Kerala High Court
Nasiya N vs State Of Kerala on 1 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
WP(C).No.146 OF 2020(P)
PETITIONER/S:
NASIYA N
ASSISTANT PROFESSOR, MUSLIM EDUCATION SOCIETY MAMPAD
COLLEGE, MAMPAD COLLEGE.P.O., MALAPPURAM-676542.(AGED
30, W/O.NAMEER.P, NECHIKKAT HOUSE, CHERUVADI.P.O.,
MAVOOR (VIA), KOZHIKODE).
BY ADVS.
SRI.K.S.MADHUSOODANAN
SRI.M.M.VINOD KUMAR
SRI.P.K.RAKESH KUMAR
SRI.K.S.MIZVER
SRI.M.J.KIRANKUMAR
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, HIGHER EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, GOVERNMENT OF
KERALA,THIRUVANANTHAPURAM-695033.
3 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOZHIKODE-673001.
4 UNIVERSITY OF CALICUT,
THENJIPALAM, MALAPPURAM-673635, REPRESENTED BY
REGISTRAR.
5 CORPORATE MANAGER,
MUSLIM EDUCATION SOCIETY AIDED COLLEGE, IMA HALL
ROAD, NADAKKAVU, KOZHIKODE-673011.
6 SMT.JASEELA.M.A.,
ASSISTANT PROFESSOR, MES KEVEEYAM COLLEGE,
VALANCHERY.P.O., MALAPPURAM-676552.
7 SMT.MEHAR AL MINNATH,
ASSISTANT PROFESSOR, MES MAMPAD COLEGE, MEMPAD
COLLEGE.P.O., MALAPPURAM-676542.
WP(C).No.146 OF 2020(P)
2
R1-3 BY GOVERNMENT PLEADER
R4 BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
R5 BY ADV. SRI.BABU KARUKAPADATH
R5 BY ADV. SMT.M.A.VAHEEDA BABU
R5 BY ADV. SRI.AVINASH P RAVEENDRAN
R5 BY ADV. SMT.ARYA RAGHUNATH
R7 BY ADV. SRI.K.M.FIROZ
R7 BY ADV. SMT.M.SHAJNA
OTHER PRESENT:
GP SRI B HARISH KUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.02.2021, ALONG WITH WP(C).19024/2020(C), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.146 OF 2020(P)
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
WP(C).No.19024 OF 2020(C)
PETITIONER/S:
MEHAR AL MINNATH (DR.)
AGED 42 YEARS
W/O SIRAJ KASIM, JYOTHIRGAMAYA, MELIKANIKKATTIL,
FAROOK COLLEGE POST, KOZHIKODE-673 632.
BY ADVS.
SRI.K.M.FIROZ
SMT.M.SHAJNA
SRI.E.C.AHAMED FAZIL
SRI.P.C.MUHAMMED NOUSHIQ
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-679 001.
2 DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.
3 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOZHIKODE, MANANCHIRA POST, KOZHIKODE-673 001.
4 UNIVERSITY OF CALICUT,
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
POST, THENIPALAM, MALAPPURAM-673 635.
5 THE PRINCIPAL,
M.E.S MAMPAD COLLEGE, P.O.MAMPAD COLLEGE,
MALAPPURAM DISTRICT-676 542.
6 CORPORATE MANAGER,
MUSLIM EDUCATIONAL SOCIETY AIDED COLLEGE, IMA HALL
ROAD, NADAKAVU, KOZHIKODE-673 011.
WP(C).No.146 OF 2020(P)
4
7 ADDL.R7.NASIYA.N.
AGED 30 YEARS
ASSISTANT PROFESSOR, MUSLIM EDUCATION SOCIETY
MAMPAD COLLEGE, MAMPAD COLLEGE P.O, MALAPPURAM-676
542, W/O.NAMEER P, NECHIKKAT HOUSE, CHERUVADI P.O,
MAVOOR (VIA), KOZHIKODE IS IMPLEADED AS PER ORDER
DATED 22-10-2020 IN IA 1/2020 IN WP(C)19024/2020.
R1 BY GOVERNMENT PLEADER
R4 BY SRI.P.C.SASIDHARAN, SC, MAHATMA GANDHI
UNIVERSITY
R5-6 BY SRI.BABU KARUKAPADATH, CGC
R7 BY ADV. SRI.K.S.MADHUSOODANAN
R7 BY ADV. SRI.M.M.VINOD KUMAR
R7 BY ADV. SRI.P.K.RAKESH KUMAR
R7 BY ADV. SRI.K.S.MIZVER
R7 BY ADV. SRI.M.J.KIRANKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.02.2021, ALONG WITH WP(C).146/2020(P), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).No.146 OF 2020(P)
5
JUDGMENT
Dated this the 1st day of February 2021
This order of mine shall dispose of two writ petitions,
W.P.(C) No.146 of 2020, Naziya N. v. State of Kerala and
Others (herein after referred to as 'first petition') and W.P.
(C) No.19024 of 2020, Mehar Ali Minha (Dr.) v. State of
Kerala and Others (herein after referred to as 'second
petition'), whereby identical questions have been raised.
2. The facts are being taken from W.P.(C)No.146 of
2020. In the first petition, the petitioner has laid challenge
to Exts.P12 and P13, whereby her appointment has been
revised and treated with effect from 2017 instead of July
2015, whereas in the second petition the petitioner seeks
directions to the respondents 1 to 4 therein to pay the
salary along with the interest.
3. As per the facts in the first petition, it is averred
that the Corporate Manager, Muslim Education Society
Aided College invited application dated 25.6.2014 for filling
up various posts including seven (7) vacancies in
WP(C).No.146 OF 2020(P)
Chemistry. In pursuant to the submission of the application,
interview was held on 2.3.2015. Rank list was published
whereby the petitioner in first petition obtained 7 th rank
whereas the petitioner in the second petition 9 th rank.
Candidates from Rank Nos.1 to 5 were appointed as
Assistant Professor in Chemistry as per the appointment
orders dated 23.1.2016, whereas, the 6th respondent ie., 5th
rank holder joined duty on 13.3.2015 at MES Keveeyam,
Valanchery despite non availability of any work load.
Candidate at Rank No.6 did not accept the offer of
appointment. One Manjula Raman, Associate Professor in
Chemistry, retired on 31.5.2015 from the same college.
Accordingly the petitioner was given appointment on
10.7.2015. The management of the college, 5 th respondent
forwarded the proposal to University of Calicut, Respondent
No.4, for treating his appointment with effect from
10.7.2015.
4. Learned counsel appearing on behalf of the
petitioner Sri.K.S Madhusoodanan submits that 4 th
WP(C).No.146 OF 2020(P)
respondent/University informed the management that the
workload in the college was only 135 hours and therefore
only 8 teachers and Principal would be accommodated and
appointment of the petitioner cannot be considered for want
of vacancy, sought issuance of corrected/revised order
enabling University to process the approval of the
appointment of the rank holders 5 to 11, though 8 th and 10th
rank holders refused appointment. Management issued
revised appointment orders of the petitioner and the 6 th
respondent, vide order dated 30.5.2017. As per the order,
6th respondent was ordered to be appointed on retirement
vacancy of Smt.Manjula Raman with effect from 2.6.2015 in
place of the petitioner and the petitioner got revised
appointment order at MES Mampad College with effect
from 10.7.2015 on account of transfer vacancy of Dr. Shaji
to MES Asmabi college on 2.7.2013. Petitioner on 22.6.17
was relieved from MES Keveeyam, Valanchery on transfer to
MES Mampad. On 23.6.2017, the petitioner joined duty at
MES Mampad. University of Calicut, 4 th respondent
WP(C).No.146 OF 2020(P)
approved the appointment of 6th respondent, vide order
dated 15.12.17, with effect from 2.6.2015. But the
appointment of the petitioner vide order dated 23.11.18 was
made effective with effect from 23.6.2017, Ext.P12 in first
petition. Despite the fact that the allotment of workload
among the teaching staff for the session 2014-15 in
Chemistry was 141 hours with 10 teachers including
Principal. It was next contended that not only this, the 7 th
respondent/9th rank holder also got an approval of
appointment from University of Calicut with effect from
15.7.2015 as evidenced from Ext.P13 in the same college
where the petitioner was transferred ie., MES Mampad.
The matter was referred to an Adalath held by the
University of Calicut in the presence of 11 persons including
Minister, Vice Chancellor, Pro Vice Chancellor, Registrar
etc., and it was found that her appointment should have
been treated from 10.7.2015 instead of 2017. It is in that
background, Management vide communication dated
19.9.2019, Ext.P16 in the first petition informed the
WP(C).No.146 OF 2020(P)
Registrar to approve the appointment with effect from
10.7.2015.
5. The Deputy Registrar informed the Management
that the request of the petitioner would be considered only
after obtaining concurrence for the appointment during the
period from 10.7.2015 to 22.6.2017. It is in that
background the petitioner has approached this Court.
6. The case of discrimination has been meted out to
the petitioner viz-a-viz 7th respondent, who is junior to the
petitioner as per the rank list despite that her appointment
has been treated with effect from 15.7.2015 whereas the
petitioner is granted approval only with effect from
23.6.2017. The 5th respondent committed a folly by
appointing the petitioner in the retirement vacancy of
Sri.Manjula Raman with effect from 10.7.2015, instead of 5 th
respondent as two vacancy had occurred; one on account of
transfer of Dr.K.Shaji and another, retirement of K.K
Bharathan.
WP(C).No.146 OF 2020(P)
7. The petitioner for the last four and half years have
been runningn from pillar to post for getting her due salary.
Similar is the grievance of the petitioner in the second
petition despite appointment with effect from July 2015, no
salary has been paid.
8. On the contrary, 2nd respondent opposed the
aforementioned prayer and came out with a stand that the
working hours were only 117 (one hundred and seventeen)
and remaining workload is only 7 (seven) hours for which no
permanent post is permissible. The minimum workload for
which a permanent post can be sanctioned was 9 hours as
per the order dated 12.3.2012. Even the appointment of 5 th
rank holder namely Smt. Jaseela M.A in MES Keveeyam
College, Valanchery has not been approved either by the
University or Government much less the appointment of the
petitioner in MES Keveeyam College, Valanchery was also
not admissible. The Deputy Director of Collegiate objected
the appointment of the 6th respondent. Vide communication
dated 26.2.2020 Ext.R3(a) informed the University to review
WP(C).No.146 OF 2020(P)
the approval of 6th respondent and similarly in the matter of
petitioner also, a communication was sent on 17.3.2020,
Ext.R3(b) highlighting that the appointment in the college
with effect from 10.7.2015 was against the non existing
workload. Even the rank list had also expired with effect
from 1.3.2016 and therefore the revised approval with
effect from 1.6.2017 would not be justified. The
appointment of 7th respondent, who is the 9th rank holder is
also in an irregular procedure against the non existing Rank
List. Allotment of a particular college and posts for the
selected candidates is a responsibility of the Manager
concerned. The Manager has not followed any rules,
regulations and procedure.
9. Learned counsel for the petitioner refuted the
aforementioned contentions by relying upon Ext.P18 in the
first petition that the Syndicate of 4 th respondent on
22.10.2016, clarified that the college had workload of 135
hours for which 8 teachers + Principal can be
accommodated. It was also refuted that the validity of the
WP(C).No.146 OF 2020(P)
rank list did not expire in view of Clause 10 (5) of Chapter II
of Calicut University statute 1979 in as much as that fresh
rank list was published only on 24.12.2017 Ext.P19 in the
first petition. Regarding contention that the 6 th respondent
is not drawing salary is wholly incorrect by relying upon
Ext.P20. Even the Deputy Director, 3 rd respondent
directed the Treasury Officer to counter sign bill vide
letter dated 13.3.2019, Ext.P21 nor there is any objection
to the appointment of 6th rank holder. Moreover, the 3rd
respondent has not raised any objection before the 4 th
respondent against the approval of 7 th respondent, who is
junior to the petitioner.
10. Counsel representing the 5th respondent
submitted that on the date of notification, 10 posts were
available in the department of Chemistry at MES Keveeyam
College and only 7 teachers were working in the
department of Chemistry. The 1st rank holder in the select
list was appointed as 8th teacher whereas the 5th rank
holder was the 9th teacher and the petitioner 7th rank holder
WP(C).No.146 OF 2020(P)
was appointed as 10th teacher in the retirement vacancy,
which arose in the college on 1.6.2015 and submitted her
joining report on 10.7.2015. But when the proposal for the
approval of appointment as the 10th teacher was submitted
to the University, the grievance of insufficiency was cited in
MES Keveeyam college and simultaneously the sanction for
approving the appointment of 8th teacher/1st rank holder was
granted. In fact from the order dated 4.11.2016 issued
by the University of Calicut, it is discerned that the
admissible workload of the Dept. of Chemistry in MES
Keveeyam college 2015-16 was 135 hours for which 8
teachers + Principal can only be accommodated.
11. I have heard the learned counsel for the parties
and appraised the paper book. The only point which has
been raised vide Ext.P17 in the first petition is that the
appointment of the petitioner against the vacancy on
retirement in MES Mampad college was on an account of
lack of workload. The said contention is not acceptable for
the reason that once a person already working in the other
WP(C).No.146 OF 2020(P)
college had retired, it is deeming fiction that it was a
sanctioned post depending upon the workload. Even the
respondent No.2 had not been fair to this Court in
disclosing the number of posts as noticed from the reply of
the 5th respondent that they were only 7 teachers working
in the Keveeyam College against the 10 sanctioned posts.
The appointment of the petitioner on 10.7.2015 was as a
10th teacher and also failed to give the correct picture of
the working hours, which is evident from Ext.P18 in the first
petition reiterated in the reply of the 5 th respondent.
Ext.P11 also reveals that the working hours for the year
2014-15 were 141 hours. The aforementioned document
has not been denied in any of the counter affidavit either of
the 5th respondent, 4th respondent or of the 2nd respondent.
For the sake of brevity, Proforma II of Ext.P11 is extracted
herein below:
WP(C).No.146 OF 2020(P)
PROFORMA II
STATEMENT SHOWING THE ALLOTMENT OF WORK
LOAD AMONG THE TEACHING STAFF FOR THE YEAR
2014-15
Keveeyam College valanchery Name of Department:Chemistry
Name of teacher Designati Lecture Work Supervision/practical Total
on hours
BA B. B M B.A B. B. M.Sc
Sc com Sc Sc com
Ali.P
2.P.A Raziyabi Asso.Prof 5 6 4 1 16
3.K.M Rukkiya '' 2 6 4 4 16
5. Rajesh C Assi.Prof 4 6 2 4 16
6. Jisha v.s '' 3 3 8 2 16
7.Minshiya P '' 4 6 4 2 16
8. Saifunneesa. T.K '' 2 3 9 2 16
9. Jaseela. M.A '' 6 2 2 10
10. Nasiya.N '' 4 3 4 5 16
Total 38 39 22 141
12. During the pendency of the writ petition certain
documents Exts.P22, P23 and P24 in the first petition have
also been placed on record showing that one Smt.P.A
Raziabi, Associate Professor was relieved on account of
retirement on 30.4.2016. It is strange that the College and
Management had not been also fair to this Court in
WP(C).No.146 OF 2020(P)
disclosing about the vacancies and had kept the University
in dark regarding the occurrence of vacancies
commensurate with the workload. Ext.P23 is the statement
showing the allotment of workload among the teaching staff
of MES Keveeyam College, Valanchery for the year 2016-17.
The petitioner at serial No.9 was allocated 16 hours and Sl.
No.10 (sanctioned post) is vacant. The same reads thus:
PROFORMA II
STATEMENT SHOWING THE ALLOTMENT OF WORK
LOAD AMONG THE TEACHING STAFF FOR THE YEAR
2016-17
MES Keveeyam College valanchery Name of Department:Chemistry
Name of teacher Designati Lecture Hours Practical Hours Total
on Hours
BA B.Sc B.co M.S B. B.S B.co M.Sc
m c A c m
Ali.P
2.K.M Rukkiya Asso.Prof 4 6 4 2 16
3.Preethy Alex '' 3 6 4 3 16
4. Rajesh C '' 4 6 4 2 16
5.Jisha v.s Assi.Prof 4 6 2 4 16
6.Minshiya P '' 3 3 8 2 16
7.Saifunneesa. T.K '' 4 6 4 2 16
8. Jaseela. M.A '' 2 6 9 2 16
9. Nasiya.N '' 4 3 4 5 16
WP(C).No.146 OF 2020(P)
13. It is settled law that when the parties make submit to
the jurisdiction of writ court they are expected to give a true
and fair picture but not distorted. Any such attempt of unfair
nature must be dealt with heavy hand. Otherwise, the order of
this Court would go unattended and unrespected. In such
circumstances, people may resort to take the law in their own
hands. Non compliance of the orders of the court have to be
dealt with firmly and diligently. I refrain from passing any
adverse orders against the officers for unnecessarily issuing a
revised order of appointment for the reason that the
PROFORMA, Ext.P23 renders objection of Respondent No.2
otiose.
As an upshot of my findings, the writ petitions are allowed.
Exts.P12 and 13 in the first petition are quashed. Respondents
are directed to pay the salary of the petitioner by treating her
appointment with effect from July 2015 and also the petitioner in
the second petition. Let this exercise be taken within a period of
one month from the date of receipt of a copy of this judgment.
Sd/-
AMIT RAWAL
sab JUDGE
WP(C).No.146 OF 2020(P)
APPENDIX OF WP(C) 146/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 PHOTOCOPY OF THE RELEVANT PAGE OF
MINUTES OF SELECTION COMMITTEE DATED
2.3.15.
EXHIBIT P2 PHOTOCOPY OF THE RELEVANT EXTRACT OF THE
APPOINTMENT ORDER BEARING
NO.MES/AC/E.938/2014 DATED 23.1.2016.
EXHIBIT P3 PHOTOCOPY OF THE APPOINTING ORDER ISSUED
TO PETITIONER BEARING
NO.MES/AC/E.938/2014 DATED 9.7.15.
EXHIBIT P4 PHOTOCOPY OF THE FORWARDING LETTER
BEARING NO.G1/2015 FOR APPROVAL OF THE
PETITIONER DATED 6.8.15.
EXHIBIT P5 PHOTOCOPY OF THE REVISED APPOINTMENT
ORDER DATED 30.5.17 BEARING NO.MES/AC/E
938/14 ISSUED BY 5TH RESPONDENT.
EXHIBIT P6 PHOTOCOPY OF THE REVISED APPOINTMENT
ORDER BEARING NO.MES/AC/E.938-A/2014
ISSUED BY 5TH RESPONDENT TO THE 6TH
RESPONDENT DATED 1.6.17.
EXHIBIT P7 PHOTOCOPY OF THE APPOINTMENT (REVISED)
ORDER BEARING NO.MES/AC/E.938-B/2014
ISSUED BY 5TH RESPONDENT TO THE
PETITIONER DATED 1.6.17.
EXHIBIT P8 PHOTOCOPY OF THE RELIEVING ORDER BEARING
NO.G1/2017 DATED 22.6.17 OF THE
PETITIONER.
EXHIBIT P9 PHOTOCOPY OF THE JOINING LETTER DATED
23.6.2017 BEARING NO.MES/G1/JR/TS/2017.
EXHIBIT P10 PHOTOCOPY OF THE APPROVAL ORDER OF 6TH
RESPONDENT BEARING
U.O.NO.15518/2017/ADMN DATED 15.12.2017
ISSUED BY 4TH RESPONDENT.
WP(C).No.146 OF 2020(P)
EXHIBIT P11 PHOTOCOPY OF THE STATEMENT OF WORKLOAD
FOR THE YEAR 2013-14 AND 2014-15 IN
CHEMISTRY DEPARTMENT.
EXHIBIT P12 PHOTOCOPY OF THE APPROVAL ORDER TO
PETITIONER BEARING
U.O.NO.13739/2018/ADMN DATED 23.11.2018
ISSUED BY 4TH RESPONDENT.
EXHIBIT P13 PHOTOCOPY OF THE APPROVAL ORDER TO 7TH
RESPONDENT BEARING U.O.NO.2359/2019/ADMN
DATED 14.2.2019 ISSUED BY 4TH
RESPONDENT.
EXHIBIT P14 PHOTOCOPY OF THE RELEVANT PAGE OF
MINUTES OF ADALATH HELD ON 2.3.2019.
EXHIBIT P15 PHOTOCOPY OF THE LETTER OF 4TH
RESPONDENT TO 5TH RESPONDENT BEARING
NO.158745/GA-II-A3/2015/ADMN DATED
4.5.2019.
EXHIBIT P16 PHOTOCOPY OF THE LETTER OF 5TH
RESPONDENT TO THE 4TH RESPONDENT BEARING
NO.MES/AC/E-1509/19 DATED 19.9.2019.
EXHIBIT P17 PHOTOCOPY OF THE LETTER OF 4TH
RESPONDENT TO 5TH RESPONDENT BEARING
NO.158745/GA-II-A3/2015/ADMN. DATED
25.10.2019.
EXHIBIT P18 PHOTOCOPY OF THE LETTER OF 4TH
RESPONDENT TO THE PRINCIPAL, MES
KEVEEYAM COLLEGE, VALANCHERY BEARING
NO.1440505GA2-A3/2015 ADMIN DTD 4.11.16.
EXHIBIT P19 PHOTOCOPY RANK LIST DATED 2-3-2015 CAME
INTO FORCE ON 24-12-2017 PREPARED BY
SELECT COMMITTEE OF 5TH RESPONDENT.
EXHIBIT P20 PHTOCOPY OF THE LETTER OF 3RD RESPONDENT
DATED 24-11-2018 BEARING NO B6-7290/2018
ADDRESSED TO THE TREASURY OFFICER,
MANNARKKAD COUNTER SIGNING THE FIRST
SALARY BILL OF JULIYA A.P. FOR THE MONTH
OF 6/15 TO BE HONOURED ALONG WITH INNER.
WP(C).No.146 OF 2020(P)
EXHIBIT P21 PHTOCOPY OF THE LETTER DATED 13-3-2019
BEARING NO.B6-1088/2019 ADDRESSED TO THE
TREASURY OFFICER, MANNARKKAD COUNTER
SINGNING THE ARREAR SALARY BILL FOR
JULIYA A.P.WITH INTTER.
EXHIBIT P22 PHOTOCOPY OF THE RELIEVING ORDER DATED
30.4.2016 BEARING LETTER NO
G1/ESTT/3/2016
EXHIBIT P23 PHOTOCOPY OF THE PROFORMA-11 STATEMENT
SHOWING THE ALLOTMENT OF WORK LOAD-2016-
EXHIBIT P24 PHOTOCOPY OF THE REPLY UNDER RIGHT TO
INFORMATION ACT BEARING NO 207922/GA-11-
A3-2016/ADMN DATED 10.11.2020
RESPONDENT'S/S EXHIBITS:
EXHIBIT R5(A) A TRUE COPY OF THE STATEMENT FOR RE-
ASSESSMENT OF WORK LOAD ON THE BASIS OF
THE MEETING ON 18.12.2002 WITH RESPECT
TO MES KEVEEYAM COLLEGE, VALANCHERY FOR
THE YEAR 2001-2002.
EXHIBIT R5(B) A TRUE COPY OF G.O. (MS) NO.260/2010/
H.EDN. DATED 20.08.2010 ALONG WITH THE
RELEVANT PORTION OF THE ANNEXURE.
EXHIBIT R5(C) A TRUE COPY OF G.O.(RT)
NO.1860/2012/H.EDN. DATED 07.09.2012
ISSUED BY THE GOVERNMENT CORRECTING THE
TYPOGRAPHICAL ERROR OCCURRED IN EXHIBIT
R5(B) G.O., PERMITTING MES KEVEEYAM
COLLEGE, VALANCHERY TO FILL UP TWO POSTS
IN CHEMISTRY AFTER ACCOMMODATING THE TWO
EXCESS TEACHERS SHOWN IN EXHIBIT R5(B).
EXHIBIT R5(D) A TRUE COPY OF THE LETTER NO.D3/4732/14
DATED 28.06.2014 OF THE DEPUTY DIRECTOR
OF COLLEGIATE EDUCATION, KOZHIKODE
ADDRESSED THE DIRECTOR OF COLLEGIATE
EDUCATION, THIRUVANANTHAPURAM TO TAKE
NECESSARY CORRECTIVE ACTION IN PURSUANCE
TO EXHIBIT R5(C).
WP(C).No.146 OF 2020(P)
EXHIBIT R5(E) A TRUE COPY OF THE ORDER DATED
04.11.2016 ISSUED BY THE UNIVERSITY OF
CALICUT SHOWING THAT THE ADMISSIBLE
WORKLOAD OF THE DEPT. OF CHEMISTRY IN
MES KEVEEYAM COLLEGE DURING 2015-16 IS
135 HOURS FOR WHICH 8 TEACHERS +
PRINCIPAL (WHOSE SUBJECT IS CHEMISTRY)
CAN ONLY BE ACCOMMODATE.
EXHIBIT R5(F) A TRUE COPY OF THE LETTER DATED
01.12.2016 OF THE UNIVERSITY OF CALICUT
ADDRESSED TO THE 5TH RESPONDENT
DIRECTING HIM TO TAKE CORRECTIVE
MEASURES IN PURSUANCE TO EXHIBIT R5(E).
WP(C).No.146 OF 2020(P)
APPENDIX OF WP(C) 19024/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE MINUTES OF MEETING OF
SELECTION COMMITTEE OF MES COLLEGES DATED
2.3.2015
EXHIBIT P2 TRUE COPY OF APPOINTMENT ORDER OF
PETITIONER DATED 9.5.2015 ISSUED BY
CORRESPONDENT AND CHAIRMAN OF MUSLIM
EDUCATIONAL SOCIETY
EXHIBIT P3 TRUE COPY OF COMMUNICATION DATED 22.7.2015
ISSUED BY THE PRINCIPAL, MES COLLEGE,
MAMPAD TO THE CORRESPONDENT AND CHAIRMAN,
STANDING COMMITTEE OF MES COLLEGES.
EXHIBIT P4 TRUE COPY OF THE STATEMENT OF WORK LOAD
AMONG THE TEACHING STAFF UNDER THE 5TH
RESPONDENT COLLEGE FOR THE YEAR 2015
EXHIBIT P5 TRUE COPY OF THE PROPOSAL DATED 13.8.2015
FOR APPROVAL OF APPOINTMENT OF THE
PETITIONER FORWARDED BY THE 5TH RESPONDENT
TO THE 4TH RESPONDENT
EXHIBIT P6 TRUE COPY OF U.O. NO 2359/2019/ADMN DATED
14.2.2019 ISSUED BY THE ASSISTANT
REGISTRAR, UNIVERSITY OF CALICUT
EXHIBIT P7 TRUE COPY OF COMMUNICATION DATED 25.3.2019
ISSUED BY THE PRINCIPAL MES COLLEGE, MAMPAD
TO 3RD RESPONDENT DEPUTY DIRECTOR
