K.R.Narayanan Nair vs The Union Of India
2021 Latest Caselaw 4232 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                      WP(C).No.28686 OF 2013(I)


PETITIONER:

               K.R.NARAYANAN NAIR
               EX GO-3137X ASSISTANT ENGINEER (RETIRED)
               RESIDING AT KOTTUPPALLIMATTATHIL HOUSE,
               KUZHIMATTOM P.O., KOTTAYAM-686 533.

               BY ADVS.
               SRI.R.RAJASEKHARAN PILLAI
               SMT.SABINA JAYAN


RESPONDENTS:

      1        THE UNION OF INDIA
               REPRESENTED BY THE MINISTRY OF DEFENCE,
               SENABHAVAN, NEW DELHI-110 001.

      2        THE DIRECTOR GENERAL OF BORDER ROADS
               SEEMA SADAK BHAVAN, RING ROAD, DELHI CANTT,
               NEW DELHI-110 001.

      3        THE COMMANDANT
               GREF CENTRE, PUNE-15.

      4        THE BORDER ROADS DEVELOPMENT BOARD
               REPRESENTED BY ITS SECRETARY, B WING,
               4TH FLOOR, SENA BHAVAN, NEW DELHI-110 011.


               BY ADVS.
               SRI.P.PARAMESWARAN NAIRASG OF INDIA
               SRI.JAISHANKAR V.NAIR, CGC
               SRI. P. VIJAYAKUMAR - ASGI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 28686/13
                                    2




                             JUDGMENT

Even though this matter was called more

than twice today, there was no representation

for the petitioner. I, therefore, suspect that

the petitioner is not interested in

prosecuting this matter any further.

Accordingly, this writ petition is dismissed

for default.

Sd/-

                                        DEVAN RAMACHANDRAN
       RR                                     JUDGE