Section 10 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
10. Service of notices and processes issued by the Tribunal.
(1)Any notice or process issued by the Tribunal may be served as directed or by any of the following modes namely :-(i)by hand delivery through the applicant or through a process server; or(ii)by registered post with acknowledgment due; or(iii)through the head of the Department concerned, by anyone of the above modes.(2)Where notice issued by the Tribunal is served by the applicant himself by 'hand delivery', he shall file with the Registrar of the Tribunal, the acknowledgement, together with an affidavit of service.(3)Notwithstanding anything contained in sub-rule (1), the Tribunal may, taking into account the number of respondents and their place of residence or work and other circumstances, direct that notice of the application shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears to the Tribunal just and convenient.(4)Notwithstanding anything done under sub-rule (1) the Tribunal, may in its discretion, having regard to the nature and urgency of the case, direct the service of the notice on the Standing Counsel appointed as such by the State Government or any Department of the State Government.(5)Every notice issued by the Tribunal shall, unless otherwise ordered, be accompanied by a copy of the application along with a copy of the paper-book.(6)Every applicant shall pay a fee for the service or execution of processes, in respect of an application where the number of respondents exceeds five, as under -(i)a sum of rupees twenty five for each respondent in excess of five respondents; or(ii)where the service is in such manner as the Tribunal may direct under sub-rule (3), a sum, not exceeding the actual charges incurred in effecting the service, as may be determined by the Tribunal.(7)The fee for the service or execution of processes under sub-rule (6) shall be remitted by the applicant in the manner specified in rule 6 within one week of the date of the order determining the fee or within such extended time as the Registrar may permit.(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.
