Kerala High Court
E.Chandrasekharan vs Coir Board on 1 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
WP(C).No.17335 OF 2012(N)
PETITIONER:
E.CHANDRASEKHARAN
66, PONNIAMMAN KOVIL STREET,
PURASAWAKKAM, CHENNAI-7.
BY ADVS.
SRI.N.RAGHURAJ
SMT.K.AMMINIKUTTY
RESPONDENTS:
1 COIR BOARD, COIR HOUSE, M.G. ROAD,
KOCHI-682 016, REPRESENTED BY THE CHAIRMAN.
2 THE SECRETRY, COIR BOARD, COIR HOUSE, M.G.ROAD,
KOCHI-682 016.
3 THE ADMINISTRATIVE OFFICER, COIR BOARD, COIR HOUSE,
M.G.ROAD, KOCHI-682016.
4 RAMACHANDRAN V., VARIKAT HOUSE, VENOLI ROAD,
KALLEPULLI, PALAKKAD-678 005.
5 V.S.VIJAYARAGHAVAN, VADAKKUMPURAM, ERIMAYUR,
PALAKKAD-678 546.
6 AJI, KOONANCHIRAYIL, KIZHAKKEKAR SOUTH,
VALIYAPARAMBU P.O, KARTHIKAPALLY,
ALAPPUZHA DISTRICT, KERALA-690566, WORKING AT
COIR BHAVAN, 13-26-2, APUROOPA ARCADE,
OPP.JAGADMBA THEATRE, MAHARANIPETTA,
VISAKHAPATANAM-530 022.
7 DINU M., M.K. HOUSE, PETTAKKAD, PAMPAMIPALLAM P.O.,
PALAKKAD DISTRICT, KERALA-678 621, WORKING AT COIR
BHAVAN, TC 25/360-2, RAMAKRISHNA BUILDING, OPP. TO
MALAYALA MANORAMA, MANORAMA ROAD, THAMPANUR,
THIRUVANANTHAPURAM-695 001.
8 HEMANT VAID, C-95, GURUDWARA STREET, JEEVAN PARK,
PANKHA ROAD, UTTAM NAGAR, NEW DELHI-110059, WORKING
AT COIR BHAVAN, 1/16A, ASAF ALI ROAD, NEW DELHI-110
002.
9 SREEJESH V., C/O K.KRISHNA PILLAI, 19/566, KRISHNA,
WPC 17335/12 & 23926/12
2
NEW COLONY, MANKAVU, PALAKKAD DISTRICT, KERALA-
678013.
10 SUBHASH G., MALAYAPOTHI HOUSE, ERIMAYUR, PALAKKAD
DISTRICT, KERALA-678 546, WORKING AT COIR BHAVAN,
WEST PALLITHAMAM BUILDING,KARUNAKARAN NAMBIAR ROAD,
THRISSUR-686 020.
11 RADHEY SHYAM, 7/16, BHAGWAN DASS ROAD, NEW DELHI-
110 001, WORKING AT COIR BHAVAN, 19, SUREN TAGORE
ROAD, BALLYGUNGE POST, GARIAHAT, KOLKATA-700 019.
12 SIVAKUMAR S., KOLLARA MADHAVA BHAVAN, VAYALAR P.O.,
CHERTHALA, ALAPPUZHA DISTRICT, KERALA-688 536,
WORKING AT COIR BHAVAN, 1-A, MAHATMA GANDHI ROAD,
BANGALORE-560 001.
13 SHAJAHAN M., BISMILLA HOUSE, NELLIPADAM, NEMMARA,
PALAKKAD DISTRICT, KERALA-678 508, WORKING AT COIR
BHAVAN, EST PALLITHANAM BUILDING, KARUNAKARAN
NAMBIAR ROAD, THRISSUR-686 020.
14 SYAM BABU K.S., KALLASSERY, CHITHIRALAYAM,
POONTHOPPU WARD, AVALOOKUNNU P.O., ALAPPUZHA
DISTRICT, KERALA-688 006, WORKING AT COIR BHAVAN,
SHIBNAGAR COLLEGE ROAD, AGARTHALA, TRIPURA-799 004.
15 CENTRAL VIGILANCE COMMISSION, SATARKATA BHAVAN,
GPO COMPLEX, BLOCK A, INA, NEW DELHI-110 023.
16 UNION OF INDIA, MINISTRY OF MICRO SMALL AND MEDIUM
ENTERPRISES (MS&ME), UDYOG BHAVAN, NEW DELHI
REPRESENTED BY THE SECRETARY. PIN-110 001.
BY ADVS.
SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
SRI. P.VIJAYAKUMAR - ASGI
SMT. O.M SHALINA - SC
SRI.M.B.PRAJITH
SRI.N.N.SUGUNAPALAN SR.
SRI.S.SUJIN
SMT.F.ANCY
SRI.N.N.SUGUNAPALAN (SR.)
SMT.A.AMRUTHA VIDYADHARAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
WPC 17335/12 & 23926/12
3
01.02.2021, ALONG WITH WP(C).23926/2012(M), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WPC 17335/12 & 23926/12
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
WP(C).No.23926 OF 2012
PETITIONERS:
1 JOSHI.V., KANNITTAYIL HOUSE, CMC 21, CHERTHALA
P.O., ALAPPUZHA - 688524.
2 ANIL KUMAR D., KIZHAKKECHELLAKKADU,
KARIKKADU P.O., ALAPPUZHA - 688527.
3 AJAYAKUMAR P.C., V.V.GRAMAM COLONY,
KURUPPANKULANGARA P.O., CHERTHALA, ALAPPUZHA.
BY ADVS.
SRI.N.RAGHURAJ
SMT.K.AMMINIKUTTY
RESPONDENTS:
1 COIR BOARD, COIR HOUSE, M.G.ROAD, KOCHI-682016,
REPRESENTED BY THE CHAIRMAN.
2 THE SECRETARY, COIR BOARD, COIR HOUSE, M.G.ROAD,
KOCHI-682016.
3 THE ADMINISTRATIVE OFFICER, COIR BOARD,
COIR HOUSE, M.G.ROAD, KOCHI-682016.
4 RAMACHANDRAN V., VARIKAT HOUSE, VENOLI ROAD,
KALLEPULLI, PALAKKAD-678005.
5 V.S.VIJAYARAGHAVAN, VADAKKUMPURAM, ERIMAYUR,
PALAKKAD-678546.
6 AJI, KOONANCHIRAYIL, KIZHAKKEKARA SOUTH,
VALIYAPARAMBU P.O., KARTHIKAPPALLY, ALAPPUZHA
WPC 17335/12 & 23926/12
5
DISTRICT, KERALA-690566, WORKING AT COIR BHAVAN,
13-26-2, APUROOA ARCADE, OPP. JAGADAMBA THEATRE,
MAHARANIPETTA, VISAKHAPATANAM-530022.
7 DINU M., M.K.HOUSE, PETTAKKAD, PAMPAMPALLAM P.O.,
PALAKKAD DISTRICT, KERALA-678621, WORKING AT COIR
BHAVAN, TC.25/360-2, RAMAKRISHNA BUILDING, OPP. TO
MALAYALA MANORAMA, MANORAMA ROAD, THAMPANUR,
THIRUVANANTHAPURAM DISTRICT - 695001.
8 HEMANT VAID, C-95, GURUDWARA STREET, JEEVAN PARK,
PANKHA ROAD, UTTAM NAGAR, NEW DELHI-110059, WORKING
AT COIR BHAVAN, 1/16A, ASAF ALI ROAD, NEW DELHI-
110002.
9 SREEJESH V., C/O.K.KRISHNA PILLAI, 19/566,
'KRISHNA', NEW COLONY, MANKAVU, PALAKKAD DISTRICT,
KERALA-678013, WORKING AT COIR BHAVAN, NEAR STADIUM
STAND, N.S.TOWER NO. 280-1 & 2, PALAKKAD DISTRICT,
KERALA-678013.
10 SUBHASH G., MALAYAPOTHI HOUSE, ERIMAYUR, PALAKKAD
DISTRICT, KERALA - 678546, WORKING AT COIR BHAVAN,
WEST PALLITHANAM BUILDING, KARUNAKARAN NAMBIAR
ROAD, THRISSUR-686020.
11 RADHEY SHYAM, 7/16, BHAGWAN DASS ROAD, NEW DELHI-
110001, WORKING AT COIR BHAVAN, 19, SUREN TAGORE
ROAD, BALLYGUNGE POST, GARIAHAT, KOLKATA - 700019.
12 SIVAKUMAR S., KOLLARA MADHAVA BHAVAN, VAYALAR P.O.,
CHERTHALA, ALAPPUZHA DISTRICT, KERALA - 688536,
WORKING AT COIR BHAVAN, 1-A, MAHATMA GANDHI ROAD,
BANGALORE-560001.
13 SHAJAHAN M., BISMILLA HOUSE, NELLIPADAM, NEMMARA,
PALAKKAD DISTRICT, KERALA-678508, WORKING AT COIR
BHAVAN, WEST PALLTHANAM BUILDING, KARUNAKARAN
NAMBIAR ROAD, THRISSUR-686020.
14 SYAM BABU K.S., KALLASSERY, CHITHRALAYAM,
POONTHOPPU WARD, AVALOOKUNNU P.O., ALAPPUZHA
DISTRICT, KERALA-688006, WORKING AT COIR BHAVAN,
SHIBNAGAR COLLEGE ROAD, AGARTHALA, TRIPURA-799004.
WPC 17335/12 & 23926/12
6
15 CENTRAL VIGILANCE COMMISSION, SATARKATA BHAVAN, GPO
COMPLEX, BLOCK A, INA, NEW DELHI-110023.
16 UNION OF INDIA, MINISTRY OF MICRO SMALL AND MEDIUM
NAD MEDIUM ENTERPRISES (MS&ME), UDYOG BHAVAN, NEW
DELHI, REPRESENTED BY THE SECRETARY.
BY ADVS.
SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
SRI.N.N.SUGUNAPALAN SR.
SRI.S.SUJIN
SMT.O.M.SHALINA, CGC
SMT.F.ANCY
SMT.A.AMRUTHA VIDYADHARAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.02.2021, ALONG WITH WP(C).17335/2012(N), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WPC 17335/12 & 23926/12
7
JUDGMENT
Petitioners in these two cases - which
have been heard together on account of the
analogous factual circumstances and reliefs
sought for - are stated to be Hamal-cum-
Stitchers in the services of the Coir Board
and they say that they had responded to a
notification issued by the said Board for
permanent appointment to such posts. They say
that they had participated in the selection
process conducted in February 2011 and that
since they have performed very well, they were
included high in the rank list, thus
legitimately justifying the impression that
they would be appointed.
2. The petitioners allege that, however,
they were later informed that said process was
cancelled and that a re-test was conducted in
June 2011 and assert that this was done only
to ensure that some of the candidates who are
WPC 17335/12 & 23926/12
close to the officials of the Board were
selected. They then point out that respondents
were identified subsequently and appointed
solely because of their affinity to the higher
officials of the Board.
3. The petitioners, therefore, pray that
the rank list prepared by the Selection
Committee, after the re-test - namely Ext.P7
in WP(C)No.23926/2012, which is same as
Ext.P14 in WP(C)No.17335/2012 - be set aside
and that they be directed to be appointed to
the vacancies, based on their performance in
the selection conducted in February 2011.
4. Sri.N.Reghuraj - learned counsel for
the petitioners in these two cases,
supplemented the afore contentions by saying
that the persons, who have now been found to
be eligible and appointed, through the re-test
conducted in June 2011, were, in fact, persons
WPC 17335/12 & 23926/12
who have fared very badly in the first test
conducted in February 2011 and that this is
indubitable from Exts.P12, P12(a) marks sheets
and P13, P13(a), P13(b) and P13(c) answer
scripts, which have been produced along with
WP(C)No.17335/2012. He submitted that,
therefore, nepotism and favouritism are writ
large in the selection proceedings; and thus
reiteratingly prayed that the reliefs sought
for by his clients be granted.
5. In response, Smt.O.M.Shalina - the
learned Standing Counsel for the Coir Board,
submitted that a counter affidavit has been
filed on record, explaining why the first test
conducted in February 2011 had been cancelled,
leading to a re-test in June 2011. She
submitted that this is available in paragraphs
5 and 7 of the counter affidavit and submitted
that a re-test was mandated only because the
Committee, which conducted the first test in
WPC 17335/12 & 23926/12
February 2011, had acted beyond their
jurisdiction in having held a written test in
English, which language was not familiar to
most of the candidates, who had appeared on an
All India basis. She submitted that a second
Committee was, thereafter, constituted and
that they had then conducted a re-test in June
2011, which was widely published and notified.
She further submitted that the petitioners
had, in fact, participated in the re-test and
therefore, that this Writ Petition is not
maintainable. She, therefore, prayed that this
Writ Petition be dismissed.
6. Smt.Amritha Vidhyadharan and
Sri.S.Sujin, learned counsel appearing for the
party respondents in these cases, submitted
that the allegations of the petitioners are
wholly without basis and are unsubstantiated,
particularly that respondents 7 and 9 in
WP(C)No.17335/2012 have been selected only on
WPC 17335/12 & 23926/12
account of their affinity to the senior
officials of the Board. They submitted that
these allegations are per se malafide and
prayed that these Writ Petitions be dismissed.
7. When I consider the afore submissions,
one aspect that immediately engages my
attention is that these Writ Petitions have
been pending before this Court for the last
more than eight years without any interim
orders having been secured by the petitioners.
Obviously, therefore, the matter has now
become stale, especially because the party
respondents were appointed and have been
continuing in service for all these time.
8. That apart, the sole allegation of the
petitioners impelled in these Writ Petitions
is that the first test conducted in February
2011 had been cancelled illegally, since they
were ranked high up in the list; and that a
re-test was held in June 2011, solely to
WPC 17335/12 & 23926/12
enable the party respondents to be appointed,
they being closely associated with the
officials of the 1st respondent.
9. However, when I go through the
averments in the counter affidavit filed on
behalf of the 1st respondent, particularly
those contained in paragraphs 5 and 7, their
position is that a re-test was necessitated
because the first process made by the
Selection Committee was bad, they having
conducted a written test instead of a
practical test and that too in English. To
enable a full reading, I deem it apposite to
extract the afore paragraphs of the counter
affidavit below:
5. The committee was entrusted with the
work of conduct of the practical test
only since the qualifiction for the
post is a 'pass in middle school
standard and two years' experience in
stitching and work connected with the
sale of coir and coir goods'. But
the committee had conducted the
practical test which included a
written test for the post during the
period from 9th to 11th February, 2011
at National Coir Training & Design
WPC 17335/12 & 23926/12
Centre, Kalavoor, Alappuzha. It was
observed that by conducting written
test to candidates, who hailed from
different states of the country with
different mother tongues etc, the
committee members had deviated from
the approved procedures, which led to
cancellation of the entire selection
process held at national level. Some
of the candidates had complained
orally to the Chairman, Coir Board,
also on the methodology of the
practical test, since the poor
candidates had come from different
parts of the country. This matter
was taken seriously and an
explanation was called for from the
committee members. In the light of
the oral complaints of some of the
candidates, a re-test was conducted
on 8th and 9th June 2011, by a fresh
committee consisting of five Officers
under the overall supervision of
Shri. M.Kumaraswamy Pillai, Director
(Marketing) for all the candidates.
From the above facts, it is crystal
clear that there was nothing
discriminatory or unusual in the
entire selection process for
recruitment of Hamal-Cum-Stitchers.
Hence the contentions of the
petitioner in the above Writ Petition
contrary to the above are utter false
hood and hence denied.
7. Regarding the contentions in
paragraph numbers 2 and 3 of the Writ
Petition, it is submitted that as per
the instructions given to the duly
constituted selection Committee, the
committee was to conduct the
practical test alone whereas, they
had conducted a written test which
was against the direction given by
the Board to the committee members,
as the qualification prescribed in
the Recruitment Rule for selection to
the post was only 'a pass in middle
WPC 17335/12 & 23926/12
school standard and two years
experience in stitching and work
connected with the sale of coir and
coir goods' and the selection was
made on an all India basis candidates
from Odisha, Rajasthan, Andhra
Pradesh, Tamil Nadu, New Delhi
attended the practical test. The
committee entrusted with the work of
conducting practical test made the
candidates to write down the names of
the coir products on an officially
sealed white paper with their roll
number and signature. The candidates
who are hailing from various states
were unable to write down the names
of the identified coir products in
English and it is pertinent to bring
to the notice that the committee
members were unable to value the
answer sheet as the candidates have
written answers in their local
language i.e., Telungu, Odia, Tamil,
Hindi, etc. So they were forced to
write in English and this has created
problems for the candidates leading
to loss of mark which affected the
scope of the candidates for securing
expected marks for gaining an
opportunity for employment.
10. It is, therefore, obvious that the
official respondents have been able to
cogently explain why a re-test was
necessitated and I find some force in it
because, if a written test had been conducted
in English, then certainly, many of the
candidates, particularly from other parts of
WPC 17335/12 & 23926/12
India, would have been able to answer it and
this perhaps explains the fact that they were
placed very low in the rank list prepared
after the first test. Therefore, merely
because the petitioners may have secured
higher ranks in the selection process
conducted by the first Selection Committee and
the party respondents may have been ranked
lower than them, it does not conclusively
establish that the process was jettisoned,
only so as to favour the latter and to cause
prejudice to the petitioners.
11. In any event, I find justification in
the explanation offered by the 1st respondent,
that the selection conducted by the first
committee in February 2011 was not as per the
stipulated guidelines, since what was
entrusted with them to do was to conduct a
practical test and not a written test.
12. That apart, since it is admitted that
WPC 17335/12 & 23926/12
the petitioners had participated in the retest
without demur, they cannot seek the same to be
cancelled - as has been prayed for in these
cases - solely because they found themselves
lower in rank pursuant thereto.
Consequently, these Writ Petitions are
dismissed.
Sd/-
DEVAN RAMACHANDRAN
RR JUDGE
WPC 17335/12 & 23926/12
APPENDIX OF WP(C) 17335/2012
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE CALL LETTER
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER DATED 18-01-2011
EXHIBIT P2 TRUE PHOTOCPY OF THE COMMUNICATION
BEARING NO. CB/ADM/2010/4/6 DATED
16-05-2011
EXHIBIT P3 TRUE PHOTOCOPY OF THE LETTER ISSUED
BY THE PETITIONER TO THE PUBLIC
INFORMATION OFFICER OF THE 1ST
RESPONDENT DATED 11-06-2011.
EXHIBIT P4 TRUE PHOTOCOPY OF THE REPLY ISSUED
BY THE CENTRAL PUBLIC INFORMATION
OFFICER BEARING NO.
CB/MRS/RTI/10/12/1 VOL-III(A) DATED
11-07-2011.
EXHIBIT P5 TRUE PHOTOCOPY OF THE APPLICATION
DATED 01-08-2011 SUBMITTED BY THE
PETITIONER UNDER THE RIGHT TO
INFORMATION ACT, 2005
EXHIBIT P6 TRUE PHOTOCOPY OF THE REPLY DATED
07-09-2011 GIVEN BY THE CENTRAL
PUBLIC INFORMATION OF THE 1ST
RESPONDENT BOARD.
EXHIBIT P7 TRUE PHOTOCOPY OF THE REPRESENTATION
BEFORE THE HONOURABLE PRIME MINISTER
OF INDIA DATED 15-11-2011
EXHIBIT P7(A) TRUE PHOTOCOPY OF THE REPRESENTATION
BEFORE THE CENTRAL VIGILANCE DATED
15-11-2011
EXHIBIT P8 TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BEFORE THE 2ND AND 16TH
RESPONDENT DATED 14-12-2011
EXHIBIT P9 TRUE PHOTOCOPY OF THE LAWYER NOTICE
DATED 31-01-2012 IN THE 2ND AND 16TH
WPC 17335/12 & 23926/12
RESPONDENT.
EXHIBIT P10 TRUE PHOTOCOPY OF THE REPLY DATED
07-03-2012
EXHIBIT P11 TRUE PHOTOCOPY OF THE COMMUNICATION
FROM THE CENTRAL VIGILANCE
COMMUNICATED DATED 09-03-2012
EXHIBIT P12 TRUE PHOTOCOPY OF THE STATEMENTS OF
MARKS AWARDED TO THE CANDIDATED IN
THE PRACTICAL TEST HELD ON 9TH AND
10TH FEBUARY, 2011
EXHIBIT P12(A) TRUE PHOTOCOPY OF THE STATEMENTS OF
MARKS AWARDED TO THE CANDIDATED IN
THE INTERVIEW HELD ON 11TH FEBRUARY,
EXHIBIT P13 TRUE PHOTOCOPY OF THE ANSWER SCRIPTS
OF THE 8TH RESPONDENT.
EXHIBIT P13(A) TRUE PHOTOCOPY OF THE ANSWER SCRIPTS
OF THE 9TH RESPONDENT
EXHIBIT P13(B) TRUE PHOTOCOPY OF THE ANSWER SCRIPTS
OF THE 10TH RESPONDENT.
EXHIBIT P13(C) TRUE PHOTOCOPY OF THE ANSWER SCRIPTS
OF THE 11TH RESPONDENT.
EXHIBIT P14 TRUE PHOTOCOPY OF THE RANK LIST OF
THE CANDIDATES FOR SELECTED TO THE
POST OF HAMAL CUM STITCHER UNDER THE
1ST RESPONDENT BOARD IN THE PROCESS
OF SELECTION HELD IN JUNE, 2011
WPC 17335/12 & 23926/12
APPENDIX OF WP(C) 23926/2012
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE NOTIFICATION BEARING
NO.CB/ADM/2008/4/7/DTD. 08.07.2010.
EXHIBIT P2 TRUE PHOTOCOPY OF THE CALL LETTER ISSUED BY
THE 3RD RESPONDENT TO THE 1ST PETITIONER
DATED 18.01.2011.
EXHIBIT P3 TRUE PHOTOCOPY OF THE REQUEST DATED
01.08.2011 SUBMITTED BY THE
E.CHANDRASEKHARAN.
EXHIBIT P4 TRUE PHOTOCOPY OF THE REPLY ISSUED BY THE
CENTRAL PUBLIC INFORMATION OFFICER BEARING
NO.CB/MRS/RTI/10/12/1 VOL.III(B) DATED
07.09.2011.
EXHIBIT P5 TRUE PHOTOCOPY OF THE STATEMENTS OF MARKS
AWARDED IN THE PRACTICAL TEST HELD ON 11TH
FEBRUARY, 2011.
EXHIBIT P5A TRUE PHOTOCOPY OF OF THE STATEMENTS OF
MARKS AWARDED IN THE INTERVIEW HELD ON 11TH
FEBRUARY, 2011.
EXHIBIT P6 TRUE PHOTOCOPY OF THE ANSWER SCRIPTS OF THE
8TH RESPONDENT.
EXHIBIT P6A TRUE PHOTOCOPY OF THE ANSWER SCRIPTS OF THE
9TH RESPONDENT.
EXHIBIT P6B TRUE PHOTOCOPY OF THE ANSWER SCRIPTS OF THE
10TH RESPONDENT.
EXHIBIT P6C TRUE PHOTOCOPY OF THE ANSWER SCRIPTS OF THE
11TH RESPONDENT.
EXHIBIT P7 TRUE PHOTOCOPY OF THE RANK LIST OF THE
CANDIDATES FOR SELECTED TO THE POST OF
HAMAL CUM STITCHER UNDER THE 1ST RESPONDENT
BOARD IN THE PROCESS OF SELECTION HELD IN
JUNE, 2011.
WPC 17335/12 & 23926/12
EXHIBIT P8 TRUE PHOTOCOPY OF THE COMPLAINT OF THE 3RD
PETITIONER DATED 03.12.2011.
EXHIBIT P8A TRUE PHOTOCOPY OF THE FORWARDING LETTER
DATED 22.12.2012.
RESPONDENTS' EXTS:
EXT.R1(A) TRUE COPY OF THE COMMUNICATION DATED
27.01.2011
EXT.R1(B) TRUE COPY OF THE COMMUNITY CERTIFICATE
DATED 03.08.2010
