- (1.) ALL these cases are disposed of by this common order, since issues involved are more or less is the same.
(2.) PETITIONERS in WPS No. 3374/2007, have challenged the order dated 28.5.2007 (Annexure -7) issued by the Superintendent of Police, Giridih (Respondent No. 7), whereby petitioners were dismissed from service. They have also challenged the appellate order passed by the D.I.G. of Police, Hazaribagh Range, Hazaribagh (Respondent No. 6) in the appeals preferred by them. In WPS No. 4032/2007, the petitioner has challenged the order dated 12.6.2007 (Annexure -7) issued by the Superintendent of Police, Hazaribagh (Respondent No. 4), whereby the petitioner was dismissed from service.
(3.) IN WPS No. 3726/2007, the petitioner has challenged the order dated 15.6.2007 (Annexure -6) passed by the Chairman -cum -Superintendent of Police, Koderma (Respondent No. 4), whereby the candidature of the petitioner for his appointment on the post of constable, was rejected.;