Lt.Col.Remani T vs The Chief Of The Army Staff
2021 Latest Caselaw 1646 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.20433 OF 2020(D)


PETITIONER/S:

                LT.COL.REMANI T
                AGED 54 YEARS
                W/O. K.K RAVINDRANADHAN, NR-19777,4,ORTHO MATRON
                INHS, SANJIVANI, NAVAL BASE (P.O), KOCHI 682 004,
                RESIDING AT THIRUVONAM, 32/2222,DEEPAM LANE,
                MAMANGALAM, (P.O), PALARIVATTOM, ERNAKULAM DISTRICT,
                PIN 682 025 (MOBILE NO.) 9717249458.

                BY ADVS.
                SRI.P.K.MADHUSOODANAN
                SRI.P.M.BINOY KRISHNA

RESPONDENT/S:

      1         THE CHIEF OF THE ARMY STAFF
                INTEGRATED HEADQUARTERS, MINISTRY OF DEFENCE (ARMY)
                ADJUTANT GENERALS BRANCH, L BLOCK, NEW DELHI 110 001

      2         THE DIRECTOR GENERAL OF MEDICAL SERVICES (ARMY)
                INTEGRATED HEAD QUARTERS OF MINISTRY OF DEFENCE
                9ARMY)
                ADJUTANT GENERAL BRANCH, DIRECTORATE GENERAL OF
                MEDICAL SERVICES (ARMY), L BLOCK, NEW DELHI 110 001.

      3         BRADIER
                MILITARY NURSING SERVICE, HEAD QUARTERS, SOUTHERN
                COMMAND, PUNE-908541, C/O. 56 APO.

      4         THE PRINCIPAL MATRON,
                INHS SANJIVANI, NAVAL BASE (P.O), KOCHI 682 004.

      5         THE COMMANDING OFFICER,
                INHS SANJIVANI, NAVAL BASE (PO), KOCHI 682 004.

                R1-5 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20433 OF 2020(D)

                                    2




                              JUDGMENT

Dated this the 15th day of January 2021

It is submitted by the learned Assistant Solicitor General on

instructions that orders have been passed 11.1.2021 on the request

made by the petitioner for premature retirement. It is also stated that

the copy of the orders shall be served on the learned Counsel for the

petitioner also.

In that view of the matter, I do not find any reason to pursue this

writ petition any further. The writ petition is closed accordingly.

Sd/

ANU SIVARAMAN

JUDGE

Jm/ WP(C).No.20433 OF 2020(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DISCHARGE SUMMARY DATED 27-2-2020 ISSUED FROM THE SAID RAJAGIRI HOSPITAL, ALUVA IN RESPECT OF RAVINDRANADHAN K.K.

EXHIBIT P2 TRUE COPY OF THE MEDICAL BOARD PROCEEDINGS DATED 18-1-2019

EXHIBIT P3 TRUE COPY OF THE REPRESENTATIOND ATED 10-

07-2020 SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT IN WHICH THE REMARKS HAVE BEEN WRITTEN BY THE 4TH AS WELL AS THE 5TH RESPONDENT

EXHIBIT P4 TRUE COPY OF THE APPLICATION FOR PREMATURE RETIREMENT DULY FILED IN THE PRESCRIBED FORM ON 3-08-2020

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 3-08-2020 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 21-09-2020

EXHIBIT P7 TRUE COPY OF THE RELEVANT EXTRACT OF ORDER DATED 18-09-2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P8 TRUE COPY OF THE LETTER DATED 22-09-2020 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE REQUEST FOR CANCELLATION OF POSTING ORDER IN LIEU OF AWAITING PREMATURE RETIREMENT DATED 21/9/2020, SUBMITTED TO THE 5TH RESPONDENT