(1.) PETITIONER challenges Ext. P4 order issued by the Kerala State Commission for Scheduled Caste and Scheduled Tribes Tribunal, Thiruvananthapuram, reviewing an earlier order at the instance of the 1st respondent herein.
(2.) THE main contention urged by the petitioner is that the Commission has no jurisdiction to pass orders with reference to the service matters concerning employees of the State and the jurisdiction absolutely vests with the Kerala Administrative Tribunal and the departmental authorities concerned.
(3.) HEARD the learned counsel for the petitioner, 1st respondent and the Special Government Pleader.