G PRATIBHA RAGHURAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the wife and father-in-law of one Raghuram, who was a Leading Electrical Mechanic Aircraft Radio in the Air Electrical Department, and was attached to INS VIRAAT.

(2.) According to the petition, said Raghuram had an exemplary service record with the Navy, and had not received any reprimand or punishment throughout his career. In the normal course, he would have retired in the year 2002. Earlier, he was posted in Goa, and on 1st November, 1998, he was transferred to Mumbai, and was allotted quarters for residence in Navy Nagar.

(3.) It is also contended that Captain Verma instructed Lt. Rajesh Kumar to hand over the copies of all records relating to Raghuram, but nothing was handed over to the petitioners. On 23rd December, 1998, the petitioners again met the fourth respondent, and made enquiries about Raghuram. The fourth respondent told them that he had no knowledge of Raghuram's whereabouts and that the case had been handed over to the Naval Police as well as the Civil Police at Goa for further investigation.