Jacob Joy vs Union Of India
2021 Latest Caselaw 22637 Ker

W.P(C).23166/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                       WP(C) NO. 23166 OF 2021
PETITIONER/S:

             JACOB JOY, AGED 53 YEARS, CISF NO.895021935,
             CONSTABLE /GENERAL DUTY, CISF UNIT, NTPC KAYANKULAM,
             P.O. CHOOLATHERUVU, DIST. ALAPPUZHA, KERALA-690 506,
             (PERMANENT ADDRESS AT KOLLENTE THEKKATHIL,
             PERINGANADU (P.O), ADOOR, PATHANAMTHITTA (DIST),
             KERALA-691 551

             BY ADVS.
             M.R.JAYAPRASAD
             ROOPKUMAR G.


RESPONDENT/S:

     1       UNION OF INDIA, REPRESENTED BY THE HOME SECRETARY,
             MINISTRY OF HOME AFFAIRS, GOVERNMENT OF INDIA, NORTH
             BLOCK, CENTRAL SECRETARIAT, NEW DELHI-110 001

     2       DIRECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE
             HEADQUARTERS, 13 CGO COMPLEX, LODHI ROAD, NEW DELHI-
             110 003

     3       THE INSPECTOR GENERAL (SOUTH SECTOR), CISF (SOUTH
             SECTOR) HQRS., CHPT CAMPUS, CHENNAI-600009

     4       THE DY.INSPECTOR GENERAL (SOUTH ZONE), CISF (SOUTH
             ZONE), HQRS,D-BLOCK, RAJAJI BHAVAN, BESANT NAGAR,
             CHENNAI-600090

     5       THE GP. COMMANDANT, CISF GROUP HQRS., C-2 , KENDIRYA
             BHAVAN, KAKKANADU, COCHIN-682030

     6       THE ASSTT. COMMANDANT, CISF UNIT, NTPC KAYANKULAM,
             CISF UNIT, NTPC KAYANKULAM, P.O. CHOOLATHERUVU,
             DIST. ALAPPUZHA, KERALA-690 506
 W.P(C).23166/2021
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OTHER PRESENT:

             ASG P VIJAYAKUMAR


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).23166/2021
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                               JUDGMENT

Petitioner was appointed in the Central Industrial Security Force

in 20.09.1989 as a Constable. The grievance of the petitioner is that,

though he was detected with ailments and pacemaker was fixed in his

body, he has not been given due promotion. Though, he has put in 32

years of service, his juniors were promoted. Accordingly, he submitted

various representations, the last one being Ext.P9 dated 29.09.2021.

Exts.P7 and P8 are the earlier representations filed by the petitioner.

2. Having heard the learned counsel for the petitioner and the

learned ASG, I am inclined to dispose of the Writ Petition itself by

directing the second respondent to consider Exts.P7 to P9

representations, as expeditiously as possible, at any rate, within a

period of three months from the date of receipt of a copy of this

judgment, after giving reasonable opportunity of being heard to the

petitioner, either physically or through virtual mode.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).23166/2021

APPENDIX OF WP(C) 23166/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE OFFICE ORDER CONVEYING THE PROMOTION FROM CONSTABLE TO HEAD CONSTABLE (GD) DATED 14.10.2010

Exhibit P2 TRUE COPY OF THE CIRCULAR ON SHAPE CLASSIFICATION ISSUED BY CISF HQRS., NEW DELHI DATED 30.12.2009

Exhibit P3 TRUE COPY OF PETITIONERS MEDICAL EXAMINATION REPORT DATED 04.12.2008

Exhibit P4 TRUE COPY OF THE PETITIONERS MEDICAL EXAMINATION REPORT DATED 23.03.2011

Exhibit P5 TRUE COPY OF THE RECOMMENDATION CATEGORIZED AS S1H1A1P2(P) E1 02.09.2013

Exhibit P6 TRUE COPY OF THE PETITIONERS MEDICAL EXAMINATION REPORT DATED 10.02.2021

Exhibit P7 TRUE COPY OF APPLICATION DATED 12.04.2010 TO 2ND RESPONDENT

Exhibit P8 TRUE COPY OF APPLICATION DATED 20.07.2010 TO 2ND RESPONDENT

Exhibit P9 TRUE COPY OF APPLICATION TO THE 2ND RESPONDENT DATED 29.09.2021