Kerala High Court
Cisf Ex–Service Welfare Association vs Union Of India on 21 October, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:77617
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 21ST DAY OF OCTOBER 2025 / 29TH ASWINA, 1947
WP(C) NO. 26101 OF 2024
PETITIONER:
CISF EX-SERVICE WELFARE ASSOCIATION
CHANDRAGIRI,HAPPY VALLEY RA NO.67,
TOG - IG ROAD, KALAMASSERY, ERNAKULAM,
REPRESENTED BY ITS GENERAL SECRETARY,
PIN - 683104
BY ADVS.
SRI.V.JAYAPRADEEP
SMT.O.A.NURIYA
SRI.D.S.LOKANATHAN
SRI.ALAN PRIYADARSHI DEV
SMT.LILIN LAL
RESPONDENTS:
1 UNION OF INDIA
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001
2 THE DEPUTY INSPECTOR GENERAL
GROUP CENTRE, CENTRAL RESERVE POLICE FORCE,
PALLIPURAM, THIRUVANANTHAPURAM,
KERALA, PIN - 695316
3 THE CHAIRMAN
WELFARE AND REHABILITATION BOARD,
MINISTRY OF HOME AFFAIRS, ROOM NO.204-205,
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2ND FLOOR, F WING, NIRMAN BHAVAN,
NEW DELHI, PIN - 110011
4 STATE OF KERALA
DEPARTMENT OF EXCISE, SECRETARIAT,
THIRUVANANTHAPURAM,
REPRESENTED BY THE SECRETARY, PIN - 695001
5 THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE (CRPF),
BLOCK NO.1, CGO COMPLEX, LODHI ROAD
NEW DELHI, PIN - 110003
6 THE DIRECTOR GENERAL
INDO TIBETAN BORDER POLICE FORCE (ITBP),
BLOCK NO. 2, CGO COMPLEX, LODHI ROAD,
NEW DELHI, PIN - 110003
7 THE DIRECTOR GENERAL
BORDER SECURITY FORCE (BSF), BLOCK NO. 10,
CGO COMPLEX, LODHI ROAD
NEW DELHI, PIN - 110003
8 THE DIRECTOR GENERAL
CENTRAL INDUSTRIAL FORCE (CISF),
CGO 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 ADVS.
SHRI.C.DINESH, CGC
SHRI.ACHUTH KRISHNAN R., CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 11.09.2025, ALONG WITH WP(C).3418/2025, THE
COURT ON 21.10.2025 DELIVERED THE FOLLOWING:
2025:KER:77617
W.P.(C) Nos.26101/2024 & 3418/2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 21ST DAY OF OCTOBER 2025 / 29TH ASWINA, 1947
WP(C) NO. 3418 OF 2025
PETITIONERS:
1 SYAM MOHAN S.A
AGED 44 YEARS
S/O SHRI.SREENIVASAN A, EX.HEAD CONSTABLE/CISF,
CISF NO.99136 0116, PREVIOUSLY OF CISF UNIT
KIOCL MANGALORE, KARNATAKA, PRESENTLY RESIDING
AT 'KOUSTHUBHAM', MANIKANTESWARAM, PERRORKKADA
PO, THIRUVANANTHAPURAM, KERALA, PIN - 695013
2 SIJU V RAKHAVAN
AGED 47 YEARS
EX HEAD CONSTABLE/CISF,CISF NO.99445 0146,
PREVIOUSLY OF CISF UNIT SAC/PRL AHMEDABAD,
PRESENTLY RESIDING AT VAKAMATTATHIL HOUSE,
VARAPPETTY POST, KOTHAMANGALAM,
ERNAKULAM, KERALA, PIN - 686691
3 SATHEESH KUMAR.R
AGED 47 YEARS
EX INSPECTOR/EXECUTIVE/CISF, RETIRED FROM CISF
4TH RESERVE BATTALION, SIVAGANGAI, TAMILNADU,
PRESENTLY RESIDING AT SIVATHEERTHAM HOUSE,
CHIRAKKONAM, VETTINADU, VATTAPPRAPA PO,
TRIVANDRUM, KERALA, PIN - 695028
BY ADVS.
SRI.T.SANJAY
SHRI.SANIL KUMAR G.
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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
CENTRAL INDUSTRIAL SECURITY FORCE ,
CISF HEAD QUARTERS, CGO COMPLEX, LODHI ROAD
NEW DELHI,, PIN - 110003
5 THE DIRECTOR GENERAL
CENTRAL RESERVE POLICE FORCE,
CRPF HEAD QUARTERS,
CGO COMPLEX, LODHI ROAD NEW
DELHI, PIN - 110003
6 THE DIRECTOR GENERAL
BOARDER SECURITY FORCE, BSF HEAD QUARTERS,
CGO COMPLEX, LODHI ROAD
NEW DELHI, PIN - 110003
7 THE DIRECTOR GENERAL
INDO TIBETAN BOARDER POLICE,
ITBP HEAD QUARTERS,
CGO COMPLEX, LODHI ROAD
NEW DELHI, PIN - 110003
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8 THE DEPUTY INSPECTOR GENERAL/BSF
STATION HEAD QUARTERS, VALIYATHURA,
THIRUVANANTHAPURAM, KERALA, PIN - 695008
9 THE COMMANDANT
INDO TIBETAN BOARDER POLICE, 27 BATTALION,
NOORANAD, ALAPPUZHA, KERALA, PIN - 690571
BY ADV.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 11.09.2025, ALONG WITH WP(C).26101/2024, THE
COURT ON 21.10.2025 DELIVERED THE FOLLOWING:
2025:KER:77617
W.P.(C) Nos.26101/2024 & 3418/2025
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CR
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.26101 of 2024 and 3418 of 2025
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Dated this the 21st day of October, 2025
JUDGMENT
~~~~~~~~~
W.P.(C) No.26101/2024 has been filed by
CISF Ex-Service Welfare Association seeking to quash
Ext.P7 and to direct the 8th respondent to transfer the
database of Ex-CISF personnel residing in the State of Kerala
to the 2nd respondent and further direct the 2nd respondent to
grant liquor canteen facility to the Ex-CISF personnel residing
in the State of Kerala forthwith.
2. W.P.(C) No.3418/2025 has been filed by
retired personnel of Central Industrial Security Force seeking
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W.P.(C) Nos.26101/2024 & 3418/2025
to declare that retired CISF personnel from Kerala are entitled
to purchase liquor through CLMS System from CRPF Liquor
Canteen, Pallippuram or any other Liquor Canteens of CAPFs
as per their quota eligibility.
3. The parties and exhibits are referred to in
this judgment as they are referred to / marked in W.P.(C)
No.3418/2025 for convenience.
4. The petitioners state that they are retired
personnel of Central Industrial Security Force (CISF). The
CISF is one of the Central Armed Police Forces (CAPFs) of
Government of India functioning under the Ministry of Home
Affairs. The Union Government has always been
appreciative of the difficulties faced by the members of the
Tri-services - the Army, Navy and Air Force as well as of the
CAPFs. For internal security operations, the CAPFs are
deployed in the first instance due to technical reasons. While
the Defence Ministry of the Union supervises the Tri-services,
the Home Ministry supervises CAPFs.
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5. It has been the consistent policy of the
Union of India that the men in uniform be provided with the
best of facilities during their service and after their retirement.
Canteen facilities are provided to the serving as well as
retired members of the Tri-services. The members of the Tri-
services are allowed to purchase a host of provisions from the
Defence Canteens and also from a large number Canteen
Store Depots (CSDs).
6. On the basis of persistent demands from the
members of CAPFs, the Central Government decided to give
similar benefits to the CAPFs personnel except liquor. The
Central Government introduced the Central Police Force
Canteen System (CPFCS) for the welfare of the retired and
serving personnel of CRPF, CISF, ITBP, SSB, BSF and
Assam Rifles as per Ext.P4 OM dated 18.09.2006. By Ext.P5
communication, the Central Government introduced liquor
facility to all retired and serving personnel of CRPF, CISF,
ITBP, SSB, BSF and Assam Rifles. The Government
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directed all master / subsidiary canteens to obtain liquor
licence for store and sales from the State Government
concerned.
7. By Ext.P6 OM dated 23.11.2012, the
Government designated all retired personnel of CRPF, BSF,
CISF, ITBP and SSB as "Ex-Central Armed Police Personnel"
and directed all State Governments / Union Territories to
extend them all facilities of retired Ex-servicemen of Defence
Forces.
8. In Kerala, the State Government permitted
BSF Canteen, Thiruvananthapuram and CRPF, Pallippuram
to possess, sale or distribute IMFL for serving and retired
BSF and CRPF personnel, as per Ext.P7 gazette notification
dated 11.04.2013. Ex-CISF and Ex-ITBP personnel were not
allowed to purchase liquor either from Pallippuram CRPF
Camp or Thiruvananthapuram BSF Camp.
9. The Government of Kerala issued Ext.P8
gazette notification enlarging the liquor facility to all the units
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of CAPFs. Thereafter, all retired CISF personnel were being
granted liquor cards after collecting a canteen deposit. At the
instance of Rehabilitation and Welfare Directorate of MHA, a
Central Liquor Management System (CLMS) portal was
introduced. In paragraph 13 of Ext.P13 Circular dated
02.01.2023, it was stated that personnel of CISF and IB will
not be issued with Indian Made Foreign Liquor by CRPF.
10. The petitioners state that the decision taken
by the 4th respondent not to extend liquor facility to Ex-CISF
personnel in spite of the clear provisions in the CLMS, is
without any justification. Pursuant to an interim order dated
24.03.2023 in W.P.(C) No.10204/2023 of this Court, the 2nd
respondent resumed sale of liquor to the retired CISF
personnel. However, the 2nd respondent stopped issuance of
liquor to the petitioners by 31.01.2024 stating that old stock of
liquor has been completely exhausted.
11. This Court disposed of W.P.(C)
No.10204/2023 directing that a decision shall be taken by the
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Director General as expeditiously as possible but not later
than three months, based on which the request of the
petitioners for access to the CLMS will be decided. By
Ext.P18 order dated 28.06.2024, the 4th respondent stated
that grant of liquor facility to retired CISF personnel would not
only be against the long standing policy of CISF but also
would lead to similar demands from the serving personnel,
which if implemented would adversely impact the security of
critical infrastructure / establishments guarded by CISF.
12. The petitioners state that the logic in Ext.P18
is untenable, legally unsound and in complete violation of the
directions of the Union Home Ministry. The benefit of welfare
measures extended by the Ministry of Home Affairs to the
retired persons of the CAPFs cannot be denied by the
Director General of CISF. Once a uniformed soldier from a
CAPF retires from service, the Director Generals of the
services have no power to curtail the benefits granted to them
by the MHA. The petitioners are therefore entitled to a
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declaration that retired CISF personnel are entitled to
purchase liquor through CLMS systems from CRPF Liquor
Canteen, Pallippuram or any other Liquor Canteens of
CAPFs, urged the petitioners.
13. Respondents 2 and 5, who are the Deputy
Inspector General, CRPF and the Director General, CRPF
filed counter affidavits and resisted the writ petitions.
Respondents 2 and 5 submitted that the CRPF, ITBP, BSF
and SSB opted to go with online sale system (CLMS)
whereas CISF opted to be out from the CLMS. In CLMS,
data of serving and retired men is required to be stored in a
server. Only those whose data are available in the server will
be able to use the system. The server of all four
organisations proposed to exchange the data of their men.
However, CISF opted to remain out of the System.
14. Respondents 2 and 5 further submitted that
data of serving and retired men of other CAPFs will be made
available after integration of their respective CLMS software.
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The CRPF had provided liquor facility to CISF personnel on
the basis of liquor card till implementation of online sale as
per new CLMS policy. Since CISF has opted to be out from
the system of CLMS, the data of Ex-CISF personnel would
not be available in the system server and therefore liquor
cannot be issued to them.
15. The 4th respondent also filed a counter
affidavit. The 4th respondent stated that the CISF never had a
policy to issue liquor to its personnel, whether serving or
retired. The CISF decided to continue with the same policy.
The CISF is deployed for providing security to India's most
critical infrastructure / facilities like nuclear installation, space
establishments, airports, seaports, power plants, refineries,
etc. as well as for VIP security. The introduction of liquor in
CISF may impact its duties. The writ petitions are therefore
without any merit and are liable to be dismissed.
16. I have heard the learned counsel for the
petitioners, the learned DSG of India and the learned Central
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Government Counsel representing the respondents.
17. The petitioners are retired personnel of CISF
which is a Central Armed Police Force. The Government of
India has a consistent policy that men in uniform be provided
with the best of facilities both while in service and after
retirement. Canteen facility is a major facility provided by the
Government to the Navy, Army, Air Force and CAPF. The
Navy, Army and Air Force personnel are allowed to purchase
provisions from Defence Canteens and Canteen Store
Depots across the country.
18. Considering the demands from the members
of CAPFs for similar facility, the Government of India decided
to extend similar benefits and Central Police Forces Canteen
System was introduced by the Government for the welfare of
retired and serving personnel of CRPF, CISF, ITBP, SSB,
BSF and Assam Rifles. The objective of Central Police
Forces Canteen System (CPFCS) is to provide consumer
goods of wide range and variety to the Force personnel
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including ex-members of the CPF personnel and their families
at desirable locations, at least possible rates without
compromising the quality and through a system which can
generate maximum synergistic advantage by making best use
of competitive market mechanism and having an open
collaborative approach on source generation / sharing.
19. Ext.P4 office memorandum dated
18.09.2006 issued in this behalf contemplates constitution of
a Central Administrative Committee (CAC). CPFCS was to
evolve as a Department under the Ministry of Home Affairs.
ADG of Central Police Forces was to act as Chairman of CAC
on rotation basis. The CAC is expected to ensure that
detailed guidelines to run the CPF Canteen System smoothly
up to battalion / unit level in consultation with all CPFs are laid
down.
20. On the implementation part, to enjoy the
bargaining power of 7.5 lakhs of CPF personnel from the
manufacturer, the CAC is expected to deliberate to start
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canteen in one go all over the country with the support of
network of concerned manufacturer if possible.
21. The Ministry of Home Affairs subsequently
issued Ext.P5 letter dated 28.06.2011 on introduction of liquor
facility in CPC. Ext.P5 indicates that the meetings of Director
Generals held on 27.05.2011 agreed that liquor will also be
introduced in CPC for consumption of serving / retired
personnel. All the CAPFs were required to intimate the
quarterly demand of liquor so that CPC is able to complete
total quantity and type of liquor to be procured. All master
canteens and subsidiary canteens were directed to approach
State Excise Department for obtaining liquor licence for
storage as well as sale of liquor.
22. At the instance of the respondents, the
Government of Kerala, Taxes (G) Department also issued
Gazette Notification dated 01.06.2018 amending Foreign
Liquor Rules to take in all CAPF personnel for supply of liquor
through canteens.
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23. In fact, the retired personnel of CISF were
being granted liquor cards from the office of the DIG, CRPF
on production of discharge certificate / pension identity cards.
The persons like the petitioners were granted CISF
pensioners' liquor cards, as can be seen from Exts.P10 to
P12. This was done after collecting advance deposits from
retired CISF personnel. However, after introduction of the
Central Liquor Management System, the CRPF stopped to
supply liquor to CISF personnel.
24. I find that when liquor is supplied through the
canteens to retired personnel of other CAPFs, denial of the
said benefits to the retired personnel of CISF is grossly
discriminatory. In Ext.P17 judgment in W.P.(C)
No.10204/2023, this Court directed the Director General of
CISF to reconsider the claims of retired CISF personnel so as
to enable them to continue to obtain the benefit of purchase
of liquor as has been done in the past. Thereupon, the 4th
respondent passed Ext.P18 order dated 28.06.2024. In
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Ext.P17 judgment, this Court had observed that one fails to
understand why the CISF personnel stand on a different
footing in the matter of access to liquor. Nevertheless, in
Ext.P18, the 4th respondent held that it would be against the
long standing policy of CISF and would lead to similar
demands from the serving personnel, which if implemented,
would adversely impact the security of critical infrastructure /
establishments guarded by CISF.
25. The aforesaid reasoning cannot stand the
scrutiny of law as the different approach sought to be made
by the 4th respondent is palpably unsustainable. Firstly, all
the wings of Central Armed Police Forces are discharging
duties which can be described as sensitive in view of the
national security requirements. It cannot be said that CISF
personnel require a different yardstick in the matter of security
and discipline. Denial of the benefit to the retired CISF
personnel offends Article 14 of the Constitution of India.
Secondly, the petitioners are retired CISF personnel and
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W.P.(C) Nos.26101/2024 & 3418/2025
supply of liquor through canteens to retired CAPF personnel
cannot impact the discipline of the Force and that too, of CISF
alone. The further reason that similar demand will arise from
other sectors cannot be a reason to discriminate the
petitioners. Ext.P18 order therefore cannot be sustained.
26. In the circumstances of the case, Ext.P18 is
set aside. It is declared that retired CISF personnel are
entitled for purchase of liquor through CLMS System from
CRPF Liquor Canteen or any other Liquor Canteens of
CAPFs. The 4th respondent is directed to share data of
retired CISF personnel to Liquor Canteens of other CAPFs as
per CLMS requirements. Respondents 2 and 5 are directed
to continue sale of liquor to the retired CISF personnel
through CLMS System.
Writ petitions are disposed of as above.
Sd/-
N. NAGARESH, JUDGE
aks/15.10.2025
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APPENDIX OF WP(C) 26101/2024
PETITIONER'S EXHIBITS
Exhibit P1 THE COPY OF THE GOVERNMENT ORDER G.O.
(MS) 93/2017 DATED 03.11.2017
Exhibit P2 THE COPY OF GOVERNMENT ORDER GO
27/2019 DATED 13.06.2019
Exhibit P3 THE COPY OF THE JUDGMENT DATED
Exhibit P4 TRUE COPY OF THEORDER PASSED BY THE
5TH RESPONDENT DATED.2.1.2023
Exhibit.P4[a] TRUE COPY OF THE ENGLISH TRANSLATION
OF EXT.P4
Exhibit P5 TRUE COPY OF THE INTERIM ORDER IN
WP(C) 10204/2023 DATED 24.03.2023
Exhibit.P6 THE COPY OF THE JUDGMENT IN WP(C) NO.
13691/2023 DATED 06.03.2024
Exhibit.P7 THE COPY OF THAT ORDER DATED
28.06.2024 PASSED BY THE 8TH
RESPONDENT
Exhibit-P8 THE COPY OF THE OFFICE MEMORANDUM OF
THE 1ST RESPONDENT DATED 23.11.2012
Exhibit P9 THE COPY OF THE ORDER DATED 23.06.2011
ISSUED BY 1ST RESPONDENT
Exhibit P10 COPY OF THAT ORDER DATED 27.11.2023 IN
WP(MD) NO: 8462 OF 2021 AND WMP(MD)
NO:7819 OF 2023
Exhibit P11 COPY OF THAT ORDER DATED 22.11.2024
Exhibit P12 THE COPY OF THAT ORDER DATED
20.01.2025
RESPONDENT'S EXHIBITS
Exhibit R8(a) True copy of the Speaking Order No.
(3308) dated 28.06.2024
Exhibit R8(b) True copy of the letter dated
28.05.2021
Exhibit R8(c) True copy of letter dated 23.06.2021
Exhibit R8(d) True copy of KPKB HQr letter no.
Hd.Clk/Liquor/CPC/2015/2807 dated
29.07.2015.
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Exhibit R8(a) True copy of the Speaking Order No.
(3308) dated 28.06.2024
Exhibit R8(b) True copy of the letter dated
28.05.2021 is produced herewith and
marked as Exhibit R8(b).
Exhibit R8(c) True copy of letter dated 23.06.2021
Exhibit R8(d) True copy of KPKB HQr letter no. Hd.
Clk/Liquor/CPC/2015/2807 dated
29.07.2015
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APPENDIX OF WP(C) 3418/2025
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF DISCHARGE CERTIFICATE
DATED 07.01.2020 ISSUED BY CISF TO THE
1ST PETITIONER
Exhibit P-2 TRUE COPY OF DISCHARGE CERTIFICATE
DATED 01.09.2020 ISSUED BY CISF TO THE
2ND PETITIONER
Exhibit P-3 TRUE COPY OF THE DISCHARGE CERTIFICATE
NO.013098 DATED 07.12.2020 IN RESPECT
OF THE 3RD PETITIONER
Exhibit P-4 A TRUE COPY OF THE OFFICE MEMORANDUM
NO.27011/18/2006-R&W DATED 18.09.2006
ISSUED BY THE 1ST RESPONDENT
Exhibit P-5 A TRUE COPY OF THE COMMUNICATION DATED
23.06.2011 ISSUED BY THE CENTRAL
POLICE CANTEEN DIVISION OF THE 1ST
RESPONDENT
Exhibit P-6 A TRUE COPY OF THE OFFICE MEMORANDUM
NO. 27011/100/2012- R&WS DATED
23/11/2012 ISSUED BY THE 1ST
RESPONDENT
Exhibit P-7 A TRUE COPY OF GAZETTE NOTIFICATION
G.O.(P)NO. 69/2013/TD DATED 11.04.2013
ISSUED BY GOVT OF KERALA (TAXES G
DEPARTMENT)
Exhibit P-8 A TRUE COPY OF THE GAZETTE
NOTIFICATION G.O.(P) NO. 77/2018/TD
DATED 01.06.2018 ISSUED BY GOVT OF
KERALA (TAXES 'G' DEPARTMENT)
Exhibit P-9 A TRUE COPY OF JUDGEMENT DATED
Exhibit P-10 A TRUE COPY OF THE CISF PENSIONER'S
LIQUOR CARDS BEARING NUMBER '345' IN
RESPECT OF THE PETITIONERS ISSUED BY
THE 2ND RESPONDENT
Exhibit P-11 A TRUE COPY OF THE CISF PENSIONER'S
LIQUOR CARDS BEARING NUMBER '1027' IN
RESPECT OF THE 2ND PETITIONER ISSUED
BY THE 2ND RESPONDENT
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Exhibit P-12 A TRUE COPY OF THE CISF PENSIONER'S
LIQUOR CARDS BEARING NUMBER '952' IN
RESPECT OF THE 3RD PETITIONER ISSUED
BY THE 2ND RESPONDENT
Exhibit P-13 A TRUE COPY OF CIRCULAR NO. 6/2022
DATED 02.01.2023 ALONG WITH ENGLISH
TRANSLATION
Exhibit P-14 A TRUE COPY OF THE COMMUNICATION DATED
14.03.2023 ISSUED BY THE 2ND
RESPONDENT
Exhibit P-15 A TRUE COPY OF THE INTERIM ORDER DATED
24.03.2023 IN WP NO.10204/2023 OF THIS
HON'BLE HIGH COURT
Exhibit P-16 A TRUE COPY OF THE COUNSEL STATEMENT
DATED 03.06.2024 FILED BY THE
RESPONDENTS IN CON. CASE(C) NO.
Exhibit P-17 A TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE HIGH COURT DATED 06.03.2024 IN
Exhibit P-18 A TRUE COPY OF THE ORDER NO. E-42099/
COURT-CASE / CLMS/WELFARE/ 2024/ 3308
DATED 28.06.2024 ISSUED BY THE 4TH
RESPONDENT
Exhibit P-19 A TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY CRPF ON 27.07.2023 IN WP NO.
Exhibit P-20 TRUE COPY OF THE ORDER
NO.27011/37/2007-R&W DATED 17.05.2007
ISSUED BY THE DIRECTOR OF POLICE
DIVISION MHA
RESPONDENT'S EXHIBITS
Exhibit R4(a) true copy of letter No. Hd.
Clk/Liquor/CPC/2015/2807 dated
29.07.2015 issued by Dy. GM, Central
Office, CPC/MHA, New Delhi along with
typed copy
Exhibit R4(b) True copy of U.O.No. DG CISF UO
NO.E42099/KPKB/IOL/WELFARE/2021-15747-
(E) dated 28.05.2021 issued by Sr.
Commandant/AIG Welfare along with
typed copy
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W.P.(C) Nos.26101/2024 & 3418/2025
Exhibit R4(c) True copy of letter No.J.II.12/2016-
P/Cell dated 09.07.2019 submitted by
the CRPF, Group Centre Pallipuram to
the Hon'ble Court
Exhibit R4(d) True copy of letter
No.E42099/KPKB/CLMS/WELFARE/2021-
16979-(E) dated 23.06.2021 submitted
by the CISF to ITBP (Nodal Officer)
along with typed copy
Exhibit R4(e) True copy of letter No.
E42099/KPKB/CLMS/WELFARE/2021-27551 -
(E) dated 25.01.2022 submitted by the
CISF to WARB
