GOVT. OF KERALA Vs. S. BABU

JUDGEMENT

(1.) The prayers in the afore captioned Original Petition (KAT) filed under Articles 226 and 227 of the Constitution of India are as follows:

(2.) Heard Sri. B. Unnikrishna Kaimal, learned Government Pleader appearing for the petitioners herein (respondents in the O.A. before the Tribunal) and Sri. G. Ranju Mohan, learned counsel appearing for sole respondent herein (sole applicant in the O.A. before the Tribunal).

(3.) The prayers in Ext.P-1 Original Application O.A. No. 985/2019 filed by the respondent herein on 22/5/2019 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, are as follows: