George Thomas Puthenveettil vs Union Of India
2021 Latest Caselaw 3318 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      WP(C).No.15383 OF 2017(W)


WRIT PETITIONER:

               GEORGE THOMAS PUTHENVEETTIL
               COLONEL (TS), INDIAN ARMY (RETIRED),
               PROPRIETOR, GEORGE THOMAS PUTHENVEETTIL SECURITY
               AGENCY, T.C.8/1831/2, PAREKOVIL ROAD,
               THIRUMALA P.O., TRIVANDRUM.

               BY ADVS.

               SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
               SRI.P.J.JOE PAUL

RESPONDENTS:

      1        UNION OF INDIA
               REPRESENTED BY SECRETARY TO THE MINISTRY OF DEFENCE,
               GOVERNMENT OF INDIA, SOUTH BLOCK,
               NEW DELHI-110001.

      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-110066.

      3        JOINT DIRECTOR (IN CHARGE OF STATE OF KERALA)
               EMPLOYMENT DIRECTORATE,
               DIRECTORATE GENERAL RESETTLEMENT, WEST BLOCK-IV,
               R.K.PURAM, NEW DELHI-110066.

      4        BHARAT PETROLEUM CORPORATION LTD.
               COCHIN REFINERY AMBALAMUKAL,
               REP. BY ITS EXECUTIVE DIRECTOR,
               P.B.NO.2, AMBALAMUKAL, ERNAKULAM-682302.

      5        MANAGER (SECURITY)
               BHARAT PETROLEUM CORPORATION LTD.,
               COCHIN REFINERY, P.B.NO.2, AMBALAMUKAL,
               ERNAKULAM-682302.
 WP(C).No.15383 OF 2017(W)

                                 2

               BY ADVS.

               R1, R3 BY ASSISTANT SOLICITOR GENERAL
               R1, R4 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R1 BY ADV. SRI.P.GOPINATH
               R1 BY ADV. SRI.K.JOHN MATHAI
               R1 BY ADV. SRI.JOSON MANAVALAN
               R1 BY ADV. SRI.KURYAN THOMAS
               R1 BY ADV. SRI.PAULOSE C. ABRAHAM
               CG PREETHA CGC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15383 OF 2017(W)

                                    3




                              JUDGMENT

Learned counsel for the petitioner submits that the writ petition

has become infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

GOPINATH P.

JUDGE SCS WP(C).No.15383 OF 2017(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF OFFICE MEMORANDUM NO.28(3)/2012-D(RES-1) DATED 09/07/2012.

EXHIBIT P2 A TRUE COPY OF EMPANELMENT CERTIFICATE DATED 21/11/2013 ISSUED TO THE PETITIONER BY 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF LECENCE NO.09/2015 DATED 21/03/2015 ISSUED TO THE PETITIONER BY GOVERNMENT OF KERALA.

EXHIBIT P4 A TRUE COPY OF LETTER NO.2112/SA/BPCL/2017/KERALA/3983/3135/32 41/EMP. DATED 15/03/2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF EMAIL COMMUNICATION DATED 25/04/2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P6 A TRUE COPY OF NOTICE OF REVISION OF MINIMUM WAGES FOR ONE DAY WITH EFFECT FROM 19/01/2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P7 A TRUE COPY OF GAZETTE NOTIFICATION NO.513 PUBLISHED ON 10/03/2015.

EXHIBIT P8 A TRUE COPY OF COMPARATIVE REPORT UPLOADED BY THE 5TH RESPONDENT AND TAKEN DOWN BY THE PETITIONER FROM THE WEBSITE OF THE 4TH RESPONDENT.

EXHIBIT P9 A TRUE COPY OF EMAIL SENT BY THE PETITIONER.

EXHIBIT P10 A TRUE COPY OF LETTER DATED 26/04/2017.