Kerala High Court
S.Venugopalan Nair Aged 66 Years vs Union Of India on 21 March, 1984
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 10TH DAY OF MARCH 2016/20TH PHALGUNA, 1937
WP(C).No. 9102 of 2016 (K)
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PETITIONER:
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S.VENUGOPALAN NAIR AGED 66 YEARS,
EX-CONSTABLE NO.7307366, CENTRAL INDUSTRIAL SECURITY FORCE,
G AT CHAITHRAM, KULANGARAKONAM
MACHEL P.O., THIRUVANANTHAPURAM 695 571
BY ADVS.DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.ANOOP.V.NAIR
SRI.S.VIBHEESHANAN
SRI.K.SUDHINKUMAR
RESPONDENTS:
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1. UNION OF INDIA, REPRESENTED BY THE SECRETARY,
MINISTRY OF HOME AFFAIRS, NEW DELHI - 110 001.
2. THE DIRECTOR GENERAL OF POLICE,
CENTRAL INDUSTRIAL SECURITY FORCE (HEADQUARTERS)
13 CGO COMPLEX, LODHI ROAD, NEW DELHI 110 003
3. THE ASSISTANT INSPECTOR GENERAL (WELFARE & PENSION)
CENTRAL INDUSTRIAL SECURITY FORCE (HEADQUARTERS),
13 CGO COMPLEX, LODHI ROAD, NEW DELHI 110 003.
R1-3 BY ADV. SRI.T.V.VINU, CGC
BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10-03-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9102 of 2016 (K)
APPENDIX
PETITIONER'S EXHIBITS
P1 TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE APPLICANT
DATED 21.03.1984
P2: TRUE COPY OF THE REPRESENTATION FILED BY THE APPLICANT DATED
1.2.2016
P3: TRUE COPY OF THE COMMUNICATION GIVEN BY THE ASSISTANT
COMMANDANT AND CENTRAL INDUSTRIAL SECURITY FORCE, 13 CGO
COMPLEX, LODHI ROAD, NEW DELHI.
RESPONDENT'S EXHIBITS
NIL
//TRUE COPY//
P.A. TO JUDGE
JJJ
K. VINOD CHANDRAN, J.
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W.P.(C) No. 9102 of 2016 (K)
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Dated this the 10th day of March, 2016
J U D G M E N T
The petitioner's grievance is that Ext.P2 representation dated 01.02.2016 has not been considered till date by the 2nd respondent.
2. Considering the confined prayer made, there shall be a direction to the 2nd respondent to consider the representation, in accordance with law, within three months from the date of receipt of the certified copy of this judgment.
The Writ Petition is disposed of without any observation on merits, which shall be decided by the 2nd respondent.
Sd/-
K.VINOD CHANDRAN, JUDGE jjj 10/3/16