Kerala High Court
Jery George Philip vs The State Of Kerala on 30 November, 2021
WP(C) NO. 24145 OF 2021 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
WP(C) NO. 24145 OF 2021
PETITIONER/S:
1 JERY GEORGE PHILIP,
AGED 44 YEARS,
SON OF PHILIP VARGHESE, HIGHER SECONDARY SCHOOL
TEACHER COMPUTER SCIENCE T.D.HIGHER SECONDARY SCHOOL,
IRON BRIDGE P.O., ALAPPUZHA - 688 011 (RESIDING AT
VANDALATHUKARY, KARIKKAD, CHERTHALA,
ALAPPUZHA DISTRICT - 688 527).
2 BINU K.PHILIP
HIGHER SECONDARY SCHOOL TEACHER (ENGLISH),
THIRUVAMPADY HIGHER SECONDARY SCHOOL, PAZHAVEEDU P.O.,
ALAPPUZHA - 688 009.
3 JACOB K.V.
HIGHER SECONDARY SCHOOL TEACHER ECONOMICS,
THIRUVAMPADY HIGHER SECONDARY SCHOOL, PAZHAVEDU P.O.,
ALAPPUZHA - 688 009.
4 SUMA SUBRAMANYAN
HIGHER SECONDARY SCHOOL TEACHER (COMMERCE),
THIRUVAMPADY HIGHER SECONDARY SCHOOL, PAZHAVEDU P.O.,
ALAPPUZHA - 688 009.
5 SCHAYA M.S.
HIGHER SECONDARY SCHOOL TEACHER (COMMERCE),
T.D.HIGHER SECONDARY SCHOOL, IRON BRIDGE P.O.,
ALAPPUZHA - 688 011.
6 MUHAMMED HAFEZE V.A.
HIGHER SECONDARY SCHOOL TEACHER (COMMERCE),
LAJNATHUL MUHAMMADIYA HIGHER SECONDARY SCHOOL,
LAJANATH WARD, ALAPPUZHA - 688 001.
7 SAFIA C.M.
HIGHER SECONDARY SCHOOL TEACHER (ECONOMICS), LAJNATHUL
MUHAMMADIYA HIGHER SECONDARY SCHOOL, LAJANATH WARD,
ALAPPUZHA - 688 001.
WP(C) NO. 24145 OF 2021 2
8 KOCHUTHRESSIAMMA VARGHESE
HIGHER SECONDARY SCHOOL TEACHER (ECONOMICS),
ARAVUKAD HIGHER SECONDARY SCHOOL, PUNNAPRA P.O.,
ALAPPUZHA DISTRICT 688 004.
9 VINOD S.THARAKAN
HIGHER SECONDARY SCHOOL TEACHER (COMPUTER SCIENCE),
VADUTHALA JAMA-ATH HIGHER SECONDARY SCHOOL,
NADUVATH NAGAR P.O., ALAPPUZHA DISTRICT - 688 524.
10 SHIHABUDEEN R.
HIGHER SECONDARY SCHOOL TEACHER (ECONOMICS),
VADUTHALA JAMA-ATH HIGHER SECONDARY SCHOOL,
NADUVATH NAGAR P.O., ALAPPUZHA DISTRICT - 688 524.
11 BINUKUMAR B.K.
HIGHER SECONDARY SCHOOL TEACHER (COMPUTER SCIENCE),
S N M HIGHER SECONDARY SCHOOL, PURACKAD P.O.,
ALAPPUZHA DISTRICT - 688 561.
12 SIJIN L.
HIGHER SECONDARY SCHOOL TEACHER (COMPUTER SCIENCE),
S N HIGHER SECONDARY SCHOOL, POOCHACKAL P.O.,
ALAPPUZHA DISTRICT - 688 526.
13 REMANAD R.KAMATH
HIGHER SECONDARY SCHOOL TEACHER (MATHEMATICS),
T.D.HIGHER SECONDARY SCHOOL, THIRUMALABHAGAM P.O.,
ALAPPUZHA DISTRICT - 688 540.
14 GAYATHRI C.R.
HIGHER SECONDARY SCHOOL TEACHER (COMMERCE),
T.D.HIGHER SECONDARY SCHOOL, THIRUMALABHAGAM P.O.,
ALAPPUZHA DISTRICT - 688 540.
15 SURESH P.V.
HIGHER SECONDARY SCHOOL TEACHER (COMPUTER SCIENCE),
N.S.HIGHER SECONDARY SCHOOL, NEDUMUDY P.O.,
ALAPPUZHA DISTRICT - 688 503.
16 SHERLY JOSEPH
HIGHER SECONDARY SCHOOL TEACHER (ENGLISH),
N.S.HIGHER SECONDARY SCHOOL, NEDUMUDY P.O.,
ALAPPUZHA DISTRICT - 688 503.
17 VIPIN N.V.
HIGHER SECONDARY SCHOOL TEACHER (COMPUTER SCIENCE),
WP(C) NO. 24145 OF 2021 3
A.B.V.HIGHER SECONDARY SCHOOL, MUHAMMA P.O.,
ALAPPUZHA DISTRICT - 688 525.
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING), HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, THAMBAYATHIL BUILDINGS, NEAR RAILWAY
STATION, P.O.CHENGANNUR, ALAPPUZHA DISTRICT - 689 121.
4 THE PRINCIPAL
T.D.HIGHER SECONDARY SCHOOL, IRON BRIDGE P.O.,
ALAPPUZHA - 688 011.
5 THE PRINCIPAL
THIRUVAMPADY HIGHER SECONDARY SCHOOL, PAZHAVEDU P.O.,
ALAPPUZHA - 688 009.
6 THE PRINCIPAL
LAJNATHUL MUHAMMADIYA HIGHER SECONDARY SCHOOL,
LAJANATH WARD, ALAPPUZHA - 688 001.
7 THE PRINCIPAL
ARAVUKAD HIGHER SECONDARY SCHOOL, PUNNAPRA P.O.,
ALAPPUZHA DISTRICT - 688 004.
8 THE PRINCIPAL
VADUTHALA JAMA-ATH HIGHER SECONDARY SCHOOL, NADUVATH
NAGAR P.O., ALAPPUZHA DISTRICT - 688 524.
9 THE PINCIPAL
S N M HIGHER SECONDARY SCHOOL, PURACKAD P.O.,
WP(C) NO. 24145 OF 2021 4
ALAPPUZHA DISTRICT - 688 561.
10 THE PRINCIPAL
S N HIGHER SECONDARY SCHOOL, POOCHACKAL P.O.,
ALAPPUZHA DISTRICT - 688 526.
11 THE PRINCIPAL
T.D.HIGHER SECONDARY SCHOOL, THIRUMALABHAGAM P.O.,
ALAPPUZHA DISTRICT - 688 540.
12 THE PRINCIPAL
N.S.HIGHER SECONDARY SCHOOL, NEDUMUDY P.O.,
ALAPPUZHA DISTRICT - 688 503.
13 THE PRINCIPAL
A.B.V.HIGHER SECONDARY SCHOOL, MUHAMMA P.O.,
ALAPPUZHA DISTRICT - 688 525.
SRI. BIJOY CHANDRAN, SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 24145 OF 2021 5
JUDGMENT
The petitioners contend that they are presently working as HSSTs in
various aided Higher Secondary schools within the limits of Alappuzha District. It
is contended that they were initially appointed as HSSTs (Jr.) and it was after
completion of eight years of service, that they were granted higher grades.
Later, they were promoted as HSSTs on the same scale of pay. The petitioners
contend that the 3rd respondent has now raised an objection as to the pay
fixation and orders have been issued to cancel the fixation to the extent of
granting one advance increment on promotion as HSSTs. The petitioners
contend that the order is illegal as the benefits were granted as prescribed
under the Pay Revision Orders, 2009. Narrating their grievances and raising
legal contentions, the petitioners are stated to have preferred Ext.P24 series
revision petition before the Government. It is in the afore circumstances that the
petitioner is before this Court seeking to quash Exhibit P18 and for issuance of
direction to the 1st respondent to consider and pass orders on the revision
petitions preferred by the petitioners.
2. Sri. M.Sajjad, the learned counsel appearing for the petitioners submits
that the limited request of the petitioners is for issuance of directions to the 1st
respondent to consider and pass orders on Ext.P24 series revision petitions
within a timeframe with due notice.
3. I have heard Sri. Bijoy Chandran, the learned Senior Government
Pleader.
4. In view of the nature of the order that I propose to pass, notice to the
party respondents is dispensed with.
5. After having carefully evaluated the contentions raised in this writ
petition, the submissions made across the Bar and the facts and
circumstances, I am of the view that this writ petition can be disposed of at
the admission stage itself by issuing the following directions:
a) There will be a direction to the 1st respondent to take up,
consider and pass appropriate orders on Ext.P24 series revision
petitions, as per procedure and in adherence to the provisions
of law, after affording an opportunity of being heard, either
physically or virtually, to the petitioners herein or their
authorised representatives as well as the party respondent.
b) Orders, as directed above, shall be passed expeditiously, in any
event, within a period of three months from the date of
production of a copy of this judgment.
c) It would be open to the petitioners to produce a copy of the writ
petition along with the judgment before the concerned
respondent for further action.
This writ petition is disposed of.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
NS
APPENDIX OF WP(C) 24145/2021
PETITIONER(S) EXHIBITS :
EXHIBIT P1 TRUE COPY OF THE ORDER NO.ACD.C3/18593/
HSE/2001 DATED 03/04/2003 OF THE 2ND
RESPONDENT (1ST PETITIONER).
EXHIBIT P1(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 04/11/2010.
EXHIBIT P1(b) TRUE COPY OF THE ORDER NO.7343/C8/2016/
RDD/CNGR DATED 29/03/2017 OF THE 3RD
RESPONDENT.
EXHIBIT P1(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY UNDER RULE 30 PART I KSRS.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.ACD.C3/18597/
HSE/2001 DATED 25/08/2003 OF THE 2ND
RESPONDENT (2ND PETITIONER).
EXHIBIT P2(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
THE 2ND PETITIONER.
EXHIBIT P2(b) TRUE COPY OF THE ORDER NO.B4/4987/RDD/14
DATED 06/04/2015 OF THE RDD HSE, KOTTAYAM.
EXHIBIT P2(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P3 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 3RD PETITIONER.
EXHIBIT P3(a) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P4 TRUE COPY OF THE ORDER
NO.ACD.C3/18597/HSE/2001 DATED 29/11/2003 OF
THE 2ND RESPONDENT (4TH PETITIONER).
EXHIBIT P4(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY.
EXHIBIT P4(b) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P5 TRUE COPY OF THE ORDER
NO.ACD.C3/18593/HSE/2001 DATED 03/06/2003 OF
THE 2ND RESPONDENT (5TH PETITIONER).
EXHIBIT P5(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 10/10/2017.
EXHIBIT P5(b) TRUE COPY OF THE ORDER NO.7433/C8/2016/RDD/
CNGR DATED 29/03/2017 OF THE 3RD RESPONDENT.
EXHIBIT P5(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY UNDER RULE 30 PART I KSRS.
EXHIBIT P6 TRUE COPY OF THE ORDER
NO.ACD.C3/10589/HSE/2001 DATED 02/11/2002 OF
THE 2ND RESPONDENT (6TH PETITIONER).
EXHIBIT P6(a) TRUE COPY OF THE STATEMENT SHOWING FIXATION
OF PAY DATED 15/06/2011.
EXHIBIT P6(b) TRUE COPY OF THE ORDER
NO.B2/5853/RDD/HSE/2015 DATED 17/08/2015 OF
THE RDD HSE KOTTAYAM.
EXHIBIT P6(c) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 03/03/2020.
EXHIBIT P7 TRUE COPY OF THE ORDER
NO.ACD.C3/19583/HSE/2001 DATED 17/03/2004 OF
THE 2ND RESPONDENT (7TH PETITIONER).
EXHIBIT P7(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 15/06/2011.
EXHIBIT P7(b) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 03/03/2020.
EXHIBIT P8 TRUE COPY OF THE ORDER
NO.ACD.C3/18589/HSE/01 DATED 31/01/2007 OF
THE 2ND RESPONDENT (8TH PETITIONER).
EXHIBIT P8(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY DATED 31/07/2011.
EXHIBIT P8(b) TRUE COPY OF THE ORDER
NO.380/C9/2015/RDD/CNGR DATED 29/04/2019 OF
THE RDD HSE, CHENGANNUR.
EXHIBIT P8(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P9 TRUE COPY OF THE ORDER
NO.ACD.C3/18111/HSE/2001 DATED 02/11/2002 OF
THE 2ND RESPONDENT (9TH PETITIONER).
EXHIBIT P9(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY.
EXHIBIT P9(b) TRUE COPY OF THE ORDER
NO.2966/C2/2016/RDD/CNGR DATED 02/12/2016 OF
THE 3RD RESPONDENT.
EXHIBIT P9(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P10 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 10TH PETITIONER.
EXHIBIT P10(a) TRUE COPY OF THE ORDER
NO.B2/3867/RDD/HSE/2015 DATED 06/08/2015 OF
THE RDD HSE, KOTTAYAM.
EXHIBIT P10(b) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY.
EXHIBIT P11 TRUE COPY OF THE ORDER
NO.ACD.C3/18590/HSE/2001 DATED 03/09/2003 OF
THE 2ND RESPONDENT (11TH PETITIONER).
EXHIBIT P11(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY.
EXHIBIT P11(b) TRUE COPY OF THE ORDER NO.B3/8336/RDD/HSE/14
DATED 09/10/2015 OF THE RDD HSE KOTTAYAM.
EXHIBIT P11(c) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 11TH PETITIONER.
EXHIBIT P12 TRUE COPY OF THE ORDER
NO.ACD.AR/18106/HSE/01 DATED 16/03/2011 OF
THE 2ND RESPONDENT (12TH PETITIONER).
EXHIBIT P12(a) TRUE COPY OF THE ORDER
NO.ACD.C3/18106/HSE/2001 DATED 15/06/2003 OF
THE 2ND RESPONDENT.
EXHIBIT P12(b) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 12TH PETITIONER
EXHIBIT P12(c) TRUE COPY OF THE ORDER
NO.B3/11058/RDD/HSE/14 DATED 10/06/2015 OF
THE RDD HSE, KOTTAYAM.
EXHIBIT P12(d) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 12TH PETITIONER.
EXHIBIT P13 TRUE COPY OF THE ORDER
NO.ACD.C3/18115/HSE/2001 DATED 29/11/2003 OF
THE 2ND RESPONDENT (13TH PETITIONER).
EXHIBIT P13(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 13TH PETITIONER.
EXHIBIT P13(b) TRUE COPY OF THE ORDER
NO.9952/C8/2016/RDD/CRGR DATED 23/12/2016 OF
THE RDD HSE CHENGANNUR.
EXHIBIT P13(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY OF THE 13TH PETITIONER.
EXHIBIT P14 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 14TH PETITIONER.
EXHIBIT P14(a) TRUE COPY OF THE ORDER
NO.9077/C8/2016/RDD/CNGR DATED 24/01/2017 OF
THE RDD HSE CHENGANNUR.
EXHIBIT P14(b) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY OF THE 14TH PETITIONER.
EXHIBIT P15 TRUE COPY OF THE ORDER
NO.ACD.C3/19555/HSE/2001 DATED 01/11/2003 OF
THE 2ND RESPONDENT (15TH PETITIONER).
EXHIBIT P15(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 15TH PETITIONER.
EXHIBIT P15(b) TRUE COPY OF THE ORDER NO.B2/9814/RDD/HSE/14
DATED 09/10/2015 OF THE RDD HSE KOTTAYAM.
EXHIBIT P15(c) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY OF THE 15TH PETITIONER.
EXHIBIT P16 TRUE COPY OF THE ORDER
NO.ACD.C3/19555/HSE/2001 DATED 09/04/2004 OF
THE 2ND RESPONDENT (16TH PETITIONER).
EXHIBIT P16(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 16TH PETITIONER.
EXHIBIT P16(b) TRUE COPY OF THE STATEMENT SHOWING THE
FIXATION OF PAY OF THE 16TH PETITIONER.
EXHIBIT P17 TRUE COPY OF THE ORDER
NO.ACD.C3/18600/HSE/2001 DATED 22/01/2006 OF
THE 2ND RESPONDENT (17TH PETITIONER).
EXHIBIT P17(a) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 17TH PETITIONER DATED 08/11/2012.
EXHIBIT P17(b) TRUE COPY OF THE ORDER NO.B4/2453/RDD14/HSE
DATED 08/01/2015 OF THE RDD HSE, KOTTAYAM.
EXHIBIT P17(c) TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY OF THE 17TH PETITIONER.
EXHIBIT P18 TRUE COPY OF THE ORDER
NO.3309/C1/2021/RDD/CNGR DATED 16/07/2021 OF
THE GOVERNMENT.
EXHIBIT P19 TRUE COPY OF THE RELEVANT PAGE OF G.O.(P)
NO.3000/98/FIN. DATED 25/11/1998 OF THE
GOVERNMENT.
EXHIBIT P20 TRUE COPY OF THE RELEVANT PAGE OF G.O.(P)
NO.145/2006/FIN. OF THE GOVERNMENT DATED
25/03/2006.
EXHIBIT P21 TRUE COPY OF THE RELEVANT PAGE OF G.O.(P)
NO.85/2011/FIN. DATED 26/02/2011 OF THE
GOVERNMENT.
EXHIBIT P22 TRUE COPY OF THE LETTER NO.G.EDN-
U1/271/2019-GED DATED 01/11/2019 OF THE
GOVT.
EXHIBIT P23 TRUE COPY OF THE LETTER NO.GEDN-C1-178/2020-
GEDN DATED 23/11/2020 OF THE GOVERNMENT.
EXHIBIT P24 TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 1ST PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(a) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 2ND PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(b) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 3RD PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(c) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 4TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(d) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 5TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(e) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 6TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(f) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 7TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(g) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 8TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(h) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 9TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(i) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 10TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(j) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 11TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(k) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 12TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(l) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 13TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(m) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 14TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(n) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 15TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(o) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 16TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P24(p) TRUE COPY OF THE REVISION PETITION FILED
BEFORE THE GOVERNMENT BY THE 17TH PETITIONER
DATED 22/09/2021 (POSTAL RECEIPT AFFIXED).
EXHIBIT P25 TRUE COPY OF THE REPLY DATED 02/08/2021 TO
AN UNSTARRED QUESTION NO.2542.
EXHIBIT P26 TRUE COPY OF THE COMPARATIVE STATEMENT OF
PAY.
RESPONDENT(S) EXHIBITS : NIL
