Citation : 2022 Latest Caselaw 5081 Ker
Judgement Date : 6 May, 2022
OP(KAT) No.123/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
OP(KAT) NO. 123 OF 2022
(AGAINST THE ORDER DATED 15/12/2021 IN OA (EKM) NO.555/2021 AND ORDER DATED
01/04/2022 IN R.A.(EKM) NO.10/2022 OF KERALA ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM, ADDITIONAL BENCH, ERNAKULAM))
---
PETITIONERS/REVIEW APPLICANTS IN R.A.(EKM) NO.10/2022/
THIRD PARTIES IN O.A.(EKM) NO.555/2021 OF THE TRIBUNAL:
1. MEHABOOB P.M., S/O.P.M.ISMAIL SAHIB, AGED 54 YEARS,OVERSEER GRADE-
I,PEN.NO:182541,OVERSEER GRADE-I,OFFICE OF THE ASSISTANT EXECUTIVE
ENGINEER (AGRICULTURE),ANAYARA P.O.,THIRUVANANTHAPURAM-695
029.RESIDING AT MUHABATH, DARSHANA ROAD, VALICODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM- 695549.
2. ANILKUMAR V., S/O.VASUDEVAN ACHARY, AGED 49 YEARS,WELDER,AGRICULTRUE
DEPARTMENT,OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
(AGRICULTURE),KAVANAD P.O.,KOLLAM,-691 003, RESIDING AT MADATHIL
KIZHAKKATHIL, ULIYACOVIL P.O., KOLLAM- 691019.
RESPONDENTS/RESPONDENTS AND APPLICANT IN R.A.(EKM) NO.10/2022/
APPLICANT AND RESPONDENTS IN O.A.(EKM) NO.555/2021 OF THE TRIBUNAL:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, AGRICULTURE (E.A.)
DEPARTMENT, SECRETARIAT THIRUVANANTHAPURAM 695001
2. THE DIRECTOR, AGRICULTURAL DEVELOPMENT AND FARMERS WELFARE
DEPARTMENT, VIKAS BHAVAN,THIRUVANANTHAPURAM-695 033.
3. DILEEP KUMAR P.R., S/O.RAJAN P.R., AGED 44 YEARS,MECHANIC,OFFICE OF
THE ASSISTANT DIRECTOR OF AGRICULTURE,KOTHAMANGALAM,ERNAKULAM-686
666, DEPARTMENT OF AGRICULTURE DEVELOPMENT & FARMERS
WELFARE,RESIDING AT PULICKALPUTHENPURA HOUSE, MARKET
P.O.,MUVATTUPUZHA, ERNAKULAM- 686673.
4. PREM KUMAR T.S., S/O.SATHYAVAN, AGED 52 YEARS, MECHANIC,OFFICE OF
THE ASSISTANT DIRECTOR OF AGRICULTURE,ANGAMALY,ERNAKULAM-683 572,
RESIDING AT THURAVUKALA, MATTOOR, KALADY P.O., ERNAKULAM- 683574.
OP(KAT) No.123/2022 2/3
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 the
impugned orders of the Kerala Administrative Tribunal, Thiruvananthapuram
Additional Bench Ernakulam in O.A.(EKM) No.555/2021 and R.A.(EKM)
No.10/2022 dated 15.12.2021 and 04.01.2022 and direct the Respondents 1
and 2 to forthwith promote the petitioners to the post of Assistant
Engineer (Agriculture) as per Annexure-A7 Special Rules over and above the
Respondents 3 and 4 till the disposal of this Original Petition (KAT).
This petition coming on for admission on 06.05.2022, upon perusing
the petition and the affidavit filed in support of OP(KAT) and upon
hearing the arguments of M/S.B.MOHANLAL, P.S.PREETHA, SHINE N.S. & KARTHIK
J. SEKHAR, Advocates for the petitioners, the court passed the following:
ORDER
Since we are told that OP (KAT) No.103 of 2022 along with others are pending on the same issue, we deem it appropriate to admit this Orginal Petition. It is so ordered.
List this matter along with OP (KAT) No.103/2022 and connected matters and since there is interim order in the said case, the impugned judgment in question shall stand stayed until the next posting date.
06/05/2022 Sd/-DEVAN RAMACHANDRAN,JUDGE
Sd/-SOPHY THOMAS,JUDGE
06-05-2022 /True Copy/ Assistant Registrar
OP(KAT) No.123/2022 3/3
Annexure-A7: THE TRUE COPY OF THE KERALA AGRICULTURE STATE SERVICE
SPECIAL RULES 2021 PUBLISHED AS PER NOTIFICATION G.O.(P)NO:3/2021/AGRI DATED 12/02/2021.
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