The Director General, Central ... vs P.Raju Pillai
2023 Latest Caselaw 5872 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                             WA NO. 209 OF 2022
     AGAINST JUDGMENT DATED 29.9.2021 IN WP(C) 17061/2021 OF THIS COURT
APPELLANTS/RESPONDENTS

  1. THE DIRECTOR GENERAL/ CENTRAL INDUSTRIAL SECURITY FORCE, CISF HEAD
     QUARTERS, CGO COMPLEX, LODHI ROAD, NEW DELHI, PIN-110003.
  2. THE INSPECTOR GENERAL (SOUTH SECTOR), CENTRAL INDUSTRIAL SECURITY
     FORCE, CHPT CAMPUS, CHENNAI, PIN-600009.
  3. THE DEPUTY INSPECTOR GENERAL (SOUTH ZONE), CENTRAL INDUSTRIAL
     SECURITY FORCE, BESANT NAGAR, CHENNAI, PIN-600009.
  4. THE GROUP COMMANDANT, CENTRAL INDUSTRIAL SECURITY FORCE, CISF GROUP
     HEAD QUARTERS COCHIN, KENDRIYA BHAVAN, KAKKANAD, ERNAKULAM, KERALA,
     PIN-683037.
  5. THE DEPUTY COMMANDANT/CISF, CISF UNIT COCHIN PORT TRUST, WELLINGTON
     ISLAND P.O., COCHIN, KERALA, PIN-682003.
  6. UNION OF INDIA, REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA,
     MINISTRY OF HOME AFFAIRS, NEW DELHI, PIN-110003.

 BY ASSISTANT SOLICITOR GENERAL OF INDIA   SRI.MANU S.

RESPONDENT/WRIT PETITIONER

     P.RAJU PILLAI, AGED 51 YEARS, CISF NO.894430075, ASSISTANT SUB
     INSPECTOR /EXE, CISF UNIT COCHIN PORT TRUST, PRESENTLY RESIDING AT
     C2-346 RNAS AREA, WELLINGTON ISLAND, COCHIN, KERALA, PIN-682003

BY ADVOCATE SRI. T.SANJAY    (B/O)

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the Jugment dated 29.09.2021 of the Learned
Single in WP (C) No. 17061/2021 until disposal of this Writ Appeal, in
the interest of justice.
     This Writ Appeal again coming on orders on 24/05/2023, upon perusing
the appeal memorandum and this Court's order dated 18/07/2022, the Court
on the same day passed the following :
     ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
    -------------------------------------------------------------------------
                         W.A.Nos.209 and 210 of 2022
             [against the judgment in W.P(C).Nos.17061/2021 and 16755/2021
                         dated 29.09.2021 of High Court of Kerala]
    --------------------------------------------------------------------
                        Dated this the 24th day of May, 2023

                                     ORDER

Alexander Thomas, J.

Both sides submit that they may be permitted to furnish their

respective written submissions along with the supporting case laws in

order to significantly reduce the time for oral hearing.

2. Permission is granted.

3. The respective written submissions may be so furnished by

both sides to the Court Officer within a week's time.

List the case as a last item in the petition list on 05.06.2023.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE Sbna/