RADHAKRISHNAN K Vs. STATE OF KERALA

JUDGEMENT

(1.) The instant Original Petition is directed against the impugned Ext.P2 interim order dtd. 24/7/2023, rendered by the Kerala Administrative Tribunal in O.A.No. 1358/2023. The petitioner herein is the sole applicant in the O.A. The respondents herein are the respondents in the O.A.

(2.) The prayers in the instant Original Petition, O.P(KAT)No.330/2023, filed by the petitioner before this Court, are as follows (see page 13 of this paperbook):

(3.) The prayers in the instant Ext.P1 original application, O.A.No.1358/2023, filed by the petitioner before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, are as follows (see pages 29 and 30 of this paperbook):