R. RAVIPRASAD Vs. COMMISSIONER OF LAND REVENUE

JUDGEMENT

(1.) These three original petitions are filed challenging the interim order dated 15.06.2020 in MA.No.640 of 2020 in MA.No.270 of 2020 in OA.No.28 of 2020 on the files of the Kerala Administrative Tribunal, Thiruvananthapuram. As per the impugned order, the Tribunal permitted the 2nd respondent to carry out promotions to the post of Tahsildar provisionally except as relating to respondents 4 to 30 before the Tribunal regarding whom it was directed that they shall not be promoted until the disposal of the original application.

(2.) The main contention advanced in these original petitions was that the Tribunal ought not have restrained promotion of the original petitioners herein, since the names appearing in the select list ought to have been permitted to be promoted atleast provisionally, subject to the result of the original application before the Tribunal.

(3.) In the manner in which we are disposing off these original petitions, notice to the other respondents in the three original petitions are dispensed with.