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    UNION OF INDIA & OTHERS v. COLONEL R.ALAGARRAJ

    IN THE HIGH COURT OF KERALA AT ERNAKULAM

    PRESENT:

    THE HONOURABLE THE AG.CHIEF JUSTICE MR.ASHOK BHUSHAN

    &

    THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

    MONDAY, THE 12TH DAY OF JANUARY 2015/22ND POUSHA, 1936 WA.No. 2074 of 2010 ( ) IN WP(C).34276/2010 ---------------------------------------------

    AGAINST THE ORDERS IN WP(C) 34276/2010 of HIGH COURT OF KERALA

    DATED 15.11.2010 & 30-11-2010 ----------------

    APPELLANT(S)/(RESPONDENTS IN THE WPC) :-

    ------------------------------------------

    1. UNION OF INDIA, REPRESENTED BY ITS

    SECRETARY, MINISTRY OF DEFENCE, SOUTH BLOCK

    NEW DELHI-110 011.

    2. THE CHIEF OF THE ARMY STAFF,

    INTEGRATED HEAD QUARTERS OF MINISTRY OF DEFENCE

    (ARMY), SOUTH BLOCK, DHQ P.O., NEW DELHI-110 011.

    3. THE MILITARY SECRETARY,

    MILITARY SECRETARY'S BRANCH (MS-3B), INTEGRATED

    HEADQUARTERS OF MINISTRY OF DEFENCE (ARMY)

    SOUTH BLOCK, DHQ P.O., NEW DELHI-110 011.

    4. INSPECTING OFFICE,

    SAINIK SCHOOL SOCIETY, MINISTRY OF DEFENCE

    ROOM NO.101, D-1 WING, SENA BHAVAN DHQ P.O., NEW DELHI-110 011.

    5. THE PRINCIPAL SAINIK SCHOOL,

    KAZHAKOOTTAM, THIRUVANANTHAPURAM-675 552.

    BY ADVS.SRI.T.P.M.IBRAHIM KHAN, ASST.S.G OF INDIA

    SRI.P.PARAMESWARAN NAIR,ASG OF INDIA

    SRI.T.SANJAY, CGC

    RESPONDENT(S)/(PETITIONER IN THE WPC) :-

    ------------------------------------------- COLONEL R. ALAGARRAJ (IC NO.48908 "N", ARMY EDUCATION

    CORPS, PRESENTLY AT SAINIK SCHOOL, KAZHAKOOTTAM,

    THIRUVANANTHAPURAM.

    BY SRI.V.K.SATHYANATHAN

    THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 12-01-

    2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

    1

    ASHOK BHUSHAN, Ag. C.J &

    A.M. SHAFFIQUE, J.

    ---------------------------------- W.A. No.2074 of 2010

    --------------------------------- Dated this the 12th day of January, 2015

    J U D G M E N T

    Ashok Bhushan, Ag.CJ.

    Learned counsel for the appellants submits that this writ appeal has become infructuous.

    Hence, this Writ Appeal is dismissed as infructuous.

    Sd/-

    ASHOK BHUSHAN

    Ag. CHIEF JUSTICE Sd/-

    A.M. SHAFFIQUE

    J UDGE

    Jvt

    2

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    UNION OF INDIA & OTHERS v. COLONEL R.ALAGARRAJ
    (Jan 12, 2015)