Rajendra Kumar Ravindrapal Mangla vs Southern Railway
2024 Latest Caselaw 30456 Ker

Kerala High Court

Rajendra Kumar Ravindrapal Mangla vs Southern Railway on 25 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                    THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                             WA NO. 1662 OF 2024
    AGAINST JUDGMENT DATED 13-09-2024 IN WP(C) 34185/2023 OF THIS COURT
APPELLANT(S)/PETITIONER

     RAJENDRA KUMAR RAVINDRAPAL MANGLA, AGED 58 YEARS, S/O RAVINDRA PAL
     MANGLA, FLAT NO.1804, BUILDING NO.5, SAPHIRE HEIGHT C.H.S.L, NEAR
     LOKHANDWALA FOUNDATION SCHOOL, AKURLI ROAD, LOKHANDWALA TOWNSHIP,
     KANDIVALI (E), MUMBAI-, PIN - 400101

BY ADVS.SRI. K.SANEESH KUMAR & V.B.SANTHINI

RESPONDENT(S)/RESPONDENTS

  1. SOUTHERN RAILWAY, REPRESENTED THROUGH ITS, SENIOR DIVISIONAL
     COMMERCIAL MANAGER, SOUTHERN RAILWAY, DIVISION OFFICE, COMMERCIAL
     BRANCH, (PALAKKAD DIVISION) PALAKKAD DISTRICT- PIN - 678002
  2. SENIOR DIVISIONAL COMMERCIAL MANAGER, SOUTHERN RAILWAY, DIVISION
     OFFICE, COMMERCIAL BRANCH, (PALAKKAD DIVISION) PALAKKAD DISTRICT-,
     PIN - 678002
  3. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF RAILWAYS,
     (RAILWAY BOARD) CENTRAL SECRETARIAT, NEW DELHI- PIN - 110001
  4. THE PRINCIPAL CHIEF COMMERCIAL MANAGER, HEADQUARTERS OFFICE,
     COMMERCIAL BRANCH, CHENNAI, PIN - 600003

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to allow the present Appeal by setting aside the judgement dated 13.9.2024
passed in Writ Petition (c) no.34185 of 2023 and allow the Writ Petition
as prayed for.
     This Writ Appeal coming on for orders along with connected case on
25/10/2024 upon perusing the appeal memorandum the court on the same day
passed the following:
              A.MUHAMED MUSTAQUE & P.M. MANOJ, JJ.
             --------------------------------------------------
                   W.A. Nos.1662 and 1678 of 2024
             --------------------------------------------------
               Dated this the 25th day of October, 2024


                               ORDER

A.Muhamed Mustaque, J.

Admit.

2. The pendency of the writ appeal will not stand in

the way of the learned Single Judge in considering and

disposing the pending writ petition.

3. Issue notice to Respondent No.5 in

W.A.No.1678/2024 by Speed Post.

4. We make it clear that any award to the contractor

will be subject to the outcome of the writ appeal.

Post along with W.A. No.1552 of 2024.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

P.M.MANOJ, JUDGE PR

25-10-2024 /True Copy/ Assistant Registrar