Karnataka High Court
Capt V K Janardhanan vs The Union Of India on 18 December, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
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WP Nos.57112-57113/2013
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF DECEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
W.P.Nos.57112-57113/2013(S-RES)
BETWEEN
CAPT. V.K.JANARDHANAN
S/O VELIYATH KRISHNAN NAYAR
AGED ABOUT 49 YEARS
NO.03041-K, OFFICER IN CHARGE
NAVAL DETACHMENT/NAVAL OFFICERS MESS
DN LAND/LEGAL CELL, NAVAL STATION
S.K.GARDEN, BENSON TOWN
BANGALORE-560 017 ... PETITIONER
(BY SRI B.K.SAMPATH KUMAR, ADVOCATE)
AND
1. THE UNION OF INDIA
REPRESENTED BY THE SECRETARY
MINISTRY OF DEFENCE, SOUTH BLOCK
NEW DELHI-110 011
2. THE CHIEF OF NAVAL STAFF
SOUTH BLOCK
NEW DELHI-110 011
3. THE FLAG OFFICER COMMANDING IN CHIEF
HEADQUARTERS WESTERN NAVAL COMMAND
SB SINGH ROAD
MUMBAI-400 023
4. THE CHIEF OF PERSONNEL
SENA BHAVAN, B WING
NEW DELHI-110 011
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WP Nos.57112-57113/2013
5. THE PRINCIPAL DIRECTOR OF PERSONNEL
HEAD OFFICE, NAVY
NEW DELHI-110 011
6. THE FLAG OFFICER COMMANDING
KARNATAKA NAVAL AREA
KARWAR, KARNATAKA
7. THE NAVAL STATION COMMANDER
HEAD QUARTERS, NAVAL STATION
SK GARDEN, 1ST MAIN ROAD
BENSON TOWN POST
BANGALORE-560 017 ... RESPONDENTS
(BY SRI KALYAN BASAVARAJU, ASG)
THESE WPs ARE FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER VIDE FAX MESSAGE DATED 21.11.2013
BEARING FILE NO. NA/0101/2862 VIDE ANNEXURE-A
TRANSFERRING THE PETITIONER FROM BANGALORE TO BOMBAY
AND ETC.
THESE WPs. COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
Learned Counsel appearing for the petitioner, after arguing the matter for some time, seeks leave to the petitioner to directly give a representation to respondent No.2 namely, the Chief of Naval Staff, New Delhi, with regard to his transfer from Bangalore to Mumbai. Having regard to the facts of the case, I accept the submission made by the learned Counsel for the petitioner and accordingly, the -3- WP Nos.57112-57113/2013 petitioner is permitted to give a representation with all relevant documents in support of his grievance to the Chief of Naval Staff, within one week from today. The Chief of Naval Staff is directed to consider the representation within two weeks from the date of its receipt. The petitioner shall furnish a copy of this order along with his representation to the Chief Naval Staff to enable him to consider the representation within the time stipulated above.
Petitions disposed of.
Sd/-
JUDGE Yn.