T.U.JOHN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The challenge in this original petition is against the order dated 28.6.2018 passed by the Kerala Administrative Tribunal in O.A.No.1075 of 2018. The grievance of the petitioner is that by passing the said order, the Tribunal had virtually deferred the decision on the interim prayer sought by the petitioner who is due to retire from service on 30.6.2018. It is the contention of the petitioner that he commenced his service under the Land Revenue Department on 16.3.1989 and hitherto, had an unblemished service. At the fag end of his career, he was placed under suspension as per Annexure A1 order dated 21.6.2018 based on certain allegations, which according to the petitioner are absolutely untenable. The grievance of the petitioner is that the hollowness of the said allegations was not at all looked into by the Tribunal while declining to consider the prayer for interim relief. In such circumstances, according to the petitioner, the disinclination shown by the Tribunal to order for his reinstatement or to direct the respondents to permit him to resume duty, would lead to an unceremonious end of his career. It is in such circumstances that this original petition has been filed seeking to set aside Ext.P1 order passed by the Tribunal and to set aside Annexure A1 order.

(2.) We have heard the learned counsel for the petitioner and also the learned Government Pleader.

(3.) In the contextual situation, it is only appropriate to refer to the relief sought for in this original petition and also in the original application, by the petitioner. The following reliefs are sought for in this O.P.:-