LT COL OMENDRA CHAUHAN Vs. UNON OF INDIA

JUDGEMENT

(1.) REVIEW PET. 164/2021 in W.P.(C) 7153/2021 REVIEW PET. 159/2021 in W.P.(C) 7164/2021The present review petitions have been filed on behalf of the petitioners seeking review of the orders passed by this Court on 29/7/2021 in W.P.(C) 7153/2021 and W.P.(C) 7164/2021.

(2.) One of the main grounds for review is that the orders dtd. 29/7/2021, did not deal with the petitioners' contention with respect to the arbitrary and unequal treatment granted to the petitioners as compared to other similarly placed officers, who have been retained in the DGQA, whereas, the petitioners along with seven other officers have been repatriated back to the Indian army. In this regard, the petitioners sought relief in prayer clause 'B' of the writ petitions, which has not been dealt with in the order under review. Prayer clause 'B' of the above-captioned writ petitions is set out below:

(3.) This Court vide order dtd. 7/1/2022 had noted the aforesaid contention on behalf of the petitioners and directed the respondents to file an affidavit with regard to the relief sought by the review petitioners in prayer clause 'B' in the main writ petitions. Pursuant to the said order, affidavit has been filed on behalf of the respondents on 24/2/2022.