Karnataka High Court
Thammaiah K A vs Union Of India on 21 January, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
mm; THIS me 215* my OF JANUARY, 2011
BEFORE
THE HON'8LE MRJUSTICE MOHAN $¥f1JA1V\iF§T:f¥\3$$¥K«(3~C>'L'iI;>.:fi\§DaVV~._: .,_
WRIT PETITION No.i5143 Q? éocje (s~::a';% 1
BETWEEN :
Thammaiah K.A.
S/o K.T. Appaiah
Age 49 years
Koiakeri Viifage &Po,_ ' I _ -
Madikeré Taiuk, Coo'rg'}{.LD't) _
Kamataka-571 21'-«:;.'__ " .j" » ..Pef:itioner
(By Sri K.N.vV.PurU§ia%§5t3§1a;;j1a,--.f§3: "
Camatic Law fikssocii-J:e_«s;i.4Ad.yS;.._,_) _ --
AND:
1.Union Qf.,India ' v (Rep ..bég it:S~ Secretary) Méniséry mioefence "
V_D»H:Q..:_ Post _ mm De: h 10' 01 .
. The 'Cfisef sf' Army Staff
-Army Heafiquarters ~ <.__D§-EQ aDo§t___1~ :.Péew=D_eihi~11O 011.
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3. The Principai Contmiter ei' Defence Acceunts (Pension) Draupadi Ghat (U.P.).
4. Chief Records Officer EME Reccrds Seeimderabad--21(AP).
5. CGDA West Biock ~ R.K.Puram ..
New Deihi~66. i--_,.'Resp'e_rfui.er:ts"
{By Smt. Lakshmi, Adv., for Y. Hariprasad, CGSC.,) This 'W}'i1. petiiiori is fiieéi "Lf1.1'£d€fi A:'t~icE'eS;226 and 227 of the Constziiuiion Qfiridiag prayii1g'to--_diree§_ '[0 R1 to R3 to grant mixlimiimfinfijeslid fi=.e:1;isi(>'n '{",'(}_Vfi"i E"vpf3{iiiO11€i' frem the date of his d.isc'11afgea:f*-. ._},f1...1..1..98'8 and fiiriher '£0 direct. payment 01' {he a11f_1*ears "of pie,-gieieiiv.e.cC'Qrdi.11g1y.
This wr'it=p;'e_1eit.ie11)'cefning on fer prefiminary hearing in 'B' g1"0up}._ this day'! Cgziri made the i'oIE0wi11,g,,:--
R fsirice Afrneti' Forte Tribunet is constituted to deal \Afith:»vi"the"'i?;;:ies_i;ion irivoived in this writ petition, the r§*nat'i:.er1V"Sf§:..f}ciV%§"""transmitted to the Armed Forces «VTrébzif:*:ei;~-Viietjiional Branch, Kechi, for decision. Accordingéy, writ peiiiion is disposed of far statéstécaé purgaese.
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