SHALU VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The afore captioned Original Petition instituted under Articles 226 and 227 of the Constitution of India is directed against the impugned Ext.P21 final order rendered on 18/5/2022 by the Kerala Administrative Tribunal, Ernakulam Bench in OA(Ekm) No.1268/2020. The petitioners herein are the applicants are the applicants in the OA and the respondents herein are the respondents in the OA.

(2.) Heard Sri.S.Sreekumar, learned Senior Counsel instructed and assisted by Sri.Thomas.P.Kuruvila, learned Counsel appearing for the petitioners herein, Sri.K.P.Harish, learned Senior Government Pleader appearing for official respondents 1 and 2 herein and Sri.P.C.Sasidharan, learned Standing Counsel appearing for R3 herein.

(3.) The prayers in the instant Ext.P1 Original Application, OA(Ekm) No.1268/2020 filed by the petitioners herein before the Kerala Administrative Tribunal, Ernakulam Bench are as follows: