L. SHANTI Vs. STATE OF MANIPUR THROUGH COMMISSIONER

JUDGEMENT

(1.) HEARD Ms. H. Bisheshwari, learned counsel appearing on behalf of the petitioners as well as Mr. H. Raghumani, learned G.A appearing on behalf of the State respondents.

(2.) THE prayer in the writ application is to quash the order dated 16.07.2004 and proceedings of the meeting of District Level Screening -cum -Co -Coordination Committee in Annexure -A/9 and Annexure -A/10 and also for a direction to the respondents to extent the benefits of the scheme for ex -gratia payment to the petitioners.

(3.) COUNTER affidavit has been filed on behalf of the respondent Nos. 1 and 2 wherein, it is stated that both the deceased persons were active members of the banned organisation till their death and accordingly, they are not covered for payment of ex -gratia by the Government order dated 06.08.1998.