Kerala High Court
V.Tulsi Nair vs Union Of India on 22 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 5628 OF 2011
PETITIONER/S:
V.TULSI NAIR, RETIRED SUBEDAR
VISHNU NIVAS,XI 660, SILK NAGAR,
PERINGANDOOR.P.O., THRISSUR-680581, KERALA.
BY ADV SMT.K.RAJANI
RESPONDENT/S:
1 DEFENCE SECRETARY, GOVERNMENT OF INDIA
MINISTRY OF DEFENCE, SOUTH BLOCK,,
NEW DELHI-110011.
2 HOME SECRETARY, GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS, ROOM NO.113,
NORTH BLOCK, NEW DELHI-110001.
3 QUARTER MASTER GENERAL
QUARTER MASTER GENERAL'S BRANCH,,
ARMY HEAD QUARTERS, SENA BHAVAN,
NEW DELHI-110001.
4 DIRECTOR GENERAL ASSAM RIFLES
DIRECTORATE GENERAL ASSAM RIFLES, LALTKOR,, SHILLONG-
793010.
ASGI- SRI.P.PARAMESWARAN NAIR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 5628 OF 2011 ..2..
JUDGMENT
This writ petition is filed for direction to extend the CSD canteen
facilities to the retired personnel of Assam Rifles and their family.
The respondents have filed a statement wherein they have
produced Annexure R1(a) which shows that sanction has been
accorded for grant of canteen facilities to retired personnel of Assam
Rifles till their own Central Police Canteens are established. In the
light of the statement filed by the Assistant Solicitor General of India
on behalf of the respondents, this writ petition is closed.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
WP(C) NO. 5628 OF 2011 ..3..
APPENDIX
PETITIONERS EXHIBITS:
EXT.P1: A TRUE COPY OF THE RELEVANT PAGES OF THE
DISCHARGE CERTIFICATE DATED 11.07.02 OF THE
PETITIONER.
EXT.P2: A TRUE COPY OF THE RELEVANT PAGES OF ARMY ORDER -
AO/2/2006/QMG ISSUED BY THE 3RD RESPONDENT.
EXT.P3: A TRUE COPY OF LETTER NO.96014/Q/DDGCS DT.18.3.10
ISSUED BY THE 3RD RESPONDENT.
EXT.P4: A TRUE COPY OF MINISTRY OF DEFENCE NOTIFICATION
NO.SRO 117 DATED 28 MARCH 1960 & SRO 318 DATED 06
DECEMBER 1962 AS AMENDED BY THE LATEST SRO 96
DATED 8TH APRIL 1982
EXT.P5: A TRUE COPY OF LETTER NO. DO 96103/Q/DDGCS DATED
3.09.04 ISSUED BY THE 3RD RESPONDENT TO
LT.GEN.TPS RAWAT (RETD.)
EXT.P6: A TRUE COPY OF THE REPRESENTATION DATED 12.05.10
SENT TO THE RESPONDENTS BY THE PETITIONER.
EXT.P7: A TRUE COPY OF LETTER NO.96013/Q/DDGCS DATED
9.6.10 ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
EXT.P8: A TRUE COPY OF LETTER NO.ARESA/WARB/2010/0255
DATED 13.07.2010 ISSUED BY THE 4TH RESPONDENT.
EXT.P8(A):A TRUE COPY OF THE RELEVANT PAGES OF THE
LIST OF MASTER CANTEEN OF DIFFERENT CENTRL POLICE
FORCES CPF) ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER.
EXT.P9: A TRUE COPY OF THE SECOND REPRESENTATION DATED
7.7.2010 SENT TO THE 3RD RESPONDENT BY THE
PETITIONER.
EXT.P10 A TRUE COPY OF THE LETTER NO.96013/Q/DDGCS DATED
28.07.2010 ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
WP(C) NO. 5628 OF 2011 ..4..
EXT.P11: A TRUE COPY OF NOTIFICATION NO.36034/5/85 -ESTT
(SCT) DATED 27 OCTOBER 1986 ISSUED BY THE
MINISTRY OF PERSONNEL, PG & PENSIONS (DEPARTMENT
OF PERSONNEL & TRAINING), GOVT. OF INDIA.
EXT.P12: A TRUE COPY OF THE LETTER NO.96102/Q/DDGCS DATED
10.02.2009 ISSUED BY THE 3RD RESPONDENT TO THE
4TH RESPONDENT.
EXT.P13: A TRUE COPY OF LETTER NO.1.11014/01/CSD/Q-2010
DATED 27.08.2010 ISSUED BY THE 4TH RESPONDENT TO
THE 2ND RESPONDENT.
EXT.P14: A TRUE COPY OF THE STATEMENT OF FACTS ISSUED BY
THE 4TH RESPONDENT TO THE 2ND RESPONDENT.
EXT.P15: A TRUE COPY OF THE LETTER NO.27011/18/2006/R&W
DATED 15.11.2010 ISSUED BY THE 2ND RESPONDENT TO
THE 4TH RESPONDENT.
RESPONDENTS EXHIBITS:
ANNEXURE-R1(A) TRUE COPY OF THE LETTER NO.96013/Q/DDGCS
DATED 5.4.2011 ISSUED BY THE FOURTH RESPONDENT.
spc/
