VIJITH T.K. Vs. SHARMILA MARY JOSEPH IAS

JUDGEMENT

(1.) The petitioners-applicants filed O.A.(EKM)No.461 of 2025 before the Kerala Administrative Tribunal, Additional Bench at Ernakulam, invoking the provisions under Sec. 19 of the Administrative Tribunals Act, 1985, seeking an order directing the State of Kerala to consider and pass orders on Annexures A6 to A8 representations dtd. 7/2/2025, 7/2/2025 and 25/2/2025, respectively, made by them, within a time frame to be fixed by the Tribunal; and an order directing the State of Kerala, the 1st respondent therein, to extend the benefit of Annexure A1 All India Council for Technical Education [Pay Scales, Service Conditions and Qualifications for the Teachers and other Academic Staff in Technical Institutions (Diploma)] Regulations, 2010 and Annexure A3 All India Council for Technical Education [Pay Scales, Service Conditions and Minimum Qualifications for the appointment of Teachers and other Academic Staff such as Library, Physical Education and Training and Placement Personnel in Technical Institutions and Measures for the Maintenance of Standards in Technical Education (Degree)] Regulations, 2019, to the applicants, within a time frame to be fixed by the Tribunal.

(2.) On 25/3/2025, when O.A.(EKM)No.461 of 2025, presented on 18/3/2025, came up for admission, the learned counsel for the applicants submitted that the applicants would be satisfied if a direction is issued to the 1 st respondent State to consider Annexures A6 to A8 representations. After recording the said submission, the Tribunal, by Ext.P2 order dtd. 25/3/2025, disposed of O.A.(EKM)No.461 of 2025 with a direction to the 1 st respondent to consider and pass orders on Annexures A6 to A8 representations within a period of three months from the date of receipt of a copy of that order. Ext.P2 order dtd. 25/3/2025 of the Tribunal reads thus;

(3.) Alleging willful disobedience of the direction contained in Ext.P2 order dtd. 25/3/2025 of the Tribunal in O.A.(EKM) No.461 of 2025, the applicants filed CP(EKM)No.104 of 2025 before the Tribunal on 5/8/2025, invoking the provisions under the Contempt of Courts Act, 1971, read with Sec. 17 of the Administrative Tribunals Act. The grounds raised in CP(EKM)No. 104 of 2025 read thus;