LAWS(SC)-2005-3-145

N. B. KRISHNA KURUP Vs. UNION OF INDIA

Decided On March 29, 2005
N. B. Krishna Kurup Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Civil Appeals Nos. 4897 of 2002, 4898 of 2002, 4899 of 2002, 4900 of 2002, 4901 of 2002, 4902 of 2002 and 1667 of 2004 arise out of a common judgment of the Division Bench of the Kerala High Court dated 3.12.2001. Civil Appeal No. 48 of 2005 arises from the subsequent judgement of the Division Bench dated 23.02.2004 in Writ Appeal No. 2154 of 2003. Special Leave Petition No. 5353 of 2003 has been filed against the judgement dated 21.01.2003 in Writ Appeal No. 2918 of 2000 in which earlier judgement of the Division Bench dated 3.12.2001 was followed.

(2.) The Division Bench by the impugned judgement has repelled the challenge to the Catering Policy of 1999 issued vide Commercial Circular No. 16 dated 24.06.1999 and Catering Policy of 2000 issued vide Commercial Circular No. 58 dated 20.10.2000.

(3.) There were in all eight cases before the Division Bench. The Division Bench divided the eight cases into two categories i.e. Group A and Group B cases.