Citation : 2021 Latest Caselaw 21062 Ker
Judgement Date : 20 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
OP(KAT) NO. 282 OF 2021
AGAINST THE ORDER DATED 31/08/2021 IN OA (EKM) 1186/2019 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM(ADDITIONAL BENCH AT ERNAKULAM)
PETITIONERS/RESPONDENTS 4,5,7,8,10,11,12,13,14,15,16,17,20,21,22&23IN OA:
1. UMA G.K.W/O.N.THULASEEDHARAN PILLAI, SENIOR SUPERINTENDENT
(INSPECTION), COLLECTORATE, KANNUR - 670 701, KERALA RESIDING AT
NIRMALYAM, THALAVOOR P.O., KOLLAM - 691 514.
2. ANILKUMAR S.N. S/O.LATE K.N.NARAYANAN NAIR, TAHSILDAR (LR), TALUK
OFFICE, PAYYANNOOR, KANNUR - 670 307 RESIDING AT SREEBHADRAM HOUSE,
KANAKKARY P.O., PIN - 686 632.
3. R.RAVIPRASAD, SPECIAL TAHSILDAR, ROAD CONNECTIVITY PACKAGE OF KANNUR
INTERNATIONAL AIRPORT, THALASSERY, PIN - 670 101 RESIDING AT
'RAVISADANAM', ALTHARAMODU, KADAKKAL P.O., KOLLAM - 691 536.
4. DEEPU MATHEW S/O.E.M.MATHEW, TAHSILDAR (LR), TALUK OFFICE, ALATHOOR,
PALAKKAD - 678 541 RESIDING AT EDAMUNJANATTU, THOTTOKKARA P.O.,
OTTAPPALAM, PALAKKAD - 679 102.
5. P.RAJESH KUMAR S/O.KRISHNAMOORTHY, SPECIAL TAHSILDAR, LAND
ACQUISITION, CIVIL STATION BUILDING, KASARAGOD -671 121 RESIDING AT
T.C.NO.18/54(2), ALAPPURAM ROAD, THIRUMALA P.O., THIRUVANANTHAPURAM
- 695 006.
6. ANGELO A. S/O.ANTONY, SPECIAL TAHSILDAR (LA), KIIFB, KASARAGOD - 671
121 RESIDING AT SAROVARAM, MARIYAPURAM P.O., NEYYATTINKARA,
THIRUVANANTHAPURAM - 695 122.
7. MOHAN K.G. S/O.GEORGE, SENIOR SUPERINTENDENT, (SUIT) COLLECTORATE,
KASARAGOD - 671 121 RESIDING AT 'MOHANAM', KAILAS LANE,
KUDAPPANAKUNNU, THIRUVANANTHAPURAM - 695 043, KERALA.
8. VIJAYAN T. S/O.K.THULASEEDHARAN, TAHSILDAR (LR), HOSDURG, KASARAGOD
- 671 123 RESIDING AT NEDUMPARAMBU (H), VANDANOM, ALAPPUZHA - 05.
9. LEKHA N. W/O.VINOD, TAHSILDAR (LR), TALUK OFFICE, IRITTY, KANNOOR -
670 001 RESIDING AT VADAKKUNNATHU HOUSE, THEKKUM BHAGOM P.O.,
THODUPUZHA, IDUKKI DISTRICT, PIN - 685 585, KERALA.
10. ABDUL LATHEEF A. HUZOOR SHERISTADAR, COLLECTORATE, PALAKKAD - 678
001, RESIDING AT PALAKUNNAMKULAM, PARAPPANA, KINAZHERY P.O.,
PALAKKAD DISTRICT, PIN - 678 707, KERALA.
11. SUBAIR C. S/O.MOHAD KOYA, TALUK OFFICE, THAMARACHERY, KOZHIKODE -
673 603 RESIDING AT CHEMMOLI HOUSE, PARAMBIL P.O., KOZHIKODE
DISTRICT, PIN - 673 612, KERALA.
12. REJI JACOB S/O.M.K.CHACKO, SPECIAL TAHSILDAR (LA), KIIFB, KOZHIKODE
- 673 001 RESIDING AT KURUNNINAKALA PERUMBAIKADU P.O., KOTTAYAM
DISTRICT, PIN - 686 016, KERALA.
13. ANZAR M. S/O.MUHAMMEDKUNJU, SENIOR SUPERINTENDENT (I &A),
COLLECTORATE, KASARAGOD - 21 RESIDING AT NILAVU, MAYYANAD P.O.,
KOLLAM - 691 303.
14. PRASIL K.K. S/O. LATE K.T.NANU, TAHSILDAR (LR), TALUK OFFICE,
VADAKARA - 673 101 RESIDING AT PALERIMETHAL, ONCHIYAM P.O. - 673
308.
15. DWIDEEP KUMAR B. S/O.A.K.BALAKRISHNAN, SPECIAL TAHSILDAR, (LA) LA NH
66 OFFICE OF THE SPECIAL DEPUTY COLLECTOR, KODUNGALLOOR - 680 664,
RESIDING AT MOONNU THENGIL, MARUTHAL, PERINAD P.O., KOLLAM - 691
601, KERALA.
16. PRABHAKUMAR S.R. S/O.SOMAN PILLAI, SPECIAL TAHSILDAR, LAND REFORMS,
KUNNAMKULAM, THRICHUR - 680 503 RESIDING AT 'SREEMANDHIRAM,
VELLOORKONAM, OORUTAMBALAM - 695 507.
RESPONDENTS/APPLICANTS& RESPONDENTS 1 TO 3,6,9,18&19 IN OA:
1. ABDURAHIMAN M.T AGED 56 , S/O.UNNIMOYI, JUNIOR SUPERINTENDENT, TALUK
OFFICE, THAMARASSERY, KOZHIKODE - 673 573 RESIDING AT MALATHRIPOYIL
HOUSE, MANIPURAM, KODUVALLY VIA., KOZHIKODE, KERALA - 673 572.
2. ANZU BABU K.P. AGED 50 YEARS S/O.HAMSA K.P., SPECIAL DEPUTY
TAHSILDAR (LR), COLLECTORATE, MALAPPURAM - 05 RESIDING AT KOTTAPULAN
HOUSE, VADAKKEMANNA, KODUR P.O., MALAPPURAM - 676 504.
3. SADIK P.O. AGED 49 YEARS S/O.HAMSA P.O., DEPUTY TAHSILDAR, TALUK
OFFICE, TIRURANGADI, MALAPPURAM - 676 306, RESIDING AT MASKAN,
K.C.ROAD, TIRURANGADI, MALAPPURAM - 06.
4. PREMLAL A.M. AGED 49 YEARS S/O.RAMAKRISHNAN P., DEPUTY TAHSILDAR,
TALUK OFFICE, CIVIL STATION, KOZHIKODE - 20 RESIDING AT LAL BHAVAN,
TENHIPALAM, MALAPPURAM - 673 636.
5. SHAREENA K. AGED 48 YEARS W/O.MUHAMMED LIYAKATH ALI, DEPUTY
TAHSILDAR (RR), KERALA FINANCIAL CORPORATION, G.H.ROAD, KOZHIKODE -
673 001 RESIDING AT PULLUTHODI HOUSE, PULIKKAL P.O., MALAPPURAM -
37.
6. MOHANAN NOONHADAN AGED 48 YEARS S/O.NADI, DEPUTY TAHSILDAR, ERNAD
TALUK OFFICE, MANJERI - 676 121 RESIDING AT OTTAPILAKKAL HOUSE,
KARIPUR P.O., KONDOTTY VIA., MALAPPURAM - 673 638.
7. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001, KERALA.
8. THE COMMISSIONER OF LAND REVENUE PUBLIC OFFICE BUILDING, MUSEUM
P.O., THIRUVANANTHAPURAM - 695 033.
9. THE DEPARTMENTAL PROMOTION COMMITTEE (LOWER) REPRESENTED BY ITS
CONVENER AND LAND REVENUE COMMISSIONER, PUBLIC OFFICE BUILDINGS,
MUSEUM P.O., THIRUVANANTHAPURAM - 33.
10. SURESH CHANDRABOSE M.T. JUNIOR SUPERINTENDENT, CIVIL STATION, KANNUR
- 670 002, KERALA.
11. BASIL A.KRUVUVILA AGED 50 YEARS S/O.A.V.KURUVILLA, RESIDING AT
ALACKAL HOUSE, THRICKALATHUOOR P.O., MUVATTUPUZHA, PIN - 683 541,
WORKING AS DEPUTY TAHSILDAR, OFFICE OF THE TAHSILDAR (RR), ALUVA,
ERNAKULAM DISTRICT, PIN - 683 101, KERALA.
12. RADHAKRISHNAN V.V. DEPUTY TAHSILDAR, TALUK OFFICE, KUNNATHUNAD,
ERNAKULAM - 683 542, KERALA.
13. JOSE K.EAPEN DEPUTY TAHSILDAR, TALUK OFFICE, RANNI, PATHANAMTHITTA -
689 673, KERALA.
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.P6 order dated
31/08/2021 in OA(EKM)No.1186/2019 in the files of the Kerala
Administrative Tribunal at Thiruvananthapuram,Additional Bench at
Ernakulam ,pending disposal of the OP(KAT)
This petition coming on for admission upon perusing the petition
and the affidavit filed in support of OP(KAT) and upon hearing the
arguments of M/S P.RAVINDRAN (SR.), M.R.SABU, LAKSHMI RAMADAS, APARNA
RAJAN, SREEDHAR RAVINDRAN Advocates for the petitioners and of Senior
Government Pleader,the court passed the following:
Exhibit-P6:True copy of the judgment in OA(EKM)NO.1186/2019 dated
31/08/2021 of the Kerala Administrative Tribunal,TVM,Additional Bench,EKM
ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
=========================================
O.P(KAT) No.282 of 2021
[Arising out of impugned order dated 31.8.2019 in O.A. (Ekn)
No.1186/2019 on the file of the KAT, Tvm Bench]
O.P(KAT) No.283 of 2021
Arising out of impugned order dated 31.8.2019 in O.A.(Ekm)No.
1809/2019 on the file of the KAT, Tvm Bench]
=========================================
Dated this the 20th day of October, 2021
ORDER
Admit OP(KAT) Nos.282 of 2021 & 283 of 2021.
2. We have already issued notice before admission in a similar
case in OP(KAT) No.279 of 2021 and connected cases and also passed an
ad-interim order on 13.10.2021 in those cases directing to keep in
abeyance further steps in relation to the proposed reversion of the
petitioners therein, pending disposal of the stay application in those
cases. The relevant portion of the said interim order dated 13.10.2021
rendered in OP(KAT) No. 279 of 2021 and connected cases read as
follows:
"Sri.M.R.Sabu, learned counsel appearing for the petitioners in O.P(KAT) No.265/2021 will ensure that a copy of the tabulated statement containing the particulars of the petitioners is duly served on the other learned Advocates
concerned and more particularly, to Sri.Saigi Jacob Palatty, learned Senior Government Pleader. The learned Senior Government Pleader will get specific instructions, as to the date of occurrences in the promoted post of Tahsildar, to which the petitioners in the O.Ps have been promoted. The abovesaid factual aspects regarding the date of occurrences of the vacancies in the promoted post of Tahsildar, is highly necessary and imperative for adjudication not only of the main matter, but also of the plea for interlocutory stay. That crucial factual aspect has not been pleaded by any of the parties and no materials are available for this Court to discern it properly. The learned Senior Government Pleader also submits that he would require more time in view of the intervening Pooja holidays and the administrative staff will require time to collect the factual particulars correctly and accurately since the promotion could have been done quite some time ago. Hence, we are constrained to grant time to the learned Senior Government Pleader. Pending consideration of the plea for the stay of the operation and enforcement of the impugned final order of the Tribunal in the O.As, it is ordered in the interest of justice to ensure the preservation of the subject matter of the lis that, the reversion of the petitioners in the O.P consequent to the impugned verdict of the Tribunal, shall be kept in abeyance, for the time being. This order will be in force pending orders to be passed by this Court on the plea for interim stay of the operation and enforcement of the impugned final order of the Tribunal."
3. It is ordered that the said interim order dated 13.10.2021 in
OP(KAT) No.279 of 2021 and connected cases will regulate this case as
well, pending consideration of the stay application. The learned Senior
Government Pleader will ensure that necessary factual instructions as
secured from the competent authority of the department as to the date of
occurrence of the vacancy in the promoted post of Tahsildar to which the
petitioners herein have been promoted.
List this case along with OP(KAT)No.279 of 2021 and connected
cases on 03.11.2021.
Hand Over
sd/-
ALEXANDER THOMAS, JUDGE
sd/-
VIJU ABRAHAM, JUDGE
pm
20-10-2021 /True Copy/ Assistant Registrar
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