Kerala High Court
Anithakumari V vs Ajeesh R.C on 27 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Thursday, the 27th day of January 2022 / 7th Magha, 1943
OP(KAT) NO. 24 OF 2022
(AGAINST ORDER DATED 04.01.2022 IN OA 1924/2016 OF THE KERALA ADMINISTRATIVE
TRIBUNAL, THIRUVANANTHAPURAM)
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PETITIONER/ADDITIONAL 14TH RESPONDENT IN O.A.:
ANITHAKUMARI V.,AGED 31 YEARS,D/O.VIJAYAKUMARI K.,
THOONGAYIL LAKSHAM VEEDU,MITHIRMALA P.O.,
THIRUVANANTHAPURAM-695 610.
RESPONDENTS/APPLICANTS & RESPONDENTS 1 TO 13 IN OA:
1.AJEESH R.C.,AGED 35 YEARS,S/O.RAVEENDRAN PILLAI,
AJEESH BHAVAN,NETTETHARA,CHADAYAMANGALAM P.O.,KOLLAM-691 534.
2.PRIYA P.V.,AGED 34 YEARS,W/O.SUNIL KUMAR,
NEAR VILLAGE OFFICE KARIPOOR,KARIPOOR P.O.,
NEDUMANGAD,THIRUVANANTHAPURAM-695 541.
3.VIJI V.S.,AGED 31 YEARS,W/O.VIJAYAN,PADINJATTELA,
MADAVOR,PALLIKKAL P.O.,THIRUVANANTHAPURAM-695 602.
4.KAVITHA V.K.,AGED 33 YEARS,W/O.JAYACHANDRAN,
V.K.BHAVAN,NEAR CRPF CAMP,PALLIPPURAM,
PALLIPPURAM P.O.,THIRUVANANTHAPURAM-695 316.
5.BEENA GEORGE,AGED 37 YEARS,W/O.BIUMON,LISSY VILASOM,
PUTHOOR P.O., MYALAKULAM,KOLLAM-691 507.
6.CHITHRA KUMARI C.,AGED 31 YEARS, W/O.SIJU KUMAR,GOPI VILASOM,
ARKKANNOOR P.O.,AYOOR,KOLLAM-691 533.
7.LETHA O.SOMAN,AGED 36 YEARS,W/O.BIJU RAJAN,KRISHNAVILASOM,
MARANGANTTUKONAM,VALAKAM P.O.,KOTTARAKKARA,KOLLAM-691 532.
8.RESMI C.P.,AGED 36 YEARS,W/O.GOPA KUMAR,GOKULAM,
PANANGOD VENGANOOR P.O.,THIRUVANANTHAPURAM-695 523.
P.T.O.
9.R.VISAKH,AGED 33 YEARS,S/O.RAJAPPAN,PRIYANKA,MARAMCODE,
PUKALKURI P.O.,THIRUVANANTHAPURAM-695 604.
10.NAZEEHA S.F.,AGED 30 YEARS,W/O.NAVAZ,T.C.39/1209,
ATTAKULANGARA,CHALAI P.O.,THIRUVANANTHAPURAM-695 036.
11.SANGEETHA S.,AGED 34 YEARS,W/O.JAYAN,JAYA BHAVAN,
ADAYAMON P.O.,THATTATHUMALA (VIA),THIRUVANANTHAPURAM-695 614.
12.SIMIRAJ V.G.,AGED 30 YEARS,W/O.AVINASH,ANUMANDIRAM,
POOVATTOOR WEST,MAVADY P.O.,KOTTARAKKARA,KOLLAM-691 507.
13.JUBINA BEEGUM,AGED 33 YEARS,W/O.ABDUL JABBAR,I.S.NIVAS,
PATTATHINKARA,THONNAKKAL P.O.,THIRUVANANTHAPURAM-695 317.
14.SHYNI B.,AGED 33 YEARS,W/O.SUBHASH,SOPANAM,THUMPODE,
KALLARA P.O.,THIRUVANANTHAPURAM-695 608.
15.SREELEKSHMI L.,AGED 28 YEARS,D/O.LOHIDAS,PANACHAVILA,
NELLICODE,VADASSERIKONAM P.O.,THIRUVANANTHAPURAM-695 143.
16.SHERNA S.,AGED 30 YEARS,W/O.SHAMEER,THODIYILVEEDU,
ALTHARAMOODU P.O.,NAGAROOR,THIRUVANANTHAPURAM-695 102.
17.RESMI,AGED 35 YEARS,W/O.PRAMOD,TC 50/275,PREETH NIVAS,
KALADY SOUTH,KARAMANA P.O.,THIRUVANANTHAPURAM-695 002.
18.ROJA RAVEENDRAN,AGED 27 YEARS,W/O.PRADEEP,ABHILASH BHAVAN,
KUDAMANKUZHY,PANGODE P.O.(KALLARA VIA),THIRUVANANTHAPURAM-695 609.
19.RAJALEKSHMY P.,AGED 36 YEARS,W/O.SANTHOSH,RADHAMANDIRAM,
AVANAVANCHERY,P.O.ATTINGAL ,THIRUVANANTHAPURAM-695 103.
20.ARCHANA V.R.,AGED 36 YEARS,W/O.ANIL KUMAR,KARTHIKA,
MOOTHALA P.O.,PALLEKAL,KILIMANNOOR,THIRUVANANTHAPURAM-695 604.
21.PREETHA K.V.,AGED 40 YEARS,W/O.HARI KUMAR,DEVIKRIPA,NALUMUKKU,
VELLANAD,VELLANAD P.O.,THIRUVANANTHAPURAM-695 543.
22.VIDYA S.NAIR,AGED 31 YEARS,D/O.SASIDHARAN NAIR,SREVIHAR,
THAZHATHUKULAKKADA P.O.,KOTTARAKKARA,KOLLAM-691 521.
23.JESNA L.,AGED 28 YEARS,W/O.SAJEED,BISMILLA MANZIL,
MENAMKOTTUKONAM,KUTHIRAKULAM P.O.,VEMBAYAM,
THIRUVANANTHAPURAM-695 615.
24.LEENA P.S.,AGED 34 YEARS,W/O.CHRISTUDAS,C.L.NIVAS,
KOLLAMVLA,SRA 21,MUTTADA P.O.,THIRUVANANTHAPURAM-695 025.
P.T.O.
25.GANGA R.,AGED 38 YEARS,W/O.PRADEEP KUMAR,SAKTHI NIVAS,
CHERIYATHOLICODE,DAIVAPPURA P.O.,PERINGAMMALA,
THIRUVANANTHAPURAM-695 563.
26.SURYA PRIYADARSINI,AGED 27 YEARS,D/O.BHAHULEYAN NAIR,
SAKTHISTHAL,SASTHAVATTOM,KATTAIKONAM P.O.,
THIRUVANANTHAPURAM-695 584.
27.SUDHA S.,AGED 37 YEARS,D/O.RAVEENDRAN,KUMARI BHAVAN,
VENNIYOOR,NELLIVILA P.O.,THIRUVANANTHAPURAM-695 523.
28.SEENATH BEEVI S.S.,AGED 34 YEARS,W/O.ABDUL JAWAD,
CHIRAYIL VEEDU,PUTHUSERI MUKKU P.O.,KALLAMBALAM,
THIRUVANANTHAPURAM-695 605.
29.REJI MOL M.,AGED 32 YEARS,W/O.MUHAMMED RAFI,
REJI MANZIL,VELAMKONAM,ATTINGAL P.O.,
THIRUVANANTHAPURAM-695 101.
30.THE DEPUTY DIRECTOR OF EDUCATION,JAGATHY,
THIRUVANANTHAPURAM-695 014.
31.KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY,
PATTOM,THIRUVANANTHAPURAM-695 004.
32.THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE,THIRUVANANTHAPURAM-695 001.
33.S.S.JAYADEV,AGED 31 YEARS,S/O.SAHADEVAN,KARTHIKA,
COMPANY MUKKU,CHANGA P.O.,VELLANADU,
THIRUVANANTHAPURAM-695 542.
34.SHAMEENA BEEFUM,AGED 27 YEARS,W/O.NAVAS,SHA NIVAS,
POTHENCODE,MANJAMALA P.O.,THIRUVANANTHAPURAM-695 313.
35.ALIYA S.N.,AGED 27 YEARS,W/O.SHANAVAS,S N VILLA,KALLARA,
KALLARA P.O.,THIRUVANANTHAPURAM-695 608.
36.THE DIRECTOR OF GENERAL EDUCATION,OFFICE OF THE DGE,
JAGATHY,THIRUVANANTHAPURAM-695 104.
P.T.O.
37.VRINDA C.V.,AGED 28 YEARS,W/O.SAJIKUMAR B.VRINDAVAN,
EDACKODU,KORANI P.O.,THIRUVANANTHAPURAM-695 104.
38.ABHILACHANDRAN C.L.,AGED 29 YEARS,W/O.RAHEESH R.,
THOTTARIKATHU VEEDU,THALLACHIRA MEMALA P.O.,
VITHURA,THIRUVANANTHAPURAM-695 551.
39.SAJI S.J.,S/O.SUDHAKARAN,AGED 30 YEARS,RESIDING AT REVATHI,
NAGAROOR,ALTHARAMOODU P.O.,THIRUVANANTHAPURAM-695 102.
40.SECRETARY,GENERAL EDUCATION DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
41.SUMAYYA N.,AGED 32 YEARS,D/O.YOUSUF A.,THADATHARIKATHUVEEDU,
CHERUVELI,CHULLIMANOOR P.O.,THIRUVANANTHAPURAM-695 541.
42.REJITHA C.V.,AGED 33 YEARS,D/O.VAMADEVAN ASARI,REVATHI,
KUZHIVILA,PAYATTADI,PACHA P.O.,THIRUVANANTHAPURAM-695 562.
OP (Kerala Administrative Tribunal) praying inter alia that in the
circumstances stated in the affidavit filed along with the OP(KAT) the
High Court be pleased to stay all fruther proceedings pursuant to Exhibit
P1 order in O.A.No.1924 of 2016 dated 04.01.2022, pending disposal of the
above Original Petition.
This petition coming on for orders on 27/01/2022 upon perusing the
petition and the affidavit filed in support of OP(KAT) and upon hearing
the arguments of M/S.P.NANDAKUMAR & AMRUTHA SANJEEV, Advocates for the
petitioner,and of SRI.ANIL SIVARAM, ADVOCATE for the respondents 1 to 29,
SENIOR GOVERNMENT PLEADER for the respondents 30,36 & 40,
SRI.P.C.SASIDHARAN, STANDING COUNSEL for the respondents 31 & 32 and of
SRI.PIRAPPANCODE V.S.SUDHIR, ADVOCATE for the respondents 33,34 & 35, the
court passed the following:
P.T.O.
EXT.P1:TRUE COPY OF ORDER DATED 04.01.2022
IN O.A.NO.1924 OF 2016 ON THE FILE OF THE KERALA
ADMINISTRATIVE TRIBUNAL.
EXT.P21:TRUE COPY OF MEMORANDUM DATED 18.10.2021
FILED BY THE GOVERNMENT PLEADER REGARDING PRODUCTION
OF DOCUMENT FILED IN OA NO.1852/2016 AND ADOPTED
IN OA NO.1924 OF 2016.
EXT.P22:TRUE COPY OF GOVERNMENT LETTER NO.39986/J3/15/
GEdN DATED 14.10.2015.
EXT.P23:TRUE COPY OF COMMON JUDGMENT DATED 24.06.2021
IN OP(KAT) NO.191 OF 2019.
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ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
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OP(KAT) No.24/2022
[arising out of the order of the KAT, TVM dated 04.01.2022 in OA
No.1924 of 2016]
=========================================
Dated this the 27th day of January, 2022
ORDER
Notice before admission to the official respondents No. 30 (DDE), 36
(DPI/DGE) and 40 (State Government) have been taken by the learned
Senior Government Pleader, for respondents no.31 and 32 (KPSC and
District Officer) had been taken by Sri.P.C.Sasidharan, learned Standing
Counsel for the Kerala Public Service Commission, and for contesting
respondents No.33, 34 and 35 has been taken by Sri.Pirappancode
V.S.Sudhir, learned Advocate. Sri.P.Nandakumar, learned Advocate
appearing for the petitioner in the OP/Additional R14 in the OA submits
that contesting respondents No.37, 38, 39, 41 & 42 are sailing together with
the present petitioner and that the said parties have already secured advice
and appointments and if that be so, notices to those parties will stand
dispensed with. Notice before admission to contesting respondents No.1 to
29 in the OP/Original Applicants have been taken by Sri.Anil Sivaram,
learned Advocate. Service complete. The Registry will show the names of all
the above Advocates concerned in the causelist.
2. It is urged by Sri.P.Nandakumar, learned Advocate appearing
for the petitioners in the OP that the Division Bench of this Court has
already held as per Ext.P23 judgment that vacancies will have to be
OP(KAT) No.24/2022
reported for teaching posts in the Government Schools based on the
percentage of cadre strength, in view of provisions contained in Rule 5 of
KS&SSR Part II and also in view of the instructions of the State
Government contained in Ext.P22 etc. Whereas a reading of Ext.P21 report
of the Committee of Government officials would indicate that the vacancy
position has been deciphered by them on the basis of percentage of the
arising vacancies and that the contra finding made by the Tribunal in the
impugned Ext.P1 verdict is factually wrong. Further that, neither the
Department, nor the applicants have pleaded about the staff fixation
strength as on 15.07.2016, which is available prior to the expiry of the rank
list on 21.09.2016 and that the said staff fixation strength as on 15.07.2016
is to be taken as the authorized cadre strength and the various quotas will
have to be worked out on the basis of percentage of the result cadre
strength and not on the basis of arising vacancies. In view of this
submission made by the learned Counsel appearing for the petitioner, we
find that there is strong prima facie case in the above said arguments made
by the learned Counsel appearing for the petitioners in this OP.
Accordingly it is ordered that the operation and enforcement of the
impugned Ext.P1 final order dated 04.01.2022 in OA No.1924/2016 will
stand stayed and shall be kept in abeyance. This order will be in force for a
period of six weeks. The respondent Director General of Education/DPI
OP(KAT) No.24/2022
and the respondent Deputy Director of Education, Thiruvananthapuram
District will apprise this Court about the staff fixation strength in the post
of LPSA, Malayalam medium in all Government Schools of
Thiruvananthapuram District as on 15.07.2016 and also should make
available copies of the reports of the respondent DPI and respondent DDE,
which are referred to in paragraph No.9 of Ext.P21 report of the Committee
of Government Officers for the perusal of this Court along with memo of
the learned Government Pleader. The details regarding various quotas like
direct recruitment, promotion, inter district transfer etc as on 29.09.2016
(date of expiry of ranked list) based on such percentage of cadre strength
and the number of regular appointees in position as on that day in the
various quota dearth/excess in each such quota and whether eligible
candidates were not available for quotas like inter district transfer etc as on
that day, should be pleaded with all precision.
List on 14.02.2022 in the Admission List.
Handover to both sides.
Sd/-
ALEXANDER THOMAS
JUDGE
Sd/-
VIJU ABRAHAM
JUDGE
Nsd
27-01-2022 /True Copy/ Assistant Registrar
