Rajiv Narain Raina, J. - (1.) (Oral) - The petitioners are twins who superannuated on 31.10.2014 after serving the State. The petitioners retired as Beldar and Store Attendant. Unfortunately, they have been proceeded departmentally by serving them a charge-sheet after their retirement for possessing land, which the respondent - Irrigation Department, Punjab says is not owned by them. They are accused after retirement of squatting on land they do not own. Neither is the land owned by the respondent department. To the contrary, it is asserted by the petitioners that the land was wakf land settled on the petitioners in the scheme of rehabilitation promulgated after the partition of India for landless members of the scheduled castes, a caste to which they belong.
(2.) Mr. Arora appearing for the brothers, who are twins, submits that the charge-sheets are patently beyond jurisdiction and have been issued against all canons of law only to deny them their remaining unpaid terminal benefits. The action taken is illegal and ab initio void.
(3.) Notice of motion.;