Harikumar P.R vs Union Of India
2021 Latest Caselaw 22942 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                       WP(C) NO. 29155 OF 2020
PETITIONER:

    1     HARIKUMAR P.R.,
          AGED 56 YEARS
          S/O. LATE RAMACHANDRAN NAIR, SNV SADANAM, NEDUMUDY
          P.O., ALAPPUZHA DISTRICT, PIN-688 503.

    2     JOSE M.G.
          AGED 58 YEARS
          S/O. GEEVARGHESE, MENKADASSERIL HOUSE, ELANJIMEL P.O.,
          ALAPPUZHA, PIN-689 511.
          (THE SECOND PETITIONER IS DELETED FROM THE PARTY ARRAY
          AS PER ORDER DATED 05/10/2021 IN I.A.1/21 IN
          WP(C)29155/2020)

    3     MAHESWARAN PILLAI
          AGED 54 YEARS
          S/O. LATE RAMAKRISHNA PILLAI, ANANTHU VIHAR, ENNAKKAD,
          PERINGELIPURAM P.O., ALAPPUZHA-689 624.

    4     JOHN MATHEW
          AGED 51 YEARS
          S/O. LATE K.S.MATHEW, JOHN VILLA, ELANJIMEL P.O.,
          ALAPPUZHA, PIN-689 511.

          BY ADVS.
          MATHEW KURIAKOSE
          SRI.J.KRISHNAKUMAR (ADOOR)
          SHRI.MONI GEORGE



RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF DEFENCE
          (DEPARTMENT OF EX-SERVICEMEN WELFARE), NIRMAN BHAVAN,
          SOUTH BLOCK, NEW DELHI-110011.

    2     THE DIRECTOR
          DIRECTORATE GENERAL RE-SETTLEMENT (DGR), R.K.PURAM, NEW
          DELHI-110022.
 W.P.(C) No.29155/2020               2

      3       THE FOOD CORPORATION OF INDIA
              REPRESENTED BY GENERAL MANAGER, REGIONAL OFFICE,
              KESAVADASAPURAM, THIRUVANANTHAPURAM-695 004.

      4       THE AREA MANAGER
              FOOD CORPORATION OF INDIA, DISTRICT OFFICE, BAZAR P.O.,
              ALAPPUZHA-688 012.

      5       DEPOT MANAGER
              FOOD STORAGE DEPOT, (FSD), FOOD CORPORATION OF INDIA,
              MAVELIKKARA, ALAPPUZHA-690 101.

      6       JAYAKUMAR S SECURITY AGENCY
              T.C35/1699, HIBA BUILDING, VAZHOTTUKONAM WARD,
              THOPPUMUKKU, VATTIYOORKAVU, THIRUVANANTHAPURAM-695 013,
              REPRESENTED BY ITS MANAGER.

             BY ADVS.
             SRI.RAJAGOPALAN NAIR.K.R., CGC
             SRI.M.R.ANISON
             SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
             SRI.A.R.DILEEP
             SRI.P.J.JOE PAUL
             SRI.MANU SRINATH
             SRI.RAJAN G. GEORGE




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.29155/2020                     3



                                      JUDGMENT

When the matter was taken up for hearing, learned counsel for the

petitioners sought permission to withdraw the writ petition, since the contract period

of the 6th respondent has expired. Accordingly, permission is granted and the writ

petition is dismissed as withdrawn.

Sd/-

SUNIL THOMAS

Judge

dpk

APPENDIX OF WP(C) 29155/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE OFFICE MEMORANDUM DATED 9.7.2012 ISSUED BY THE IST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE DISCHARGE CERTIFICATES OF THE IST PETITIONER.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE DISCHARGE CERTIFICATES OF THE 2ND PETITIONER.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE DISCHARGE CERTIFICATES OF THE 3RD PETITIONER.

EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE DISCHARGE CERTIFICATES OF THE 4TH PETITIONER.

EXHIBIT P6 TRUE COPY OF THE CHARACTER CERTIFICATE ISSUED TO THE IST PETITIONER.

EXHIBIT P7 TRUE COPY OF THE ORDER OF SUSPENSION CUM SHOW CAUSE NOTICE DATED 22.12.2020 BY THE 6TH RESPONDENT TO THE PETITIONERS.

EXHIBIT P8 TRUE COPY OF THE EXPLANATION SUBMITTED BY THE IST PETITIONER TO THE 6TH RESPONDENT AS AGAINST EXT.P7 ORDER WITH ITS POSTAL RECEIPT.

EXHIBIT P9 TRUE COPY OF THE EXPLANATION SUBMITTED BY PETITIONERS 2 TO 4 TO THE 6TH RESPONDENT AS AGAINST EXT.P7 ORDER WITH THE PRINT OUT OF THE EMAIL.

EXHIBIT P10 TRUE COPY OF THE INTERIM ORDER DATED 26.6.2019 IN WPC NO.17377 OF 2019 OF THIS HON'BLE COURT.

EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER DATED 1.7.2019 IN WPC NO.17881 OF 2019 OF THIS HON'BLE COURT.