ZAMRUTH BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter coming up for orders on LA. I is taken up for final disposal and disposed of by the following order after hearing the Counsel for petitioners and the contesting respondent.

(2.) The first petitioner claims to be the widow one R.M. Samiulla who at the time of the death was a member of the Railway Protection Force holding the rank of Head Constable at Wheel and Axle Plant, Yelahanka. The said Samiulla was permitted to reside in quarters bearing No. 318/H in M.G. Colony, Magadi Road, Bangalore, which is in the pool of quarters available to the Railway Protection Force. The first petitioner was permitted to stay for a period of 6 months on compassionate grounds on payment of normal rent in accordance with the rules in force in that behalf. In the meanwhile, the 2nd petitioner the son of the deceased Samiulla was given a job as Khalasi and has been appointed by the Railways as Khalasi.

(3.) In this writ petition, they are aggrieved by the quit notice given as at Annexure-H which reads as follows: