KERALA PUBLIC SERVICE COMMISSION Vs. ANANTHAN A. V.

JUDGEMENT

(1.) The aforecaptioned Original Petition has been filed under Articles 226 and 227 of the Constitution of India to impugn Ext.P-5 final order dtd. 17/11/2021 rendered by the Kerala Administrative Tribunal, Thiruvananthapuram Bench in the instant Original Application, O.A No.1968/2020. The sole petitioner in the instant O.P is the 1 st respondent (Kerala Public Service Commission). The 1st respondent in this O.P is the sole applicant in the O.A and respondents 2 & 3 in the O.P have been arrayed as respondents 2 & 3 in the O.A.

(2.) Heard Sri.P.C.Sasidharan, learned Standing Counsel for the Kerala Public Service Commission appearing for the petitioner in the O.P/R1 in the O.A, Sri.K.K.Sethukumar, learned counsel appearing for R1 in the O.P/applicant in the O.A, Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader appearing for R2 herein and Sri.P.Sreekumar, learned Standing Counsel for the Kerala University of Health Sciences appearing for R3 herein.

(3.) The 1st respondent herein will be referred as 'the original applicant/applicant', for convenience. The Kerala Public Service Commission will be referred as 'PSC', for convenience. The applicant has filed the instant Ext.P-1 original application, O.A No.1968/2020 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, with the following prayers :