Kerala High Court
Havildar Krishnan K (Retired) vs Union Of India on 8 July, 2025
Author: Amit Rawal
Bench: Amit Rawal
2025:KER:50046
WP(C) NO. 41640 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
TUESDAY, THE 8TH DAY OF JULY 2025 / 17TH ASHADHA, 1947
WP(C) NO. 41640 OF 2024
PETITIONER(S):
HAVILDAR KRISHNAN K (RETIRED)
AGED 60 YEARS
S/O. V.K. NAMBIAR,
RESIDING AT VENGAYIL HOUSE KUNNOTH,
KILIYANTHARA POST KANNUR DISTRICT
KERALA, PIN - 670706
BY ADVS.
SRI.C.SREEKUMARAN NAIR (CSN)
SHRI.PREMANATHAN VADAKUMTHANI
RESPONDENT(S):
1 UNION OF INDIA
REPRESENTED BY DEFENCE SECRETARY MINISTRY OF
DEFENCE GOVT OF INDIA,
SOUTH BLOCK NEW DELHI,
PIN - 110011
2 CHIEF OF ARMY STAFF
ARMY HQ, SOUTH BLOK, NEW DELHI, PIN - 110011
3 THE GENERAL OFFICER COMMANDING IN CHIEF (GOC-IN-
C) HQ SOUTHERN COMMAND, PUNE, PIN - 411001
4 THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS
(PENSION)
DRAUPADI GHAT, PRAYAGRAJ (UP), PIN - 211014
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WP(C) NO. 41640 OF 2024
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5 THE OFFICER -IN CHARGE
EME RECORDS OFFICER, CARE OF 56 APO, PIN - 900453
BY ADV SHRI.S.BIJU, SENIOR PANEL COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.07.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 41640 OF 2024
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JUDGMENT
Amit Rawal, J.
There is no appearance for the petitioner. No one was present on the last date also. Hence this writ petition is dismissed for non prosecution.
Sd/-
AMIT RAWAL JUDGE Sd/-
P. V. BALAKRISHNAN JUDGE nak 2025:KER:50046 WP(C) NO. 41640 OF 2024 4 APPENDIX OF WP(C) 41640/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPEAL DATED 30.08.1997 Exhibit P2 TRUE COPY OF THE ORDER DATED 30.03.2005 IN WRIT PETITION NO. 45611/1999 Exhibit P3 TRUE COPY OF THE ORDER DATED 16.02.2006 PASSED BY GOC IN-C, HQ SOUTHERN COMMAND , PUNE.
Exhibit P4 TRUE COPY OF REGULATION 18 OF THE PENSION REGULATIONS FOR THE ARMY PART I 2008 Exhibit P5 TRUE COPY OF ORDER DATED 23.11.2017 IN OA NO.108/2916 OF AFT, CHENNAI Exhibit P6 TRUE COPY OF THE ORDER DATED 18.03.2024 IN O.A.NO.276/22 OF REGIONAL BENCH, KOCHI