Kerala High Court
N.G.Narayanan Nair vs Union Of India on 5 September, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 20986 of 2006(W)
1. N.G.NARAYANAN NAIR,
... Petitioner
2. R.GOPALAKRISHNAN,
Vs
1. UNION OF INDIA,
... Respondent
2. THE SECRETARY TO GOVERNMENT OF INDIA,
3. THE DIRECTOR GENERAL,
For Petitioner :DR.P.S.KRISHNA PILLAI
For Respondent :SRI.A.JAYASANKAR, ADDL.CGSC
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :05/09/2008
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No.20986 of 2006
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Dated 5th September, 2008.
J U D G M E N T
The writ petition is filed mainly with the following prayer :-
"To issue a writ of mandamus or any other appropriate writ, order or direction directing respondents to sanction and release the G.P.F., pensionary and other retiral benefits due to the petitioners and other Group D employees of the Central Government who were absorbed as such in the Nehru Yuva Kendra Sangathan w.e.f. 1.4.1987 without any further delay, within a time limit to be fixed by this Hon'ble Court."
It is seen that Exts.P6 and P6(a) representations are pending before the second respondent. There will be a direction to the second respondent to look into those representations and take appropriate action in accordance with law in the matter within three months from the date of production of a copy of the judgment along with a copy of the writ petition. In case the petitioners request for a hearing, the same shall also be granted.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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J U D G M E N T Dated 5th September, 2008.