SHINY S.RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner filed O.A.No.1156 of 2025 on the file of the Kerala Administrative Tribunal at Thiruvananthapuram, invoking the provisions under Sec. 19 of the Administrative Tribunals Act, 1985, seeking an order to set aside Annexure A7 order dtd. 20/6/2025 issued by the 3rd respondent Deputy Director of Education, Pathanamthitta, since the same is in violation of Rules 3(iiA)(j), 4(ii) and 6-I of Chapter XXIII of the Kerala Education Rules (KER) and against the directions of a Division Bench of this Court in Annexure A1 judgment dtd. 10/8/2021 in W.P.(C)No. 23159 of 2018 and Annexure A8 judgment dtd. 21/11/2022 in Con.Case (C)No.753 of 2022, arising out of Annexure A1 judgment. The applicant has also sought for other consequential reliefs.

(2.) The interim relief sought for in O.A.No.1156 of 2025 is an order directing the 3rd respondent Deputy Director of Education, Pathanamthitta, to permit the applicant to continue to work as HST (English) in Government Boys Higher Secondary School, Adoor, by staying the operation of Annexure A7 order dtd. 20/6/2025 issued by the said respondent, pending decision in the original application.

(3.) On 2/7/2025, when O.A.No.1156 of 2025 came up for admission, the Tribunal admitted the matter on file. The learned Government Pleader took notice on behalf of the respondents. The learned counsel for the applicant pressed for an interim order staying the operation of Annexure A7 order dtd. 20/6/2025 and to permit the applicant to continue at the present station itself. On that request, the Tribunal passed Ext.P1 order dtd. 2/7/2025, declining the interim relief sought for, for the reasons stated therein.