Kerala High Court
* 1. Thomas P.V Aged 41 Years vs The Union Of India
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 7TH DAY OF JANUARY 2016/17TH POUSHA, 1937
WP(C).No. 33599 of 2015 (Y)
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PETITIONER(S):
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* 1. THOMAS P.V AGED 41 YEARS
PALACHARIKUZHIYIL HOUSE
MANANTHAVADY P.O. NEARL.F.U.P SCHOOL GATE WAYANAD
DISTRICT - 670 645.
2. SATHEESAN K
THEKKETHALAKAL HOUSE
THALAKALATHURA P.O.PUTHUKKATU KADAVU
CALICUT DISTRICT - 673 317.
3. SREEKUMARAN P.V.
NAGERI HOUSE, OZHUR P.O. ERANELLOOR
MALAPPURAM DISTRICT - 676 307
4. SIVADASAN .T.V
SIVADAM, THENNARAM VAKAYIL HOUSE
CHETTIPADI P.OPARAPPANANGADI
MALAPPURAM DISTRICT - 676 319.
5. GIRIDHARAN C.S.
CHATHAMKULATHIL HOUSE, THOZHUPPADOM P.OCHELAKKARA
THRISSUR DISTRICT.
6. CHANDRAN K
KARIPPATH HOUSE, NEAR POLPAYIL TEMPLE, CHETTIPADI P.O.
MALAPPURAM DISTRICT.
7. UNNIKRISHNAN P.V.
PUTHENVEETTIL HOUSE, CHETTIPADI P.O. OLD STREET
PARAPPANANGADI, MALAPPURAM DISTRICT676 319
8. SUDHAKARAN K
KANHIRASSERI HOUSE, CHETTIPPADI P.O.PARAPPANANGADI
MALAPPURAM DISTRICT676 319.
BY ADVS.SRI.P.P.BIJU
SRI.ANISH PAUL
WP(C).No. 33599 of 2015 (Y)
RESPONDENT(S):
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1. THE UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OFINDIA
MINISTRY OF HOME AFFAIRS, NORTH BLOCK
NEW DELHI. PIN - 110 001.
2. THE DIRECTOR GENERAL
ASSAM RIFLES, MAHANIDESHALAYA
(THE DIRECTORATE GENERAL OF ASSAM RIFLES)SHILLONG
MEGHALAYA, PIN - 793 011.
R1-R2 BY ADV. SMT.I. SHEELA DEVI, CGC
R BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07-01-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
* The name of the petitioner 1 is corrected as "Thomas P.U" instead of "Thomas PV" as per order
dated 29.08.2016 in I.A No.12012 of 2016 in the W.P(C)
Sd/-
Assistant Registrar
WP(C).No. 33599 of 2015 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P-1: TRUE COPY OF THE JUDGEMENT DATED 22.9.2011 IN WA NO.50(SH)/2010 OF
GAUHATI HIGH COURT.
EXT.P-2: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
IST PETITIONER
EXT.P-3: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
2ND PETITIONER
EXT.P-4: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
3RD PETITIONER
EXT.P-5: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
4TH PETITIONER
EXT.P-6: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
5TH PETITIONER
EXT.P-7: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
6TH PETITIONER
EXT.P-8: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
7TH PETITIONER
EXT.P-9: TRUE COPY OF THE REPRESENTATION DATED 19.10.2015 SUBMITTED BY THE
8TH PETITIONER
EXT.P-10: TRUE COPY OF THE JUDGEMENT DATED 3.8.2015 IN WPC NO.22407/2015 OF
THIS HON'BLE COURT.
RESPONDENT(S)' EXHIBITS: NIL
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TRUE COPY
P.A TO JUDGE
jma
K. VINOD CHANDRAN, J
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W.P(C) No.33599 of 2015 Y
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Dated this the 07th day of January, 2016
J U D G M E N T
The petitioners are all Radio Mechanics who are retired from the Assam Rifles and seek parity of designation and parity of pay with the similarly situated persons in the other Central Paramilitary Force. The petitioners rely on the decision of the Hon'ble Supreme Court reported in Union of India v. Dineshan K K (2008(1) SCC 586) and also a judgment of a learned Single Judge of this Court in W.P(C) No.23361/2013 dated 05.06.2015. Exts.P2 to P9 representations shall hence be considered and the petitioners shall be entitled to the very same benefits as has been granted in W.P(C) No.23361/2013, a copy of which shall be produced by the petitioners before the appropriate authority along with a certified copy of this judgment. Orders shall be passed within a period of three WPC.33599/2015 : 2 : months from the date of receipt of a certified copy of this judgment and arrears disbursed within that period.
Writ petition is disposed of. No costs.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma The words "Radio Mechanics" occurring in the first sentence of the judgment dated 07/01/2016 in W.P(C) No.33599/2015 are corrected and substituted as "operator Radio and Line"as per order dated 29/08/2016 in I.A No.12012/2016 in W.P(C) No.33599/2015.
Sd/-
Registrar (Judicial)