STATE OF KERALA Vs. KUNHINARAYANAN NAIR A.

JUDGEMENT

(1.) The prayer in the afore captioned Original Petition filed under Articles 226 & 227 of the Constitution of India is as follows:- {See page No. 7 of the paper book of this O.P.(KAT)}.

(2.) Heard Sri. B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala and four others) in the O.P./respondents 1 to 5 in the O.A. and Sri.Murali Pallath, the learned Advocate appearing for the sole respondent in the O.P./ sole original applicant in the O.A. before the Tribunal.

(3.) The respondent herein, who is the original applicant, had filed Ext.P-1 original application, O.A.(Ekm) No.264 of 2019 before the Kerala Administrative Tribunal, Ernakulam Bench with the following prayers.{See page No. 20 of the paper book of this O.P.(KAT)}.