STATE OF KERALA Vs. JAYAKUMAR G

JUDGEMENT

(1.) The petitioners have approached this Court with the following prayers:

(2.) The learned Government Pleader points out that as per Ext.P5 order passed by the Tribunal, the main relief sought for by the applicant in the O.A. has been virtually granted and that nothing further remains to be considered in the O.A; which made the State/Department to approach this Court by way of this Original Petition.

(3.) The learned Counsel who entered appearance on behalf of the first respondent submits that the transfer of the first respondent from GHSS Poruvazhi in Kollam District to GHSS Kadumeenchira in Pathanamthitta was under challenge in the earlier round of litigation by way of O.A.No.1475/2016. It is pointed out that, according to the first respondent, the posting given to the third respondent in the O.A was contrary to the transfer norms and that the same was at the cost of the first respondent which hence was under challenge.