K. GOVINDAN AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are ex -police personnel, who retired from service on 31.12.1997, 30.6.1999, 30.6.2001, 31.1.1999 and 31.5.1995 respectively.

(2.) THE petitioners were initially recruited to the III Battalion of the Malabar Special Police. After the Malabar Special Police was disbanded, they were absorbed in the Central Reserve Police Force. After they completed their tenure in the Central Reserve Police Force, they were absorbed in the State Police and while in service in the State Police, they retired from service on the dates mentioned above.

(3.) I have heard Sri.B.Raghunathan, the learned Counsel appearing for the petitioners and Smt. Anu Sivaraman, the learned Government Pleader appearing for the respondents. It is brought to my notice that besides the direction issued in W.P.(C) No. 28917 of 2007, this Court had as per judgment delivered on 13 -11 -2007 in W.P. (C) No. 33276 of 2007 considered an identical request from similarly placed persons and disposed of the said Writ Petition with a direction to the Director General of Police to consider the request made by the petitioners in their representations and pass orders thereon in the light of Ext. P1 judgment, Exts.P2 and P3 Government orders and Ext. P4 order passed by the Director General of Police himself.