NOWSHAD Y. Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition is directed against order dated 29.5.2018 passed the Kerala Administrative Tribunal in O.A.No.1845/2015. The petitioners herein were the applicants 1 and 5 therein. They along with other applicants filed the said OA seeking quashment of Annexure A8 and Annexure A8(a) final seniority list. The further reliefs sought for were as follows:-

(2.) The Tribunal, upon consideration of the contentions of the petitioners, passed the impugned order whereby the original application was dismissed. It is to be noted that the aforesaid O.A was considered along with O.A Nos.284/2016, 1791/2015 and 1869/2015. As per the impugned order, the Tribunal had also dismissed OA Nos.1791/2015 and 1869/2015. In O.A.No.284/2016, the Tribunal issued a direction to the first respondent therein to regularise the appointments effected earlier and in that regard, the applicant was granted liberty to make appropriate representation before the first respondent.

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