REMJITH E R Vs. VIPIN KUMAR V

JUDGEMENT

(1.) Challenge is at the instance of the 1 st respondent in R.A. No. 3/2017 in O.A. No. 960/2016 against Ext. P8 order dated 07.07.2017 passed by the Tribunal, whereby Ext. P4 order already passed by the Tribunal came to be recalled and the Original Petition has been restored to file for fresh consideration.

(2.) Heard Sri. Jaju Babu, the learned senior counsel appearing for the petitioner as well as the learned Government Pleader appearing on behalf of the respondents 5 and 6.

(3.) The crux of the case put forth by the petitioner before this Court is that the petitioner was working as Laboratory Technical Assistant in the Vocational Higher Secondary Education Department, who had claimed for promotion to the post of Vocational Instructor in terms of his credentials and the relevant Rules. Grievance projected before the Tribunal in O.A. No. 960 of 2016 was with the following prayers :