STATE OF KERALA Vs. JUSTIN ABRAHAM

JUDGEMENT

(1.) The sole respondent herein has filed the instant Ext.P-1 original application O.A. (Ekm) No.1480/2017 before the Kerala Administrative Tribunal, Ernakulam Bench, with the following prayers [See page 22 of the paper book of this O.P.]:

(2.) The Tribunal, after hearing both sides, has rendered the impugned Ext.P-3 final order dtd. 17/1/2020 thereby finally disposing of instant O.A. (Ekm) No.1480/2017 with the specific finding that in view of the subsequent events in relation to the disciplinary proceedings, which has culminated only in the imposition of censure, and other aspects, the denial of regular promotion of the applicant at the behest of the Departmental Promotion Committee ["DPC"? for short] decision making process for the select year 2006, in relation to his claims for promotion to the post of Inspector of Police is illegal and ultra vires, and that the competent authority of the DPC will conduct a review and pass appropriate orders including the original applicant in the select list for promotion as Inspector of Police for the select list year 2006, and grant all consequential monetary benefits therefrom within 3 months. It is this final verdict of the Tribunal at Ext.P-3 rendered on 17/1/2020 that is under challenge before us at the instance of the State of Kerala, the Police Department and the DPC authorities concerned. The present petition has been instituted under Articles 226 and 227 of the Constitution of India with the following prayers [See page 9 of the paper book of this O.P.]:

(3.) Heard Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader appearing for the petitioners herein/respondents in the O.A. and Sri.P.J.Elvin Peter, learned counsel appearing for the sole respondent herein/sole applicant in the O.A. before the Tribunal.