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Kerala High Court

Ramakrishna Kurup 10290470-L Sepoy vs Chief Record Officer on 20 October, 2008

Author: P.N.Ravindran

Bench: P.N.Ravindran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

OP.No. 34358 of 2002(M)


1. RAMAKRISHNA KURUP 10290470-L SEPOY,
                      ...  Petitioner

                        Vs



1. CHIEF RECORD OFFICER, DSC RECORDS,
                       ...       Respondent

2. COMMANDING OFFICER, DSC, MILL ROAD,

3. OFFICER COMMANDING 195 B-DSC PLATTOON

4. DEPUTY DIRECTOR GENERAL DSC,

5. UNION OF INDIA, REPRESENTED BY

                For Petitioner  :SRI.A.MOHAMED MUSTAQUE

                For Respondent  :SRI.MOHAN IDICULLA ABRAHAM, ADDL.CGSC

The Hon'ble MR. Justice P.N.RAVINDRAN

 Dated :20/10/2008

 O R D E R
                                P.N.Ravindran, J.
                        =====================
                           O.P..No.34358 of 2002
                        =====================

               Dated this the 20th day of October, 2008.

                                 JUDGMENT

The petitioner is an Ex-serviceman who was re-entrolled by the respondents for a period of 10 years with effect from 20.12.1992. The grievance voiced by the petitioner is that he is entitled to be enrolled for a further period of five years ending with 19.12.2007. It is brought to my notice that by virtue of the interim order of stay passed by this Court on C.M.P.No.58083 of 2002 the discharge of the petitioner was stayed and he continued in service till 4.6.2003 and that thereafter as the stay order was not extended, he was discharged from service. In the light of the fact that the petitioner had sought continuance only till 19.12.2007 the Original Petition has become infructuous and is closed as infructuous. It is clarified that if the petitioner has any subsisting claim, he may move the competent authorities among the respondents.

P.N.Ravindran, Judge.