Kerala High Court
State Of Kerala vs Praveen K.R on 2 August, 2021
O.P.(KAT) Nos. 184 & 185 of 2021
- : 1 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
OP(KAT) NO. 184 OF 2021
AGAINST THE ORDER IN OA (EKM).NO.388/2021 OF THE KERALA ADMINISTRATIVE
TRIBUNAL, THIRUVANANTHAPURAM BENCH
PETITIONERS/RESPONDENTS 1 TO 3 IN O.A.:
1 STATE OF KERALA
REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001, KERALA.
2 THE STATE POLICE CHIEF
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM 695 010, KERALA.
3 THE ADDITIONAL DIRECTOR GENERAL OF POLICE, ARMED POLICE
BATTALION, POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695
010, KERALA.
SRI.ANTONY MUKKATH, GOVERNMENT PLEADER
RESPONDENTS/APPLICANTS & 4TH RESPONDENT IN O.A.:
1 PRAVEEN K.R., S/O.RADHAKRISHNAN, KIZHAKKEPURA HOUSE,
POOTHANOOR P.O., MUNDUR, PALAKKAD, KERALA-678 592.
2 C.V.RAHUL, S/O.C.R.VISWANATHAN, CHOZHAN HOUSE, PANAYUR P.O.
POLPULLY, PALAKKAD-678 552, KERALA.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM, THIRUVANANTHAPURAM,
KERALA-695 004.
SRI.P.NANDAKUMAR, ADVOCATE FOR R1 & R2
SRI.P.C.SASIDHARAN,STANDING COUNSEL FOR R3
THIS OP(KERALA ADMINISTRATIVE TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH OP(KAT).NO.185/2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(KAT) Nos. 184 & 185 of 2021
- : 2 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
OP(KAT) NO. 185 OF 2021
AGAINST THE ORDER IN OA.NO.1913/2020 OF THE KERALA ADMINISTRATIVE
TRIBUNAL, ERNAKULAM BENCH
PETITIONERS/RESPONDENTS 1 TO 3 IN O.A.:
1 STATE OF KERALA
REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001, KERALA.
2 THE STATE POLICE CHIEF, POLICE HEAD QUARTERS,
THIRUVANANTHAPURAM 695 010, KERALA
3 THE ADDITIONAL DIRECTOR GENERAL OF POLICE, ARMED POLICE
BATTALION, POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695
010, KERALA
SRI.ANTONY MUKKATH,GOVERNMENT PLEADER
RESPONDENTS/APPLICANTS & 4TH RESPONDENT IN O.A.:
1 AJITHKUMAR.G.,AGED 28 YEARS,
S/O. GOPAKUMAR, VADAKKE ALAPPURATH HOUSE, CHERUVACKAL,
SREEKARYAM P.O, THIRUVANANTHAPURAM 695 017.
2 NITHIN M.NAIR,AGED 30 YEARS, S/O. MURALKEEDHARAN NAIR,
VELAVILA VEEDU, CHOOZHAMPALA, MUKKOLA P.O,
THIRUVANANTHAPURAM 695 044.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, KERALA 695 004.
SRI.P.NANDAKUMAR, ADVOCATE FOR R1 & R2
SRI.P.C.SASIDHARAN,SC FOR R3
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH OP(KAT).NO.184/2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(KAT) Nos. 184 & 185 of 2021
- : 3 :-
ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
-----------------------------------------------------------------------------
O.P.(KAT) No. 184 of 2021
{arising out of the impugned orders dated 26.2.2021 and 23.7.2021 respectively in O.A.
(Ekm) No. 388/2021 and M.A. (Ekm) No. 523/2021 on the file of the KAT, Ernakulam
Bench}
&
O.P.(KAT) No. 185 of 2021
{arising out of the impugned order dated 23.2.2021 in O.A. No. 1913/2020 on the file of
the KAT, Thiruvananthapuram Bench and impugned order dated 23.7.2021 in M.A.
No. 780/2021 on the file of the KAT, Ernakulam Bench}
------------------------------------------------------------------------------
Dated this the 2nd day of August, 2021
COMMON JUDGMENT
ALEXANDER THOMAS, J.
The prayer in the aforecaptioned Original Petition OP(KAT)
No. 184/2021 filed under Articles 226 & 227 of the Constitution of
India are as follows {see page 23 of the paper book of OP(KAT) No.
184/2021} :
".........to set aside Exhibit P2 order dated 26.02.2021 in
OA(EKM) No.388/2021 and Exhibit P4 Order dated 23.07.2021
in MA(EKM) No.523/2021 in OA(EKM)No.388/2021 on the file
of the Hon'ble Kerala Administrative Tribunal, Thiruvananthapuram ,
Additional Bench, Ernakulam by allowing this Original
Petition."
2. The prayers in O.A. (EKM)No.388/2021 filed by the
original applicants before the Kerala Administrative Tribunal,
O.P.(KAT) Nos. 184 & 185 of 2021
- : 4 :-
Ernakulam Bench, are as follows {see page 40 of the paper book of
OP(KAT) No. 184/2021} :
"(i) To call for the records leading to Annexure A8 and
quash the same to the extent it shifts only 80 posts of
Police Constable Trainee to India Reserve Battalion
(Regular Wing).
(ii) To direct the 1st respondent to shift 116 more posts of
Police Constable Trainee to India Reserve Battalion
(Regular Wing) forthwith.
(iii) To direct the 2nd respondent to report 199 vacancies of
Police Constables in India Reserve Battalion (Regular
Wing) under Cat. No.18/2016 to the 4 th respondent
forthwith.
(iv) To direct the 4th respondent to issue advices against
the 199 vacancies of Police Constables in India Reserve
Battalion (Regular Wing) under Cat.No.18/2016 from
Annexure A2 ranked list.
(v) To direct respondents 2 and 3 to issue orders of
appointment to the applicants on being advised by the
4th respondent.
(v)(a) To call for the records leading to Annexure A12 and
quash the same.
(v)(b) To declare that Annexure A2 ranked list will expire
only on 04.08.2021 in the light of notification dated
05.02.2021 issued by the 4th respondent.
(vi) To issue such other orders or directions as this Hon'ble
Tribunal may deem fit and proper in the
circumstances of the case."
3. The prayer in the aforecaptioned Original Petition
OP(KAT) No. 185/2021 filed under Articles 226 & 227 of the
Constitution of India are as follows {see page 23 of the paper book of
OP(KAT) No. 185/2021} :
".........to set aside Exhibit P2 order dated 23.02.2021 in OA
No.1913/2020 and Exhibit P4 Order dated 23.07.2021 in MA
O.P.(KAT) Nos. 184 & 185 of 2021
- : 5 :-
No.780/2021 in OA No.1913/2020 on the file of the Hon'ble Kerala
Administrative Tribunal, Thiruvananthapuram, Additional Bench,
Ernakulam by allowing this Original Petition."
4. The prayers in O.A.No.1913/2020 filed by the original
applicants before the Kerala Administrative Tribunal, Thiruvananthapuram
Bench, are as follows {see pages 39 & 40 of the paper book of OP(KAT)
No. 185/2021} :
"(i) To call for the records leading to Annexure A8 and
quash the same to the extent it shifts only 80 posts of
Police Constable Trainee to India Reserve Battalion
(Regular Wing).
(ii) To direct the 1st respondent to shift 116 more posts of
Police Constable Trainee to India Reserve Battalion
(Regular Wing) forthwith.
(iii) To direct the 2nd respondent to report 135 vacancies of
Police Constables in India Reserve Battalion (Regular
Wing) under Cat. No.18/2016 to the 4 th respondent
forthwith.
(iv) To direct the 4th respondent to issue advices against
the 135 vacancies of Police Constables in India Reserve
Battalion (Regular Wing) under Cat. No.18/2016 from
Annexure-A2 ranked list.
(v) To direct respondents 2 and 3 to issue orders of
appointment to the applicants on being adviced by the
4th respondent.
(v)(a) To call for the records leading to Annexure-A11 and
quash the same.
(v)(b) To declare that Annexure-A2 ranked list will expire
only on 04.08.2021 in the light of notification dated
05.02.2021 issued by the 4th respondent.
(vi) To issue such other orders or directions as this Hon'ble
Tribunal may deem fit and proper in the
circumstances of the case."
5. Heard Sri.Antony Mukkath, learned Senior Government
O.P.(KAT) Nos. 184 & 185 of 2021
- : 6 :-
Pleader appearing for the petitioners in the O.P.s/ respondents 1 to 3
in the O.As before the Tribunal, Sri.P.Nandakumar, learned counsel
appearing for contesting respondents in the O.Ps/original applicants
in the O.As before the Tribunal and Sri.P.C.Sasidharan, learned
Standing Counsel for the Kerala Public Service Commission,
appearing for R-3 in the O.Ps/R-4 in the O.As before the Tribunal.
6. The case relates to selection and appointment to the post
of Police Constables in the India Reserve Battalion (Regular Wing) in
terms of selection notification dated 10.3.2016 issued by the Kerala
Public Service Commission (PSC) [produced as Anx.A1 in the O.A. which
has led to OP(KAT) No.184/2021]. The PSC has finalized the ranked list
with effect from 4.7.2018 [produced as Anx.A2 in the O.A. which has led to
OP(KAT) No.184/2021]. According to the PSC, the ranked list has
expired on 4.9.2020 as per Ext.P-3 notification dated 13.11.2020
[produced as Anx.R-2(a) in the O.A. which has led to OP(KAT) No.184/2021] .
This stand of the PSC appears to be on the premise that, as per the
unamended rule, a ranked list for a post like Police Constable, which
involves training, would be valid for a period of one year or for a
further period of 30 days from the expiry of the commencement of
O.P.(KAT) Nos. 184 & 185 of 2021
- : 7 :-
the training of the last batch selected within the period of one year
from the date of publication of the ranked list, whichever is later.
That, in the instant case, the one year of the ranked list was up to
3.7.2019, and the training of last batch selected and advised within
the said one year period had commenced on 5.8.2020, and that 30
days therefrom has expired on the midnight of 4.9.2020, and hence
the ranked list has expired from the midnight of 4.9.2020, as notified
in Ext.P-3.
7. Whereas, the contention of the original applicants is to the
effect that the said period of 30 days from the date of commencement
of training of last batch selected and advised within a period of one
year is to be reckoned from 1.2.2021, and hence, the ranked list was in
force till 1.3.2021. Further that, the PSC has taken a general decision
to extend validity periods of all ranked lists, which are to expire for
the period between 5.2.2021 and 3.8.2021, up to 4.8.2021. Hence, it is
argued by the original applicants that the validity of the ranked list
stands extended up to 4.8.2021.
8. The Tribunal, as per interim order dated 3.2.2021 had
directed the appointing authority in the Police department to report
O.P.(KAT) Nos. 184 & 185 of 2021
- : 8 :-
135 vacancies provisionally to the PSC. Later, the Tribunal had also
issued the impugned interim order dated 26.2.2021 directing that 64
vacancies should also be reported provisionally to the PSC. Further,
the Tribunal has passed impugned interim order dated 23.7.2021 that
the abovesaid 135 vacancies [covered by the interim order dated
23.2.2021 passed in O.A. No. 1913/2021], as well as the 64 vacancies
[covered by the interim order dated 26.2.2021 passed in O.A.(Ekm)No.
388/2021], should be reported provisionally to the PSC on or before
30.7.2021, and that steps for reporting compliance of the abovesaid
interim directions should also be taken by the Police department.
9. Later, it appears that the Tribunal has also passed an
interim order dated 30.7.2021 directing that the State Police Chief
should comply with the abovesaid interim direction to report
199 vacancies [135 + 64 = 199] on or before 2.8.2021 and report
compliance, failing which the State Police Chief shall personally
appear before the Tribunal on 3.8.2021.
10. It is specific case of the petitioners (the State and the
departmental authorities) that all vacancies available for recruitment
for Police Constables in the India Reserve Battalion, going by the
O.P.(KAT) Nos. 184 & 185 of 2021
- : 9 :-
authorized cadre strength and the vacancies available, have been duly
reported. Further that, 196 vacancies are to arise only on account of a
lock in period as per the Government norms, and the said 196 lock in
period vacancies will arise only in August, 2022 or so, and this is
subject to the condition that a positive decision is to be taken by the
Government to report such vacancies.
11. As of now, it appears that the stand of the Police
department is that 80 vacancies, out of the 196 lock in period
vacancies have already been reported by the Police department to the
PSC without any interim orders. Hence, the balance of the lock in
period vacancies will be 116 vacancies [196 - 80 = 116]. It appears that
the abovesaid 116 lock in period vacancies are forming part of the 135
vacancies [covered by the interim order dated 23.2.2021 passed in O.A.
No. 1913/2021] and the balance 19 vacancies [135 - 116 = 19] are
promotion vacancies alleged by original applicants. Further, the 64
vacancies [covered by the interim order dated 26.2.2021 passed in O.A.
(Ekm)No. 388/2021] comprise of 36 NJD vacancies and 28 relieving
vacancies [36 + 28 = 64] as alleged by the original applicants.
12. Hence, out of the 199 vacancies [135 + 64 = 199] claimed
O.P.(KAT) Nos. 184 & 185 of 2021
- : 10 :-
by the original applicants, which is the subject matter of the interim
orders of the Tribunal, 116 vacancies are indisputably part of the lock
in period vacancies, which are to arise only by August, 2022 or so. So,
even if the case of the original applicants is accepted that the ranked
list is valid up to 4.8.2021, the said 116 vacancies are not substantive
vacancies in existence on or before the expiry of rank list, even going
by the claim of the original applicants.
14. Further, Sri.P.C.Sasidharan, learned Standing Counsel for
the Kerala Public Service Commission, would submit that the Rules of
Procedure for the Kerala Public Service Commission have been
amended with effect from 4.4.2016, whereby the ranked list for a post
involving training like Police Constables, etc. will have a maximum
life span of only one year and nothing more. Further it is also pointed
out that, though the selection notification in this case has been issued
on 10.3.2016 [prior to the amendment of the Rule made effective from
4.4.2016], the matter relating to life span of a ranked list prepared by
the PSC is essentially a matter relating to procedure and therefore, it
is well established that any amendment made effective for regulating
procedural norms would be affecting, not only cases which are arising
O.P.(KAT) Nos. 184 & 185 of 2021
- : 11 :-
on or after the amendment, but also would affect all pending cases.
Hence, it is pointed out that the ranked list prepared on 4.7.2018 in
pursuance of the selection notification dated 10.3.2016, will be
regulated by the amended norm made on 4.4.2016, with the result
that, at best the maximum period of ranked list could only be one
year. Hence, it is pointed out by the learned Standing Counsel for the
Kerala Public Service Commission that the stand of the PSC that the
ranked list in this case has been cancelled with effect from 4.9.2020,
cannot be legally disputed in any view of the matter.
15. Sri.P.Nandakumar, learned counsel appearing for the
original applicants would point out that, that may be a matter which
is to be adjudicated and determined in the final disposal of the O.A.
16. After hearing both sides, we are of the view that, even if
the case of the original applicants is accepted as it is, 116 vacancies,
out of the 199 vacancies covered by abovesaid impugned interim
orders of the Tribunal, are part of the lock in period vacancies, and
would arise only by August, 2022 or thereafter, and hence cannot be
treated as substantive vacancies, even if it is accepted for argument
sake that the ranked list is in force till 4.8.2021. Hence, without
O.P.(KAT) Nos. 184 & 185 of 2021
- : 12 :-
prejudice to the contentions of both sides, it is ordered that the
impugned interim orders of the Tribunal rendered on 23.2.2021,
26.2.2021 and 23.7.2021 will stand modified by ordering that the
authority of the Police department who is competent to report
vacancies, shall provisionally report 83 vacancies [199 - 116 = 83] to
the PSC in the prescribed proforma, but clearly stating therein that
the said reporting of vacancies is made only provisionally, and only
for complying with the orders in these cases, and will be subject to the
result of the O.As pending before the Tribunal. Further, it is also
ordered that the direction issued by the Tribunal on 30.7.2021
directing the personal appearance of the State Police Chief before the
Tribunal will also stand vacated and set aside.
17. Taking into account the submissions made by the learned
Senior Government Pleader, it is also ordered that, apart from the
said vacancy requisition report, the competent authority of the Police
department may also send a separate letter addressed to the
Secretary, Kerala Public Service Commission, stating that the said
vacancy requisition report is being submitted by them under protest
and that even these vacancies now provisionally reported are not
O.P.(KAT) Nos. 184 & 185 of 2021
- : 13 :-
vacancies, which are substantive vacancies and which are liable for
being reported and that the report is only made provisionally for
complying with the abovesaid interim orders in the pending cases and
will be subject to the result of the O.As pending before the Tribunal.
18. Since going by the case of the original applicants, the list
is to expire on 4.8.2021, the learned Government Pleader will give
necessary instructions to ensure that the competent authority of the
Police department will furnish the requisite vacancy requisition
report regarding the above 83 vacancies provisionally in the
prescribed proforma, and the said vacancy requisition report may be
sent in online mode, so that the same reaches the office of the PSC by
4 P.M. on 3.8.2021. Further, it is also noted that the petitioners
have undertaken that the competent authority will report the
abovesaid 83 vacancies provisionally and subject to the pending OAs
so that the vacancies requisition report reaches the office of the PSC
by 4 p.m. on 3.8.2021 in the online mode. Further it is pointed out
that the said undertaking is without prejudice to all the contentions to
be raised by the petitioners before the Tribunal in the pending OAs.
19. Further, it is ordered that the PSC need not make any
O.P.(KAT) Nos. 184 & 185 of 2021
- : 14 :-
advice as against the above 83 vacancies and the provisional
reporting of these 83 vacancies will be subject to the result of the O.As
pending before the Kerala Administrative Tribunal.
20. It is also ordered that the Tribunal should also advert to
the specific contention of the PSC regarding the applicability of the
amended procedural norms to the instant ranked list, and also their
contention that the ranked list has already expired on 4.9.2020. The
learned Senior Govt. Pleader has also pointed out that even the 80
lock in period vacancies already reported by the Police Department to
the PSC are to arise only by August, 2022 or thereafter. Hence it is
urged by the petitioners that even if the contentions of the applicants
that the ranked list is valid up to 4.8.2021 and that the preset 83
vacancies now to be reported provisionally are substantive vacancies
as alleged by them, which has arisen before 4.8.2021 are tenable,
even then the abovesaid 80 lock in period vacancies already reported
will have to be deducted from the 83 vacancies now to be reported,
etc. This Court need not resolve those issues now and it is for the
petitioners to raise those contentions and any other contentions
available to them in law before the Tribunal at the time of the final
O.P.(KAT) Nos. 184 & 185 of 2021
- : 15 :-
resolution of the main issues in the pending OAs.
The impugned orders of the Tribunal will stand modified as
above.
With these observations and directions, the above Original
Petitions will stand disposed.
Sd/-
ALEXANDER THOMAS, JUDGE
sd/-
A.BADHARUDEEN, JUDGE
MMG
sdk+
O.P.(KAT) Nos. 184 & 185 of 2021
- : 16 :-
APPENDIX OF OP(KAT).NO.184/2021
PETITIONERS' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE AMENDED OA FILED BY THE APPLICANT.
ANNEXURE A1 TRUE COPY OF THE NOTIFICATION DATED 10-03-2016 UNDER
CAT NO. 18/2016
ANNEXURE A2 TRUE COPY OF THE RELEVANT EXTRACT OF THE RANKED LIST
NO. 478/18 ER IX (2) 8142/16/EW DATED 04-07-2018
ANNEXURE A3 TRUE COPY OF THE G.O(MS) NO. 48/2011/HOME DATED 18-
02-2011
ANNEXURE A4 TRUE COPY OF THE G.O(MS) NO 130/2020/HOME 18-06-2020
ANNEXURE A5 TRUE COPY OF THE LETTER NO. L7-144548/2018/PHQ DATED
26-10-2018.
ANNEXURE A6 TRUE COPY OF THE ORDER NO. L7-82894/2020/PHQ DATED
31-07-2020
ANNEXURE A7 TRUE COPY OF THE G.O(MS) NO 92/2020/HOME DATED 23-
04-2020
ANNEXURE A8 TRUE COPY OF THE G.O.(MS) nO.150/2020/HOME DATED
04.09.2020
ANNEXURE A9 TRUE COPY OF THE QUERY DATED 28.12.2020 SUBMITTED BY
THE 2ND APPLICANT.
ANNEXURE A10 TRUE COPY OF REPLY ISSUED AS PER LETTER NO.13(RTI)-
1023/2021/PHQ
ANNEXURE A11 TRUE COPY OF NOTIFICATION NO.R1A(3)8465/2018/GW
DTAED 13.11.20 M.A. FOR JOINING TOGETHER
EXHIBIT P2 COPY OF THE ORDER DATED 26.2.2021
EXHIBIT P3 TRUE COPY OF THE REPLY STATMENT FILED ON BEHALF OF
THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE MA(EKM) NO.523/2021 FILED I OA(EKM)
NO.388/2021
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 23.7.2021
O.P.(KAT) Nos. 184 & 185 of 2021
- : 17 :-
APPENDIX OF OP(KAT).NO.185/2021
PETITIONERS' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE AMENDED OA FILED BY THE
APPLICANT.
ANNEXURE A1 TRUE COPY OF THE NOTIFICATION DATED 10-03-2016
UNDER CAT NO. 18/2016
ANNEXURE A2 TRUE COPY OF THE RELEVANT EXTRACT OF THE RANKED
LIST NO. 478/18 ER IX (2) 8142/16/EW DATED 04-
07-2018
ANNEXURE A3 TRUE COPY OF THE G.O(MS) NO. 48/2011/HOME DATED
18-02-2011
ANNEXURE A4 TRUE COPY OF THE G.O(MS) NO 130/2020/HOME 18-06-
ANNEXURE A5 TRUE COPY OF THE LETTER NO. L7-144548/2018/PHQ
DATED 26-10-2018.
ANNEXURE A6 TRUE COPY OF THE ORDER NO. L7-82894/2020/PHQ
DATED 31-07-2020
ANNEXURE A7 TRUE COPY OF THE G.O(MS) NO 92/2020/HOME DATED
23-04-2020
ANNEXURE A8 TRUE COPY OF THE G.O.(MS) nO.150/2020/HOME DATED
04.09.2020
ANNEXURE A9 TRUE COPY OF THE QUERY DATED 28.12.2020
SUBMITTED BY THE 2ND APPLICANT.
ANNEXURE A9(A) TRUE COPY OF THE RTI REPLY DATED 9.2.2021 ISSUED
VIDE LETTER NO.G1-24952/2020/IRB BY THE
INFORMATION OFFICER
ANNEXURE A10 TRUE COPY OF RTI QUERY DATED 10.9.2020 PREFERRED
BNEFORE THE DEPARTMENT OF FINANCE
ANNEXURE A10(A) TRUE COPY OF REPLY DATED 06.10.2020 ISSUED VIDE
LETTER NO.1579142/INFO.3/214/2020/FIN BY THE
INFORMATION OFFICER
ANNEXURE A11 TRUE COPY OF NOTIFICATION NO.R1A(3)8465/2018/GW
DTAED 13.11.20 M.A. FOR JOINING TOGETHER
EXHIBIT P2 PHOTO COPY OF THE ORDER DATED 23.2.2021
O.P.(KAT) Nos. 184 & 185 of 2021
- : 18 :-
EXHIBIT P3 TRUE COPY OF THE MA NO.780/2021 FILED IN OA
NO.1913/2020
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 23.7.2021
