Section 10(8) in The Kerala Administrative Tribunal (Procedure) Rules, 2010
(8)Notwithstanding anything contained in sub-rules (1), (2), (3) and (4), if the Tribunal is satisfied that it is not reasonably practicable to serve notice of application upon all respondents, it may for reasons to be recorded in writing, direct that the application be heard notwithstanding that some of the respondents have not been served with notice of the application:Provided that no application shall be heard unless-(i)notice of the application has been served on the Government, if Government is a respondent;(ii)notice of the application has been served on the authority which passed the order against which the application has been filed; and(iii)the Tribunal is satisfied that the interests of the respondent on whom notice of the application has not been served is adequately and sufficiently represented by the respondent on whom notice of the application has been served.
