Divya R vs The State Of Kerala
2022 Latest Caselaw 10571 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

  TUESDAY, THE 11TH DAY OF OCTOBER 2022 / 19TH ASWINA, 1944

                        WP(C) NO. 28986 OF 2019
PETITIONER/S:

             SREEVIDYA S.
             W/O. HARSHAKUMAR.R., BHAKTHI VILASAM, PAVUMBA P.O.
             KARUNAGAPPALLY 690 574, (UPPER PRIMARY SCHOOL TEACHER,
             AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM 690 501).

             BY ADV S.SUBHASH CHAND

RESPONDENT/S:

     1       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

     2       THE DIRECTOR OF GENERAL EDUCATION
             (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS),
             OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
             THIRUVANANTHAPURAM 695 001.

     3       THE DEPUTY DIRECTOR,
             (EDUCTION), OFFICE OF THE DEPUTY DIRECTOR (EDUCATION),
             ALAPPUZHA 688 001.

     4       THE DISTRICT EDUCATIONAL OFFICER,
             OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
             MAVELIKKARA 690 101.

     5       THE MANAGER,
             AMRITHA HIGHER SECONDARY SCHOOL, VALLIKUNNAM 690 501.

             BY ADVS.
 W.P(C) No.28986 of 2019
& conn.cases                       2



               SRI.M.V.THAMBAN
               SRI.R.REJI
               SMT.THARA THAMBAN
               SRI.B.BIPIN
               SRI.ARUN BOSE

               SMT.ANIMA M, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.10.2022, ALONG WITH WP(C).1047/2020 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28986 of 2019
& conn.cases                         3



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   TUESDAY, THE 11TH DAY OF OCTOBER 2022 / 19TH ASWINA, 1944

                          WP(C) NO. 1047 OF 2020
PETITIONER/S:

               S.SREEVIDYA
               W/O. HARSHAKUMAR R., BHAKTHI VILASAM, PAVUMBA P.O.,
               KARUNAGAPPALLY - 690 574. (UPPER PRIMARY SCHOOL TEACHER,
               AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM, MAVELIKKARA,
               ALAPPUZHA - 690 501.

               BY ADV S.SUBHASH CHAND

RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DIRECTOR OF GENERAL EDUCATION
               (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS),
               OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
               THIRUVANANTHAPURAM - 695 014.

      3        THE DEPUTY DIRECTOR (EDUCATION)
               OFFICE OF THE DEPUTY DIRECTOR (EDUCATION),
               ALAPPUZHA - 688 001.

      4        THE DISTRICT EDUCATIONAL OFFICER
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               MAVELIKKARA - 690 101.

      5        THE MANAGER
               AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM,
               MAVELIKKARA, ALAPPUZHA - 690 501.
 W.P(C) No.28986 of 2019
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      6        R. DIVYA
               UPPER PRIMARY SCHOOL TEACHER, AMRITA HIGHER SECONDARY
               SCHOOL, VALLIKUNNAM, MAVELIKKARA, ALAPPUZHA - 690 501.
      7        RESHMA RAJU

               FULL TIME MENIAL, AMRITA HIGHER SECONDARY SCHOOL,
               VALLIKUNNAM, MAVELIKKARA, ALAPPUZHA - 690 501.

  *AADL R8     PRATHIBHA.K.NAIR
               UPST, AMRITHA HIGHER SECONDARY SCHOOL, VALIKUNNAM,
               MAVELIKKARA - 690501.

               * ADDL. R8 IS IMPLEADED AS PER ORDER DATED 08.07.2021
               IN IA 1/2020 IN WPC NO. 1047/2020.

               BY ADVS.

               SRI.M.V.THAMBAN
               SRI.V.A.MUHAMMED
               SRI.P.C.SASIDHARAN
               R.RAJASEKHARAN PILLAI
               SRI.V.RAJASEKHARAN NAIR
               SRI.R.REJI
               SMT.THARA THAMBAN
               SRI.B.BIPIN
               SRI.ARUN BOSE
               SHERINE JOSEPH




               SMT.ANIMA M, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.10.2022, ALONG WITH WP(C).28986/2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28986 of 2019
& conn.cases                         5



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   TUESDAY, THE 11TH DAY OF OCTOBER 2022 / 19TH ASWINA, 1944

                          WP(C) NO. 8554 OF 2020
PETITIONER/S:

               DIVYA R
               AGED 37 YEARS
               W/O. ANIL KUMAR, UPPER PRIMARY SCHOOL ASSISTANT,
               AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM P O,
               VALLIKUNNAM, ALAPPUZHA DISTRICT-690501.

               BY ADVS.
               V.A.MUHAMMED
               SRI.V.RAJASEKHARAN NAIR

RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEX,
               THIRUVANANTHAPURAM-695001.

      2        THE DIRECTOR GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM-695014.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               ALAPPUZHA-688001

      4        THE DISTRICT EDUCATIONAL OFFICER
               MAVELIKKARA, ALAPPUZHA DISTRICT-690101.

      5        THE CORPORATE MANAGER,
               AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM,
               (SCHOOLS OF MATHA AMRITHANANDAMAYI CHARITABLE TRUST,
               AMRITHAPURI, KOLLAM-691001)
 W.P(C) No.28986 of 2019
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      6        RESHMA RAJU
               FULL-TIME MENIAL, AMRITA HIGHER SECONDARY SCHOOL,
               P O VALLIKUNNAM, ALAPPUZHA DISTRICT-690501.

      7        S. SREEVIDYA
               UPPER PRIMARY SCHOOL TEACHER, AMRITA HIGHER SECONDARY
               SCHOOL, VALLIKUNNAM, P O, VALLIKUNNAM, MAVELIKKARA,
               ALAPPUZHA DISTRICT-690501).

               BY ADVS.

               M.V.THAMBAN
               S.SUBHASH CHAND
               R.REJI
               THARA THAMBAN
               B.BIPIN
               ARUN BOSE
               N.SUNIL JOSEPH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.10.2022, ALONG WITH WP(C) 28986/2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28986 of 2019
& conn.cases                       7




               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   TUESDAY, THE 11TH DAY OF OCTOBER 2022 / 19TH ASWINA, 1944
                    WP(C) NO. 10285 OF 2020

PETITIONER/S:

               SINI T.P.
               AGED 33 YEARS
               W/O. SANTHOSHKUMAR.V. UPST, AMRITA HIGHER SECONDARY SCHOOL,
               VALLIKUNNAM P.O. ALAPPUZHA 690 501
               RESIDING AT NELLOOR VEEDU, PAVUMPA NORTH,
               PAVUMPA P.O. KOLLAM 690 574.

               BY ADVS.
               P.NANDAKUMAR
               SRI.S.ANEESH

RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
               EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001.

      2        THE DIRECTOR OF GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM 695 014.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               ALAPPUZHA 688 001.

      4        THE DISTRICT EDUCATIONAL OFFICER,
               MAVELIKKARA, ALAPPUZHA 690 101.

      5        THE MANAGER,
               AMRITA HIGHER SECONDARY SCHOOL, VALLIKUNNAM P.O.
               ALAPPUZHA 690 501.
 W.P(C) No.28986 of 2019
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      6        SMT. RESHMA RAJU,
               FULL TIME MENIAL., AMRITA HIGHER SECONDARY SCHOOL,
               VALLIKUNNAM P.O. ALAPPUZHA 690 501.

               BY ADVS.

               SRI.P.C.SASIDHARAN
               SMT.ANIMA M, GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.10.2022, ALONG WITH WP(C).28986/2019 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28986 of 2019
& conn.cases                           9




                                 JUDGMENT

W.P.(C) No.28986 of 2019 is filed by Smt.Sreevidya S., who claims that

she is working as UPST in the Amrita Higher Secondary School, Vallikunnam.

She has approached this Court seeking to quash Exts.P5, P4, P3 and P2

orders issued by the respondents and for incidental reliefs. She has also

sought for a declaration that her appointment as UPST in the Amrita Higher

Secondary School, Vallikunnam, with effect from 1.6.2016 in the vacancy that

had arisen with effect from 15.7.2015 is not hit by the provisions contained in

Rule 7(2) of Chapter XXI of the KER and hence liable to be approved with

effect from 1.6.2016 itself.

2. W.P.(C) No.1047 of 2020 is also filed by the same teacher seeking

to quash Ext.P4 order dated 09.12.2019 issued by the 1st respondent and for

a direction to the respondents to refrain from implementing the aforesaid

order. The contention of the petitioner is that the said order was passed

without taking note of the existence of Ext.P3 order issued by the

Government dated 05.09.2019 in the revision petition filed by the Manager of

the Amrita Higher Secondary School, Vallikunnam. W.P(C) No.28986 of 2019

3. W.P.(C) No.8554 of 2020 is filed by Smt. Divya R claiming that

she was appointed as UPSA from 01.06.2016 onwards against a new vacancy

which was sanctioned during the academic year 2016-17 in terms of Ext.P1.

She has approached this Court seeking issuance of directions to respondents

4 and 5 to implement Ext.P11 forthwith and for incidental reliefs.

4. W.P.(C) No.10285 of 2020 is filed by Smt.Sini T.P challenging the

orders issued by the respondents rejecting her approval and also for quashing

the order dated 9.12.2019 passed by the Government in the revision petition

filed by the Manager of the School. She has also sought for issuance of

directions to respondents 1 to 4 to approve the appointment of the petitioner

as UPST with effect from 1.6.2016.

5. I have heard Sri.Subhash Chand, the learned counsel appearing

for the petitioner in W.P.(C) Nos.1047 of 2020 and 28986 of 2019,

Smt.Jenziya, the learned counsel appearing for the petitioner in W.P.(C)

No.8554 of 2020, Sri.P.Nandakumar, the learned counsel appearing for the

petitioner in W.P.(C) No.10285 of 2020, Sri. P.C Sasidharan, the learned

counsel appearing for the 7th respondent in W.P.(C) No.1047 of 2020,

Sri.Rajasekharan, the learned counsel appearing for the 5th respondent

Manager and the learned Senior Government Pleader. W.P(C) No.28986 of 2019

6. For the sake of ease and clarity, parties and Exhibits shall be as

referred to in W.P.(C) No.1047 of 2020.

7. Sri.Subhash Chand, the learned counsel, submits that the

proposal for approval of the appointment of Smt.Sreevidya was rejected by

the concerned respondents on the ground that the appointment was made in

a vacancy that had arisen from 15.7.2015 onwards and in respect of the

academic year 2015-16 and the same was hit by the provisions of Rule 7(2) of

Chapter XXI of the KER. It is also stated that protected teachers ought to

have been appointed in the said vacancy. It is submitted by the learned

counsel that, challenging the said order, the Manager of the School had filed a

revision before the 1st respondent. It is submitted that pending consideration

of the revision petition, Smt. Divya R, the petitioner in W.P.(C) No.8554 of

2020, had approached the 1st respondent and had filed a revision petition

which led to the passing of the order dated 09.12.2019. According to the

learned counsel, in the order dated 09.12.2019 issued by the Government has

turned volte face and has ordered there a vacancy to accommodate

Smt.Divya as UPST. According to the learned counsel, while issuing the said

order, Smt. Sreevidya who would be affected by the said order was not

afforded an opportunity of being heard. It is submitted that the same

authority cannot pass mutually conflicting orders such as Ext.P3 order dated W.P(C) No.28986 of 2019

5.9.2019 and Ext.P4 order dated 9.12.2019. The learned counsel points out

that the revision petition which led to the passing of Ext.P4 order was filed

much prior to the issuance of Ext.P3 by the 1st respondent. According to the

learned counsel, issuance of Ext.P4 order would amount to review of Ext.P3

order which cannot be sustained under law. It is also submitted that before

passing Ext.P4 order, no opportunity was granted to the teachers who are

adversely affected by the said order. It is submitted that in that view of the

matter, the only option available is to quash Exts.P3 and P4 orders and to

reconsider the matter after hearing all concerned.

8. Smt.Jenziya, the learned counsel appearing for Smt.Divya

submits that the order dated 09.12.2019 was issued by the Government after

considering the entire facts and circumstances. According to the learned

counsel, while issuing the said order, the Government took note of the fact

that during the academic years 2010-11 to 2016-17, there were vacancies

available for the appointment of Smt.Divya as UPST from 1.6.2016 against the

9th post and for appointment of Smt.Reshma Raju in the 10th post. It is

further submitted by the learned counsel that the contention of Sri.Subhash

Chand that the earlier order passed by the Government was not reckoned

while passing the order dated 09.12.2019 is not correct.

9. Sri.P.Nandakumar, the learned counsel appearing for Smt.Sini T.P W.P(C) No.28986 of 2019

and the learned counsel appearing for the Manager supported the contentions

of Sri. Subhash Chand and submitted that the orders conflict with each other

and cannot be sustained under the law.

10. Sri.P.C.Sasidharan, the learned counsel, submits that it was when

the vacancy arose in the school on 01.06.2017, an additional vacancy was

created during the academic year 2017-18 and as Smt.Reshma Raju was the

legitimate claimant going by the Rules, she was appointed with effect from

01.06.2017. According to the learned counsel, all other teachers are vying for

the vacancies which arose on 01.06.2016 in respect of which his party has no

claim.

11. I have considered the submissions advanced and have gone

through the records as well.

12. I find that Ext.P3 is an order issued by the Government on a

revision petition filed by the Manager seeking approval of Smt.R.Divya,

Smt.Sreevidya.S, Smt.Prathibha K. Nair and Smt.T.P.Sini. The Government,

while issuing Ext.P3 order, took note of the fact that as the appointments

were coming within the ambit of Chapter XXI Rule 7, and as there was no

vacancy to accommodate Smt.R.Divya, Smt.Prathibha K. Nair, Smt.T.P.Sini,

approval cannot be granted. The said order was issued on 05.09.2019. It

appears that Smt.R.Divya, who is the petitioner in W.P.(C) No.8554 of 2020 W.P(C) No.28986 of 2019

approached the Government and filed a revision petition on 20.08.2019, much

prior to the issuance of Ext.P3 order. In the said review petition, the

Government has issued Ext.P4 order to the effect that there are vacancies to

accommodate Smt.Divya.R. as well as Smt.Reshma Raju. As rightly submitted

by Sri. Subhash Chand, both these orders conflict with each other and cannot

be sustained under law. Furthermore, it appears from the order dated

9.12.2019 that persons like Smt.Sreevidya who would be affected by the said

order were not heard before passing such an order. In that view of the

matter, Ext.P4 order No.5388/2019/G.Edn dated 9.12.2019 cannot be

sustained under law. Necessary directions can be issued to reconsider the

entire issue with notice to all concerned and pass fresh orders in accordance

with law. In view of the discussion above, the following directions are issued.

a) Ext.P4 order dated 9.12.2019 (produced as Ext.P4 in

W.P.(C) 1047/2020) will stand quashed.

b) The 1st respondent shall reconsider the revision petition

filed by Smt.Divya R(Ext.P10 in W.P.(C) No.8554 of 2020)

and pass fresh orders with notice to all the parties and

the Manager.

c) Appropriate orders shall be passed expeditiously, in any W.P(C) No.28986 of 2019

event, within a period of four months from the date of

receipt of a copy of this judgment.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sru W.P(C) No.28986 of 2019

APPENDIX OF WP(C) 28986/2019

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2016 ISSUED BY RESPONDENT N0.5.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 31.03.2017 PASSED BY THE RESPONDENT NO.4.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 14.03.2017 PASSED BY THE RESPONDENT NO.3.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 14.12.2017 PASSED BY THE RESPONDENT NO.2.

EXHIBIT P5 TRUE COPY OF THE GOVERNMENT ORDER BEARING NO.

3587/2019/G.EDN. DATED 05.09.2019 THUS PASSED BY RESPONDENT NO.1.

RESPONDENTS EXHIBITS : NIL W.P(C) No.28986 of 2019

APPENDIX OF WP(C) 1047/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 1.6.2016 ISSUED BY RESPONDENT NO.5.

EXHIBIT P2 TRUE COPY OF THE ORDER BEARING NO.B4 8326/2017 DATED 26.12.2017 ISSUED BY RESPONDENT NO.4.

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER NO.3587/2019/G.EDN. DATED 5.9.2019.

EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER NO.5388/2019/G.EDN. DATED 9.12.2019.

RESPONDENTS EXHIBITS

EXHIBIT R6(A) TRUE COPY OF THE APPOINTMENT ORDER OF SMT.P.G SANTHI DATED 1.6.2015.

EXHIBIT R7(A) TRUE COPY OF THE ORDER NO.B/8326/2017 DATED 26.12.2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT R7(B) TRUE COPY OF THE APPOINTMENT ORDER DATED 1.6.2017 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT R5(A) TRUE COPY OF THE LETTER DATED 25.8.2016.

EXHIBIT R5(B) TRUE COPY OF THE LETTER DATED 28.1.2017.

EXHIBIT R5(C) TRUE COPY OF THE ORDER DATED 28.3.2017.

EXHIBIT R5(D) TRUE COPY OF THE REVIEW PETITION DATED 24.1.2020.

W.P(C) No.28986 of 2019

APPENDIX OF WP(C) 8554/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2016.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.

EC1/72367/17/DPI/K.DIS DATED 14.12.2017 OF THE ADDITIONAL DIRECTOR(GENERAL).

EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2017.

EXHIBIT P4 TRUE COPY OF THE ORDER NO. B4/3542/17/K.DIS DATED 07.10.2017 OF THE DEO, MAVELIKKARA.

EXHIBIT P5 TRUE COPY OF THE ORDER NO.B4/3957/10/D.DIS/DATED 07.10.2017 OF THE DEO, MAVELIKKARA.

EXHIBIT P5(a) TRUE COPY OF THE ORDER NO. B4/8066/10/D.DIS DATED 01.11.2010 OF THE DEO.

EXHIBIT P6 TRUE COPY OF THE ORDER NO. K.DIS.B4/8291/2017 DATED 08.2.2017 OF THE DEO.

EXHIBIT P7 TRUE COPY OF THE ORDER NO.K.DIS/B4/4057/2017 DATED 12.07.2017 OF THE DEO.

EXHIBIT P8 TRUE COPY OF THE APPOINTMENT ORDER OF SMT.SOUMYA S DATED 01.06.2015.

EXHIBIT P9 TRUE COPY OF THE ORDER NO.B4/8326/2017/DEO/K.DIS DATED 26.12.2017 OF THE DEO, MAVELIKKARA.

EXHIBIT P10 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 20.08.2019.

W.P(C) No.28986 of 2019

EXHIBIT P11 TRUE COPY OF THE GO(RT) NO.5388/2019/G.EDN DATED 09.12.2019 OF THE GOVERNMENT.

RESPONDENTS EXHIBITS

EXHIBIT R7A TRUE COPY OF THE GOVERNMENT ORDER BEARING GO(RT) NO.3587/2019/G.EDN DATED 5.9.2019 ISSUED BY RESPONDENT NO.1.

W.P(C) No.28986 of 2019

APPENDIX OF WP(C) 10285/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2016 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF ORDER DATED 31.03.2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF APPEAL DATED 09.05.2017 SUBMITTED BY THE 5TH RESPONDENT BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF ORDER DATED 14.08.2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF REVISION DATED 12.09.2017 SUBMITTED BY THE 5TH RESPONDENT BEFORE THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF ORDER DATED 14.12.2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF REVISION DATED SUBMITTED BY THE 5TH RESPONDENT BEFORE THE 1ST RESPONDENT DATED 20.03.2018.

EXHIBIT P8 TRUE COPY OF ORDER DATED 05.09.2019 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF ORDER DATED 09.12.2019 ISSUED BY THE 1ST RESPONDENT.

RESPONDENT EXHIBITS

EXHIBIT R6(a) TRUE COPY OF THE ORDER NO.B/8326/2017 DATED 26/12/2017 ISSUED BY THE 4TH RESPONDENT.

W.P(C) No.28986 of 2019

EXHIBIT R6(b) TRUE COPY OF THE APPOINTMENT ORDER DATED 1/6/2017 ISSUED BY THE 5TH RESPONDENT.