STATE OF KERALA Vs. V. VIJAYAN

JUDGEMENT

(1.) Identical questions arise for consideration in these three Original Petitions filed by the Government and the Forest Department. Hence, they are taken up together for consideration.

(2.) Op(Kat) No.380/2018 is filed impugning Order in OA (EKM) No.904/2015 dated 24.3.2017. OP (KAT) No.427/2018 is filed challenging the order in OA(EKM) 1906/2017, while OP(KAT) No.430/2018 is filed against the order in OA (EKM) 1900/2017, both disposed of vide a common order dated 24.5.2018, all on the file of the Kerala Administrative Tribunal (KAT). The respondents in OP(KAT) No.380/2018 are applicants 1 to 15 in the OA. The other two Original Applications have one applicant each.

(3.) The facts in brief are thus: