T.K Radhakrishna Pillai vs Union Of India
2024 Latest Caselaw 16476 Ker

Kerala High Court

T.K Radhakrishna Pillai vs Union Of India on 11 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                      &

                   THE HONOURABLE MR. JUSTICE EASWARAN S.

          TUESDAY, THE 11TH DAY OF JUNE   2024 / 21ST JYAISHTA, 1946

                           OP (CAT) NO. 71 OF 2024

     AGAINST THE ORDER    IN OA NO.579 OF 2013 OF CENTRAL ADMINISTRATIVE
                            TRIBUNAL,ERNAKULAM BENCH

PETITIONER/PETITIONER:

             T.K RADHAKRISHNA PILLAI,
             AGED 67 YEARS
             S/O KUNJIKRISHNA PILLAI THAZHAPALLIL HOUSE, CHEPPAD P.O.,
             ALAPPUZHA DISTRICT, PIN - 690507

             BY ADV K.N.RAJANI

RESPONDENT/RESPONDENTS:

      1      UNION OF INDIA,
             REPRESENTED BY THE SECRETARY, MINISTRY OF PENSION AND
             PENSIONER'S WELFARE, NORTH BLOCK, NEW DELHI, PIN - 110001

      2      CHIEF COMMISSIONER OF CENTRAL EXCISE & CUSTOMS,
             REVENUE BUILDINGS, I.S PRESS ROAD, COCHIN, PIN - 682018

      3      COMMISSIONER OF CENTRAL EXCISE & CUSTOMS,
             REVENUE BUILDINGS, I.S PRESS ROAD, COCHIN ,, PIN - 682018

      4      PAY AND ACCOUNTS OFFICER,
             CENTRAL EXCISE, REVENUE BUILDINGS, I.S PRESS ROAD, COCHIN,
             PIN - 682018

      5      PAY AND ACCOUNTS OFFICER,
             CENTRAL PENSION ACCOUNTING OFFICER, TRIKOOT II COMPLEX,
             BHIKAJICAMA PLACE, R.K PURAM, NEW DELHI, PIN - 110066

             BY ADV K.S.PRENJITH KUMAR -CGC

      THIS OP (CAT) HAVING COME UP FOR ADMISSION ON 11.06.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 OP (CAT) NO. 71 OF 2024
                                      2




                               JUDGMENT

AMIT RAWAL (J)

The controversy involved in this case is covered by

the judgment of this Court dated 19.10.2023 in

O.P(CAT)No.100/2019, wherein, the judgment in Union of

India v. N.R. Prabhu in O.P.(CAT)No.198/2017 has been

relied upon.

The present O.P.(CAT) is disposed of in terms of the

judgment in O.P(CAT)No.100/2019.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE

rp OP (CAT) NO. 71 OF 2024

APPENDIX OF OP (CAT) 71/2024

PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE REVISED PPO OF THE APPLICANT ISSUED BY THE 5TH RESPONDENT

ANNEXURE 2 TRUE COPY OF THE RESOLUTION NO.38/37/0-P&PW(A) DATED 29/8/2008

ANNEXURE 3 TRUE COPY OF THE OM NO. F.NO.38/37/08-P&PW(A)DATED 1.9.2008

ANNEXURE 4 TRUE COPY OF THE ORDER DATED 1.11.2011 IN O.A NO. 655/2010 AND CONNECTED CASES

ANNEXURE 5 TRUE COPY OF OM.F.NO. 38/37/08-P&PW(A)DATED 28/1/2013

ANNEXURE 6 TRUE COPY OF JUDGEMENT DATED 29/4/2013 IN WPC NO.

2350/2012 AND CONNECTED CASES OF THE HON'BLE HIGH COURT OF DELHI

ANNEXURE 7 TRUE COPY OF OMF NO. 38/3708-P&PW(A) DATED 13/2/13

ANNEXURE 8 TRUE COPY OF THE REPRESENTATION DATED 9/4/13

ANNEXURE 9 TRUE COPY OF LETTER NO. PAO/CE/CHN/PEN/2012-13/210 DATED 1/5/13 ISSUED BY 4TH RESPONDENT

EXHIBIT P1 A TRUE COPY OF THE O.A NO. 579 OF 2013 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM

EXHIBIT P2 TRUE COPY OF THE ORDER IN O.A NO. 579 OF 201 3

EXHIBIT P3 TRUE COPY OF THE M.A NO. 607/2021

EXHIBITP 4 TRUE COPY OF ORDER IN M.A NO. 607 OF 2021 IN O.A. NO 579 OF 2013 BEFORE THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM DATED 12.12.22

EXHIBIT P2 LEGIBLE COPY OF EXHIBIT P2