Kerala High Court
M.C.Geetha (W/O Late Gopikuttan) vs Union Of India on 28 March, 2022
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Monday, the 28th day of March 2022 / 7th Chaithra, 1944
WP(C) NO. 25213 OF 2020(B)
PETITIONERS:
1. M.C.GEETHA (W/O LATE GOPIKUTTAN), NILLICKAL HOUSE, KODUMON EAST
POST, PATHANAMTHITTA
AND OTHERS.
RESPONDENTS:
1. UNION OF INDIA, REP.BY SECRETARY MINISTRY OF DEFENCE, NEW
DELHI-110011
AND OTHERS.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents not to terminate petitioners from
service, pending disposal of the above Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
14-03-2022 and upon hearing the arguments of M/S.R.SUNIL KUMAR & A.SALINI
LAL, Advocates for the petitioners and of SRI.K.SHRI HARI RAO, CENTRAL
GOVERNMENT COUNSEL for R1 to R5, the court passed the following:
V.G.ARUN (J)
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W.P.(C) Nos. 25202, 23919, 25209, 25213,
26222, 27386 of 2020
and
W.P.(C) Nos.22466, 29919, 30508, 30564, 30652,
30668 and 30679 of 2021
and W.P.(C) No.7461 of 2022
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Dated this the 28th day of March, 2022
ORDER
Learned CGC submits that the counter affidavit/statement has been filed in most of the cases.
Post on 04.04.2022.
Interim order extended till then.
Sd/-
V.G.ARUN JUDGE RK 28-03-2022 /True Copy/ Assistant Registrar