For Information Purpose Only vs Anil.B.
2021 Latest Caselaw 6701 Ker

OP(KAT) 12/2021                       1/2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   Present:
                  THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                      &
                       THE HONOURABLE MR.JUSTICE K. BABU

     Thursday,the 25th day of February 2021/6th Phalguna, 1942

     For information     purpose only
               OP(KAT) No.12/2021
 (AGAINST THE ORDER DATED 12.03.2020 IN OA No.326/2019 of the
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM)
PETITIONER/APPLICANT
      ANIL.B.,AGED 50 YEARS
      S/O.RAGHAVAN PILLAI, RESIDING AT RAJIBHAVANAM.V.,
      KOTTAYAM, PATHANAMTHITTA, KERALA-689 656.
RESPONDENTS/RESPONDENTS:
1.    STATE OF KERALA
      REPRESENTED BY THE SECRETARY,
      ANIMAL HUSBANDRY AND DAIRY DEPARTMENT,
      GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
      THIRUVANANTHAPURAM-695 001.

&           9 OTHERS

     Op Kerala Administrative Tribunal praying inter alia that
in the circumstances stated in the affidavit filed along with
the OP(KAT) the High Court be pleased to stay the operation of
Ext.P9 judgment,pending disposal of this O.P(KAT) .


     This petition coming on for admission on 25/02/2021 upon
perusing the petition and the affidavit filed in support of
OP(KAT)and this court's order dated 14/01/2021 and upon
hearing the arguments of M/S B.PRAMOD, NAMITHA JYOTHISH,
Advocates for the petitioner and of Senior Government Pleader
for R1 to R4 the court passed the following
 OP(KAT) 12/2021                             2/2



                  ALEXANDER THOMAS & K. BABU, JJ.
                              -------------------------------
                         OP(KAT) No.12 of 2021
                   [arising out of the order dated 12.03.2020
                    in O.A.No.326/2019 of KAT, Tvm. Bench]
                                         &
                        OP(KAT) No.339 of 2020
    For information                purpose
           [arising out of the order dated 12.03.2020 only
            in O.A No.240/2020 of KAT, Tvm. Bench]
                              -------------------------------
                    Dated this the 25th day of February 2021
                                   ORDER

The learned Senior Government Pleader submits that a joint

statement dated 23.02.2021 has been filed on behalf of respondent

Nos.3 & 4 with the benchmark today. The learned Senior Government

Pleader may ascertain whether the said statement discloses all the

necessary requirements covered by this Court's order dated

14.01.2021 and if any of the vital points are not adequately or

properly covered in the said joint statement, then it will be ensured

that the additional statement may be filed in that regard to provide

the adequate details and to clear the deficiencies in that regard, well

before the next posting date.

List on 05/03/2021.

Hand Over Sd/-

ALEXANDER THOMAS, JUDGE Sd/-

K. BABU, JUDGE vgd

/true copy/ Sd/-

ASSISTANT REGISTRAR