Section 4 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
4. Procedure for filing applications.
(1)Subject to the provisions of rule 9, an application to the Tribunal shall be presented in Form I by the applicant in person or by an agent or by a duly authorised Legal Practitioner to the Registrar or any other officer authorised by the Registrar to receive the same or be sent by registered post with acknowledgment due addressed to the Registrar.(2)The application under sub-rule (1) shall be presented in triplicate sets in a paper-book form along with one empty file size envelope bearing full address of the respondent:Provided that where the number of respondents is more than one, as many extra copies of the application in paper-book form as number of respondents together with required number of empty file size envelopes bearing the full address of each respondent shall be furnished by the applicant.(3)The applicant may attach to and present with his application a receipt slip as in Form II which shall be signed by the Registrar or the Officer receiving the applications on behalf of the Registrar in acknowledgment of the receipt of the application.(4)Notwithstanding anything contained in sub-rules (1), (2) and (3), the Tribunal may permit -(a)more than one person to join together and file a single application if it is satisfied having regard to the cause of action and the nature of relief prayed for, that they have the same interest in the service matter; or(b)an Association representing persons desirous of joining in to file a single application:Provided that such application shall disclose the name, class, category and grade of all persons on whose behalf it has been filed.
