GOVERNMENT OF KERALA Vs. KAVITHA J. B.

JUDGEMENT

(1.) The final order rendered on 9/7/2021 in the instant Original Application, O.A.No.925 of 2021, is under challenge in the instant Original Petition filed under Articles 226 & 227 of the Constitution of India. A copy of the abovesaid impugned verdict of the Tribunal has been produced as Ext.P2 in this O.P. The petitioners in the O.P. are the respondents in the O.A. and the sole respondent in the O.P. is the sole applicant in the O.A.

(2.) The prayers in the instant Original Petition are as follows:

(3.) Heard Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the petitioners in the O.P./respondents 1 to 4 in the O.A. Though notice has been duly served by special messenger on the sole respondent herein/sole original applicant, there is no appearance for that party. Notice to the respondent herein was sent on 14/1/2022 and was duly served earlier, as can be seen from the endorsement made by the Registry on 21/1/2022. However, we waited till now to ascertain as to whether the said party would enter appearance in the meanwhile. Even now the sole respondent has not entered appearance. Hence earlier we have appointed Sri.Ashok B. Shenoy, learned Advocate of this Court as amicus curiae to assist in this case. We have heard the amicus curiae as well in this case.