M.G. SINDHU Vs. P.G. SANTHOSH

JUDGEMENT

(1.) The State of Kerala filed WA No. 403 of 2012 assailing the judgement, dated 04-11-2011, rendered by a learned Single Judge in WP (C) No. 27554 of 2010 (T). Similarly, it has also filed OP (KAT) No. 52 of 2013, impugning the Order, dated 11-06-2012, rendered by a learned Bench of the Kerala Administrative Tribunal (KAT), Thiruvananthapuram, in OA No. 454 of 2012. It is pertinent to note that the KAT rendered the Order in question based on the judgement of the learned single judge in WP (C) No. 27554 of 2010 (T).

(2.) Simultaneously, certain employees of the State, 18 in number, being the staff/head nurses working under the Directorate of Health Services, filed the other appeals, namely WA No. 750 of 2013, WA No. 245 of 2012 and WA No. 1024 of 2013, with the leave of the Court, contending that, though they were not originally parties to the writ petition, they too have been affected by its outcome.

(3.) In all the batch of writ appeals and the original application, since the sustainability of the judgement, dated 04-11-2011, in WP (C) No. 27554 of 2010, is called in question by the State and certain putatively affected persons, involving, on the other side, the same set of respondents, we propose to dispose of all the batch of matters through a Common Judgement. Needless to observe that, apart from having factual conformity, all the matters raise the same questions of law for adjudication. For case of reference and felicity of appreciation, the facts as pleaded in W.A. No. 403 of 2012 are taken as the basis for the discussion of the issues.