Citation : 2021 Latest Caselaw 4429 Ker
Judgement Date : 8 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.3143 OF 2017(P)
PETITIONERS:
1 ARUN PRAKASH, PRANAVAM,
NEDUGOLAM P.O, KOLLAM 691 334. (DELETED)
(THE FIRST PETITIONER IS DELETED FROM THE PARTY ARRAY
AS PER THE ORDER DATED 22/01/2020 IN IA 01/2020)
2 VIJITH V.T, THAVALATHIL HOUSE, ENATHU P.O,
PATHANAMTHITTA DISTRICT 691 526. (DELETED)
(THE SECOND PETITIONER IS DELETED FROM THE PARTY
ARRAY AS PER THE ORDER DATED 24.10.2017 IN
I.A.NO.16643 OF 2017)
3 AMALDEV S.S, S.S SADANAM, KUMMALLOOR P.O,
ADICHANALLOOR, KOLLAM 691 573.
BY ADVS.
SRI.M.R.ANISON
SMT.K.P.GEETHA MANI
SMT.P.A.RINUSA
SMT.V.P.SEEMANDINI (SR.)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, POWER (A) DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 KERALA STATE ELECTRICITY BOARD LTD
REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM 695 004.
3 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY,
THIRUVANANTHAPURAM 695 004.
BY SMT.ANEETHA A.G., SC,
SR.G.P.P.M.MANOJ
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.02.2021, ALONG WITH WP(C).524/2020(M), WP(C).4904/2020(K),
WP(C).7191/2020(Y), WP(C).15653/2020(F), THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WPC 3143/17&connected
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.524 OF 2020(M)
PETITIONER:
AKHIL ASOKAN, AGED 27 YEARS
S/O. ASOKAN, KOOTTALA HOUSE,
MURIKKINGAL P O, THRISSUR-680699.
BY ADVS.
SRI.B.ASHOK SHENOY
SMT.C.G.PREETHA
SRI.P.S.GIREESH
SRI.RIYAL DEVASSY
SHRI.DR.ABHILASH O.U.
RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD LTD.
REPRESENTED BY ITS SECRETARY, (ADMINISTRATION)
REGISTERED OFFICE, VYDYUTHI BHAVAN, PATTOM
PALACE P O, THIRUVANANTHAPURAM-695004
2 THE CHIEF ENGINEER(HRM)
KERALA STATE ELECTRICITY BOARD LTD, VYDYUTHI
BHAVAN, PATTOM, THIRUVANANTHAPURAM-695004.
3 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, THULASI HILLS,
PATTOM PALACE P O, THIRUVANANTHAPURAM-695004.
4 DIJU R.ARIKKAT, AGED 32 YEARS,S/O. A.D. RAJU,
ARIKKAT HOUSE, KAROOR P.O., THRUSUR DISTRICT,
PIN - 680 697
(IS IMPLEADED AS ADDITIONAL R4 AS PER ORDER DATED
22-01-2020 IN I.A. 01/2020 IN WP (C) 524/2020)
WPC 3143/17&connected
3
BY ADVS.
SMT.ANEETHA A.G., SC,
SRI. K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.S.VIBHEESHANAN
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.02.2021, ALONG WITH WP(C).3143/2017(P), WP(C).4904/2020(K),
WP(C).7191/2020(Y), WP(C).15653/2020(F), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WPC 3143/17&connected
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.4904 OF 2020(K)
PETITIONERS:
1 ABDUL WAHAB A., AGED 35 YEARS
S/O. ABDUL AZEEZ, A.J KUNNUVILAKATH,
TC 9/817-3, JAWAHAR LANE, SASTHAMANGALAM P.O,
THIRUVANANTHAPURAM 695 010
2 JIJOMON JOSE, AGED 35 YEARS
S/O. JOSE THOMAS, MUNDAMATTOM HOUSE,
KAPPADU P.O, KOTTAYAM 686 508
3 SANDHYA GANGADHARAN, AGED 41 YEARS
D/O. K.R GANGADHARAN, KALLISSERY HOUSE,
ERNAKULAM DISTRICT 683518
4 SREEJITH APPU, AGED 34 YEARS
S/O. APPU O.K, OORAPRAYIL HOUSE, KOLLIKADU,
KOTHAMANGALAM P.O, ERNAKULAM 686 691
BY ADVS.
SMT.BHANU THILAK
SRI.K.S.HARIHARAPUTHRAN
SRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA STATE ELECTRICITY BOARD LTD.
REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM 695 004
2 THE CHIEF ENGINEER (HRM),
KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM 695 004
WPC 3143/17&connected
5
3 KERALA STATE PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM POST,
THIRUVANANTHAPURAM 695 004
BY SMT.ANEETHA A.G., SC,
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.02.2021, ALONG WITH WP(C).3143/2017(P), WP(C).524/2020(M),
WP(C).7191/2020(Y), WP(C).15653/2020(F), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WPC 3143/17&connected
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.7191 OF 2020(Y)
PETITIONERS:
1 RAHUL S, AGED 29 YEARS
S/O.SREEDHARA WARRIER,VIPANCHIKA,
MUNDUPARAMBA,MALAPPURAM-676509.
2 DIJU.R.ARIKKAT, AGED 32 YEARS
S/O.A.D.RAJU,ARIKKAT HOUSE,
KAROOR.P.O,THRISSUR-680697.
3 M.G.VEERAMANI, AGED 29 YEARS
S/O.GOPALAKRISHNAN.T,ARCHANA,
KOLAKATTUCHALI.P.O,MALAPPURAM-676634.
4 AGIN PAUL, AGED 30 YEARS
S/O.PAULOSE.O.V,OTHALAKODAN HOUSE,
AIROORPADAM.P.O,KOTHAMANGALAM,
ERNAKULAM-686692.
5 MAHESH.V.M, AGED 29 YEARS
S/O.V.MURALIDHARAN,SREEVALSAM HOUSE,
POOTHOLE.P.O,THRISSUR-680004.
6 LIJO JOSEPH.M, AGED 35 YEARS
S/O.M.L.JOSEPH,MAMPARAMBIL HOUSE,
PUTHOORKARA,AYYANTHOLE.P.O,
THRISSUR-680003.
7 POORNIMA.M.S, AGED 30 YEARS
D/O.SREEDHARAN.M.G,VINAYA NIVAS,
KOLLAMKUDIMUGAL,THRIKKAKARA.P.O,
KAKKANAD,ERNAKULAM-682021.
8 DHANYA.K.V, AGED 28 YEARS
D/O.K.VENUGOPALAN,KOLARI HOUSE,
THUVANOOR,KECHERY.P.O,THRISSUR-680501.
WPC 3143/17&connected
7
9 ARUN VISHNU.M.S, AGED 28 YEARS
S/O.SASIDHARAN NAIR,MALAYILPARAMBIL
HOUSE,KANCHIYAR.P.O, PALLIKKAVALA,
IDUKKI-685511.
10 KAJAL NOUSHAD, AGED 28 YEARS
D/O.NOUSHAD.P.S,PUTHENVEEDU,
MANGALAVILASAM BHAVANAM,THYCKAL.P.O,
CHERTHALA,ALAPPUZHA-688530.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.S.VIBHEESHANAN
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE
SECRETARY, PERSONNEL AND ADMINISTRATIVE
REFORMS DEPARTMENT,GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695001.
2 KERALA STATE ELECTRICITY BOATD LTD,
REPRESENTED BY ITS SECRETARY,
VYDYUTHI BHAVANAM,PATTOM.P.O,
THIRUVANANTHAPURAM-695004.
3 THE CHIEF ENGINEER(H.R.M.),
VYDYUTHI BHAVANAM,PATTOM.P.O,
THIRUVANANTHAPURAM-695004.
4 THE SECRETARY,
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY,
PATTOM.P.O, THIRUVANANTHAPURAM-695004.
BY SMT.ANEETHA A.G., SC,
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.02.2021, ALONG WITH WP(C).3143/2017(P), WP(C).524/2020(M),
WP(C).4904/2020(K), WP(C).15653/2020(F), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WPC 3143/17&connected
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
WP(C).No.15653 OF 2020(F)
PETITIONERS:
1 SREENATH S., AGED 30 YEARS
S/O.S REEKUMAR, AMPAZHAVELIL (H)
PALLICKAL, NOORANAD P.O,
PATHANAMTHITTA 690 504
PH 9400888265
2 SARUN S.S, AGED 32 YEARS
S/O. S.K SUBRAMANIAN, SASTHAMKUDAM HOUSE,
NELLAYI P.O, KOLATHUR,
THRISSUR DISTRICT 680 305
PH. 9400137582
BY ADVS.
SRI.ELVIN PETER P.J.
SRI.K.R.GANESH
SMT.N.R.REESHA
SMT.T.S.LIKHITHA
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LIMITED
REPRESENTED BY ITS SECRETARY, VAIDYUTHI BHAVANAM,
PATTOM P.O, THIRUVANANTHAPURAM 695 004.
2 THE SECRETARY, KERALA STATE ELECTRICITY BOARD
LIMITED, VAISYUTHI BHAVANAM, PATTOM P.O,
THIRUVANANTHAPRAM, 695 004.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM 695 004
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.02.2021, ALONG WITH WP(C).3143/2017(P), WP(C).524/2020(M),
WPC 3143/17&connected
9
WP(C).4904/2020(K), WP(C).7191/2020(Y), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WPC 3143/17&connected
10
JUDGMENT
When these matters were called today, the
learned counsel appearing for the petitioners
were ad idem that the Rank List - based on
which their clients are edificing the claims
for appointment - has now expired and that the
Kerala State Electricity Board (KSEB for
short) had reported certain vacancies pending
these matters.
2. When I go through the pleadings on
record, it is obvious that these cases have
gone through several rounds of litigation
before this Court and before the Honourable
Supreme Court, finally culminating in the
order of the Hon'ble Supreme Court in a
Special Leave Petition (Diary No.10794/2017),
whereby, the earlier order of a learned
Division Bench in Writ Appeal No.1801/2015 and
connected matters has been upheld; of course,
with a clarification that respondent (KSEB) WPC 3143/17&connected
may consider granting suitable extension of
the date for submitting application in respect
of the petitioners. Obviously, therefore,
nothing survives in these Writ Petitions.
3. However, Sri.N.Krishna Prasad -
learned counsel appearing for the petitioners
in W.P.(C)No.4904/2020, brought to my notice
that, after the Honourable Supreme Court had
delivered the afore order, the KSEB issued
proceedings dated 26.12.2019 - a copy of which
has been placed on record as Ext.P6 - whereby,
162 vacancies in the cadre of Assistant
Engineer (Electrical) under the 40% direct
recruitment quota have been ordered to be
filled up by temporarily converting such
numbers from the existing vacancies in the
'ITI quota'. He thus prayed that, in view of
the directions of the Honourable Supreme Court
aforementioned, his clients may also be
allowed an opportunity of being considered to WPC 3143/17&connected
these vacancies by offering them age
relaxation.
4. I am afraid that I cannot accede to
the afore request of Sri.N.Krishna Prasad
because: for one, the Honourable Supreme Court
has not dealt with the right of the
petitioners with respect to anything beyond
the Rank List involved; and for second, these
issues have already been considered by a
learned Division Bench of this Court in Writ
Appeal No.1099/2020 and connected matters, in
which it has been recorded that the orders of
promotion have already been issued in respect
of ITI holders and that 40% quota set apart
for direct recruitment, over and above the
existing vacancies relatable to that quota,
will be treated as supernumerary, as had been
undertaken by the KSEB in their affidavit
dated 25.08.2020. It is noting this, that the
learned Division Bench had disposed of the WPC 3143/17&connected
appeals. Obviously, therefore, I cannot grant
any of the reliefs sought for by Sri.N.Krishna
Prasad.
In such circumstances, these Writ
Petitions are closed without any further
orders.
At this time, Sri.Elvin Peter - learned
counsel appearing for the petitioners in W.P.
(C)No.15653/2020, submitted that advices to
his clients have already been issued and
therefore, that it may be clarified that
closure of these Writ Petitions in the afore
manner may not affect them.
Obviously, since I have closed the Writ
Petitions for the reason that no subsisting
contestable issues are to be decided, the
rights of the petitioners in these Writ
Petitions will stand protected, if they have
been issued advices.
Further, it is needless to say that all WPC 3143/17&connected
the petitioners in the Rank List and who are
eligible to be appointed against the notified
vacancies, will be entitled to be advised and
appointed as per their position in the said
list and my observations above will not, in
any manner, impede the same to be done by the
KSEB in terms of law.
I also leave liberty to such petitioners
to approach this Court for any clarification,
if it becomes warranted in future.
Sd/-
DEVAN RAMACHANDRAN RR JUDGE WPC 3143/17&connected
APPENDIX OF WP(C) 3143/2017 PETITIONER'S/S EXHIBITS:
EXHIBIT P1. COPY OF THE BOARDS ORDER NO.B.O.M.IV-11552/67, DATED 13.7.67.
EXHIBIT P2. COPY OF THE BOARDS ORDER NO.R.O NO.EC.IV-17428/70 DATED 9.12.70.
EXHIBIT P3. COPY OF THE GAZETTE NOTIFICATION DATED 31.12.13 PSC INVITED APPLICATION FOR APPOINTMENT TO THE POST OF ASSISTANT ENGINEER [ELECTRICAL] IN KERALA STATE ELECTRICITY BOARD.
EXHIBIT P4. COPY OF THE RELEVANT PAGES OF RANK LIST NO.879/2016/SS VI WHICH WAS BROUGHT INTO WITH EFFECT FROM 30.12.16.
EXHIBIT P5. COPY OF THE INFORMATION FURNISHED BY THE BOARD OBTAINED BY UNDER RIGHT TO INFORMATION ACT DATED 12.8.16.
EXHIBIT P6. COPY OF THE ANSWER TO QUERY MADE IN THE LEGISLATIVE ASSEMBLY DATED 27.09.16.
EXHIBIT P7. COPY OF THE G.O[RT] NO.206/2016/PD DATED 26.10.16.
EXHIBIT P8 TRUE COPY OF THE NOTE DATED 10.03.2017 ISSUED BY THE K.S.E.B.LTD.
EXHIBIT P9 A TRUE COPY OF THE LETTER DATED 28.06.2017.
EXHIBIT P10 A TRUE COPY OF THE MINUTES OF THE MEETING OF ASSEMBLE SESSION CONVENED ON 21.06.2018.
EXHIBIT P11 TRUE COPY OF THE INFORMATION FURNISHED BY THE PETITIONER DATED 21.10.2019 AND REPLY RECEIVED FROM WPC 3143/17&connected
THE ELECTRICITY BOARD DATED 23.11.2019.
EXHIBIT P12 TRUE COPY OF BOARD ORDER NO.B.O.
(FM)NO.479/2011/CE(HRM)GENL/2/AE- AEE(E)2011 DATED 11.02.2011 ISSUED BY THE ELECTRICITY BOARD.
EXHIBIT P13 TRUE COPY OF THE PROMOTION ORDER DATED 20.11.2019.
EXHIBIT P14 TRUE COPY OF THE ORDER NO EB1/AE/AEE/ELE/TEMPORARY PROMOTION/2019-20 DATED 05.03.02020
EXHIBIT P15 TRUE COPY OF THE ANSWER TO THE UERY MAD IN THE LEGISLATIVE ASSEMBLY DATED 21.06.2018 WPC 3143/17&connected
APPENDIX OF WP(C) 524/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF CERTIFICATE NO.0570839 DATED 21.12.2015 ISSUED BY UNIVERSITY OF CALICUT TO PETITIONER.
EXHIBIT P2 TRUE COPY OF ORDER NO.B.O.M.IV-11552/67 DATED 13.07.1967 ISSUED BY 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF ORDER B.O.NO.EC IV-17428/70 DATED 9.12.1970 ISSUED BY 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF ORDER OF ORDER B.O(DB) NO.2406/2016 (ESTT.II/1220/2014) DATED 12.8.2016 ISSUED BY 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF ORDER B.O(FTD) NO.959/2019 (EB 1(A)/(ELE)/40%2019 DATED 26.12.2019 ISSUED BY 1ST RESPONDENT.
WPC 3143/17&connected
APPENDIX OF WP(C) 4904/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 true copy of the judgment dtd 18-03-2015 in wp(c) no. 205 of 2015
EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN DTD 15-02-2016 IN W.A 1145 OF 2015
EXHIBIT P3 OPY OF THE ORDER OF THE HON'BLE SUPREME COURT DTD 17-07-2017 IN DIARY NO. 10794 OF
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
30149 OF 2017 DTD 19-09-2017
EXHIBIT P5 TRUE COPY OF THE ORDER BEARING NO.
EB1(A)/SE AE (ELE)/TEM.PRO.PRO/2018 DTD 22- 11-2018
EXHIBIT P6 TRUE COPY OF THE ORDER BEARING NO BO(FTD) NO. 959/2019/EB1(A)/AE(ELE)/40% 2019) DTD 26-12-2019 WPC 3143/17&connected
APPENDIX OF WP(C) 7191/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER B.O.
(FTD)NO.959/2019(EB1(A)/AE/(ELE.)/40% /2019 DATED 26-12-2019 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE LETTER NO.EB.1(A)/AE(E)/40% QUOTA/2019 DATED 26- 12-2019 WRITTEN BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTE SUBMITTED BY THE CHIEF ENGINEER TO THE CHAIRMAN AND MANAGING DIRECTOR,KERALA STATE ELECTRICITY BOARD LTD.DATED 10.12.2019
EXHIBIT P4 TRUE COPY OF THE ORDER NO.EB2/SE(ELE)TRAINEE/2014 DATED 20.02.2014 ISSUED BY THE 2ND RESPONDENT. WPC 3143/17&connected
APPENDIX OF WP(C) 15653/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE RANKED LIST PUBLISHED BY THE 3RD RESPONDENT NO. 879/2016/SS VI(CAT. NO 517/2013 WEF 30/12/2016 FOR THE POST OF ASSISTANT ENGINEER (ELECTRICAL)
EXHIBIT P2 TRUE COPY OF THE BOARD ORDER NO. BO M IV-
11552/67/DATED 13-07-1967
EXHIBIT P3 TRUE COPY OF THE BOARD ORDER B.O NO. EC-IV-
17428/70 DATED 09-12-1970
EXHIBIT P4 TRUE COPY OF THE ANSWER TO A QUERY MADE IN THE LEGISLATIVE ASSEMBLY DATED 27-09-2016
EXHIBIT P5 TRUE COPY OF GO(RT) NO. 206/2016/PD DATED 26-10-2016
EXHIBIT P6 TRUE COPY OF OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 20-12-2019 IN IA 1/2019 IN WP(C) 3143/2017
EXHIBIT P7 TRUE COPY OF THE BOARD PROCEEDINGS NO.
EB1/AE-AEE/ELE/TEMPORARY PROMOTION/2019- 2020 DATED 05-03-2020
EXHIBIT P8 TRUE COPY OF RANKED LIST PUBLISHED BY THE PSC FR DIRECT RECRUITMENT FOR THE POST OF ASSISTANT ENGINEER (ELE)
EXHIBIT P9 TRUE COPY OF THE BOARD ORDER BO(FM)623/2011/CE(HRM)(GENL/2/AE-AEE(E)2011 DATED 26/02/2011.
EXHIBIT P10 T.TRUE COPY OF THE GOVT.ORDER GO(MS)NO.4/2014/PD DATED 13/02/2014.
EXHIBIT P11 TRUE COPY OF THE BOARD ORDER NO.EBI/AE(E)-
AEE(E)/PRO/DEGREE/2014/150 DATED 01/03/2014.
EXHIBIT P12 TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT NO.EBI/AE(E)-
WPC 3143/17&connected
AEE(E)/PRO/DIPLOMA/UPGRADATION/2014 DATED 04/03/2014.
EXHIBIT P13 TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT NO. EBI/AE(E)-
AEE(E)/PRODGREE/2014 DATED 11/06/2014.
EXHIBIT P14 TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT NO.EB1/AE(E)-
AEE(E)/PRODEGREE/2014 DATED 12/03/2015.
EXHIBIT P15 TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT NO.EBI/AE(E)-
AEE(E)/PRO/DIPLOMA/2014 DATED 11/06/2014.
EXHIBIT P16 TRUE COPY OF THE BOARD ORDER NO.
EBI/AE/AEE/UG/REGN/2015 DATED 30/05/2015.
EXHIBIT P17 TRUE COPY OF THE REPLY GIVEN BY THE HON'BLE MINISTER FOR ELECTRICITY ON THE FLOOR OF THE KERALA LEGISLATIVE ASSEMBLY DATED 21/06/2019.
EXHIBIT P18 TRUE COPY OF THE BOARD ORDER B.O(FTD) NO.628/2019(ESTT.III)/T&P/EE(ELE)2019) DATED 17/08/2019.
EXHIBIT P19 TRUE COPY OF THE BOARD ORDER B.O(FTD)NO.850/2019(ESTT.III)T&P/EE(ELE) 2019) DATED 20/11/2019.
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