STATE OF KERALA Vs. RADHAKRISHNAN NAIR

JUDGEMENT

(1.) The final order of the Tribunal at Ext.P-3 herein rendered on 1/7/2019 in the instant original application, O.A No.2014/2018 rendered by the Kerala Administrative Tribunal, Thiruvananthapuram Bench is under challenge before us in the original petition filed under Articles 226 & 227 of the Constitution of India. The respondents in the said O.A are the petitioners in this O.P and the sole applicant in the above O.A has been arrayed as the sole respondent in this O.P.

(2.) The sole applicant in the O.A has filed the instant Ext.P-1 original application, O.A No.2014/2018 before the Kerala Administrative Tribunal, Thiruvananthapuram Bench with the following prayers :

(3.) The Tribunal after hearing both sides has rendered the aforementioned impugned Ext.P-3 final order in the said O.A on 1/7/2019, whereby the above O.A has been finally disposed with the clear finding that the applicant herein is fully entitled for getting regularization as Part-Time Sweeper, in terms of para.8 of Annexure-A2 G.O(P)No.501/2005/Fin. dtd. 25/11/2005, with all consequential benefits. It is the abovesaid verdict of the Tribunal at Ext.P-3 herein that is under challenge in the above original petition filed at the instance of the State of Kerala and the departmental officers concerned.