Kerala High Court
Sunilkumar P.S vs Padmaja V on 6 October, 2021
OP(KAT) No.266/2021 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
OP(KAT) NO. 266 OF 2021
Against the order dated 31.8.2021 in OA (EKM) 181/2021 OF KERALA ADMINISTRATIVE
TRIBUNAL, THIRUVANANTHAPURAM, ADDITIONAL BENCH ERANAKULAM
PETITIONERS/RESPONDENTS 3 TO 15 AND PARTY TO CONNECTED PROCEEDINGS:
1. SUNILKUMAR P.S AGED 48 YEARS TAHSILDAR, KUNNAMKULAM TALUK OFFICE,
THRISSUR DISTRICT 680 503.
2. RAJAMMA M.S, SPECIAL TAHSILDAR, REVENUE RECOVERY OFFICER, PALAKKAD
678 001.
3. ARUN J.L., TAHSILDAR, NEDUMANGAUD TALUK, THIRUVANANTHAPURAM 695 541.
4. SINDHU M.P., TAHSILDAR (LR),KONDOTTY, MALAPPURAM DISTRICT 673 638.
5. PRASANNAN V.C., SPECIAL TAHSILDAR, LAND ACQUISITION (NH) 66,
KODUNGALLUR, UNIT NO. 1, THRISSUR 680 664.
6. YASIR KHAN K.F., SPECIAL TAHSILDAR (LR), LAND TRIBUNAL, IRITTY,
KANNUR DISTRICT 670 703.
7. BINDU RAJAN, SENIOR SUPERINTENDENT (SUIT), COLLECTORATE, THRISSUR
682 002.
8. JOSE KUMAR, SPECIAL TAHSILDAR, LAND TRIBUNAL, KOOTHUPARAMBU, KANNUR
DISTRICT 670 643.
9. SREEKUMAR C., SPECIAL TAHSILDAR, (LA NH), KOYILANDY, KOZHIKODE 673
305.
10. NARAYANANKUTTY P.G., SPECIAL TAHSILDAR, REVENUE RECOVERY OFFICE,
PALAKKAD 678 001.
11. VINOD.S., SENIOR SUPERINTENDENT, REVENUE DIVISIONAL OFFICE,
THIRUVANANTHAPURAM 695 043.
12. BINU SEBASTIAN, TAHSILDAR, KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT
686 506.
13. LITTYMOL THOMAS, TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM 686 001.
14. BASIL KURUVILLA, SPECIAL TAHSILDAR, (NA NH), KASARAGOD 671 121.
15. VENUGOPALAN P.T., TAHSILDAR, TRIBAL TALUK OFFICE, ATTAPPADI,
PALAKKAD DISTRICT 678 581.
16. SURESH CHANDRABOSE M.T., TAHSILDAR, TALUK OFFICE, KANNUR 670 001.
17. RADHAKRISHNAN V.V., TAHSILDAR (LR), TALUK OFFICE, KANNUR 670 001.
RESPONDENTS/APPLICANTS/RESPONDENTS 1,2,16 AND 17
1. PADMAJA V., AGED 51 YEARS W/O. ANILKUMAR, K.P., DEPUTY TAHSILDAR,
TALUK OFFICE, NORTH PARUR, ERNAKULAM DISTRICT, PIN.683 513, RESIDING
AT VRINDAVANAM" KIZHAKKEPRAM, NORTH PARUR, ERNAKULAM, KERALA 683
513.
2. TOMY SEBASTIAN K., AGED 51 YEARS S/O.K.V. SEBASTIAN, DEPUTY
TAHSILDAR, TALUK OFFICE NORTH PARUR, ERNAKULAM DISTRICT 683 513,
RESIDING AT KALAPARAMBATH HOUSE, ALANGAD 683 511, ERNAKULAM, KERALA
683 511.
OP(KAT) No.266/2021 2/5
3. THE STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
4. THE COMMISSIONER OF LAND REVENUE, PUBLIC OFFICE BUILDING, MUSEUM,
THIRUVANANTHAPURAM 695 001.
5. SUNNY GEORGE, JUNIOR SUPERINTENDENT, TALUK OFFICE, MEENACHIL,
KOTTAYAM 686 577.
6. AJAYAKUMAR K., DEPUTY TAHSILDAR, OFFICE OF THE SPECIAL TAHSILDAR (LA
KIIFB), MALAPPURAM 676 505.
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 and implementation of and all
proceeedings pursuant to Ext P3 including those to revert the petitioners
from the post of Tahsildar pending disposal of the OP(KAT)
This petition coming on for orders on 6/10/21 upon perusing the
petition and the affidavit filed in support of OP(KAT) and upon hearing
the arguments of M/S S.P.ARAVINDAKSHAN PILLAY, N.SANTHA, V.VARGHESE, PETER
JOSE CHRISTO, S.A.ANAND, K.N.REMYA, L.ANNAPOORNA, VISHNU V.K., ABHIRAMI K.
UDAY, KURUVILLA SABU CHRISTY, Advocates for the petitioners, and
of SRI.ANIL SIVARAMAN,Advocate for the respondents 1 and 2 and the SENIOR
GOVERNMENT PLEADER for the respondents 3 and 4, the court passed the
following:
OP(KAT) No.266/2021 3/5
ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
================================================
OP(KAT) No. 266 of 2021
[arising out of impugned order dated 31.8.2021 in O.A.(Ekm) No. 181/2021
on the file of the KAT, Ernakulam Bench] ,
OP(KAT) No. 265 of 2021
[arising out of impugned order dated 31.8.2021 in O.A. No. 28/2020
on the file of the KAT, Thiruvananthapuram Bench]
&
OP(KAT) No. 270 of 2021
[arising out of impugned order dated 31.8.2021 in O.A. No. 53/2021
on the file of the KAT, Ernakulam Bench]
===============================================
Dated this the 6th day of October, 2021
ORDER
The counsel for the petitioners in OP(KAT) No. 265/2021 may file
a statement in tabular column giving the details of dates on which the
petitioners in the O.P. have acquired the test qualification in question,
and the dates of the original period of probation, as well as the dates of
the extended period of probation, and the dates of occurrences of
vacancies to which each of these petitioners have been promoted to the
higher post, etc as furnished in the tabular column given in para 14 of the
judgment of the Division Bench of this Court in Vijayakumar S. &
others v. State of Kerala & others [2016 (4) KHC 16 (DB)].
The learned Senior Government Pleader will also get instructions
as to the correctness or otherwise of the factual contentions raised by the
OP(KAT) No.266/2021 4/5
OP(KAT) Nos. 266, 265 & 270 of 2021
petitioners in the O.P., regarding their claim for the benefit of proviso to
Rule 28(a)(i) of Part II KS & SSR.
List the case on 13.10.2021 on the top of the list.
Hand over.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
A.BADHARUDEEN, JUDGE
MMG
06-10-2021 /True Copy/ Assistant Registrar
OP(KAT) No.266/2021 5/5
APPENDIX OF OP(KAT) 266/2021
Exhibit P3 TRUE COPY OF ORDER DATED 31.08.2021 IN O.A. (EKM) NO.
181/2021 OF THIS HON'BLE COURT.
