Kerala High Court
Ashok Kumar.P.Prsannan vs Travancore Devaswom Board on 8 November, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
WP(C) NO. 35867 OF 2023
PETITIONERS :-
1 KRISHNAKUMAR.U, AGED 34 YEARS
S/O. UDAYA SHARMA, KOTTARA, MEEYANNUR PO,
KOTTARAKARA, KOLLAM DISTRICT
WORKING AS SANTHI, VELINELLOOR DEVASWOM
(KOTTARAKKARA GROUP), PIN - 691537
2 EASWARAN NAMPOOTHIRI, AGED 34 YEARS
S/O. VISHNU NAMPOOTHIRI, PUTHIYAMADAM, THEVANNUR PO,
AYUR, KOLLAM DISTRICT -WORKING AS SANTHI,
POREDAM DEVASWOM (KOTTARAKKARA GROUP), PIN - 691530
3 VISHNU E.K, AGED 33 YEARS
S/O.A.KRISHNAMOORTHI THEKKE AZHIKKARA MADAM,
MAMBAZHAKKONAM, AVANAVANCHERY P.O, ATTINGAL,
THIRUVANANTHAPURAM DISTRICT -WORKING AS SANTHI,
UMMANNUR DEVASWOM(KOTTARAKKARA GROUP), PIN - 695101
4 REMJITH.B,, AGED 40 YEARS
S/O. BRAHMADATHAN, CHALUVIL HOUSE, THARAYILKADAVU,
VALIYAZHEEKAL PO, ARATTUPUZHA, ALAPPUZHA DISTRICT
-WORKING AS SANTHI, KARAKANDESWARAM DEVASWOM
THIRUVANANTHAPURAM GROUP, PIN - 690535
5 SIVAKUMAR.A, AGED 42 YEARS
THAIPARAMBIL, CHERIYAZHEEKAL PO,
KARUNAGAPPALLY, KOLLAM DISTRICT -WORKING AS SANTHI,
PATTATHANAM DEVASWOM (KOLLAM GROUP), PIN - 690573
6 ANANTHAKRISHNAN K.R., AGED 35 YEARS
S/O. RAMABHADRAN NAMBOOTHIRI, ANIYAL ILLAM,
CLAPPANA PO, VALLIKAV, KOLLAM DISTRICT -WORKING AS
SANTHI, VATTAKKAVU DEVASWOM,
OCHIRA SUB GROUP, PIN - 690525
7 RAJESH.T.G,, AGED 36 YEARS
S/O.GOPALAKRISHNAN PARAMESWARAN, THUNDIKIZHAKKETHIL,
KAPPALUVENGA, MURINJAPUZHA PO, PERUVANTHANAM,
IDUKKI DISTRICT -WORKING AS SANTHI,
MURYANKARA DEVASWOM( NEYYATTINKARA GROUP), PIN - 685532
8 RAMSUMESH,, AGED 42 YEARS
CHELLEZHATH HOUSE, PALLIPPURAM,
ALAPPUZHA WORKING AS SANTHI, THIRUMUZHIKULAM
WP(C) Nos.35867 OF 2023 & connected cases
2
DEVASWOM(VAIKOM GROUP), PIN - 688541
9 HARIKRISHNAN N S, AGED 30 YEARS
C/O. NARAYANANUNNI, T C 49/1421(3), KAUSTHUBHAM,
THURUVALLOOR MADOM, POOZHIKUNNU INDUSTRIAL ESTATE P O,
THIRUVANANTHAPURAM DISTRICT -WORKING AS SANTHI,
VEMBANOOR DEVASWOM(NEYYATTINKARA GROUP), PIN - 695019
10 RATHEESH K.R., AGED 41 YEARS
S/O. RAVEENDRAN K P, CHELLEZHATHU, PALLIPPURAM,
ALAPPUZHA DISTRICT -WORKING AS SANTHI,
HARIPPAD DEVASWOM (KOTTARAKKARA GROUP), PIN - 688541
11 SURESH BABU.M.L, AGED 36 YEARS
C/O.MADHU.P, VRINDAVANAM, KATTACHAL HOUSE,
KUDUMBANNUR, KRAC-17, PALLICHAL, PRAVACHAMBALAM,
NEMOM, THIRUVANANTHAPURAM WORKING AS SANTHI,
KARAKANDESWARAM DEVASWOM
THIRUVANANTHAPURAM GROUP, PIN - 695020
BY ADVS.
K.MOHANAKANNAN
D.S.THUSHARA
RESPONDENTS :-
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT -, PIN - 695001
2 TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, DEVASWOM HEADQUARTERS,
NANTHANCODE, KAWDIAR POST,
THIRUVANANTHAPURAM -, PIN - 695003
3 THE SECRETARY,TRAVANCORE DEVASWOM BOARD,
DEVASWOM HEADQUARTERS, NANTHANCODE, KAWDIAR POST,
THIRUVANANTHAPURAM -, PIN - 695003
4 DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, DEVASWOM HEADQUARTERS,
NANTHANCODE, KAWDIAR POST,
THIRUVANANTHAPURAM, PIN - 695003
WP(C) Nos.35867 OF 2023 & connected cases
3
5 THE ACCOUNTS OFFICER,
TRAVANCORE DEVASWOM BOARD,
DEVASWOM HEADQUARTERS, NANTHANCODE,
KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
SRI. G BIJU, SC FOR TRAVANCORE DEVASWOM BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.11.2023, ALONG WITH WP(C).31814/2023, 33646/2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.35867 OF 2023 & connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
WP(C) NO. 31814 OF 2023
PETITIONERS :-
1 ASHOK KUMAR.P.PRSANNAN, AGED 46 YEARS
S/O P.K.PRASANNAN KAZHAKOM, VASUDEVAPURM SUB GROUP,
TRAVANCORE DEVSWOM BOARD, KUDAMALOOR P.O.,
KOTTAYAM, PIN - 686017
2 VENUGOPAL. J, AGED 48 YEARS
S/O JANRDANAN PILLAI, THALI, KILIKOLLOOR SUB GROUP,
KILIKOLLOOR P.O., KOLLAM, PIN - 695004
3 GOPAKUMAR G NAIR, AGED 43 YEARS
S/O GOPALAKRISHNAN NAIR, ASSISTANT MACHINE OPERATOR,
DEVASWOM BOARD PRESS, TRAVANCORE DEVASWOM BOARD,
NANTHANCODU P.O., THIRUVANANTHAPURAM, PIN - 695003
BY ADVS.
D.SREEKUMAR
P.SANKARAN NAMPOOTHIRI
RESPONDENTS :-
1 TRAVANCORE DEVASWOM BOARD
NANTHANCODU KAWDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT.
REPRESENTED BY ITS SECRETARY, PIN - 695003
2 THE SECRETARY
TRAVANCORE DEVASWOM BOARD, NANTHANCODU KAWDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT., PIN - 695003
3 THE COMMISSIONER
TRAVANCORE DEVASWOM BOARD, NANTHANCODU KAWDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT., PIN - 695003
WP(C) Nos.35867 OF 2023 & connected cases
5
4 THE CULTURAL DIRECTOR TRAVANCORE DEVASWOM BOARD
NANTHANCODU KAWDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT., PIN - 695003
BY ADV G.BIJU, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.11.2023, ALONG WITH WP(C).35867/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.35867 OF 2023 & connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
WP(C) NO. 33646 OF 2023
PETITIONERS :-
1 DEEPAKUMAR M.S., AGED 43 YEARS
S/O. MOHANAN NAIR THALI, KLASEKHARAM DEVASWOM,
KODUNGANOOR, SASTHAMANGALAM SUB GROUP,
ULOOR GROUP, THIRUVANANTHAPURAM, PIN - 695013
2 VISHNU G.R., AGED 33 YEARS, S/O. GOPALAKRISHNAN M.,
WATCHER, KUTTOOR DEVASWOM, KUTTOOR SUB GROUP,
VARKALA GROUP, VAMANAPURAM,
THIRUVANANTHAPURAM, PIN - 695606
3 SUNILKUMAR S., AGED 41 YEARS,
S/O. SEKHARAN NAIR M. THALI, KUTTOOR DEVASWOM,
KUTTOOR SUB GROUP, VARKALA GROUP, VAMANAPURAM,
THIRUVANANTHAPURAM, PIN - 695606
4 SHIJU K., AGED 37 YEARS, S/O. KRISHNAN NAIR,
KAZHAKAM, ANAKUNNAM DEVASWOM, VILAKKAD SUB GROUP,
MADAVOOR, PALLIKKAL, VARKALA GROUP,
THIRUVANANTHAPURAM, PIN - 695602
5 ANOOPKUMAR B.S., AGED 42 YEARS, S/O. BHASKARAN PILLAI,
THALI, POZHIKKARA DEVASWOM, KAPPIL SUB GROUP,
VARKALA GROUP, THIRUVANANTHAPURAM, PIN - 695311
6 SURESHKUMAR M.B., AGED 46 YEARS, S/O. BALAKRISHNA KURUP,
THALI, ATTIPUZHA DEVASWOM, PERUMTHARA SUB GROUP,
VARKALA GROUP, THIRUVANANTHAPURAM, PIN - 695606
7 VIJAYASREE P., AGED 47 YEARS, D/O. KRISHNAN NAIR,
THALI, THIRUVARATTUKAVU DEVASWOM,
THIRUVARATTUKAVU SUB GROUP, KOLLAMPUZHA, ATTINGAL,
THIRUVANANTHAPURAM, PIN - 695101
8 PRIYESH V., AGED 36 YEARS,
WP(C) Nos.35867 OF 2023 & connected cases
7
S/O. VISWANATHA PILLAI, WATCHER, KADAKKAL DEVASWOM,
KADAKKAL SUB GROUP, KADAKKAL, KOLLAM, PIN - 691536
9 SANTHOSH A., AGED 43 YEARS,
S/O. R. ACHUTHAN PILLAI, WATCHER,
KAVALAYOOR DEVASWOM, KAVALAYOOR SUB GROUP, VAKARLA
GROUP, THIRUVANANTHAPURAM, PIN - 695144
10 GANESH BABU G., AGED 34 YEARS,
S/O. N. GOPINATHAN PILLAI, WATCHER,
KARIMUTTAM DEVASWOM, KOIPPALLY KARANMA SUB GROUP,
MAVELIKKARA GROUP, ALAPPUZHA, PIN - 690101
11 NISHANTH P., AGED 45 YEARS,
S/O. PARAMESWARAN ACHARI, WATCHER, KARIMUTTAM DEVASWOM,
KOIPPALLY KARANMA SUB GROUP, MAVELIKKARA GROUP,
ALAPPUZHA, PIN - 690101
12 SREEJITH S., AGED 41 YEARS, S/O. G SURESH, WATCHER,
VARKALA DEVASWOM, VARKALA SUB GROUP,
VARKALA GROUP,THIRUVANANTHAPURAM, PIN - 695141
13 BIJU K., AGED 41 YEARS, S/O. KRISHNANKUTTY PILLAI,
WATCHER, PADANAYARKULANGARA DEVASWOM,
KARUNAGAPPALLY GROUP, KOLLAM, PIN - 690518
14 MADHAVADAS N., AGED 39 YEARS,
S/O. NARAYANAN POTTY M., WATCHER, THONNAL DEVASWOM,
ULOOR GROUP, THIRUVANANTHAPURAM, PIN - 695011
15 SREEKANTH S., AGED 36 YEARS,
S/O. SREEDHARAN PILLAI, WATCHER, PATHANAMTHITTA
DEVASWOM, PATHANAMTHITTA SUB GROUP,
ARANMULA GROUP, PATHANAMTHITTA, PIN - 689532
16 ANOOP K., AGED 36, YEARS,
S/O. KRISHNAN NAIR, WATCHER, MALAYALAPUZHA DEVASWOM,
MALAYALAPUZHA SUB GROUP, ARANMULA GROUP,
PATHANAMTHITTA, PIN - 68953
17 BIJU S., AGED 33 YEARS, S/O. SOMASEKHARAN NAIR,
WATCHER, UZHUVATH DEVASWOM, OMALLOOR SUB GROUP,
ARANMULA GROUP, PATHANAMTHITTA, PIN - 689532
WP(C) Nos.35867 OF 2023 & connected cases
8
18 AJIKUMAR A., AGED 44 YEARS,
S/O. APPUKUTTAN NAIR, WATCHER, MALAYALAPUZHA DEVASWOM,
MALAYALAPUZHA SUB GROUP, ARANMULA GROUP,
PATHANAMTHITTA, PIN - 68953
19 SHAIJU C.S., AGED 47 YEARS,
S/O. SURENDRAN, WATCHER, MURINGAMANGALAM DEVASWOM,
MURINGAMANGALAM SUB GROUP, ARANMULA GROUP, KONNY,
PATHANAMTHITTA, PIN - 689691
20 BILAHARI SHARMA S.V., AGED 38 YEARS,
S/O. S.D. VASUDEVA SHARMA, WATCHER, KURUNGAZHAKAVU
DEVASWOM, POOZHIKUNNAM SUB GROUP, ARANMULA GROUP,
PATHANAMTHITTA, PIN - 689653
21 ARUN T. DIVAKAR, AGED 40 YEARS,
S/O. T.S. DIVAKARAN, WATCHER, PEERUMEDU DEVASWOM,
PEERUMEDU SUB GROUP, MUNDAKAYAM GROUP,
IDUKKI, PIN - 685501
22 S.B. SREEKUMAR, AGED 46 YEARS,
S/O. K.G. BHASKARAN NAIR, WATCHER,
KAIPUZHA DEVASWOM, VALIYAKOYIKKAL SUB GROUP,
ARANMULA GROUP, PATHANAMTHITTA, PIN - 686602
23 DHANESHKUMAR N., S/O. NATESAN ACHARI, THALI,
IMPIRIYANKAVU DEVASWOM, PULIYOOR SUB GROUP,
ARANMULA GROUP, PULIYOOR, ALAPPUZHA, PIN - 689126
24 JAYALAKSHMI T., AGED 43 YEARS, D/O. MURUKAN ACHARI,
THALI, CHENGANUNOOR DEVASWOM, CHENGANNOOR SUB GROUP,
ARANMULA GROUP, PATHANAMTHITTA, PIN - 689121
25 ARUNKUMAR A.S., AGED 42 YEARS,
S/O. APPUKUTTAN PILLAI, WATCHER,
THAMARAKUDY DEVASWOM, THAMARAKUDY SUB GROUP,
KOTTARAKARA GROUP, KOLLAM, PIN - 691506
26 DIPEESH KUMAR D., AGED 43 YEARS,
S/O. K.N. DIVAKARAN, WATCHER, OMALLOOR DEVASWOM,
OMALLOOR SUB GROUP, ARANMULA GROUP,
PATHANAMTHITTA, PIN - 68947
WP(C) Nos.35867 OF 2023 & connected cases
9
BY ADVS.
P.MOHANDAS (ERNAKULAM)
K.SUDHINKUMAR
SABU PULLAN
GOKUL D. SUDHAKARAN
R.BHASKARA KRISHNAN
BHARATH MOHAN
K.P.SATHEESAN (SR.)
LINDONS C.DAVIS(K/1115/2009)
RESPONDENTS :-
1 STATE OF KERALA, REPRESENTED BY THE SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, KOWDIAR P.O.,
THIRUVANANTHAPURAM, PIN - 695003
3 THE SECRETARY
TRAVANCORE DEVASWOM BOARD, NANTHANCODU,
KOWDIAR P.O., THIRUVANANTHAPURAM, PIN - 695003
4 DEVASWOM COMMISSIONER
TRAVANCORE DEVASWOM BOARD, NANTHANCODU,
KOWDIAR P.O., THIRUVANANTHAPURAM, PIN - 695003
5 THE ACCOUNTS OFFICER
TRAVANCORE DEVASWOM BOARD, NANTHANCODU,
KOWDIAR P.O., THIRUVANANTHAPURAM, PIN - 695003
BY C.BIJU, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, ALONG WITH WP(C).35867/2023 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.35867 OF 2023 & connected cases
10
JUDGMENT
These writ petitions have been filed by employees of the Travancore
Devaswom Board being aggrieved by the action on the part of the
respondents in including the petitioners within the ambit of the National
Pension Scheme with effect from 01.04.2013. They are also aggrieved by
that part of the order by which directions have been issued to pay the
arrears.
2. The petitioners contend that they are working in various
capacities in Temples under the Travancore Devaswom Board. Their
contention is that they were all appointed in vacancies that were in
existence prior to 2012-2013. It is contended that the National Pension
Scheme was introduced with effect from 01.04.2013. Due to the mistakes
and errors committed by the respondents which were corrected by this
Court, the appointments of the petitioners were delayed and could be
effected only after 01.04.2013. The petitioners contend that they cannot be
penalized on the ground that the appointments were made after 01.04.2013
and, consequently, them being included in the National Pension Scheme. It
is on these assertions that these writ petitions have been filed seeking to
WP(C) Nos.35867 OF 2023 & connected cases
quash Circular ROC No.145/13/Est 1 dated 13.9.2023 and for a declaration
that the petitioners are entitled to continue under the statutory Pension
Scheme since they were appointed in the vacancies which arose after
01.04.2013 and for incidental reliefs.
3. I have heard the learned counsel appearing for the petitioners
and the learned Standing Counsel.
4. I find that the issue raised by the petitioners is covered by a
judgment rendered by a Division Bench of this Court in OP(KAT)
Nos.336/2023 and connected cases. In the said case, the petitioners were
persons who were appointed in service after the introduction of the National
Pension Scheme which came into force with effect from 01.04.2013. They
approached the Administrative Tribunal and contended that the recruitment
process had concluded much prior to 2013 and they should be included in
the Statutory Pension Scheme introduced for those employees who entered
the service prior to 01.04.2013. The Administrative Tribunal repelled their
contention holding that the advice as well as appointment to the service was
only after 01.04.2013. The petitioners being aggrieved, approached this
Court and by judgment dated 05.09.2023 in O.P(KAT) No.336 of 2023 and
connected cases, it was held as under by a Division Bench of this Court.
WP(C) Nos.35867 OF 2023 & connected cases
3. Rule 2(12) of the Rules defines the 'recruited direct' as
follows:
A candidate is said to be "recruited direct" to a service, class,
category or post when, in case the appointment has to be done in
consultation with the Commission, on the date of the notification by
the Commission inviting applications for the recruitment, and in any
other case, at the time of appointment.
(i). he is not in the service of the Government of India or the
Government of a State: or
(ii) being in the service of the Government of India or the
Government of a State, he satisfies all the qualifications (including age) and
other conditions prescribed for such recruitment to that service, class,
category or post and is permitted to apply for such recruitment by the
competent authority; or
(iii) he holds a post, the conditions of service of the holder of which
have been declared to be matters not suitable for regulation by rule.
4. The argument is based on the notification issued prior to
01.4.2013. Then it has to be assumed that the petitioners were
recruited prior to 01.04.2013. This argument has been raised without
reference to the definition of Rule 2(1) of the Rules. The said Rule
reads as follows:
"2(1) A person is said to be "appointed to a service" when in
accordance with these rules or in accordance with the rules applicable at the
time as the case may be, he discharges for the first time the duties of a
post borne on the cadre of such service or commences the probation,
instruction or training prescribed for members thereof.
Explanation:- The appointment of a person holding a post borne on
the cadre of one service to hold additional charge of a post borne on the
cadre of another service or to discharge the current duties thereof does not
amount to appointment to the latter service."
WP(C) Nos.35867 OF 2023 & connected cases
5. The above definition clearly shows that a person is said to be
appointed in the service is only after he discharges for the first time
the duties of a post borne on the cadre of such service or commences
the probation. The petitioners cannot claim any right relatable to the
period before they borne on the cadre.
5. The contention of the petitioner is that they were appointed in
vacancies that were in existence prior to 01.04.2013. However, admittedly
their appointment in service was after 01.04.2013. The Division Bench has
held that a person can be said to be appointed in service only after he
discharges for the first time the duties of a post or on the cadre of such
service or commences the probation. In that view of the matter, the
petitioners cannot claim any right relatable to the period before they were
borne on the cadre.
In that view of the matter, following the law laid down by the Division
Bench, these writ petitions are dismissed.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
SMA
WP(C) Nos.35867 OF 2023 & connected cases
APPENDIX OF WP(C) 31814/2023
PETITIONER EXHIBITS :-
Exhibit P1
A TRUE COPY OF THE VACANCY DETAILS AGAINST
WHICH THE PETITIONERS WERE APPOINTED GIVEN ON
THE FLOOR OF THE KERALA LEGISLATIVE ASSEMBLY
ON 14-02-2013
Exhibit P2 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER NO 3 DATED 16.09.2017
Exhibit P3 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER NO 2 DATED 27.10.2016
Exhibit P4 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER NO 1 DATED 31.07.2015
Exhibit P5 A TRUE COPY OF THE ORDER ROC NO. 145/13/EST-1
(III) DATED 09-06-2023
Exhibit P6 A TRUE COPY OF THE ORDER ORDERING RECOVERY OF
HUGE AMOUNT FROM THE SALARY OF THE PETITIONERS
DATED 13.09.2023
RESPONDENT EXHIBITS :-
Exhibit-R2(a) True copy of G.O (P) No. 135/2014/Fin dated
08.04.2014
Exhibit-R2(b) True copy of order vide ROC No. 145/13/Est-1
dated 07-03-2017 issued by the Secretary,
Travancore Devaswom Board
Exhibit-R2(c) True copy of the letter No. N.P.S
A-2/71/2017-Fin dated 14-09-2017 sent by the
Additional Chief Secretary(Finance),
Government of Kerala to the 2nd respondent
Exhibit-R2(d) True copy of order vide ROC No.145/13/Est-I
dated 05.02.2018 issued by the Secretary,
Travancore Devaswom Board
WP(C) Nos.35867 OF 2023 & connected cases
Exhibit-R2(e) True copy of order vide ROC No. 145/13/Est-I
dated 13.03.2020 issued by the Assistant
Secretary, Travancore Devaswom Board
Exhibit-R2(f) True copy of the order vide ROC 145/13/Est-I
dated 16.09.2023 cancelling Exhibit-P5 order
issued by Assistant Secretary, Travancore
Devaswom Board
Exhibit-R2(g) True copy of the order vide ROC 145/13/Est-I
dated 16.09.2023 modifying Exhibit-P6 circular
issued by Secretary, Travancore Devaswom Board
Exhibit-R2(h) True copy of G.O.(P) No.25/2015/Fin dated
14-01-2015
Exhibit-R2(i) True copy of G.O. (P) No:132/2019/Fin dated
30-09-2019
Exhibit-R2(j) True copy of the judgment dated 05.09.2023 in
O.P(KAT) No.336/2023 of the Hon'ble High Court
of Kerala
WP(C) Nos.35867 OF 2023 & connected cases
APPENDIX OF WP(C) 33646/2023
PETITIONER EXHIBITS :-
Exhibit-P1 TRUE COPY OF THE COMMON JUDGMENT IN W.A.NO.
1011/2016 AND CONNECTED CASES DATED 27-11-2017
Exhibit-P2 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE 4TH RESPONDENT TO THE 2ND PETITIONER DATED
22-01-2016
Exhibit-P3 TRUE COPY OF THE QUESTION AND ANSWER PLACED AT
THE FLOOR OF THE 7TH SESSION OF THE 13TH
KERALA LEGISLATIVE ASSEMBLY DATED 14-02-2013
Exhibit-P4 TRUE COPY OF THE ORDER ISSUED BY THE 2ND
RESPONDENT AS ROC NO.145/13/EST-1 (III) DATED
9-6-2023
Exhibit-P5 TRUE COPY OF THE CIRCULAR ROC NO. 145/13/EST-1
DATED 13-09-2023 ISSUED BY THE 3RD RESPONDENT
WP(C) Nos.35867 OF 2023 & connected cases
APPENDIX OF WP(C) 35867/2023
PETITIONER EXHIBITS :-
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.ROC
8029/11/SANTHI DATED 28-3-2013 OF THE
COMMISSIONER, TRAVANCORE DEVASWOM BOARD OF
THE 4TH RESPONDENT
Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO. NO.ROC
8029/11/SANTHI DATED 17-4-2014 OF THE
COMMISSIONER, TRAVANCORE DEVASWOM BOARD
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE
PROCEEDINGS OF THE COMMISSIONER,
TRAVANCORE DEVASWOM BOARD DATED 1/1/19 NO:
ROC.NO79/2008/S
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE
PROCEEDINGS OF THE COMMISSIONER,
TRAVANCORE DEVASWOM BOARD NO: ROC.79/08/S
DATED 25.07.2019
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.ROC
NO.145/13/EST-1 OF THE TRAVANCORE DEVASWOM
BOARD DATED 22-6-2016
Exhibit P6 TRUE COPY OF THE ORDER OF THE 2ND
RESPONDENT AS NO.ROC NO.145/13/EST-1(IV)
DATED 9-6-2023
Exhibit P7 TRUE COPY OF THE JUDGMENT IN WRIT APPEAL
NO.1011/2016 DATED 27-11-2017
Exhibit P8 TRUE COPY OF THE CIRCULAR NO. NO.ROC
NO.145/13/EST-1 DATED 13-9-2013 OF THE
TRAVANCORE DEVASWOM BOARD
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED
27-9-2023 SUBMITTED BY SOME OF THE
PETITIONERS
Exhibit P10 TRUE COPY REPRESENTATION WAS FILED BY THE
PETITIONERS BEFORE THE HON'BLE MINISTER
WP(C) Nos.35867 OF 2023 & connected cases
FOR DEVASWOM ON 4-10-2023
Exhibit P11 TRUE COPY OF THE CIRCULAR NO.ROC
NO.145/13/EST-1 DATED 16-9-2023
Exhibit P12 TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN WRIT PETITION(C)
33646/2023 DATED 17-10-2023
