Kerala High Court
Surya.A vs State Of Kerala on 14 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 14TH DAY OF JULY 2022 / 23RD ASHADHA, 1944
WP(C) NO. 15630 OF 2020
PETITIONERS:
1 SAILAJA M.N.
AGED 41 YEARS
W/O.GOPAKUMAR, VADASSERY HOUSE, EDATHALA P.O., ALUVA,
ERNAKULAM DISTRICT.
2 DHANYA SEBASTIAN
ITHAPIRIL HOUSE, CHENGAL, KALADY P.O., ERNAKULAM
DISTRICT.
3 BENNY THOMAS
INCHAPARAKKAL HOUSE, P.O.PERUMBILLICHIRA,
THODHPUZHA, IDUKKI DISTRICT.
4 KEERTHI MOL A.K
PALAYIPUTHENPURAYIL HOUSE, P.O VADAKODE, KANGARAPPADY,
ERNAKULAM DISTRICT.
5 RENJINI V.S
VATTAPARAMBIL HOUSE, P.O.KEEZHILLAM, ERNAKULAM
DISTRICT.
6 SURABHI SURESH
MAROTTIKKAL HOUSE, P.O.MAMALAKANDAM, KOTHAMANGALAM,
ERNAKULAM DISTRICT.
7 MANJU E.M.
MADATHIL HOUSE, OCHENTHURUTHU, VYPEEN,
ERNAKULAM DISTRICT.
BY ADVS.
P.V.BABY
SRI.A.N.SANTHOSH
RESPONDENTS:
1 STATE OF KERALA
REP BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAURAM-695 001.
2 KERALA PUBLIC SERVICE COMMISSION,
REP BY ITS SECRETARY, PUBLIC SERVICE COMMISSION
OFFICE, PATTOM, THIRUVANANTHAPURAM-695 004.
3 THE SECRETARY
KERALA PUBLIC SERVICE COMMISSION PUBLIC SERVICE
COMMISSION OFFICE, PATTOM, THIRUVANANTHAPURAM-695 004.
4 KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD., (MATSYAFED), KAMALESWARAM, MANACAUD
WP(C) NO.15630/2020 & Con. Cases
2
P.O., THIRUVANANTHAPURAM-695 009, REP BY ITS
MANAGING DIRECTOR.
5 KERALA STATE CO-OPERATIVE BANK LTD
HEAD OFFICE, CO-BANK TOWERS, P.B.NO.6515, VIKAS
BHAVAN P.O., PALAYAM, THIRUVANANTHAPURAM-695 033,
REP BY ITS MANAGING DIRECTOR.
6 KERALA STATE CO-OPERATIVE AGRICULTURE AND RURAL
DEVELOPMENT BANK LTD., P.B.NO.56, STATUE JUNCTION,
THIRUVANANTHAPURAM-695 001, REP BY ITS MANAGING
DIRECTOR.
7 KERALA STATE FEDERATION OF SCHEDULED
CASTE/SCHEDULED TRIBE CO-OPERATIVE LTD
PEROORKADA, THIRUVANANTHAPURAM-695 005, REP BY ITS
MANAGING DIRECTOR.
8 KERALA STATE CO-OPERATIVE HOUSING FEDERATION LTD
NO.4330, (HOUSEFED) KALOOR, KOCHI-682 017, REP BY
ITS MANAGING DIRECTOR.
9 KERALA CO-OPERATIVE MILK MARKETING FEDERATION LTD
(MILMA), MILMA BHAVAN, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM-695 004, REP BY ITS MANAGING
DIRECTOR.
10 KERALA STATE CO-OPERATIVE MARKETING FEDERATION
LTD.,(MARKETFED) P.B.NO.2024, GANDHI NAGAR, KOCHI-
682 020, REP BY ITS MANAGING DIRECTOR.
11 KERALA STATE CO-OPERATIVE RUBBER MARKETING
FEDERATION LTD (RUBBERMARK), P.B.NO.15, GANDHI
NAGAR, KOCHI 682 020, REP BY ITS MANAGING DIRECTOR.
12 KERALA KERAKARSHAKA SAHAKARANA FEDERATION LTD
NO.4370 (KERAFED), KERA TOWER, WATER WORKS
COMPOUND, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033
REP BY ITS MANAGING DIRECTOR.
13 KERALA STATE CO-OPERATIVE CONSUMER'S FEDERATION LTD
(CONSUMERFED), GANDHI NAGAR, ERAKULAM, KOCHI-682
020, REP BY ITS MANAGING DIRECTOR.
14 KERALA STATE CASHEW WORKERS APEX INDUSTRIAL
CO-OPRATIVE SOCIETY LTD, (CAPEX), P.B.NO.262,
INDUSTRIAL DEVELOPMENT PLOT(H AND C COMPOUND),
MUNDAKKAL WEST, KOLLAM-691 001, REPRESENTED BY ITS
MANAGING DIRECTOR.
15 KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION
LTD NO.679, (COIRFED) P.B.NO.4616, ALAPPUZHA-688
012, REP BY ITS MANAGING DIRECTOR.
16 KERALA STATE HANDLOOM WEAVERS' CO-OPERATIVE SOCIETY
LTD., (HANTEX) P.B.NO.64, THIRUVANANTHAPURAM-695
001, REP BY ITS MANAGING DIRECTOR.
WP(C) NO.15630/2020 & Con. Cases
3
17 KERALA STATE HANDICRAFTS APEX CO-OPERATIVE SOCIETY
LTD.NO.H-231(SURABHI),MANNACHERIL BUILDING,
KANNANTHODATH LANE, VALANJAMBALAM, ERNAKULAM KOCHI-
682 016.
BY ADVS.
SRI.T.P.PRADEEP
SRI.GILBERT GEORGE CORREYA, SC, KERALA STATE CO-
OPERATIVE BANK LTD.
M.A.ASIF
SRI.BINU MATHEW
SMT.LATHA ANAND
SRI.B.ASHOK SHENOY
SRI.JAGAN ABRAHAM M.GEORGE,SC,RUBBERMAR
SRI.MANU GOVIND, SC, KERAFED
SRI.M.SASINDRAN
SRI.M.K.CHANDRA MOHANDAS
SRI.N.RAGHURAJ
KUM.T.M.KRISHNA PRIYA
SRI.JAISON ANTONY
SMT.C.G.PREETHA
SRI.P.S.GIREESH
SRI.RIYAL DEVASSY
SHRI.DR.ABHILASH O.U.
SMT.JINCY MICHEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2022, ALONG WITH WP(C).2918/2021, 28431/2020, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.15630/2020 & Con. Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 14TH DAY OF JULY 2022 / 23RD ASHADHA, 1944
WP(C) NO. 28431 OF 2020
PETITIONERS:
1 SURYA.A
AGED 28 YEARS
W/O.ABHIKRISHNAN.R.S., VIDYA BHAVANAM, PUTHIYAVILA,
PATTOLIMARKET P.O., ALAPPUZHA-690 531.
2 BUSHRA.K.M.
AGED 42 YEARS
W/O.SHAMEER.K.I., KALLUNGAL HOUSE, EDAYAPURAM,
ALUVA P.O., PIN-683 101.
BY ADVS.
KALEESWARAM RAJ
SMT.THULASI RAJ
KUM.A.ARUNA
SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695 001.
3 THE MANAGING DIRECTOR,
KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION
LTD., (COIR BOARD), KERALA STATE CO-OPERATIVE COIR
MARKETING FEDERATION LTD. NO.679, PB NO.4616,
ALAPPUZHA-688 012.
4 THE MANAGING DIRECTOR,
KERALA STATE KERAKARSHAKA SAHAKARANA FEDERATION
LTD., (KERAFED), WATER WORKS COMPOUND,
VELLAYAMBALAM, VIKAS BAHVAN(PO),
THIRUVANANTHAPURAM-695 033.
5 THE MANAGING DIRECTOR,
THE KERALA STATE CO-OPERATIVE CONSUMER FEDERATION
LTD., (CONSUMER FED), KERALA STATE CO-OPERATIVE
WP(C) NO.15630/2020 & Con. Cases
5
CONSUMERS FEDERATION LTD., GANDHINAGAR, ERNAKULAM-
682 020.
6 THE MANAGING DIRECTOR,
FEDERATION OF SC/ST DEVELOPMENT CO-OPERATIVE LTD.,
FEDERATION COMPOUND, AKG NAGAR ROAD, PEROORKADA,
THIRUVANANTHAPURAM-695 005.
7 THE MANAGING DIRECTOR (MILMA),
MILMA BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 004.
8 THE MANAGING DIRECTOR,
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
LTD.(HANTEX), MUTHOOT TOWERS, CHEMPAKA NAGAR,
OOTTUKUZHY, THYCAUD, THIRUVANANTHAPURAM-695 001.
9 THE MANAGING DIRECTOR,
KERALA STATE CO-OPERATIVE FEDERATION CO-OPERATIVE
FISHERIES DEVELOPMENT LTD., (MATSYAFED),
KAMALESWARAM, MANACAUD P.O.,
THIRUVANANTHAPURAM-695 009.
10 THE MANAGING DIRECTOR,
KERALA STATE CO-OPERATIVE HOUSING FEDERATION LTD.,
(HOUSEFED), ERNAKULAM NORTH, KATHRIKADAVU, KALOOR,
ERNAKULAM-682 017.
11 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM-695 014.
BY ADVS.
SRI.MANU GOVIND, SC, KERAFED
SRI.M.SASINDRAN
SRI.BINU MATHEW
SHRI.P.C.SASIDHARAN, SC, KPSC
KUM.T.M.KRISHNA PRIYA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2022, ALONG WITH WP(C).15630/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.15630/2020 & Con. Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 14TH DAY OF JULY 2022 / 23RD ASHADHA, 1944
WP(C) NO. 2918 OF 2021
PETITIONER:
MARY SHAINY A.
W/O. GEORGE VARGHESE, SHINE NIVAS, VADAKKUMBHAGAM ,
S.S NAGAR-166, ERAVIPURAM P.O,
KOLLAM DISTRICT PIN 691 011
BY ADV C.A.JOJO
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY , FISHERIES AND
HARBOUR DEPARTMENT, THIRUVANANTHAPURAM 695 001
2 FISHERIES DIRECTOR,
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001
3 THE MANAGING DIRECTOR,
KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD (MTSYAFED), MANACAUD P.O,
THIRUVANANTHAPURAM 695 009
4 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM
THIRUVANANTHAPURAM 695 004
5 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM 695 001
BY ADVS.
T.P.PRADEEP, SC, MATSYAFED
P.C.SASIDHARAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2022, ALONG WITH WP(C).15630/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.15630/2020 & Con. Cases
7
JUDGMENT
The petitioners in these three cases are persons who are
included in the Rank List prepared by the Public Service
Commission (PSC), for being appointed to the various
sanctioned posts of Lower Division Clerk (LDC) and its
equivalent, into the 14 Apex Societies in Kerala.
2. The petitioners allege that in spite of the fact that they
are all so included, the Apex Societies are not issuing them
appointment orders, but are continuing to fill up the available
vacancies through daily wage employment or on contract or
such other impermissible methods. They thus pray that Apex
Societies be directed to immediately appoint them in the
available vacancies, in terms of the Advice Memos to be issued
by the PSC.
3. I have heard Sri.P.V.Baby, Sri.C.A.Jojo and Smt.Thulasi
Raj - learned counsel for the petitioners; Smt.Latha Anand -
learned Standing Counsel for the Kerala Co-operative Milk
Marketing Federation Ltd. (MILMA); Sri.Jagan Abraham George
- learned Standing Counsel for the Kerala State Co-operative
WP(C) NO.15630/2020 & Con. Cases
Rubber Marketing Federation Ltd. (RUBBERMARK); Smt.Jincy
Michel - learned counsel appearing for the Kerala State Co-
operative Coir Marketing Federation Ltd. No. 679 (COIRFED);
Sri. T.P.Pradeep - learned Standing Counsel for the Kerala State
Co-operative Federation for Fisheries Development Ltd.
(MATSYAFED); Sri.M.A.Asif - learned Standing Counsel for the
Kerala State Co-operative Agricultural and Rural Development
Bank; Sri.B.Ashok Shenoy - learned Standing Counsel for the
Kerala State Co-operative Marketing Federation Ltd.
(MARKETFED); Sri.M.Sasindran - learned Standing Counsel for
the Kerala State Co-operative Consumer's Federation Ltd.
(CONSUMERFED); Sri.Gilbert George Correya - learned
Standing Counsel for the Kerala State Co-operative Bank Ltd.;
Sri.N.Reghuraj - learned Standing Counsel for the Kerala State
Handloom Weavers' Co-operative Society Ltd.(HANTEX);
Sri.P.C.Sasidharan - learned Standing Counsel for the Public
Service Commission (PSC); Sri.Manu Govind - learned Stanidng
Counsel for the Kerala Kerakarshaka Sahakarana Federation
Ltd. No.4370 (KERAFED) and Smt.Parvathy K. - learned
WP(C) NO.15630/2020 & Con. Cases
Government Pleader appearing for the official respondents.
4. Since the facts involved in these cases are not in dispute,
I do not require to deal with them in detail.
5. As I have said above, the petitioners are included in a
common Rank List prepared by the PSC, for being appointed to
the post of LDCs in the various Apex Societies.
6. The petitioners allege that in spite of the fact that the
afore said Societies have sanctioned posts of LDCs in their
services, they are refusing to make appointments from this Rank
List.
7. Therefore, the pertinent question is whether the Rank
List is in force and whether there are sanctioned posts in the
various Apex Societies to accommodate the persons therein,
including the petitioners.
8. Sri.M.Sasindran - learned Standing Counsel for the
CONSUMERFED, submitted that there are no sanctioned posts
of LDCs in the service of his client.
9. Sri.Manu Govid - learned Standing Counsel for the
WP(C) NO.15630/2020 & Con. Cases
KERAFED submitted that the Special Rules with respect to his
client has not been yet approved by the Government and
therefore, that no posts are available to accommodate the
petitioners.
10. Sri.M.A.Asif - learned Standing Counsel for the Kerala
State Co-operative Agricultural and Rural Development Bank,
submitted that the entry level post in the services of his client is
Assistant and therefore, that petitioners cannot aspire to be
appointed against the same.
11. Sri.T.P.Pradeep - learned Standing Counsel for the
MATSYAFED, submitted that the draft Special Rules relating to
his client was initially approved in the year 2016, but that there
were various modifications made to it, which was again placed
for consideration before the Government, leading to a final
concurrence only on 25.02.2020. He submitted that, in the
meanwhile, on 13.02.2020, his client has reported all the
available vacancies in the post of LDC to the PSC, because
under the new Special Rules, the qualifications and criterion for
the post in question have been completely altered.
WP(C) NO.15630/2020 & Con. Cases
12. As far the learned counsel for the other Apex Societies
are concerned, they say that all the sanctioned vacancies
available in their services have already been reported to the
PSC.
13. It is, therefore, indubitable that there is no contest that
the sanctioned and available posts of LDC in all the Apex
Societies can only be filled up from the Rank List in question,
since it is still in force and will expire only on 25.02.2023. Since
most of them have already reported vacancies to the PSC, said
Authority must now issue Advise Memos based on the same, so
as to enable the petitioners to be appointed in the services of
the respective Societies without any further delay.
14. As far as KERAFED is concerned, Sri.Manu Govind -
their learned Standing Counsel, says that it has no Special Rules
yet and that, therefore, there are no sanctioned posts of LDC,
the petitioners cannot seek to be appointed to it, at least until
such time as the Special Rules are approved.
15. As far as the CONSUMERFED is concerned, since they
say that there are no sanctioned posts of LDC in their services
WP(C) NO.15630/2020 & Con. Cases
again, the petitioners cannot seek appointment against any
other post, unless they are able to approach the competent
Authority and ensure that such posts are created or made
available.
16. Coming to the afore recorded arguments of Sri.M.A.Asif
- learned Standing Counsel representing Kerala State Co-
operative Agricultural and Rural Development Bank,
Sri.P.V.Baby - learned counsel for the petitioner in
W.P(C)No.15630 of 2020, submits that the post of Attendant is
equivalent to the post of LDC and that they are creating a
subterfuge to avoid appointment from the Rank List in question.
This issue certainly is one that will have to be considered by the
competent Authority of the PSC, because it will not be possible
for this Court to verify whether the posts are equivalent. I am,
therefore, of the view that the PSC must consider these rival
contentions and then issue Advice Memos to the eligible
candidates.
17. As far as the MATSYAFED is concerned, even though
their learned Standing Counsel has made the afore submission,
WP(C) NO.15630/2020 & Con. Cases
Ext.P8 in W.P(C)No.2918 of 2021 would render it luculent that
the Special Rules with relation to their services were approved
in the year 2016. It is unambiguously so stated by its General
Manager in the said document and I fail to understand how they
can take a contrary stand now. In such perspective, when the
Rank List came into force after the Special Rules were so
approved, the MATSYAFED can only appoint from the Rank List
to the sanctioned posts of LDC and in no other manner. Of
course, I record the submissions of Sri.P.C.Sasidharan - learned
Standing Counsel for the PSC that there are certain NJD
vacancies as far as the MATSYAFED is concerned and that his
client will deal with the same, if this Court is so inclined, in
terms of law.
In the afore circumstances, I order these writ petitions in
the following manner:
a) Except in the case of KERAFED and CONSUMERFED,
the PSC will forthwith issue Advice Memos to all the candidates
in the Rank List, depending upon their placement therein; which
shall be done not later than one month from the date of receipt
WP(C) NO.15630/2020 & Con. Cases
of a copy of this judgment.
b) On such advices being issued, the respective Apex
Societies will forthwith appoint the eligible candidates without
any delay, but not later than two weeks thereafter.
c) For the purpose of the afore directions to be fructified to
its fullest extent, I direct the Apex Societies, except KERAFED
and CONSUMERFED, to report all the available vacancies in the
post of LDC, as on today to the PSC, within a period of one week
from the date receipt of a copy of this judgment.
d) I leave liberty to the petitioners to move the appropriate
Authority of the Government with respect to KERAFED and
CONSUMERFED for either creation of the posts therein or for
concurrence of appointment against the same; and if a
representation is made by the petitioners, same shall be
considered by such Authority in terms of law, without any
avoidable delay, but not later than two months from the date on
which such request is made.
e) As regards the Kerala State Co-operative Agricultural
and Rural Development Bank, the PSC will hear them, as also
WP(C) NO.15630/2020 & Con. Cases
the petitioner in WP(C)No.15630 of 2020, and then decide
whether the post of "Assistant" in their services is equivalent to
the post of LDC under the Kerala Co-operative Societies Rules
('KCS Rules' for short); and if it is so found, it will issue Advice
Memos to the candidates, including the petitioners in all these
cases, as per their position in the Rank List, within a period of
one month from the date of such enquiry being completed. This
shall be done dehors any test that may have been conducted by
the PSC with respect to the post of Assistant in the afore said
Bank, subsequent to coming into force of this Rank List.
(f) Needless to say, in view of the afore directions, any
notification issued by the aforementioned Societies to fill up the
sanctioned post of LDC or its equivalent post, except from the
Rank List until it expires will stand quashed.
Sd/-
DEVAN RAMACHANDRAN
MC/SAS JUDGE
WP(C) NO.15630/2020 & Con. Cases
APPENDIX OF WP(C) 15630/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF
RANKED LIST PUBLISHED BY PUBLIC SERVICE
COMMISSION IN CATEGORY NO.225/2017.
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION PUBLISHED
BY THE PSC INVITING APPLICATION OF LD
CLERKS POSTS DATED 28/6/17 IN CATEGORY
NO.225/2017.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED
3/7/20 SUBMITTED BY SOME OF THE
CANDIDATES INCLUDED IN EXT.P1 RANKED LIST
TO THE CHAIRMAN OF PSC.
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION INVITING
APPLICATION TO THE POST OF LD CLERK VIDE
CATEGORY NO.351/2008 BY PSC.
EXHIBIT P5 TRUE COPY OF THE STATEMENT SHOWING THE
STATUS OF POST IN VARIOUS APEX SOCIETIES
IN THIS STATE.
EXHIBIT P6 TRUE COPY OF THE APPOINTMENT CHART ISSUED
BY THE PSC TO THE POST OF JUNIOR
ASSISTANT IN MAYSYAFED IN CATEGORY
NO.351/2008.
EXHIBIT P7 TRUE COPY OF THE APPOINTMENT CHART ISSUED
BY THE PSC TO THE POST OF LD CLERK IN
HANTEX IN CATEGORY NO.351/2008.
EXHIBIT P8 TRUE COPY OF THE ADVISE MEMO DATED
7/10/2015 ISSUED BY THE PSC TO ONE OF THE
CANDIDATE TO BE APPOINTED IN MATSYAFED.
EXHIBIT P9 TRUE COPY OF THE INFORMATION ISSUED BY
THE COIRFED DATED 26/6/20 AS PER THE RTI
ACT.
EXHIBIT P10 TRUE COPY OF THE INFORMATION ISSUED BY
THE CONSUMERFED DATED 6/7/20 AS PER THE
RTI ACT.
EXHIBIT P11 A TRUE PHOTOSTAT COPY OF THE REPLY DATED
14.07.2020 ISSUED BY THE MATSYAFED TO
BUSHARA K.M.
EXHIBIT P12 A TRUE PHOTOSTAT COPY OF THE APPLICATION
DATED 20.08.2020 FILED UNDER THE RTI ACT
BY THE PETITIONER TO THE 4TH RESPONDENT
AND THE REPLY DATED 22.09.2020
WP(C) NO.15630/2020 & Con. Cases
EXHIBIT P13 A TRUE PHOTSTAT COPY OF THE APPLICATION
DATED 20.08.2020 FILED UNDER THE RTI ACT
BEFORE THE KERALA PUBIC SERVICE
COMMISSION BY THE PETITIONER AND THE
INFORMATION DATED 18.09.2020 ISSUED BY
THE KPSC.
EXHIBIT P14 A TRUE PHOTOSTAT COPY OF THE INTIMATION
DATED 25.09.2020 ISSUED MATSYAFED TO THE
3RD PETITIONER
EXHIBIT R4(A) TRUE COPY OF THE LETTER
NO.MATSYAFED/E1/4776/14 DATED 13/02/2020
EXHIBIT R4(B) TRUE COPY OF THE PROFORMA SUBMITTED
BEFORE THE 2ND RESPONDENT.
EXHIBIT R4(C) TRUE COPY OF THE RELEVANT PAGES OF THE
GAZETTE DATED 16.11.2020.
EXHIBIT R8(A) THE TRUE COPY OF THE PSC RECRUITMENT
RULES DATED 30.12.1998.
EXHIBIT R8(B) THE TRUE COPY OF THE DETAILS OF THE
SANCTIONED POSTS OF THE HOUSEFED DATED
25.01.1999
EXHIBIT R8(C) THE TRUE COPY OF THE APPROVED RULES AS
PER THE DIRECTOR BOARD MEETING DATED
10.12.1999.
EXHIBIT R8(D) TRUE COPY OF THE LETTER NO.RID(1)
3657/16/GW DATED18.2.2020 OF THE KERALA
PUBLIC SERVICE COMMISSION ADDRESSED TO
THIS RESPONDENT.
WP(C) NO.15630/2020 & Con. Cases
APPENDIX OF WP(C) 28431/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GAZETTE NOTIFICATION
DATED 28.06.2017 ISSUED BY PUBLIC SERVICE
COMMISSION FOR SELECTION AND APPOINTMENT
TO THE POST OF LOWER DIVISION CLERK IN
THE APEX SOCIETIES OF CO-OPERATIVE SECTOR
IN KERALA.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PART OF THE
RANKED LIST BEARING NO.102/2020/ROD
(CATEGORY NO.205/2017) FOR THE POST OF LD
CLERK IN THE APEX SOCIETIES OF CO-
OPERATIVE SECTOR IN KERALA.
EXHIBIT P3 TRUE COPY OF THE LETTER BEARING
NO.CF/IO/4095/2020-2021/184 DATED
26.06.2020.
EXHIBIT P4 TRUE COPY OF THE GO(MS) NO.14/2020/AGRI
DATED 25.01.2020.
EXHIBIT P5 TRUE COPY OF THE GAZETTE NOTIFICATION
DATED 16.11.2020 FOR THE POST OF JUNIOR
ASSISTANT IN THE APEX SOCIETIES OF CO-
OPERATIVE SECTOR IN KERALA.
EXHIBIT P6 TRUE COPY OF THE REQUISITION SUBMITTED BY
THE 3RD RESPONDENT TO THE PSC.
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGE OF THE
RANKED LIST DATED 20.09.2011 FOR THE POST
OF LD CLERK (GENERAL CATEGORY) IN THE
KERALA STATE APEX CO-OPERATIVE SOCIETY IN
KERALA (CATEGORY NO.351/2018).
EXHIBIT P8 TRUE COPY OF THE APPOINTMENT CHART
DOWNLOADED FROM THE OFFICIAL WEBSITE OF
THE KPSC.
EXHIBIT P9 TRUE COPY OF THE LETTER BEARING NUMBER
5531/EST/2019-20 DATED 19.06.2020.
EXHIBIT P10 TRUE COPY OF THE GAZETTE NOTIFICATION
DATED 30.10.2020 PUBLISHED BY THE PSC FOR
SELECTION AND APPOINTMENT TO THE POST OF
JUNIOR CLERK IN THE APEX SOCIETIES OF CO-
OPERATIVE SECTOR IN KERALA.
EXHIBIT P11 TRUE COPY OF THE CIRCULAR
NO.12777/ADV.C3/2001/P & ARD DATED
07.11.2011.
Exhibit P12 TRUE COPY OF THE EXTRACT OF THE DECISION
OF THE PSC DATED 23.5.2022
WP(C) NO.15630/2020 & Con. Cases
APPENDIX OF WP(C) 2918/2021
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF
RANKED LIST PUBLISHED BY KERALA PUBLIC
SERVICE COMMISSION IN NO. 102/2020/ROD
CATEGORY NO. 225/2017 WHICH CAME IN TO
EFFECT FROM 26-02-2020
EXHIBIT P2 A TRUE COPY OF THE PROPOSAL SUBMITTED TO
THE 2ND RESPONDENT BY THE 3RD RESPONDENT
DATED 21-12-2020
EXHIBIT P3 A TRUE COPY OF THE LETTER DATED 14-12-2020
SENT TO THE 3RD RESPONDENT BY THE 2ND
RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE LIST OF CANDIDATE
PROPOSED BY THE 3RD RESPONDENT IN 13
CATEGORIES DATED NIL
EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 21-10-2020
IN MFED/E4/3736/2020 BY THE 3RD RESPONDENT
TO THE 2ND RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE PROPOSAL SUBMITTED TO
THE 1ST RESPONDENT DATED 06-01-2021 BY THE
2ND RESPONDENT.
EXHIBIT P7 A TRUE COPY OF CIRCULAR NO.C.P(2) 47930/15
DATED 26.09.2016 ISSUED BY THE 5TH
RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE LETTER
NO.MATSYAFED/E2/3380/20120 DATED
25.09.2020 ISSUED BY THE GENERAL MANAGER
OF THE 3RD RESPONDENT TO DISPUTE
RESOLUTION SELL OF THE HON'BLE CHIEF
MINISTER.
EXHIBIT P9 A TRUE COPY OF THE INFORMATION SOUGHT
UNDER RTI ACT BY SMT. DHANYA SEBASTIAN
DATED 20.8.2020
EXHIBIT P10 A TRUE COPY OF THE INFORMATION GIVEN BY
THE GENERAL MANAGER & STATE PUBLIC
INFORMATION OFFICER IN LETTER
NO.MATSYAFED/E&MC/R.T.T DATED 22.09.2020
EXHIBIT P11 A TRUE COPY OF THE GOVERNMENT ORDER
G.O(M.S)NO.55/2013/F&PD DATED 21.08.2013.
EXHIBIT P12 A TRUE COPY OF THE GOVERNMENT ORDER
G.O(MS)NO.43/2013/F&PD DATED 5.7.2013.
Exhibit P13 A TRUE COPY OF THE PRESS REPORT PUBLISHED
IN MALAYALA MANORAMA DAILY DATED 3.6.2022
WP(C) NO.15630/2020 & Con. Cases
Exhibit P14 A TRUE COPY OF THE INFORMATION OBTAINED BY
AN ACTIVIST UNDER RTI ACT FROM KOLLAM
DISTRICT OFFICE OF THE 3RD RESPONDENT
23.9.2021.
Exhibit P15 A TRUE COPY OF THE INFORMATION OBTAINED BY
AN ACTIVIST UNDER RTI ACT FROM BASE
STATION PALLITHURA OF THE 3RD RESPONDENT
15.9.2021
Exhibit P16 A TRUE COPY OF THE INFORMATION OBTAINED BY
AN ACTIVIST UNDER RTI ACT FROM DISTRICT
OFFICE THIRUVANANTHAPURAM OF THE 3RD
RESPONDENT 20.9.2021
Exhibit P17 A A TRUE COPY OF THE INFORMATION OBTAINED
BY AN ACTIVIST UNDER RTI ACT FROM DISTRICT
OFFICE KOZHIKODE OF THE 3RD RESPONDENT
9.9.2021
Exhibit P18 A TRUE COPY OF THE INFORMATION OBTAINED BY
AN ACTIVIST UNDER RTI ACT FROM DISTRICT
OFFICE KASARGODE OF THE 3RD RESPONDENT
3.9.2021
Exhibit P19 A TRUE COPY OF THE INFORMATION OBTAINED BY
AN ACTIVIST UNDER RTI ACT FROM NET FACTORY
MUTTATHARA OF THE 3RD RESPONDENT 16.9.2021
