Sebastian Thomas vs Union Of India
2024 Latest Caselaw 30271 Ker

Kerala High Court

Sebastian Thomas vs Union Of India on 24 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                       &
                     THE HONOURABLE MR. JUSTICE EASWARAN S.
           Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                         RP NO. 1013 OF 2024(FILING NO.)
               WP(C) 7423/2024 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONER(S)/PETITIONER:
         1. SEBASTIAN THOMAS, AGED 55 YEARS, CHERUKANAM HOUSE, PO -
            THIMIRI,
            KANNUR, KERALA, INDIA, PIN - 670581.

      BY SEBASTIAN THOMAS(Party-In-Person)
   RESPONDENT(S)/RESPONDENT(S):
         1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY,
            MINISTRY OF DEFENCE,
            SOUTH BLOCK, NEW DELHI, PIN - 110011.
         2. THE CHIEF OF ARMY STAFF, COAS SECRETARIAT,
            INTEGRATED HEADQUARTERS,
            MINISTRY OF DEFENCE (ARMY),
            SOUTH BLOCK, DHQ PO, NEW DELHI, PIN - 110011.
         3. THE GENERAL OFFICER COMMANDING-IN-CHIEF, HQ EASTERN COMMAND
            FORT WILLIAM, CALCUTTA, PIN - 700021.
         4. THE COLONEL (PERS), ENGINEERS BRANCH, HQ EASTERN COMMAND FORT
            WILLIAM, CALCUTTA, PIN - 700021.
         5. THE OIC RECORDS, BENGAL ENGINEER GROUP RECORDS, C/O 56 APO,
            PIN - 900477.

                   BY DEPUTY SOLICITOR GENERAL OF INDIA (served on )



       This unnumbered Review petition (filing No.1013/2024) having come up
  for orders on 24.10.2024 and this Court's judgment dated 01.07.2024 in
  W.P.(C) 7423/2024, the court on the same day passed the following:
                                     ORDER

The petitioner has appeared in person we call upon to provide the assistance of a legal aid counsel. He has accepted the same. The Kerala State Legal Services Authority is directed to provide counsel for the petitioner. The fact is also ordered to be connected after appointment of the lawyer.

Post on 26/11/2024.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

24-10-2024 /True Copy/ Assistant Registrar