UNION OF INDIA Vs. AYYANAR

JUDGEMENT

(1.) THE respondents in W.P(C).Nos.22707 and 8829 of 2005 and the petitioners in R.P.Nos. 522 and 524 of 2009 are the appellants.

(2.) THE first respondent in these Writ Appeals were the employees of the second appellant. THE second respondent in these cases are the children of the first respondent.

(3.) SUBSEQUENTLY, the appellants herein filed R.P.Nos. 522 and 524 of 2009, seeking review of the judgment, wherein it is inter alia contended that the second appellant being an autonomous body created under the aforesaid Act, is independent of the Government of India and therefore, the direction issued in the judgment are erroneous. However, by another common order rendered on 6th August, 2009 the Review Petitions were also disposed of. Paragraph 8 of the said order reads as follows: