JATINDRA MOHAN GOSWAMI AND ANR. Vs. SUPERINTENDENT OF POLICE AND ORS.

JUDGEMENT

(1.) THESE two rules which arise out of petitions under Article 226 of the Constitution, may be disposed of by one common judgment.

(2.) IN Civil Rule No. 99 of 1960 the petitioner Jatindra. Mohan Goswami was selected for appointment as Probationary Sub -Inspector of Police on the 2nd February 1955. The petitioner had his. training in the Police Training College, Dergaon. and thereafter on the 8th February 1955 he was informed that he had been appointed a Probationary Sub -Inspector of Police in Assam. On completion of his training by an order dated the 5th March 1956, passed by the Inspector General of Police the petitioner was posted in the District of Cachar on probation for two years with effect from the 15th February, 1956. Thereafter the petitioner was. transferred to United Khasi -Jaintia Hills District as a probationary Sub -Inspector of Police. and was posted there to act as Traffic Sub -Inspector of Police since September, 1958.

(3.) AN appeal was preferred by the petitioner against the order of the Superintendent of Police to the Deputy Inspector General of Police, Assam through the Superintendent of Police. The petitioner filed several applications through the authorities praying for early disposal of the appeal. By an order dated the 19th May 1960 the opposite party No. 4 the Deputy Superintendent of Police, Assam rejected the appeal. This order was communicated to the petitioner on the 26th May 1960 and against the aforesaid order, the present petition has been filed praying for a writ of certiorari quashing the orders passed by the Superintendent of Police and the Deputy Inspector General of Police dismissing the petitioner from service.