Kerala High Court
State Of Kerala vs Deepak G.S on 18 March, 2022
OP(KAT) No.85/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Friday, the 18th day of March 2022 / 27th Phalguna, 1943
OP(KAT) NO. 85 OF 2022
(AGAINST THE ORDER DATED 28.11.2019 IN OA NO.1464/2019 OF THE KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM)
PETITIONERS/RESPONDENTS IN O.A:
1. STATE OF KERALA REPRESENTED BY THE ADDITIONAL CHIEF
SECRETARY IN CHARGE OF HOME AND VIGILANCE , GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM.PIN - 695001
2. INSPECTOR GENERAL OF POLICE, ERNAKULAM RANGE , OFFICE OF THE
INSPECTOR GENERAL OF POLICE, ERNAKULAM RANGE, MARINE DRIVE,
KOCHI, ERNAKULAM, PIN - 682035
3. ASSISTANT COMMISSIONER OF POLICE, NARCOTIC CELL, OFFICE OF
THE DISTRICT POLICE CHIEF AND COMMISSIONER OF POLICE, KOCHI
CITY ,ERNAKULAM , PIN - 682035
4. DEPUTY SUPERINTENDENT OF POLICE, CRIME BRANCH CID, HHW-1,
ALAPPUZHA, PIN - 688012
RESPONDENT/ APPLICANT IN O.A:
DEEPAK G.S AGED 35 YEARS S/O. N.SREEKANDAN NAIR, SUB
INSPECTOR OF POLICE , DISTRICT CRIME RECORDS BUREAU ,
THIRUVANANTHAPURAM CITY, OFFICE OF THE DISTRICT POLICE CHIEF
AND COMMISSIONER OF POLICE , THYCADU P.O ,
THIRUVANANTHAPURAM - 695014 FORMERLY : SUB INSPECTOR OF
POLICE , VARAPPUZHA POLICE STATION, ALUVA POLICE SUB
DIVISION, ERNAKULAM RURAL POLICE DISTRICT, ERNAKULAM 683517,
PERMANENTLY RESIDING AT SARASYA, KOLLAMKONAM, PAYATTUVILA
P.O, THIRUVANANTHAPURAM, PIN 695001
OP(KAT) 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 Exhibit P3
order dated 28.11.2019 in O.A No.1464/2019 on the file of the
Kerala Administrative Tribunal, Thiruvananthapuram, pending
disposal of the above Original Petition(KAT).
This petition coming on for admission on 18-03-2022 upon
perusing the petition and the affidavit filed in support of
OP(KAT) and upon hearing the arguments of SENIOR GOVERNMENT
PLEADER for the petitioners the court passed the following:
OP(KAT) No.85/2022 2/3
ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
===================================
OP(KAT) No.85 of 2022
[Arising out of the order dated 28.11.2019 in O.A.No.1464 of 2019 on the file of KAT, Tvm]
================================================
Dated this the 18th day of March, 2022
ORDER
Issue notice before admission in this case to the respondent. Since the
respondent herein is a police officer, the petitioners are permitted to take out
notice to the respondent herein through the Inspector of Police of the area
concerned, returnable within 10 days. If the respondent has been transferred
to a different station, etc, then notice process shall be duly effected, on the
correct present address of the respondent herein.
2. In the meanwhile, the learned Senior Government Pleader will
ascertain as to whether any OP(KAT) has been filed by the State Authorities,
arising out of the connected matters in O.A(EKM) Nos.114 of 2019, 1160 of
2019, 1323 of 2019, 1329 of 2019 and 2062 of 2018 and if so, the result of the
above Ops.
3. The Registry will also ascertain as to whether any OP(KAT)s have
been filed in respect of the above said OAs and if so, whether the OPs are
pending or disposed of, and if so, copies of the interim orders/judgments of
the OP(KAT)s may be made available in this case file for the perusal of this
Court.
List this case in the admission list on 06.06.2022.
Hand Over
sd/-
ALEXANDER THOMAS, JUDGE
sd/-
VIJU ABRAHAM, JUDGE
pm
18-03-2022 /True Copy/ Assistant Registrar
OP(KAT) No.85/2022 3/3
APPENDIX OF OP(KAT) 85/2022
EXHIBIT P3 TRUE COPY OF THE ORDER IN OA NO.1464/2019 OF THE
KERALA ADMINISTRATIVE TRIBUNAL.
