SUDHAKARAN E Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are aggrieved by the order passed by Kerala Administrative Tribunal in O.A. No.565 of 2012.

(2.) WHILE they were working as Assistant Sub Inspector(Grade) in Malappuram District, a provisional seniority list was published (Annexure A3) in respect of Thrissur range on 01.01.2010. It was sent for communication on 28.11.2011 with a direction to all officers to circulate the list and forward complaints, if any, on or before 06.12.2011. The list was circulated by the District Police Chief, Malappuram. In the application preferred before the Tribunal, the petitioners contended that they had submitted Annexures A4 and A5 representations and since the same was not considered, the Original Application is filed seeking a direction to the 3rd respondent to prepare and finalise the seniority list of Civil Police Officers of Thrissur District in accordance with the date of advice of Public Service Commission as per Rule 27 of Part II of Kerala State and Subordinate Service Rules by revising Annexure A3 suitably and to finalise the same without any delay.

(3.) IT is submitted by the learned counsel for the petitioners that their request for finalisation of the list may be considered since the same was published much earlier. Since the Tribunal had already given necessary direction in the impugned order permitting the petitioners to submit representation to the competent authorities, we do not think that any further orders are required to be passed in the matter. In that view of the matter, we do not find any good ground to interfere with the order passed by the Tribunal. Hence the Original Petition is dismissed.