DILEEPKUMAR P. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the applicants in O.A. No.573 of 2024 on the files of the Kerala Administrative Tribunal, Thiruvananthapuram. They are aggrieved by the order dtd. 23/4/2025 issued by the Tribunal, wherein it was made clear that the promotions, if any, effected to the vacancies due to arise on 30/4/2025 will be subject to the result of the original application.

(2.) According to the petitioners, the proposed promotions to the vacancies due to arise from the aforementioned date should have been stalled by the Tribunal due to the pendency of the original application. Petitioners have also contended that their juniors are proposed to be promoted ahead of them, which will cause serious prejudice.

(3.) Having heard Sri.M.H.Asif Ali - the learned counsel for the petitioner as well as the learned Government Pleader on behalf of respondent Nos.1 and 2, Sri.K.S. Sharmila - the learned counsel appearing for Respondent Nos.3 and 4, Sri. B. Mohanlal - the learned counsel appearing for Respondent Nos.5 to 15, we are of the view that the impugned order does not warrant any interference by this Court, especially in exercise of the powers under Article 227 of the Constitution of India.