Kerala High Court
K.Rajendran Pillai vs Commandant on 23 November, 2011
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
FRIDAY, THE 20TH DAY OF APRIL 2012/31ST CHAITHRA 1934
WP(C).No. 9948 of 2012 (P)
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PETITIONER(S):
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K.RAJENDRAN PILLAI, AGED 55 YEARS
S/O.NANU PILLAI AGED 55 YEARS NO.812320213
(HEAD CONSTABLE/GD) CISF UNIT KKN PP KUDANKULAM
RESIDING AT THADATHIVILA THEKKATHIL HOUSE VADAKKUMTHALA EAST
(PO) KARUNAGAPPALLY KOLLAM 690536 KERALA
BY ADV. SRI.B.N.SHIVSANKAR
RESPONDENT(S):
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1. COMMANDANT
CISF UNIT KKN PP KUDANKULAM
2. SENIOR COMMANDANT
CISF UNIT DAE KALPAKKAM KANCHEEPURAM DISTRICT PIN 603102
3. THE DIRECTOR GENERAL
CISF HEAD QUARTERS BLOCK NO.13 CGO'S COMPLEX
LODHI ROAD NEW DELHI 110003
BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20-04-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9948 of 2012 (P)
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P1 TRUE COPY OF THE ORDER OF RETIREMENT DATED 23/11/2011
EXT.P2 TRUE COPY OF THE OFFICE MEMORANDUM DATED 7/12/2011
EXT.P3 TRUE COPY OF THE DISCHARGE CERTIFICATE DATED 15/12/2011
EXT.P4 TRUE COPY OF THE APPLICATION DATED 5/3/2012
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
PS TO JUDGE
K.SURENDRA MOHAN, J.
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W.P(C).No. 9948 of 2012
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Dated this the 20th day of April, 2012
JUDGMENT
The petitioner is a person, who has been prematurely retired. He has submitted Exhibit P4 representation to the third respondent setting out his grievances. The only prayer of the learned counsel for the petitioner is for a direction to consider and pass orders on Exhibit P4.
2. In view of the limited prayer that he has sought, this Writ Petition is disposed of directing the third respondent to consider Exhibit P4 representation of the petitioner in accordance with law and to pass appropriate orders thereon, as expeditiously as possible, at any rate, within a period of two months of the date of receipt of a copy of this judgment.
K.SURENDRA MOHAN, JUDGE vgs