- (1.) HEARD Ms. R.M. Kharsyntiew, learned Counsel appearing for the Petitioners. Also heard Mr. N.D. Chullai, learned Senior Government Advocate, Meghalaya appearing for the Respondent Nos. 1, 2, 3, 5, 8 and 9 and Mr. P. Dey, learned Central Government Counsel ('CGC' for short) appearing for the Respondent Nos. 6 and 7.
(2.) THE grievance raised and relief claimed in these analogous four writ petitions being same, are heard together and being disposed of by this common judgment and order.
(3.) BY means of these writ petitions filed under Article 226 of the Constitution of India, the Petitioners have sought for a direction to the Respondent Enquiry Officer to submit the enquiry report before this Court and to furnish a copy of the same to the Petitioners or their counsel with a further direction to the Respondents to adequately compensate the Petitioners with a compensation amount of Rs. 8,00,000 (Rupees eight lakhs) to Rs. 10,00,000 (Rupees ten lakhs)only. The allegations brought in these writ petitions depict tragic story of killing innocent villagers by the police personnel in the name of so called counter insurgency operations.;