Kerala High Court
Kerala Pradesh Ex-Service Congress (I) vs Union Of India on 2 July, 2012
Author: K. Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
MONDAY, THE 2ND DAY OF JULY 2012/11TH ASHADHA 1934
WP(C).No. 6045 of 2011 (E)
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PETITIONERS:
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1. KERALA PRADESH EX-SERVICE CONGRESS (I)
(REGOGNISED BY THE GOVERNMENT OF KERALA
VIDE CIRUCLAR NO.84337/SW/91/GAD)
REPRESENTED BY ITS CONVENOR
SRI. PRABHAKARAN VELLOOR.
2. PRASAD.K.P,M S/O. PALLI.K.C,
KUZHIYALLPADAVIL HOUSE, POST MEKKADAMPU
PIN - 682 316, MUVATTUPUZHA, ERNAKULAM DISTRICT.
3. AJITH KUMAR.T.K,
S/O.LATE K.P. KUNHIKANNAN NAMBIAR
PAYYANTHATTIL (H), POST THAZHAMUNDA, VIA KENICHIRA
WAYANAD DISTRICT - 673 596.
4. R. HARIKARA KURUP,
S/O. LAGE RAMACHANDRAN PILLAI, HARINIVAS
KANICHANKUNGARA.P.O, ALAPPUZHA DISTRICT.
5. K.P. BALASUBRAMANIAN,
S/O. LATE DAMODHARAN, KUVVAPPATHIL HOUDSE
KALLADATHUR POST, KUMARANELLUR
PALAKKAD DISTRICT - 679 552.
6. PADMANABHAN, S/O.P. KRISHNAN NAIR,
PADMAM, PATHALIKKARA, PERINTHALMANNA POST
MALAPPURAM DISTRICT.
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
RESPONDENTS:
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1. UNION OF INDIA,
MINISTRY OF TELECOMMUNICATION AND IT
REPRESENTED BY ITS SECRETARY TO GOVERNMENT OF
INDIA, NEW DELHI - 110 001.
2. THE DIRECTOR GENERAL OF RE-SETTLEMENT
(DGR), WEST BLOCK-IV, R.K. PURAM
NEW DELHI - 110 055.
3. BHARAT SANCHAR NIGAM LTD. (BSNL),
REPRESENTED BY CHAIRMAN-CUM-MANAGING DIRECTOR
BHARAT SNACHAR BHAVAN, JANAPATH, NEW DELHI - 110 001.
4. THE CHIEF GENERAL MANAGER,
BHARAT SANCHAR NIGAM LTD. (BSNL), KERALA CIRCLE
THIRUVANANTHAPURAM- 695 001.
5. THE GENERAL MANAGER TELECOM,
BHARAT SANCHAR NIGAM LTD.
PALAKKAD SECONDARY SWITCHING AREA, PALAKKAD-14.
6. THE GENERAL MANAGER TELECOM,
BHARAT SANCHAR NIGAM LTD.
MALAPPURAM SECONDARY SWITCHING AREA
MALAPPURAM DISTRICT - 676 519.
7. THE GENERAL MANAGER TELECOM,
BHARAT SANCHAR NIGAM LTD.
KOZHIKODE SECONDARY SWITCHING AREA
KOZHIKODE DISTRICT - 673 001.
8. THE GENERAL MANAGER TELECOM,
BHARAT SANCHAR NIGAM LTD.
ERNAKULAM SECONDARY SWITCHING AREA
ERNAKULAM DISTRICT - 682 016.
9. THE GENERAL MANAGER TELECOM,
BHARAT SANCHAR NIGAM LTD.
ALAPPUZHA SECONDARY SWITCHING AREA
ALAPPUZHA DISTRICT - 688 001.
BY ADV. SHRI.C.K.JAYAKUMAR, CGC
BY ADV. SRI.C.S.RAMANATHAN
BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
BY SRI.MATHEWS K.PHILIP,SC, BSNL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02-07-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX
PETITIONER's EXTS:
EXT.P1: TRUE COPY OF THE PROCEEDINGS OF THE 4TH RESPONDENT
DT.16.11.2010
EXT.P2: -DO- OF THE ORDER DT.1.12.2010 IN W.P(C) NO:18058/2010 OF THE
HONOURABLE HIGH COURT OF CHENNAI
EXT.P3: -DO- OF THE ORDER DT.15.11.2010 IN W.P(CIVIL)NO: 291 OF 2010
OF THE HONOURABLE SUPREME COURT OF INDIA
EXT.P4: -DO- OF THE ORDER DT.3.8.2009 PASSED BY THE 1ST RESPONDENT
EXT.P5: -DO- OF THE ORDER DT.20.1.2010 PASSED BY THE BSNL CORPORATE
OFFICE
EXT.P6: -DO- OF THE JUDGMENT DT.21.2.2010 IN WP(C) NO:37316/2010 OF
THIS HONOURABLE COURT.
EXT.P7: -DO- OF THE NOTICE NO:BSNL /DOT/PSU DT.NIL ISSUED BY THE BSNL
EXT.P8: -DO- OF THE RELEVANT PAGE OF NOTIFICATION ISSUED BY THE 6TH
RESPONDENT DT.9.12.2010
EXT.P9: -DO- OF THE RELEVANT PAGE OF THE NOTIFICATION ISSUED BY THE
7TH RESPONDENT ON 20-12-2010
EXT.P10: -DO- 8TH RESPONDENT DT.9.2.2011
EXT.P11: -DO- DT.4.2.2011 ISSUED BY THE 9TH RESPONDENT
EXT.P12: -DO- OF THE RELEVANT PAGES OF THE NOTIFICATION DT.31.1.2011
ISSUED BY THE THRISSUR SECONDARY SWITCHING AREA
EXT.P13: -DO- OF THE OFFICE MEMORANDUM DT.18.3.1996 ISSUED BY THE
GOVERNMENT OF INDIA
EXT.P14: -DO- DT.1.2.1999 ISSUED BY THE GOVERNMENT OF INDIA
EXT.P15: -DO- DT.6.8.2001 ISSUED BY THE MINISTRY OF TELECOMMUNICATION
EXT.P16: -DO- OF THE LETTER DT.3.4.2008 ISSUED BY THE GOVERNMENT OF
INDIA
EXT.P17: -DO- OF THE REPRSENTATION DT.7.12.2010 SUBMITTED BY THE 1ST
PETITIONER ASSOCIATION
RESPONDENTS' EXTS:
EXT.R2A: THE COPY OF THE COMPARATIVE STUDY DONE IN THE KERALA CIRCLE
AND PUBLISHED IN THE THARANGADHWANI OF THE JULY 2008 ISSUE
EXT.R2B: -DO- OF THE LETTER DT.15/9/2008 OF THE CORPORATE OFFICE
EXT.R2C: -DO- JUDGMENT DT.27/3/2009 IN WRIT PETITION 7631/2009
EXT.R2D: -DO- DT.24/6/2009 IN W.A.785/2009
EXT.R2E: -DO- OF THE LETTER DT.20/1/2010 OF THE CIRCLE OFFICE
EXT.R2F: -DO-
EXT.R2G: -DO- DT.29-10-2010 OF THE CORPORATEOFFICE
EXT.R2H: -DO- DIRECTION DT.2-11-2010 OF THE CIRCLE OFFICE
JJ /TRUE COPY/
P.S.TO JUDGE
K. SURENDRA MOHAN, J.
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W.P(C) NO: 6045 OF 2011
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Dated this the 2nd July, 2012.
JUDGMENT
The first petitioner is a recognized association of Ex- servicemen. The other petitioners are Ex-servicemen working as Security Guards under the BSNL, the third respondent herein. The deployment of security guards to the various institutions of the third respondent are done on the basis of empanelment by the Director General of Re-settlement (DGR). The same is also governed by the guidelines issued by the DGR. The petitioners complain that the third respondent is indulging in premature termination of security guards. For employing security guards also, it is contended that no proper procedure is being followed.
2. When this writ petition is taken up today, the counsel for the petitioner limits his contention to seeking a direction to the first respondent to consider and dispose of Ext.P17 representation that is pending before the said authority. Adv.Shri. C.S.Ramanathan who appears for the third respondent does not have any objection to the said relief being granted. WPC 6045/2011 2
3. In the above circumstances, this writ petition is disposed of directing the first respondent to consider the grievances of the petitioner set out in Ext.P17 representation in accordance with law and to pass appropriate orders thereon, as expeditiously as possible and at any rate within a period of three months of the date of receipt of a copy of this judgment, after affording an opportunity of being heard to a representative of the first petitioner also.
Sd/-
K. SURENDRA MOHAN
Judge
jj /True copy/
P.S.to Judge
WPC 6045/2011 3