JYOTHISH L S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner assails Ext.P2 order dated 15.03.2013 of the Kerala Administrative Tribunal passed in O.A.No.476/2013. The bone of contention therein was the legality of the promotion granted to the third respondent as per Annexure A9 order in Ext.P1 order viz., GO(Rt) No.408/2013/H & FWD dated 6.02.2013, as Associate Professor on regular basis. Ext.P1 is the copy of the Original Application filed by the Tribunal along with its Annexures. As per Ext.P2 order the said original application filed by the petitioner challenging Annexure A9 was dismissed inlimine.

(2.) We have heard the learned Senior Counsel appearing for the petitioner, the learned counsel appearing for the third respondent and also the learned Government Pleader.

(3.) The facts, in succinct, which culminated in Ext.P2 are as follows :-