Pramod S vs State Of Kerala
2023 Latest Caselaw 3596 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
 WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                  WP(C) NO. 31110 OF 2016
PETITIONERS:

    1    PRAMOD S.
         SENIOR GRADE ASSISTANT, AC.C.SECTION, (SYNDICATE
         SECTION), ADMINISTRATIVE BLOCK, M.G.UNIVERSITY,
         ATHIRAMPUZHA, KOTTAYAM, RESIDING AT VAKKATH
         HOUSE, PADA-SOUTH, KARUNAGAPPALLY P.O.,
         KOLLAM-690518.

    2    BALAMURALI K.A.
         SENIOR GRADE ASSISTANT, EG-V SECTION, OLD
         PAREEKSHA BHAVAN, M.G.UNIVERSITY, KOTTAYAM,
         RESIDING AT I.M.G.QUARTER NO.3, VIKAS BHAVAN
         P.O., THIRUVANANTHAPURAM-695033.

    3    REJIMON Y.
         SENIOR GRADE ASSISTANT, AC.B II SECTION,
         ADMINISTRATIVE BLOCK, M.G.UNIVERSITY,
         ATHIRAMPUZHA, KOTTAYAM, RESIDING AT KAVAYYATHU
         VEEDU, THAMARAKKUDY P.O., KALAYAPURAM,
         KOTTARAKKARA-691560.

    4    AJITH KUMAR V.S.
         SENIOR GRADE ASSISTANT, AC.A VII SECTION
         (ACADEMIC WING), ADMINISTRATIVE BLOCK,
         M.G.UNIVERSITY,ATHIRAMPUZHA, KOTTAYAM, RESIDING
         AT SAROJ, VAZHOTTUKONAM, VATTIYOORKAVU P.O.,
         THIRUVANANTHAPURAM-695013.

    5    GAYATHRI V.R.
         ASSISTANT, E.I.XXVIII SECTION, NEW PAREEKSHA
         BHAVAN, M.G.UNIVERSITY, KOTTAYAM, RESIDING AT
         KAMPARA, KOZHIKODE, S.V.MARKET P.O.,
         KARUNAGAPPALLY.
 HEADNOTE-WP(C) NO.31110 OF 2016
                                  -: 2 :-


     6       VEENA S.BAIJU
             SENIOR GRADE ASSISTANT, C.V.CELL, EXAMINATION
             BRANCH, M.G.UNIVERSITY, KOTTAYAM, RESIDING AT
             GEETHANJALI, T.C. 22/328, ATTUKAL, MANACAUD
             P.O., THIRUVANANTHAPURAM-695009.

     7       PRATHIBHA P.P.
             SENIOR GRADE ASSISTANT, EXAM LEGAL,
             EXAMINATION BRANCH, M.G.UNIVERSITY, KOTTAYAM,
             RESIDING AT NADAM, CHEVAYUR P.O.,KOZHIKODE.

     8       SUNIL MON Y.
             SENIOR GRADE ASSISTANT, CBCSS I SECTION,
             B.COM., RESIDING AT SUNI NIVAS, PADAPPUKARA
             P.O., KOLLAM-691503.

     9       SINDHU GEORGE
             SENIOR GRADE ASSISTANT, C.B.C.S.S. II
             SECTION,M.G.UNIVERSITY, KOTTAYAM, RESIDING AT
             THOSHNASSERY HOUSE, MARADU P.O., ERNAKULAM.

             BY ADVS.
             SRI.PIRAPPANCODE V.S.SUDHIR
             SRI.JELSON J.EDAMPADAM
             S.SREEKUMAR (SR.)



RESPONDENTS:

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

     2       MAHATMA GANDHI UNIVERSITY
             REPRESENTED BY ITS REGISTRAR, PRIYADARSHINI
             HILLS, KOTTAYAM-686560.
 HEADNOTE-WP(C) NO.31110 OF 2016
                                  -: 3 :-




     3       VICE CHANCELLOR
             MAHATMA GANDHI UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     4       PRAJEESHA P.
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     5       JOSEPH ABRAHAM
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     6       JYOTHIS C.
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     7       AKHIL DEV
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     8       GIREESH MADHAVAN
             SENIOR GRADE ASSISTANT, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

     9       SNEHA K.S.
             SENIOR GRADE ASSISTANT, MAHATMA GANDHI
             UNIVERSITY,PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    10       NISHA UNNIKRISHNAN,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HIILS,
             KOTTAYAM-686560.
 HEADNOTE-WP(C) NO.31110 OF 2016
                                  -: 4 :-




    11       CHITRA CHANDRAN, ASSISTANT SECTION OFFICER,
             MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
             HILLS, KOTTAYAM-686560.

    12       BINU VARGHESE, ASSISTANT SECTION OFFICER,
             MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
             HILLS, KOTTAYAM-686560.

    13       CHRISTY.S.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    14       NEJITHA.N.J.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    15       DHANYA PURUSHOTHAMAN,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    16       FARIJA MOIDEEN,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    17       JOBIN JOSEPH,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    18       JULIE JAMES,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.
 HEADNOTE-WP(C) NO.31110 OF 2016
                                  -: 5 :-




    19       VEENA.P.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    20       SHIBY GEORGE,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    21       SUNIL LAL.G.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    22       SMITHA.N.C.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    23       HARIKUMAR.P.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    24       JUSTIN MATHEW,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    25       JEHANA ALI,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    26       MATEW P.JOHN, ASSISTANT SECTION OFFICER,
             MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
             HILLS, KOTTAYAM-686560.
 HEADNOTE-WP(C) NO.31110 OF 2016
                                  -: 6 :-


    27       SUSHREENDRAN.P.S.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    28       DIPURAJ.C.K.,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    29       ALBIN ALEX,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    30       PRABHA SARA MATHEW,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

    31       PRASEEDA MOHAN,
             ASSISTANT SECTION OFFICER, MAHATMA GANDHI
             UNIVERSITY, PRIYADARSHINI HILLS,
             KOTTAYAM-686560.

             BY ADVS.
             SRI.K.S.ANIL
             SRI.C.P.MAHESH
             SRI.SHINDO VARGHESE-R22
             SRI.SURIN GEORGE IPE-R2
             SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY-R2
             SRI.S.P.ARAVINDAKSHAN PILLAY -R4 TO R5
             SRI.S.A.ANAND
             SMT.L.ANNAPOORNA
             SRI.K.A.BALAN
             SRI.C.P.MAHESH
             SRI.PETER JOSE CHRISTO
             SMT.N.SANTHA
             SRI.P.C.SASIDHARAN
             SRI.V.VARGHESE
             SMT.K.B.SONY, GOVT. PLEADER
 HEADNOTE-WP(C) NO.31110 OF 2016
                                   -: 7 :-




       THIS    WRIT     PETITION    (CIVIL)     HAVING    COME   UP    FOR
ADMISSION      ON    29.03.2023,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                       SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.31110 of 2016
             = = = = = = = = = = = = = = = = = =
            Dated this the 29th day of March, 2023

                           J U D G M E N T

The petitioners entered the services of the second

respondent University in the year 2009 as Assistant,

Grade-II. Ext.P1 is the order dated 14.12.2009

whereunder the Registrar accorded sanction for such

appointment. The next promotion post of Assistant Grade-

II is Senior Assistant Grade-I.

2. Statute 12 of Part II, Chapter IV of the Mahatma

Gandhi University Statutes, 1997 (hereinafter referred

to as "the Statutes") provides the eligibility criteria

for promotion as, satisfactory completion of probation

and passing of the prescribed test.

3. Ext.P6 is the gradation list dated 15.03.2011,

Ext.P6(a) is the provisional seniority list of Assistant

Grade-II who have passed the departmental test and

completed the period of probation satisfactorily.

Ext.P11 is the final seniority list. The petitioners W.P.(C) No.31110 of 2016

were not included therein.

4. As per Ext.P12 order dated 16.05.2011, 106

persons were promoted from Ext.P6(a) seniority list.

Subsequently on 09.03.2012, as per Ext.P13, petitioners

1 to 7 were provisionally promoted. Thereafter, on

24.09.2013, as per Ext.P16 order, the earlier orders of

promotion-Ext.P12 and Ext.P13 were recalled, cancelled

and fresh order of promotion issued.

5. On 08.07.2016, as per Ext.P23, 25 Senior Grade

Assistants were promoted to the next promotion post of

Assistant Section Officers. It is at that stage that the

petitioners have approached this Court by way of this

writ petition challenging Ext.P6 gradation list,

Ext.P6(a) provisional seniority list, Ext.P11 final

seniority list, Ext.P16 order of cancellation and fresh

promotion, and Ext.P23 order of promotion.

6. I have heard learned Senior Counsel

Sri.S.Sreekumar and Sri.Pirappancode V.S. Sudheer on

behalf of the petitioners, Sri.Surin George Ipe, learned W.P.(C) No.31110 of 2016

Standing Counsel for the M.G.University, and Sri.S.P.

Aravindakshan Pillai and Sri.Shindo Varghese, for the

party respondents.

7. Sri.S.Sreekumar, the learned Senior Counsel for

the petitioners would contend that, though Statutes 11

and 12 of Part II Chapter IV of the Statutes provide for

pass in the departmental test prescribed by the

Syndicate as an eligibility criteria for promotion, no

such departmental test was prescribed by the Syndicate.

The learned Senior Counsel would further draw the

attention of this Court to Section 2(15) of the Act to

contend that, "prescribe" means, "prescribed by the

Statutes, Ordinances, Regulations, Rules or bye-laws

made under this Act". Ext.P6 gradation list, Ext.P6(a)

provisional seniority list and Ext.P11 final list

followed by Exts.P16 and P23 orders were based on the

departmental test. Such test having not been prescribed

by the Syndicate, are bad in law. Promotions ought to be

effected based on the Seniority, it is contended. W.P.(C) No.31110 of 2016

8. The respondents do not dispute that the

Syndicate has not prescribed any departmental test by

means of Statute, ordinances, regulation, rules or bye-

laws made under the Act.

9. In Vinod V. v. University of Kerala, 2020 SCC OnLine Ker

3851, this Court while interpreting the pari materia

provisions under the Kerala University Act and Statues

held that, "prescribe" means prescribed by the Statutes,

Ordinance, Regulations, Rules or bye-laws made under the

Act, and if no departmental test was prescribed by the

Syndicate in the manner as afore, then promotion is to

be effected based on seniority. Relying on the said

judgment, the petitioner would contend that the

gradation list, seniority list and orders of promotion

are liable to be quashed and promotion is to be effected

in terms of the seniority observed in Ext.P1 rank list.

10. The learned counsel for the contesting

respondents and the University would contend that, the

challenge raised in this writ petition is against a W.P.(C) No.31110 of 2016

gradation list and seniority list published in March-May

2011, on the ground that there is no prescribed

departmental test. The writ petition is filed only in

the year 2016. Rights have accrued to third parties.

Such promotions were based on the acquisition of the

prescribed qualification of passing of the departmental

test. As per Ext.P23 further promotions have also been

effected. The rights having accrued to third parties, is

not liable to be interfered with on a belated challenge,

it is contended.

11. Here, it is to be noticed that the challenge

against Seniority on the ground of non-prescription of

departmental test was urged for the first time through

amendment of the writ petition sought on 20.10.2022 vide

I.A. No.1/2022. Till then, there was no such contention.

Though as per Exts.P7, P10 and P14, the petitioners had

objected to the rank list, it was on the ground that,

departmental test need be cleared only within a period

of two years as provided for under statute 10(1) of the W.P.(C) No.31110 of 2016

Statutes and till then the right based on seniority will

not be affected. Statute 10(1) relied on by the

petitioner reads thus:-

"10(1) Every person appointed to class I, II and III posts shall, from the date on which he joins duty, be on probation for a period of one year within a continuous period of two years:

Provided that it shall be competent for the Vice- Chancellor to extend the period of probation for a period not exceeding one year for good and sufficient reasons."

However, as rightly contended by the learned counsel for

the respondents, the period provided under Statute 10(1)

is for the successful completion of probation, within

which period the employee is to qualify the departmental

test. The earlier an employee qualifies for promotion

he may steal a march over the other employees. The mere

fact that a senior among employees completed probation

later in time than junior employee does not disentitle a

junior employee who having acquired the eligibility

earlier in point of time, being considered for W.P.(C) No.31110 of 2016

promotion. That the law is thus, has been accepted in

Varghese K.P. v. George K.M., 2021 SCC OnLine Ker 7152. The

objection to the gradation list, seniority list and

orders of promotion were on the said ground. At no point

of time there was any objection raised with regard to

lack of prescribed departmental test.

12. It is also to be noted that, the writ petition

was filed only in the wake of the subsequent promotion

granted to Senior Grade Assistants as Assistant Section

Officers. Therefore, interference with the gradation

list, seniority list and the order of promotion at this

distance of time is not called for. In service

jurisprudence, delay and laches interfering with the

rights vested in third parties have been frowned upon.

The Apex Court in Union of India v. Tarseem Singh, 2008 (8) SCC

648, stated thus:

"To summarise, normally, a belated service related claim will be rejected on the ground of delay and laches (where remedy is sought by W.P.(C) No.31110 of 2016

filing a writ petition) or limitation (where remedy is sought by an application to the Administrative Tribunal). One of the exceptions to the said rule is cases relating to a continuing wrong. Where a service related claim is based on a continuing wrong, relief can be granted even if there is a long delay in seeking remedy, with reference to the date on which the continuing wrong commenced, if such continuing wrong creates a continuing source of injury. But there is an exception to the exception. If the grievance is in respect of any order or administrative decision which related to or affected several others also, and if the re-opening of the issue would affect the settled rights of third parties, then the claim will not be entertained. For example, if the issue relates to payment or re-fixation of pay or pension, relief may be granted in spite of delay as it does not affect the rights of third parties. But if the claim involved issues relating to seniority or promotion etc., affecting others, delay would render the claim stale and doctrine of laches/limitation will be applied."

This Court in Santosh Kumar R. v. State of Kerala & Ors. 2011 (4)

KLJ 866, while referring to Taresem Singh case (supra)

held thus:

"The petitioner is accused of delay and laches and it is a fit case wherein the doctrine of limitation should apply. The inordinate delay in the matter would render the claim of the petitioner stale and the doctrine of laches/limitation has to be applied to reject the said stale W.P.(C) No.31110 of 2016

claim in the light of the decision of the Hon'ble Apex court in Union of India v. Tarsem Singh reported in 2008(8) SCC 468."

(Also, see, State of M.P. v. Nandalal Jaiswal, (1986) 4 SCC 566,

Chennai Metropolitan Water Supply and Sewerage Board & Ors. v. T.T.

Murali Babu, (2014) 4 SCC 108, State of Jammu & Kashmir v. R.K.

Zalpuri & Ors., (2015) 15 SCC 602).

13. Relief No.3 sought for in the writ petition

reads thus :-

"Declare that the respondents 2 and 3 are bound in letter and spirit to follow Ext.P1 ranked list, for promotion to the post of Senior Grade Assistants and Assistant Section Officers, following the passing of the departmental tests, by the petitioners, within their prescribed period of probation."

14. The respondents have no objection in granting

the said relief and considering the petitioners for

promotion in terms thereof. Their only contention is

that such reckoning of passing of the departmental test

is to be in the light of the statement of law referred

to in paragraph 12 above.

W.P.(C) No.31110 of 2016

In the result, while declining the challenge

against Exts.P6, P6(a) P11, P16 and P23 orders,

respondents 2 and 3 are directed to consider the claim

of petitioners for promotion with reference to their

date of passing of departmental test with reference to

Ext.P1 ranked list and the findings in paragraph 11 of

this judgment, and pass appropriate orders

expeditiously.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 31110/2016

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER NO.5517/A1/2009/ADMN.

DATED 14-12-2009 PUBLISHING THE LIST OF ASSISTANTS GRADE II, PROVISIONALLY APPOINTED.

EXHIBIT P2 TRUE COPY OF THE U.O.NO. 6227/AD.CII/I/ 14/2010/ADMN. DATED 6-12-2010 OF THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE NO. 6443/11 DATED 26-5-2011, ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION CERTIFYING THAT THE 1ST PETITIONER HAD PASSED THE ACCOUNT TEST (LOWER).

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE NO. 23133/10 DATED 23-11-2010 CERTIFYING THAT THE 1ST PETITIONER HAD PASSED THE SECRETARIAT OFFICE MANUAL TEST CONDUCTED BY THE KERALA PUBLIC SERVICE COMMISSION IN JULY 2010.

EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO. AD.A1-1-

149/2010 DATED 6-1-2011 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE CIRCULAR NO. AD.A1-1-

149/2008 DATED 15-3-2011 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6(A) TRUE COPY OF THE RELEVANT EXTRACT OF THE PROVISIONAL SENIORTY LIST OF ASSISTANTS WHO HAD PASSED THE DEPARTMENTAL TEST AND COMPLETED THE PERIOD OF PROBATION SATISFACTORILY BY 31-3-2011.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 3-5-2011 SUBMITTED BY THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE LETTER NO. AD.A1-A1-149/2008 DATED 2-5-2011 OF THE REGISTRAR, MAHATMA GANDHI UNIVERSITY ADDRESSED TO THE 1ST RESPONDENT.

APPENDIX-WP(C) 31110/2016

EXHIBIT P9 TRUE COPY OF THE LETTER NO.

14932/B4/2011/H.EDN. DATED 25-6-2011 OF THE 1ST RESPONDENT ADDRESSED TO THE REGISTRAR, M.G.UNIVERSITY.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 7-5-

2011 SUBMITTED BY THE 1ST PETITIONER AND 11 OTHERS.

EXHIBIT P11 TRUE COPY OF THE FINAL SENIORITY LIST OF ASSISTANTS, PUBLISHED ON 13-5-2011.

EXHIBIT P12                 TRUE       COPY       OF      THE         ORDER
                            U.O.NO.2413/A1/2011/ADMN.   DATED     16-5-2011
                            ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P13                 TRUE     COPY     OF      THE    ORDER        NO.
                            1108/A1/1/2012/ADMN.   DATED 9-3-2012 OF      THE
                            2ND RESPONDENT.

EXHIBIT P14                 TRUE COPY OF THE REPRESENTATION DATED 13-2-

2013 SUBMITTED BY THE PETITIONERS 1 TO 7 AND 9 BEFORE THE 2ND RESPONDENT.

EXHIBIT P15 TRUE COPY OF THE CIRCULAR NO. AD.A1-1-

245/2013 DATED 19-9-2013 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P15(A) TRUE COPY OF THE FINAL LIST OF ASSISTANTS WHO PASSED THE OBLIGATORY DEPARTMENTAL TEST ON OR BEFORE JULY 2010.

EXHIBIT P15(B) TRUE COPY OF THE FINAL LIST OF ASSISTANTS WHO PASSED THE OBLIGATORY DEPARTMENTAL TEST HELD IN JANUARY 2011.

EXHIBIT P15(C) TRUE COPY OF THE FINAL LIST OF ASSISTANTS WHO PASSED THE OBLIGATORY DEPARTMENTAL TEST IN JULY 2011.

EXHIBIT P15(D) TRUE COPY OF THE FINAL LIST OF ASSISTANTS WHO PASSED THE OBLIGATORY DEPARTMENTAL TEST IN JANUARY 2012.

APPENDIX-WP(C) 31110/2016

EXHIBIT P16 TRUE COPY OF THE ORDER NO.

4983/A1/1/2013/ADMN. DATED 24-9-2013 OF THE 2ND RESPONDENT.

EXHIBIT P17 TRUE COPY OF THE LETTER NO.

PVC/RTI/RSE/59/2013-14 DATED 27-3-2014 OF THE PRO VICE CHANCELOOR AND THE APPELLATE AUTHORITY, MAHATMA GANDHI UNIVERSITY.

EXHIBIT P18 TRUE COPY OF THE REPRESENTATION DATED 27-9-2014 SUBMITTED BY THE PETITIONERS TO THE 2ND RESPONDENT.

EXHIBIT P19 TRUE COPY OF THE MINUTES OF THE RESOLUTION OF THE SYNDICATE MEETING HELD ON 18-12-2015.

EXHIBIT P20 TRUE COPY OF THE ORDER NO. 1549/ A1/1/2016/ADMN. DATED 14-3-2016 OF THE 2ND RESPONDENT.

EXHIBIT P21 TRUE COPY OF THE ORDER NO. 3755/ A1/1/2016/ADMN. DATED 12-7-2016 OF THE 2ND RESPONDENT.

EXHIBIT P22 TRUE COPY OF THE SUBMISSION DATED 9-5-2016 SUBMITTED BY THE PETITIONERS 1,4,5 AND 9.

EXHIBIT P23 TRUE COPY OF THE ORDER NO. 3687/ A1/1/2016/ADMN. DATED 8-7-2016 OF THE 2ND RESPONDENT.

-----