Kerala High Court
Cisf Ex €“ Service Welfare Association vs Union Of India on 6 March, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
WP(C) NO. 10204 OF 2023
PETITIONERS:
1 SREE KUMAR P.P
EX. INSPECTOR/EXECUTIVE CISF, NO.821540068, CISF UNIT
COCHIN PORT TRUST, PRESENTLY RESIDING AT KANNADISSERIL
HOUSE, KURATTISSERY, MANNAR P O, ALAPPUZHA, KERALA, PIN -
689622
2 SYAM MOHAN S.A
EX.HEAD CONSTABLE/CISF, CISF NO.991360116, CISF UNIT
KIOCL MANGALORE, KARNATAKA, PRESENTLY RESIDING AT
"KOUSTHUBHAM", MANIKANTESWARAM, PERRORKKADA PO,
THIRUVANANTHAPURAM, KERALA, PIN - 695013
3 SIJU V RAKHAVAN
EX HEAD CONSTABLE/CISF, CISF NO.994450146, CISF UNIT
SAC/PRL AHMEDABAD, PRESENTLY RESIDING AT VAKAMATTATHIL
HOUSE, VARAPPETTY POST, KOTHAMANGALAM, ERNAKULAM, KERALA,
PIN - 686691
BY ADVS.
T.SANJAY
SANIL KUMAR G.
RAVEENDRAN K.
MIDHUN R.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW DELHI, PIN -
110001
2 THE DEPUTY INSPECTOR GENERAL
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPPURAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695316
3 THE CHAIRMAN
WELFARE AND REHABILITATION BOARD, MINISTRY OF HOME
AFFAIRS, ROOM NO.204-205, 2ND FLOOR, F WING, NIRMAN
BHAVAN, NEW DELHI, PIN - 110011
4 THE DIRECTOR GENERAL
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
2
CENTRAL INDUSTRIAL SECURITY FORCE, CISF HEAD QUARTERS,
CGO COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
5 THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE, CISF HEAD QUARTERS, CGO
COMPLEX, LODHI ROAD NEW DELHI, PIN - 110003
6 THE DEPUTY INSPECTOR GENERAL/BSF
STATION HEAD QUARTERS, VALIYATHURA, THIRUVANANTHAPURAM,
PIN - 695008
7 THE COMMANDANT
INDO TIBETAN BOARDER POLICE, 27 BATTALION, NOORANAD,
ALAPPUZHA, PIN - 690571
BY ADVS.
MANU S. DSG OF INDIA
MINI GOPINATH -CGC .
GIRISH KUMAR V
SRI. P.S.APPU, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2024, ALONG WITH WP(C).13691/2023, 8183/2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
WP(C) NO. 13691 OF 2023
PETITIONER:
CISF EX - SERVICE WELFARE ASSOCIATION
CHANDRAGIRI,HAPPY VALLEY RA NO.67, TOG - IG ROAD,
KALAMASSERY,REPRESENTED BY GENERAL SECRETARY BABU P., PIN
- 683104
BY ADVS.
V.JAYAPRADEEP
O.A.NURIYA
D.S.LOKANATHAN
ARSHIJA T.P.
LILIN LAL
RESPONDENTS:
1 UNION OF INDIA
INDIA REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME
AFFAIRS, NORTH BLOCK, NEW DELHI,, PIN - 110001
2 THE DEPUTY INSPECTOR GENERAL
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPPURAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695316
3 THE CHAIRMAN, WELFARE AND REHABILITATION BOARD
MINISTRY OF HOME AFFAIRS, ROOM NO.204-205, 2ND FLOOR, F
WING, NIRMAN BHAVAN, NEW DELHI, PIN - 110011
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE DEPARTMENT OF EXCISE,
GOVERNMENT SECRETERIAT,THIRUVANATHAPURAM, PIN - 695001
5 THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE,(CRPF), BLOCK NO. , CGOS
COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
4
6 THE DIRECTOR GENERAL
INDO TEBETIAN BORDER POLICE FORCE (ITBP) BLOCK NO. CGOS
COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
7 THE DIRECTOR GENERAL, BORDER SECURITY FORCE (BSF
BLOCK NO. CGOS COMPLEX, LODHI ROAD, NEW DELHI, PIN -
110003
8 THE DIRECTOR GENERAL, CENTRAL INDUSTRIAL FORCE (CISF),
CGOS COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
9 THE DIRECTOR,(PERS)
POLICE - II DIVISION, R & W DIRECTORATE, MINISTRY OF HOME
AFFAIRS, 3RD FLOOR, NDCC - II BUILDING, JAI SINGH ROAD,
NEW DELHI, PIN - 110001
BY ADV MANU S. DSG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2024, ALONG WITH WP(C).10204/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
WP(C) NO. 8183 OF 2024
PETITIONERS:
1 MANI.P.K,
AGED 56 YEARS
S/O KARUPPAN K.V, RESIDING AT NELLIKKAL HOUSE, VK COLONY
PO, THEVAKKAL, BMC (VIA), ERNAKULAM DISTRICT., PIN -
682021
2 P.K SHIBINKUMAR,
AGED 59 YEARS
S/O P.A.KUTTAN, RESIDING AT PLASSERIL HOUSE, MOOTHAKUNNAM
P.O, ERNAKULAM DISTRICT., PIN - 683516
BY ADVS.
R.NIKHIL
AZHAR M.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW DELHI., PIN -
110001
2 THE DEPUTY INSPECTOR GENERAL,
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE, PALLIPPURAM,
THIRUVANANTHAPURAM, KERALA., PIN - 695316
3 THE CHAIRMAN,
WELFARE AND REHABILITATION BOARD, MINISTRY OF HOME
AFFAIRS, ROOM NO.204-205, 2ND FLOOR, F WING, NIRMAN
BHAVAN, NEW DELHI., PIN - 110011
4 THE COMMANDANT,
105 RAPID ACTION FORCE, BATTALION, VELLALORE P.O,
COIMBATORE DISTRICT, TAMIL NADU., PIN - 641111
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
6
5 THE DIRECTOR GENERAL,
CENTRAL RESERVE POLICE FORCE, CISF HEAD QUARTERS, CGO
COMPLEX, LODHI ROAD NEW DELHI., PIN - 110003
SRI.S.MANU, DSGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2024, ALONG WITH WP(C).10204/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
7
JUDGMENT
The petitioners in these writ petitions
are officers who retired from the service of the
'Central Industrial Security Force' (CISF).
They have approached this Court alleging that
they have been denied the benefit of being able
to procure liquor from the now introduced
'Centralized Liquor Management System' (CLMS);
and assert that this is illegal and unlawful,
since they were enjoying this in the past, as
has been explained in the pleadings.
2. I am considering the afore three writ
petitions together, since they impel analogous
facts and circumstances and see reliefs which
are similar, but for the sake of convenience,
WP(C)No.10204/2023 will be treated as the lead
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
case and all reference to documents in this case
will be as produced therein unless otherwise
specified.
3. Sri.T.Sanjay - learned counsel for the
petitioners in WP(C)No.10204/2023, pointed out
that the 'CISF' is the part of the 'Central
Armed Police Forces' (CAPF); and that the
Ministry of Home Affairs (HMA) of the
Government of India, issued an order dated
23.06.2011 - produced as Ext.P2 in these cases,
whereby, it was decided and ordered that persons
like the petitioners can get access to the
'Central Police Canteen' (CPC), to obtain liquor
for consumption. He then pointed that, in
order to fructify this, the Government of Kerala
issued a notification, bearing No.GO(P)
No.77/2018/TD dated 01.06.2018 - a copy of
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
which is on record as Ext.P6 in
WPC(C)No.10204/2023, through, while, all Defence
Service Personnel, Ex-Service Men and Central
Armed Police Personnel, along with Ex-Service
Central Armed Police Personnel, were included
for the benefit under the said Abkari Rules. He
submitted that, in fact, this was fortified by
the judgment of this Court subsequently
delivered in WP(C)No.18110/2016, wherein, the
submissions of the learned Central Government
Counsel was recorded that, as per an order dated
30.06.2019, "Liquor Cards" were ordered to be
issued to former 'CISF' personnel, so as to
enable them to draw liquor through the canteen
of the Group Centre operated by the Central
Reserve Police Force (CRPF), as per their
entitlement.
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
4. Sri.T.Sanjay - learned counsel for the
petitioners in WP(C)No.10204/2023, argued that
the scenario is thus clear, that all the
petitioners - along with various others, were
enjoying the benefit of being able to buy and
procure liquor from the Master Canteen, but that
when the regime of "CLMS" was introduced, this
has been denied. He thus prayed that the
respondents be directed to restore the privilege
enjoyed by the former 'CISF' personnel, to
procure liquor from the "CPCs", forthwith.
5. However, Sri.Gireesh Kumar - Central
Government Counsel appearing for the "CLMS",
submitted that, as has been averred in the
counter affidavit filed on behalf of his client,
there has never been a system in the 'CISF', of
allowing either serving or retired personnel to
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
obtain access to the liquor procurement system
and that what has been stated above by
Sri.T.Sanjay was only an arrangement that was
acceded to, not as the matter of right, but
purely as a matter of indulgence. He submitted
that the implementation of "CLMS" in 'CISF' was
examined by itS competent Authorities at the
highest level; but concluded that, since there
has never been any system of issuance of liquor
to its personnel, "there does not seem to be any
pressing need or serious justification for it"
(sic). He added that this is a matter of policy
and that when the petitioners themselves admit
the serving officers of 'CISF' have not been
granted access to the "CLMS", there is no
justification in them seeking such, as a matter
of right through these writ petitions. He
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
concluded saying that, this is more so because,
even when the Ministry of Home Affairs,
Government of India, had, through their order
dated 31.07.2017, introduced "Rum allowance" in
the 'CAPFs', the same was neither be drawn or
allowed to the officers of the 'CISF' - either
serving or retired. He thus prayed that these
writ petitions be dismissed.
6. When I evaluate and consider the afore
submissions, it is evident that, on one hand,
the petitioners seek continuation of a privilege
that was offered to them in the past; while, the
'CISF' says that there is no obligation on their
part to join the "CLMS", thus giving access to
procurement of liquor, either to the serving
officers or retired personnel.
7. There cannot be any doubt that in matters
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
of policy, the jurisdiction of this Court is
barricaded to a large extent; and this is well
settled through catena of judgment of the Hon'ble
Supreme Court.
8. However, what is relevant in these cases
is that the petitioners do not seek a new
privilege, but only something that they say was
available to them in the past; asserting it not
be taken away solely because, a new regime, in
the form of "CLMS" has been introduced by the
Government of India. It is their specific case
that, by the introduction of the "CLMS", except
the manner of procurement of liquor - which is
now through an online platform, rather than
physical purchase - nothing has changed,
particularly when the submissions of the
Government had been recorded by this Court in the
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
aforementioned judgment.
9. I must say that there is some force in
the afore submissions of the petitioners because,
this is not a case where they are seeking that
they be given a new privilege, but only that the
benefit that was offered to them earlier be not
disturbed, merely because a new regime of
procurement of liquor has been introduced by the
Government.
10. When the 'CISF', in their pleadings, say
that their serving officers were never included
in the liquor procurement system - whether it be
"CLMS" or the earlier one - they do not answer
the specific assertions of the petitioners, that
the retired personnel were allowed such privilege
- which is evident from the narrative made by
their learned counsel, Sri.T.Sanjay and recorded
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
above.
11. This certainly is an issue that the
'CISF' must consider because, one fails to
understand why they stand in the way of persons
like the petitioners continuing their privilege,
which they were enjoying earlier, even when it is
accepted that, their policy of not allowing the
serving officers access of liquor is on account
of their functional requirements and occupational
exigencies.
12. To paraphrase, the question whether the
petitioners can be denied access to purchase
liquor, solely because there is a new regime
introduced by the Government, is an issue that
must be considered by the 'CISF' appropriately.
This is more so because, if the petitioners are
to obtain any benefit under the "CLMS", then
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
certainly, it is for the 'CISF' to share their
details into the online system, so that the
procurement then becomes possible, which
otherwise is not now tenable.
In the afore circumstances, I allow these
writ petitions and direct the Director General of
the 'CISF' to reconsider the claims of the
petitioners, adverting to my observations above
and specifically to the above referred orders and
judgment of this Court, and after affording an
opportunity of being heard to the petitioners;
thus culminating in an appropriate order and
necessary action, as to whether at least the
names of the retired personnel need to be
introduced into the "CLMS", so as to enable them
to continue to obtain the benefit of purchase of
liquor as has been done in the past.
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
A decision in this regard shall be taken by
the Director General as expeditiously as is
possible, but not later than three months from
the date of receipt of a copy of this judgment;
based on which, the request of the petitioners
for access to the "CLMS", will then be either
acceded to or refused - as the case may be.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
SAS
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
APPENDIX OF WP(C) 13691/2023
PETITIONER'S EXHIBITS:
Exhibit.P1 TRUE COPY OF THE JUDGMENT IN WPC.18110/2016
DATED.9.7.2019
Exhibit.P2 TRUE COPY OF THE ORDER PASSED BY THE 5TH
RESPONDENT DATED.2.1.2023
Exhibit.P2{a} TRUE COPY OF THE ENGLISH TRANSLATION OF EXT.P2
Exhibit.P3 THE COPY OF THE REPRESENTATION OF THE
PETITIONER SUBMITTED TO THE 3RD RESPONDENT
DATED 14.01.2023
Exhibit.P4 TRUE COPY OF THE REPRESENTATION OF THE
PETITIONER DATED 14.01.2023 SUBMITTED TO THE
8TH RESPONDENT
Exhibit.P5 THE COPY OF THE REPRESENTATION OF THE
PETITIONER GIVEN TO THE 6TH RESPONDENT DATED
16.01.2023
Exhibit.P6 TRUE COPY OF THE LETTER DATED 18.01.2023 OF
THE 3RD RESPONDENT
Exhibit.P7 TRUE COPY OF THE ORDER DATED 24.03.2023 IN WPC
Exhibit.P8 True copy of the Letter dated.23.3.2023 issued
by the 2nd Respondent
Exhibit.P9 True copy of the Letter dated.19.6.2018 issued
by the Commandant, ITB Police Force
Exhibit.P10 True copy of the Affidavit dated.16.5.2020
Exhibit.P11 True copy of the Letter dated.5.9.2018 issued
by the BSF Kozhikode to the Deputy
Commissioner of Excise , Calicut with Typed
copy
Exhibit.P12 True copy of the Letter dated.30.5.2019
Submitted by DIG,CRPF,RTC Peringome
RESPONDENTS' EXHIBITS:
Exhibit R2(a) True copy of the CRPF Standing Order No.
4/2018 dated 20.02.2018 issued by Directorate
General CRPF, New Delhi
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
Exhibit R2(b) True copy of the Order dated 04.03.2021 issued
by MHA
Exhibit R2(c) True copy of minutes of meeting dated
06.04.2021
Exhibit R2(d) True copy of the letter dated 17.05.2021
issued by Rehabilitation and Welfare
Directorate of MHA
Exhibit R2(e) True copy of CISF HQr letter dated 23.06.2021
Exhibit R2(f) True copy of Minutes of Meeting dated
05.08.2021
Exhibit R2(g) True copy of minutes of meeting dated
09.02.2022
Exhibit R2(h) True copy of ITBP letter dated 22.05.2023
issued to Dy. Inspector General of Police,
CRPF (Law)
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
APPENDIX OF WP(C) 8183/2024
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE OFFICE MEMORANDUM
NO.27011/18/2006-R&W DATED 18.09.2006 ISSUED
BY THE 1ST RESPONDENT
Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED 09.07.2019
IN W.P(C) NO:18110/2016 ON THE FILES OF THIS
HON'BLE COURT
Exhibit P3 A TRUE COPY OF THE LIQUOR CARD ISSUED TO THE
1ST PETITIONER
Exhibit P4 A TRUE COPY OF THE LIQUOR CARD ISSUED TO THE
2ND PETITIONER
ExhibitP5 A TRUE COPY OF THE ORDER BEARING NO: 01/2023-
(CLMS DATED 02.01.2023 ISSUED BY THE 5TH
RESPONDENT ALONG WITH ITS ENGLISH TRANSLATED
COPY
Exhibit P6 A TRUE COPY OF THE ORDER DATED 24.03.2023 IN
WP(C) NO: 10204 OF 2023 ON THE FILES OF THIS
HON'BLE COURT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
21.02.2024 IN W.P.(C) NO:6592 OF 2024 ON THE
FILES OF THIS HON'BLE COURT
Exhibit P8 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS TO THE 1ST RESPONDENT DATED
21.02.2024
Exhibit P9 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS TO THE 2ND RESPONDENT DATED
21.02.2024
Exhibit P10 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS TO THE 3RD RESPONDENT DATED
21.02.2024
Exhibit P11 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS TO THE 4TH RESPONDENT DATED
21.02.2024
Exhibit P12 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS TO THE 5TH RESPONDENT DATED
21.02.2024
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
APPENDIX OF WP(C) 10204/2023
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF DISCHARGE CERTIFICATE DATED
31.10.2021 ISSUED BY CISF TO THE 1ST
PETITIONER
Exhibit P1a TRUE COPY OF DISCHARGE CERTIFICATE DATED
07.01.2020 ISSUED BY CISF TO THE 2ND
PETITIONER
Exhibit P1b TRUE COPY OF DISCHARGE CERTIFICATE DATED
01.09.2020 ISSUED BY CISF TO THE 3RD
PETITIONER
Exhibit P2 TRUE COPY OF THE OFFICE MEMORANDUM
NO.27011/18/2006-R&W DATED 18.09.2006 ISSUED
BY THE 1ST RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER DATED 23.06.2011
ISSUED BY THE CENTRAL POLICE CANTEEN DIVISION
OF THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE OFFICE MEMORANDUM NO.
27011/100/2012- R&WS DATED 23/11/2012 ISSUED
BY THE 1ST RESPONDENT
Exhibit P5 TRUE COPY OF GAZETTE NOTIFICATION DATED
11.04.2013 ISSUED BY GOVT OF KERALA (TAXES G
DEPARTMENT)
Exhibit P6 TRUE COPY OF THE GAZETTE NOTIFICATION DATED
01.06.2018 ISSUED BY GOVT OF KERALA (TAXES "G"
DEPARTMENT)
Exhibit P7 WEB COPY OF JUDGEMENT DATED 09.07.2019 IN WP
Exhibit P7a TRUE COPY OF THE CISF PENSIONER'S LIQUOR CARDS
BEARING NUMBER 936 IN RESPECT OF THE 1ST
PETITIONER ISSUED BY THE 2ND RESPONDENT
Exhibit1 P7b TRUE COPY OF THE CISF PENSIONER'S LIQUOR CARDS
BEARING NUMBER 345 IN RESPECT OF THE 2ND
PETITIONER ISSUED BY THE 2ND RESPONDENT
Exhibit P7c TRUE COPY OF THE CISF PENSIONER'S LIQUOR CARDS
BEARING NUMBER 1027 IN RESPECT OF THE 3RD
PETITIONER ISSUED BY THE 2ND RESPONDENT
WP(C) Nos.10204/2023, 13691/2023 & 8183/2024
Exhibit P8 TRUE COPY OF CIRCULAR NO. 6/2022 DATED
02.01.2023 ISSUED BY THE 4TH RESPONDENT ALONG
WITH ITS ENGLISH TRANSLATION COPY.
Exhibit P9 TRUE COPY OF THE COMMUNICATION DATED
14.03.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P10 TRUE COPY OF THE COMMUNICATION DATED
16.03.2023 ISSUED BY THE 2ND RESPONDENT
RESPONDENTS' EXHIBITS:
Exhibit R2(a) True copy of the CRPF Standing Order No.
04/2018 dated 20.02.2018
Exhibit R2(b) True copy of the order No 27011/26/ 2019/ R
dated 04.03.2023
Exhibit R2(c) True copy of the minutes of meeting dated
06.04.2021
Exhibit R2(d) True copy of the letter No. 27011/ 130/2021-R
and W dated 17.05.2021
Exhibit R2(e) True copy of the CISF HQr letter No.
E-42099/KPKB/CLMS/WELFARE/2021-16979 dated
23.06.2021
Exhibit R2(f) True copy of the meeting minutes dated
05.08.2021
Exhibit R2(g) True copy of the meeting dated 09.02.2022
