STATE OF KERALA Vs. MONY C.S.

JUDGEMENT

(1.) The respondents herein, had earlier filed a Writ Petition (Civil), W.P(C) No. 9858/2011 before this Court with the following prayers [see page Nos. 20 and 21 of the paper book of the O.P]:

(2.) After establishment of the Kerala Administrative Tribunal, in accordance with the provisions contained in the Administrative Tribunal's Act, 1985, the above Writ Petition (Civil) No. 9858/2011 was transferred from this Court to the Kerala Administrative Tribunal, for adjudication and decision. The said writ proceedings have been re-numbered by the Tribunal as Transferred Application, T.A No. 5835/2012.

(3.) Now, the Tribunal after hearing both sides, has rendered the impugned Annexure-III final order dated 14.12.2018 in T.A No. 5835/2012, whereby, the main pleas of the applicants have been granted and the respondents in the O.A have been directed to disburse monetary benefits due to the applicant on account of the retrospective promotion as Principal of Higher Secondary School w.e.f 01.08.2009, as has been ordered in the case of the admitted juniors of the applicants.