STATE OF KERALA REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT Vs. K M SULAIMAN S/O LATE MAMU K

JUDGEMENT

(1.) The order of the Kerala Adminstrative Tribunal (for short, 'the Tribunal') in OA(EKM) No.2047/2017 is under challenge in this

(2.) As per the order in question, the learned Tribunal directed the first petitioner herein to promote the first respondent herein, who was the applicant before the Tribunal, as Deputy Superintendent of Police under the provisions of Rule 31(a)(i) Part II KS & SSR because his juniors in service had concededly been promoted as such invoking the same Rule with effect from 21.07.2017.

(3.) The petitioners say that this order is illegal since the first respondent herein is not entitled for such promotion on account of a punishment earlier imposed upon him. The petitioners, therefore, assail the order on various grounds, but primarily contending that the directions issued therein to promote the first respondent is contrary to law and against the statutory mandate.