Kerala High Court
Abdul Latheef vs Assistant Education Officer on 15 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942
WP(C).No.3718 OF 2017(L)
PETITIONER:
ABDUL LATHEEF, MANAGER, K.V.U.P.S.,
PANGODE, PANGODE P.O.,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695 001.
BY ADV. SRI.P.K.MUHAMMED
RESPONDENT:
ASSISTANT EDUCATION OFFICER,
PALODE, THIRUVANANTHAPURAM DISTRICT,
PIN - 695 001.
BY ADV.SRI.P.M.MANOJ, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.01.2021, ALONG WITH WP(C).41396/2018(Y), WP(C).23811/2020(B),
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).3718/2017 & Con.Cases
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942
WP(C).No.41396 OF 2018(Y)
PETITIONERS:
1 JASMINE, U.P.S.A.,
KRISHNA VILASOM UPPER PRIMARY SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
2 YAHIYA, U.P.S.A.,
KRISHNA VILASOM UPPER PRIMARY SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
3 SHIBINE, U.P.S.A.,
KRISHNA VILASOM UPPER PRIMARY SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
4 LISA E.L., U.P.S.A.,
KRISHNA VILASOM UPPER PRIMARY SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
5 BHINUMOL L.S., U.P.S.A.,
KRISHNA VILASOM UPPER PRIMARY SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
BY ADV. SRI.P.K.MUHAMMED
RESPONDENTS:
1 SREEJA J.T.,
SREEJA BHAVAN, MADATHILKUNNU, KILIMANOOR P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN-695 609.
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
3 THE DIRECTOR OF PUBLIC INSTRUCTION,
THIRUVANANTHAPURAM, PIN-695 001.
4 THE DEPUTY DIRECTOR OF EDUCATION,
THIRUVANANTHAPURAM, PIN-695 001.
WP(C).3718/2017 & Con.Cases
-3-
5 THE DISTRICT EDUCATION OFFICER,
ATTINGAL, THIRUVANANTHAPURAM DISTRICT, PIN-695 105.
6 THE ASSISTANT EDUCATION OFFICER,
PANGODE, THIRUVANANTHAPURAM DISTRICT, PIN-695 601.
7 THE MANAGER,
K.V.U.P. SCHOOL, PANGODE,
THIRUVANANTHAPURAM DISTRICT, PIN-695 601.
BY ADVS. SRI.M.V.THAMBAN
SRI.R.REJI
SMT.THARA THAMBAN
SRI.B.BIPIN
SRI.ARUN BOSE
SRI.P.M.MANOJ, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.01.2021, ALONG WITH WP(C).3718/2017(L), WP(C).23811/2020(B),
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).3718/2017 & Con.Cases
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942
WP(C).No.23811 OF 2020(B)
PETITIONER:
SREEJA J.T, AGED 37 YEARS,
W/O. VINOD KUMAR, UPSA, KVUP SCHOOL, PANGODU,
PANGODU P.O -695 601,
RESIDING AT SREEJA BHAVAN, MADATHIL KUNNU,
KILIMANOOR P.O, THIRUVANANTHAPURAM, PH:8547500770
BY ADVS.
SRI.ELVIN PETER P.J.
SRI.K.R.GANESH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 ASSISTANT EDUCATIONAL OFFICER,
PALODE, THIRUVANANTHAPURAM-695 601.
3 THE MANAGER, KVUP SCHOOL, PANGODU P.O,
THIRUVANANTHAPURAM-695 601
BY AVS. SRI.P.K.MUHAMMED
SRI.K.M.GEORGE
KUM.CHITHRA P.GEORGE
SRI. P.M.MANOJ - SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.01.2021, ALONG WITH WP(C).3718/2017(L), WP(C).41396/2018(Y),
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).3718/2017 & Con.Cases
-5-
JUDGMENT
[ WP(C).3718/2017, WP(C).41396/2018, WP(C).23811/2020 ]
Dated this the 15th day of January 2021
I am considering these three matters
together on account of similarity of the factual
circumstances pleaded and on account of the
analogous nature of the prayers sought for.
2. The petitioner in WP(C)No.3718/2017 is
the Manager of K.V.U.P.S, Pangode,
Thiruvananthapuram; while the petitioners in
W.P.(C)No.41396 of 2018 are certain teachers
appointed by the said Manager to the posts of
Upper Primary School Assistants (UPSA). The
third writ petition, namely W.P.(C)No.23811 of
2020, has been filed by Smt.Sreeja J.T., who
claims appointment as UPSA in the said School on
the strength of Ext.P3 judgment of a learned
Division Bench of this Court.
3. The Manager of the School and the
teachers who are the petitioners in
WP(C).3718/2017 & Con.Cases
W.P.(C)No.41396 of 2018 challenge the orders of
the Competent Educational Authorities, which
have rejected the proposals for approval of
their appointments, inter alia, on the ground
that the claim for appointment of Smt.Sreeja
J.T. has not yet been considered or acceded to
by the Manager.
4. That being so, Smt.Sreeja J.T. asserts
in W.P.(C)No.23811 of 2020, that in spite of the
specific directions in Ext.P3 judgment, the
appointing authority, namely the Assistant
Educational Officer, Palode (AEO), did not
consider her claim for appointment with effect
from 01.09.2016, and that, somehow, it appears
that the issues thereafter went up to the
Government directly, thus leading to Ext.P6
order to be issued, finding that she is not
entitled to be appointed as a UPSA, since she
has not acquired the Kerala Teachers Eligibility
Test(K-TET)qualification. Smt.Sreeja J.T.
asserts that Ext.P6 is egregiously improper
WP(C).3718/2017 & Con.Cases
because the Government did not have any
competence or jurisdiction to have issued the
said order, because a learned Division Bench of
this Court, in Ext.P3 judgment, had directed
such exercise to be completed by the appointing
authority, namely the AEO; and further, for the
reason that since she had acquired a Rule 51A
claim, as early as on 16.07.2012 pursuant to the
judgment of this Court in Writ Appeal Nos.1145
of 2012 and 1230 of 2012, a copy of which has
been produced as Ext.P1 in W.P.(C)No.23811 of
2020 - she being not required to acquire K-TET
as per the mandate of the Government Order dated
25.07.2012, which has been produced as Ext.P5
along with the said writ petition.
5. Smt.Sreeja J.T., says that none of the
afore aspects have been taken note of by the
Government and that since it had no jurisdiction
to have issued Ext.P6, this Court must set aside
the said order and direct the AEO to reconsider
the matter in terms of the directions in Ext.P3
WP(C).3718/2017 & Con.Cases
judgment in WP(C)No.25712 of 2016 and connected
cases.
6. I have heard Dr.K.M.George - learned
counsel appearing for the petitioners in W.P.(C)
No.3718 of 2017 and W.P.(C)No.41396 of 2018;
Sri.Elvin Peter P.J - learned counsel appearing
for the petitioner in W.P.(C) No.23811 of 2020;
and Sri.P.M.Manoj - learned Senior Government
Pleader appearing for the official respondents.
7. The case of Smt.Sreeja J.T., was
reiteratingly stated by Sri.Elvin Peter,
contesting that since his client was fully
eligible to be appointed to the vacancy which
was available in the School on 31.08.2016 or
subsequently, the Manager had no other option
but to do so in view of the affirmative
declarations in the judgment in W.P(C) No.25712
of 2016 and connected matters (Ext.P3 in W.P.
(C)No.23811 of 2020) and that this ought to have
been ensured by the AEO, Palode.
8. Sri.Elvin Peter then submitted that,
WP(C).3718/2017 & Con.Cases
however, instead of doing so, it appears that
the petitioners in the other two cases,
particularly the Manager, approached the
Government against the proposed action to
recover from him the salary that would have been
eligible to his client and that the Government
sought for certain clarifications from the AEO,
which finally led to Ext.P6 order, produced in
W.P.(C)No.23811 of 2020. Sri.Elvin Peter,
therefore, ingeminatingly prayed that Ext.P6 be
set aside and the AEO be directed to confirm
implicitly to the directions of this Court in
the aforementioned judgment of the learned
Division Bench.
9. In response to afore submissions,
Dr.K.M.George submitted that Smt.Sreeja J.T.,
can neither be construed to be a Rule 51A
claimant nor could she have been appointed in
the School in the absence of her having acquired
the K-TET qualification. Dr.K.M.George alleged
that in spite of this, the Educational
WP(C).3718/2017 & Con.Cases
Authorities have now rejected approval of the
appointments of the petitioners in W.P.(C)
No.41396 of 2018 and, therefore, that such
orders are untenable and without forensic
support. He, therefore, prayed that W.P.(C)
No.23811 of 2020 be dismissed and the other two
writ petitions filed by him be allowed.
10. Sri.P.M.Manoj - learned Senior
Government Pleader, explained that Ext.P6 in
W.P.(C)No.23811 of 2020 was issued by the
Government because, on receipt of Ext.P3
judgment of the learned Division Bench, produced
along with W.P.(C)No.23811 of 2020, the AEO
sought a clarification from the Government as to
the course of action to be adopted by him.
Sri.P.M.Manoj submitted that, therefore, Ext.P6
order in W.P.(C)No.23811 of 2020 cannot be
construed to be a final order issued in terms of
the judgment of the learned Division Bench of
this Court, but is only a clarificatory order as
requested by the AEO, so as to enable him to
WP(C).3718/2017 & Con.Cases
comply with the said directions. He, therefore,
prayed that W.P.(C)No.23811 of 2020 be dismissed
as being premature.
11. When I examine the afore rival
submissions, it is perspicuous that the judgment
of a learned Division Bench of this Court in
W.P.(C)No.25712 of 2016 and connected matters,
namely Ext.P3 in W.P.(C)No.23811 of 2020, is
still in force, since the Special Leave Petition
filed against it before the Hon'ble Supreme
Court has been admittedly dismissed.
12. Obviously, therefore, it is upto the AEO
to have taken a decision as directed therein,
but instead of doing so, he appears to have
sought a clarification from the Government, who
then issued Ext.P6 order, produced along with
W.P.(C)No.23811 of 2020, apparently clarifying
that Smt.Sreeja J.T. is not eligible to be
appointed, since she had not acquired the K-TET
qualification. However, this order is silent as
to the contention of Smt.Sreeja J.T., that she
WP(C).3718/2017 & Con.Cases
does not require to acquire the K-TET
qualification, she having become eligible as a
Rule 51A claimant on 16.07.2012; while the order
making the said qualification mandatory, namely
Ext.P5 in W.P.(C)No.23811 of 2020, was issued
only on 25.07.2012.
13. In fact, going by paragraph 31 of the
judgment in W.P.(C)No.25712 of 2016 and
connected matters, the learned Division Bench
has also made it clear that even if Smt.Sreeja
J.T. does not have the afore said qualification,
if her appointment is made on an earlier date,
she can avail the exemption granted to persons
until 2021. This issue certainly, ought to have
engaged the attention of the AEO and the
clarification offered by the Government,
therefore, cannot obtain any favour in law.
14. That said, as regards the contentions
and claims of the petitioners in W.P.(C)No.3718
of 2017 and W.P.(C)No.41396 of 2018 are
concerned, they will certainly have to travel
WP(C).3718/2017 & Con.Cases
along with the decision to be taken by the AEO
with respect to Smt.Sreeja J.T. This is
because, if Smt.Sreeja J.T., is found eligible
for being granted approval to her appointment,
then she will require to be given such benefit;
while, if it is to the contrary, then certainly,
appointments of the teachers - who are the
petitioners in W.P.(C)No.41396 of 2018 - can be
approved without this objection standing in
their way.
I am, consequently, of the firm view that
these writ petitions require to be ordered,
directing the AEO, Palode, to consider grant of
approval of appointments to all the Teachers
involved in these cases, implicitly adhering to
the directions in the judgment of a learned
Division Bench in W.P(C)No.25712 of 2016 and
connected cases (Ext.P3 in W.P.(C)No.23811 of
2020).
I make it clear that while the afore
exercise is completed by the AEO, he shall act
WP(C).3718/2017 & Con.Cases
untrammeled by anything contained in Ext.P6 in
W.P.(C)No.23811 of 2020 and shall specifically
consider the contentions of Smt.Sreeja J.T.-
that she is entitled to the benefit of Rule 51A
of Chapter XIVA of the KER, thus being not
required to obtain the K-TET qualification on
account of the fact that she acquired the afore
status on 16.07.2012, which is prior to Ext.P5
order dated 25.07.2012 in W.P.(C)No.23811 of
2020; as also the opposing assertion of the
Manager that she has never obtained the status
of a Rule 51A Claimant or is she entitled to
claim exemption from acquiring the K-TET
qualification.
Needless to say that while the AEO takes a
decision as afore directed, he shall hear all
the parties - either physically or through video
conferencing - and advert to every material and
precedents to be produced and cited by them in
support of the rival contentions, thus resulting
in apposite order/s.
WP(C).3718/2017 & Con.Cases
The afore directed exercise shall be completed
as expeditiously as is possible, but not later
than four months from the date of receipt of a
copy of this judgment
These writ petitions are, thus, disposed of.
Sd/-
DEVAN RAMACHANDRAN
akv JUDGE
WP(C).3718/2017 & Con.Cases
APPENDIX OF WP(C) 3718/2017
PETITIONER'S/S EXHIBITS:
EXHIBIT P1. TRUE PHOTOCOPY OF THE APPOINTMENT ORDER OF
YAHIYA AS U.P.S. ASSISTANT ON 19.06.2012.
EXHIBIT P2. TRUE PHOTOCOPY OF THE QUALIFICATION
CERTIFICATE OF YAHIYA.
EXHIBIT P3. TRUE PHOTOCOPY OF THE APPOINTMENT ORDER OF
SMT.JASMIN N., AS U.P.S. ASSISTANT ON
05.06.2012.
EXHIBIT P4. TRUE PHOTOCOPY OF THE QUALIFICATION
CERTIFICATE OF JASMIN N.
EXHIBIT P5. TRUE PHOTOCOPY OF THE APPOINTMENT ORDER OF
SHIBINA S.N. AS U.P.S. ASSISTANT ON
01.07.2016.
EXHIBIT P6. TRUE PHOTOCOPY OF QUALIFICATION MARK LIST
OF SHIBINA S.N.
EXHIBIT P7. TRUE PHOTOCOPY OF APPOINTMENT ORDER OF LISA
E.L. AS U.P.S. ASSISTANT ON 01.07.2016.
EXHIBIT P8. TRUE PHOTOCOPY OF QUALIFICATION MARK LIST
OF LISA.E.L.
EXHIBIT P9. TRUE PHOTOCOPY OF STAFF FIXATION ORDER
ISSUED BY THE RESPONDENT DATED 08.04.2016.
EXHIBIT P10. TRUE PHOTOCOPY OF FITNESS CERTIFICATE DATED
06.06.2016 ISSUED BY THE ASSISTANT
ENGINEER, L.S.G.D. SECTION, PANGODE.
EXHIBIT P11. TRUE PHOTOCOPY OF SUPER-CHECK INSPECTION
REPORT OF THE DIRECTOR OF PUBLIC
INSTRUCTIONS DATED 18.09.2015.
EXHIBIT P12. TRUE PHOTOCOPY OF JUDGMENT DATED 01.11.2016
IN W.A.NO.1887/2016 OF THIS HON'BLE COURT.
EXHIBIT P13. TRUE PHOTOCOPY OF ORDER DATED 07.01.2017 OF
DIRECTOR OF PUBLIC EDUCATION.
EXHIBIT P14. TRUE PHOTOCOPY OF REPRESENTATION SUBMITTED
BEFORE THE RESPONDENT FOR APPROVAL OF
YAHIYA AS U.P.S.A. DATED 09.01.2017.
EXHIBIT P15 TRUE PHOTOCOPY OF REPRESENTATION SUBMITTED
BEFORE THE RESPONDENT FOR APPROVAL OF
JASMIN N. AS UPSA DATED 9.1.2017.
WP(C).3718/2017 & Con.Cases
EXHIBIT P16 TRUE PHOTOCOPY OF REPRESENTATION SUBMITTED
BEFORE THE RESPONDENT FOR APPROVAL OF
SHIBINA S.N. AS U.P.S.A DATED 9.1.2017.
EXHIBIT P17 TRUE PHOTOCOPY OF REPRESENTATION SUBMITTED
BEFORE THE RESPONDENT FOR APPROVAL OF LISA
E.L. AS UPSA DATED 9.1.2017.
RESPONDENT'S/S EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
WP(C).3718/2017 & Con.Cases
APPENDIX OF WP(C) 41396/2018
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER
ISSUED TO THE IST PETITIONER.
EXHIBIT P2 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER
ISSUED TO THE 2ND PETITIONER.
EXHIBIT P3 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER
ISSUED TO THE 3RD PETITIONER.
EXHIBIT P4 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER
ISSUED TO FOURTH PETITIONER.
EXHIBIT P5 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER
ISSUED TO FIFTH PETITIONER.
EXHIBIT P6 TRUE PHOTOCOPY OF THE JOINING REPORT OF THE
IST PETITIONER.
EXHIBIT P7 TRUE PHOTOCOPY OF THE JOINING REPORT OF THE
SECOND PETITIONER.
EXHIBIT P8 TRUE PHOTOCOPY OF THE JOINING REPORT OF 3RD
PETITIONER.
EXHIBIT P9 TRUE PHOTOCOPY OF THE JOINING REPORT OF 4TH
PETITIONER.
EXHIBIT P10 TRUE PHOTOCOPY OF THE JOINING REPORT OF 5TH
PETITIONER.
EXHIBIT P11 TRUE PHOTOCOPY OF THE ORDER ISSUED IN WPC
NO.25712/2016.
EXHIBIT P12 TRUE PHOTOCOPY OF THE REJECTION ORDER
ISSUED TO THE IST PETITIONER.
EXHIBIT P13 TRUE PHOTOCOPY OF THE REJECTION ORDER
ISSUED TO THE 2ND RESPONDENT.
EXHIBIT P14 TRUE PHOTOCOPY OF THE REJECTION ORDER
ISSUED TO THE 3RD PETITIONER.
EXHIBIT P15 TRUE PHOTOCOPY OF THE REJECTION ORDER
ISSUED AGAINST THE 4TH RESPONDENT.
EXHIBIT P16 TRUE PHOTOCOPY OF THE REJECTION ORDER
ISSUED AGAINST THE 5TH RESPONDENT.
EXHIBIT P17 TRUE PHOTOCOPY OF THE PROVISIONAL
APPOINTMENT LETTER ISSUED BY THE 7TH
WP(C).3718/2017 & Con.Cases
RESPONDENT.
EXHIBIT P18 TRUE PHOTOCOPY OF THE COMMUNICATION ISSUED
BY THE 7TH RESPONDENT TO 6TH RESPONDENT
INTIMATING THE FACT THAT PROVISIONAL
APPOINTMENT LETTER WAS ISSUED TO THE IST
RESPONDENT.
EXHIBIT P19 TRUE PHOTOCOPY OF THE LETTER ADDRESSED BY
THE IST RESPONDENT TO THE 7TH RESPONDENT.
EXHIBIT P20 TRUE PHOTOCOPY OF THE INTERIM ORDER IN WPC
NO.25712/2016 DATED 10.12.2018.
EXHIBIT P21 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.1 DATED
25.06.2018.
EXHIBIT P22 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.2 DATED
08.06.2018.
EXHIBIT P23 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.3 DATED
23.06.2018.
EXHIBIT P24 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.4
EXHIBIT P25 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.5 DATED
21.12.2002.
EXHIBIT P26 TRUE COPY OF THE KTET EXAMINATION
CERTIFICATE OF THE PETITIONER NO.6 DATED
18.06.2019.
EXHIBITS ALONG WITH I.A.NO.1 OF 2021:
EXHIBIT P21 TRUE COPY OF THE JUDGMENT IN WPC 25712/2016
R.P.226/2019 IN WPC 25712/2016 AND WA 1653
AND 1697/2019 DATED 25.5.2020
EXHIBIT P22 TRUE COPY OF THE ORDER IN SLP NO- 10244-
47/2020 OF THE HON'BLE SUPREME COURT DATED
12.10.2020
EXHIBIT P23 TRUE COPY OF THE LETTER DATED 16.10.2020
ISSUED BY GOVERNMENT OF KERALA.
EXHIBIT P24 TRUE COPY OF THE ORDER IN WPC -23811/2020
DATED 5.11.2020
WP(C).3718/2017 & Con.Cases
RESPONDENT'S/S EXHIBITS:
EXHIBIT R1(A) TRUE COPY OF THE GO(RT)NO 788/2016/G.EDN
DATED 25.2.2016
EXHIBIT R1(B) TRUE COPY OF THE LETTER NO C/861/2016 DATED
2.5.2016 ISSUED BY THE DISTRICT EDUCATIONAL
OFFICER
EXHIBIT R1(C) LETTER NO C/1789/2005 DATED 17.6.2016
ISSUED BY THE DISTRICT EDUCATIONAL OFFICER
//TRUE COPY//
P.A. TO JUDGE
WP(C).3718/2017 & Con.Cases
APPENDIX OF WP(C) 23811/2020
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 16.07.2012
IN W.A. NO. 1145/2012 OF THIS HON'BLE
COURT.
EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND
RESPONDENT NO.C/3515/2018/K.DIS DATED
27.12.2018.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 25.05.2020
IN W.P.C NO. 25712/2016 OF THIS HON'BLE
COURT.
EXHIBIT P4 TRUE COPY OF THE STAFF FIXATION ORDER NO.
DT./C/3185/2017 DATED 05.12.2017 ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE GOVERNMENT ORDER GO(P)NO.
244/12/G.EDN DATED 25.07.2012.
EXHIBIT P6 TRUE COPY OF THE GOVT. ORDER
A1/186/2020/PED DATED 16.10.2020 ISSUED BY
THE 1ST RESPONDENT.
RESPONDENT'S/S EXHIBITS :
EXHIBIT R3(a) TRUE COPY OF THE ORDER ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT R3(b) TRUE COPY OF THE COMMON JUDGMENT OF THE
DIVISION BENCH IN WP(C)NO.25712/2016, RP
NO.226/2019 IN W.P.(C)NO.25712/2016, W.A.
NOS.1653 & 1697/2019 DATED 25.5.2020.
EXHIBIT R3(c) TRUE COPY OF THE ORDER DATED 12.10.2020 IN
SLP NOS.10244-10247/2020 OF THE HON'BLE
SUPREME COURT.
EXHIBIT R3(d) TRUE COPY OF THE KTET CERTIFICATE OF JASMIN
N. DATED 25.6.2018.
EXHIBIT R3(e) TRUE COPY OF THE KTET CERTIFICATE OF YAHIA
A DATED 8.6.2018.
EXHIBIT R3(f) TRUE COPY OF THE KTET CERTIFICATE ISSUED IN
RESPECT OF SHIBINA S.N. DATED 23.6.2018.
WP(C).3718/2017 & Con.Cases
EXHIBIT R3(g) TRUE COPY OF THE KTET CERTIFICATE OF ISSUED
TO LIZA E.L.
EXHIBIT R3(h) TRUE COPY OF THE KTET CERTIFICATE OF
BHINUMOL S. DATED 21.12.2002.
EXHIBIT R3(i) TRUE COPY OF THE APPOINTMENT ORDER DATED
5.6.2012 ISSUED BY MANAGER, KVUP SCHOOL,
PANGODE TO JASMINE.N.
EXHIBIT R3(j) TRUE COPY OF THE APPOINTMENT ORDER DATED
13.12.2018 ISSUED TO JASMIN N. BY
HEADMASTER, KVUP SCHOOL, PANGODE.
EXHIBIT R3(k) TRUE COPY OF THE APPOINTMENT ORDER YAHIA A
DATED 19.6.2012 ISSUED BY MANAGER, KVUP
SCHOOL, PANGODE
EXHIBIT R3(l) TRUE COPY OF THE JOINING REPORT OF YAHIA A
DATED 13.12.2018 ISSUED BY HEADMASTER,
KVUP SCHOOL, PANGODE.
EXHIBIT R3(m) TRUE COPY OF THE APPOINTMENT ORDER OF LIZA
E.L, DATED 1.7.2016 ISSUED BY MANAGER, KVUP
SCHOOL, PANGODE.
EXHIBIT R3(n) TRUE COPY OF THE JOINING REPORT OF LIZA
E.L. DATED 13.12.2018 ISSUED BY HEADMASTER,
KVUP SCHOOL, PANGODE.
EXHIBIT R3(O) TRUE COPY OF THE APPOINTMENT ORDER OF
SHIBIN S.N. DATED 1.7.2016 ISSUED BY
MANAGER, KVUP SCHOOL, PANGODE.
EXHIBIT R3(p) TRUE COPY OF THE JOINING REPORT OF SHIBIN
S.N., DATED 13.12.2018 ISSUED BY
HEADMASTER, KVUP SCHOOL, PANGODE.
EXHIBIT R3(q) TRUE COPY OF THE APPOINTMENT ORDEROF
BHINUMOL S. DATED 11.12.2017 ISSUED BY
MANAGER, KVUP SCHOOL, PANGODE.
EXHIBIT R3(r) TRUE COPY OF THE JOINING REPORT OF BHINUMOL
S. DATED 13.12.2018 ISSUED BY HEADMASTER,
KVUP SCHOOL, PANGODE.
//TRUE COPY//
P.A. TO JUDGE
