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Kerala High Court

Union Of India vs K.P.Prabhakaran on 25 April, 2008

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

             THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
                                  &
                THE HONOURABLE SMT. JUSTICE P.V.ASHA

      THURSDAY, THE 31ST DAY OF MARCH 2016/11TH CHAITHRA, 1938

                    WP(C).No. 28502 of 2008 (S)
                    ----------------------------
     AGAINST THE ORDER IN OA 691/2006 of CENTRAL ADMINISTRATIVE
              TRIBUNAL,ERNAKULAM BENCH DATED 25.4.2008


PETITIONERS:
-------------

     1. UNION OF INDIA, REPRESENTED BY THE
     GENERAL MANAGER, SOUTHERN RAILWAY, HEADQUARTERS OFFICE,
     PARK TOWN P.O., CHENNAI-3.

     2. THE DIVISIONAL RAILWAY MANAGER,
     SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT.

      3. THE SENIOR DIVISIONAL PERSONNEL OFFICER,
     SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT.

      4. THE SENIOR DIVISIONAL FINANCE MANAGER,
     SOUTHERN RAILWAY, PALGHAT DIVISION, PALGHAT.

       BY ADV.  SRI.SUBAL J.PAUL

RESPONDENT:
-----------

     K.P.PRABHAKARAN, STATION MASTER,
     SOUTHERN RAILWAY, EDAKKAD, PALGHAT DIVISION,,
     RESIDING AT MADATHIL HOUSE, "PRABHA SANGAMAM",,
     POST WEST PONNIAM, TELLICHERY, KANNUR DISTRICT.

     R,R1  BY ADV. SRI.T.C.GOVINDA SWAMY
     R,R1  BY ADV. SMT.D.HEERA
     R,R1  BY ADV. SMT.R.R.REJITHA
     R,R1  BY ADV. SRI.G.SHYAM RAJ

        THIS WRIT PETITION (CIVIL)    HAVING BEEN FINALLY HEARD ON
31-03-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

RKC

WPC NO.28502/2008

                              APPENDIX

PETITIONERS' EXHIBITS

P1: COPY OF THE ORDER DATED 15.7.2005 OF THE 4TH PETITIONER

P2: COPY OF ORDER DATED 8.10.1997 OF R1

P3: COPY OF THE ORDER DATED 25.4.2008 OF THE ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH.

RESPONDENT'S EXHIBITS: NIL

RKC

                              TRUE COPY

                             PA TO JDUGE



                    K.SURENDRA MOHAN &
                         P.V.ASHA, JJ.

                  W.P.(C) No.28502 of 2008

             Dated this the 31st day of March, 2016

                          JUDGMENT

Surendra Mohan, J.

It is submitted by the learned counsel for the respondent that the respondent has been passed away more than three years back. The petitioners herein have not taken any steps to implead the legal representatives of the respondent. It is also submitted that the direction of the CAT has already been implemented. In view of the above, this writ petition is dismissed.

Sd/-

K.SURENDRA MOHAN JUDGE Sd/-

P.V.ASHA JUDGE rkc