Kerala High Court
Siji K.K vs State Of Kerala on 17 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.359 OF 2021
AGAINST THE ORDER DATED 9.11.2021 IN O.A.NO.1246/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS 1 TO 5, 9 AND 11 TO 14:
1 ANEES K.
AGED 42 YEARS
S/O.ABDUL KHADER, MEELIYATT HOUSE, TRIKARIPUR P.O.,
KASARGOD - 671 310. MOB: 8848854915
2 EBIN JOSEPH T.
AGED 33 YEARS
S/O.BABU JOSEPH, THARAPPEL (H), EDATHOTTY,
KAKKAYARIGOD P.O., KANNUR - 670 673.MOB: 9747885286
3 AKHILJITH S.J.
AGED 22 YEARS
S/O.SATHEESH KUMAR, ROHINI BHAVAN, THENGUMCODU,
K.T.KUNNO P.O., KOLLAM - 695 608.MOB: 8086982682
4 NAVANEESH P.
AGED 39 YEARS
S/O.NARAYANAN NAIR, PURATHOL (H), KIZHAKKUMURI P.O.,
KAKKODI VIA., KOZHIKODE - 673 611.MOB: 8086813589
5 SAJAN K.X.
AGED 35 YEARS
S/O.XAVIOUR K.U., KANNADIPARAMBIL (H),
CHEERAKKAPARAMBA P.O., ANGADIPPURAM VIA.,
MALAPPURAM - 679 321.MOB: 9633007775
6 AKHIL S.ARACKAL
AGED 29 YEARS
S/O.SOMAN A.N., ARACKAL (H), MUTHALAKKODAM P.O.,
THODUPUZHA, IDUKKI - 695 605. MOB: 9037844618
7 ARUN N.
AGED 32 YEARS
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 2 ::
62/2022 & W.A.No.401/2022
S/O.NEELAKANTANNAIR P., CHAITHRAM (H), SOUTH GATE,
VAIKOM P.O., KOTTAYAM DIST. MOB: 9495376203
8 SAMOJ N.M.
AGED 30 YEARS
S/O.MOHANAN N.V., NIKATHIL (H), CHERAI P.O.,
ERNAKULAM - 683 514. MOB: 7025520732
9 SARIN M.
AGED 24 YEARS
S/O.MOHANAN S., SARIN BHAVAN, CHAKKUVARAKAL P.O.,
KOTTARAKKARA, KOLLAM - 691 508. MOB: 9048681097
10 AKHIL SABARINATH M.
AGED 27 YEARS
S/O.MURALEEDHARAKURUP, POLUMAYIL VEEDU,
PERUMBEZHY, THIRUVANANTHAPURAM - 695 610.
MOB: 8086189625
BY ADV.SMT.A.ARUNA
RESPONDENTS/RESPONDENTS AND APPLICANTS 6, 7, 8 AND 10:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
STATE OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 SECRETARY TO GOVERNMENT
DEPARTMENT OF PERSONNEL & ADMINISTRATIVE REFORMS,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
3 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM - 695 004.
4 SECRETARY
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM - 695 004.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 3 ::
62/2022 & W.A.No.401/2022
5 VINOD K.
AGED 37 YEARS
S/O.KRISHNAN (LATE), NARIYAMPARAMBIL HOUSE,
KATTUSSERY P.O., ALATHUR, PALAKKAD DISTRICT.
6 LAYA V.J.
AGED 37 YEARS
W/O.RAJESH K.S., KALARIKKAL HOUSE, P.O.PULLAZHY,
OLARI, THRISSUR - 680 012.
7 NEETHU S.
AGED 37 YEARS
W/O.SUNI C.G., CHETHIPARAMBIL HOUSE, N.KUTHIYATHOD P.O.,
CHERUKADAPURAM, ERNAKULAM - 683 594.
8 ANEESH A.G.
AGED 30 YEARS
S/O.GOPI P.M., ANITHARA (H), THOTTUVATHALA P.O., KAINKARY,
ALAPPUZHA - 688 501.
BY ADV SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).NO.3/2022 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE
FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 4 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.3 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A.NO.1658/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS 1 AND 4:
1 MALU G.B.,
AGED 28 YEARS
D/O. GEETHA V.K.,
GEETHAVILASOM, ELLUVILA, PUTHENVEEDU KILLY, KOLLODE P.O.
THIRUVANANTHAPURAM DISTRICT 695 571.
2 RAKHI.P.,
AGED 30 YEARS
D/O. RAJENDRAN M.,
PUTHUVALAYA PULIVILA VEEDU,
PULIYOORKONAM, PAYATTUVILLA P.O.,
THIRUVANANTHAPURAM 695 501.
BY ADV.SMT.A.ARUNA
RESPONDENTS/RESPONDENTS AND APPLICANTS 2 AND 3:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 5 ::
62/2022 & W.A.No.401/2022
2 STATE POLICE CHIEF,
POLICE HEAD QUARTERS,
THIRUVANANTHAPURAM 695 005.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM 695 004.
4 AKHILA RAJ A,
AGED 26 YEARS
D/O. KAVIRAJAN S,
50/ 77 (1) MUDIMBIL VEEDU, MAHATHMA ROAD, KALADY,
THIRUVANANTHAPURAM 695 002.
5 SUMI.S.,
AGED 32 YEARS
SOUMYA, VILASAM, KATTADIMOODU, ELAMBAZHANNOOR P.O.,
KADAKKAL THIRUVANANTHAPURAM DISTRICT 695 501.
BY ADV.SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 6 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.7 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A.NO.768/2021 OF CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH
PETITIONER/APPLICANT NO.3:
SIJI K.K.,
AGED 29 YEARS
D/O. KRISHNANUNNI, KALATHILKUZHIYIL HOUSE,
SOUTH KONDAZHY P.O., THRISSUR DISTRICT-679106.
BY ADV.SMT.A.ARUNA
RESPONDENTS/RESPONDENTS AND APPLICANTS 1, 2 AND 4 TO 10:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE STATE POLICE CHIEF,
KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY THE SECRETARY,
KERALA PUBLIC SERVICE COMMISSION, PATTOM, THIRUVANANTHAPURAM-
695004.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
PATTOM, THIRUVANANTHAPURAM-695004.
4 LAKSHMI DEVI P.S.,
AGED 30 YEARS
W/O. AMAL M.S., SREEVALSAM, WEST KADUNGALLLOOR, ALUVA,
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 7 ::
62/2022 & W.A.No.401/2022
ERNAKULAM DISTRICT-683110.
5 SILPA P.A.,
AGED 33 YEARS
W/O. JOBIN PANKAJAN, THAMARAVATTOM HOUSE,
EDAVANAKKAD P.O., ERNAKULAM DISTRICT-682502.
6 ASWATHI P.S.,
AGED 29 YEARS
D/O. SURENDRAN, PINKI HOUSE, CHEERANIKKARA P.O.,
VEMBAYAM, THIRUVANANTHAPURAM DISTRICT-695615.
7 REVATHI MENON,
AGED 28 YEARS
DO. R. MOHANAN NAIR, REVATHI BHAVAN, KADUKUNNU,
VINOBANIKETHAM P.O., THIRUVANANTHAPURAM DISTRICT-976881.
8 SRUTHI B.,
AGED 31 YEARS
W/O. VINOJ A.V., ALLAPARAMBIL HOUSE, CHERAI P.O.,
ERNAKULAM DISTRICT-683514.
9 NIMA T.S.,
AGED 32 YEARS
D/O. SREEDHARAN T.S., KOOTILINGAL HOUSE, KUTTUR P.O.,
THRISSUR DISTRICT-680013.
10 JOSMIN K. POULOSE,
AGED 27 YEARS
D/O. K.J. POULOSE, KURIYAPURAM HOUSE, CHATHAMANGALAM P.O.,
CHEELINODE, PALAKKAD DISTRICT-678508.
11 LIJISHA P.M.,
AGED 29 YEARS
D/O. RAJAN, VALIYAPARAMBATHU HOUSE, KOTTAPPALLY P.O.,
VATAKARA, KOZHIKODE DISTRICT-673542.
BY SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).NO.359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 8 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.16 OF 2022
AGAINST THE ORDER DATED 8.12.2021 IN OA.NO.2332/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS:
1 ABDUL JABBAR
AGED 42 YEARS
S/O HAMZA CHILLIKKAL HOUSE KADAPPURAM POST ANJANGADI
PIN-680514 THRISSUR DIST. MOB: 9995372640 .
2 SEEMA P MENON.
AGED 40 YEARS
W/O SURESHKUMAR SUNITHALAYAM S.N PURAM P.O
CHERTHALA - 688582 ALAPPUZHA DIST. MOB: 8590961228 .
3 AKHILA RAJ T.
AGED 36 YEARS
D/O K RAJAN, MANOJ VIHAR,PEDUMTHURUTHU P.O,KALLARA,
PIN - 686611,KOTTAYAM DIST.,MOB: 9947757782.
4 ANAS A.
S/O ABDUL MAJEED
ANAS MANZIL, CHINAKKAD
PUDHIYANKAM P.O.
PIN-678545,,PALAKKAD DIST.,MOB: 980938176.
5 DEEPAK S.
AGED 28 YEARS
S/O SUDHAKARAN K.L PEECHAMCODE HOUSE KANNAMBRA P.O
PALAKKAD DIST.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 9 ::
62/2022 & W.A.No.401/2022
PIN: 678686,MOB: 790745574.
6 RENJITH K.M.
AGED 28 YEARS
S/O MANOJ K.M KORAMKUZHACKAL (H),MANNACKANAD P.O,
PIN: 686633, KOTTAYAM DIST,MOB: 9526272006.
BY ADV.SMT.A.ARUNA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE,
CHIEF SECRETARY TO GOVERNMENT,SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 SECRETARY TO GOVERNMENT,
DEPARTMENT OF PERSONNEL & ADMINISTRATIVE REFORMS
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
3 | KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM - 695004 .
4 SECRETARY,
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM-695001.
BY ADV. SRI.P.C SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 10 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.53 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A (EKM).NO.1202/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:
PRIYANKA S
AGED 31 YEARS
W/O.ASOKAN, RESIDING AT SRAKKAD HOUSE, SOUTH PARAVOOR P.O,
ERNAKULAM-682 307
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SMT.THULASI K. RAJ
BY ADV.SRI.VARUN C.VIJAY
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM-695 004
2 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE, PALAKKAD
3 SECRETARY TO GOVERNMENT,
DEPARTMENT OF HEALTH & FAMILY WELFARE, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 11 ::
62/2022 & W.A.No.401/2022
4 DIRECTOR OF HEALTH SERVICES,
DIRECTORATE OF HEALTH SERVICES, NEAR GENERAL HOSPITAL ROAD
JUNCTION, THIRUVANANTHAPURAM,KERALA-695 035
5 DISTRICT MEDICAL OFFICER (HEALTH)
2ND FLOOR, CIVIL STATION, PALAKKAD-678 001
BY SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE
FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 12 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.57 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A(EKM).NO.1217/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:
VINODH JOSEPH,
AGED 39 YEARS
S/O. JOSEPH K, KIZHAKKARAKKATTU HOUSE,
MATTILAYAM P.O, WAYANAD 670 731.
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.VARUN C.VIJAY
BY ADV.SMT.THULASI K. RAJ
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM 695 004.
3 DEPUTY DIRECTOR OF EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
WAYANAD 670731.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 13 ::
62/2022 & W.A.No.401/2022
4 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM-696 014
5 DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
WAYANAD.670731
BY ADV SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE
FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 14 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
O.P(KAT).NO.58 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A.(EKM).NO.1212/2021 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:
BASIL AMAN M.K
AGED 31 YEARS
S/O. KUNJUMON M.M, MOOZHIKKATHOTTATHIL (HOUSE),
SREEMOOLANAGARAM P.O, ALUVA, ERNAKULAM - 683580.
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.VARUN C.VIJAY
BY ADV.SMT.THULASI K. RAJ
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM -695004,
3 DEPUTY DIRECTOR EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 15 ::
62/2022 & W.A.No.401/2022
KASARAGOD - 671123.
4 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM - 695014.
5 DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
TIGER HILLS, BUILDING, THAYALANGADI, KASARAGOD - 671121.
BY SRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).NO.359/2021 AND
CONNECTED CASES, THE COURT ON 17.06.2022 DELIVERED THE
FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 16 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
OP(KAT).NO.62 OF 2022
AGAINST THE ORDER DATED 9.11.2021 IN O.A(EKM).NO.1199/2021 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:
PRASEEDA T.S.,
AGED 42 YEARS
W/O. M.N. LENIN, LAKSHMI NIVAS, PATHIRIPPADAM, CHUNGATHARA
VIA, MALAPPURAM 679 334.
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.VARUN C.VIJAY
BY ADV.SMT.THULASI K. RAJ
RESPONDENTS/RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY THE SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM-695 004
2 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
MALAPPURAM 676 505.
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 14.06.2022, ALONG WITH OP(KAT).359/2021 AND CONNECTED
CASES, THE COURT ON 17.06.2022 DELIVERED THE FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 17 ::
62/2022 & W.A.No.401/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 17TH DAY OF JUNE 2022/27TH JYAISHTA, 1944
W.A.NO.401 OF 2022
AGAINST THE JUDGMENT DATED 04.03.2022 IN W.P(C).NO.15017/2021 OF HIGH
COURT OF KERALA
WRIT APPELLANTS/PETITIONERS:
1 RASHEEDA T.S
AGED 42 YEARS
D/O.(LATE) T.A.MOHAMMED SHAFI, RESIDING AT ERIYAD,
KODUNGALLUR, THRISSUR-680666
(REGISTRATION NO.113956 AND RANK NO.20).
2 BHAVYA K.,
AGED 40 YEARS
D/O.C.KUNJIRAMAN, RESIDING AT PONNATH HOUSE, RAPPAL,
PUDUKKAD P.O., THRISSUR-680301
(REGISTRATION NO.115190 AND RANK NO.317).
3 HIMA K.V.,
AGED 39 YEARS
D/O.K.R.VENU, RESIDING AT MURIYAD, IRINJALAKUDA, THRISSUR-
680683 (REGISTRATION NO.115073 AND RANK NO.318).
4 VARSHA E.S.,
AGED 29 YEARS
D/O. SURENDRAN E.V., ERIYAKADAN HOUSE, NANDIPULAM P.O.,
THRISSUR-680312 (REGISTRATION NO.116566 AND RANK NO.435).
BY ADV.SRI.S.SABARINADH
BY ADV.SMT.INDULEKHA JOSEPH
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 18 ::
62/2022 & W.A.No.401/2022
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED THROUGH ITS CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC SERVICE COMMISSION
THULASI HILLS, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM-695004, REPRESENTED BY ITS SECRETARY.
BY SRI.P.C.SASIDHARAN, SC, PSC
BY SRI.BIJOY CHANDRAN, SR. GOVT. PLEADER
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 14.06.2022,
ALONG WITH OP(KAT)NO.359/2021 AND CONNECTED CASES, THE COURT ON
17.06.2022 DELIVERED THE FOLLOWING:
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 19 ::
62/2022 & W.A.No.401/2022
'C.R.'
JUDGMENT
A.K. Jayasankaran Nambiar, J.
As these O.P.(KAT)s and Writ Appeal involve a common issue,
they are taken up together for consideration and disposed by this
common judgment.
2. The petitioners/appellants in all these petitions were
candidates included in various rank lists published by the Kerala
Public Service Commission [hereinafter referred to as the "PSC"] in
connection with selection to various posts. The validity of the rank
lists was to expire on various dates between 5.2.2021 and 3.8.2021.
Taking note of the COVID pandemic situation that prevailed in the
State, that effectively disabled the PSC from holding examination for
selection of candidates to various posts, the PSC, by a notification
dated 5.2.2021, extended the validity period of the various rank lists
that were to expire between 5.2.2021 and 3.8.2021, up til 4.8.2021.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 20 ::
62/2022 & W.A.No.401/2022
The extension of the validity period of the rank lists as aforesaid was
apparently done in exercise of the power of the PSC under the 5 th
proviso to Rule 13 of the Public Service Commission Rules of
Procedure [hereinafter referred to as the "Procedural Rules"]. The
petitioners herein approached the Kerala Administrative Tribunal
[KAT] through the O.A.s aforementioned contending that the extension
granted by the PSC to all the rank lists that stood to expire between
5.2.2021 and 3.8.2021 was not uniform, and therefore not in
accordance with the 5th proviso to Rule 13 of the Procedural Rules. In
particular, it was pointed out that some of the rank lists stood
extended only by a couple of months and well short of the minimum of
three months contemplated under the 5 th proviso to Rule 13 of the
Rules of Procedure. While the prayer in the O.A.s was for a direction
to the PSC to extend the validity period of various rank lists uniformly
for three months, six months or such other period falling short of the
maximum aggregate period of four and a half years, the Tribunal
found that the mere fact that the various rank lists that expired during
the period mentioned in the notification would get different periods of
extension pursuant to the Notification, did not tantamount to meting
out any discrimination by the PSC in the matter of grant of extension
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 21 ::
62/2022 & W.A.No.401/2022
to rank lists. The Tribunal was of the view that when the PSC
exercised its power in accordance with the 5 th proviso to Rule 13, it
had to be satisfied of the existence of a situation which required the
extension of a ranked list, and when the particular circumstance under
which the extension was granted was expected to come to an end by
the outer date prescribed in the notification, it had to be understood
that the lists that obtained the minimum extension would be a list that
was least affected by the circumstances under which the general
extension was granted. A distinction was also drawn by the Tribunal
between the words 'ranked lists' used in the 5th proviso to Rule 13 as
against 'ranked list' used in the other provisos to Rule 13 to hold that
the PSC, while invoking the 5th proviso to Rule 13, was not bound to
provide a minimum extension of three months to individual rank lists
which fell within the purview of the extension. The O.A.s were
therefore dismissed by the Tribunal.
3. In W.A.No.401/2022, the judgment dated 4.3.2022 of a
learned Single Judge in W.P.(C).No.15071/2021 is impugned. By the
said judgment, the learned Single Judge, relying on the same order of
the KAT that dismissed the O.A.s of the petitioners in the O.P.(KAT)s
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 22 ::
62/2022 & W.A.No.401/2022
referred above, and following the observations of the Division Bench in
W.A.No.1865/2017 found that there was no ground made out for
granting the declaration sought by the appellants for keeping the rank
list in question valid for a further period of 12 months from 4.8.2021.
4. We have heard Smt.Aruna A., Sri.Varun C. Vijay and
Sri.S.Sabarinadh, the learned counsel appearing for the
petitioners/appellants in these petitions and Sri.P.C. Sasidharan, the
learned Standing Counsel for the PSC. We have also heard Sri.Bijoy
Chandran, the learned Government Pleader for the official
respondents of the State.
5. The learned counsel for the petitioners/appellants would
submit that the 5th proviso to Rule 13 of the Procedural Rules clearly
mandates that the power of the PSC to extend the period of the rank
lists is subject to the condition that the extension had to be for a
minimum period of three months. It is contended therefore that once
the PSC is satisfied of the existence of circumstances that warrant the
exercise of the power under the 5th proviso to Rule 13, then the
extension granted in exercise of the said power has to result in the
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 23 ::
62/2022 & W.A.No.401/2022
extension of the validity period of individual rank lists by a period of
atleast three months. It is pointed out that in the instant cases,
consequent to the extension granted through Annexure A16
notification, the rank lists in which the petitioners were included,
stood extended only by a period less than three months, and to that
extent, it was an erroneous exercise of power by the PSC. It is also
pointed out that the distinction drawn by the Tribunal between 'ranked
lists' contemplated in the 5th proviso to Rule 13 and 'ranked list' in the
other provisos to the same Rule cannot also be legally sustained since
the interpretation of the Tribunal would militate against the express
provisions of the 5th proviso to Rule 13 of the Procedural Rules.
6. Per contra, it is the submission of Sri.P.C. Sasidharan, the
learned Standing Counsel for the PSC that the provisions of the 5 th
proviso to Rule 13 of the Procedural Rules cannot be read in isolation,
and has to be read in the context of the general provisions under Rule
13, which deal with the circumstances under which the validity period
of the individual rank lists can be extended. In that connection, he
points out that while the minimum period of extension is invariably
prescribed in respect of individual rank lists, what is provided for in
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 24 ::
62/2022 & W.A.No.401/2022
the 5th proviso is a general period of extension in respect of all rank
lists expiring within the period determined by the PSC as being
affected by any extraordinary situation. It is his contention therefore
that the benefit of an extension by a minimum period of three months
will not enure to individual rank lists that expire within the period
determined by the PSC as covered by the extraordinary situation. He
would also place reliance on a Division Bench judgment of this Court
in Kerala Public Service Commission v. Manoj Kumar K. and
Others - [MANU/KE/0560/2018] to contend that this Court has
already taken a view that in terms of the 5 th proviso to Rule 13, it
would not be permissible to grant some rank lists, the benefit of an
extension which would take it beyond the outer time limit prescribed
by the PSC in the notification granting extension.
7. We have considered the rival submissions, and for the
reasons that are to follow, we find ourselves unable to sustain the
impugned order of the Tribunal in the O.P.(KAT)s and the impugned
judgment of the learned Single Judge, in the Writ Appeal. It is not in
dispute that it was on the subjective satisfaction of the PSC as regards
the existence of circumstances that necessitated the exercise of the
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 25 ::
62/2022 & W.A.No.401/2022
power, that it chose to exercise its power to extend the validity of rank
lists in terms of the 5th proviso to Rule 13 of the Procedural Rules. The
5th proviso to Rule 13 of the Procedural Rules reads as follows:
"13. The ranked lists published by the Commission shall remain
in force for a period of one year from the date on which it was
brought into force provided that the said list will continue to be
in force till the publication of a new list after the expiry of the
minimum period of one year or till the expiry of three years
whichever is earlier:
xxxxxxxxxxxxxx xxxxxxxxxxxx xxxxxxxxxxxxxxxxxx
xxxxxxxxxxxxxx xxxxxxxxxxxx xxxxxxxxxxxxxxxxxx
xxxxxxxxxxxxxx xxxxxxxxxxxx xxxxxxxxxxxxxxxxxx
xxxxxxxxxxxxxx xxxxxxxxxxxx xxxxxxxxxxxxxxxxxx
Provided further that if the Commission is satisfied of the
existence of a period of general ban declared by the Government
on the reporting of vacancies to the Public Service Commission
or of any other circumstances or of any extraordinary situation
in which the reporting of vacancies by the appointing authorities
is prevented or restricted or delayed, the Commission shall have
the power to keep alive the Ranked Lists which are normally due
to expire during the said period for such periods as may be
decided by the Commission subject to a minimum period of
three months or for such further periods but not exceeding one
and a half year in the aggregate. If the Commission so decides it
shall issue a Notification keeping alive the Ranked Lists in the
above manner and shall advise candidates from such Ranked
Lists to the vacancies reported during such extended period of
validity of the Ranked List."
We might, at the outset, point out that there was some confusion
during the course of hearing as regards whether or not the 5 th proviso
to Rule 13 extracted above had been amended with effect from 2020.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 26 ::
62/2022 & W.A.No.401/2022
We therefore requested the learned Standing counsel for the PSC to
ascertain whether Rule 13 had been amended, and if so, to produce a
copy of the Gazette notification that amended the Rule. The learned
Standing counsel subsequently reported to us that there had, in fact,
been no amendment to Rule 13, and so we must proceed to decide
these cases based on the provision as extracted above.
8. When we consider the 5 th proviso, we find that firstly, it
enables the PSC to keep alive ranked lists which are normally due to
expire during a period determined by the PSC as affected by an
extraordinary situation in which the reporting of vacancies by the
Appointing authorities is prevented or restricted or delayed. The
provision then deals with the manner of exercise of the power when it
speaks of keeping alive the ranked lists for such period as may be
decided by the PSC subject to a minimum period of three months or
for such further period not exceeding one and a half years in the
aggregate. The provision thereafter provides that on the PSC issuing
a notification keeping alive the ranked lists, it shall advise candidates
from such ranked lists to the vacancies reported during such extended
period of validity of the ranked list [emphasis supplied]. A reading of
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 27 ::
62/2022 & W.A.No.401/2022
the provision therefore clearly indicates that while the decision to
extend the validity of any ranked list is at the discretion of the PSC,
based on the power conferred on it under the provision, if and when it
chooses to exercise the power, then the validity of the lists in relation
to which the power is exercised has to be extended by a minimum
period of three months, and the vacancies reported during such
extended period of validity of the ranked lists concerned must also be
reckoned for the purposes of advise of candidates from the lists
concerned. This would be the only meaningful way of reading the 5 th
proviso to Rule 13 in the light of the object sought to be achieved
through the main provision.
9. On the facts in the instant cases therefore, since the PSC was
satisfied of the existence of the extraordinary circumstances which
necessitated the extension of the validity period of rank lists expiring
during the period from 5.2.2021 to 3.8.2021, the specification of the
outer limit for the extension granted ought to have taken within it the
minimum period of three months from the date of normal expiry of the
individual rank lists. In otherwords, if it was the intention of the PSC
to extend the validity of rank lists upto 4.8.2021, then it could have
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 28 ::
62/2022 & W.A.No.401/2022
considered the cases of only those rank lists whose validity would have
expired on or before 4.5.2021 i.e., three months before 4.8.2021. The
validity of such rank lists as ordinarily expired during the period from
5.2.2021 to 4.5.2021 could have then been extended till 4.8.2021
without breaching the procedural Rules.
10. There is yet another angle in which the issue can be viewed.
Given that the PSC was satisfied of the existence of extraordinary
circumstances during a particular period, warranting an extension of
the validity period of rank lists which expired during the said period,
the said period could have been excluded while computing the original
validity period of three years of the rank lists in question. In
otherwords, in view of the subjective satisfaction of the PSC that the
period between 5.2.2021 and 3.8.2021 was a period during which an
extraordinary situation prevailed, in which reporting of vacancies by
Appointing Authorities was either prevented or restricted or delayed,
the said period could have been excluded while computing the original
validity period of the lists in question. In that event, the lists in which
the petitioners/appellants were included, would also have been
extended by a period of almost six months which would take it beyond
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 29 ::
62/2022 & W.A.No.401/2022
the outer date of 4.8.2021 notified by the PSC. Thus, in any view of
the matter, we find that the prayer of the petitioners to extend the
validity of their individual rank lists to such dates as would satisfy the
requirement of extension by a minimum period of three months as
contemplated by the procedural Rules, is not fanciful or unreasonable.
11. In this connection, we might also refer to the judgment of
the Division Bench of this Court relied on by the learned Standing
Counsel for the PSC to contend that such extension was not permitted
by the said judgment. A reading of the said judgment clearly reveals
that in the cases considered by the Division Bench, the validity of the
rank lists in question had already been extended once in the past, and
it was in the context of seeking a benefit of a subsequent extension
that the Division Bench found that the outer date prescribed by the
PSC would hold notwithstanding the 5 th proviso to Rule 13. Inasmuch
as we are not dealing with a similar situation in the instant cases, we
do not find the said judgment to be of any assistance to the
respondents herein.
In the result, we allow these O.P.(KAT)'s and the Writ Appeal, by
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 30 ::
62/2022 & W.A.No.401/2022
setting aside the order/judgment of the KAT/learned Single Judge, and
direct the PSC to treat the rank lists covered in these cases as alive for
a period of three months from the date of its normal expiry, and to
consider the claim of the petitioners for advise to vacancies that were
reported during the said extended period of validity of the rank lists in
question. The needful should be done by the PSC within two months
from the date of receipt of a copy of this judgment.
Sd/-
A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE
prp/
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 31 ::
62/2022 & W.A.No.401/2022
APPENDIX OF OP(KAT).NO.359/2021
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORIGINAL APPLICATION IN OA
NO.1246 OF 2021 ALONG WITH ANNEXURES.
Annexure A1 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANTS IN
KASARAGOD DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018 (NO.466/18/DOB AND
CAT.NO.071/2017).
Annexure A2 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
KANNUR DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.465/2018/DOC AND
CAT.NO.071/2017).
Annexure A3 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
WAYANAD DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.464/2018/DOW AND
CAT.NO.071/2017).
Annexure A4 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
KOZHIKODE DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018(NO.463/18/DOD AND
CAT.NO.071/2017).
Annexure A5 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
MALAPPURAM DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018 (NO.462/18/DOM AND
CAT.NO.071/2017).
Annexure A6 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 32 ::
62/2022 & W.A.No.401/2022
PALAKKAD DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.461/2018/DOP AND
CAT.NO.071/2017).
Annexure A7 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
THRISSUR DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.460/18/DOR AND
CAT.NO.071/2017).
Annexure A8 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
ERNAKULAM DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018 (NO.459/18/DOE AND
CAT.NO.071/2017).
Annexure A9 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
IDUKKI DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018(NO.458/18/DOJ AND CAT.NO.071/2017).
Annexure A10 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
ALAPPUZHA DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018 (NO.456/2018/DOA AND
CAT.NO.071/2017).
Annexure A11 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
KOTTAYAM DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.457/2018/DOK AND
CAT.NO.071/2017).
Annexure A12 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
PATHANAMTHITTA DISTRICT IN VARIOUS DEPARTMENTS
DATED 30/06/2018(NO.455/18/DOH AND
CAT.NO.071/2017).
Annexure A13 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 33 ::
62/2022 & W.A.No.401/2022
LIST FOR THE POST OF LAST GRADE SERVANT IN
KOLLAM DISTRICT IN VARIOUS DEPARTMENTS DATED
30/06/2018 (NO.454/2018/DOQ AND
CAT.NO.071/2017).
Annexure A14 TRUE COPY OF THE RELEVANT PAGES OF THE RANKED
LIST FOR THE POST OF LAST GRADE SERVANT IN
THIRUVANANTHAPURAM DISTRICT IN VARIOUS
DEPARTMENTS DATED 30/06/2018 (NO.453/2018/DOT
AND CAT.NO.071/2017).
Annexure A15 TRUE COPY OF THE KERALA GAZETTE EXTRA ORDINARY
VOLUME NO.9 DATED 29/05/2020 NOTIFYING
NOTIFICATION NO.AV(2) 4182/02/GW DATED
30/03/2020 ISSUED BY THE 3RD RESPONDENT.
Annexure A16 TRUE COPY OF THE NOTIFICATION NO.A5-
2(29/2020)-KPSC DATED 05/02/2021 PUBLISHED IN
THE KERALA GAZETTE EXTRA ORDINARY VOL.10 DATED
12/02/2021 ISSUED BY THE 3RD RESPONDENT.
Annexure A17 TRUE COPY OF THE G.O.(MS) NO.77/2020/P&ARD
DATED 17/04/2020.
Annexure A18 TRUE COPY OF THE NOTIFICATION NO.PR(1)
05/2021/GD DATED 17/05/2021 ISSUED BY THE
PUBLIC RELATIONS OFFICER, KPSC.
Annexure A19 TRUE COPY OF THE G.O.(RT) NO.404/2021/DME
DATED 06/05/2021.
Annexure A20 TRUE COPY OF THE ORDER DATED 22/03/2017 IN OA
2048/2016 PASSED BY THIS HON'BLE TRIBUNAL.
Annexure A21 TRUE COPY OF THE RECOMMENDATIONS DATED
11/12/2020 IN HRM NO.5051/11/12/2020/TVM
ISSUED BY THE KERALA HUMAN RIGHTS COMMISSION.
Annexure A22 TRUE COPY OF THE DECISION TAKEN ON 28/02/2021
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 34 ::
62/2022 & W.A.No.401/2022
BY SRI.A.K.BALAN WHILE HOLDING THE PORTFOLIO
OF MINISTER FOR LAW, CULTURAL AFFAIRS,
PARLIAMENTARY AFFAIRS, SC/ST DEVELOPMENT ON
28/02/2021 AFTER DISCUSSION WITH THE
REPRESENTATIVES OF CPO AND LGS RANK HOLDERS.
Annexure A23 TRUE COPY OF THE JUDGMENT DATED 15/01/2021 IN
WA 745/2018 AND CONNECTED CASES PASSED BY THE
HON'BLE HIGH COURT OF KERALA.
Annexure A24 TRUE COPY OF THE ORDER DATED 29/01/2021 IN
SPECIAL LEAVE TO APPEAL (C) NO.9529-9534/2020
PASSED BY THE HON'BLE SUPREME COURT.
Annexure A25 TRUE COPY OF THE COMMUNICATION NO.R1/240/2021-
G.EDN. DATED 09/04/2021 ISSUED BY THE
PRINCIPAL SECRETARY TO GOVERNMENT GENERAL
EDUCATION (R) DEPARTMENT, TO DIRECTOR OF
GENERAL EDUCATION (HIGHER SECONDARY).
Annexure A26 TRUE COPY OF THE G.O.(MS) NO.13/2021/P&ARD
DATED 08/06/2021.
Annexure A27 TRUE COPY OF THE JUDGMENT DATED 19/06/2017 IN
GOPAKUMAR N & OTHERS V. STATE OF KERALA AND
OTHERS IN WP(C) NO.4178 OF 2017 PASSED BY THE
HON'BLE HIGH COURT OF KERALA.
Exhibit P2 TRUE COPY OF THE REPLY STATEMENT FILED ON
BEHALF OF THE 3RD AND 4TH RESPONDENT IN OA
1246 OF 2021.
Annexure R3(1) TRUE COPY OF THE INTERIM ORDER DATED
16/04/2018 OF THE HON'BLE SUPREME COURT IN
SLP(C) 9111-9124 OF 2018.
Exhibit P3 TRUE COPY OF THE REPLY STATEMENT FILED ON
BEHALF OF THE 1ST AND 2ND RESPONDENT IN OA
1246 OF 2021.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 35 ::
62/2022 & W.A.No.401/2022
Exhibit P4 A COPY OF THE INTERIM ORDER DATED 29/07/2021
PASSED BY THE HON'BLE KERALA ADMINISTRATIVE
TRIBUNAL IN OA 1246/2021.
Exhibit P5 TRUE COPY OF THE MEMO FILED BY THE COUNSEL FOR
THE APPLICANT IN OA ALONG WITH JUDGMENT DATED
03/08/2021 IN OP(KAT) NO.186 OF 2021.
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 09/11/2021 IN
OA 1246 OF 2021.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 36 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.3/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORIGINAL APPLICATION IN OA.
NO. 1658 OF 2021 ALONG WITH ANNEXURES.
Annexure A1 TRUE COPY OF THE RANKED LIST FOR THE POST OF
CIVIL POLICE OFFICER (WOMEN POLICE CONSTABLE),
WOMEN POLICE BATTALION, NO. 225/2020/ER III
UNDER CATEGORY NO. 653/2017 PUBLISHED BY THE
3RD RESPONDENT WHICH WA BOUGHT INTO FORCE WITH
THE EFFECT FROM 04.08.2020.
Annexure A2 TRUE COPY OF THE NOTIFICATION PUBLISHED IN THE
GAZETTE DATED 31.1.2018.
Annexure A3 TRUE COPY OF THE ADDENDUM NOTIFICATION
NUMBERED AS ER III (1) 7170/18/EW DATED
12.10.2020.
Annexure A4 TRUE COPY OF THE ORDER NUMBERED AS A5-
2/29/2020-KPSC ISSUED BY THE 3RD RESPONDENT
DATED 05.02.2021.
Annexure A5 TRUE COPY OF THE ANNEXURE ISSUED BY THE JUNIOR
SUPERINTENDENT OF 2ND RESPONDENT DATED
03.12.2020 NUMBERED S2-66956 /2020/PHQ (1).
Annexure A6 TRUE COPY OF THE RELEVANT PAGES OF THE
APPOINTMENT CHART WITH NUMBER RIA (3)
1094/2019/GW ISSUED ON 04.11.2020 BY THE 3RD
RESPONDENT.
Annexure A7 TRUE COPY OF THE RELEVANT PAGES OF THE
APPOINTMENT CHART WITH NUMBER RIA (3)
1094/2019/GW DATED ON 11.12.2020 .
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 37 ::
62/2022 & W.A.No.401/2022
Annexure A8 TRUE COPY OF THE RELEVANT PAGES OF THE
APPOINTMENT CHART WITH NUMBER RIA (3)
1094/2019/GW DATED ON 06.10.2020
Annexure A9 TRUE COPY OF THE RELEVANT PAGES OF THE
APPOINTMENT CHART WITH NUMBER RIA (3)
1094/2019/GW DATED 05.02.2021.
Annexure A10 TRUE COPY OF THE RELEVANT PAGES OF THE
APPOINTMENT CHART WITH NUMBER RIA (3)
1094/2019/GW DATED 01.03.2021.
Annexure A11 TRUE COPY OF THE ORDER IN OA (EKM) NO. 768 OF
2021 DATED 30.07.2021.
Annexure A12 TRUE COPY OF THE REPLY STATEMENT SUBMITTED BY
THE 2ND RESPONDENT OA (EKM), 768 OF 2021 DATED
27.07.2021.
Annexure A13 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF THE 2ND
RESPONDENT NO. 13 (RTI) 85851/2021/PHQ DATED
12.07.2021.
Annexure A14 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF THE KERALA
ARMED WOMAN, POLICE BATTALION NO. GI-
2146/2021/KAWP DATED 30.03.2021.
Annexure A15 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF THE KERALA
ARMED WOMAN, POLICE BATTALION NO. GI-
5319/2020/KAWP DATED 26.08.2020.
Annexure A16 TRUE COPY OF THE ORDER NO. GO (ORD) NO.
1484/2017/HOME ISSUED BY THE IST RESPONDENT
DATED 05.06.2017.
Annexure A17 TRUE COPY OF THE INFORMATION GIVEN BY THE
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 38 ::
62/2022 & W.A.No.401/2022
STATE PUBLIC INFORMATION OFFICER OF THE KERALA
ARMED WOMEN POLICE BATTALION NO. GI-
4694/2021/KAWP DATED 08.07.2021.
Annexure A18 TRUE COPY OF THE ORDER NO. G.O.(RT) NO.
130/2020/HOME ISSUED BY THE IST RESPONDENT
DATED 18.06.2020.
Annexure A19 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF 2ND
RESPONDENT NO. I3 (RTI)-68195/2020/PHQ DATED
17.11.2020.
Annexure A20 TRUE COPY OF THE ANSWER TO THE UNSTARRED
QUESTION NUMBERED 131 GIVEN BY THE CHIEF
MINISTER IN THE LEGISLATIVE ASSEMBLY DATED
28.11.2018.
Annexure A21 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF CITY
POLICE OFFICE, THRISSUR NO. G1 (2)-
31948/2021/RC DATED 13.07.2021.
Annexure A22 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER,
Annexure A23 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF DISTRICT
POLICE OFFICE, ERNAKULAM RURAL NO. G6-
34864/2021/E DATED 09.07.2021.
Annexure A24 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE INFORMATION OFFICER OF DISTRICT POLICE
OFFICE, PATHANAMTHITTA NO . AI-25/2020/N DATED
23.03.2021.
Annexure A25 TRUE COPY OF THE LETTER NUMBERED AS NO. GI-
4694/2021/KAWP DATED 08.07.2021.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 39 ::
62/2022 & W.A.No.401/2022
Annexure A26 TRUE COPY OF THE LETTER NUMBERED AS NO. 13
(RTI) -42243/2021/PFQ DATED 09.04.2021.
Annexure A27 TRUE COPY OF THE LETTER NUMBERED AS NO. G2-
2018/2021/SISF DATED 20.07.2021.
Annexure A28 TRUE COPY OF THE CHART SHOWING THE DIFFERENCE.
Exhibit P2 TRUE COPY OF THE REPLY NO. GI-6635/2021/KAWP
DATED 28.09.2021 ISSUED BY THE STATE
INFORMATION OFFICER AND ADMINISTRATIVE
ASSISTANT, KERALA ARMED FORCE WOMEN POLICE
BATTALION.
Exhibit P3 TRUE COPY OF THE REPLY NO. GI/12906/2020/CB
DATED 14.09.2020 DATED 01.10.2020 ISSUED BY
THE JUNIOR SUPERINTENDENT FOR ADDITIONAL
DIRECTOR GENERAL OF POLICE.
Exhibit P4 TRUE COPY OF THE REPLY NO. DI (A) 34796/2021/W
DATED 11.10.2021 ISSUED BY THE ADDITIONAL
SUPERINTENDENT OF POLICE, WAYANAD.
Exhibit P5 TRUE COPY OF THE REPLY DATED GI(A0
47304/2021/DR DATED 13.10.2021 ISSUED BY THE
ADDITIONAL SUPERINTENDENT OF POLICE.
Exhibit P6 TRUE COPY OF THE FIRST PAGE OF THE REPLY DATED
G4-45651/2021/G DATED 04.10.2021 ISSUED FROM
DISTRICT POLICE STATION, KASARAGOD.
Exhibit P7 TRUE COPY OF THE FIRST PAGE OF THE REPLY NO.
GI(A) 73064/2021/MM DATED 30.09.2021 ISSUED
FROM THE DISTRICT POLICE OFFICE, MALAPPURAM.
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 09.1.2021 IN
OA 1658 OF 2021.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 40 ::
62/2022 & W.A.No.401/2022
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 41 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.7/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORIGINAL APPLICATION IN
OANO.768 OF 2021 ALONG WITH ANNEXURES.
Annexure A1 TRUE COPY OF THE RANKED LIST FOR THE POST OF
CIVIL POLICE OFFICER (WOMAN POLICE CONSTABLE)
(WOMEN POLICE BATTALION) NO.225/2020/ER III
UNDER CATEGORY NO.653/2017 PUBLISHED BY THE
3RD RESPONDENT WHICH WAS BOUGHT INTO FORCE
WITH THE EFFECT FROM 04/08/2020.
Annexure A2 TRUE COPY OF THE NOTIFICATION PUBLISHED IN
THE GAZETTE DATED 31/01/2018.
Annexure A3 TRUE COPY OF THE ANNEXURE ISSUED BY THE
JUNIOR SUPERINTENDENT OF 2ND RESPONDENT DATED
03/12/2020.
Annexure A4 TRUE COPY OF THE APPOINTMENT CHART ISSUED ON
01/03/2021 BY THE 3RD RESPONDENT.
Annexure A5 TRUE COPY OF THE APPOINTMENT CHART DATED
05/02/2021.
Annexure A6 TRUE COPY OF THE APPOINTMENT CHART DATED
06/01/2021.
Annexure A7 TRUE COPY OF THE APPOINTMENT CHART DATED
11/12/2020.
Annexure A8 TRUE COPY OF THE APPOINTMENT CHART DATED
04/11/2020.
Exhibit P2 TRUE COPY OF THE MA (EKM) NO.934 OF 2021
FILED BY THE APPLICANT IN OA (EKM) NO.768 OF
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 42 ::
62/2022 & W.A.No.401/2022
2021.
Exhibit P3 TRUE COPY OF THE MA (EKM) NO.1144 OF 2021
TOGETHER WITH ITS ANNEXURES.
Annexure A9 THE TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER TO THE 2ND
RESPONDENT NO.13 (RTI) 85851/2021/PHQ DATED
12/07/2021.
Annexure A10 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF KERALA
ARMED WOMAN POLICE BATTALION NO.G1-
2014/2021/KAWP DATED 30/03/2021.
Annexure A11 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF KERALA
ARMED WOMAN POLICE BATTALION NO.G1-
5319/2020/KAWP DATED 26/08/2020.
Annexure A12 TRUE COPY OF THE ORDER NO.G.O(ORD)
NO.1484/2017/HOME ISSUED BY THE 1ST
RESPONDENT DATED 05/06/2017.
Annexure A13 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF KERALA
ARMED WOMAN POLICE BATTALION NO.G1-
4694/2021/KAWP DATED 08/07/2021.
Annexure A14 TRUE COPY OF THE ORDER NO.G.O.O(RT)
NO.130/2020/HOME ISSUED BY THE 1ST RESPONDENT
DATED 18/06/2020.
Annexure A15 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF 2ND
RESPONDENT NO.13 (RTI)-68195/2020/PHQ DATED
17/11/2020.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 43 ::
62/2022 & W.A.No.401/2022
Annexure A16 TRUE COPY OF THE ANSWER GIVEN BY THE CHIEF
MINISTER IN THE LEGISLATIVE ASSEMBLY DATED
NIL.
Annexure A17 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF CITY
POLICE OFFICE, THRISSUR NO.G1(A)
31948/2021/RC DATED 13/07/2021.
Annexure A18 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF CITY
POLICE OFFICE, KOCHI NO.G1(C)-40970/2021/EC
DATED 10/07/2021.
Annexure A19 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER OF DISTRICT
POLICE OFFICE, ERNAKULAM RURAL NO.G6-
34863/2021/E DATED 09/07/2021.
Annexure A20 TRUE COPY OF THE INFORMATION GIVEN BY THE
STATE PUBLIC INFORMATION OFFICE OF DISTRICT
POLICE OFFICE, PATHANAMTHITTA NO.A1-25/2021/N
DATED 23/03/2021.
Annexure A21 TRUE COPY OF THE INFORMATION GIVEN BY THE
PUBLIC INFORMATION OFFICER OF THE 2ND
RESPONDENT NO/I3 (RTI)-98787/2020/PHQ DATED
08/07/2021.
Annexure A22 TRUE COPY OF THE NOTIFICATION NO.A5-
2/29/2020-KPSC ISSUED BY THE 3RD RESPONDENT
DATED 05/02/2021.
Annexure A23 TRUE COPY OF THE NOTIFICATION
NO.AV(2)/4182/G2/GW ISSUED BY THE 3RD
RESPONDENT DATED 30/03/2020.
Exhibit P4 TRUE COPY OF THE REPLY STATEMENT DATED
27/07/2021 FILED ON BEHALF OF THE FIRST
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 44 ::
62/2022 & W.A.No.401/2022
RESPONDENT.
Exhibit P5 TRUE COPY OF THE ORDER DATED 30/07/2021 IN OA
(EKM) NO.768 OF 2021 PASSED BY THE HON'BLE
KERALA ADMINISTRATIVE TRIBUNAL.
Exhibit P6 TRUE COPY OF THE MA (EKM) NO.1381/2021 OF
2021 IN OA (EKM) NO.768 OF 2021 FILED BY THE
APPLICANTS IN THE SAID OA.
Annexure A24 TRUE COPY OF THE LETTER NUMBERED AS NO.G1-
4684/2021/KAWP DATED 08/07/2021.
Annexure A25 TRUE COPY OF THE LETTER NUMBERED AS NO.13
(RTI) 42243/2021/PFQ DATED 09/04/2021.
Annexure A26 TRUE COPY OF THE LETTER NUMBERED AS NO.G2-
2018/2021/SISF DATED 20/07/2021.
Annexure A27 THE TRUE COPY OF THE CHART SHOWING THE
DIFFERENCE DATED NIL.
Exhibit P7 TRUE COPY OF THE REPLY STATEMENT FILED ON
BEHALF OF THE RESPONDENT NO.3 IN OA (EKM)
NO.768 OF 2021 IN PRODUCED.
Exhibit P8 TRUE COPY OF THE REPLY STATEMENT DATED
28/08/2021 FILED ON BEHALF OF THE 3RD
RESPONDENT IN OA (EKM) NO.768 OF 2021.
Exhibit P9 TRUE COPY OF THE REPLY NO.G1-6635/2021/KAWP
DATED 28/09/2021 ISSUED BY THE STATE
INFORMATION OFFICER AND ADMINISTRATIVE
ASSISTANT, KERALA ARMED FORCES WOMAN POLICE
BATTALION.
Exhibit P10 TRUE COPY OF THE REPLY NO.G1/12906/2020/CB
DATED 14/09/2020 DATED 01/10/2020 ISSUED BY
THE JUNIOR SUPERINTENDENT FOR ADDITIONAL
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 45 ::
62/2022 & W.A.No.401/2022
DIRECTOR GENERAL OF POLICE IS PRODUCED.
Exhibit P11 TRUE COPY OF THE REPLY NO.D1(A) 34796/2021/W
DATED 11/10/2021 ISSUED BY THE ADDITIONAL
SUPERINTENDENT OF POLICE, WAYANAD IS
PRODUCED.
Exhibit P12 TRUE COPY OF THE REPLY DATED G1(A)
47304/2021/DR DATED 13/10/2021 ISSUED BY THE
ADDITIONAL SUPERINTENDENT OF POLICE IS
PRODUCED.
Exhibit P13 TRUE COPY OF THE FIRST PAGE OF THE REPLY
DATED G4-45651/2021/G DATED 04/10/2021 ISSUED
FROM DISTRICT POLICE OFFICE, KASARAGOD IS
PRODUCED.
Exhibit P14 TRUE COPY OF THE FIRST PAGE OF THE REPLY
NO.G1(A) 73064/2021/MM DATED 30/09/2021
ISSUED FROM THE DISTRICT POLICE OFFICE,
MALAPPURAM.
Exhibit P15 TRUE COPY OF THE JUDGMENT DATED 09/11/2021 IN
OA (EKM) 768 OF 2021.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 46 ::
62/2022 & W.A.No.401/2022
APPENDIX OF OP(KAT).NO.16/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORIGINAL APPLICATION IN
OA NO. 2332 OF 2021 ALONG WITH ANNEXURES.
Annexure A1 TRUE COPY OF THE RELEVANT PAGES OF THE
RANKED LIST FOR THE POST OF LAST GRADE
SERVANT IN PALAKKAD DISTRICT IN VARIOUS
DEPARTMENTS DATED 30.06.2018 (NO.
461/2018/DOP AND CAT NO. 071/2017)
Annexure A2 TRUE COPY OF THE RELEVANT PAGES OF THE
RANKED LIST FOR THE POST OF LAST GRADE
SERVANT IN THRISSUR DISTRICT IN VARIOUS
DEPARTMENTS DATED 36-38 30.06.2018 (NO.
460/2018/DOP AND CAT NO.071/2017)
Annexure A3 TRUE COPY OF THE RELEVANT PAGES OF THE
RANKED LIST FOR THE POST OF LAST GRADE
SERVANT IN ERNAKULAM DISTRICT IN VARIOUS
DEPARTMENTS DATED 39-41 30.06.2018 (NO.
459/2018/DOP AND CAT NO.071/2017)
Annexure A4 TRUE COPY OF THE RELEVANT PAGES OF THE
RANKED LIST FOR THE POST OF LAST GRADE
SERVANT IN ALAPPUZHA DISTRICT IN VARIOUS
DEPARTMENTS DATED 42-44 30.06.2018 (NO.
457/2018/DOP AND CAT NO.071/2017).
Annexure A5 TRUE COPY OF THE KERALA GAZETTE EXTRA
ORDINARY VOLUME NO.9 DATED 29.05.2020
NOTIFYING NOTIFICATION NO. AV(2)4182/02/GW
DATED 30.03.2020 ISSUED BY THE 3RD
RESPONDENT.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 47 ::
62/2022 & W.A.No.401/2022
Annexure A6 TRUE COPY OF THE NOTIFICATION NO. A5-
2(29/2020)- KPSC DATED 05.02.2021
PUBLISHED IN THE KERALA GAZETTE EXTRA
ORDINARY VOL. 10 DATED 12.02.2021 ISSUED
BY THE 3RD RESPONDENT.
Annexure A7 TRUE COPY OF JUDGMENT DATED 19.06.2017 IN
GOPAKUMAR N & OTHERS V. STATE OF KERALA
AND OTHERS L IN W.P.(C) NO. 4178 OF 2017
PASSED BY THE HON'BLE HIGH COURT OF
KERALA.
Exhibit P2 TRUE COPY OF THE FINAL ORDER DATED
08.12.2021 IN OA 2332 OF 2021.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 48 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.53/2022
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF OA
NO.1202/2021 FILED BY THE PETITIONER ALONG
WITH THE ANNEXURES
ANNEXURE A1 TRUE COPY OF THE RANKED LIST BEARING
NBO.513/18/DOP (CATEGORY NO.454/2016) DATED
16.07.2018 FOR THE POST OF STAFF NURSE
GR.II IN THE HEALTH SERVICES DEPARTMENT IN
PALAKKAD DISTRICT
ANNEXURE A2 TRUE COPY OF THE NOTIFICATION NO.A5-
2/29/2020-KPSC DATED 5.02.2021 ISSUED BY
THE 1ST RESPONDENT
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 9.11.2011
IN O.A.(EKM) NO.1202/2021.
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 19.06.017
IN WPC NO.4178 OF 2017 AND CONNECTED CASES
PASSED BY THIS HON'BLE COURT
Exhibit P4 TRUE COPY OF THE JUDGMENT IN DEEPA KEYES.V.
KERALA STATE ELECTRICITY BOARD, 2007 (6)
SCC 194
Exhibit P5 TRUE EXHIBIT P5-TRUE COPY OF THE JUDGMENT
DATED 15.02.2022 IN SLP (C) 9111-9124/2018
PASSED BY THE HON'BLE SUPREME COURT
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 49 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.57/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF O.A. NO.
1217/2021 FILED BY THE PETITIONER ALONG
WITH THE ANNEXURES.
Annexure A1 TRUE COPY OF THE RANKED LIST BEARING NO.
438/2018/SSV DATED 26.06.2018 FOR THE POST
OF HIGH SCHOOL ASSISTANT (ARABIC) IN
KASARGOD
Annexure A2 TRUE COPY OF THE NOTIFICATION NO. A5-
2/29/2020-KPSC DATED 05.02.2021 ISSUED BY
THE 1ST RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER DATED 09.11.2021 IN
O.A. (EKM) NO.1217/2021.
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 19.06.2017
IN W.P.C NO. 4178 OF 2017 AND CONNECTED
CASES PASSED BY THIS HON'BLE COURT.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN DEEPA KEYES V.
KERALA STATE ELECTRICITY BOARD, 2007 (6)
SCC 194.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 15.02.2022
IN SLP (C) 9111-9124/2018 PASSED BY THE
HON'BLE SUPREME COURT.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 50 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.58/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF O.A EKM
NO.1212/2021 FILED BY THE PETITIONERS ALONG
WITH THE ANNEXURES.
ANNEXURE A1 TRUE COPY OF THE RANKED LIST BEARING NO.
381/2018/SSV DATED 31.05.2018 FOR THE POST
OF HIGH SCHOOL ASSISTANT (ARABIC) IN
KASARAGOD DISTRICT.
ANNEXURES A2 TRUE COPY OF THE NOTIFICATION NO. A5-
9/29/2020-KPSC DATED 5.02.2021 ISSUED BY
THE 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED
09.11.2021 IN O.A (EKM) NO.1212/2021.
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 19.06.2018
IN WP(C) NO. 4178 OF 2017 AND CONNECTED
CASES PASSED BY THIS HON'BLE COURT.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN DEEPA KEYES V.
KERALA STATE ELECTRICITY BOARD, 2007(6) SCC
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 15.02.2022
IN SLP (C) 9111-9124/2018 PASSED BY THE
HON'BLE SUPREME COURT.
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 51 ::
62/2022 & W.A.No.401/2022
APPENDIX OF O.P(KAT).NO.62/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF O.A EKM NO.
1199/2021 FILED BY THE PETITIONERS ALONG
WITH THE ANNEXURES.
Annexure A1 TRUE COPY OF THE RANKED LIST BEARING NO.
384/18/SSII (CATEGORY NO. 659/2012) DATED
04.06.2018 FOR THE POST OF HIGH SCHOOL
TEACHER (FORMERLY KNOWN AS HIGH SCHOOL
ASSISTANT) IN NATURAL SCIENCE, MALAPPURAM
DISTRICT.
Annexure A2 TRUE COPY OF THE NOTIFICATION NO.A5-
2/29/2020-KPSC DATED 5.02.2021 ISSUED BY
THE 1ST RESPONDENT.
Exhibit P2 REPLY AFFIDAVIT FILED BY RESPONDENT NO. 1
AND 2.
Annexure R1(a) TRUE COPY OF JUDGMENT DATED 30.08.2019 IN
OP(KAT) 345/2019
Annexure R1(B) TRUE COPY OF THE ORDER IN SPECIAL LEAVE TO
APPEAL (C) NO. 23316/2019
Annexure R1(C) TRUE COPY OF THE ORDER DATED 10.08.2021 IN
RP NO. 170 OF 2021.
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 09.11.2021
O.P.(KAT).Nos.359/2021,
3, 7, 16, 53, 57, 58 & :: 52 ::
62/2022 & W.A.No.401/2022
IN O.A.(EKM) NO. 1199/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 19.06.2017
IN W.P.C NO. 4178 OF 2017 AND CONNECTED
CASES PASSED BY THIS HON'BLE COURT.
Exhibit P5 TRUE COPY OF THE JUDGMENT IN DEEPA KEYES V.
KERALA STATE ELECTRICITY BOARD, 2007 (6)
SCC 194.
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 15.02.2022
IN SLP (C) 9111-9124/2018 PASSED BY THE
HON'BLE SUPREME COURT.
