VIJAY LAXMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T.C. Khatri, learned Senior counsel assisted by Mr. B. Pushilal, learned counsel for the petitioners and Ms. P. Gogoi, learned CGC for the respondents. By way of this writ petition, petitioners seek quashing of orders dated 06.08.2009 and other related orders and for a direction to the respondents to treat the suspension period of late P. Chandra Mouli and Sri Kishan Chand as on duty to entitle them to receive their retirement benefits.

(2.) It may be mentioned that during the pendency of the writ petition, petitioner No. 1 P. Chandra Mouli expired and he is represented by his legal heirs.

(3.) Case of the petitioners is that they were members of GREF, which is a part of the armed forces of the Union. On 15.12.1979 they had agitated before the Chief Engineer, Project Vartak. Several participants of the agitating group were taken into custody, including the petitioners.