ADDITIONAL CHIEF SECRETARY Vs. JAYASREE

JUDGEMENT

(1.) The sole respondent herein has filed in the instant Ext.P-1 original application, O.A. No. 2311/2019 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, with the following prayers:

(2.) The Tribunal after hearing both sides, has rendered the impugned Ext.P-4 final order dtd. 28/1/2021, whereby the O.A. has been finally disposed of by allowing the main pleas of the applicant by quashing the impugned Anx. A-14 G.O. (Rt.) No. 2229/19/LSGD dtd. 10/10/2019 issued by the competent authority of the State Government in the Local Self Government Department, whereby the plea of the original applicant for treating the compulsory waiting period after deputation as duty for all purposes including pay and allowances has been rejected and the said period has been treated only for the purpose of eligible leave, etc. It is this verdict of the Tribunal at Ext.P-4 that is under challenge in the instant Original Petition filed under Arts.226 and 227 of the Constitution of India, at the behest of the State of Kerala and their officials concerned.

(3.) The prayers in the instant O.P. (KAT) are as follows: