Nazeer M.A vs The State Of Kerala
2022 Latest Caselaw 12256 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                       &
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                            OP(KAT) NO. 441 OF 2022
     AGAINST THE ORDER/JUDGMENT IN OA 2487/2018 OF KERALA
             ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:

              NAZEER M.A., AGED 54 YEARS,
              S/O. ABDUL RAHIM SAHIB,
              DEPUTY SUPERINTENDENT OF POLICE,
              CRIME BRANCH, KOLLAM,
              RESIDING AT MANJADIYIL, VARUVILA P,O.,
              CLAPPANA VILLAGE, KARUNAGAPPALLY TALUK,
              KOLLAM DISTRICT, KERALA, PIN - 690 528.
              BY ADVS.
              SIJI ANTONY
              P.M.JOSEPH
              P.S.SAJEEV (CHIRAYIL)
              MANOJ GEORGE

RESPONDENTS:

    1         THE STATE OF KERALA, REPRESENTED BY THE ADDITIONAL
              CHIEF SECRETARY TO GOVERNMENT,
              HOME & VIGILANCE DEPARTMENT,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM -695 001, KERALA.
    2         THE STATE POLICE CHIEF
              POLICE HEAD QUARTERS, VAZHUTHACAUD,
              THIRUVANANTHAPURAM,KERALA, PIN - 695014
    3         THE SUPERINTENDENT OF POLICE
              EOW I, CBCID ,KOLLAM(ENQIRY OFFICER),
              KERALA, PIN - 691001
              BY SR.GOVERNMENT PLEADER SRI.B.UNNIKRISHNA KAIMAL

     THIS     OP   KERALA    ADMINISTRATIVE   TRIBUNAL   HAVING   COME   UP   FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(KAT)441 of 2022

                                                2



      A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                      ......................................................
                            OP(KAT) No.441 of 2022
                  .................................................................
                 Dated this the 22nd day of December, 2022


                                        JUDGMENT

Mohammed Nias.C.P., J.

Learned counsel for the petitioner seeks permission to

withdraw this original petition. Permission is granted. This

OP(KAT) is dismissed as withdrawn.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

dlk/22.12.2022 OP(KAT)441 of 2022

APPENDIX OF OP(KAT) 441/2022

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE ORDER OF THE GOVERNMENT (G.O.(RT) NO.1941/2014/HOME) DATED 10/07/2014 DIRECTING A JOINT ORAL ENQUIRY AGAINST THE APPLICANT UNDER RULE 6 OF THE KERALA POLICE DEPARTMENTAL ENQUIRIES, PUNISHMENT AND APPEAL RULES,

Annexure A2 TRUE COPY OF THE CHARGE MEMO DATED 01/08/2016 Annexure A3 TRUE COPY OF THE PUNISHMENT ROLL DATED 23/07/2014 ISSUED BY THE KERALA POLICE CONTAINING CHARGE IN BRIEF, FACTS AND EVIDENCES, EXAMINATION AND CROSS EXAMINATIONS, AND THE DOCUMENTS CURRENT NO.E1/3274/2014 EOW1.

Annexure A4 TRUE COPY OF THE ORDER DATED 16/03/2018 G.O.(O) NO.763/2018(H) OF HOME (H) DEPARTMENT Annexure A5 TRUE COPY OF THE REVIEW PETITION NO.2788/TD/ACTR(W)/17 DATED 16/4/2018 BEFORE THE 1ST RESPONDENT. Annexure A6 TRUE COPY OF THE ORDER G.O.(O) NO.3137/2018/(H) DATED 29/10/2018 OF HOME (H) DEPARTMENT.

Exhibit P1 CERTIFIED COPY OF THE ORDER IN O.A.

NO.2487/2018 OF THE KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM DATED 23.08.2022. Exhibit P2 TRUE COPY OF ORIGINAL APPLICATION NO.

2487/2018 DATED 04/12/2018 BEFORE THE KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM ALONG WITH ITS ANNEXURES- A1 TO A6 Exhibit P3 TRUE COPY OF THE REPLY STATEMENT IN O.A, NO.2487/2018 FILED BY THE 1ST RESPONDENT DATED 19.07.2021.

OP(KAT)441 of 2022

Exhibit P4 TRUE COPY OF THE REPLY STATEMENT IN O.A, NO.2487/2018 FILED BY THE 2ND RESPONDENT DATED 19.07.2021.