SHAKKEENA M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner had approached the Kerala Administrative Tribunal in O.A.No.394/2023 seeking a direction to pass orders on the representation submitted by her dtd. 21/11/2022. By the impugned order dtd. 3/4/2023, the Tribunal disposed of the Original Application directing the first respondent to consider and dispose of the representation produced as Annexure-A6 before the Tribunal, after affording an opportunity of hearing to the applicant within a period of two months from the date of receipt of a copy of the order.

(2.) Sri.Terry V.James, the learned counsel for the petitioner submitted that on 22/5/2023, petitioner superannuates from service and therefore if the decision is taken subsequent to the retirement, the very purpose of representation itself would be defeated.

(3.) We have heard the learned Government Pleader also.