Dinesh Kumar P. vs Union Of India
2021 Latest Caselaw 3995 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                      WP(C).No.27825 OF 2020(C)


PETITIONER:

               DINESH KUMAR P., SECURITY AGENCY (RETD.),
               REPRESENTED BY ITS PROPRIETOR, COL DINESH KUMAR P.,
               DGR EMPANELMENT NO.6215 15/2769, SHREE PATTOOR,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM - 695 035,

               RESIDING AT FLAT NO.6B, BLOCK A HEERA SWISS TOWN,
               SURYA GARDEN, KAJIRAMPARA P.O.,
               THIRUVANANTHAPURAM - 695 030.

               BY ADVS.
               SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
               SRI.A.R.DILEEP
               SRI.P.J.JOE PAUL
               SRI.MANU SRINATH
               SRI.RAJAN G. GEORGE

RESPONDENTS:

      1        UNION OF INDIA,
               REPRESENTED BY SECRETARY TO THE MINISTRY OF DEFENCE,
               GOVERNMENT OF INDIA, SOUTH BLOCK,
               NEW DELHI -110 001.

      2        DIRECTOR GENERAL RESETTLEMENT,
               DIRECTORATE GENERAL RESETTLEMENT DEPARTMENT OF EX-
               SERVICE WELFARE, MINISTRY OF DEFENCE,
               GOVERNMENT OF INDIA, WEST BLOCK-IV, R K PURAM,
               NEW DELHI - 110 066.

      3        LIFE INSURANCE CORPORATION OF INDIA,
               REPRESENTED BY ITS MANAGER (E & O), LIC BUILDING,
               JEEVAN PRAKASH, POST BOX NO.1001, PATTOM,
               THIRUVANANTHAPURAM - 695 004.

               BY ADVS. SRI.A.K.HARIDAS
                        SRI.S.EASWARAN, SC
                        SRI.P.VIJAYAKUMAR, ASGI

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27825 OF 2020(C)

                                     2




                                 JUDGMENT

The writ petition was filed seeking

the following reliefs:

"i) issue a writ in the nature of mandamus or any other appropriate writ, direction or order directing the 3rd respondent to award contract of security services in favour of the petitioner pursuant to Ext.P6 sponsorship letter, within such time as may be fixed by this Honourable Court and at any rate within a period of 1 month;

ii)issue a writ in the nature of mandamus or any other appropriate writ, direction or order directing the 3rd respondent to finalise the award of contract of security services pursuant to Ext.P6 sponsorship letter, within such time as may be fixed by this Honourable Court at any rate within a period of 1 month;

iii)issue a writ in the nature of mandamus, or any other appropriate writ, direction or order, commanding respondents 1 & 2 to issue appropriate directions to the 3rd respondent to abide by the Exts.P1-P4 executive instructions and to finalise the award of contract of security services pursuant to WP(C).No.27825 OF 2020(C)

Ext.P6 sponsorship letter;

iv)issue such other writ, direction or order as deemed fit;"

2. The learned counsel for the

petitioner submits that petitioner has since

been engaged. Therefore no further relief is

called for.

                 The    writ   petition    is   accordingly

    closed.                                     Sd/-

                                           P.V.ASHA, JUDGE.

    ww
 WP(C).No.27825 OF 2020(C)



                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF O.M.NO.28(3)/2012-D(RES-1)

DATED 09/07/2012 OF THE 1ST RESPONDENT.

EXHIBIT P2 A TRUE COPY OF OFFICE MEMORANDUM DATED 13/09/2018 ISSUED BY THE DEPARTMENT OF PUBLIC ENTERPRISES OF 1ST RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE ADVICE & INSTRUCTIONS ISSUED BY 2ND RESPONDENT TO THE PRINCIPAL EMPLOYERS/PROPRIETORS/DIRECTORS.

EXHIBIT P4 A TRUE COPY OF ADVISORY DATED 14/09/2015 ISSUED BY 2ND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE EMPANELMENT CERTIFICATE DATED 13/02/2020 ISSUED BY 2ND RESPONDENT TO THE PETITIONER AGENCY.

EXHIBIT P6 A TRUE COPY OF THE SPONSORSHIP LETTER DATED 26/05/2020 ISSUED BY 2ND RESPONDENT TO THE PETITIONER AGENCY IN THE 3RD RESPONDENT INSTITUTION.

EXHIBIT P7 A TRUE COPY OF THE LETTER DATED 04/06/2020 ISSUED BY PETITIONER TO THE 3RD RESPONDENT ALONG WITH THE POSTAL RECEIPT.

EXHIBIT P8 A TRUE COPY OF THE EMAIL DATED 04/06/2020 SENT BY PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P9 A TRUE COPY OF THE EMAIL DATED 10/08/2020 SENT BY 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P10 A TRUE COPY OF THE EMAIL DATED 11/08/2020 SENT BY PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P11 A TRUE COPY OF THE EMAIL DATED 11/08/2020 SENT BY 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P12 A TRUE COPY OF THE EMAIL DATED 12/08/2020 SENT BY PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P13 A TRUE COPY OF THE LETTER/GRIEVANCE DATED 24/08/2020 ISSUED BY PETITIONER AGENCY TO THE 2ND RESPONDENT DGR.

WP(C).No.27825 OF 2020(C)

EXHIBIT P14 A TRUE COPY OF THE LEGAL NOTICE DATED 13/08/2020 ISSUED ON BEHALF OF THE PETITIONER TO THE 3RD RESPONDENT LIC.

EXHIBIT P15 TRUE TYPED COPY OF THE REPLY DATED 24/08/2020 ISSUED BY THE 3RD RESPONDENT LIC TO THE PETITIONER.