JOJU VARGHESE Vs. SAJANA KUNJUMON

JUDGEMENT

(1.) The afore captioned Original Petition, instituted under Articles 226 and 227 of the Constitution of India, is directed against the impugned Ext.P-4 final order dtd. 28/3/2023 rendered by the Kerala Administrative Tribunal, Thiruvananthapuram Bench, in O.A.No. 1625/2022. The petitioners in the O.P. are contesting respondents 8 to 10 in the O.A., contesting respondents 1 to 4 herein are the 4 applicants in the O.A., official respondents 5 & 6 herein (The State & the Director of Technical Education) are respondents 1 & 2 in the O.A., R-7 herein (The Kerala Public Service Commission) is R-3 in the O.A. and contesting respondents 8 & 9 herein are contesting respondents 4 & 7 in the O.A.

(2.) Heard Dr. K. P. Satheesan, learned senior counsel, instructed by Sri.K.Sudhinkumar, learned counsel appearing for the petitioner, Sri. Sunil Jacob Jose, learned counsel appearing for R-1 to R-4 herein (applicants in the O.A.), Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader, appearing for R-5 & R-6 and Sri. P. C. Sasidharan, learned Standing Counsel for the Kerala Public Service Commission (PSC), appearing for R-7. The Registry has reported that though R-8 & R-9 have been duly served notice by Special Messenger, the said parties have not entered appearance.

(3.) The prayers in the instant Ext.P-5 O.A.No. 1625/2022, filed by R-1 to R-4 herein before the Tribunal, are as follows: