PARWATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition under Articles 226 and 227 of the Constitution of India was filed by the general duty Constable Raj Kumar who was employed in Indo -Tibetan Border Police ("ITBP" for short). He was removed from the service w.e.f. 8th May, 1998 by impugned order of the even date (Annexure -PX). The period of his absence w.e.f. 25.6.1997 to 8.5.1998 was treated dies non for all purposes.

(2.) RAJ Kumar expired on 5th October, 2000 during the pendency of this petition. He was substituted by his legal heirs, the present petitioners, Smt. Parwati Devi and Sohan Singh, mother and father. The petitioner pray for the following reliefs - 1. "Order dated 8th May, 1998, (Annexure PX) and Show Cause Notice (Annexure PT) dated 6th December, 1997, and Order dated 24th January, 1998 (Annexure PU) be quashed. 2. The respondents be directed to pay to the petitioner his pay and allowances wrongly with held by them.

(3.) THE respondents be directed to immediately pay to the petitioner is (?) medical claim.