Kerala High Court
State Of Kerala vs State Of Kerala on 1 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942
WA.No.2633 OF 2017
AGAINST THE JUDGMENT IN WPC 9832/2016 DATED 13-09-2017 OF
HIGH COURT OF KERALA
APPELLANT/1ST RESPONDENT IN WPC:
STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT OF
KERALA, DEPARTMENT OF SOCIAL JUSTICE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM.
BY GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS & 2ND RESPONDENT IN WP(C):
1 ANCY K. (DIED)
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
(*RECORDED AS PER ORDER DATED 7/12/2020)
2 MAYA P.C
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
3 SOLY ABRAHAM
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
WA No.2633/2017 & conn.cases
-: 2 :-
4 MOLLYKUTTY A.T
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
5 RAMADEVI N.S
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
6 SABU M.R
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
7 BABU JOHN
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
8 BINDU M.G
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
9 SHIBU C.J
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
10 MERCY T. VARGHESE
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
11 BIBY SAIDU P.S
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
12 LATHA .K
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
13 SURESH.N
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
WA No.2633/2017 & conn.cases
-: 3 :-
14 ANITHA NEELAKANTAN
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
15 SEENIA SEBASTIAN
ASSISTANT, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM.
16 MAHATMA GANDHI UNIVERSITY
REPRESENTED BY ITS REGISTRAR,PRIYADARSHINI
HILLS, KOTTAYAM.
R1 BY ADV. SRI.NEMISH NIRANJAN ZAVERI
R1-12, R14-15 BY ADV. ADV.BRIJESH MOHAN (B/O)
R13 BY ADV. ADV.P.C.SASIDHARAN (B/O)
R16 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 17-12-
2020, ALONG WITH OP(KAT).448/2019, OP(KAT).70/2020,
OP(KAT).93/2020, OP(KAT).96/2020, OP(KAT).121/2020,
WA.1394/2019, THE COURT ON 1.02.2021 DELIVERED THE
FOLLOWING:
WA No.2633/2017 & conn.cases
-: 4 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 26TH AGRAHAYANA,
1942
OP(KAT).No.448 OF 2019
AGAINST THE ORDER IN OA[EKM] 908/2017 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM DATED 13/3/2019
PETITIONERS/RESPONDENTS 1 TO 6 IN OA:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001, KERALA.
2 THE SECRETARY,
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, KERALA-695001.
3 THE LAND REVENUE COMMISSIONER,
PUBLIC BUILDING OFFICE, MUSEUM JUNCTION,
THIRUVANANTHAPURAM, KERALA-695003.
4 THE LAND REVENUE JOINT COMMISSIONER,
PUBLIC BUILDING OFFICE, MUSEUM JUNCTION,
THIRUVANANTHAPURAM, KERALA-695003.
5 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
PALAKKAD-678001, KERALA.
WA No.2633/2017 & conn.cases
-: 5 :-
6 THE DISTRICT COLLECTOR,
ALAPPUZHA-688001, KERALA.
BY SR GOVERNMENT PLEADER SRI.B.VINOD
SR.GOVT.PLEADER SRI.T.RAJESEKHARAN NAIR
RESPONDENTS/APPLICANTS & RESPONDENTS 7 TO 11 IN OA:
1 SHEELA
W/O.GOPIKUTTAN, RETNALAYAM, PUZHAKKALTHARA,
KOLLENGODE, PALAKKAD-678506, WORKING AS
L.D.TYPIST, COLLECTORATE, PALAKKAD,
KERALA-678001.
2 SREEDEVI,
W/O.OMANAKUTTAN PILLAI, CHAKKIRETHU HOUSE,
KADAVOOR, KARIPPUZHA P.O., MAVELIKKARA,
ALAPPUZHA-690101, WORKING AS L.D.TYPIST, OFFICE
OF SURVEY AND LAND RECORDS,
CHENGANNUR -689121, KERALA.
3 SHYLAJA A.,
U.D.TYPIST, OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
PALAKKAD, KERALA-678001.
4 SREEJITH S.,
U.D.TYPIST, COLLECTORATE, IDUKKI.
5 JINIMOL JAMES,
U.D.TYPIST, COLLECTORATE, IDUKKI.
6 SATHEESH K.,
U.D.TYPIST, COLLECTORATE, THRISSUR-680001
(DELETED AS PER ORDER DATED 16.08.2018 IN MA
(EKM) NO.1709/2018), KERALA.
7 USHAKUMARI K.,
U.D.TYPIST, COLLECTORATE, MALAPPURAM-676505,
KERALA.
R1-2 BY ADV. SRI.U.BALAGANGADHARAN
R1-2 BY ADV. SMT.S.ANJUSHA
WA No.2633/2017 & conn.cases
-: 6 :-
R4 BY ADV. SRI.BIJU K. VAVA
R4 BY ADV. SRI.V.GIRISHKUMAR
R5 BY ADV. SRI.K.S.ARUN KUMAR
R5 BY ADV. SRI.JUSTINE JACOB
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 17-12-2020, ALONG WITH OP(KAT).70/2020,
OP(KAT).93/2020, OP(KAT).96/2020, OP(KAT).121/2020,
WA.2633/2017, WA.1394/2019, THE COURT ON 1.02.2021
DELIVERED THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 7 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021/26TH AGRAHAYANA, 1942
OP(KAT).No.70 OF 2020
AGAINST THE ORDER IN OA (EKM) 1997/2016 DATED 11-10-2019 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN OA:
1 THE GOVERNMENT OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF CIVIL SUPPLIES,
CIVIL SUPPLIES OF DEPARTMENT,
THIRUVANANTHAPURAM-695001.
BY SRGOVERNMENT PLEADERS SRI.B.VINOD,
SRI.T.RAJASEKHARAN NAIR
RESPONDENT/APPLICANT IN OA:
T.K.YOOSAF,
AGED 42, S/O.T.K.KUNJUKUNJU, THEKKEKKARA,
PEZHAKKAPPILLY.P.O., MUVATTUPUZHA, ERNAKULAM
DISTRICT-686674, NOW WORKING AS LOWER DIVISION
CLERK, TALUK SUPPLY OFFICE, MUVATTUPUZHA,
ERNAKULAM, KERALA-686961. MOB.9847111583.
R1 BY ADV. SRI.C.DILIP
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 17-12-2020, ALONG WITH OP(KAT)
NOS.448/2019, 93/2020, 96/2020, 121/2020, WA.2633/2017 &
1394/2019, THE COURT ON 1.02.2021 DELIVERED THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 8 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 26TH AGRAHAYANA,
1942
OP(KAT).No.93 OF 2020
AGAINST THE ORDER IN OA 2132/2016 DATED 12-07-2019 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/1ST AND 3RD RESPONDENTS IN OA:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001
2 THE SECRETARY TO GOVERNMENT,
PERSONAL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM PIN 695 001.
BY SR GOVERNMENT PLEADERS SRI.B.VINOD,
SRI.T.RAJASEKHARAN NAIR
RESPONDENT/APPLICANT & 2ND RESPONDENT IN THE OA:
1 ANITHA N.,
AGED 42 YEARS
W/O. J. STUVERT, RESIDING AT KUZHIYAM MADATHI,
G.R.A-41, GANDHIPURAM, SREEKARYAM P.O,
THIRUVANANTHAPURAM PIN 695 017
NOW WORKING AS ASSISTANT,
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM, PIN 695 004.
WA No.2633/2017 & conn.cases
-: 9 :-
2 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM , PIN 695 004
R1 BY ADV. SRI.BRIJESH MOHAN
R1 BY ADV. SMT.RESMI G. NAIR
R2 BY ADV.SRI.P.C.SASIDHARAN
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 17-12-2020, ALONG WITH OP(KAT).448/2019,
OP(KAT).70/2020, OP(KAT).96/2020, OP(KAT).121/2020,
WA.2633/2017, WA.1394/2019, THE COURT ON 1.02.2021
DELIVERED THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 10 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 26TH AGRAHAYANA,
1942
OP(KAT).No.96 OF 2020
AGAINST THE ORDER IN OA (EKM) 1182/2019 DATED 06-08-2019 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS 1 TO 5 IN OA:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY, GENERAL
EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF PUBLIC INSTRUCTIONS,
NOW DIRECTOR OF GENERAL EDUCATION
JAGATHY,THIRUVANANTHAPURAM-695014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION, ERNAKULAM-682031.
4 THE DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION, PALAKKAD-678001.
5 THE HEADMISTRESS,
GOVERNMENT GIRLS HIGHER SECONDARY SCHOOL,
ERNAKULAM SOUTH, ERNAKULAM-678001.
BY GOVERNMENT PLEADER
WA No.2633/2017 & conn.cases
-: 11 :-
RESPONDENT/APPLICANT IN OA:
SUSHAMA P.G.,
D/O.M.GOVINDA MENON LATE, OFFICE ATTENDANT,
GOVERNMENT GIRLS HIGHER SECONDARY SCHOOL,
ERNAKULAM SOUTH, ERNAKULAM, RESIDING AT
CHERINGAL HOUSE, KARIYAMKODE (PO), ANIKODE,
PALAKKAD-678572.
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 17-12-2020, ALONG WITH OP(KAT).448/2019,
OP(KAT).70/2020, OP(KAT).93/2020, OP(KAT).121/2020,
WA.2633/2017, WA.1394/2019, THE COURT ON 1.02.2021
DELIVERED THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 12 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 26TH AGRAHAYANA,
1942
OP(KAT).No.121 OF 2020
AGAINST THE ORDER IN OA 2132/2016 DATED 12-07-2019 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT NO.2:
THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, KERALA-695004.
BY ADV. SHRI.P.C.SASIDHARAN, SC, KPSC
RESPONDENTS/APPLICANTS & RESPONDENT NOS.1 & 3:
1 SMT.ANITHA N.,
AGED 42 YEARS, W/O.J.STUVERT, KUZHIYAM
MADATHIL, G.R.A.-G-41, GANDHIPURAM,
SREEKARIYAM.P.O., THIRUVANANTHAPURAM, PIN-
695017, NOW WORKING AS ASSISTANT, KERALA PUBLIC
SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM, KERALA-695004.
2 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, SOCIAL JUSTICE
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA-695001.
WA No.2633/2017 & conn.cases
-: 13 :-
3 THE SECRETARY TO GOVERNMENT,
PERSONAL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
R1 BY ADV. SRI.BRIJESH MOHAN
R1 BY ADV. SMT.RESMI G. NAIR
R2 & R3 BY SR.GOVT.PLEADERS SRI.B.VINOD,
SRI.T.RAJESEKHARAN NAIR
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 17-12-2020, ALONG WITH OP(KAT).448/2019,
OP(KAT).70/2020, OP(KAT).93/2020, OP(KAT).96/2020,
WA.2633/2017, WA.1394/2019, THE COURT ON 1.02.2021
DELIVERED THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 14 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 26TH AGRAHAYANA,
1942
WA.No.1394 OF 2019
AGAINST THE JUDGMENT IN WP(C) 36898/2018(J) OF HIGH COURT
OF KERALA DATED 11/3/2019
APPELLANTS/RESPONDENTS 1& 2 IN WP(C):
1 THE SECRETARY TO GOVERNMENT OF KERALA,
LABOUR AND SKILLS (H) DEPARTMENT, SECRETARIAT,
STATUE, THIRUVANANTHAPURAM.
2 THE SECRETARY TO GOVERNMENT OF KERALA,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, KERALA-695001.
BY SR GOVERNMENT PLEADERS SRI.B.VINOD,
SRI.T.RAJESEKHARAN NAIR
RESPONDENTS/PETITIONERS & RESPONDENT NO.3 IN WPC:
1 SHEREENA C.,
W/O.PRABHATH, 'DEVATHARU', PADINJARARE PARAMBIL
KALLERI, PERUVAYAL POST, 673008, NOW WORKING AS
L.D. CLERK, KOZHIKODE DISTRICT COMMITTEE
OFFICE, KERALA HEADLOAD
WORKERS WELFARE BOARD (KHWW BOARD).
WA No.2633/2017 & conn.cases
-: 15 :-
2 SABIRA P.,
W/O. MUHAMMED BASHEER, VAVI VILLA,
PANNIKKOTTIL, AYIKKARAPPADI P.O., VENNAYOOR,
CHERUKAVU, MALAPPRUAM-673637, NOW WORKING AS
L.D. CLERK, KOZHIKODE DISTRICT COMMITTEE
OFFICE, KERALA HEADLOAD WORKERS WELFARE BOARD.
3 SAJITHA S.,
W/O. AJAYAKUMAR R., MANJALIKATTU, VAYALAR P.O.,
CHERTHALA, VAYALAR, ALAPPUZHA-588536, NOW
WORKING AS L.D. CLERK, AROOR SUB OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, AROOR,
ALAPPUZHA.
4 SHEELA P.,
W/O. BABU K.M., KARTHIKA, MUHAMMA P.O.,
ALAPPUZHA-688525, NOW WORKING AS L.D. CLERK,
ALAPPUZHA DISTRICT, COMMITTEE OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, THATHAMPALLY
P.O., ALAPPUZHA.
5 SAVITHRI N.,
W/O. K. SUBRAMANIAN, KANJOOR MANA, KODUMANAD,
MUTHUTHALA, PALAKKAD-679303, NOW WORKING AS
L.D. CLERK, PERINTHALMANNA SUB OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, MALAPPURAM.
6 KADHEEJA,
D/O. MUHAMMED, KUNNISSERI HOUSE, KOOTTIL,
MALAPPURAM-679324, NOW WORKING AS L.D. CLERK,
PERINTHALMANNA SUB OFFICE, KERALA HEADLOAD
WORKERS WELFARE BOARD, MALAPPURAM.
7 ABDUL KHADER P.,
CHALATHEEYIL HOUSE, THIROORANGADI P.O.,
MALAPPURAM-676306, NOW WORKING AS L.D. CLERK,
THANOOR SUB OFFICE, KERALA HEADLOAD WORKERS
WELFARE BOARD, THANOOR, MALAPPURAM-
WA No.2633/2017 & conn.cases
-: 16 :-
8 SMITHAMOL R.T.,
D/O. THANKAPPAN, KOMATHADATHIL, POOTHADI P.O.,
POOTHADI, KENICHIRA, WAYANAD-673596, NOW
WORKING AS L.D. CLERK, SULTAN BATHERY SUB
OFFICE, KERALA HEADLOAD WORKERS WELFARE BOARD,
SULTAN BATHERI.
9 SANTHA K.,
W/O. T. RAVINDRAN, THODENCHATH, NAIRTHARA,
VAIDYASALA, VADAVANNOOR, CHITTOOR, PALAKKAD-
678504, NOW WORKING AS L.D. CLERK, PALAKKAD
DISTRICT COMMITTEE OFFICE, KERALA HEADLOAD
WORKERS WELFARE BOARD, T.B. ROAD, PALAKKAD.
10 FARZANA K.,
D/O. P.M.KAJA HUSAIN, 20/584 (21/804), RIFAZ
MANZIL, VADAKUMMURI, KAIMANDAPAM, PALAKKAD-
675001, NOW WORKING AS L.D. CLERK, PALAKKAD
DISTRICT OFFICE, KERALA HEADLOAD WORKERS
WELFARE BOARD, T.B. ROAD, PALAKKAD.
11 SWAMINATHAN R.,
S/O. UMA PARVATHY, L.N. 3/125, KAMAKSHI VIHAR,
KUMARAPURAM, AMBIKAPURAM, PALAKKAD-678011, NOW
WORKING AS L.D. CLERK, PUTHUSSERY SUB OFFICE,
KERALA HEALDLOAD WORKERS WELFARE BOARD,
PALAKKAD.
12 VIMAL P.M.,
S/O. VIJAYAKUMAR M.P., CHATHURVI, PUZHAKKAL,
KANNADI P.O., PALAKKAD 678701, NOW WORKING AS
L.D. CLERK, PALAKAKD DISTRICT COMMITTEE OFFICE,
KERALA HEADLOAD WORKERS WELFARE BOARD,
PALAKKAD.
13 MEENA V.,
D/O.LAKSHMI V., PUNNASSERI HOUSE, VAZHAKOOTTIL,
VETAKARA P.O., PALAKKAD, NOW WORKING AS L.D.
CLERK, CHERPULASSERY SUB OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, CHERPULASSERY,
PALAKKAD.
WA No.2633/2017 & conn.cases
-: 17 :-
14 SUMA P.S.,
W/O. RAJEEV, MULLAPARAMBIL HOUSE, MULLAKKAL
CHALA, PERUMATTI VILLAGE, PATTANCHERI,
KANNIMERI, PALAKKAD-678534, NOW WORKING AS L.D.
CLERK, KOLLAMKODE SUB OFFICE, KERALA HEADLOAD
WORKERS WELFARE BOARD, PALAKKAD.
15 RAZIYA A.,
D/O. HANEEFA A., ILLIAS MANZIL, KERALA PARAMBU,
VANOOR P.O., ALATHOOR, PALAKKAD-678541, NOW
WORKING AS L.D. CLERK, ALATHOOR SUB OFFICE,
KERALA HEADLOAD WORKERS WELFARE BOARD, COURT
ROAD, ALATHOOR.
16 TENNYSON NELLANKARA C.,
NELLANGARA HOUSE, VASANTH NAGAR P.O.,
ELTHURUTHU P.O., THRISSUR-680006, NOW WORKING
AS L.D. CLERK, THRISSUR DISTRICT OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, THRISSUR.
17 GOPINATHAN P.,
S/O. KALYANIKUTTY AMMA, KOTTAPPURATHU HOUSE,
CHITTILAPPILLY, THRISSUR-680551, NOW WORKING AS
L.D. CLERK, THRSSUR DISTRICT OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, THRISSUR.
18 BIJU V.S.,
S/O. V.K. SADANANDAN, VADASSERY HOUSE,
ANTHIKKAD P.O., ANTHIKKAD, THRISSUR-680641, NOW
WORKING AS L.D. CLERK, THRISSUR DISTRICT
OFFICE, KERALA HEADLOAD WORKERS WELFARE BOARD,
THRISSUR.
19 CLINTI P.V.,
AGED 44 YEARS, S/O. VASU, PATHIYADAN HOUSE,
PUTHUR P.O., PUTHUR, THRISSUR-680014, NOW
WORKING AS L.D. CLERK, THRISSUR DISTRICT
OFFICE, KERALA HEADLOAD WORKERS WELFARE BOARD,
THRISSUR-680001.
WA No.2633/2017 & conn.cases
-: 18 :-
20 VALSA JOSE,
AGED 46 YEARS ,
W/O. JOSE PAUL, CHIRAKKAL, PONGANAMKAD,
KURICHIKKARA P.O., KURICHIKKARA, THRISSUR-
680028, NOW WORKING AS L.D. CLERK, VIVATTOM -
KOTAZHI SUB OFFICE, KERALA HEADLOAD WORKERS
WELFARE BOARD, VIYYOOR P.O., THRISSUR-680010.
21 GEETHA P.M.,
AGED 37 YEARS,
W/O. SUDHEER,VISHARATH HOUSE, CHOOLPURAM,
KOTTAPPADY P.O., KOTTAPPADY, THRISSUR-680505,
NOW WORKING AS L.D. CLERK, CHAVAKKAD/GURUVAYOOR
SUB OFFICE, KERALA HEADLOAD WORKERS WELFARE
BOARD, CHAVAKKAD-680506.
22 K.G. SHANMUGHAN,
AGED 40 YEARS,
S/O. GANGADHARAN, KARANANKOTT HOUSE, KOTTAPADY
P.O., KOTTAPADI, THRISSUR-680505, NOW WORKING
AS L.D. CLERK, KUNNAMKULAM SUB OFFICE, KERALA
HEADLOAD WORKERS WELFARE BOARD, PATTAMBI ROAD,
KUNNAMKULAM, THRISSUR-680001.
23 ANTONY MATHEW,
AGED 42 YEARS
S/O. P.M. MATHEW, PULINCHUVATTIL HOUSE, T.C.
33/1020, KANNANKULANGARA P.O., KOORKANCHERI,
THRISSUR-680007, NOW WORKING AS L.D. CLERK,
KOORKANCHERY SUB OFFICE, KHWW BOARD, CHEEYARAM
P.O., THRISSUR-680001.
24 PRASAD P.S.,
AGED 43 YEARS
S/O. SIVAN NAIR, PULLATTUKUDY HOUSE, ASAMANNOOR
POST, ODAKKALY, ERNAKULAM-683549, NOW WORKING
AS L.D. CLERK, PERUMBAVOOR SUB OFFICE, KHWW
BOARD, PERUMBAVOOR-683542.
WA No.2633/2017 & conn.cases
-: 19 :-
25 PRINCY K.V.,
AGED 39 YEARS
W/O. ANIL KUMAR, P.S., PUTHETHUMUGAL, VEMBILLY
P.O., VEMBILLY, ERNAKULAM-683565, NOW WORKING
AS L.D. CLERK, TRIPUNITHUR SUB OFFICE, KHWW
BOARD, MARKET ROAD JUNCTION,
TRIPUNITHURA-682301.
26 SHINI P.J.,
AGED 42 YEARS
W/O. JOJO MATHEW, THANNIKOTTU HOUSE,
PALLIYAKKAL, EZHIKKARA P.O., EZHIKKARA,
ERNAKULAM-683513, NOW WORKING AS L.D. CLERK,
ALUVA SUB OFFICE, KHWW BOARD, OLD PRIVATE BUS
STAND, ALUVA-686101.
27 XAVIOUR ANTONY E.L.,
AGED 48 YEARS
S/O. EX. LAWRENCE, EDAVAZHIKKAL HOUSE,
MUNDAMVELI P.O., MUNDAMVELI, ERNAKULAM-682507,
NOW WORKING AS L.D. CLERK, ERNAKULAM DISTRICT
OFFICE, KHWW BOARD, T.D. ROAD,
ERNAKULAM, KOCHI-682035.
28 LUBEENA,
D/O. KABEER, PADANILATHU HOUSE, PUTHUVASSERY,
NEDUMBASSERY P.O., ALUVA-683585, NOW WORKING AS
L.D. CLERK, KALAMASSERY SUB OFFICE, KHWW BOARD,
PATHADIPPALAM, CHANGAMPUZHA NAGAR P.O.,
KOCHI-682033.
29 IDA ROSEY SINI M.A.,
D/O.M.C. ANTONY, MANAYIL HOUSE, KANNAMPILLY
ROAD, PACHALAM P.O., PACHALAM, ERNAKULAM-
682012, NOW WORKING AS L.D. CLERK, KHWW BOARD
OFFICE, PB NO.2017, S.R.M. ROAD, ERNAKULAM,
KOCHI-682018.
WA No.2633/2017 & conn.cases
-: 20 :-
30 K.B. VINOD,
S/O. BHASKARAN K.V., KADAPARAMBU HOUSE,
NEENDOOR, VADAKKEKKARA, KERALA-683522, NOW
WORKING AS L.D. CLERK, KHWW BOARD OFFICE, PB-
2017, S.R.M. ROAD, ERNAKULAM, KOCHI-682018.
31 SHEENA A.A.,
D/O. AYYAPPANKUTTY, ATHIKKATTU HOUSE,
EDATHURUTHY P.O., EDATHURUTHY, THRISSUR-680703,
NOW WORKING AS L.D. CLERK, KHWW BOARD,
EDATHURUTHY, THRISSUR-680703.
32 P. UNNIKRISHNAN,
S/O. P. VELAYUDHAN, PANARUNDIL HOUSE,
AKAMBADAM, ERANTHIMANGAD P.O., MALAPPURAM-
679343, NOW WORKING AS L.D. CLERK, NILAMBUR SUB
OFFICE, KHWW BOARD, MUNICIPAL BUS TERMINAL,
NILAMBUR-679329.
33 YOUSAFF K.P.,
S/O. MAITHEEN KOYA, EDASSERY HOUSE, VALLIKKUNNU
NORTH, VALLIKKUNNU P.O., KADALUNDINAGARAM,
MALAPPURAM-673314, NOW WORKING AS OFFICE
ASSISTANT, TANUR SUB OFFICE,
KHWW BOARD, TANUR, MALAPPURAM-676302.
34 CHACKOCHAN E.V.,
S/O. VARKEY, ESWARAMTHADATHIL, KURUMULLOR,
KANAKKARI, KOTTAYAM-686632, NOW WORKING AS
OFFICE ASSISTANT, ERATTUPETTA SUB OFFICE, KHWW
BOARD, KOTTAYAM-686121.
35 ABDUL SALAM T.U.,
S/O. USMANKUTTY, THACHIRIKALPARAMBU, EDAYAR,
BINANIPURAM P.O., BINANIPURAM, ERNAKULAM-
683502, NOW WORKING AS OFFICE ASSISTANT,
THRIKKAKKARA SUB OFFICE, KHWW BOARD,
VAZHAKKALA, KOZHI-682021.
WA No.2633/2017 & conn.cases
-: 21 :-
36 MOHANAN A.K.,
S/O. KANNAN, ALINGAPARAMBA, KOTTUVALLY,
KYTHARAM P.O., ERNAKULAM DISTRICT, NOW WORKING
AS OFFICE ASSISTANT, VYPIN SUB OFFICE, KHWW
BOARD, NAYARAMBALAM-682509.
37 VARGHESE P.G.,
S/O. GEORGE, PALLIYIL HOUSE, SATHAL ISLAND,
MOOTHAKUNNAM P.O.M ERNAKULAM-681513, NOW
WORKING AS OFFICE ASSISTANT, ERNAKULAM DISTRICT
OFFICE, KUMMENCHERRY BUILDING, T.D. ROAD,
ERNAKULAM, KOCHI-682038.
38 ABDUL KHADER P.,
S/O. PAINADU RAWUTHER, H.NO.267, KANNODE,
KANJIKODE, PUTHUSSERY CENTRE, PALAKKAD -678621,
NOW WORKING AS OFFICE ASSISTANT, PUTHUSSERY SUB
OFFICE, KHWW BOARD, PALAKKAD-678623.
39 BALACHANDRAN A.,
S/O. ARUCHAMY, MANTHAYAM, ELEVENCHERRY P.O.,
ELEVENCHERRY, PALAKKAD-678508, NOW WORKING AS
OFFICE ASSISTANT, KOLLENGODE SUB OFFICE, KHWW
BOARD, NENMARA ROAD, KOLLANGODE-678504.
40 HARIDAS P.,
S/O. PONNU, 15/4, KANDAD KALAM, CHEMMANTHODE,
CHATHAMANGALAM, PALAKKAD-678508, NOW WORKING AS
OFFICE ASSISTANT, WADAKKANCHERRY SUB OFFICE,
KHWW BOARD, WADAKKANCHERRY, PALAKKAD-678683.
41 SUBRAMANIYAN K.P.,
S/O. TAMI, 253, KAIPPARAMBIL, PALLIKARAM P.O. ,
PATTAMBI, PALAKKAD-679805, NOW WORKING AS
OFFICE ASSISTANT, KOOTTANADU SUB OFFICE, KHWW
BOARD, MAIN ROAD, KOOTTANADU-679533.
42 IBRAHIM A.,
S/O. MUHAMMED, ARIYANI, KORAMKADAVU, KAYKURASSI
P.O., MANNARKKAD, PALAKKAD-678595, NOW WORKING
AS OFFICE ASSISTANT, OTTAPPALAM SUB OFFICE,
KHWW BOARD, OTTAPPALAM-678504.
WA No.2633/2017 & conn.cases
-: 22 :-
43 KASIM C.,
S/O. NABEESA, CHOLAPPADAM, UMMANCHI,
PULAPPATTA, PALAKKAD-678632, NOW WORKING AS
OFFICE ASSISTANT, CHERPULASSERY SUB OFFICE,
KHWW BOARD, CHERPULASSERY-679503.
44 RADHAKRISHNAN P.,
S/O. T. PAZHANIMALA, KOLUMBI HOUSE,
PANAYAMPARA, KOOTTALA, ERIMAYOOR-II, PALAKKAD-
678681, NOW WORKING AS OFFICE ASSISTANT,
ALATHUR SUB OFFICE, KHWW BOARD, COURT ROAD,
ALATHUR-678541.
45 UDAYAPRAKASH R.,
S/O. RAMAKRISHNAN C., CHERUVALLIKADU, MATHUR-
II, PALAKKAD-678571, NOW WORKING AS OFFICE
ASSISTANT, KUZHALMANDAM SUB OFFICE, KHWW BOARD,
CROWN TOWER, KUZHALMANDAM-678702.
46 ABDUL RAZAK S.,
S/O. SYED MUHAMMED, M.S.M. HOTEL, VITHANASSERY,
NENMARA P.O., VELLANGI, PALAKKAD0678208, NOW
WORKING AS OFFICE ASSISTANT, ALATHUR SUB
OFFICE, KHWW BOARD, COURT ROAD, ALATHUR-678541.
47 MAHESWARY,
W/O. SATHEESAN, CHANTHU NIVAS, PALLIPURAM,
ALAPPUZHA, NOW WORKING AS OFFICE ASSISTANT,
ALAPPUZHA DISTRICT OFFICE, KHWW BOARD,
THATHAMPILLY P.O., ALAPPUZHA-688013.
48 K.G.VIKRAMAN,M
S/O. GOPALAN ACHARI, KARIPPOLIL, KIZHAKKETHIL
HOUSE, VOTTUVENI, HARIPAD P.O., NOW WORKING AS
OFFICE ASSISTANT, CHENGANNOOR SUB OFFICE, KHWW
BOARD, CHENGANNOOR-678504.
WA No.2633/2017 & conn.cases
-: 23 :-
49 SUNIL KUMAR K.,
S/O. BALAKRISHNAN, PRANAVAM, VALIYAKATHU,
PARAMBA 39/1893, PALLIYANGADI, KOZHIKKODE-
673021, NOW WORKING AS OFFICE ASSISTANT,
KOZHIKKODE DISTRICT OFFICE, KHWW BOARD,
CHEROOTY ROAD, KOZHIKKODE-673001.
50 K.P. DENESAN,
S/O. KARTHIYAYANI, CHEPPUKULATHIL,
KUNNAMANGALAM P.O., KUNNAMANGALAM, KOZHIKODE-
673571, NOW WORKING AS OFFICE ASSISTANT,
KOYILANDI SUB OFFICE, KHWW BOARD,
KOYILANDI-673305.
51 AHAMMED KABEER,
S/O. KOYA, PARAPPUKADAVATHU, KOLATHYUPARAMB,
OTHUKKUNGAL P.O., OTHUKKUNGAL, MALAPPURAM-
676528, NOW WORKING AS OFFICE ASSISTANT, EDPPAL
SUB OFFICE, KHWW BOARD, EDAPPAL,
MALAPPURAM-679676.
52 SURESH M.P.,
S/O. PARAN, MANGAPARAMBIL, ANNAKKARA P.O.,
ANNAKKARA, THRISSUR-680508, NOW WORKING AS
OFFICE ASSISTANT, KUNNAMKULAM SUB OFFICE, KHWW
BOARD, KUNNAMKULAM, THRISSUR-680503.
53 SUNIL N.P.,
S/O. PADMANABHAN, NAYARUSSERY HOUSE,
EDAVANAKKAD, ERNAKULAM-682502, NOW WORKING AS
OFFICE ASSISTANT, TRIPUNITHURA SUB OFFICE, KHWW
BOARD, TRIPUNITHURA , ERNAKULAM-682301.
54 THOMAS C.A.,
S/O. ANTONY, CHIRAKKAL HOUSE, KEDAMANGALAM, N.,
PARAVOOR P.O., PARAVOOR-683513, NOW WORKING AS
OFFICE ASSISTANT, PERUMBAVOOR SUB OFFICE, KHWW
BOARD, PERUMBAVOOR-683542.
WA No.2633/2017 & conn.cases
-: 24 :-
55 ANEESH KUMAR P.,
PANARKAND, MUDAPPATTU PALAM, KURUVISSERY P.O.,
KARAPARAMBA, KOZHIKODE-673010, NOW WORKING AS
OFFICE ASSISTANT, KOZHIKKODE DISTRICT OFFICE,
KHWW BOARD,CHEROOTTY ROAD, KOZHIKKODE-673001.
56 MANI M.K.,
S/O. KUMARAN, MONIPPALLY HOUSE, THEKKUMBHAGAM,
TRIPUNITHURA, 682301, NOW WORKING AS OFFICE
ASSISTANT, COCHIN COURT TRUST.
57 THE KERALA HEADLOAD WORKERS WELFARE BOARD,
P.B. NO.2017, S.R.M. ROAD, ERNAKULAM, KOCHI,
REPRESENTED BY ITS CHIEF EXECUTIVE.
ADDL.R58 TO 81 ARE IMPLEADED
58 ANU B.R.,
AGED 31 YEARS,S/O.BALAKRISHNAN P.,
SREE PANCHAMI,PULLAYIL (P.O.),
KILIMANOOR-695 601. WORKING AS L.D. CLERK ,
IN KERALA HEADL9OAD WORKERS WELFARE BOARD(KHWW
BOARD), ERNAKULAM,S.R.M.ROAD,
KOCHI-682 018.
59 MANJUSHA NAIR P.,
AGED 42 YEARS,D/O.GANGADHARAN NAIR G.,
MANJUSHA, NMC-5/131,KOOTTAPPANA,
NEYYATTINKARA P.O.,PIN-695 121.
WORKING AS L.D.CLERK,IN KERALA HEADLOAD WORKERS
WELFARE BOARD(KHWW BOARD,ERNAKULAM,
S.R.M. ROAD, KOCHI-682 018.
60 JESEERA K.J.,
AGED 32 YEARS,D/O.MUHAMMED KABEER,FATHIMA
MANZIL, TC.53/1015,NEMOM P.O., WORKING AS LD
CLERK. IN KERALA HEADLOAD WORKERS WELFARE
BOARD(KHWW BOARD), ERNAKULAM ,S.R.M. ROAD,
KOCHI-682 018.
WA No.2633/2017 & conn.cases
-: 25 :-
61 JAYALEKSHMI P.,
AGED 39 YEARS,D/O.K.F.PRABHA,KANDATHINKAL (H),
ARUNAPURAM P.O.,PALA,
WORKING AS LD CLERK, IN KERALA
HEADLOAD WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM ,S.R.M. ROAD, KOCHI-682 018.
62 RESMI B.S.,
D/O.V.RAVEENDRAN,RESMI
NIVAS,N.M.C.10/192,PULIPARA,
NEDUMANGAD P.O.,
WORKING AS LD CLERK.
IN KERALA HEADLOAD WORKERS WELFARE BOARD(KHWW
BOARD), ERNAKULAM ,S.R.M. ROAD, KOCHI-682 018.
63 BINOY P.,
AGED 28,S/O.PATHROSE D.,VIPIN
NIVAS,KOPPACHIVILA,
PALOTTUVILA,MALAYINKIL P.O.,
WORKING AS LD CLERK.
IN KERALA HEADLOAD WORKERS WELFARE BOARD(KHWW
BOARD), ERNAKULAM ,S.R.M. ROAD, KOCHI-682 018.
64 RAGITHA K.R.,
AGED 40 YEARS,D/O.P.RATHINAM,VALATTUSSERIL,
ALAMTHURUTHY P.O.,THIRUVALLA.
65 HARITHA HARISH,
AGED 37
YEARS,D/O.M.G.HARISH,833A,GURUSOOLATHAM,
SANTHIGIRI P.O., TRIVANDRUM.
66 HARITHA G.,
AGED 36 YEARS,D/O.K.GOPI,VAZHAYIL PARAMBU,
KAROOR,AMBALAPPUZHA P.O., ALAPPUZHA.
67 RUBY G.S.,
AGED 32 YEARS,D/O.GOPINADHAN P.,RENNY VILASOM,
THRIPPILAZHIKOM P.O.,
KUNDARA,KOLLAM.
WA No.2633/2017 & conn.cases
-: 26 :-
68 SEENIYA P.,
AGED 41 YEARS,D/O.K.A.PRABHAKARAN,
PRABHALARAM,THATHAMPALLY,
ALAPPUZHA-688 006.
69 SURYA GANGADHARAN,
D/O.K.G.PILLAI,AGED 36 YEARS,
PUTHUVEETTIL PUTHENVEEDU,
WEST KALLADA.
70 SEENA S.,
D/O.P.S.SIDHARTHAN,AGED 40
YEARS,SREEBHAVAN,KIZHAVOOR,
MUTHATHALA P.O., KOLLAM-691 577.
71 SANTHOSH KUMAR V.,
S/O.VIJAYAN PILLAI,AGED 31,
NELLOOR VEEDU,PAVUMPA NORTH,PAVUMPA
P.O.,KOLLAM-690 574.
NOW WORKING AS L.D. CLERK, IN KERALA HEADLOAD
WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM,S.R.M. ROAD,
KOCHI-682 018.
72 SABEENA A.,
D/O.ABDUL VAHID,AGED 35,P.A.HOUSE,
PADA NORTH,KARUNAGAPPALLY P.O.,
KOLLAM-690 518.
73 PRASANNA R.I.,
AGED 42,RAMAGAM,MULLARAVILA,
PERUMPAZHUTHOOR P.O.,PIN-695 126.
74 ARCHANA A.R.,
AGED 29 YEARS,D/O.ASOKAN G.,
REMANI VILASAM,NEDUMPARAMBU P.O.,
ALAMCODE (VIA),TRIVANDRUM.
NOW WORKING AS L.D. CLERK, IN KERALA HEADLOAD
WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM,S.R.M. ROAD,
KOCHI-682 018.
WA No.2633/2017 & conn.cases
-: 27 :-
75 SIDDIK O.K.,
S/O.MUHAMMED O.,ODUVANKATRTIL HOUSE,
VEERAMANGALAM P.O.,
PALAKKAD DISTRICT-679 503.
WORKING AS L.D. IN KOOTANAD SUB
OFFICE,PALAKKAD.
76 SUBINA B.,
D/O.P.M.BASHEER,ZENANA,COLLEGE ROAD,
ATTINGAL,ATTINGAL (P.O.)-695 101.
NOW WORKING AS L.D. CLERK, IN KERALA HEADLOAD
WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM,S.R.M. ROAD,
KOCHI-682 018.
77 JASNA S.,
W/O.SIYAD,AGED 31,NANNANTHALA KIZHAKKUMKARA
PUTHEN VEEDU,
LLANDHIYAM P.O.,PERINGAMALA,
TRIVANDRUM-695 503.
NOW WORKING AS L.D. CLERK, IN KERALA HEADLOAD
WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM,S.R.M. ROAD,
KOCHI-682 018.
78 RATHEESH R.G.,
S/O.RAJAPPAN NAIR N.,RAHESH BJAVAN
VELLANICKAL,ALIYADU P.O.,VENJARAMOODU,
NOW WORKING AS L.D. C. , KERALA HEADLOAD
WORKERS WELFARE BOARD(KHWW BOARD),
ERNAKULAM,S.R.M. ROAD,
KOCHI-682 018.
79 SHEJIN M.P.,
AGED 31 YEARS,S/O.PRAKASAN M.K.,
HUNYDEW(H),ARA 59A, TC 76/368(3),
ANAYARA P.O.,
THIRUVANANTHAPURAM-695 029.
80 SHEBIN SHEMEER,
S/O.SHEMEER,SHIBIN HOUSE,KETTUPLACHI,
VILAKKUPARA P.O., KOLLAM.
WA No.2633/2017 & conn.cases
-: 28 :-
81 KIRAN S.KUMAR,
S/O.SREEKUMARAN NAIR,SHANTHI BHAVAN,
MANNAMMOOLA,PERORKADA P.O.,
TRIVANDRUM-5.
ARE IMPLEADED AS ADDL.58 TO ADD.R81 AS PER
ORDER DATED 15.11.2019 IN I.A.1/2019 IN WA
1384/2019.
82 LAKSHMI SEETHAL, (CORRECTED*)
AGED 41 YEARS,W/O.GOPAL,
RESIDING AT VRINDAVAN,
KERAKKAD STREET,KANNANKULANGARA,
NORTH PARAVUR.
IS IMPLEADED AS ADDL.R82 AS PER ORDER DATED
15.11.2109 IN IA.2/2019 IN WA 1394/2019.
*THE NAME OF ADDL.R82 IS CORRECTED AS LAKSHMI
SREEDHAR R. , AS PER ORDER DATED 04/12/2019 IN
I.A.4/2019 IN WA 1394/2019.
83 BABITHA KRISHNAN S.,
AGED 40 YEARS,
D/O.R.RADHAKRISHNAN NAIR,
RESIDING AT SREE BHAVAN,
KALLIYOOR P.O.,TRIVANDRUM-695 042.
IS IMPLEADED AS ADDL.R83 AS PER ORDER DATED
15/11/2019 IN I.A.3/2019 IN WA1394/2019.
R58 TO 81 BY ADV. M.R.SARIN PANICKER
R82 BY ADV. SRI.T.C.KRISHNA
R82 BY ADV. SRI.C.ANIL KUMAR
R82 BY ADV. SMT.ASHA K.SHENOY
R82 BY ADV. SRI.PRATAP ABRAHAM VARGHESE
R58-81 BY ADV. M.R.SARIN
R82 BY ADV. SRI.P.RAMAKRISHNAN
R82 BY ADV. SMT.PREETHI RAMAKRISHNAN
R83 BY ADV. M.S.AMAL DHARSAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 17-12-
2020, ALONG WITH OP(KAT).448/2019,70/2020,93/2020, 96/2020,
121/2020, WA.2633/2017, THE COURT ON 1.02.2021 DELIVERED
THE FOLLOWING:
WA No.2633/2017 & conn.cases
-: 29 :-
JUDGMENT
WA Nos.2633/2017, 1394/2019,
OP(KAT) Nos.448/19, 70, 93, 96 & 121/2020
Dated this the 1st day of February, 2021
Shaffique, J.
OP(KAT) No.96/2020 has been filed by the State of Kerala
and its officers challenging an order passed by the Kerala
Administrative Tribunal setting aside Government Order dated
19/6/2019 and directions have been issued in separate cases,
which we shall deal with later.
2. The substantial question that had arisen for
consideration in these cases relate to appointment made to
differently abled persons pursuant to Government Order dated
18/5/2013. By virtue of the said Government Order, Government
as a policy took a decision to reappoint or regularize in service
differently abled candidates who were provisionally employed
through the employment exchanges between 16/8/1999 to
31/12/2003. As per the said Government Order, direction was
issued to various departments to create supernumerary posts
WA No.2633/2017 & conn.cases
and it was specifically indicated that those posts shall stand
abolished on the incumbent retiring from service.
3. Applicant in OA (Ekm) No.1182/2019 also got
appointment pursuant to the above Government Order. But she
was posted at Government UP School, Kalady in Ernakulam
District. She belongs to Palakkad District. She sought for a
transfer to Palakkad. But no action was taken in the matter and
therefore she approached the Tribunal by filing OA (Ekm)
No.461/2019 which came to be disposed on 8/3/2019 directing
the Government to consider her claim for transfer. Her request
was rejected as per Annexure A10 order dated 19/6/2019. The
Tribunal by the impugned order allowed her claim for transfer.
4. OP(KAT) No.448/2019 is filed challenging order dated
13/3/2019 in OA (Ekm) No. 908/2017. The applicants before the
Tribunal were appointed in the Land Revenue Department,
Survey and Land Records Department and in the office of the
District Collector, Palakkad and Alappuzha as LD Typists. They
joined service and their probation was also declared. They were
included in the seniority list of LD Typists in their respective
WA No.2633/2017 & conn.cases
districts. Later they were issued with notice dated 10/6/2016 by
the Land Revenue Commissioner informing that they were not
eligible for inclusion in the seniority list. They were asked to show
cause why they should not be removed from the seniority list. It
is pointed out that the said notice was issued pursuant to
Government Order dated 3/2/2016 wherein it was clarified that
the appointments of differently abled persons made pursuant to
Government Order GO(P)No.63/2013/SJD dated 7/8/2013 were
against supernumerary posts on condition that when they retire
from service, such posts would cease to exist and therefore, their
appointment could not be considered for seniority, probation,
promotion or other service benefits. Since their appointments
were made after 1/04/2013, they would come under the National
Pension Scheme and their retirement age is 60 years. They were
also not eligible for transfer to another station. Accordingly, the
orders declaring probation was cancelled and they were removed
from the seniority list. This came to be challenged before the
Tribunal in OA (Ekm) No.908/2017. The Tribunal having observed
that treating the differently abled persons different from others
WA No.2633/2017 & conn.cases
and denying them promotion and other service benefits would
amount to hostile discrimination and accordingly, directed that
they should be given all benefits of declaration of probation as
well as seniority in the cadre.
5. OP(KAT) No.70/2020 has been filed against order dated
11/10/2019 in OA (Ekm)No.1997/2016. In the said case, applicant
was appointed as a Lower Division Clerk in the Civil Supplies
Department on 19/9/2013. According to him, though he
completed the period of probation, the same has not been
declared. He was not included in the final seniority list pursuant
to GO(P)No.1/2016/SJD dated 3/2/2016 which came to be
challenged before the Tribunal. The Tribunal based on judgment
in WP(C) No. 9832/2016 and OA(Ekm) No.908/2017 held that
since the appointment against the supernumerary post is liable to
be regularized against regular vacancies, the applicant will be
eligible for all service benefits including declaration of probation,
seniority, further promotions etc, which is impugned by the State
and its Officers.
6. OP(KAT) No.93/2020 has been filed by the State and its
WA No.2633/2017 & conn.cases
officers challenging order dated 12/7/2019 in OA No.2132/2016.
The applicant initially worked as Assistant Grade II in Kerala
Public Service Commission provisionally. Later she was appointed
as Lower Division Clerk in the Central Plantation Corps Research
Institute against a vacancy reserved for differently abled
candidate. The Government issued order dated 18/5/2013 [GO(P)
No.40/2013] directing that all DA persons who were employed in
service under Rule 9(a)(i) of Part II of the KS & SSR during the
period from 16/8/1999 to 31/12/2003 are to be appointed by
creating supernumerary posts. 2677 supernumerary posts were
so created and accordingly, her service was regularized as per
order dated 20/11/2013 in the Kerala Public Service Commission.
Later, GO(P)No.1/2016/SJD dated 3/2/2016 came to be issued
clarifying that those persons appointed pursuant to GO(P)No.
40/2013 will not be eligible for promotions or declaration of
probation or seniority. This came to be challenged before the
Tribunal. Tribunal based on its order passed in OA (Ekm)
No.908/2017 and judgment dated 13/9/2017 in WP(C) No.
9832/2016 allowed the OA and issued directions to regularize the
WA No.2633/2017 & conn.cases
service of the applicant against the regular vacancy of Assistant,
which arose immediately after 12/12/2013. KPSC has also filed
OP(KAT) No.121/2020 challenging the aforesaid impugned order
in OA No.2132/2016.
7. WA No.2633/2027 has been filed by State of Kerala
and its officers challenging judgment in WP(C) No. 9832/2016.
The petitioners in the said case were appointed as Assistants in
the Mahatma Gandhi University pursuant to orders issued as per
GO(P) No.40/2013 dated 18/5/2013. Exts.P5 and P6 were the
orders issued in that regard. As per the order of appointment,
Ext.P5, they were placed below Smt.Aniamma Manual as the
junior-most Assistants. They were to be on probation for a period
of one year within a continuous period of two years as per 10(1)
Part 1 Chapter 4 of the Mahatma Gandhi University Statutes,
1997. In Ext.P6 order also, similar provisions were incorporated.
The probation in respect of four of the petitioners were declared
as per Ext.P7 order issued on 22/12/2014. They further submitted
that they appeared in the departmental test and were included in
Ext.P8 list of test qualified hands. While so, Government issued
WA No.2633/2017 & conn.cases
Ext.P9 GO(P) No.1/2016 dated 3/2/2016 wherein it was clarified
that they would not be eligible for seniority or declaration of
probation since they were appointed against supernumerary
posts. In the writ petition, they challenged Clauses (5) and (6) of
Ext.P9 order dated 3/2/2016. State apparently took up a
contention that they were all persons appointed under a special
scheme and they were not entitled for any benefits other than
what has been conferred on them as per the respective
Government Orders. Learned Single Judge however allowed the
writ petition forming an opinion that once the differently abled
persons are absorbed in a service, they cannot be denied the
service benefits which are enjoyed by other regular appointees.
Accordingly, Clauses (5) and (6) of Ext.P9 were set aside and it
was declared that the petitioners would be entitled to all benefits
on the basis of their appointment as per Exts.P5 and P6 including
declaration of probation, promotion and seniority.
8. WA No. 1394/2019 has been filed challenging
judgment dated 11/3/2019 in WP(C) No. 36898/2018. In that
case, petitioners were persons who were appointed in the
WA No.2633/2017 & conn.cases
establishment of Kerala Headload Workers Welfare Board. They
were appointed as LD Clerks and Office Assistants based on
GO(P)No.40/2013 dated 18/5/2013. They also challenged the
denial of declaration of probation, promotion, seniority etc. based
on GO(P)No.1/2016 dated 3/2/2016. Learned Single Judge placing
reliance on the judgment in WP(C) No. 9832/2016 allowed the
writ petition and granted the reliefs by declaring that the
petitioners are entitled to all benefits on the basis of their
appointment in supernumerary posts including declaration of
probation, promotion and seniority.
9. On behalf of the State, we heard Senior Government
Pleaders Sri.B.Vinod and Sri.T.Rajasekharan Nair. On behalf of the
respondents, we heard Senior counsel Sri.Gracious Kuriakose,
learned counsel Sri.Brijesh Mohan, Sri.U.Balagangadharan and
Sri.C.Dilip.
10. The main contention urged by the State is that by
GO(P)No.40/2013, the intention of the Government was to
accommodate differently abled persons who were working on
provisional basis during a specified period in order to
WA No.2633/2017 & conn.cases
accommodate them in different departments of the State by
creating supernumerary posts, which posts were to extinguish
on their retirement. There arose some doubt with reference to
the character of their appointment in different departments and it
is pursuant to such queries that the Government had clarified the
matter by issuing GO(P) No.1/2016 dated 3/2/2016. Therefore,
when in GO(P) No.40/13 itself, it was specifically mentioned that
those supernumerary posts would not go beyond the date of
retirement of the concerned candidate, it implies that they would
remain in the same post until their retirement and would not be
eligible for any benefits other than salary, pension etc. Reference
is also made to the Constitution Bench judgment of the Apex
Court in Secretary, State of Karnataka and Others v.
Umadevi [(2006) 4 SCC 1] to indicate that GO(P) No.40/2013
was not based on the said judgment. The candidates aforesaid
are not persons who were eligible to be regularized in service
against any sanctioned posts. They were admittedly provisional
employees who were only being appointed on a provisional basis
through employment exchange for short periods. Since they were
WA No.2633/2017 & conn.cases
all differently abled persons, Government took a conscious
decision to accommodate them by a different method of
appointment without increasing the cadre strength in any of
those departments. When it was specifically mentioned in GO(P)
No.40/2013 that the said supernumerary posts would extinguish
on retirement of the respective candidates, it implies that they
will not be entitled for any other benefits like promotion, seniority
etc. Reference is also made to the judgment of the Apex Court in
P.P.C.Rawani v. Union of India [(2008) 15 SCC 332].
Paragraphs 9 and 10 are relevant, which reads as under:
"9. The orders dated 9-4-1987 and 29-10-1991 [(1992) 1 SCC
331 : 1992 SCC (L&S) 309 : (1992) 19 ATC 503] make it clear
that this Court did not intend any regularised doctor to steal a
march over the regularly appointed doctors, either individually
or as a group. To ensure that the seniority and promotional
prospects of regularly recruited doctors were not affected, this
Court directed a separate seniority list in respect of the
regularised doctors and clarified that their promotions will only
be in supernumerary posts to be created. Supernumerary
posts are non-cadre permanent posts. They are created to
accommodate the lien of officers who are entitled to hold a
lien against regular permanent posts. Being ex-cadre posts, no
specific duties are attached to them and the officers
concerned usually perform duties in some vacant temporary or
permanent posts. (Vide D.K. Reddy v. Union of India [(1996) 10
WA No.2633/2017 & conn.cases
SCC 177 : 1996 SCC (L&S) 1386] .)
10. If all the ad hoc doctors were to be regularised with effect
from the date of their initial appointment, with seniority also
from the date of initial appointment, there will be no difference
between regular recruitment and regularisation of ad hoc
appointments, thereby defeating the very purpose of
systematic regular recruitment through UPSC. Ad hoc or
stopgap appointees were not normally regularised and given
seniority from the date of initial appointment. They were
usually given regularisation and seniority only after a certain
period of service, which used to vary from one year to ten
years or even more. "
Yet another judgment relied upon in Surendra Kumar and
Others v. Greater Noida Industrial Development Authority
and Others [(2015) 14 SCC 382]. Paragraphs 13 and 14 are
relevant, which reads as under:-
"13. Considering the facts of the present case on the
touchstone laid down in Umadevi (3) case [State of
Karnataka v. Umadevi (3), (2006) 4 SCC 1 : 2006 SCC
(L&S) 753] , it will be seen that the Division Bench was
not right in setting aside the appointment of the
appellants. More so, it was nobody's case challenging
the appointment of the appellants. Admittedly, the
appellants were engaged as contractual employees from
1994 and have completed more than ten years of
continuous service with Respondent 1. They continued in
service not by the orders of the Court/Tribunal, but by
the decision of the respondents. The appellants were
WA No.2633/2017 & conn.cases
regularised as per the policy decision dated 16-4-2003
taken by Respondent 1 and approved by the State
Government vide Letter dated 5-3-2008. Since the
appointment of the appellants were made pursuant to
the policy of regularisation, the High Court was not right
in quashing the appointment of the appellants as the
same were never in question before the High Court. The
plea that was raised by the appellants was only to seek
regularisation with retrospective effect from 20-11-2002
and the consequential seniority.
14. The appellants were initially engaged on contractual
basis and they were not appointed against any
sanctioned post before they were substantially
appointed on the said post on 6-8-2010. Even though
advertisement dated 20-11-2002 indicated that there
were vacancies, the policy of regularisation of
contractual employees was approved by the State
Government only on 5-3-2008. The appellants were
appointed on the post of Assistant Manager (Civil) only
pursuant to the policy decision of the respondents for
regularisation of contractual employees and thus, the
appellants cannot seek for regularisation with
retrospective effect from 20-11-2002, that is when the
advertisement was issued, because at that time
regularisation policy was not in vogue. By policy of
regularisation, it was intended to give the benefit only
from the date of appointment. The Court cannot read
anything into the policy decision which is plain and
unambiguous. Having accepted the appointment orders
dated 6-8-2010 and also joined the post, the appellants
cannot turn round and claim regularisation with
WA No.2633/2017 & conn.cases
retrospective effect."
11. On the other hand, learned counsel appearing for the
writ petitioners would support the view taken by the learned
Single Judge as well as the Tribunal. It is inter alia contended that
writ petitioners are persons with disabilities and they are
differently abled persons and when the Government had taken a
policy decision to accommodate them in service in different
departments, they should be given all the benefits that accrue to
other similarly placed persons. It is also stated that in some of
the departments, with respect to some of the petitioners,
probation had already been declared. The substantial argument
of the counsel appearing for the writ petitioners is that once the
Government had created supernumerary posts and had
appointed the differently abled persons in various departments,
they should be treated in par with other regular employees. When
a concession is extended and they are regularly appointed, the
service conditions applicable to other employees should
automatically apply to the petitioners, failing which, it amounts to
discrimination. That apart, petitioners are all differently abled
persons and they have a right to be governed by the provisions
WA No.2633/2017 & conn.cases
of Rights of Persons with Disabilities Act, 2016. They should not
be discriminated against others who have been appointed. It is
also pointed out that all Government employees are entitled to
get seniority as provided under R.27 of KS & SSR and Rule does
not distinguish between regular employees and employees
appointed in supernumerary posts.
12. It is not in dispute that in Umadevi's case (supra),
the Constitution Bench had deprecated the practice of
regularizing persons engaged on temporary basis. Therefore, as
far as the petitioners are concerned, they were all engaged for
short periods on a casual basis in various departments of the
State during the period between 16/8/1999 till 31/12/2003. Under
normal circumstances and in the light of the judgment of the
Apex Court aforesaid, they were not entitled for regularization.
The Apex Court in the judgment aforesaid had only permitted
regularization of persons who had been irregularly appointed, but
duly qualified in duly sanctioned posts and have been working for
ten years or more without the intervention of orders of the courts
or Tribunals. The regularization of such employees was directed
WA No.2633/2017 & conn.cases
to be considered as a one time measure. It is apparent that
petitioners will not fall within the said category as they were
working only for short periods. However, Government as a policy,
to favour differently abled persons, decided to permanently
appoint them in service by creating supernumerary posts. It need
not be stated that supernumerary posts are additional posts
outside the cadre strength. Even in the Government Order dated
18/5/2013, it was specifically mentioned that the posts in which
the incumbents are reappointed shall stand extinguished on their
retirement. Therefore, there is clear intendment that their
appointment in the said post was until their retirement. In other
words, they were not treated as regular employees of the State
who could have claimed other benefits as available to a regular
employee appointed through Kerala Public Service Commission
and to be governed by the service conditions applicable to
regular employees. When the appointments were made based on
Government Order dated 18/5/2013, the petitioners could not
have claimed anything more than what was specified under the
said Government Order. It is when a doubt had arisen regarding
WA No.2633/2017 & conn.cases
their claim for other benefits that a clarification had been issued
as per Government order dated 3/2/2016 GO(P)No.1/2016. It is
stated that 2677 differently abled persons were appointed by
creating supernumerary posts and those posts will cease to be in
effect on their retirement. Several departments had sought for
clarification regarding their service conditions, seniority,
probation, promotion etc. Government after having considered
the entire issues decided to extend leave, travelling allowance,
daily allowance and medical reimbursement as extended to
regular employees including increment, and provident fund will
be in terms of the National Pension Scheme. They were also
entitled for pension as per the National Pension Scheme and their
age of retirement will be 60 years. But as far as seniority is
concerned, it is stated that since the candidates who had
appointed will retire in the same post, they will not be entitled for
benefits of regular employees like seniority and probation. With
reference to promotion also, it is indicated that there would not
be a combined seniority list in respect of supernumerary
employees and regular employees and they will not be entitled
WA No.2633/2017 & conn.cases
for promotion as provided for regular employees. With reference
to transfer also, it is stated that those persons will not be entitled
for inter-department or inter-district transfer. The disciplinary
action will be in terms with the Kerala Civil Service (Classification,
Control and Appeal) Rules. In the Government Order dated
18/5/2013, it was specifically stated that the candidates would
retire in the same post and once they retire, the supernumerary
post shall stand extinguished. Once it is stated that they shall
remain in the same post and the appointments were made
pursuant to the said Government Order, apparently they cannot
claim any promotion. In fact, some of the departments had
declared probation and had also included them in the seniority
list. But from the factual aspects involved in the case and as
narrated above, those persons who have been appointed
pursuant to Government Order dated 18/5/2013 by itself have to
be treated as a separate class who do not have the right to be
promoted since they were accommodated only as a gesture of
goodwill extended by the Government especially on account of
the fact that they were differently abled.
WA No.2633/2017 & conn.cases
13. By referring to judgment in Union of India and
Others v. Dr.Akhilesh Chandra Agrawal [(1998) 4 SCC 107],
Sri.Brijesh Mohan, learned counsel appearing for some of the
applicants, submitted that the persons who have been appointed
in supernumerary posts cannot be given any differentiation from
that of persons appointed in regular posts. Apparently the facts
of that case was different. In that case, in an earlier proceedings,
there was a clear direction that the appellants will be treated as
regularized in Group A of Central Health Service from 1/1/1973 or
the date of their first initial appointment in the service and
consequential orders were also passed. It is contrary to the said
directions that the Tribunal held that those appointed in
supernumerary posts cannot claim administrative powers and
have to be treated as different ones.
14. In fact, what is required to be considered is the terms
of appointment. As already stated, the Government under normal
circumstances could not have regularized casual workers
employed during short period of service when the appointment
was not made by complying with the procedure established by
WA No.2633/2017 & conn.cases
law. All these persons were working only for short periods and
were not selected by any selection process known to law. But the
Government consciously took a decision to give them regular
appointments on account of the fact that they were differently
abled persons. When the Government had relaxed the norms and
had gone beyond their powers to extend certain benefits to a
class of people, necessarily the terms of appointment have to be
strictly adhered to. When it was specifically stated that they will
have to remain in the said post until their retirement, it clearly
indicates that it is not a regular appointment and it cannot be
compared with the appointment made after a due selection
process.
15. Yet another contention urged by the learned counsel is
with reference to the right of differently abled persons under the
Persons with Disabilities (Equal Opportunities, Protection of Rights
and Full Participation) Act, 2016. In fact, the said Act has no
application as their appointments were not made invoking the
provisions of the Act.
16. Having regard to the aforesaid factual situation, we do
WA No.2633/2017 & conn.cases
not think that the applicants had been discriminated in any
manner. They were only extended a benefit subject to certain
conditions. They are treated as regular employees except for the
purpose of declaration of probation, seniority, promotion and
transfer. When a concession is extended by the Government as a
matter of policy, it shall be open for the Government to impose
conditions. It cannot be stated that such conditions would violate
Art.14 of the Constitution of India nor would it amount to any
form of discrimination as contended by the applicants.
In the result, we allow the original petitions and set aside
the impugned order in OP(KAT) Nos.448/19, 70, 93, 96 &
121/2020. WA Nos.2633/2017 and 1394/2019 are also allowed
setting aside the judgment of the learned Single Judge.
Sd/-
A.M.SHAFFIQUE
JUDGE
Sd/-
GOPINATH P.
Rp JUDGE
WA No.2633/2017 & conn.cases
APPENDIX OF WA NO.1394/2019
APPELLANT'S EXHIBITS: NIL
RESPONDENT'S EXHIBITS
ANNEXURE R58(A) TRUE PHOTOCOPY OF THE RELEVANT
PORTION OF THE RANK LIST DATED
29/9/2015.
ANNEXURE R58(B) TRUE PRINT OUT OF THE WEBSITE
PAGE SHOWING THE DETAILS OF
THE VACANCY REPORTED BY THE
57TH RESPONDENT.
WA No.2633/2017 & conn.cases
APPENDIX OF OP(KAT) 448/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE OA (E) NO.908/2017
ALONG WITH ITS ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE PROCEEDINGS DATED
19.10.2013 OF THE DISTRICT COLLECTOR,
PALAKKAD.
EXHIBIT P1(A2) TRUE COPY OF THE PROCEEDINGS DATED
23.10.2013 OF THE DISTRICT COLLECTOR,
ALAPPUZHA.
EXHIBIT P1(A3) TRUE COPY OF THE ORDER OF THE DISTRICT
COLLECTOR, PALAKKAD DATED 04.11.2015
DECLARING PROBATION OF THE FIRST
APPLICANT.
EXHIBIT P1(A4) TRUE COPY OF THE ORDER OF THE DISTRICT
COLLECTOR, ALAPPUZHA DATED 11.01.2016
DECLARING PROBATION OF THE SECOND
RESPONDENT.
EXHIBIT P1(A5) TRUE COPY OF THE EXTRACT OF THE
RELEVANT PAGE OF SENIORITY LIST.
EXHIBIT P1(A6) TRUE COPY OF THE COMMUNICATION DATED
19.04.2016 ISSUED BY THE LAND REVENUE
COMMISSIONER, THIRUVANANTHAPURAM TO THE
DISTRICT COLLECTOR, PALAKKAD.
EXHIBIT P1(A7) TRUE COPY OF THE NOTICE DATED
10.06.2016 ISSUED BY THE LAND REVENUE
COMMISSIONER, THIRUVANANTHAPURAM.
EXHIBIT P1(A8) TRUE COPY OF THE GOVERNMENT ORDER GO(P)
NO.1/2016/SJD DATED 03.02.2016.
WA No.2633/2017 & conn.cases
EXHIBIT P1(A9) A TRUE COPY OF THE ORDER
NO.A-/1/2015/69576/9 DATED 03.03.2016
OF THE DISTRICT COLLECTOR, PALAKKAD.
EXHIBIT P1(A10) TRUE COPY OF THE ORDER NO.A-
3.19058/16/K.DIS. DATED 23.05.2016 OF
THE DISTRICT COLLECTOR, ALAPPUZHA.
EXHIBIT P1(A11) A TRUE COPY OF THE PROCEEDINGS
NO.LRT(5)-20122/2016 DATED 06.08.2016
OF THE LAND REVENUE JOINT COMMISSIONER,
THIRUVANANTHAPURAM.
EXHIBIT P1(A12) A TRUE COPY OF THE ORDER
NO.LRN2/3493/2015 DATED 07.04.2017 OF
THE LAND REVENUE JOINT COMMISSIONER,
THIRUVANANTHAPURAM.
EXHIBIT P2 PHOTOCOPY OF THE REPLY STATEMENT OF THE
1ST RESPONDENT.
EXHIBIT P3 A PHOTOCOPY OF THE MA (EKM)
NO.1027/2018 ALONG WITH ITS ANNEXURE.
EXHIBIT P3(A13) TRUE COPY OF THE PROCEEDINGS
NO.LRN2/3493/2015 DATED 14.11.2017 OF
THE 4TH RESPONDENT.
EXHIBIT P4 A PHOTOCOPY OF THE ORDER DATED
13.03.2019 IN OA (EKM) NO.908/2017.
EXHIBIT P5 A PHOTOCOPY OF THE GO(P)NO.40/2013/SJD
DATED 18.05.2013.
EXHIBIT P6 A PHOTOCOPY OF THE GO(P) NO.63/2013/SJD
DATED 07.08.2013.
RESPONDENT'S EXHIBITS:
EXHIBIT R1A A TRUE COPY OF THE G.O.(P) NO.6/95/P &
ARD DATED 30/03/1995.
WA No.2633/2017 & conn.cases
APPENDIX OF OP(KAT) 70/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE O.A.(EKM)NO.1997/2016
ALONG WITH ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE REPRESENTATION DATED
11.1.2016 SUBMITTED BY THE APPLICANT TO
THE 2ND RESPONDENT.
EXHIBIT P1(A2) A TRUE COPY OF THE G.O.(P)63/13/SJD
DATED 7.8.2013 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P1(A3) TRUE COPY OF THE PROCEEDINGS OF THE 2ND
RESPONDENT NO.(CS)B4 15617/15 DATED
10.5.2016.
EXHIBIT P1(A4) TRUE COPY OF THE G.O.(P)NO.1/16/SJD,
DATED 3.2.2016 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 11.10.2019.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 6.2.2018.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 5.3.2018.
EXHIBIT P5 A TRUE COPY OF THE ORDER DATED
7.11.2019.
WA No.2633/2017 & conn.cases
APPENDIX OF OP(KAT) 93/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE O.A NO. 2132/2016
ALONG WITH ANNEXURES BEFORE THE KERALA
ADMINISTRATIVE TRIBUNAL
EXHIBIT P1 (A1) COPY OF THE DISABILITY CERTIFICATE
DATED 27-2-2009 BY SL. NO. 421/09
ISSUED BY THE MEDICAL BOARD OF THE
MEDICAL COLLEGE HOSPITAL,
THIRUVANANTHAPURAM.
EXHIBIT P1(A2) COPY OF THE ORDER BY NO. ESTT.II(3)
21360/99/GW DATED 18-08-2000
EXHIBIT P1(A3) COPY OF THE DISCHARGE CERTIFICATE DATED
7-3-2001 ISSUED BY THE OFFICE OF THE
2ND RESPONDENT
EXHIBIT P1(A4) COPY OF THE ORDER BY NO.
F.NO.4(21)/2005 ESU DATED 01-06-2011
EXHIBIT P1(A5) COPY OF THE G.O(P) NO. 40/13 DATED 18-
05-2013 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P1(A6) COPY OF THE ORDER DATED 7-8-2013 BY NO.
63/13 OF THE 1ST RESPONDENT
EXHIBIT P1(A6)(A) COPY OF THE LIST APPENDED TO ANNEXURE
A6 WHICH FEATURES THE NAME OF THE
EXHIBIT P1(A7) COPY OF THE ORDER BY NO. 80/13 DATED 7-
10-2013 OF THE 1ST RESPONDENT
EXHIBIT P1(A8) COPY OF THE G.O 96/13 DATED 8-1-2013 OF
THE 1ST RESPONDENT
WA No.2633/2017 & conn.cases
EXHIBIT P1(A9) COPY OF THE REQUEST DATED 3-10-2013
SUBMITTED BY THE APPLICANT BEFORE THE
DIRECTOR CPCRI, KASARGODE
EXHIBIT P1(A10) COPY OF THE COMMUNICATION ISUED BY
ESTT. 11(3) 9407/2013 DATED 8-10-2013
EXHIBIT P1(A11) COPY OF THE ORDER BY NO. FNO.
4(21)/05/ESTT (VOL.27) DATED 9-12-2013
EXHIBIT P1(A12) COPY OF THE ORDER BY NO. ESTT 11 (3)
9407/2013 DATED 20-11-2013
EXHIBIT P1(A13) COPY OF THE ORDER BY NO. ESTT 11(3)-
9407/2013/GW DATED 12-12-2013 ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P1(A14) COPY OF THE CERTIFICATE ID 34551 #1#4
DATED 02-05-2015
EXHIBIT P1(A15) COPY OF THE CERTIFICATE ID 47715 #1#6
DATED 04-05-2016 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P1(A16) COPY OF THE ORDER DATED 3-2-2016 ISSUED
BY NO. 1/16/SJD ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P1(A17) COPY OF THE REPRESENTATION DATED 9-8-
2016 SUBMITTED BY THE APPLICANT TO THE
1ST RESPONDENT
EXHIBIT P1(A18) THE POSTAL RECEIPT BY NO. RL 012185942
IN DATED 10-08-2016
EXHIBIT P1(A19) COPY OF THE ACKNOWLEDGEMENT CARD DATED
11-08-2016
EXHIBIT P1(A20) COPY OF THE RPERESENTATION DATED 09-08-
2016 SUBMITTED BY THE APPLICANT BEFORE
THE 2ND RESPONDENT
WA No.2633/2017 & conn.cases
EXHIBIT P1(A21) copy of the postal receipt by no. rl
012185956 in dated 10-08-2016
EXHIBIT p1 (A22) copy of the acknowledgement card dated
11-08-2016
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT DATED
30-11-2018 FILED BY THE FIRST
PETITIONER BEFORE THE KERALA
ADMINISTRATIVE TRIBUNAL.
EXHIBIT P3 TRUE COPY OF THE THE REJOINDER DATED
04-02-2019 FILED BY THE RESPONDENT
ALONG WITH EXHIBITS
EXHIBIT P3(A23) COPY OF THE RELEVANT EXTRACTS OF RULE
69(C) OF THE KERALA FINANCIAL CODE,
VOL.I
EXHIBIT P3(A24) TRUE COPY OF LETTER NO. ESTT-1 1(3)
10615/13/GW DATED 23/11/2018 FROM THE
KERALA PSC
EXHIBIT P3(A25) TRUE COPY OF LETTER NO. ESTT.11 (3)
10615/13?GW DATED 30/11/2018
EXHIBIT P3(A26) TRUE COPY G.O(P) NO. 8/17/SWD DATED
06/05/2017
EXHIBIT P3(A27) TRUE COPY OF G.O(P) NO. 18/99/P ARD
DATED 13/10/1999
EXHIBIT P3 9A28) TRUE COPY OF THE G.O(MS) NO. 22/2014/P
AND ARD DATED 21/07/2014
EXHIBIT P3(A29) TRUE COPY OF THE G.O(MS) NO. 26/2015/P
AND ARD DATED 04/09/2015
EXHIBIT P3(A30) TRUE COPY OF THE JUDGMENT DATED 13-09-
2017 OF THE HIGH COURT OF KERALA IN
W.P(C) NO. 9832/2016 (D)
WA No.2633/2017 & conn.cases
EXHIBIT P4 TRUE COPY OF THE ADDITIONAL REPLY
STATEMENT DATED 25-05-2019 FILED BY THE
FIRST PETITIONER BEFORE THE KERALA
ADMINISTRATIVE TRIBUNAL
EXHIBIT P5 CERTIFIED COPY OF THE ORDER OF THE
KEERALA ADMINISTRATIVE TRIBUNAL DATED
12-07-2019 IN OA 2132/2016
WA No.2633/2017 & conn.cases
APPENDIX OF OP(KAT) 96/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF O.A.(EKM)NO.1182/2019
ALONG WITH ITS ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE MEDICAL CERTIFICATE
NO.2030/17 DATED 20.12.2017 ISSUED BY
THE MEDICAL BOARD, DISTRICT HOSPITAL,
PALAKKAD.
EXHIBIT P1(A2) TRUE COPY OF GO(P)NO.40/2013/SJD DATED
18.5.2013.
EXHIBIT P1(A3) TRUE COPY OF THE GO(P)NO.3/14/SJD DATED
17.1.2014.
EXHIBIT P1(A4) TRUE COPY OF THE ORDER IN TA
NO.119/2015 DATED 17.2.2016 OF THIS
HON'BLE TRIBUNAL.
EXHIBIT P1(A5) TRUE COPY OF ORDER NO.A2/19015/15 DATED
4.4.2016 ISSUED BY THE RESPONDENT NO.3.
EXHIBIT P1(A6) TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 30.7.2018 ISSUED BY DR.GEORGE
KALARIKKAL.
EXHIBIT P1(A7) TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE APPLICANT TO SECOND
RESPONDENT DATED 27.2.2019.
EXHIBIT P1(A8) TRUE COPY OF THE GO(MS)01/2016/SJD
DATED 3.2.2016.
EXHIBIT P1(A9) A TRUE COPY OF THE ORDER IN OA(EKM)
NO.461/2019 DATED 8.3.2019 OF THIS
HON'BLE TRIBUNAL.
WA No.2633/2017 & conn.cases
EXHIBIT P1(A10) TRUE COPY OF GO(RT)2414/2019/G.EDN
DATED 19.6.2019.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 6.8.2019
IN OA(EKM)NO.1182/2019.
WA No.2633/2017 & conn.cases
APPENDIX OF OP(KAT) 121/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE O.A.NO.2132 OF 2016
WITH ITS ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE DISABILITY CERTIFICATE
DATED 27.2.2009 BY SL.NO.421/09 ISSUED
BY THE MEDICAL BOARDOF THE MEDICAL
COLLEGE HOSPITAL,THIRUVANANTHAPURAM.
EXHIBIT P1(A2) TRUE COPY OF THE ORDER BY NO.ESTT.II/
(3) 21360/99/GW DATED 18.8.2000.
EXHIBIT P1(A3) TRUE COPY OF THE DISCHARGE CERTIFICATE
DATED 7.3.2001 ISSUED BY THE OFFICE OF
THE 2ND RESPONDENT.
EXHIBIT P1(A4) TRUE COPY OF THE ORDER BY
NO.F.NO.4(21)/2005 ESTT. DATED 1.6.2011.
EXHIBIT P1(A5) TRUE COPY OF THE G.O.(P)NO.40/13 DATED
18.5.2013 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P1(A6) TRUE COPY OF THE ORDER DATED 7.8.2013
BY NO.63/13 OF THE 1ST RESPONDENT.
EXHIBIT P1(A6(A)) TRUE COPY OF THE LIST APPENDED TO
ANNEXURE A6 WHICH FEATURES THE NAME OF
THE APPLICANTS AS SERIAL NO.80.
EXHIBIT P1(A7) TRUE COPY OF THE ORDER BY NO.80/13
DATED 7.10.2013 OF THE 1ST RESPONDENT.
EXHIBIT P1(A8) TRUE COPY OF THE G.O.96/13 DATED
8.11.2013 OF THE 1ST RESPONDENT.
WA No.2633/2017 & conn.cases
EXHIBIT P1(A9) TRUE COPY OF THE REQUEST DATED
3.10.2013 SUBMITTED BY THE APPLICANT
BEFORE THE DIRECTOR CPCRI, KASARGODE.
EXHIBIT P1(A10) TRUE COPY OF THE COMMUNICATION ISSUED
BY ESTT.11(3)-9407/2013 DATED 8.10.2013.
EXHIBIT P1(A11) TRUE COPY OF THE ORDER BY
NO.F.NO.421/050ESTT. (VOL.27) DATED
9.12.2013.
EXHIBIT P1(A12) TRUE COPY OF THE ORDER BY NO.ESTT
11(3)-9407/2013 DATED 20.11.2013.
EXHIBIT P1(A13) TRUE COPY OF THE ORDER BY NO.ESTT
11(3)-9407/2013/GW DATED 12.12.2013
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P1(A14) TRUE COPY OF THE CERTIFICATE DATED
2.5.2015.
EXHIBIT P1(A15) TRUE COPY OF THE CERTIFICATE ID
47715#1#6 DATED 4.5.2016 ISSUED BY THE
2ND RESPONDENT.
EXHIBIT P1(A16) TRUE COPY OF THE ORDER DATED 3.2.2016
BY NO.1.16 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P1(A17) TRUE COPY OF THE REPRESENTATION DATED
9.8.2016 SUBMITTED BY THE APPLICANT TO
THE 1ST RESPONDENT.
EXHIBIT P1(A18) TRUE COPY OF THE POSTAL RECEIPT BY
NO.RL 012185942 IN DATED 10.8.2016.
EXHIBIT P1(A19) TRUE COPY OF THE ACKNOWLEDGEMENT CARD
DATED 11.8.2016.
EXHIBIT P1(A20) TRUE COPY OF THE REPRESENTATION DATED
9.8.2016 SUBMITTED BY THE APPLICANT
BEFORE THE 2ND RESPONDENT.
WA No.2633/2017 & conn.cases
EXHIBIT P1(A21) TRUE COPY OF THE POSTAL RECEIPT BY
NO.RL 012185956 IN DATED 10.8.2016.
EXHIBIT P1(A22) TRUE COPY OF THE ACKNOWLEDGEMENT CARD
DATED 11.8.2016.
EXHIBIT P2 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE COMMISSION.
EXHIBIT P3 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE REJOINDER WITH
ANNEXURES.
EXHIBIT P4(A23) TRUE COPY OF THE RELEVANT EXTRACTS OF
RULE 69(C) OF THE KERALA FINANCIAL
CODE, VOL.I.
EXHIBIT P4(24) TRUE COPY OF THE LETTER NO.ESTT-II(3)
10615/13/GW DATED 23.11.2018 FROM THE
KERALA PSC.
EXHIBIT P4(A25) TRUE COPY OF THE LETTER NO.ESTT-II(3)
10615/13/GW DATED 30.11.2018.
EXHIBIT P4(A26) TRUE COPY OF THE G.O.(P)NO.8/17/SWD
DATED 6.5.2017.
EXHIBIT P4(A27) TRUE COPY OF THE G.O.(P)NO.18/99/P&ARD
DATED 13.10.1999.
EXHIBIT P4(A28) TRUE COPY OF THE G.O.
(MS)NO.22/2014/P&ARD DATED 21.7.2014.
EXHIBIT P4(A29) TRUE COPY OF THE G.O.
(MS)NO.26/2015/P&ARD DATED 4.9.2015.
EXHIBIT P4(A30) TRUE COPY OF THE JUDGMENT DATED
13.9.2017 OF THE HIGH COURT OF KERALA
IN WPC.NO.9832 OF 2016 (D).
EXHIBIT P5 COPY OF ADDITIONAL REPLY STATEMENT.
WA No.2633/2017 & conn.cases
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 12.7.2019
IN O.A.NO.2132 OF 2016.
