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Kerala High Court
Shaji Symon C.S vs State Of Kerala on 22 May, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
WP(C) NO. 16552 OF 2019
PETITIONER:
L.V.SINESH
AGED 32 YEARS
SON OF VINCENT, PHYSICAL EDUCATION TEACHER,
ST.XAVIERS HIGH SCHOOL, PEYAD, P.O. PALLIMUKKU,
THIRUVANANTHAPURAM DISTRICT-695573.
BY ADVS.
SRI.K.JAJU BABU (SR.)
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
CHALA, THIRUVANANTHAPURAM-695036.
4 THE DISTRICT EDUCATIONAL OFFICER,
NEYYATTINKARA, THIRUVANANTHAPURAM-695921.
5 THE CORPORATE MANAGER,
CORPORATE MANAGEMENT OF LATIN CHATHOLIC SCHOOLS,
DIOCESE OF NEYYATTINKARA-695021,
THIRUVANANTHAPURAM DISTRICT.
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
2
6 SRI. C.S. SHAJI SYMON,
PHYSICAL EDUCATION TEACHER , ST.XAVIERS HIGH
SCHOOL, PEYAD, P.O. PALLIMUKKU, THIRUVANANTHAPURAM
DISTRICT-695573.
7 THE HEADMASTER,
ST.XAVIERS HIGH SCHOOL, PEYAD, P.O. PALLIMUKKU,
THIRUVANANTHAPURAM DISTRICT-695573.
BY ADVS.
SMT.K.G.SAROJINI, GOVERNMENT PLEADER
SRI.R.T.PRADEEP
SRI.D.SAJEEV
SMT.M.BINDUDAS
SRI.K.C.HARISH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 17.10.2023, ALONG WITH WP(C).24556/2019 AND
WP(C)4804/2020, THE COURT ON 22.5.2024 DELIVERED THE
FOLLOWING:
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
WP(C) NO. 24556 OF 2019
PETITIONER:
SHAJI SYMON C.S.
AGED 34 YEARS
PHYSICAL EDUCATION TEACHER HIGH SCHOOL SECTION,
ST. XAVIERS HIGH SCHOOL, PEYAD P.O, PALLIMUKKU,
THIRUVANANTHAPURAM DISTRICT-695573.
BY ADV M.A.FAYAZ
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DIRECTOR GENERAL OF EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 DEPUTY DIRECTOR OF EDUCATION,
CHALA, THIRUVANANTHAPURAM-695036.
4 DISTRICT EDUCATIONAL OFFICER,
NEYYATTINKARA, THIRUVANANTHAPURAM-695921.
5 THE CORPORATE MANAGER,
CORPORATE MANAGEMENT OF LATIN CATHOLIC SCHOOLS,
DIOCESE OF NEYYATTINKARA, NEYYATTINKARA P.O,
THIRUVANANTHAPURAM-695921.
6 THE HEAD MASTER,
ST. XAVIER'S HIGH SCHOOL, PEYAD P.O, PALLIMUKKU,
THIRUVANANTHAPURAM-695573.
7 L.V. SINESH,
PHYSICAL EDUCATION TEACHER(UP SECTION) ST. XAVIERS
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
4
HIGH SCHOOL PEYAD, P O PAALLIMUKKU,
THIRUVANANTHAPURAM-695573.
BY ADVS.
SMT.KG SAROJINI, GOVERNMENT PLEADER
SRI.K.JAJU BABU (SR.)
LATHEESH SEBASTIAN
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
SRI.R.T.PRADEEP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.10.2023, ALONG WITH WP(C).4804/2020 & 16552/2019, THE
COURT ON 22.5.2024 DELIVERED THE FOLLOWING:
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
WP(C) NO. 4804 OF 2020
PETITIONER:
L.V.SINESH
AGED 32 YEARS
SON OF VINCENT, PHYSICAL EDUCATION TEACHER,
ST.XAVIER'S HIGH SCHOOL, PEYAD.P.O, PALLIMUKKU,
THIRUVANANTHAPRUAM DISTRICT-695573
BY ADVS.
SRI.K.JAJU BABU (SR.)
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPRUAM-695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM-695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CHALA, THIRUVANANTHAPURAM-695036
4 THE DISTRICT EDUCATIONAL OFFICER
NEYYATTINKARA, THIRUVANANTHAPURAM-695921
5 THE CORPORATE MANAGER
CORPORATE MANAGEMENT OF LATIN CHATHOLIC SCHOOLS,
DIOCESE OF NEYYATTINKARA, .P.O, NEYYATTINKARA-
695921, THIRUVANANTHAPURAM DISTRICT
6 THE HEADMASTER
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
6
ST.XAVIER'S HIGH SCHOOL, PEYAD.P.O, PALLIMUKKU,
THIRUVANANTHAPURAM DISTRICT-695573
7 SRI.C.S.SHAJI SYMON
PHYSICAL EDUCATION TEACHER, ST.XAVIER'S HIGH
SCHOOL, PEYAD.P.O, PALLIMUKKU, THIRUVANANTHAPURAM
DISTRICT-695573
BY ADVS.
SMT.KG SAROJINI, GOVERNMENT PLEADER
SRI.R.T.PRADEEP
SRI.M.A.FAYAZ
SMT.M.BINDUDAS
SMT.M.VISHNUPRIYA
SMT.C.B.ABHINAVA
SRI.K.C.HARISH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17.10.2023, ALONG WITH WP(C).16552/2019 AND 24556/2019,
THE COURT ON 22.05.2024 DELIVERED THE FOLLOWING:
W.P.(C). Nos.16552 & 24556 of 2019
& 4804 of 2020
7
T.R. RAVI, J.
--------------------------------------------
W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020
--------------------------------------------
Dated this the 22nd day of May, 2024
JUDGMENT
The issues involved in all these writ petitions are interconnected and they are being heard and disposed of together. WP (C) No.16552 of 2019
2. The petitioner herein is one L.V. Sinesh, who was appointed as Physical Education Teacher in the High School section of St. Xavier's High School, Peyad from 15.07.2013. The educational authorities approved the appointment. According to the petitioner, there was no sanctioned post of Physical Education Teacher in the U.P. Section of the school since 15.07.2013. This writ petition was filed praying to quash Ext.P13 order, whereby the petitioner was directed to work on a clubbing arrangement with St.Joseph's U.P. School, Pottayilkada. He also seeks a declaration that he is entitled to continue in the lone sanctioned post of Physical Education Teacher in the High School section of the St. Xavier's Higher Secondary School, Peyad. W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 8 WP (C) No. 24556 of 2019
3. The petitioner, C.S. Shaji Symon, was appointed as a Physical Education Teacher in the High School section of the St. Xaviers Higher School, Peyad with effect from 24.06.2013. The educational authorities did not approve the appointment. As per the Government Orders on the subject, the staff fixation for the academic year 2010-11 was ordered to be continued till the end of the academic year 2015-16. In the staff fixation done during April 2016, it was found that the post of Physical Education Teacher in U.P. Section was in excess in 2013-14 and has to be abolished. Based on Government Order dated 29.01.2016, the Manager proposed to retain Sri. L.V.Sinesh (7th respondent herein and petitioner in WP (C) 16552 of 2019) by clubbing arrangement with another School under the management. The above proposal was rejected by the Deputy Director stating that approved Teachers alone can be permitted to continue under the clubbing arrangement with another school under the management. The appointment of the 7th respondent was later approved by Ext.P2 order dated 28.12.2016. The Corporate Manager issued Ext.P4 order, whereby the 7th respondent was ordered to continue in the post of Physical Education Teacher in the U.P. section on clubbing W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 9 arrangement with St. Joseph's U.P. School, Pottayilkada and the petitioner was appointed as Physical Education Teacher in High School section. The 7th respondent challenged Ext.P4 and the 1st respondent found that the 7th respondent, being senior, was entitled to appointment to the post of Physical Education Teacher in High School and for approval in the said post, consequent to the reduction of the post of Physical Education Teacher in U.P section during 2013-14. The copy of the order is produced as Ext.P5. Ext.P5 was challenged before this Court. The 7 th respondent also approached this Court for implementing Ext.P5 order. This Court set aside Ext.P5 order and directed the 1 st respondent to reconsider the issue. The 1st respondent thereafter issued Ext.P11 order on 02.09.2019. The 1st respondent found that the posts that were permitted in 2010-11 were available at the time of appointment of the petitioner and Sri.Sinesh and since the posts were permitted to be continued till 2015-16, both of them are entitled to protection. However, since both of them continued till 31.03.2019, it was ordered that they be approved in the posts where they were continuing till then and thereafter from 03.06.2019, Sri.Sinesh shall be appointed in the High School W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 10 section and the petitioner shall be appointed on a clubbing basis. Ext.P11 has been challenged in WP(C) No. 24556 of 2019. WP(C) No. 4804 of 2020
4. This writ petition has been filed by the petitioner in WP(C) 16552 of 2019 and the prayer is for implementing Ext.P11 order dated 02.09.2019, (Ext.P11 in WP(C) No.24556 of 2019). The question hence to be decided is the correctness of Ext.P11 dated 02.09.2019.
5. Heard both sides.
6. The counsel for the petitioner in WP(C) No.24556 of 2019 submitted that Sri Shaji Symon and Sri.Sinesh were entitled to protection since their appointments were before 2015. As per the interim order in WP(C) No.24556 of 2019, Sri Shaji Symon was permitted to continue in the post. It is stated that he continued in the High School section till the staff fixation of the current academic year. It is submitted that even though the salary was being paid pursuant to the interim order, it was not being paid fully and the benefits of pay revision and increment in the revised scale etc. have not been paid. The counsel submits that even if the writ petition is dismissed, the respondents are bound to pay the salary for the period during which the petitioner has worked. W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 11 It is further submitted that in the staff fixation for the current year, the post of Physical Education Teacher in the High School section has been reduced, and Sri.Shaji Symon has been ordered to be deployed to GVHSS, Malayinkeezhu. It is hence submitted that, Sri Shaji Symon can no longer claim any relief in WP(C) No.24556 of 2019. It is submitted that another writ petition has been filed as Writ Petition No.30768 of 2022 claiming salary, etc. in the revised scale.
7. The counsel appearing for the petitioner in WP(C) Nos.16552 of 2019 and 4804 of 2020 submits that as far as his client is concerned, there is a necessity to decide on the validity of Ext.P11 Government Order. It is submitted that, Sri Sinesh was appointed in a regular vacancy on 04.06.2012. The said vacancy was in the High School section. It is submitted that the appointment was approved in 2016. On 06.06.2019 Sri Sinesh was put on clubbing arrangement. The above order was considered by this Court in Ext.P6 judgment produced in WP(C) 24556 of 2019. Taking note of the contentions of Sri L.V.Sinesh, that being the senior most teacher, he is entitled to be accommodated against the regular vacancy, and that the legality of the clubbing arrangement has not been considered by the W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 12 Government, this Court directed the Government to reconsider the aspects and pass orders.
8. The counsel for Sri Sinesh relied on the judgment of a Division Bench of this Court in Rani George V Deputy Director of Education (2004 KHC 75). Reference was made to Paragraph 32 of the judgment wherein this Court laid down the legal principles. This Court held as follows:
"32. In view of the legal principles discussed above, it is held as follows:-
(i) If the educational agency is having an Upper Primary School and a High School or a High School with Upper Primary in the same district, both sections shall be treated as a single unit.
(ii) The seniority of the specialist teachers working in such units shall be prepared in accordance with R.37 treating the abovesaid U.P. Schools and High Schools as a Single unit.
(iii) The post of specialist teachers in the abovesaid schools/sections are interchangeable.
(iv) The post of the specialist teacher attached to the High School is not a promotion post of the specialist teacher working in the U.P. School or U.P. Section of High School.
(v) In case of any post of a specialist teacher in such a unit is to be abolished, the service of the junior specialist teacher in the combined seniority list is liable to be terminated even if he/she is working in the High School subject to the provisions of R.51A of Chap. 14 Κ.E.R. W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 13
(vi) A senior teacher working in the U.P. Section has no legal right to claim that he/she shall be transferred and posted in the High School on the ground of seniority alone.
(vii) The Educational Agency is having the right to transfer a specialist teacher working in the U.P. Section to High School of the same unit or vice versa subject to the Rules."
9. It is submitted that if the U P Section and the High School Section are treated as separate single units, Sri.L.V Sinesh will have to be approved in the High School section. The counsel also referred to the decision of this Court in State of Kerala and Others V Sri. G.Sajeevan and Another (2007 KHC 5733) wherein another Division Bench of this court had considered the interchangeability of the posts in the High School section and U.P. Section. The Division Bench endorsed the principle laid down in Rani George (supra). On considering the arguments of the counsel on either side, it is evident that in Ext.P11 the Government has found that both Sri Sinesh and Sri Shaji Symon are entitled to protection. The order considers the fact that Sri Sinesh, being senior, was entitled to be appointed to the High School section.
10. In the above circumstances, I do not find anything wrong in Ext.P11 order issued by the Government, since it is as W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 14 per the law laid down in Rani George (supra). The challenge against Ext.P11 order raised in WP(C) No.24556 of 2019 is hence rejected and it is ordered that Ext.P11 order is liable to be implemented, as sought for in WP(C)No.4804 of 2020. No orders are required in WP(C) No.16552 of 2019 in view of subsequent events. These Writ Petitions are disposed of with the above directions.
Sd/-
T.R. RAVI JUDGE dsn W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 15 APPENDIX OF WP(C) 16552/2019 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 04.06.2012.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.B5/4130/15/K.DIS DATED 18.04.2015 OF THE DISTRICT EDUCATION OFFICER, EXHIBIT P3 TRUE COPY OF THE GO(P) NO.29/2016/G.EDN.DATED 29.01.2016 OF THE GOVERNMENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO.40/2016 DATED 20.04.2016 OF THE MANAGER.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.40/2016 DATED 10.06.2016 OF THE CORPORATE MANAGER.
EXHIBIT P6 TRUE COPY OF THE ORDER NO.B(5)/10964/2016/DDE DATED 07.09.2016 OF THE DEPUTY DIRECTOR. EXHIBIT P7 TRUE COPY OF THE ORDER NO.40/2016 DATED 20.12.2016 OF THE CORPORATE MANAGER.
EXHIBIT P8 TRUE COPY OF THE ORDER NO.40/2016 DATED 14.02.2017 OF THE CORPORATE MANAGER.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT IN WPC NO.5837/2017-D DATED 21.02.2017.
EXHIBIT P10 TRUE COPY OF THE GO(RT) NO.2228/2017/GEDN DATED 07.07.2017 OF THE GOVERNMENT.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B5/1694/2016/D.DIS DATED 10.07.2017 OF THE DEO.
EXHIBIT P12 TRUE COPY OF THE JUDGMENT IN WPC NO.22968/2017 DATED 19.12.2018.
EXHIBIT P13 TRUE COPY OF THE ORDER NO.40.2016 DATED 06.06.2019 OF THE CORPORATE MANAGER.
EXHIBIT P14 TRUE COPY OF THE DECISION REPORTED IN 2017(3) KLT 58 DECIDED ON 19TH JUNE 2017.
RESPONDENT EXHIBITS EXHIBIT R4 A TRUE COPY OF THE LETTER DATED 24/9/2019 W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 16 APPENDIX OF WP(C) 24556/2019 PETITIONER EXHIBITS EXHIBIT P1 PHOTOCOPY OF PETITIONERS APPOINTMENT ORDER DATED 24.06.2013 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P2 PHOTOCOPY OF THE 7TH RESPONDENTS APPOINTMENT ORDER DATED 04.06.2012 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P3 PHOTOCOPY OF THE PROCEEDINGS NO.40/2016
DATED 10.06.2016 ISSUED BY THE 5TH
RESPONDENT.
EXHIBIT P4 PHOTOCOPY OF PROCEEDINGS NO.40/2016 DATED
14.02.2017 ISSUED BY THE 5TH RESPONDENT. EXHIBIT P5 PHOTOCOPY OF GO(P) NO.2228/2017/G.EDN DATED 07.07.2017 EXHIBIT P6 PHOTOCOPY OF THE COMMON JUDGMENT IN WP(C) NO.22968/2017 AND WP(C) NO.33625/2018 DATED 19.12.2018.
EXHIBIT P7 PHOTOCOPY OF THE PROCEEDINGS NO.40.2016
DATED 06.06.2019 ISSUED BY THE 5TH
RESPONDENT.
EXHIBIT P8 PHOTOCOPY OF THE INTERIM ORDER IN WP(C)
NO.16552/2019 DATED 21.06.2019.
EXHIBIT P9 PHOTOCOPY OF THE JUDGMENT IN WA
NO.1508/2019 DATED 26.06.2019.
EXHIBIT P10 PHOTOCOPY OF THE JOINING REPORT BY THE 7TH
RESPONDENT AT ST. JOSEPH'S UP SCHOOL BY WAY OF CLUBBING ARRANGEMENT ON THE BASIS OF EXT.P7 PROCEEDINGS DATED 29.07.2019. EXHIBIT P11 PHOTOCOPY OF GO(RT) NO.3510/2019/G.EDN DATED 02.09.2019.
EXTS.PRODUCED ALONG WITH IA.1/2019 EXHIBIT P12 PHOTOCOPY OF GO(MS)No.194/2019/G.EDN.
DT.15.11.2019.
W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 17 EXHIBIT P13 PHOTOCOPY OF CIRCULAR No.H2/19500/2019/DGE DT.22.10.2019 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P12 PHOTOCOPY OF ORDER NO. B5/15314/2020 DATED (produced along 23.01.2020.
with IA.2/2020) RESPONDENT EXHIBITS EXHIBIT R5(A) TRUE COPY OF G.O(P) NO.29/2016/G.EDN DATED 29.1.2016.
EXHIBIT R5(B) TRUE COPY OF ORDER NO.B(5)/10964/2016/DDE DATED 7.9.2016 BY THE DEPUTY DIRECTOR OF EDUCATION, THIRUVANANTHAPURAM.
EXHIBIT R5(C) TRUE COPY OF PROCEEDINGS DATED 6.6.2019 BY THE CORPORATE MANAGER CLUBBING THE TEACHING HOURS OF THE POST OF PHYSICAL EDUCATION TEACHER AT ST.XAVIER'S HIGH SCHOOL PEYAD WITH ST.JOSEPH'S HIGH SCHOOL, POTTAYIKADA TO SUSTAIN THE POST OF PHYSICAL EDUCATION TEACHER IN U.P. SECTION FOR THE 7TH RESPONDENT.
W.P.(C). Nos.16552 & 24556 of 2019 & 4804 of 2020 18 APPENDIX OF WP(C) 4804/2020 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 04.06.2012 EXHIBIT P2 TRUE COPY OF THE GO(P) NO.29/2016/ G.EDN DATED 29.01.2016 OF THE GOVERNMENT EXHIBIT P3 TRUE COPY OF THE ORDER NO.40/2016 DATED 20.04.2016 OF THE MANAGER EXHIBIT P4 TRUE COPY OF THE ORDER NO.40/2016 DATED 10.06.2016 OF THE CORPORATE MANAGER EXHIBIT P5 TRUE COPY OF THE ORDER NO.B(5)/10964/2016/DDE DATED 07.09.2016 OF THE DEPUTY DIRECTOR EXHIBIT P6 TRUE COPY OF THE ORDER NO.40/2016 DATED 20.12.2016 OF THE CORPORATE MANAGER EXHIBIT P7 TRUE COPY OF THE ORDER NO.40/2016 DATED 14.02.2017 OF THE CORPORATE MANAGER EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN WP(C)NO.5837/2017-D DATED 21.02.2017 EXHIBIT P9 TRUE COPY OF THE GO(RT)NO.2228/2017/GEDN DATED 07.07.2017 OF THE GOVERNMENT EXHIBIT P10 TRUE COPY OF THE ORDER NO.B5/1694/2016/D.DIS DATED 10.07.2017 OF THE DEO EXHIBIT P11 TRUE COPY OF THE GO(RT) NO.3510/2019/G.EDN DATED 02.09.2019 OF THE GOVERNMENT EXHIBIT P12 TRUE COPY OF THE GO(RT)NO.5456/2019/G.EDN DATED 12.12.2019 OF THE GOVERNMENT EXHIBIT P13 TRUE COPY OF THE STAFF FIXATION ORDER NO.
B5/48949/2022 DATED 23.8.2022 ISSUED BY THE 4TH RESPONDENT IN RESPECT OF ST. MARY'S HIGH SCHOOL, KAMUKINCODE