State Of Kerala vs Renjith G. R
2021 Latest Caselaw 20414 Ker

Citation : 2021 Latest Caselaw 20414 Ker
Judgement Date : 1 October, 2021

Kerala High Court

State Of Kerala vs Renjith G. R on 1 October, 2021

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                              &
         THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
   FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943

                    OP(KAT) NO. 269 OF 2021

 AGAINST THE INTERIM ORDERS DATED 16-09-2021 & 17-08-2021 IN
        OA 1596/2021 OF KERALA ADMINISTRATIVE TRIBUNAL,
                      THIRUVANANTHAPURAM.

PRTITIONERS/RESPONDENTS IN O.A :

    1     STATE OF KERALA,
          REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
          GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001, KERALA.
    2     THE STATE POLICE CHIEF,
          POLICE HEAD QUARTERS, THIRUVANANTHAPURAM,
          PIN - 695014, KERALA.
    3     INSPECTOR GENERAL & COMMISSIONER OF POLICE,
          THIRUVANANTHAPURAM CITY, CITY POLICE OFFICE,
          THIRUVANANTHAPURAM, PIN - 695 014, KERALA.
    4     ADDITIONAL DIRECTOR GENERAL OF POLICE (L&O),
          POLICE TRAINING COLLEGE, NEAR GUEST HOUSE, THYCAUD,
          THIRUVANANTHAPURAM, PIN - 695 014, KERALA.
          BY SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER.

RESPONDENT/APPLICANT IN O.A   :



          RENJITH G. R., AGED 45 YEARS,
          CIVIL POLICE OFFICER (4206), A. R. CAMP,
          THIRUVANANTHAPURAM CITY, 695 033, RESIDING AT
          PARVATHI BHAVAN, SREEKARIYAM P. O.,
          THIRUVANANTHAPURAM, PIN - 695 017, KERALA.

          BY ADVS.SRI.GEORGE POONTHOTTAM(SR.),
          SMT.NISHA GEORGE.
     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 01.10.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
   OP (KAT) No.269 of 2021                       2




     ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
           ------------------------------------------------
                  OP (KAT) No.269 of 2021
      (Arising out of the orders dated 16-09-2021 and 17-08-2021 in O.A No.1596 of 2021
                                   on the file of the KAT, Tvm.)
                ----------------------------------------------------
                Dated this the 1st day of October, 2021

                                  JUDGMENT

ALEXANDER THOMAS, J.

We are apprised that the impugned common orders rendered

by the Tribunal at Exts.P2 & P4 in O.A No.1596 of 2021 have already

been interdicted by this Court in a limited manner as per judgment

dated 27-09-2021 rendered in OP(KAT) No.262 of 2021. The present

O.P(KAT) is filed to challenge the impugned common order at Exts.P2

& P4 to the extent it relates to the order in O.A, vis., O.A No.1596 of

2021. Hence it is ordered that the directions and orders passed by this

Court in the judgment dated 27-09-2021 in OP(KAT) No.262 of 2021

will regulate this case as well. The impugned common orders at

Exts.P2 & P4 will stand modified and substituted as above. For the

sake of clarity and easy reference, the Registry will place a copy of the

judgment dated 27-09-2021 in O.P(KAT) No.262 of 2021 as annexed

to this judgment.

The only difference in fact in this case is that the applicant in this

case has been transferred from Thiruvananthapuram to Thrissur,

whereas the applicant in the other case has been transferred from

Thiruvananthapuram to Idukki.

With these observations and directions, the above O.P will stand

disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                   A.BADHARUDEEN, JUDGE




amk





                      APPENDIX OF OP(KAT) 269/2021



PETITIONERS' EXHIBITS         :


Exhibit P1                 A PHOTOCOPY OF THE O.A. ALONG WITH
                           ANNEXURES.
ANNEXURE A1                TRUE COPY OF THE ORDER NO.H2-

81158/2016/TC DATED 15.10.2016 ISSUED BY PETITIONER NO.3.

ANNEXURE A2 TRUE COPY OF THE ORDER NO.H2-

81158/2016/TC DATED 15.10.2016 PASSED BY THE PETITIONER NO.3.

ANNEXURE A3 TRUE COPY OF THE ORDER NO.H2-

81158/2016/TC DATED 30.12.2016 ISSUED BY THE PETITIONER NO.3.

ANNEXURE A4 TRUE COPY OF THE ORDER DATED 21.03.2017 PASSED BY THIS HON'BLE TRIBUNAL IN OA NO.19/2017.

ANNEXURE A5 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1451/2016 DATED 27.03.2019 OF MUSEUM POLICE STATION.

ANNEXURE A6 TRUE COPY OF THE ORDER NO.H2/46638/CP/2019/TC DATED 22.06.2019 PASSED BY PETITIONER NO.3.

ANNEXURE A7 TRUE COPY OF THE ORDER NO.H1-31951/2019 T DATED 23.06.2019 ISSUED BY DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM RURAL. ANNEXURE A8 TRUE COPY OF THE ORDER NO.A2/10124/2019 APB DATED 23.06.2019 PASSED BY THE DEPUTY INSPECTOR GENERAL OF POLICE, ARMED POLICE BATTALION HEADQUARTERS.

ANNEXURE A9 TRUE COPY OF ORDER NO.H1-

11232/2019/RP(1) DATED 23.06.2019 PASSED BY THE SUPERINTENDENT OF POLICE (RAILWAYS).

ANNEXURE A10 TRUE COPY OF THE ORDER DO NO.152/2020/T DATED 22.02.2020 ISSUED BY DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM RURAL. ANNEXURE A11 TRUE COPY OF THE ORDER DO NO.32/2020/TC DATED 09.01.2020 ISSUED BY PETITIONER NO.3 ANNEXURE A12 TRUE COPY OF THE ORDER NO.A2/10124/2019 APB DATED 05.12.2019 PASSED BY THE DEPUTY INSPECTOR GENERAL OF POLICE ARMED BATTALION HEADQUARTERS.

ANNEXURE A13 TRUE COPY OF THE ORDER NO.D.O.NO.40/2020/RP DATED 05.02.2020 PASSED BY THE SUPERINTENDENT OF POLICE (RAILWAYS).

ANNEXURE A14 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1419/2019 OF MUSEUM POLICE STATION DATED 30.11.2020.

ANNEXURE A15 TRUE COPY OF THE COMMUNICATION NO.H3-

58803/2020/TC DATED 30.04.2021 BY PETITIONER NO.3 TO PETITIONER NO.2. ANNEXURE A16 TRUE COPY OF THE COMMUNICATION NO. G1(A)

-123480/2020/PHQ DATED 01.05.2021 ISSUED BY PETITIONER NO.2 TO PETITIONER NO.3. ANNEXURE A17 TRUE COPY OF THE COMMUNICATION NO.H3-

58803/2020/TC DATED 06.05.2021 ISSUED BY PETITIONER NO.3 TO PETITIONER NO.2. ANNEXURE A18 TRUE COPY OF THE COMMUNICATION NO. G1(A)

-123480/2020/PHQ DATED 12.05.2021 ISSUED BY PETITIONER NO.2 TO PETITIONER NO.3.

ANNEXURE A19 TRUE COPY OF THE REPRESENTATION DATED 17.05.2021 PREFERRED BY THE RESPONDENT BEFORE PETITIONER NO.2.

ANNEXURE A20 TRUE COPY OF THE ODER NO.A2/10124/2019/APB DATED 30.11.2020 PASSED BY THE DEPUTY INSPECTOR GENERAL OF POLICE, ARMED POLICE BATTALION HEADQUARTERS.

ANNEXURE A21 TRUE COPY OF THE ORDER NO.H2-

18892/2021/T DATED 21.05.2021 PASSED BY THE DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM RURAL.

ANNEXURE A22 TRUE COPY OF THE ORDER NO.H2/46709/2019/TC DATED 31.05.2021 PASSED BY THE DEPUTY POLICE COMMISSIONER, THIRUVANANTHAPURAM CITY. ANNEXURE A23 TRUE COPY OF THE ORDER NO.R2-