ARUN Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The prayers in the aforecaptioned original petition, filed under Articles 226 & 227 of the Constitution of India are as follows (see page No.9 of the paper book of this op):-

(2.) Heard Sri. U. Balagangadharan, the learned counsel appearing for the petitioner herein/the sole applicant in the O.A. before the Tribunal, Sri. P. C. Sasidharan, the learned Standing Counsel for the Kerala Public Service Commission, appearing for respondents 1 to 3 herein/respondents 1 to 3 in the O.A., and Sri. B.Unnikrishna Kaimal, the learned Government Pleader appearing for the 4th respondent (State of Kerala) in the original petition/4 th respondent in the O.A. before the Tribunal.

(3.) The prayers in the instant Ext.P1 original application, O.A. (Ekm) No.1675/2018, filed by the petitioner herein before the Kerala Administrative Tribunal (KAT), Ernakulam Bench, are as follows:- (see page Nos.21 & 22 of this paper book):-