Kerala High Court
G. Babu vs The Kerala State Financial Enterprises ... on 12 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 31321 OF 2023
PETITIONER/S:
SUSAMMA KURIAN
AGED 58 YEARS
W/O JACOB KUTTY T. P., THEKKEKARA, KANAM P.O.,
KOTTAYAM, PIN - 686515
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA, MUSEUM
ROAD, THRISSUR, PIN - 682020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, ALONG WITH WP(C).176/2023, 7008/2023 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 176 OF 2023
PETITIONER/S:
UNNIKRISHNAN P. V
AGED 58 YEARS
S/O THE LATE KRISHNA WARRIER T.V., 'KARTHIKA',
CANAL ROAD, NEAR MADHYAMAM PRESS,
VELLIMADUKUNNU EAST, MARIKKUNNU P.O.,
KOZHIKODE, PIN - 673012
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR,
BHADRATHA, MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR, SC, KSFE LTD.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
WPC 31321/2023 and con.cases
-3-
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WPC 31321/2023 and con.cases
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 7008 OF 2023
PETITIONER/S:
VENU.M.R
AGED 58 YEARS
S/O RAGHAVAN.M.N, MAMMALI PARAMBIL HOUSE,
MUPPATHADOM.P.O, ALUVA, ERNAKULAM, PIN - 683110
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-5-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 11690 OF 2023
PETITIONER/S:
MOHAMMED NOTTITHODI,
AGED 61 YEARS
S/O. KUNHIMOIDEEN, NOTTITHODI HOUSE, MULLAMPARA,
MANJERI P.O., MALAPPURAM, PIN - 676121
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
VIJAYAKUMAR K.(K/000338/2023)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-6-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 13852 OF 2023
PETITIONER/S:
MINI T. K.
AGED 58 YEARS
W/O. UNNIKRISHNAN P., ANUGHRAHA, ELOOR SOUTH,
UDYOGAMANDAL P.O., ERNAKULAM, PIN - 683501
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED.
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-7-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 33885 OF 2023
PETITIONER/S:
SREEKUMAR K. N.,
AGED 59 YEARS
S/O. KOCHUNARAYANAN ACHARI M.K., "SREEBHAVAN",
KUZHIMATHICADU P.O., KUNDARA, KOLLAM, PIN - 691509
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-8-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 5906 OF 2024
PETITIONER/S:
MUKUNDAN PRADEEP,
AGED 58 YEARS
S/O. A. K. MUKUNDAN, ARESSERIL HOUSE, ARTHUNKAL
P.O., CHERTHALA, ALAPPUZHA, PIN - 688530
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
LIZ JOHNY(K/3686/2023)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-9-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 37365 OF 2023
PETITIONER/S:
LILY N. S.,
AGED 58 YEARS
W/O G. VIJAYAN, KAUMUDI, EZHAMKUTTY,
KARINGANNOOR P.O., KOLLAM, PIN - 691516
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-10-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 37418 OF 2023
PETITIONER/S:
NEENA J.
AGED 58 YEARS
W/O SUDHESAN K.B., PANAYAZHIKATHU VEEDU,
PATTATHANAM NAGAR - 227, PATTATHANAM P.O.,
KOLLAM, PIN - 691021
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-11-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 37490 OF 2023
PETITIONER/S:
SOMAN K. G.,
AGED 58 YEARS
S/O. GOPALA PILLAI K.N., KUNNEL HOUSE,
CHETTIPARAMBU, IRINJALAKUDA P.O., THRISSUR,
PIN - 680121
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-12-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 40977 OF 2023
PETITIONER/S:
G. BABU,
AGED 59 YEARS
S/O V. GANGADHARAN, KOOTTUNGAL HOSE, BEACH WARD,
BAZAR P.O., ALAPPUZHA -, PIN - 688012
BY ADVS.
S.M.PREM
G INDUCHUDAN
RESPONDENT/S:
THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
MUSEUM ROAD, THRISSUR, PIN - 680020
BY ADVS.
Gopikrishnan Nambiar M
K.JOHN MATHAI(K/413/1984)
JOSON MANAVALAN(J-526)
KURYAN THOMAS(K/131/2003)
PAULOSE C. ABRAHAM(MAH/58/2006)
RAJA KANNAN(K/356/2008)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, ALONG WITH WP(C).31321/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 31321/2023 and con.cases
-13-
JUDGMENT
(Dated this the 12th day of April 2024) [WP(C) Nos.31321/2023, 176/2023, 7008/2023, 11690/2023, 13852/2023, 33885/2023, 5906/2024,37365/2023, 37418/2023, 37490/2023, 40977/2023] These Writ Petitions are filed for a direction to release the withheld amount due to the petitioners along with interest from the due date till actual payment of the same.
2. Petitioners have retired from the Kerala State Financial Enterprises Limited (KSFE). They are aggrieved by the non-disbursement of the withheld amount by the respondents.
The counsel for the petitioners submits that the aforesaid benefits are lawfully due to the petitioners and ought to have been settled at the time of retirement. But in spite of earnest efforts of petitioners, the amounts are not disbursed to them by respondents.
3. This issue is already covered by the judgment of a WPC 31321/2023 and con.cases -14- Division Bench of this Court in W.A No.1151 of 2022 and connected cases, whereby the employer challenged the judgment of a learned Single Judge of this Court directing disbursement of terminal benefits and the Division Bench dismissed the appeals, holding that there are no grounds to interfere with the judgment of the learned Single Judge. The petitioners herein are also entitled for the same order in view of the judgment in W.A. No.1151 of 2022 and connected cases.
4. Heard the counsel for the petitioners as well as the respondents.
5. W.A. No.1151 of 2022 was filed against the judgment in W.P.(C) No.7203/2021 and connected cases. The learned Single Judge had directed payment of terminal benefits. The operative portion of the judgment in W.P.(C) No.7203/2021 reads as follows:
"6. As observed in D.S.Nakara v.Union of India [(1983) WPC 31321/2023 and con.cases -15- 1 SCC 305), the antiquated notion of pensionary or retiral benefits being a bounty or a gratuitous payment, depending upon the sweet will or grace of the employer, and not a right enforceable through court, has to be under the carpet. It may also be apposite to note that as per the judgment in W.P(C). No. 33750 of 2017, filed by another set of disgruntled pensioners, this court had directed the respondents to pay the entire benefits within three months. A conspectus of the above precedents leads to the indubitable conclusion that the Company is bound to disburse the terminal and other benefits due to the petitioners forthwith.
In the result, the writ petitions are allowed and the following directions are issued;
i) The Company shall disburse the DCRG and other benefits due to the petitioners within three months of receiving a copy of this judgment.
ii) The unpaid gratuity will carry interest at the rate of 6%, computed from the first day of the next month of retirement of the petitioners.
iii) In case of failure to pay the amounts within the three month period, the Company will be liable to pay 9% interest on the entire balance amount, reckoned from the respective dates of retirement of the petitioners."
6. Taking into account the facts and circumstances of the case and the above judgments of this Court, the writ petitions are disposed of with the following directions:
i) There will be a direction to the respondents to disburse WPC 31321/2023 and con.cases -16- the withheld amounts due to the petitioners within three months from the date of receipt of a copy of this judgment.
ii) In the case of failure to pay the amounts within the stipulated time, the amounts will carry interest at the rate of 6% per annum from the actual due date till payment.
iii) As far as DCRG is concerned in W.P.(C) No.176/2023, the unpaid gratuity will carry interest at the rate of 6%, computed from the first day of the next month of retirement of the petitioner.
Sd/-
BASANT BALAJI JUDGE JS WPC 31321/2023 and con.cases -17- APPENDIX OF WP(C) 176/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SHOW CAUSE NOTICE TERMED AS 'CHARGE MEMO' REF. 48716 DATED 26-12-2022 SERVED TO THE PETITIONER ON 30- 12-2022 WPC 31321/2023 and con.cases -18- APPENDIX OF WP(C) 7008/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER BEARING REF. NO.
48886 DATED 13-10-2022 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) OF THE RESPONDENT WPC 31321/2023 and con.cases -19- APPENDIX OF WP(C) 11690/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO. 47210 DATED 16-04-2019 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR)(I/C) OF THE RESPONDENT WPC 31321/2023 and con.cases -20- APPENDIX OF WP(C) 13852/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO. 49230 DATED 28-10-2022 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) OF THE RESPONDENT NOTIONALLY ALLEGING A LIABILITY OF RS. 28,07,241/-
WPC 31321/2023 and con.cases -21- APPENDIX OF WP(C) 33885/2023 PETITIONER EXHIBITS Exhibit P1 . TRUE COPY OF THE PETITIONER'S APPLICATION DATED 27-09-2022 MADE UNDER THE RIGHT TO INFORMATION ACT, 2005 Exhibit P2 TRUE COPY OF LETTER BEARING REF.
NO.4155/RIA/22-23(189)49 DATED 25-10-2022 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) & STATE PUBLIC INFORMATION OFFICER OF THE RESPONDENT Exhibit P3 TRUE COPY OF THE LETTER NO. 47420 DATED 13-05-2022 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR)(I/C) OF THE RESPONDENT WPC 31321/2023 and con.cases -22- APPENDIX OF WP(C) 5906/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PAY SLIP OF THE PETITIONER FOR THE MONTH OF JANUARY 2024 SHOWING THE DEDUCTIONS EFFECTED AND THE NET PAY DISBURSED TO THE PETITIONER Exhibit P2 TRUE COPY OF MEMO NO. 48916 DATED 15-06- 2023 ISSUED BY THE RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE REPLY DATED 22-06-2023 SUBMITTED BY THE PETITIONER IN RESPONSE TO EXHIBIT P2 MEMO Exhibit P4 TRUE COPY OF THE LIABILITY NOTICE NO.
6957/ IA&V/HO DATED 29-11-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (IA&V) Exhibit P5 TRUE COPY OF THE LETTER DATED 11-01-2024 FORWARDING THE PETITIONER'S SUBMISSION TO THE RESPONDENT FOR FAVOURABLE ORDERS WPC 31321/2023 and con.cases -23- APPENDIX OF WP(C) 37365/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO. 46917 DATED 01-04-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) OF THE RESPONDENT WPC 31321/2023 and con.cases -24- APPENDIX OF WP(C) 37418/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITIONER'S APPLICATION DATED 06-10-2023 MADE UNDER THE RIGHT TO INFORMATION ACT, 2005 Exhibit P2 TRUE COPY OF LETTER BEARING REF.
NO.4155/RIA/23-24(297)82 DATED 01-11-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) & STATE PUBLIC INFORMATION OFFICER OF THE RESPONDENT Exhibit P3 TRUE COPY OF THE LETTER NO. 48425 DATED 05-05-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) OF THE RESPONDENT WPC 31321/2023 and con.cases -25- APPENDIX OF WP(C) 37490/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO. 46922 DATED 11-05-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) OF THE RESPONDENT WPC 31321/2023 and con.cases -26- APPENDIX OF WP(C) 40977/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO. 48332 DATED 08-03-2022 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR)(I/C) OF THE RESPONDENT WPC 31321/2023 and con.cases -27- APPENDIX OF WP(C) 31321/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PETITIONER'S APPLICATION DATED 01-08-2023 MADE UNDER THE RIGHT TO INFORMATION ACT, 2005 Exhibit P2 TRUE COPY OF LETTER BEARING REF.
NO.4155/RIA/23-24(217)55 DATED 01-09-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR) & STATE PUBLIC INFORMATION OFFICER OF THE RESPONDENT Exhibit P3 TRUE COPY OF THE LETTER NO. 48038 DATED 28-02-2023 ISSUED BY THE DEPUTY GENERAL MANAGER (P&HR)(I/C) OF THE RESPONDENT