Mathew P T vs State Of Kerala
2023 Latest Caselaw 1119 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 28588 OF 2022
PETITIONER:

          MATHEW P T
          AGED 63 YEARS
          S/O KORAH THOMAS, PADIYARA HOUSE, MALAM.P.O, MANARCAD,
          KOTTAYAM-686019.

          BY ADVS.
          S.PRASANTH (AYYAPPANKAVU)
          VARSHA BHASKAR
          THRESSY THOMAS
          ANUPAMA SIBI



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, HIGHER EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     THE DIRECTOR OF COLLEGIATE EDUCATION
          OFFCE OF THE DIRECTOR OF COLLEGIATE EDUCATION, 6TH
          FLOOR, VIKAS BHAVAN, VIKAS BHAVAN.P.O,
          THIRUVANANTHAPURAM-695033.

    3     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
          NEAR FIRE AND RESCUE STATION, VAYASKARAKUNNU,PALACE
          ROAD, KOTTAYAM-686001.

    4     MAHATMA GANDHI UNIVERSITY
          REPRESENTED BY ITS REGISTRAR, PRIYADARSHINI HILLS,
          ATHIRAMPUZHA,
          KOTTAYAM DISTRICT-686560.

    5     ST.MARYS COLLEGE,
          REPRESENTED BY THE MANAGER, MALAM.P.O,
          KOTTAYAM-686019.
 [WP(C) Nos.28588/2022, 40574/2022]
                                2

    6     ST.MARY'S JACOBITE SYRIAN CHURCH,
          EDUCATIONAL AGENCY OF ST.MARY'S COLLEGE, REPRESENTED BY
          ITS TRUSTEES,
          MALAM.P.O, KOTTAYAM-686019.

    7     ST.MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL
          SOCIETY, REPRESENTED BY ITS CHAIRMAN, MALAM.P.O,
          KOTTAYAM-686019.

    8     VERY REV.KURIAKOSE ABRAHAM CORE-EPISCOPA KARUKAYIL,
          CHAIRMAN, ST.MARY'S JACOBITE SYRIAN CHARITABLE AND
          EDUCATIONAL SOCIETY,
          MALAM.P.O, KOTTAYAM-686019.

    9     PRINCE ELIAS,
          PAZHAYANDATHUVAYALIL HOUSE, MALAM.P.O, MANARCAD,
          KOTTAYAM-686019.

          BY ADVS.
          SREEDEVI KYLASANATH
          SANTHARAM.P
          REKHA ARAVIND
          P.G.GOKULNATH
          ACHUTH KYLAS
          R.MAHESH MENON
          DEAGO JOHN K


          SRI.SURIN GEORGE IPE-SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, ALONG WITH WP(C).40574/2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 [WP(C) Nos.28588/2022, 40574/2022]
                                   3



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 40574 OF 2022
PETITIONER:

    1     ST. MARY'S COLLEGE MANARCAUD
          REPRESENTED BY THE MANAGER, MANARCAUD, MALAM P.O.,
          KOTTAYAM-686 019.

    2     PRINCE ELIAS,
          MANAGER, ST. MARY'S COLLEGE, MALAM, RESIDING AT
          PAZHAYADATHUVAYALIL HOUSE, MALAM P.O, MANARCAD,
          KOTTAYAM 686019.

    3     THE PRINCIPAL
          ST. MARY'S COLLEGE MANARCAUD, MANARCAUD, MALAM P.O.,
          KOTTAYAM- 686 019.

          BY ADVS.
          SREEDEVI KYLASANATH
          ACHUTH KYLAS
          R.MAHESH MENON
          DEAGO JOHN K



RESPONDENTS:

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

    2     THE DIRECTOR OF COLLEGIATE EDUCATION
          OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, 6TH
          FLOOR, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM - 695 033.
 [WP(C) Nos.28588/2022, 40574/2022]
                                4

    3     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
          NEAR FIRE AND RESCUE STATION, VAYASKARAKUNNU, PALACE
          ROAD, KOTTAYAM - 686 001.

    4     MAHATMA GANDHI UNIVERSITY,
          REPRESENTED BY ITS REGISTRAR, PRIYADARSINI HILLS,
          ATHIRAMPUZHA, KOTTAYAM DISTRICT - 686 560.

    5     MATHEW P.T,
          S/O KORAH THOMAS, PADIYARA HOUSE, MALAM P.O.,
          MANARCAD, KOTTAYAM - 686019.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, ALONG WITH WP(C).28588/2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 [WP(C) Nos.28588/2022, 40574/2022]
                                   5



                             JUDGMENT

Among the afore Writ Petitions - which have

been heard together since the pleaded facts are

similar or identical - WP(C) No.28588/2022 has

been filed challenging an order of the Director

of Collegiate Education dated 20.07.2022 -

producing it as Ext.P17 therein; while WP(C)

No.40574/2022 had been filed by "St.Marys

College", Mannarcaud ('College' for short) and

its Managing Director and Principal, seeking

that competent Authorities be directed to take

steps for filling up of vacancies in the

College based on the afore mentioned order of

the Director of Collegiate Education.

2. It will not be necessary for this Court

to indite the facts involved in these cases in

detail because it is without contest from both [WP(C) Nos.28588/2022, 40574/2022]

sides that only a "Valid Governing Body" can be

allowed to make appointments; and that only a

person who is legally accepted to be the

Manager, be allowed to function in such

position.

3. While Sri.S.Prasanth - learned counsel

for the petitioner in WP(C)No.28588/2022,

asserts that the College does not have a "Valid

Governing Body" and therefore, that any

processes to fill up the vacancies therein

would become illegal; Sri.N.Sugunapalan -

learned counsel, instructed by Sri.Achuth Kylas

- learned counsel appearing for the petitioners

in WP(C)No.40574 /2022, asserts that there is a

"Valid Governing Body" for the 1st petitioner -

College and that 2nd petitioner is its approved

Manager.

4. However, Sri.Santharam - learned [WP(C) Nos.28588/2022, 40574/2022]

counsel appearing for respondents 6 and 8 in

WP(C)No.28588 of 2022, on the other hand,

submitted that the College belongs to the 6th

respondent - Church, while respondents 5, 7 and

8 have usurped its control by illegal methods,

including by amendment of its Ext.P8 original

Bye-laws of the year 2003.

5. The afore narrative of the rival

contentions clearly show that there are

disputes as to which is the "valid Governing

Body" of the College and who is the recognised

Manager, as per the Statutory Scheme. It is

also submitted at the Bar by both sides that

there are civil disputes pending.

6. In the afore perspective, when one

examines the impugned order of the Director of

Collegiate Education, namely Ext.P17 in

WP(C)No.28588/2022, said Authority has found [WP(C) Nos.28588/2022, 40574/2022]

that the selection processes initiated by the

College in the year 2017 cannot be granted

favour because it was done by a "Non Valid

Governing Body"; with a resultant direction

that only a "Valid Governing Body" can initiate

fresh procedure for filling up the vacant posts

of non-teaching staff in the College.

7. However, this order does not deal with

the question as to whether there is any "Valid

Governing Body" for the College as of today and

if any person has been recognised under the law

as its Manager. This is crucial because, in the

absence of such proper conclusions being

arrived at, Ext.P17 would be rendered without

any purpose, because as longs as the factual

disputes as to whether there is a "Valid

Governing Body" or if anyone has been

recognised as the Manager, lingers, no action [WP(C) Nos.28588/2022, 40574/2022]

as permitted therein can be allowed.

8. In the afore circumstances, I am

certain that Ext.P17 in WP(C)No.28588/2022

cannot find favour in law and that entire

matter will have to be reconsidered by the

Director of Collegiate Education, adverting to

the contentions of all sides and after

affording them an opportunity of being heard;

thus determining, based on their assertions and

the documents to be produced by them, if there

is a "Valid Governing Body" as of now, who can

be authorised to make selections to the post in

the college and if there is a person who is

statutorily recognised as a Manager for it.

9. I record that all the learned counsel

for the parties were ad idem that such a course

can be adopted, though Sri.Santharam - learned

counsel for respondents 6 and 8 in [WP(C) Nos.28588/2022, 40574/2022]

WP(C)No.28588/2022, took the contention that it

may only be a Civil Court which can possibly

answer such issues, particularly because they

are in the realm of facts.

In the afore circumstances:

a)WP(C)No.28588/2022 is allowed and Ext.P17

set aside.

b) WP(C)No.40574/2022 is ordered, directing

the Director of Collegiate Education to hear

the parties in both these cases and take a

fresh decision, particularly whether there is a

"Valid Governing Body" for the College as of

now, and if any person has been appointed and

recognised as the Manager of the same in terms

of law. This shall be done within a period of

three months from the date of receipt of a copy

of this judgment.

c) Needless to say, the afore exercise [WP(C) Nos.28588/2022, 40574/2022]

shall be completed, after assessing all the

rival contentions of the parties and after

evaluating the documents to be produced by them

during the afore process; and the opinion of

the Director of Collegiate Education shall be

reflected specifically in the resultant order.

It also goes without saying that it is only

after the afore decision is taken and the

orders communicated to all sides, can the

College be allowed to take any steps for

filling up the vacancies on its cadre; which

shall, however, be ensured to be done by the

statutory Authorities, as per the applicable

Rules and Regulations, without any violation.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS [WP(C) Nos.28588/2022, 40574/2022]

APPENDIX OF WP(C) 40574/2022

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE NEWSPAPER NOTIFICATION FOR SELECTION TO THE NON-TEACHING STAFFS IN COLLEGE DATED 11.10.2017 WITH TYPED LEGIBLE COPY

Exhibit P1(A) TRUE COPY OF THE REVISED STAFF PATTERN OF NON-TEACHING STAFF OF THE COLLEGE BEARING ORDER E1/19546/2016/COLL.EDN DATED 27.05.2017, SHOWING THAT COLLEGE HAS A TOTAL OF 21 POSTS.

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 19.10.2017 AGAINST THE SELECTION OF NON-TEACHING STAFF.

Exhibit P2(A) TRUE COPY OF THE ADDITIONAL COMPLAINT SENT TO 1ST AND 2ND RESPONDENTS DATED 09.11.2017

Exhibit P3 TRUE COPY OF THE ORDER DATED 09.11.2017 OF 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE NOTICE DATED 27.11.2017 OF 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER NO. 6025/AC B 1/2019/M.G.U DATED 27.11.2019 OF THE 4TH RESPONDENT.

Exhibit P6 TRUE COPY OF THE AMENDMENT MADE IN BYELAW, CERTIFIED BY DISTRICT REGISTRAR. DID 29. 9.2020.

Exhibit P6(A) TRUE COPY OF JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN W.P.(C). NO. 14977/2020 DATED 26.08.2020.

Exhibit P6(B) THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN W.A. NO. [WP(C) Nos.28588/2022, 40574/2022]

1215/2020.

Exhibit P7 TRUE COPY OF THE COMMUNICATION DATED 05.11.2020 OF THE SECRETARY, ST. MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY

Exhibit P7(A) TRUE COPY OF THE COMMUNICATION DATED 05.11.2020 OF THE THEN MANAGER TO THE 4TH RESPONDENT, MAHATMA GANDHI UNIVERSITY

Exhibit P8 TRUE COPY OF THE LETTER OF THE PRINCIPAL ST.

MARY'S COLLEGE TO THE 4TH RESPONDENT, MAHATMA GANDHI UNIVERSITY DATED 16.11.2020.

Exhibit P9 TRUE COPY OF THE COMMUNICATION DATED 18.11.2020 BY THE PRINCIPAL ST. MARY'S COLLEGE, MANARCAUD TO THE 2ND RESPONDENT.

Exhibit P10 TRUE COPY OF THE CONSOLIDATED STATEMENT OF WORKLOAD AND FIXATION OF STAFF STRENGTH PROPOSED BY THE ADALATH COMMITTEE ON THE BASIS OF WORKLOAD ADALATH 2018. DTD NIL

Exhibit P11 TRUE COPY OF THE COMMUNICATION DATED 21.06.2021 ISSUED BY THE PETITIONERS TO THE 2ND RESPONDENT

Exhibit P12 THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN W.P.(C) NO. 12973/2021 DATED 17.11.2021.

Exhibit P13 THE TRUE COPY OF THE COMMUNICATION NO.

SMC/M/2022-23 ISSUED TO THE 2ND RESPONDENT DATED 19.05.2022.

Exhibit P14 THE TRUE COPY OF THE ORDER BEARING NUMBER E1/23339/2020/DCE THIRUVANATHAPURAM ISSUED BY 2ND RESPONDENT DATED 20.07.2022.

Exhibit P15 THE TRUE COPY OF THE ORDER NO. D2 / 309/2017/H.EDN OF THE 1ST RESPONDENT ISSUED [WP(C) Nos.28588/2022, 40574/2022]

TO THE 2ND RESPONDENT DATED 19.08.2022.

Exhibit P16 THE TRUE COPY OF THE RELEVANT PORTION OF THE PROPOSAL SUBMITTED BEFORE THE 3RD RESPONDENT DATED 22.08.2022.

Exhibit P17 THE TRUE COPY OF THE INTERIM ORDER IN W.P.

(C). NO. 28588/2022 DATED 01.09.2022.

Exhibit P17(a) THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN W. P. (C)NO. 27154 OF 2022. DTD 15.09.2022

Exhibit P18 THE TRUE COPY OF THE REQUEST OF THE MEMBERS TO CONDUCT THE GENERAL BODY DATED 26.08.2020.

Exhibit P19 THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2020-21 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM DTD.NIL

Exhibit P20 THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2021-22 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM DID NIL

Exhibit P21 THE TRUE COPY OF THE BYELAW AMENDMENTS DATED 23.07.2021

Exhibit P22 THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2022-23 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM DTD.NIL

Exhibit P23 THE TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD RESPONDENT DATED 30.09.2022.

Exhibit P24 THE TRUE COPY OF THE RELEVANT PORTION OF THE PROPOSAL SUBMITTED BEFORE THE 3RD RESPONDENT DATED 15.09.2022

Exhibit P25 THE TRUE COPY OF THE RELEVANT PORTION OF THE PROPOSAL SUBMITTED BEFORE THE 3RD RESPONDENT DATED 15.09.2022 [WP(C) Nos.28588/2022, 40574/2022]

APPENDIX OF WP(C) 28588/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LETTER NO.ACAD.B.400/81 DATED 01.07.1981 SENT BY THE REGISTRAR, UNIVERSITY OF KERALA TO REV.BASELIOUS POULOSE II, CATHOLICOSE OF THE EAST, MUVATTUPUZHA

Exhibit P2 TRUE COPY OF THE LETTER DATED 14.07.1981 SENT BY THE REV.BASELIOUS POULOSE II, CATHOLICOSE OF THE EAST, MUVATTUPUZHA TO THE REGISTRAR , UNIVERSITY OF KERALA

Exhibit P3 A TRUE COPY OF THE GIFT DEED EXECUTED ON 07.07.1990 BY BASELIOUS POULOSE II, CATHOLICOSE OF THE EAST, MUVATTUPUZHA

Exhibit P4 A TRUE COPY OF U.O NO.ACAI/I/2993/97 DATED 30.06.1997 ISSUED BY THE 4TH RESPONDENT

Exhibit P5 A TRUE COPY OF THE U.O.NO.ACAI/I/2993/97 DATED 8-11-1999 ISSUED BY THE 4TH RESPONDENT

Exhibit P6 A TRUE COPY OF G.O(MS)45/99/H.EDN DATED 24.05.1999 ISSUED BY THE 1ST RESPONDENT

Exhibit P7 A TRUE COPY OF THE EXTRACT OF THE DIRECT PAYMENT AGREEMENT EXECUTED BY ST.MARY'S JACOBITE SYRIAN CHURCH MANARCAUD ON 12-10-

Exhibit P8 A TRUE COPY OF THE REGISTERED BYE-LAWS OF ST.MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY

Exhibit P9 A TRUE COPY OF THE REPRESENTATION DATED 19-

10-2017 SENT BY THE PETITIONER TO THE 1ST AND 2ND RESPONDENTS

Exhibit P10 A TRUE COPY OF THE LETTER DATED 09.11.2017 SENT BY THE 2ND RESPONDENT TO THE 5TH [WP(C) Nos.28588/2022, 40574/2022]

RESPONDENT.

Exhibit P11 A TRUE COPY OF THE BYE-LAWS AMENDMENT NOTE OF ST.MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY CLAIMED TO BE PASSED ON 02.10.2020 AS OBTAINED FROM THE OFFICE OF THE DISTRICT REGISTRAR, KOTTAYAM

Exhibit P12 A TRUE COPY OF THE BYE-LAWS AMENDMENT NOTE OF ST.MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY CLAIMED TO BE PASSED ON 02.10.2020 AS OBTAINED FROM THE OFFICE OF THE DISTRICT REGISTRAR, KOTTAYAM

Exhibit P13 A TRUE COPY OF THE BYE-LAWS AMENDMENT NOTE OF ST.MARY'S JACOBITE SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY CLAIMED TO BE PASSED ON 23-07-2021 AS OBTAINED FROM THE OFFICE OF THE DISTRICT REGISTRAR, KOTTAYAM

Exhibit P14 A TRUE COPY OF THE REPRESENTATION DATED 21.07.2021 SUBMITTED BY THE PETITIONER AND OTHERS BEFORE RESPONDENTS 2-4

Exhibit P15 A TRUE COPY OF THE REPRESENTATION DATED 21.06.2021 SUBMITTED BY THE 5TH RESPONDENT TO THE 3RD RESPONDENT

Exhibit P16 A TRUE COPY OF THE JUDGMENT DATED 17.11.2021 OF THIS HON'BLE COURT IN WP(C)NO.12973/2021

Exhibit P17 A TRUE COPY OF THE ORDER NO.E1/23339/2020/DCE THIRUVANANTHAPURAM DATED 20.07.2022 ISSUED BY THE 3RD RESPONDENT

Exhibit P18 A TRUE COPY OF THE LEASE AGREEMENT NO.1835/I/2020 DATED 30-12-2020

Exhibit P19 A TRUE COPY OF THE EXTRACT OF THE CONSTITUTION OF ST.MARY'S CHURCH, MANARCAUD

Exhibit P20 A TRUE COPY OF LETTER NO.SMC/1/4/2022 DATED 23.07.2022 SENT BY THE 8TH RESPONDENT [WP(C) Nos.28588/2022, 40574/2022]

CHAIRMAN/MANAGER OF THE 7TH RESPONDENT TO THE 1ST RESPONDENT

Exhibit P21 A TRUE COPY OF LETTER NO.SMC/1/5/2022 DATED 23-07-2022 SENT BY THE 8TH RESPONDENT CHAIRMAN/MANAGER OF THE 7TH RESPONDENT TO THE 1ST RESPONDENT

Exhibit P22 A TRUE COPY OF THE EXTRACT OF THE DRAFT BUDGET OF THE ST.MARY'S JACOBITE SYRIAN CHURCH AND INSTITUTIONS UNDER THE CHURCH FOR THE YEAR 2020.

Exhibit P23 TRUE COPY OF THE MINUTES OF THE GENERAL BODY OF THE ST.MARY'S JACOBITE CHURCH HELD ON 27/04/2003.

Exhibit P24 TRUE COPY OF THE STATEMENT DATED 23/03/2022 GIVEN BY SRI.CHERIAN.P.KURIAKOSE.

Exhibit P25 TRUE COPY OF THE MINUTES OF THE GENERAL BODY OF THE ST.MARY'S SYRIAN CHARITABLE AND EDUCATIONAL SOCIETY HELD ON 07/01/2008.

Exhibit P26 TRUE COPY OF THE APPLICATION DATED 30/06/2022 UNDER RTI ACT, 2005 SUBMITTED BY SRI.JACOB.V.J., BEFORE THE PUBLIC INFORMATION OFFICER OF THE 4TH RESPONDENT.

Exhibit P27 TRUE COPY OF THE REPLY DATED 15/07/2022 SENT BY THE PUBLIC INFORMATION OFFICER OF THE 4TH RESPONDENT TO SRI.JACOB.V.J.

RESPONDENT EXHIBITS

Exhibit R5(A) THE TRUE COPY OF THE MINUTES OF THE CHURCH GENERAL BODY DATED 27.04.2003.

Exhibit R5(B) THE TRUE COPY OF THE COMMUNICATION FROM CHURCH SECRETARY ON GB DECISION DATED 06.06.2003.

[WP(C) Nos.28588/2022, 40574/2022]

Exhibit R5(C) THE TRUE COPY OF THE INDEMNITY BOND EXECUTED BY THE THEN CHAIRMAN OF ST. MARY'S JACOBITE SYRIAN CHARITABLE & EDUCATIONAL SOCIETY DATED 30.12.2003.

Exhibit R5(D) THE TRUE COY OF THE LETTER TO THE 4TH RESPONDENT ISSUED FROM THE THEN CHAIRMAN OF ST. MARY'S JACOBITE SYRIAN CHARITABLE & EDUCATIONAL SOCIETY DATED 06.06.2003.

Exhibit R5(E) THE TRUE COPY OF THE COMPLAINT FILED BY WRIT PETITIONER DATED 09.11.2017.

Exhibit R5(F) THE TRUE COPY OF THE REQUEST OF THE MEMBERS TO CONDUCT THE GENERAL BODY DATED 26.08.2020.

Exhibit R5(G) THE TRUE COPY OF THE BYELAW AMENDMENTS DATED 29.09.2020.

Exhibit R5(H) THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2020-21 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM.

Exhibit R5(I) THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2021--22 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM.

Exhibit R5(J) THE TRUE COPY OF THE BYELAW AMENDMENTS DATED 23.07.2021.

Exhibit R5(K) THE TRUE COPY OF THE OFFICE BEARERS FOR THE YEAR 2022-23 AS REGISTERED BEFORE THE DISTRICT REGISTRAR (GENERAL) KOTTAYAM.

Exhibit R5(L) THE TRUE COPY OF THE INTERIM ORDER OF THE HONOURABLE HIGH COURT OF KERALA IN W.A. NO. 1215/2020 DATED 17.09.2020.

Exhibit R5(M) THE TRUE COPY OF THE ORDER ISSUED BY THE 4TH RESPONDENT BEARING NO. U.O. NO.5741/AC B1/2021/MGU DATED 29.10.2021.

[WP(C) Nos.28588/2022, 40574/2022]

Exhibit R5(N) THE TRUE COPY OF THE ORDER NO.

D2/309/2017/H.EDN. DATED 19.8.2022 ISSUED BY THE 1ST RESPONDENT.

Exhibit R5(O) THE TRUE COPY OF THE NOTICE DISPLAYED ON THE NOTICE BOARD OF THE CHURCH FOR CONVENING THE MEETING.

Exhibit R5(P) THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT IN W.P.(C) NO. 27154/2022.

Exhibit R5(Q) THE TRUE COPY OF THE LETTER FILED BY THE 9TH RESPONDENT BEFORE THE 4TH RESPONDENT DATED 04.08.2022.

Exhibit R5(R) THE TRUE COPY OF THE COMPLAINT FILED BY THE 9TH RESPONDENT BEFORE THE SUPERINTENDENT OF POLICE, KOTTAYAM DATED 20.09.2022.

Exhibit R6(A) TRUE COPY OF THE REPLY DATED 15/07/2022 ISSUED BY PUBLIC INFORMATION CENTRE, MAHATMA GANDHI UNIVERSITY

Exhibit R6(B) TRUE COPY OF THE PLAINT IN O.S 520/2022 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM

Exhibit R6(C) TRUE COPY OF THE INTIMATION DATED NIL GIVEN TO THE DISTRICT REGISTRAR AS TO THE ELECTION OF OFFICE BEARERS AND MEMBERS OF GOVERNING BOARD

Exhibit R6(D) TRUE COPY OF THE DEATH CERTIFICATE DATED 03/11/2021 OF GEORGE MATHEW VATTAMALA

Exhibit R6(e) TRUE COPY OF THE REPORT DATED 24.04.2022 SUBMITTED BY THE SUB COMMITTEE.

Exhibit R6(f) TRUE COPY OF THE RELEVANT PAGES OF ORIGINAL MINUTES BOOK OF THE CHURCH GENERAL BODY DATED 27.04.2003.

[WP(C) Nos.28588/2022, 40574/2022]

Exhibit R6(g) TRUE COPY OF THE PLAINT IN O.S NO.576/2022 ON THE FILES OF THE MUNSIFF COURT, KOTTAYAM.

Exhibit R6(h) TRUE COPY OF THE COMPLAINT DATED 23.05.2022 FILED BEFORE THE SHO, MANARCAUD.

Exhibit R6(I) TRUE COPY OF COMPLAINT DATED 03.06.2022 BEFORE SUPERINTENDENT OF POLICE KOTTAYAM.

Exhibit R6(I) TRUE COPY OF THE REPRESENTATION DATED 1.10.2022 SENT TO THE 2ND RESPONDENT.

Exhibit R6(k) TRUE COPY OF AUDITED RECEIPTS AND PAYMENT ACCOUNTS OF ST.MARY'S COLLEGE FOR THE YEAR ENDED 31.03.2008.

Exhibit R6(l) TRUE COPY OF AUDITED RECEIPTS AND PAYMENT ACCOUNTS OF ST. MARY'S COLLEGE FOR THE YEAR ENDED 31.03.2012.

Exhibit R6(m) TRUE COPY OF AUDITED RECEIPTS AND PAYMENT ACCOUNTS OF ST. MARY'S COLLEGE FOR THE YEAR ENDED 31.03.2018.

Exhibit R8(A) TRUE COPY OF THE LETTER DATED 07.07.2022 ISSUED TO THE REGISTRAR (GENERAL) KOTTAYAM.

Exhibit R8(B) TRUE COPY OF THE LETTER DATED 08.07.2022 ISSUED TO THE REGISTRAR, M.G. UNIVERSITY, KOTTAYAM.

Exhibit R8(C) TRUE COPY OF LETTER DATED 20.07.2022 ISSUED TO THE VICE CHANCELLOR, M.G. UNIVERSITY, KOTTAYAM.

//TRUE COPY//

P.A. TO JUDGE