Union Of India vs Brig. Mohanan Nair (Retd)
2024 Latest Caselaw 14293 Ker

Kerala High Court

Union Of India vs Brig. Mohanan Nair (Retd) on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(C) No.14626/2024                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
                                           &
                            THE HONOURABLE MR.JUSTICE S.MANU
             Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                            WP(C).NO.14626 OF 2024(C)
   PETITIONERS:

      1. UNION OF INDIA THROUGH THE SECRETARY GOVERNMENT OF INDIA MINISTRY OF
         DEFENCE, SOUTH BLOCK, NEW DELHI, PIN - 110 011
      2. THE CHIEF OF THE ARMY STAFF INTEGRATED HEAD QUARTERS OF MOD (ARMY)
         SOUTH BLOCK, NEW DELHI, PIN - 110 011
      3. ADJUTANT GENERAL OFFICE OF ADJUTANT GENERAL, INTEGRATED HEAD
         QUARTERS OF MOD (ARMY), SOUTH BLOCK, NEW DELHI, PIN - 110 011
      4. PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (PENSIONS) OFFICE OF THE
         PCDA (P), DRAUPATI GHAT, ALLAHABAD, PIN - 211 014

   RESPONDENT:

          IC 40107X BRIG. MOHANAN NAIR (RETD), AGED 64 YEARS, S/O.
          MR.NEELAKANTA PILLAI, PEZHUMMUTTIL HOUSE, MANIJINIKKARA, OMALLUR
          P.O., PATHANAMTHITTA, KERALA, PIN - 689 647


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to

        i. Admit and allow the present Civil Appeal and set aside the
   impugned judgment and final order dated 29-07-2022, passed by the Hon'ble
   AFT (RB) Kochi, in OA No.437/2018; and

        ii) Pass such other or further order(s)as this Hon'ble Court may
   deem fit and proper in the facts and circumstances of the case.

        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   DEPUTY SOLICITOR GENERAL OF INDIA for the petitioners, SRI.C.SREEKUMARAN
   NAIR (CSN) & PREMANATHAN VADAKUMTHANI, Advocates for the respondents, the
   court passed the following:
                                      ORDER

Registry is directed to serve the copy of the order of the learned Supreme Court to learned counsel appearing for parties at free cost.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- S.MANU, JUDGE

29-05-2024 /True Copy/ Assistant Registrar