STATE OF KERALA Vs. M.M. JOSEPH

JUDGEMENT

(1.) The State is before us challenging Ext.P3 order of the Kerala Administrative Tribunal, Thiruvananthapuram dated 30.05.2017 in O.A. No. 260 of 2015. As per the impugned order, Annexure A21 order dated 24.12.2014 passed by the Government has been quashed and the OA has been allowed.

(2.) The OA was filed by the respondent in the following circumstances:

(3.) Annexure A8 was challenged by the respondent in O.P. No. 651 of 2002 before this Court. This Court allowed the writ petition, quashed the impugned order and directed the Government to reconsider the matter after hearing the respondent also. The said judgment is Annexure A9. Thereafter, the Government passed Annexure A11 order dated 20.05.2003 confirming the punishment of compulsory retirement. The said order was again challenged before this Court. As per Annexure A13 judgment, this Court quashed the said order also and directed that (i) a show cause notice be issued calling upon the respondent to explain why the Government should not accept the findings of the Vigilance Tribunal;