Kerala High Court

State Of Kerala,Represented By vs Mercy K.J on 22 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                            2024:KER:78391
                              1

OP(KAT) Nos.75, 90, 122 & 124 of 2023

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                              &

            THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                   OP(KAT) NO. 75 OF 2023

        AGAINST THE ORDER/JUDGMENT DATED 16.03.2022 IN OA

(EKM) NO.2341 OF 2018 OF KERALA ADMINISTRATIVE TRIBUNAL,

THIRUVANANTHAPURAM

PETITIONERS:

    1      STATE OF KERALA,REPRESENTED BY
           THE SECRETARY TO GOVERNMENT, LOCAL SELF
           GOVERNMENT DEPARTMENT, GOVERNMENT
           SECRETARIAT,THIRUVANANTHAPURAM, KERALA,
           PIN - 695001

    2      THE DIRECTOR OF PANCHAYAT,
           DIRECTORATE OF PANCHAYAT, PUBLIC OFFICE,
           MUSEUM.P.O, THIRUVANANTHAPURAM, KERALA,
           PIN: 695033.

    3      THE DEPUTY DIRECTOR OF PANCHAYAT,
           OFFICE OF THE DEPUTY DIRECTOR, PATHANAMTHITTA,
           KERALA, PIN: 689645.

           BY ADV GOVERNMENT PLEADER
RESPONDENTS:
                                                       2024:KER:78391
                                    2

OP(KAT) Nos.75, 90, 122 & 124 of 2023

     1         SABU.K.A.,S/O. M.P. ANTONY, AGED 53 YEARS
               PICHANATTU, KOZHENCHERRY, WORKING AS LD CLERK,
               KOTTANAD GRAMA PANCHAYAT, PATHANAMTHITTA,
               KERALA, PIN - 689645

     2         SURAJ.C.T,
               ATTENDANT, MUKKAM GRAMA PANCHAYATH, MUKKAM,
               KOZHIKODE, KERALA, PIN: 673692.

               BY ADVS.
               O.D.SIVADAS
               S.SHYAM KUMAR

OTHER PRESENT:

               SRI.A.J.VARGHESE,SENIOR GOVERNMENT PLEADER


         THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP       FOR     ADMISSION     ON       22.10.2024,    ALONG   WITH
OP(KAT).90/2023, 122/2023 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                  2024:KER:78391
                                 3

OP(KAT) Nos.75, 90, 122 & 124 of 2023

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

            THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                       OP(KAT) NO. 90 OF 2023

        AGAINST THE ORDER/JUDGMENT DATED 16.03.2022 IN OA

NO.2217    OF   2018    OF   KERALA   ADMINISTRATIVE   TRIBUNAL,

THIRUVANANTHAPURAM

PETITIONERS:

    1      STATE OF KERALA,REPRESENTED BY
           THE SECRETARY TO GOVERNMENT, LOCAL SELF
           GOVERNMENT DEPARTMENT SECRETARIATE,
           THIRUVANANTHAPURAM, KERALA, PIN - 695001

    2      THE DIRECTOR OF PANCHAYATS,
           DIRECTORATE OF PANCHAYATHS, PUBLIC OFFICE
           BUILDINGS, MUSEUM.P.O,, THIRUVANANTHAPURAM,
           KERALA, PIN - 695033

    3      THE DEPUTY DIRECTOR OF PANCHAYATS,
           OFFICE OF THE DEPUTY DIRECTOR OF PANCHAYATS,
           THODUPUZHA P.O., IDUKKI, KERALA, PIN - 685058

           BY ADV GOVERNMENT PLEADER


RESPONDENTS:
                                                      2024:KER:78391
                                   4

OP(KAT) Nos.75, 90, 122 & 124 of 2023

     1         MERCY K.J.,AGED 58 YEARS
               W/O.C.M.DAVID, CLERK, KUMARAMANGALAM GRAMA
               PANCHAYATH. THODUPUZHA, IDUKKI, PIN: 685 058,
               RESIDING AT CHELAT HOUSE, KOTHAMANGALAM P.O.,
               ERNAKULAM, KERALA, PIN - 686691

     2         SOORAJ C.T.,
               OFFICE ATTENDANT, MUKKAM GRAMA PANCHAYAT,
               MUKKAM P.O, RESIDING AT CHOLAYIL THODIKAYIL
               HOUSE, THONDIMMAL, MUKKAM P.O, KOZHIKKODE,
               KERALA, PIN - 673062


               BY ADVS.
               S.A.ANAND
               S.SHYAM KUMAR
               S.P.ARAVINDAKSHAN PILLAY
               N.SANTHA
               V.VARGHESE
               PETER JOSE CHRISTO
               K.N.REMYA
               L.ANNAPOORNA
               VISHNU V.K.
               ABHIRAMI K. UDAY


OTHER PRESENT:

               SRI.A.J.VARGHESE,SENIOR GOVERNMENT PLEADER


         THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP       FOR     ADMISSION    ON       22.10.2024,    ALONG   WITH
OP(KAT).75/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
                                                   2024:KER:78391
                                   5

OP(KAT) Nos.75, 90, 122 & 124 of 2023

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                   &

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                        OP(KAT) NO. 122 OF 2023

        AGAINST THE ORDER/JUDGMENT DATED 16.03.2022 IN OA

NO.489    OF     2021    OF   KERALA   ADMINISTRATIVE   TRIBUNAL,

THIRUVANANTHAPURAM

PETITIONERS:

    1      STATE OF KERALA,REPRESENTED BY
           THE SECRETARY TO GOVERNMENT, LOCAL SELF
           GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    2      THE DIRECTOR OF PANCHAYAT,
           DIRECTORATE OF PANCHAYATS, PUBLIC OFFICE
           BUILDINGS, MUSEUM.P.O, THIRUVANANTHAPURAM, PIN
           - 695033

    3      THE DEPUTY DIRECTOR OF PANCHAYATS,
           OFFICE OF THE DEPUTY DIRECTOR OF PANCHAYATS,
           THODUPUZHA P.O, IDUKKI, PIN - 685058

           BY ADV GOVERNMENT PLEADER


RESPONDENTS:
                                                  2024:KER:78391
                               6

OP(KAT) Nos.75, 90, 122 & 124 of 2023

           SALEELAMOL.M.M.,W/O. C.M.DAVID, AGED 59 YEARS
           RETIRED LD CLERK, KUMILY GRAMA PANCHAYAT,
           IDUKKI DISTRICT RESIDING AT EZHAVARVAYALIL,
           KATTAPPANA P.O, VALIYAKANDOM, IDUKKI, PIN -
           685508


           BY ADVS.
           S.P.ARAVINDAKSHAN PILLAY
           S.A.ANAND
           N.SANTHA
           V.VARGHESE
           PETER JOSE CHRISTO
           K.N.REMYA
           L.ANNAPOORNA
           VISHNU V.K.
           ABHIRAMI K. UDAY


OTHER PRESENT:

           SRI.A.J.VARGHESE,SENIOR GOVERNMENT PLEADER


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP   FOR     ADMISSION    ON       22.10.2024,    ALONG   WITH
OP(KAT).75/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
                                                   2024:KER:78391
                                 7

OP(KAT) Nos.75, 90, 122 & 124 of 2023

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                      OP(KAT) NO. 124 OF 2023

           AGAINST THE ORDER/JUDGMENT DATED IN OA NO.2298 OF

2018          OF     KERALA      ADMINISTRATIVE       TRIBUNAL,

THIRUVANANTHAPURAM

PETITIONERS:

       1      STATE OF KERALA,REPRESENTED BY
              THE SECRETARY TO GOVERNMENT, LOCAL SELF
              GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, KERALA, PIN - 695001

       2      THE DIRECTOR OF PANCHAYATS,
              VIKAS BHAVAN, P.M.G.
              JUNCTION,THIRUVANANTHAPURAM, KERALA,PIN: 695001

       3      THE DEPUTY DIRECTOR OF PANCHAYAT,
              CIVIL STATION, KOLLAM, KERALA, PIN: 691001

              BY ADV GOVERNMENT PLEADER


RESPONDENTS:

       1      S.BEEVIJAN, W/O. UMAR, AGED 52 YEARS
              LOWER DIVISION CLERK,VILAKKUDY GRAMA
                                                        2024:KER:78391
                                     8

OP(KAT) Nos.75, 90, 122 & 124 of 2023

               PANCHAYATH, KOLLAM DISTRICT, PIN: 691508,
               RESIDING AT FATHIMA MANZIL, AVANNOOR,
               KOTTARAKKARA, KERALA, PIN - 691506

     2         THE SECRETARY, VILAKKUDY GRAMA PANCHAYATH,
               KOLLAM, KERALA, PIN: 691508

     3         SOORAJ.C.T, OFFICE ATTENDANT, MUKKOM GRAMA
               PANCHAYATH, MUKKOM, KOZHIKODE, KERALA, PIN:
               673602

               BY ADVS.
               N.UNNIKRISHNAN
               M.R.SASITH


OTHER PRESENT:

               SRI.A.J.VARGHESE,SENIOR GOVERNMENT PLEADER


         THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP       FOR     ADMISSION      ON       22.10.2024,    ALONG   WITH
OP(KAT).75/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
                                                           2024:KER:78391
                                     9

OP(KAT) Nos.75, 90, 122 & 124 of 2023



                             JUDGMENT

Dated this the 22nd day of October, 2024

A.Muhamed Mustaque, J.

The State filed these Original Petitions challenging a

common order related to cancellation of quota for contingent

employees to be appointed as by-transfer appointments as

LDC/LD Typist in Local Self Government Institutions. These

appointments were made pursuant to Annexure A1 followed

by Annexure A2 Government Orders. That means, the

appointments were legal, by virtue of Annexures A1 and A2

orders.

2. The Government realised that contingent

employees will not come under the last grade employees

after an Original Application filed by one of the last grade

government servants before the Tribunal. In that application,

the Tribunal ordered the Government to consider the

representation filed by the last grade servant. The

Government, by Annexure A7, clarified in the year 2017 that, 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

contingent employees cannot be equated with the last grade

servants and they will not come under the Kerala Panchayat

Subordinate Service Rules. By the time, the applicants before

the Tribunal were appointed and they were officiating as LDC.

The Government also clarified before the Tribunal that

Annexure A7 would have only prospective application. But at

the same time, there was a direction in Annexure A5 and A7

that appointments already given should be cancelled. This

order of cancellation of appointments already affected is the

crux of the dispute before the Tribunal.

3. The Tribunal, noting that these appointments

were made on the strength of clarification issued by the

Government and the Government, by Annexure A7 order

having only prospective application, cannot unsettle the

appointments already effected. It is also submitted at the

Bar that all these appointees have retired from service now.

4. The Tribunal, taking note of the factual

circumstances above, ordered that the promotion granted to 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

those applicants before the Tribunal shall be treated as

regular and they are entitled to draw all pensionary benefits.

5. The learned Government Pleader submits that

they are not entitled to any pensionary benefits. Their

employment itself is contrary to the Rules and therefore, they

are liable to restore all the benefits enjoyed by them. It is

also submitted that they are also not entitled to any pension

or pensionary benefits.

6. There is no dispute to the fact that their

appointments had not been questioned by any one and even

the Government justified their appointments. The

Government realised their mistake that they could not be

treated as lower grade Government servants later. That

realisation cannot unsettle the service condition of an

employee who has already served and continued for long.

The Government Order has only prospective application

including for any other claim for further promotion. The

appointments as such cannot be treated as illegal. In that 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

view, the Tribunal was justified that the applicants are

entitled to all consequential benefits attached to the post of

LDC.

7. We do not find any reason to interfere with the

order invoking the powers under Article 227 of the

Constitution of India.

Accordingly, these original petitions are dismissed.

The Death-Cum Retirement Gratuity or pensionary benefits, if

any, due to them, shall be released at the earliest.

sd A.MUHAMED MUSTAQUE JUDGE

sd/-

P.M.MANOJ JUDGE

das 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

APPENDIX OF OP(KAT) 90/2023

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE GO(P) NO.1/2014/P&ARD DATED03-01-2014

Annexure A2 TRUE COPY OF THE GO(P) NO.21/2014/P&ARD DATED 19-07-2014.

Annexure A3 TRUE COPY OF THE LETTER NO.E 10- 1000/2014 DATED 17-01-2015 OF THE 2 ND PETITIONER.

Annexure A4 TRUE COPY OF THE ORDER NO.A3-423/14 DATED 30-09-2015

Annexure A5 TRUE COPY OF THE GO(RT) NO.49/2017/LSGD DATED 07-01-2017

Annexure A6 TRUE COPY OF THE ORDER DATED 20-07-2015 OF THE KERALA ADMINISTRATIVE TRIBUNAL IN

Annexure A7 TRUE COPY OF THE GO(RT) NO.671/2015/LSGD DATED 07-03-2015

Annexure A8 TRUE COPY OF THE GO(MS) NO.186/2006/LSGD 03-08-2006

Annexure A9 TRUE COPY OF THE ORDER DATED 02-06-2017 IN O.A(EKM0NO.232/2017 AND CONNECTED CASES OF THIS TRIBUNAL.

Annexure A10 TRUE COPY OF THE GO(MS) NO.158/2018/LSGD DATED 01-11-2018

ExhibitP 1 TRUE COPY OF THE O.A . NO.2217/2018 ALONG WITH ANNEXURES 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

Exhibit P2 TRUE COPY OF INTERIM ORDER DATED 22-11- 2018 OF THE KERALA ADMINISTRATIVE TRIBUNAL.

Exhibit P3 TRUE COPY OF REPLY STATEMENT FILED ON 27-02-2019 BY THE THIRD PETITIONER HEREIN IN THE ORIGINAL APPLICATION IN IN

Exhibit P4 TRUE COPY OF REPLY STATEMENT FILED ON 25-10-2019 TRUE COPY OF REPLY STATEMENT FILED ON 25-10-2019 BY THE SECOND PETITIONER HEREIN IN THE ORIGINAL APPLICATION.

Exhibit P5 TRUE COPY OF REPLY STATEMENT FILED ON 06-01-02020 BY THE FIRST PETITIONER HEREIN IN THE ORIGINAL APPLICATION

Exhibit P6 TRUE COPY OF THE FINAL ORDER OF THE KERALA ADMINISTRATIVE TRIBUNAL DATED 16- 03-2022 IN THE AFORESAID ORIGINAL APPLICATION.

2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

APPENDIX OF OP(KAT) 122/2023

PETITIONER ANNEXURES

Annexure A1 THE COPY OF THE GO (P) NO.1/2014/P&ARD DATED 03.01.2014.

Annexure A2 THE COPY OF THE GO (P) NO.21/2014/P&ARD DATED 19.07.2017.

Annexure A3 TRUE COPY OF THE LETTER NO.E10- 1000/2014 DATED 17.01.2015 OF THE 2ND PETITIONER.

Annexure A4 THE COPY OF THE ORDER NO.A3- 423/14 DATED 31.03.2015 OF THE 3RD PETITIONER.

Annexure A5 TRUE COPY OF THE ORDER NO.A3- 393/04 DATED 05.02.2016 OF THE 2ND PETITIONER.

Annexure A6 TRUE COPY OF THE ORDER NO.A3- 7730/2010 DATED 08.12.2016 OF THE 2ND PETITIONER.

Annexure A7 TRUE COPY OF THE GO(RT) NO.49/2017/LSGD DATED 07.01.2017.

Annexure A8 TRUE COPY OF THE GO (RT).

NO.671/2015/LSGD DATED 07.03.2015.

Annexure A9 TRUE COPY OF THE GO (MS) NO.186/2006/LSGD DATED 03.08.2006.

Annexure A10 TRUE COPY OF THE FINAL ORDER DATED 02.06.2017 IN OA(EKM) NO.232/2017 OF THIS TRIBUNAL.

2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

Annexure A11 TRUE COPY OF THE GO (MS) NO.158/2018/LSGD DATED 01.11.2018.

Annexure A12 TRUE COPY OF THE ORDER NO.A5-4927/2017 DATED 15.12.2017 OF THE 3RD PETITIONER.

Exhibit P1 A TRUE COPY OF THE O.A NO.489/2021 ALONG WITH ANNEXURES A1 TO A12

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY FIRST PETITIONER DATED 23.07.2021.

Exhibit P3 TRUE COPY OF THE STATEMENT FILED BY THE THIRD PETITIONER ON 10.02.2022.

Exhibit P4 TRUE COPY OF THE IMPUGNED ORDER PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL ON 16.03.2022 IN THE ABOVEMENTIONED ORIGINAL APPLICATION.

2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

APPENDIX OF OP(KAT) 124/2023

PETITIONER ANNEXURES

AnnexureA1 A COPY OF ORDER NO.K1-2558/94 DATED 17.12.1994 ISSUED BY THE TALUK PANCHAYATH OFFICER, KOTTARAKKARA

AnnexureA2 A TRUE COPY OF PERSONAL MEMORANDUM OF THE APPLICANT

AnnexureA3 A TRUE COPY OF ORDER NO.E2-4486/2014 DATED 15.09.2015 ISSUED BY THE 3RD PETITIONER

AnnexureA4 A TRUE COPY OF GO(P)NO.1/2014/P&ARD DATED 03.01.2014 ISSUED BY THE CHIEF SECRETARY, GOVERNMENT OF KERALA

AnnexureA5 A TRUE COPY OF ORDER NO.D3/3313/2006 DATED 07.11.2006 OF THE 3RD PETITIONER

AnnexureA6 A TRUE COPY OF LETTER NO.E10-1000/2014 DATED 17.01.2015 OF THE 2ND PETITIONER

AnnexureA7 A TRUE COPY OF GO(P)NO.49/2017/ LSGD DATED 07.01.2017

AnnexureA8 A TRUE COPY OF GO(MS)NO.186/06/ LSGD DATED 03.08.2006

AnnexureA9 A TRUE COPY OF NOTICE NO.E2-4486/14 DATED 03.02.2017

AnnexureA10 A TRUE COPY OF THE ORDER NO.E3- 9927/2005 DATED 09.10.2006 ISSUED BY THE PANCHAYATH DEPUTY DIRECTOR, ALAPPUZHA 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

AnnexureA11 A TRUE COPY OF REPRESENTATION DATED 04.02.2017 TO THE THIRD PETITIONER

AnnexureA12 A TRUE COPY OF ORDER NO.4486/14 DATED 10.03.2017 ISSUED BY THE THIRD PETITIONER

AnnexureA13 A TRUE COPY OF THE ORDER DATED 02.06.2017 IN OA(EKM)NO.371/2017

AnnexureA14 A TRUE COPY OF THE KERALA PANCHAYATHS (COMMON SERVICE) AMENDMENT RULES, 1987

AnnexureA15 A TRUE COPY OF GO(RT)NO.158/2018/LSGD DATED 01.11.2018

AnnexureA16 A TRUE COPY OF ORDER NO.E2-4486/14 DATED 21.11.2018

AnnexureA18 A TRUE COPY OF THE GO(MS)NO.59/87/LAD DATED 28.02.1987

AnnexureA19 A TRUE COPY OF GO(P)NO.399/80/ (206)/FIN DATED 21.06.1980

AnnexureA20 A TRUE COPY OF GO(P)NO.6/2019/P&ARD DATED 24.08.2019

AnnexureR5(1) THE TRUE COPY OF THE LETTER NO.76739EPA2/2012/LSGD DATED 01.07.2014 OF THE 1ST PETITIONER

AnnexureR5(2) A TRUE COPY OF THE CIRCULAR NO.C1/18141/2014 DATED 05.01.2015

ExhibitP1 TRUE COPY OF THE O.A NO.2298/2018 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

ExhibitP2 TRUE COPY OF THE INTERIM ORDER DATED 28.11.2018 OF THE KERALA ADMINISTRATIVE TRIBUNAL

ExhibitP3 TRUE COPY OF THE REPLY STATEMENT FILED BY THE SECOND PETITIONER ON 24.09.2019

ExhibitP4 TRUE COPY OF REPLY STATEMENT FILED BY THE FIRST PETITIONER ON 24.11.2020

ExhibitP5 TRUE COPY OF REJOINDER DATED 03.01.2021 FILED AGAINST REPLY STATEMENT OF 2ND PETITIONER

ExhibitP6 TRUE COPY OF REPLY STATEMENT FILED ON BEHALF OF THE 3RD RESPONDENT HEREIN(5TH RESPONDENT IN OA) DATED 28/07/2022

ExhibitP7 TRUE COPY OF THE IMPUGNED ORDER PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL ON 16.03.2022 IN THE ABOVE MENTIONED ORIGINAL APPLICATION 2024:KER:78391

OP(KAT) Nos.75, 90, 122 & 124 of 2023

APPENDIX OF OP(KAT) 75/2023 PETITIONER ANNEXURES

Annexure A1 THE COPY OF THE GOVERNMENT ORDER NO.1/2014/P&AMP;ARD DATED 03.01.2014

Annexure A2 THE COPY OF THE G.O(P) NO.21/2014/P&AMP;ARD DATED 19.07.2014

Annexure A3 TRUE COPY OF THE ORDER NO.E3/4010/2006 DATED 07.07.2015 ISSUED BY THE THIRD PETITIONER PROMOTING THE RESPONDENT AS LD CLERK

Annexure A4 THE COPY OF THE G.O(P) NO.49/2017/LSGD DATED 07.01.2017

Annexure A5 TRUE COPY OF G.O(MS) NO.158/2018/LSGD DATED 01.11.2018

Annexure A6 TRUE COPY OF THE NOTICE NO.E3/4010/2006 DATED 21.11.2018 ISSUED BY THE THIRD PETITIONER

Exhibit P1 A TRUE COPY OF THE O.A NO.2341/2018 ALONG WITH ANNEXURES A1 TO A6

Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED 30.11.2018 OF THE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P3 TRUE COPY OF THE REPLY STATEMENT FILED BY THE THIRD PETITIONER ON 21.08.2019

Exhibit P4 TRUE COPY OF THE IMPUGNED ORDER PASSED BY THE KERALA ADMINISTRATIVE TRIBUNAL ON 16.03.2022 IN THE ABOVE MENTIONED ORIGINAL APPLICATION