Pramath Patnaik, J. - (1.) BOTH these writ petitions have been taken up together with the consent of the parties as common issues are involved in both the writ petitions and are being disposed of by this common order.
(2.) IN W.P. (S) No. 6276/09, the petitioner has inter alia, made prayer for quashing of order dated 16.09.2009 passed by Superintendent of Police, Hazaribagh -Respondent No. 4, whereby candidature of the petitioner for appointment on the post of constable after being selected has been cancelled and also for issuance of writ of mandamus commanding the respondents to reinstate the petitioner on the post of constable, on which, he was working. In W.P. (S) No. 1433/10, the petitioner has inter alia prayed for issuance of writ of certiorari for quashing order dated 29.09.2008 passed by Superintendent of Police, Hazaribagh whereby the candidature of the petitioner for appointment on the post of constable after being selected has been cancelled and the petitioner has been dismissed from services and further for direction upon the respondents to reinstate the petitioner on the post of constable on which he was working.
(3.) THE case of the petitioner in W.P. (S) No. 6276/09, in brief is that in pursuance to the selection for the post of constable, the Chairman of the Selection Board after following the entire process issued joining letter of the petitioner dated 10.04.2007 and accordingly joining of the petitioner was accepted on 23.04.2007 and the petitioner was allotted Constable No. 1394 and also received salary for one month. But, all of a sudden, the petitioner was issued show cause vide letter dated 26.05.2007 (Annexure 4), issued by Superintendent of Police, Hazaribagh, as to why his services may not be dismissed because of overwriting and interpolation in the master chart, to which the petitioner replied vide detailed reply dated 02.06.2007, vide Annexure 5 to the writ application. The reply of the petitioner was turned down vide order dated 12.06.2007, which was challenged by the petitioner by filing W.P. (S) No. 4351 of 2007 and the Court vide order dated 27.08.2008 quashed the order of dismissal, as evident from Annexure 7 to the writ application. Thereafter, the petitioner filed representation before the respondents -authorities for acceptance of his joining, which was accepted vide order dated 12.12.2008, vide Annexure 9 to the writ application. It has been stated that after reinstatement, the petitioner was served with a charge -sheet vide order dated 16.03.2009 (Annexure 10) and was asked to show cause, which he replied, but it was not accepted and finally order of dismissal was passed vide order 16.06.2009, which is impugned before this Court.;