P Sarojiniamma vs State Of Kerala
2024 Latest Caselaw 252 Ker

Kerala High Court

P Sarojiniamma vs State Of Kerala on 4 January, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                     OP(KAT) NO. 393 OF 2014
 AGAINST THE ORDER/JUDGMENT TA 6423/2012 OF KERALA ADMINISTRATIVE
                   TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/APPLICANTS:

    1     P SAROJINIAMMA
          AGED 65 YEARS
          LAL VILLA, KARIPPOORU P O, NEDUMANGADU,
          THIRUVANANTHAPURAM(RTD HEAD DRAFTS MAN)
    2     S PRABHAVATHY
          LAKSHMI NIVAS, KANNARAVILA, NELLINOODU P O,
          (VIA)KANJIRAMKULAM, NEYYATTINKARA,
          THIRUVANANTHAPURAM(RTD HEAD DRAFTSMAN)
    3     L VASANTHI
          SWAPNA ELENJIVILA, KANNARAVILLA, NELLIMOODU, P O,
          VIA(KANJIRAMKULAM NEYYATTINKARA,THIRUVANANTHAPURAM(RTD
          IST GRADE DRAFTSMAN)
    4     K S LEKSHMIKUTTY AMMA
          BHAVANA, AVANAKUZHI, THANNIMOODU P O, (VIA),
          BALARAMAPURAM)(RTD HEAD DRAFTSMAN)
    5     P RATNABHAI
          RETNALAYAM, KACHERIWARD, NEYYATTINKARA P O,
          THIRUVANANTHAPURAM(RTD IST GRADE DRAFTSMAN)
    6     G PUSHPA BAI
          B P NIVAS, POOZHIKUNNU, VEKADAMBU, UCHAKADA P O,
          KULATHOOR,NEYYATTINKARA, THIRUVANANTHAPURAM(RTD IST
          GRADE DRAFTSMAN)
    7     E M SALAHUDEEN
          NAZEER MANZIL VETTAKOTTUKONAM, PULIYOORKONAM VIA,
          PALLICKAL, THIRUVANANTHAPURAM
    8     E.SUBERKUNJU
          ANCY COTTAGE, PACHIRA, PULLIPURAM P O,
          THIRUVANANTHAPURAM
    9     N VARIJAKSHAN
          KARUNIA, THALAYAL, KUTHIRAKULAM P O, THIRUVANANTHAPURAM
    10    ABDUL RASHEED
          AGED 64 YEARS, R/A.M S MANZIL, ANDOORKONAM P O, VIA,
          POTHENCODE, THIRUVANANTHAPURAM
    11    BENDICT JAYARAJ G
 OP(KAT) NO. 393 OF 2014
and connected cases

                              2

            R/A.VEETTIVILAYIL, KIZHAKKALLAYAM, KALLAYAN P O,
            THIRUVANANTHAPURAM
     12     N CHANDRAN NAIR, THIRUVONAM
            KIZHAPALOOR, VINOBHANNIKETHAM P O, ARYANADU,
            NEDUMANGADU, THIRUVANANTHAPURAM
     13     V SIVAKUMARAN NAIR
            R/A.AVITTAM, THALAYAL, ARULUMMOODU P O,
            THIRUVANANTHAPURAM(RTD IST GRADE SURVEYOR FROM SURVEY &
            LAND RECORDS)
           BY ADV SRI.T.G.KRISHNAN (THRISSUR)


RESPONDENT/S/RESPONDENTS:

    1      STATE OF KERALA
           REP BY ITS SECRETARY, REVENUE DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM-695001
    2      THE DIRECTOR
           SURVEY AND LAND RECORDS, THIRUVANANTHAPURAM-
           695001
    3      THE ACCOUNTANT GENERAL OF KERALA (A & E)
           THIRUVANANTHAPURAM-695039
    4      THE SUB TREASURY OFFICER
           PENSION PAYMENT TREASURY, NEYYATTINKARA,
           THIRUVANANTHAPURAM-695121
    5      THE SUB TREASURY OFFICER
           SUB TREASURY , KAZHAKOOTAM, THIRUVANANTHAPURAM-
           695582
    6      THE SUB TREASURY OFFICER
           SUB TREASRY NEDUMANGADU, THIRUVANANTHAPURAM
    7      THE SUB TREASURY OFFICER
           SUB TREASURY , KADAKKAL, KOLLAM DIST
    8      THE TREASURY OFFICER
           PENSION PAYMENT TREASURY, UPPALLAM ROAD, STATUE,
           THIRUVANANTHAPURAM
           BY ADV GOVERNMENT PLEADER, ADV.A.J.VARGHESE


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).91/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING: WAQF
 OP(KAT) NO. 393 OF 2014
and connected cases

                                3




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                      OP(KAT) NO. 91 OF 2015
      AGAINST THE ORDER/JUDGMENT TA 3248/2012 OF KERALA
           ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/APPLICANT:

            G.RAMACHANDRAN NAIR
            AGED 69 YEARS
            S/O.GOVINDA PILLAI, RESIDING AT RAMASREE,
            MUDAPURAM PO, CHIRAYINKEEZHU, THIRUVANANTHAPURAM
            (RETIRED AS HEAD DRAFTSMAN, FROM THE OFFICE OF
            THE ASSISTANT DIRECTOR OF SURVEY AND LAND RECORDS
            (MAPPING) THIRUVANANTHAPURAM - 695 041).
            BY ADV T. RAJASEKHARAN NAIR


RESPONDENT/S/RESPONDENTS:

     1      STATE OF KERALA
            REP.BY THE SECRETARY, REVENUE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM - 695 001
     2      THE DIRECTOR
            SURVEY AND LAND RECORDS, THIRUVANANTHAPURAM - 695
            001
     3      THE ACCOUNTANT GENERAL A E
            KERALA, THIRUVANANTHAPURAM - 695 001
     4      THE SUB TREASURY OFFICER
            SUB TREASURY, ATTINGAL, THIRUVANANTHAPURAM, PIN -
            695001
            BY ADV GOVERNMENT PLEADER, ADV. A.J.VARGHESE
 OP(KAT) NO. 393 OF 2014
and connected cases

                            4


      THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).393/2014
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(KAT) NO. 393 OF 2014
and connected cases

                                5




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                      OP(KAT) NO. 92 OF 2015
      AGAINST THE ORDER/JUDGMENT TA 4378/2012 OF KERALA
           ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/APPLICANTS:

     1      V.K.GOPALAN
            AGED 63 YEARS
            SREE BHAVAN, PIDAVOOR P.O., PATHANAPURAM, KOLLAM
            DISTRICT (RETIRED HEAD DRAFTSMAN).
     2      M.SARALA
            RESIDING AT SREEPARVATHY, NEAR THOTTAKATTU
            TEMPLE, THANGASSERI P.O., KOLLAM (RETIRED HEAD
            DRAFTSMAN).
            BY ADV T. RAJASEKHARAN NAIR


RESPONDENT/S/RESPONDENTS:

    1       STATE OF KERALA
            REP. BY ITS SECRETARY, REVENUE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2       THE DIRECTOR
            SURVEY AND LAND RECORDS, THIRUVANANTHAPURAM-
            695001.
    3       THE ACCOUNTAN GENERAL OF KERALA (A & E)
            THIRUVANANTHAPURAM-695039.
    4       THE SUB TREASURY OFFICER
            PENSION PAYMENT TREASURY, KOLLAM-691001.
    5       THE SUB TREASURY OFFICER
            SUB TREASURY, PATHANAPURAM-689695.
 OP(KAT) NO. 393 OF 2014
and connected cases

                            6


      THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).393/2014
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(KAT) NO. 393 OF 2014
and connected cases

                                7




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                      OP(KAT) NO. 94 OF 2015
        AGAINST THE ORDER/JUDGMENT TA 3413/2012 OF KERALA
           ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/APPLICANT:

    1       K OMANA AMMA
            AGED 71 YEARS
            ESWARA VILASAM HOUSE, KOITHOORKONAM P.O.,
            POTHENCODE VIA, THIRUVANANTHAPURAM(RETIRED FIRST
            GRADE SURVEYORS/DRAFTSMAN)
    2       V.LEELA
            BINDU NIVA, VIKAS NAGAR, SREEKARYAM P.O.,
            THIRUVANANTHAPURAM (RETIRED AS FIRST GRADE
            SURVEYOR/DRAFTSMAN)
    3       M. RAMACHANDRAN NAIR
            THENGUVILAKATHUVEEDU, POTHENCODE P.O.,
            THIRUVANANTHAPURAM (RETIRED AS FIRST GRADE
            SURVEYOR/DRAFTSMAN)
    4       K. DEVADASAN ASARI
            LEKHAS COTTAGE, MENAMKULAM, KAZHAKOOTAM,
            THIRUVANANTHAPURAM (RETIRED AS FIRST GRADE
            SURVEYOR/DRAFTSMAN)
            BY ADV T. RAJASEKHARAN NAIR


RESPONDENT/S/RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
 OP(KAT) NO. 393 OF 2014
and connected cases

                              8

    2      THE DIRECTOR
           SURVEY AND LAND RECORDS, THIRUVANANTHAPURAM - 695
           001.
    3      THE ACCOUNTANT GENERAL OF KERALA (A & E)
           THIRUVANANTHAPURAM- 685 039.
    4      THE SUB TREASURY OFFICER
           PENSION PAYMENT TREASURY, NEYYATINKARA,
           THIRUVANANTHAPURAM - 695 121.
    5      THE SUB TREASURY OFFICER
           KAZHAKOOTTAM, THIRUVANANTHAPURAM - 695 582.
           BY ADV GOVERNMENT PLEADER


        THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).393/2014
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(KAT) NO. 393 OF 2014
and connected cases

                                9




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                      OP(KAT) NO. 99 OF 2015
    AGAINST THE ORDER/JUDGMENT OTHERS 38/2014 OF KERALA
          ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/PETITIONER:

           K.GOPINATHAN NAIR
           AGED 69 YEARS
           S/O. K.P. KOCHAPPAN, RESIDING AT ANUGRAHA,
           K.S.R.A.E 24, KALADI, KARAMANA.P.O.,
           THIRUVANANTHAPURAM. RETIRED AS 2ND GRADE
           DRAFTSMAN, FROM THE OFFICE OF THE ASSISTANT
           DIRECTOR OF SURVEY AND LAND RECORDS VAZHUTHACADU
           THIRUVANANTHAPURAM, 695041).
           BY ADV T.RAJASEKHARAN NAIR


RESPONDENT/S/RESPONDENTS:

    1      THE STATE OF KERALA
           REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2      THE DIRECTOR SURVEY AND LAND RECORDS
           THIRUVANANTHAPURAM-695001.
    3      THE ACCOUNTANT GENERALA E
           KERALA, THIRUVNANTHAPURAM. PIN-695001.
    4      THE SUB TREASURY OFFICER
           PRINCIPAL SUB TREASURY, THIRUVANANTHAPURAM-
           695001.
           BY ADV GOVERNMENT PLEADER, ADV. A.J.VARGHESE
 OP(KAT) NO. 393 OF 2014
and connected cases

                           10


      THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).393/2014
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(KAT) NO. 393 OF 2014
and connected cases

                                11




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
    THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                      OP(KAT) NO. 116 OF 2015
       AGAINST THE ORDER/JUDGMENT TA 1307/2012 OF KERALA
            ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/S/APPLICANT:

      1      RADHAMMA S.,
             AGED 71 YEARS
             POURNAMY, VADAKKEVILA, KOLLAM (RETIRED AS 1ST
             GRADE SURVEYOR/HEAD DRAFTSMEN).
      2      PARUKUTTY AMMA L. KIZHAKKEVILA,
             KUREEPUZHA EAST, KAVANADU, KOLLAM (RETIRED AS 1ST
             GRADE SURVEYOR/HEAD DRAFTSMEN).
      3      ALEXANDER N.,
             THOPPIL, NEETHINAGAR, 58/A, PATTATHANAM, KOLLAM
             (RETIRED AS 1ST GRADE SURVEYOR/HEAD DRAFTSMEN).
5
             PUSHPARAKSHAN PILLAI, KANNANKAPUTHENVEEDU,
             KOTTATHALA, KOTTARAKARA, KOLLAM
             BY ADVS.
             SRI.T.G.KRISHNAN (THRISSUR)
             T. RAJASEKHARAN NAIR


RESPONDENT/S/RESPONDENTS:

      1      STATE OF KERALA
             REP. BY THE SPECIAL SECRETARY, TO REVENUE
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695
             001.
      2      THE DIRECTOR, SURVEY AND LAND RECORDS,
             THIRUVANANTHAPURAM - 695 001.
 OP(KAT) NO. 393 OF 2014
and connected cases

                              12

    3      ACCOUNTANT GENERAL OF KERALA (A AND E),
           THIRUVANANTHAPURAM- 695 039.
           BY ADV GOVERNMENT PLEADER, ADV. A.J.VARGHESE


        THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN
FINALLY HEARD ON 04.01.2024, ALONG WITH OP(KAT).393/2014
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(KAT) NO. 393 OF 2014
and connected cases

                                    13


                      JUDGMENT

[OP(KAT) Nos.393/2014, 91/2015, 92/2015, 94/2015, 99/2015, 116/2015]

A.MUHAMED MUSTAQUE (J)

These original petitions arise from a common order

passed by the Kerala Administrative Tribunal dated

05.08.2014. The petitioners herein were the retired

employees from the department of Survey and Land Records,

who were the applicants before the Tribunal in T.A.No. 751

of 2012 and connected cases. They were given

promotion/grade promotion without insisting for clearing

the prescribed qualifications on the ground that they have

crossed the age of 50. The legal position is clear.

Therefore, such employees are not entitled for exemption.

They can only get promotion on fulfilling the prescribed

qualification for the promotion. The challenge made by the

applicants was unsuccessful before the Tribunal. We are

also not interfering with the propositon of law laid down

in the impugned order. However, we note that many of the

employees have now crossed the age of 75 years and they OP(KAT) NO. 393 OF 2014 and connected cases

have been enjoying the pension based on the last drawn

salary at the time of retirement. Unsettling their pension

at this stage would be unequitable, as they are not

committed any mistake in obtaining the promotion. It would

be unjust to recover and re-fix the pay at this stage of

time.

Therefore, while affirming the order of the Tribunal,

we order that no recovery shall be effected from the

petitioners and no change shall be made in the fixation of

pay for pensionary benefits based on the impugned order.

Accordingly, the impugned order is modified to the extent

as above and the Original Petitions are disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE RK OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 393/2014

PETITIONER ANNEXURES ANNEXURE A TRUE PHOTOCOPY OF THE T.A.NO.6423/2012 ON THE FILE OF THE KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM (W.P.(C) 7445/2011 OF HON'BLE HIGH COURT OF KERALA).

ANNEXURE B TRUE PHOTOCOPY OF THE COUNTER AFFIDAVIT FILED BY THE 1ST RESPONDENT IN W.P.(C) NO.7445/2011.

ANNEXURE C A TRUE PHOTOCOPY OF THE ORDER DATED 05.08.2014 IN T.A.NO.6423/2012 (W.P. (C)NO.7445/2011), PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM.

ANNEXURE D A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20.02.2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT. ANNEXURE E A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 07.10.2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT. ANNEXURE F TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28.10.2011 ISSUED BY THE 2ND RESPONDENT TO SRI.ABDUL KHARIM.S ANNEXURE G A TRUE PHOTOCOPY OF THE ORDER DATED 02.01.2014 PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL IN T.A.NO.512/2012.

ANNEXURE H A TRUE PHOTOCOPY OF THE COMMUNICATION DATED ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE COMMUNICATIONS, DTD 11/4/2007,ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT IN RESPECT OF ALL THE PETITIONERS EXHIBIT P2 THE TRUE COPY OF THE COMMON JUDGMENT DTD 1/2/2006 IN WPC NO 7927/2003 PASSED BY THIS COURT EXHIBIT P3 THE TRUE PHOTOCOPY OF THE ORDER DTD 31/5/2006 , ISSUED BY THE 2ND RESPONDENT OP(KAT) NO. 393 OF 2014 and connected cases

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC NO 23555/2007 PASSED BY THIS COURT IN ONE OF THE PETITIONER CASE EXHIBIT P5 TRUE COPY OF THE ONE OF THE REPRESENTATION SUBMITTED BY THE ONE OF THE PETITIONERS CASE EXHIBIT P6 TRUE COPY OF THE ORDER DTD 17/9/2010 ISSUED BY THE IST RESPONDENT EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS DTD 3/2/2011,ISSUED BY THE 2ND RESPONDENT EXHIBIT P8 TRUE PHOTOCOPY OF THE INTERIM ORDER PASSED BY THIS HONOURABLE COURT IN WPC

EXHIBIT R2(a) TRUE COPY OF THE LETTER NO.19606/E2/2003/RD DATED 16.04.2014. EXHIBIT R2(b) TRUE COPY OF THE GOVERNMENT ORDER NO.G.O.RT 2284/14/RD DATED 28.05.2014. EXHIBIT R2(c) TRUE COPY OF THE GOVERNMENT LETTER NO.85167/PWC-A3/10/FIN DATED 06.12.2010. EXHIBIT R2(d) TRUE COPY OF THE GOVERNMENT ORDER NO.G.O.(RT)NO.4492/10/RD. DATED 17.09.2010.

OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 91/2015

PETITIONER ANNEXURES ANNEXURE A THE TRUE PHOTOCOPY OF THE TA NO 3248/2012 WPC NO 2516/2010 SUBMITTED BY THE PETITIONERS BEFORE THIS HON'BLE COURT ) ON THE FILES OF THE KERALA ADMINISTRATIVE TRIBUNAL ANNEXURE B THE TRUE PHOTOCOPY OF THE COUNTER AFFIDAVIT FILED BY THE 2ND RESPONDENT IN THE ABOVE CASE ANNEXURE C THE TRUE COPY OF THE ORDER IN TA NO 3248/2012 PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL ANNEXURE D A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20.2.2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT ANNEXURE E A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 7.10.2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT ANNEXURE F A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28.10.2011 ISSUED BY THE 2ND RESPONDENT TO SRI. ABDUL KHARIM ANNEXURE G A TRUE PHOTO COPY OF THE COMMUNICATION DATED 27.1.2015 ISSUED BY THE 2ND RESPONDENT TO 3RD RESPONDENT ANNEXURE H A TRUE PHOTOCOPY OF THE INTERIM ORDER IN OP(KAT) NO 393/2014 DATED 10.3.2015 PASSED BY THIS COURT.

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE COMMUNICATIONS DATED 30-12-2009 ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT IN RESPECT OF THE PETITIONER EXHIBIT P2 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 24-9-2009 PASSED BY THIS HONOURABLE COURT IN WPC.15000/07.

RESPONDENT EXHIBITS EXHIBIT R2(A) TRUE COPY OF THE LETTER NO 19606/E2/2003/RD DATED 16.4.2014 EXHIBIT R2(B) TRUE COPY OF THE GOVERNMENT ORDER NO GO RT 2284/14 RD DATED 28.5.2014 OP(KAT) NO. 393 OF 2014 and connected cases

EXHIBIT R2(C) TRUE COPY OF THE GOVERNMENT LETTER NO 85167/PWC-A3/10/FIN DATED 6.12.2010 EXHIBIT R2(D) TRUE COPY OF THE GOVERNMENT ORDER NO GO(RT) NO 4492/10 RD DATED 17.9.2010 OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 92/2015

PETITIONER ANNEXURES ANNEXURE A THE TRUE PHOTOCOPY OF THE TA.

NO.4378/2012 (W.P.(C) NO.10336/2011 SUBMITTED BY THE PETITIONERS BEFORE THIS HON'BLE COURT) ON THE FILE OF THE KERALA ADMINISTRATIVE TRIBUNAL.

ANNEXURE B A TRUE COPY OF THE ORDER IN TA.

NO.4378/2012 IN (W.P.(C) NO.10336/2011) PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL.

ANNEXURE C A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20.2.2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT.

ANNEXURE D A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 7.10.2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT.

ANNEXURE E A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28.10.2011 ISSUED BY THE 2ND RESPONDENT TO SHRI ABDUL KHARIM. ANNEXURE F A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 27.1.2015 ISSUED BY THE 2ND RESPONDENT TO 3RD RESPONDENT. ANNEXURE G A TRUE PHOTOCOPY OF THE INTERIM ORDER IN OP(KAT) NO.393/2014 DATED 10.3.2015 PASSED BY THIS COURT.

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE COMMUNICATIONS DATED 11-4-2007, ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT IN RESPECT OF ALL THE PETITIONERS EXHIBIT P2 THE TRUE COPY OF THE COMMON JUDGMENT DATED 1-2-2006 IN WPC NO. 7927/2003 PASSED BY THIS COURT.

EXHIBIT P3 THE TRUE PHOTOCOPY OF THE ORDER-DATED 31-5-2006, ISSUED BY THE 2ND RESPONDENT. EXHIBIT P4 A TRUE PHOTOCOPY OF THE JUDGMENT IN WPC NO. 26163/2006 & 19423/2009 PASSED BY THIS COURT ON ONE OF THE PETITIONERS CASE.

EXHIBIT P5 A TRUE COPY OF THE ONE OF THE OP(KAT) NO. 393 OF 2014 and connected cases

REPRESENTATION SUBMITTED BY THE ONE OF THE PETITIONERS.

EXHIBIT P6 A TRUE COPY OF THE ORDER DATED 17-9-2010 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P7 A TRUE COPY OF THE PROCEEDINGS DATED 1- 2-2011 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P8 A TRUE PHOTOCOPY OF THE INTERIM ORDER PASSED BY THIS HONOURABLE COURT IN WPC NO. 7445/2011.

OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 94/2015 PETITIONER ANNEXURES ANNEXURE A THE TRUE PHOTOCOPY OF THE T.A. NO.

3413/2012 WP(C) NO. 6114/2011, SUBMITTED BY THE PETITIONERS BEFORE THIS HON'BLE COURT ON THE FILE OF THE KERALA ADMINISTRATIVE TRIBUNAL. ANNEXURE B THE TRUE PHOTOCOPY OF THE COUNTER AFFIDAVIT FILED BY THE 2ND RESPONDENT IN THE ABOVE CASE.

ANNEXURE C THE TRUE COPY OF THE ORDER IN TA NO.

3413/2012 WP(C) NO. 6114/2011 PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL. ANNEXURE D A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20.2.2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT. ANNEXURE E A TRUE COPY OF THE COMMUNICATION DATED 7.10.2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT.

ANNEXURE F A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28.10.2011 ISSUED BY THE 2ND RESPONDENT TO SRI. ABDUL KHARIM. ANNEXURE G A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 27.1.2015 ISSUED BY THE 2ND RESPONDENT TO 3RD RESPONDENT IS PRODUCED AND MARKED AS ANNEXURE G. ANNEXURE H A TRUE PHOTOCOPY OF THE INTERIM ORDER IN OP(KAT) NO. 393/2014 DATED 10.03.2015 PASSED BY THIS COURT. EXHIBIT P1 TRUE COPY OF THE COMMUNICATIONS, DATED 11/04/2010 ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT IN RESPECT OF ALL THE PETITIONERS.

EXHIBIT P2 TRUE COPY OF THE COMMON JUDGMENT I W.P(C) 6927/2003 DATED 01/02/2006 EXHIBIT P3 TRUE COPY OF THE ORDER DATED 31/05/2006 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN W.P(C)

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS. OP(KAT) NO. 393 OF 2014 and connected cases

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 17/09/2010 ISSUED BY THE IST RESPONDENT. EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS DATED 27/01/2011,ISSUED BY THE 2ND RESPONDENT.

EXHIBIT R2(a) TRUE COPY OF THE LETTER NO.19606/E2/2003/RD DATED 16.04.2014 EXHIBIT R2(b) TRUE COPY OF THE GOVERNMENT ORDER No.G.O.RT 2284/14/RD DATED 28.05.2014 EXHIBIT R2(c) TRUE COPY OF THE GOVERNMENT LETTER NO.85167/PWC-A3/10/FIN DATED 06.12.2010 EXHIBIT R2(d) TRUE COPY OF THE GOVERNMENT ORDER No.G.O.(Rt) No.4492/10/RD DATED 17.09.2010 OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 99/2015 PETITIONER ANNEXURES ANNEXURE A1 THE PHOTOCOPY OF THE JUDGMENT DATED 24.09.2009, PASSED IN WP(C) NO. 13010/2008 BY THE HON'BLE HIGH COURT. ANNEXURE A2 THE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE APPLICANT BEFORE THE 1ST RESPONDENT.

ANNEXURE A3 THE TRUE PHOTOCOPY OF THE COMMUNICATION DATED 15.01.2014 ISSUED BY THE 3RD RESPONDENT TO THE APPLICANT. EXHIBIT P1 THE TRUE PHOTOCOPY OF THE ORIGINAL APPLICATION NO. 38/2014 SUBMITTED BY THE PETITIONERS BEFORE THE KERALA ADMINISTRATIVE TRIBUNAL.

EXHIBIT P2 THE TRUE PHOTOCOPY OF THE INTERIM ORDER PASSED IN OA NO. 38/2014 THE KERALA ADMINISTRATIVE TRIBUNAL.

EXHIBIT P3 THE TRUE COPY OF THE ORDER IN O.A. NO.

38/2014 PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL.

EXHIBIT P4 THE TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20-2-2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT. EXHIBIT P5 THE TRUE PHOTOCOPY OF THE COMMUNICATION DATED 7-10-2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT. EXHIBIT P6 THE TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28-10-2011 ISSUED BY THE 2ND RESPONDENT TO SRI. ABDUL KHARIM. EXHIBIT P7 THE TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28-10-2015 ISSUED BY THE 3RD RESPONDENT TO 4TH RESPONDENT. EXHIBIT P8 THE TRUE PHOTOCOPY OF THE INTERIM ORDER IN OPKAT NO. 393/2014 DATED 10-3-2015 PASSED BY THIS COURT.

RESPONDENT EXHIBITS Exhibit R2(a) TRUE COPY OF THE LETTER. NO.

19606/E2/2003/RD DATED 16/4/2014 Exhibit R2(b) TRUE COPY OF THE GOVERNMENT ORDER NO.

G.O.RT 2284/14/RD DATED 28.5.2014 OP(KAT) NO. 393 OF 2014 and connected cases

Exhibit R2(c) TRUE COPY OF THE GOVERNMENT LETTER NO.85167/PWC-A3/10/FIN DATED 6/12/2010. Exhibit R2(d) TRUE COPY OF THE GOVERNMENT ORDER NO.

G.O. (RT) NO. 4492/10/RD DATED 17.09.2010 OP(KAT) NO. 393 OF 2014 and connected cases

APPENDIX OF OP(KAT) 116/2015 PETITIONER ANNEXURES ANNEXURE A THE TRUE PHOTOCOPY OF THE TA.NO.1307/2012 (WP(C) NO.33399/2006 SUBMITTED BY THE PETITIONERS BEFORE THIS HON'BLE COURT) ON THE FILE OF THE KERALA ADMINISTRATIVE TRIBUNAL.

ANNEXURE B THE TRUE PHOTOCOPY OF THE COUNTER AFFIDAVIT FILED BY THE 1ST RESPONDENT IN THE ABOVE CASE.

ANNEXURE C THE TRUE COPY OF THE ORDER IN TA.NO.1307/12 PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL.

ANNEXURE D A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 20.2.2007 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT.

ANNEXURE E A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 7.10.2011 ISSUED BY THE GOVERNMENT TO THE 2ND RESPONDENT.

ANNEXURE F A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 28.10.2011 ISSUED BY THE 2ND RESPONDENT TO SRI.ABDUL KHARIM. ANNEXURE G A TRUE PHOTOCOPY OF THE ONE OF PROCEEDINGS DATED 27.1.2015 ISSUED BY THE 3RD RESPONDENT TO ONE OF THE PETITIONERS. ANNEXURE H A TRUE PHOTOCOPY OF THE INTERIM ORDER IN OP(KAT) NO.393/2014 DATED 10.3.2015 PASSED BY THIS COURT.

Exhibit P1 A TRUE COPY OF THE OR THEIRS ISSUED BY THE 3RD RESPONDENT DTD.2.8.06,1.5.06,30.6.06. Exhibit P2 A TRUE COPY OF THE OBJECTIONS FILED BY THE 1ST 4TH AND 5TH PETITIONERS BEFORE THE 2ND RESPONDENT.

Exhibit P3 A TRUE COPY OF THE CIRCULARS DATED 16.10.1989.

Exhibit P4 A TRUE COPY OF THE CIRCULARS DATED 14/8/1990.

Exhibit P5 A TRUE COPY OF THE JUDGMENT DTD.12.2006 IN O.P.NO.23066/2022.