SUMITH S. PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the applicants in O.A.(EKM)No.613 of 2025 on the file of the Kerala Administrative Tribunal, (Additional Bench, Ernakulam), an original application filed under Sec. 19 of the *[Administrative Tribunals Act], 1985, seeking the following reliefs:

(2.) In O.A.(EKM)No.613 of 2025, the 4th respondent Kerala Public Service Commission filed Ext.P3 reply statement dtd. 7/7/2025.

(3.) On 28/7/2025, when O.A.(EKM)No.613 of 2025 came up for consideration along with a connected matter, i.e., O.A.(EKM)No.595 of 2025, the Tribunal dismissed both the original applications. Paragraphs 5 to 9 and also the last paragraph of Ext.P1 order dtd. 28/7/2025 of the Tribunal in the aforesaid original applications read thus;