SREEDHARAN N. Vs. STATE OF KERALA

JUDGEMENT

(1.) The unsuccessful applicant in O.A No.1716/2020 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram Bench, has instituted the instant Original Petition under Articles 226 & 227 of the Constitution of India with the following prayers :

(2.) Heard Sri.R.Anilkumar, learned counsel appearing for the petitioner in the O.P/applicant in the O.A and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents in the O.P/respondents in the O.A.

(3.) The prayers in the instant Ext.P-1 Original Application, O.A No.1716/2020 are as follows :