STATE OF KERALA Vs. JOMY JOHN

JUDGEMENT

(1.) The prayers in the aforecaptioned Original Petition (KAT) filed under Articles 226 & 227 of the Constitution of India are as follows (see page Nos.12 & 13 of the paper book of this O.P) :

(2.) Heard Sri.B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala & the Director of Collegiate Education/respondents in the O.A before the Tribunal) & Sri.Brijesh Mohan, learned counsel appearing for the sole respondent in the O.P/sole applicant in the O.A before the Tribunal (hereinafter referred for convenience as the original applicant/applicant).

(3.) The sole respondent herein/original applicant has filed Ext.P1 O.A No.691/2017 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, with the following main reliefs/prayers (see page No.26 of the paper book of this O.P) :