M.S. REJIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner challenges the interim order passed by the Tribunal dtd. 14/9/2022 refusing to stay Annexures A15 to A17 orders by which the petitioner was reverted from the post of Armed Police Inspector, Kerala Police Academy to the rank of Sub Inspector. The Tribunal ordered all further proceedings pursuant to Annexures A15 to A17 orders to be subject to further orders in the original application, which is impugned before us.

(2.) Learned counsel for the petitioner Sri. C.S. Manu argues that the petitioner has a very strong case on merits and that the order of reversion cannot be sustained at all and that the Tribunal ought to have granted him an order of stay in the fact and circumstances of the case.

(3.) When the matter came up for admission, we directed the learned Government Pleader to get instructions. Today, when the matter was taken up, the learned Government Pleader submitted before us, that the petitioner has been reverted to the post of Armed Police Sub Inspector from the post of Armed Police Inspector and produced the copy of the order dtd. 6/9/2022.