Kerala High Court
Manager vs State Of Kerala on 16 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 35070 OF 2023
PETITIONERS :-
1 SAJU KURIAKOSE, MANAGER, AGED 58 YEARS
ST.MARY'S HIGH SCHOOL, KRARIYELY, PERUMBAVOOR,
ERNAKULAM - 683 544. AGED 58 RESIDING AT
ATHIRAMPUZHAYIL HOUSE, PUTHUMANA, KOMBANAD PO,
ERNAKULAM, PIN - 683546
2 ALBIN SHAJ, AGED 26 YEARS
OFFICE ATTENDANT, ST.MARY'S HIGH SCHOOL, KRARIYELY,
PERUMBAVOOR, ERNAKULAM - 683 544 AGED 26,S/O SHAJU
KURIAKOSE ARACKAKUDY HOUSE, KOMBANAD, KUNNATHUNAD
TALUK, ERNAKULAM, PIN - 683546
BY ADVS.
M.A.FAYAZ
C.B.ABHINAVA
M.VISHNUPRIYA
RESPONDENTS :-
1 STATE OF KERALA
REP. BY SECRETARY TO THE GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
ANNEXURE-II, THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
O/O THE DIRECTOR OF GENERAL EDUCATION JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 DEPUTY DIRECTOR OF EDUCATION ERNAKULAM
O/O DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM CIVIL
STATION, KAKKANAD, ERNAKULAM, PIN - 682030
4 DISTRICT EDUCATIONAL OFFICER KOTHAMANGALAM
O/O THE DISTRICT EDUCATIONAL OFFICER KOTHAMANGALAM
KOTHAMANAGALAM, PIN - 686691
WP(C) NO. 35070 OF 2023 & connected cases
2
5 BINOY ABRAHAM
PADIKUDIZHI HOUSE, KOMBANAD P.O.,
KUNNATHUNAD, ERNAKULAM, PIN - 683544
BY ADVS.
SMT.K.G.SAROJINI, GP
V.A MUHAMMED
M.SAJJAD(K/335/1997)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, ALONG WITH WP(C).2784/2021,
3589/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 35070 OF 2023 & connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 2784 OF 2021
PETITIONER :-
MANAGER,
ST.MARYS HIGH SCHOOL, KARIYELY,
PERUMBAVOOR, ERNAKULAM-683 544.
BY ADVS.
M.A.FAYAZ
SMT.M.VISHNUPRIYA
SMT.C.B.ABHINAVA
RESPONDENTS :-
1 STATE OF KERALA
REP BY SECRETARY TO THE GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
ANNEXURE-11, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 001.
3 DEPUTY DIRECTOR OF EDUCATION,
ERNAKULAM, CIVIL STATION, KAKKANAD,
ERNAKULAM-682 030.
4 DISTRICT EDUCATIONAL OFFICER,
KOTHAMANGALAM, KOTHAMANGALAM-686 691.
5 BINOY ABRAHAM,
PADIKUDIZHI HOUSE, KOMBANAD P.O.
KUNNATHUNAD, ERNAKULAM-683 544.
WP(C) NO. 35070 OF 2023 & connected cases
4
BY SMT.K.G.SAROJINI, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, ALONG WITH WP(C).35070/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 35070 OF 2023 & connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 3589 OF 2021
PETITIONER :-
BINOY ABRAHAM, AGED 27 YEARS
SON OF P.O.ABRAHAM,OFFICE ATTENDANT (UNDER
SUSPENSION),ST.MARY'S HIGH SCHOOL
KRARIYELY,KOMBANAD.P.O,
ERNAKULAM DISTRICT-683546,(RESIDING AT
PADICKAKUDY HOUSE,KOMBANAD.P.O, KUNNATHUNADU,
ERNAKULAM DISTRICT-683546).
BY ADVS.
M.SAJJAD
SMT.P.A.JENZIA
RESPONDENTS :-
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT,GENERAL EDUCATION
DEPARTMENT,SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL OF EDUCATION,
JAGATHY,THIRUVANANTHAPURAM-682030.
3 THE DEPUTY DIRECTOR OF EDUCATION,
ERNAKULAM AT KAKKANAD-682030.
4 THE DISTRICT EDUCATIONAL OFFICER,
KOTHAMANGALAM,ERNAKULAM DISTRICT-686691.
5 THE HEADMASTER,
WP(C) NO. 35070 OF 2023 & connected cases
6
ST.MARY'S HIGH SCHOOL KRARIYELY, KOMBANAD.P.O,
ERNAKULAM DISTRICT-683546.
6 THE MANAGER,
ST.MARY'S HIGH SCHOOL KRARIYELY, KOMBANAD.P.O,
ERNAKULAM DISTRICT-683546.
BY ADVS.
SMT.K.G.SAROJINI, GP
SRI.M.A.FAYAZ
SMT.C.B.ABHINAVA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, ALONG WITH WP(C).35070/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 35070 OF 2023 & connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 29913 OF 2022
PETITIONER :-
BINOY ABRAHAM, AGED 27 YEARS
SON OF P.O ABRAHAM, OFFICE ATTENDANT (UNDER
SUSPENSION), ST. MARY'S HIGH SCHOOL,
KRARIYELY, KOMBANAD P.O, ERNAKULAM DISTRICT - 683
546. (RESIDING AT PADICKAKUDY HOUSE, KOMBANAD
P.O, KUNNATHUNADU, ERNAKULAM DISTRICT - 683 546)
BY ADVS.
M.SAJJAD
P.A.JENZIA
RESPONDENTS :-
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE
- II, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL OF EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
ERNAKULAM AT KAKKANAD - 682 030.
4 THE DISTRICT EDUCATIONAL OFFICER,
KOTHAMANGALAM, ERNAKULAM DISTRICT - 686 691.
5 THE HEADMASTER,
ST. MARY'S HIGH SCHOOL KRARIYELY, KOMBANAD P.O,
ERNAKULAM DISTRICT- 683 546.
WP(C) NO. 35070 OF 2023 & connected cases
8
6 THE MANAGER,
ST. MARY'S HIGH SCHOOL KRARIYELY, KOMBANAD P.O,
ERNAKULAM DISTRICT- 683 546.
BY SMT.K.G.SAROJINI, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, ALONG WITH WP(C).35070/2023 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 35070 OF 2023 & connected cases
9
JUDGMENT
[WP(C) Nos.35070/2023, 2784/2021, 3589/2021, 29913/2022]
W.P.(C) No.2784 of 2021, filed by the Manager of the School to
direct the 4th respondent to approve the resignation tendered by the 5th
respondent.
2. W.P.(C) No.3589 of 2021 is filed by the 5th respondent in
W.P.(C) No.2784 of 2021, Binoy Abraham, for a direction to the
respondents not to terminate his services as he is not mentally fit and also to
accommodate him in a supernumerary post on finding that he is not suitable
for the post he is holding under the provisions of the Right of Persons with
Disabilities Act, 2016.
3. W.P.(C) No.29913 of 2022 is also filed by Binoy Abraham
challenging Exts.P8 and P9, which found the petitioner guilty of the charges
after a disciplinary enquiry and granted prior permission for imposing the
penalty of removal from service, as per the order dated 14.09.2022.
4. W.P.(C) No.35070 of 2023 is filed by the Manager of the
School and the person appointed in the place of the petitioner in W.P.(C)
Nos.29913 of 2022 & 3589 of 2021. The prayer sought in this writ
petitioner is for approving the appointment of the second petitioner as FTM
WP(C) NO. 35070 OF 2023 & connected cases
w.e.f 01.01.2021 and also to grant all consequential benefits. The petitioner
is that case also challenged against Exts.P15 and P16, which declined to
consider the request of approval of the second petitioner on the ground of
pendency of the writ petitions filed by Sri.Binoy Abraham.
5. Having heard the learned counsel for both sides and the learned
Government Pleader, It cannot be disputed that the petitioner in W.P.(C)
Nos.29913 of 2022 & 3589 of 2021 Sri. Binoy Abraham was removed from
service. The petitioner was removed from service following the orders
dated 12.09.2022 (Ext.P14) by which the Deputy Director, the third
respondent, granted permission for prior sanction for imposing a penalty for
Binoy Abraham and consequently, as per Ext.P14(a), the Manager imposed
the punishment of removal from service.
6. The learned counsel for the delinquent submits that he filed a
revision against Exts.P14 and P14 (a) before the Director of General
Education vide Ext.R5(b). In view of this development, the prayers sought
in W.P.(C) Nos.2784 of 2021, 3589 of 2021, and 29913 of 2022 have
become infructuous. It will be open to the petitioner (Sri. Binoy Abraham)
to challenge the correctness of the order passed removing him from service
in the revision preferred before the Director. He is free to raise such
WP(C) NO. 35070 OF 2023 & connected cases
contentions as are permissible under law in the revision. As far as the
approval of the appointment of the second petitioner in W.P.(C) No.35070
of 2023 is concerned, it has a bearing on the decisions to be taken by the
Director as directed above in the revisions. In the light of the above, there
will be a direction to the Director General of Education, the second
respondent in W.P.(C) No.35070 of 2023, to pass orders with notice to the
petitioner, the Manager and other affected parties, if any, on Ext. R 5 (b)
revision preferred by the fifth respondent (Binoy Abraham).
7. The orders as directed above shall be passed within a period of
two months from the date of receipt of a copy of this judgment. The
approval of the second petitioner in W.P.(C) No.35070 of 2023 will be
considered by the fourth respondent after the Director passes the order as
directed above. He shall consider and pass appropriate orders within one
month from the date of the order to be passed by the Director in Ext R 5 (b)
revision. It is made clear that all the contentions of the parties are left open.
Though the learned counsel for Benoy Abraham submits that he must be
given the right to challenge the orders refusing permission which he sought
under the provisions of the Right of Persons with Disabilities Act, this will
arise only in case orders are passed in his favour by the Director in Ext R
WP(C) NO. 35070 OF 2023 & connected cases
5(b) revision, and in that event, it will be open for Sri Binoy Abraham to
stake such claims.
These writ petitions are disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
SMA
WP(C) NO. 35070 OF 2023 & connected cases
APPENDIX OF WP(C) 2784/2021
PETITIONER EXHIBITS :-
EXHIBIT P1 PHOTOCOPY OF THE SUSPENSION ORDER ISSUED
TO THE 5TH RESPONDENT DATED 17.12.2018
EXHIBIT P2 PHOTOCOPY OF PROCEEDINGS NO B4/8677/18
DATED 22.12.2018 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P3 PHOTOCOPY OF THE PROCEEDINGS NO M-
21/2018/19 DATED 31.12.2018 ISSUED BY THE
MANAGER
EXHIBIT P4 PHOTOCOPY OF THE LETTER NO B4/8677/2018
DATED 22.5.2019 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 (A) PHOTOCOPY OF THE ENQUIRY REPORT NO
B4/8677/2018 DATED 22.5.2019 ISSUED BY THE
4TH RESPONDENT
EXHIBIT P5 PHOTOCOPY OF THE ORDER IN WPC NO 8862/2019
DATED 22.3.2019
EXHIBIT P6 PHOTOCOPY OF MEMO OF CHARGE ISSUED TO THE
5TH RESPONDENT DATED 19.12.2019
EXHIBIT P6 (A) PHOTOCOPY OF THE STATEMENT OF ALLEGATION
ISSUED ALONG WITH EXT P6.
EXHIBIT P7 PHOTOCOPY OF THE LETTER DATED 5.2.2020
ISSUED BY THE MANAGER
EXHIBIT P8 PHOTOCOPY OF THE WRITTEN STATEMENT FILED
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DATED 5.12.2019
EXHIBIT P9 PHOTOCOPY OF GO(MS) NO 2509/2020/G.EDN
WP(C) NO. 35070 OF 2023 & connected cases
DATED 27.8.2020
EXHIBIT P10 PHOTOCOPY OF THE REMINDER SUBMITTED BY THE
MANAGER DATED 22.9.2020
EXHIBIT P11 PHOTOCOPY OF THE HEARING NOTICE ISSUED BY
THE 4TH RESPONDENT DATED 30.10.2020
EXHIBIT P12 PHOTOCOPY OF LETTER NO B4/8677/2018 DATED
3.12.2020 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P12 (A) PHOTOCOPY OF THE ENQUIRY REPORT NO
B4/8677/2018 DATED 3.12.2020
EXHIBIT P13 PHOTOCOPY OF THE RESIGNATION LETTER
SUBMITTED BY THE 5TH RESPONDENT DATED
18.12.2020
EXHIBIT P14 PHOTOCOPY OF THE PROCEEDINGS NO M4/2020
DATED 18.12.2020 ISSUED BY THE MANAGER.
EXHIBIT P15 PHOTOCOPY OF THE LETTER DATED 22.12.2020
ISSUED BY THE MANAGER
EXHIBIT P16 PHOTOCOPY OF THE NEWS ARTICLE APPEARED IN
MALAYALA MANORAMA DAILY DATED 1.10.2019
Exhibit P17 PHOTOCOPY OF LETTER NO.VB1/223328/2021/DGE
DATED 16-11-2021 ISSUED BY THE 2ND
RESPONDENT.
Exhibit P18 PHOTOCOPY OF ORDER NO.B4/8677/2021 DATED
15-12-2021 ISSUED BY THE 4TH RESPONDENT.
Exhibit P19 PHOTOCOPY OF FIR NO.0096 DATED 14-02-2021
OF KURUPPAMPADY POLICE STATION.
Exhibit P20 PHOTOCOPY OF FIR NO.0090 DATED 11-02-2021
OF KURUPPAMPADY POLICE STATION.
WP(C) NO. 35070 OF 2023 & connected cases
Exhibit P21 PHOTOCOPY OF ORDER NO.DGE/9501/2019-EC2
DATED 16-01-2022
WP(C) NO. 35070 OF 2023 & connected cases
APPENDIX OF WP(C) 3589/2021
PETITIONER EXHIBITS :-
EXHIBIT P1 TRUE COPY OF THE ORDER NO.B4/2621/2017
DTED 05.12.2017 OF THE DEO,KOTHAMANGALAM
EXHIBIT P2 TRUE COPY OF THE COVERING LETTER
NO.B4/8677/2018 DATED 22.05.2019 OF THE
DEO,KOTHAMANGALAM ADDRESSING THE MANAGER
EXHIBIT P3 TRUE COPY OF INVESTIGATION REPORT VIDE
NO.B4/8677/2018 DATED 22.05.2019 FURNISHED
BY THE DEO,KOTHAMANGALAM.
EXHIBIT P4 TRUE COPY OF THE SHOW CAUSE NOTICE
NO.M21/18-19 DATED 06.06.2019 ISSUED BY
THE MANAGER TO THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE EXPLANATION SUBMITTED BY
THE PETITIONER BEFORE THE MANAGER DATED
26.06.2019
EXHIBIT P6 TRUE COPY OF THE MEDICAL CERTIFICATE OF
DISABILITY VIDE NO.C1-3596/2019 DATED
10.07.2019 ISSUED BY DR.SALI
KURIAN,JR.CONSULTANT,GENERAL HOSPITAL
MUVATTUPUZHA
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY PETITIONER BEFORE THE GOVERNMENT DATED
27.07.2019
EXHIBIT P8 TRUE COPY OF THE
G.O.(RT)NO.2509/2020/G.EDN.DATED
27/08/2020
EXHIBIT P9 TRUE COPY OF THE REPRESENTATION VIDE
LETTER DATED 04.11.2020 SUBMITTED BY THE
PETITIONER BEFORE THE DEO,KOTHAMANGALAM
WP(C) NO. 35070 OF 2023 & connected cases
EXHIBIT P10 TRUE COPY OF COVERING LETTER
NO.B4/8677/2018 DATED 03.12.2020 OF THE
DEO,KOTHAMANGALAM ADDRESSING THE MANAGER.
EXHIBIT P10(A) TRUE COPYF OF THE ENQUIRY REPORT
NO.B4/8677/2018 DATED 03.12.2020 FURNISHED
BY THE DEO, KOTHAMANGALAM.
EXHIBIT P11 TRUE COPY OF THE 2ND SHOW CAUSE NOTICE
ISSUED BY THE MANAGER DATED 23.01.2021.
EXHIBIT P12 TRUE COPY OF THE AGREEMENT BETWEEN
PETITIONER AND MANAGER DATED 14.12.2020 ON
WHICH THE MANGAGER HAS OBTAINED THE
SIGNATURE OF THE PETITIONER UNDER COERCION
EXHIBIT P13 TRUE COPY OF THE RESIGNATION LETTER
OBTAINED BY THE MANAGER UNDER COERCION
FROM THE PETITIONER DATED 18.12.2020.
EXHIBIT P14 TRUE COPY OF THE PETITION SUBMITTED BY THE
PETITIONER BEFORE THE DEO,KOTHAMANGALAM
DATED 14.01.2021.
WP(C) NO. 35070 OF 2023 & connected cases
APPENDIX OF WP(C) 29913/2022
PETITIONER EXHIBITS :-
Exhibit P1 TRUE COPY OF THE DECISION REPORTED IN 2017
(3) KHC 429 (AJITH KUMAR K V V. STATE OF
KERALA AND OTHERS REPORTED IN DATED
19.06.2017
Exhibit P2 TRUE OF THE ORDER NO. B4/2621/2017 DATED
05.12.2017 OF THE DEO, KOTHAMANGALAM
Exhibit P3 TRUE COPY OF THE DISABILITY CERTIFICATE
NO. C1-3596/2019 DATED 10.07.2019 OF THE
PETITIONER ISSUED BY THE GENERAL HOSPITAL,
MUVATTUPUZHA
Exhibit P4 TRUE COPY COVERING LETTER NO. B4/8677/2018
DATED 03.12.2020 OF THE DEO, KOTHAMANGALAM
ADDRESSING THE MANAGER
Exhibit P4 A TRUE COPY OF THE ENQUIRY REPORT NO.
B4/8677/2018 DATED 03.12.2020 FURNISHED BY
THE DEO, KOTHAMANGALAM
Exhibit P5 TRUE COPY OF THE SHOW CAUSE NOTICE ISSUED
BY THE MANAGER TO THE PETITIONER DATED
23.01.2021
Exhibit P6 TRUE COPY OF THE ORDER NO. B4/8677/2021
DATED 15.12.2021 OF THE DEO, KOTHAMANGALAM
Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.(C)
NO. 13387/2022 DATED 24.08.2022
Exhibit P8 TRUE COPY OF THE ORDER NO. G1/5153/2022
DATED 12.09.2022 OF THE DDE, ERNAKULAM
Exhibit P9 TRUE COPY OF THE PROCEEDING OF THE MANAGER
WP(C) NO. 35070 OF 2023 & connected cases
VIDE ORDER NO. M4/DP/2018 DATED
14.09.2022.
Exhibit P10 TRUE COPY OF THE APPEAL MOVED BY THE
PETITIONER BEFORE THE DIRECTOR DATED
01.10.2022.
WP(C) NO. 35070 OF 2023 & connected cases
APPENDIX OF WP(C) 35070/2023
PETITIONER EXHIBITS :-
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED
BY THE 1ST PETITIONER DATED 01.01.2021
Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER ISSUED
BY THE 1ST PETITIONER PROMOTING THE 2ND
PETITIONER TO THE POST OF OA DATED
02.05.2023
Exhibit P3 TRUE COPY OF ORDER NO DGE/9501/2019-EC2
DATED 18.01.2022 ISSUED BY THE 2ND
RESPONDENT
Exhibit P4 TRUE COPY OF THE SUSPENSION ORDER DATED
17.12.2018
Exhibit P5 TRUE COPY OF THE PROCEEDINGS
NO.B4/8677/18 DATED 22.12.2018
Exhibit P6 . TRUE COPY OF THE INTERIM ORDER IN
W.P(C)NO.8862/2019 DATED 22.03.2019
Exhibit P7 TRUE COPY OF G.O(MS) NO 2509/2020/G.EDN
DATED 27.08.2020 ISSUED BY THE 1ST
RESPONDENT
Exhibit P8 TRUE COPY OF THE COVERING LETTER
NO.B4/8677/2018 DATED 03.12.2020 ISSUED
BY THE 4TH RESPONDENT.
Exhibit P8(a) TRUE COPY OF THE ENQUIRY REPORT DATED
03.12.2020 OF THE 4TH RESPONDENT.
Exhibit P9 TRUE COPY OF THE RESIGNATION LETTER DATED
18.12.2020
Exhibit P10 TRUE COPY OF THE PROCEEDINGS NO.M4/2020
WP(C) NO. 35070 OF 2023 & connected cases
DATED 18.12.2020 OF THE 1ST PETITIONER
Exhibit P11 TRUE COPY OF ORDER NO B4/8677/2021 DATED
15.12.2021 ISSUED BY THE 4TH RESPONDENT
Exhibit P12 TRUE COPY OF THE INTERIM ORDER IN
W.P(C)NO 3589/2021 DATED 07.02.2022
Exhibit P13 TRUE COPY OF THE INTERIM ORDER IN W.P(C)
NO 13387/2022 DATED 24.08.2022
Exhibit P14 TRUE COPY OF THE ORDER NO G1/5153/2022
DATED 12.09.2022 ISSUED BY THE 3RD
RESPONDENT
Exhibit P14(a) TRUE COPY OF PROCEEDINGS NO.M4/D.P/2018
DATED 14.09.2022 REMOVED THE 5TH
RESPONDENT W.E.F. 17.12.2018
Exhibit P15 TRUE COPY OF ORDER NO B4/34274/2022 DATED
22.07.2022 ISSUED BY THE 4TH RESPONDENT
Exhibit P16 TRUE COPY OF ORDER NO B4/217879/2022
DATED 05.06.2023 ISSUED BY THE 3RD
RESPONDENT
Exhibit P17 TRUE COPY OF FIR NO. 1410 OF 2018 DATED
13.12.2018 REGISTERED BY THE KURUPPAMPADI
POLICE STATION AGAINST THE 5TH RESPONDENT
UNDER VARIOUS PROVISIONS OF IPC
Exhibit P17(a) TRUE COPY OF FIR NO. 0231 OF 2019 DATED
07.03.2019 REGISTERED BY THE KURUPPAMPADI
POLICE STATION AGAINST THE 5TH RESPONDENT
UNDER VARIOUS PROVISIONS OF IPC
Exhibit P17(b) TRUE COPY OF FIR NO. 0090 OF 2021 DATED
11.02.2021 REGISTERED BY THE KURUPPAMPADI
POLICE STATION AGAINST THE 5TH RESPONDENT
UNDER VARIOUS PROVISIONS OF IPC
WP(C) NO. 35070 OF 2023 & connected cases
Exhibit P17(c) TRUE COPY OF FIR NO. 0096 OF 2021 DATED
14.02.2021 REGISTERED BY THE KURUPPAMPADI
POLICE STATION AGAINST THE 5TH RESPONDENT
UNDER VARIOUS PROVISIONS OF IPC
Exhibit P18 TRUE COPY OF THE ROSTER MADE BY THE 1ST
PETITIONER DATED 26.06.2023
Exhibit P18(a) TRUE COPY OF ACKNOWLEDGEMENT ISSUED BY
THE SUB REGIONAL EMPLOYMENT OFFICER
ERNAKULAM DATED 30.06.2023
Exhibit P19 TRUE COPY OF REQUISITION MADE BY THE 1ST
PETITIONER DATED 26.06.2023
RESPONDENT EXHIBITS :-
Exhibit R-5 (a) True copy of the Order No. B4/2621/17
dated dated 05.12.2017 of the DEO
Exhibit R-5 (b) True copy of the Appeal Memorandum before
the Director dated 01.10.2022
Exhibit R-5 (c) True copy of the Judgment in CC
No.430/2019 dated 13.01.2023 of the
Judicial First Class Magistrate Court
III, Perumbavoor
Exhibit R-5 (d) True copy of the Judgment in CC
No.152/2020 dated 26.05.2023 of the
Judicial First Class Magistrate Court
III, Perumbavoor
