of Constable and he was sent for training and also after successful completion of training he was posted on the post of Con - stable in the district of Dhanbad. After serving number of years their services have been terminated by the respondents on the ground that while making appointment, the procedure provided in the Police Manual was not followed.;