STATE OF KERALA Vs. K. RAMESAN

JUDGEMENT

(1.) The prayers in the aforecaptioned Original Petition (KAT) filed under Articles 226 & 227 of the Constitution of India are as follows (see page No.8 of the paper book of this O.P) :

(2.) Heard Sri.B.Vinod, learned Senior Government Pleader appearing for the petitioners (State of Kerala, two department officers concerned & the Accountant General [Audit & Entitlement]) in the O.P/R1 to R4 in the O.A and Sri.C.R.Suresh Kumar, learned counsel appearing for the sole respondent in the O.P/sole applicant in the O.A before the Tribunal.

(3.) The original applicant (R1 herein) had filed Ext.P-1 Original Application, O.A No.1979/2015 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench with the following prayers (see page No.19 of the paper book of this O.P) :