STATE OF KERALA Vs. BIJU RAMACHANDRAN,

JUDGEMENT

(1.) The Original Petition is filed challenging an order passed by the Kerala Administrative Tribunal in OA No.2457/2019, by which the Tribunal have set aside a disciplinary proceedings initiated by the Government against the applicant.

(2.) The short facts of the case that have given rise to the above Original Petition are as under:-

(3.) We heard the learned Senior Government Pleader Sri.Antony Mukkath appearing on behalf of the State and its officers and Sri.S.P.Aravindakshan Pillay appearing on behalf of the respondent.