Kerala High Court
Unni K.E vs State Of Kerala on 1 October, 2021
Author: Alexander Thomas
Bench: Alexander Thomas
OP(KAT) No.130/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Friday, the 1st day of October 2021 / 9th Aswina, 1943
OP(KAT) NO. 130 OF 2021
(AGAINST THE ORDER DATED 24-02-2021 IN OA 2212/2015 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM, ADDITIONAL BENCH,
ERNAKULAM)
PETITIONERS/APPLICANTS 1 & 2:
1. UNNI K.E, SON OF GOVINDANKUTTY,NOW AGED 50 YEARS,
KUNNAPPILLIL HOUSE, RAMAVARMAPURAM P.O.PIN-680 009, NOW
WORKING AS JOINT BLOCK DEVELOPMENT OFFICE (EGS) BLOCK
DEVELOPMENT OFFICE, PUZHALKKAL, PURANATTUKARA P.O.THRISSUR
PIN-680 551, KERALA
2. P.M. NARENDRANATH, SON OF LATE MOHANAN, NOW AGED 50 YEARS,
POLOOKKARA HOUSE P.O.KOZHUPPULLY, THRISSUR, PIN-680 752, NOW
WORKING AS JOINT BLOCK DEVELOPMENT OFFICER (EGS), BLOCK
DEVELOPMENT OFFICE, ANTHIKKADU, KIZHAKKUMURI P.O,
THRISSUR-678 007, KERALA NOW RESIDING AT POLOOKKARA HOUSE,
THANIMA STREE, TENS, MANNUTHY, KERALA AGRICULTURAL
UNIVERSITY P.O.PIN-680 654, (NOW WORKING AS JOINT BLOCK
DEVELOPMENT OFFICER (RH) BLOCK DEVELOPMENT OFFICE,
CHALAKUDY, THRISSUR DISTRICT)
RESPONDENTS/RESPONDENTS & APPLICANT NO.3:
1. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2. THE COMMISSIONER FOR RURAL DEVELOPMENT,
THIRUVANANTHAPURAM-695 001, KERALA
3. M. SURESHAN, SON OF MADHAVAN NAIR, AGED 57 YEARS,
SNEHASANGEETHAM, VILAYAMCODE P.O.PILATHARA (VIA) KANNUR,
PIN-670 504, NOW WORKING AS JOINT BLOCK DEVELOPMENT OFFICER
(RURAL HOUSING) KUNNUMMAL BLOCK DEVELOPMENT OFFICE,
KOZHIKODE-673 507, KERALA.
4. PONSINI P, FATHERS NAME AND AGE NOT KNOWN TO THE APPLICANTS,
ASSISTANT PROJECT DIRECTOR (WD) POVERTY ALLEVIATION UNIT,
DISTRICT PANCHAYAT, ALAPPUZHA-688 001.
5. SMT.REJANI PULLANIKKAT, FATHERS NAME AND AGE NOT KNOWN TO
THE APPLICANTS, DISTRICT WOMEN WELFARE OFFICER, OFFICE OF
THE ASSISTANT DEVELOPMENT COMMISSIONER (GENERAL)
OP(KAT) No.130/2021 2/4
COLLECTORATE, MALAAPPURAM-676 505
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 all further proceedings pursuant to Annexure A7
final integrated seniority list published by the 2nd respondent,
pending disposal of the above Original Petition.
This petition coming on for admission on 01-10-2021 upon
perusing the petition and the affidavit filed in support of
OP(KAT) and upon hearing the arguments of M/S K.RAMAKUMAR,
SENIOR ADVOCATE, C.DINESH, RAMPRASAD UNNI.T, S.M.PRASANTH,
ASWINI SANKAR.R.S, ARAVIND.T.H., Advocates for the petitioners
and of SENIOR GOVERNMENT PLEADER, for R1 & R2, the court passed
the following:
OP(KAT) No.130/2021 3/4
ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
=================================================
OP(KAT) No. 130 of 2021
[arising out of impugned final order dated 24.2.2021 in
O.A. No. 2212/2015 on the file of the KAT, Ernakulam Bench]
=================================================
Dated this the 1st day of October, 2021
ORDER
Admit OP(KAT).
2. Notice to R-1 & R-2 has been taken by the learned Senior Government Pleader. Issue notices to R-3 to R-5 by speed post returnable within 2 weeks.
3. Having regard to the facts and circumstances of the case, it is ordered that the issuance of impugned Anx.A-7 final seniority list will be subject to the result of this O.P. Hand over to both sides.
Sd/-
ALEXANDER THOMAS, JUDGE Sd/-
A.BADHARUDEEN, JUDGE MMG 01-10-2021 /True Copy/ Assistant Registrar OP(KAT) No.130/2021 4/4 APPENDIX OF OP(KAT) 130/2021 Annexure A7 A TRUE COPY OF ORDER NO 20575/ESTT B2/12/CRD DATED 5.5.2014 ALONG THE RELEVANT PAGES OF FINAL INTEGRATED SENIORITY LIST PUBLISHED BY THE 2ND RESPONDENT