Kerala High Court
Central Government Pensioners ... vs Union Of India on 28 June, 2018
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 28TH DAY OF JUNE 2018 / 7TH ASHADHA, 1940
WP(C).No. 36511 of 2008
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PETITIONER:
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CENTRAL GOVERNMENT PENSIONERS ASSOCIATION,
KERALA (REG.NO:1765/98), HEAD QUARTERS
AT "PENSION KENDRA",2ND FLOOR,
CAPITAL TOWERS, PATTURAICKAL JUNCTION,
THRISSUR-680 001,
REP.BY ITS GENERAL SECRETARY.
BY SRI.K.JAJU BABU (SENIOR ADVOCATE)
ADV.SMT.M.U.VIJAYALAKSHMI
RESPONDENT(S):
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1. UNION OF INDIA,
REP. BY THE SECRETARY TO GOVERNMENT,
MINISTRY OF FINANCE,
DEPARTMENT OF EXPENDITURE, NEW DELHI.
2. ADDITIONAL SECRETARY (PENSION),
GOVERNMENT OF INDIA, MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES & PENSIONS,
DEPARTMENT OF PENSION & PENSIONERS' WELFARE,
LOK NAYAK BHAWAN, KHAN MARKET,
NEW DELHI-110 003.
3. DIRECTOR (PENSION POLICY), DEPARTMENT OF
PENSION & PENSIONERS' WELFARE,
MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES & PENSIONS, LOK NAYAK,
BHAWAN, KHAN MARKET, NEW DELHI-110 003.
BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
SHRI T.P. PANKAJAKSHAN, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 28-06-2018, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
mbr/
30.06.2018.
A. MUHAMED MUSTAQUE, J.
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W.P.(C).No.36511 of 2008
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Dated this the 28th day of June, 2018.
JUDGMENT
The petitioner is permitted to withdraw the writ petition with liberty to challenge the Rules. Accordingly, this writ petition is dismissed as withdrawn with liberty.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
cl