Kerala High Court
Divya P vs State Of Kerala on 2 April, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:27786
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA, 1947
WP(C) NO. 35286 OF 2022
PETITIONER:
RINCY A.,
AGED 36 YEARS
UPSA, MTUP SCHOOL, ALAYAMON, ANCHAL,
KOLLAM PIN-691 324
(RESIDING AT THENGAZHIKATHU VEEDU,
PUTHAYAM, KARUKONE PO, PIN-691 306).
BY ADV S.SANTHOSH KUMAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
GENERAL DEPARTMENT, EDUCATION SECRETARIAT,
THIRUVANANTHAPURAM. PIN-695 001.
2 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN-695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
O/O. DISTRICT EDUCATIONAL OFFICER,
PUNALUR, KOLLAM. PIN- 691305.
4 ASST. EDUCATIONAL OFFICER,
O/O. ASST. EDUCATIONAL OFFICER, ANCHAL,
KOLLAM, PIN 691306.
5 THE MANAGER, MTUP SCHOOL,
ALAYAMON, ANCHAL, KOLLAM PIN-691 324.
6 SMT. DIVYA P,
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:2:
DIVYA SADANAM(PULLAMKATTIL), THUVAYOOR NORTH,
MANAKKALA PO, PATHANAMTHITTA, PIN- 691 551.
BY ADVS.
PRASANTH SUGATHAN, R5
P.RAVEENDRAN, R6
B.BIPIN
VARSHA BHASKAR(K/487/2004)
THRESSY THOMAS(K/000161/2017)
ANUPAMA SIBI(K/698/2019)
SRI. P. SANTHOSH KUMAR, SPL.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.03.2025, ALONG WITH WP(C).6147/2023 & 42242/2022, THE
COURT ON 02.04.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA, 1947
WP(C) NO. 42242 OF 2022
PETITIONER:
THE MANAGER, MTUP SCHOOL
ALAYAMON ANCHAL, KOLLAM, PIN 691324.
REPRESENTED BY RAHIM. M AGED 62 YEARS,
S/O MEERASAHIB, CURRENTLY RESIDING AT GREEN VIEW,
KARUKONE P.O.,- 691306, POWER OF ATTORNEY HOLDER
FOR ABDUL SALIM ,AGED 80 YEARS ,
S/O.KUNJUVAVAKUNJU, PERMANENTLY RESIDING AT
AVOORAYYATH NO 2 NEETHI NAGAR, OPP. KRISTURAJ
SCHOOL, PATTATHANAM, KOLLAM ,PIN -691021,
CURRENTLY RESIDING AT P.O BOX NO 46700 UAE.
BY ADVS.
S.PRASANTH (AYYAPPANKAVU)
VARSHA BHASKAR
THRESSY THOMAS
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM. PIN-695 001.
2 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN-695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
O/O DISTRICT EDUCATIONAL OFFICER, PUNALUR,
KOLLAM. PIN-691305
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4 ASST. EDUCATIONAL OFFICER
O/O ASST. EDUCATIONAL OFFICER, ANCHAL,
KOLLAM, PIN 691306.
5 SMT. DIVYA P,
DIVYA SADANAM (PULLAMKATTIL) THUVAYOOR NORTH,
MANAKKALA P.O PATHANAMTHITA, 691551.
6 RINCY A
UPSA, MTUP SCHOOL, ALAYAMON ANCHAL, KOLLAM,
PIN -691324, RESIDING AT THENGAZHIKATHU VEEDU,
PUTHAYAM KARUKONE P.O -691306
BY ADVS.
P.RAVEENDRAN, R5
S. SANTHOSH KUMAR, R6
BABY SUJATHA(K/1648/2000), R6
SRI.P. SANTHOSH KUMAR, SPL.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.03.2025, ALONG WITH WP(C).35286/2022 AND
CONNECTED CASES, THE COURT ON 02.04.2025 DELIVERED THE
FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 2ND DAY OF APRIL 2025 / 12TH CHAITHRA, 1947
WP(C) NO. 6147 OF 2023
PETITIONER:
DIVYA P.,
AGED 40 YEARS
W/O.LATE V.S.ABHILASH, UPST , MTUPS,
ALAYAMON, KOLLAM, PIN-691106
( PRESENTLY OUT OF EMPLOYMENT),
RESIDING AT PULLAMKATTIL,
THURAVUR NORTH, MANAKKALA P.O, ADOOR,
PATHANAMTHITTA DISTRICT, PIN - 691551
BY ADVS.
P.RAVEENDRAN
B.BIPIN
ARUN BOSE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THRIUVANANTHAPURAM, PIN - 695014
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3 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE ASSISTANT EDUCATION OFFICER,
PUNALUR, KOLLAM DISTRICT,, PIN - 691305
4 THE ASSISTANT EDUCATIONAL OFFICER,
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
ANCHAL, KOLLAM DISTRICT, PIN - 691306
5 THE MANAGER,
MTUP SCHOOL, ALAYAMOM, ANCHAL,
KOLLAM DISTRICT, PIN - 691106
6 RINCY.A.,
THENGEZHIKATHU VEEDU, PUTHAYAM,
KARUKONE P.O, PATHANAMTHITTA,
PIN - 691306
BY ADVS.
S.PRASANTH (AYYAPPANKAVU), R5
S.SANTHOSH KUMAR, R6
VARSHA BHASKAR
ANUPAMA SIBI
BABY SUJATHA
SRI. P. SANTHOSH KUMAR, SPL.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.03.2025, ALONG WITH WP(C).35286/2022 AND CONNECTED
CASES, THE COURT ON 02.04.2025 DELIVERED THE FOLLOWING:
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:7:
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.35286 & 42242 of 2022
and 6147of 2023
`````````````````````````````````````````````````````````````
Dated this the 2nd day of April, 2025
JUDGMENT
~~~~~~~~~
These three writ petitions raise the question of
legality of Government Order dated 29.10.2022 on approval of
appointments made to the post of UPST in the MT UP School,
Alayamon, Anchal. The parties to the writ petitions and exhibits
marked are referred to as they are referred to and marked in
W.P.(C) No.35286/2022.
2. The petitioner in W.P.(C) No.35286/2022 is a
UPST appointed in the Aided School of which the 5 th respondent
is the Manager. The petitioner has B.Sc, B. Ed and K.TET
qualifications. The petitioner was appointed as UPST on
01.12.2021 against a retirement vacancy which arose on and
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from 01.04.2020. The 4th respondent-AEO rejected approval to
the appointment as per Ext.P2. In Ext.P2, it was stated that the
appointment of the 6th respondent, a Rule 51B claimant, made
in the same vacancy earlier was declined but the Manager did
not withdraw the proposal for appointment of the 6 th respondent.
The 6th respondent had filed petitions before higher authorities.
3. The petitioner states that the 6th respondent
was appointed earlier as UPST in the vacancy arose on
01.04.2020 as the husband of the 6 th respondent died while in
service, in harness. The appointment was made on 15.07.2021.
The 6th respondent did not possess K-TET qualification and
therefore the educational authorities refused approval to her
appointment. Thereafter, the Manager appointed the petitioner
in the said vacancy and subsequently the Manager has
withdrawn the proposal of the appointment of the 6 th respondent
on 14.02.2022.
4. The 6th respondent did not possess K-TET and
therefore her appointment was not approved. The Manager
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therefore had withdrawn the appointment of the 6 th respondent.
The educational authorities should not have declined approval
to the appointment of the petitioner as per Ext.P2 on the ground
that petition filed by the 6th respondent was pending before the
higher authorities.
5. The Manager filed appeal against Ext.P2
order of the AEO before the 3rd respondent. The 3rd respondent
rejected the appeal on the very same ground as per Ext.P5
order dated 17.03.2022. Ext.P5 order was challenged by the
Manager before the 2nd respondent-Director of General
Education filing revision petition. The revision petition was also
dismissed on the same grounds as per Ext.P6 order dated
25.05.2022. The further statutory revision filed by the Manager
under Rule 92 Chapter XIVA KER was also rejected by the
Government as per Ext.P9 order dated 29.10.2022.
6. The petitioner states that Ext.P9 order holding
that Rule 51B claimant appointed on 15.07.2021 as UPST is
exempted from possessing K-TET qualification is illegal and
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violative of Section 23 of the Right of Children to Free and
Compulsory Education Act, 2009. In State of U.P. v. Anand
Kumar Yadav [2017 (4) KLT OnLine 2154 (SC)], the Hon'ble
Apex Court has held that any relaxation of the minimum
educational qualification can only be made by the Central
Government. This Court also has held in the judgment in
Beena K. v. State of Kerala and others [2018 (2) KLT 191]
that NCTE alone is having the power to relax the qualification.
Therefore, Ext.P9 is liable to be quashed.
7. W.P.(C) No.42242/2022 has been filed by the
5th respondent-Manager of the School challenging the very
same Ext.P9 order dated 29.10.2022. The 5 th respondent urged
that Ext.P9 order holding that Rule 51B claimant appointed on
15.07.2021 as UPST is exempted from possessing K-TET
qualification, is illegal and unsustainable. The 1st respondent-
State of Kerala ought to have found that the 6 th respondent-
Teacher is not qualified for appointment as UPST in the
vacancy which arose on 01.04.2020.
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8. W.P.(C) No.6147/2023 has been filed by the
6th respondent seeking to declare that she is entitled to get
approval to her appointment as UPST from 15.07.2021 and that
she is entitled to get salary for the period during which she was
kept out of employment by the 5th respondent from 09.11.2021
till she is reappointed as UPST.
9. The 6th respondent stated that her husband
died in harness on 22.12.2006 while working as Sanskrit
Teacher in the School. The 6th respondent filed application for
compassionate appointment under Rule 51B. A vacancy of
UPST arose only on 01.06.2020. Due to Covid-19 pandemic
and lockdown, the vacancy was filled up only on 15.07.2021
appointing the 6th respondent. The 3rd respondent-DEO rejected
approval to the appointment of the 6 th respondent holding that
the petitioner is not qualified in K-TET. After rejection of
approval by the DEO, the 5th respondent-Manager mala fide
appointed the petitioner in the place of the 6 th respondent.
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10. The 6th respondent filed appeal before the 3 rd
respondent-DEO challenging rejection of approval. The 3 rd
respondent, however, confirmed the order of the AEO. The 5 th
respondent thereafter issued proceedings dated 14.02.2022
withdrawing the proposal made in favour of the petitioner.
11. The 6th respondent argued that the
appointment of the petitioner is illegal as there was restriction
for appointment in view of the interim order passed by this Court
in W.P.(C) No.19808/2021. The petitioner possessed BA and
B.Ed when she was appointed as UPST. Subsequently, she
secured K-TET qualification in the examination conducted in
February, 2022. Ext.P2 is therefore liable to be set aside and
respondents 4 and 5 are compellable to implement Ext.P3
Government Order.
12. The Special Government Pleader, relying on
the counter affidavit filed on behalf of the 1 st respondent,
submitted that guidelines for conducting TET was issued as per
Notification dated 11.02.2011. Claimants under Rule 51A and
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Rule 51B Chapter XIVA KER as on the date of GO (25.07.2012)
were exempted from acquiring K-TET. Since Government of
India informed that only those candidates who qualified the TET
may be considered for appointment as Teachers, the TET was
made mandatory for appointments from the academic year
2012-2013. The State has given exemptions only in accordance
with the exemptions granted by the NCTE. A dependent can
apply for a post under the Scheme of Compassionate
Appointment only as per his qualifications at the time of
submitting application.
13. The counsel for the 5th respondent relied on
the judgment of this Court in Mehaboob v. State of Kerala
[2022 (4) KLT 653] wherein this Court has held that promotion
cannot be made on the basis of old rules when the vacancy fell
prior to the coming into force of the amended rules. Relying on
the Full Bench judgment of this Court in Mohanan v. Director
of Homeopathy [2006 (3) KLT 641 (FB)], the counsel for the 5th
respondent-Manager argued that whether a candidate has
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requisite qualification for selection and appointment has to be
considered taking into account the qualifications possessed
when the selection and appointment are done.
14. The counsel also relied on the judgment of the
Apex Court in State of Himachal Pradesh v. Raj Kumar [2022
(3) KLT OnLine 1034] to urge the point.
15. The counsel for the petitioner adverting to the
judgment of the Hon'ble Apex Court in Anand Kumar Yadav
(supra) submitted that the object and purpose of introducing the
TET is to ensure that a Teacher who embarks upon instructing
students of Primary and Upper Primary Classes is duly
equipped to fulfill the needs of the students, understands the
relevance of education for a child and can contribute to the well
rounded development of the child.
16. This Court in the judgment in Bhinumol v.
Sreeja [2024 KLT OnLine 2328] has observed that one time
exemption from K-TET qualification was granted only for the
academic year 2012-2013 and not for infinite period or
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subsequent academic years keeping in view of the provisions of
Section 23 of the Right of Children to Free and Compulsory
Education Act, 2009. This Court held that the power to grant
exemption only vests with the Central Government.
17. I have heard the learned counsel for the
petitioners and the learned Special Government Pleader
representing the official respondents.
18. The 6th respondent was appointed as UPST on
15.07.2021. Approval was declined to the appointment of the
6th respondent on 09.09.2021. The 5 th respondent-Manager
submits that the proposal for appointment of the 6 th respondent
was therefore withdrawn and the petitioner was appointed
against the said vacancy on 01.12.2021. The educational
authorities declined approval to the appointment of the petitioner
holding that the 6th respondent has approached higher
authorities aggrieved by the rejection of approval of her
appointment. The 6th respondent is a Rule 51B claimant. It is
urged on behalf of the 6th respondent that she being a Rule 51B
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claimant, the K-TET qualification cannot be applied to her.
19. Guidelines for conducting TET was issued as
per Notification dated 11.02.2011 by the NCTE. The
Government of Kerala issued GO(P) No.244/2012/GEdn dated
25.07.2012 ordering that Teachers appointed against regular
vacancies on or before 31.03.2012 during the academic year
2011-2012, claimants under Rule 51A and 51B, Chapter XIVA
KER were exempted from acquiring K-TET. However, when the
Government of India informed the State Governments that only
those candidates who qualify the TET may be considered for
appointment as a Teacher, the Government of Kerala also
made K-TET mandatory for appointments from 2012-2013.
20. A dependent can apply for a post under the
Scheme for appointment on compassionate grounds only as per
his qualification at the time of submitting application. Such
appointment can be only to a post for which the dependent
satisfies the qualification requirements. In the case of the 6 th
respondent, the husband of the 6th respondent passed away on
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22.12.2006 and application for employment assistance was
made soon thereafter. The 6th respondent was appointed on
15.07.2021.
21. As the NCTE has made K-TET mandatory for
appointment of School Teachers, the mandate of NCTE will
prevail and no Teacher without TET can be appointed as a
Teacher. Admittedly, the 6th respondent did not possess K-TET
qualification at the time of making application for compassionate
appointment or at the time of getting appointment on
15.07.2021. Subsequent acquisition of K-TET qualification by
the 6th respondent is of no consequence. It is to be noted that
the 5th respondent-Manager had subsequently withdrawn the
proposal for appointment of the 6th respondent as Teacher, for
want of K-TET qualification.
22. When the 6th respondent did not possess
qualification necessary for appointment as UPST, the
respondents were not justified in declining approval to the
appointment of the petitioner as UPST on the ground that the 6 th
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respondent had taken up the matter before higher authorities.
This should be especially so when the Manager has stated that
he has withdrawn the proposal in respect of appointment of the
6th respondent. In the circumstances, Ext.P9 order of the 1 st
respondent cannot be sustained.
23. Ext.P9 is therefore quashed. The respondents
are directed to approve the appointment of the petitioner under
Ext.P1 as UPST. Necessary orders shall be passed within a
period of one month.
W.P.(C) Nos.35286/2022 and 42242/2022 are
disposed of as above. W.P.(C) No.6147/2023 is dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/28.03.2025
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APPENDIX OF WP(C) 35286/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 01/12/2021 ISSUED BY THE 5TH
RESPONDENT ALONG WITH DECLARATIONS
FILED BY THE 5TH RESPONDENT BEFORE THE
4TH RESPONDENT, AEO FOR APPROVAL OF
APPOINTMENT.
Exhibit P2 TRUE COPY OF ORDER C/22783/2021 DATED
11/01/2022 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P3 TRUE COPY OF ORDER NO: C/15009/2021
DATED 09/09/2021 OF THE 4TH RESPONDENT.
Exhibit P3 A TRUE COPY OF ORDER NO: M/2/2022 DATED
14/02/2022 OF THE 5TH RESPONDENT.
Exhibit P4 G.O (P) NO.70/12/G.EDN DATED 01/03/2012
ISSUED BY THE 1ST RESPONDENT.
Exhibit P5 TRUE COPY OF THE ORDER NO: B1/
197165/2022 DATED 17/03/2022 OF THE 3RD
RESPONDENT.
Exhibit P6 TRUE COPY OF THE ORDER NO:
F4/236344/2022 DATED 25/05/2022 PASSED
BY THE ADDL. DIRECTOR OF GENERAL
EDUCATION.
Exhibit P7 TRUE COPY OF THE REVISION PETITION
DATED 30/05/2022 FILED BY THE 5TH
RESPONDENT MANAGER BEFORE THE 1ST
RESPONDENT.
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED
15/06/2022 IN W.P(C) NO. 19318/2022.
Exhibit P9 TRUE COPY OF G.O(RT) NO.6231/2022/GEDN
DATED 29/10/2022 ISSUED BY THE 1ST
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RESPONDENT
Exhibit P10 TRUE COPY OF THE GO(P) NO: 244/12/G
EDN. DATED 25/07/2012 OF THE 1ST
RESPONDENT.
Exhibit P11 TRUE COPY OF GO (P) NO: 294/2012/G EDN.
DATED 20/09/2012 OF THE 1ST RESPONDENT.
Exhibit P12 TRUE COPY OF THE LETTER DATED
28/05/2022 OF THE 1ST RESPONDENT TO THE
2ND RESPONDENT.
RESPONDENT'S EXHIBITS
Exhibit R6 TRUE COPY OF THE PROVISIONAL
CERTIFICATE ISSUED TO THE 6TH
RESPONDENT SHOWING SUCCESSFUL
COMPLETION OF K TET CONDUCTED IN
FEBRUARY 2022.
PETITIONER'S EXHIBITS
Exhibit P13 True copy of the appointment order
dated 02/06/2003 issued by the 5th
respondent to Smt Shalini O
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APPENDIX OF WP(C) 42242/2022
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 01/12/2021 ISSUED BY THE
PETITIONER
Exhibit P2 A TRUE COPY OF ORDER C/22783/2021 DATED
11/01/2022 ISSUED BY THE 4TH RESPONDENT
Exhibit P3 TRUE COPY OF ORDER NO. C/15009/2021
DATED 09/09/2021 ISSUED THE 4TH
RESPONDENT
Exhibit P3(A): TRUE COPY OF ORDER NO M/2/2022 DATED
14/02/2022 ISSUED BY THE PETITIONER.
Exhibit P4 A TRUE COPY OF G.O (P) NO. 70/12/G.EDN
DATED 01/03/2012 ISSUED BY THE 1ST
RESPONDENT
Exhibit P5 A TRUE COPY OF THE ORDER NO:
B1/197165/2022 DATED 17/03/2022 ISSUED
BY THE 3RD RESPONDENT
Exhibit P6 A TRUE COPY OF THE ORDER NO:
F4/236344/2022 DATED 25/05/2022 ISSUED
BY THE ADDL DIRECTOR OF GENERAL
EDUCATION (ACADEMIC)
Exhibit P7 A TRUE COPY OF THE REVISION PETITION
DATED 30/05/2022 FILED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
Exhibit P8 A TRUE COPY OF THE JUDGMENT DATED
15/06/2022 IN W.P(C) NO. 19318/2022.
Exhibit P9 A TRUE COPY OF THE G.O(RT)
NO.6231/2022/G.EDN DATED 29/10/2022 OF
THE 1ST RESPONDENT.
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Exhibit P10 A TRUE COPY OF THE GO(P) NO: 244/12/G
EDN. DATED 25/07/2012
Exhibit P11 A TRUE COPY OF GO (P) NO: 2942012/G
EDN. DATED 20/09/2012
Exhibit P12 A TRUE COPY OF THE LETTER DATED
28/05/2022 OF THE 1ST RESPONDENT.
Exhibit P13 A TRUE COPY OF THE CERTIFICATE DATED
30-01-2014 ISSUED BY THE SECRETARY,
NATIONAL COMMISSION FOR MINORITY
EDUCATIONAL INSTITUTIONS
Exhibit P14 THE TRUE COPY OF INTERIM ORDER DATED
04.11.2022 IN W.P (C) 35286 OF 2022
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APPENDIX OF WP(C) 6147/2023
PETITIONER'S EXHIBITS
Exhibit-P1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 01.12.2021 ISSUED BY THE 5TH
RESPONDENT.
Exhibit-P2 TRUE COPY OF THE PROCEEDINGS BY THE
MANAGER MTUPS NO.M/2/2022 DATED
14.2.2022.
Exhibit-P3 TRUE COPY OF THE ORDER NO. G.O(RT)
NO.6231/2022/GEDN DATED 29.10.2022 BY
THE FIRST RESPONDENT.
Exhibit-P4 TRUE COPY OF THE INTERIM ORDER DATED
23.09.2021 IN W.P.(C)NO.19808 OF 2021
OF THIS HON'BLE COURT.
Exhibit-P5 TRUE COPY OF THE PROVISIONAL
CERTIFICATE ISSUED TO THE PETITIONER
SHOWING SUCCESSFUL COMPLETION OF K-TET
CONDUCTED IN FEBRUARY 2022.
Exhibit P6 TRUE COPY OF THE ORDER G.O(P)NO.
244/12/G.EDN DATED 25.7.2012.
RESPONDENT'S EXHIBITS
Exhibit R6 (b) True copy of the Revision Petition
dated 30/05/2022 filed by the 5th
respondent before the state government.
Exhibit R6 (d) True copy of the appointment order
dated 01/12/2021 issued by the 5th
respondent Manager.
Exhibit R6 (a) True copy of appointment order dated
02/06/2003 issued by the 5th respondent
to Smt. Shalini O.
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Exhibit R6 (c) True copy of the order number
C/15009/2021 dated 09/09/2021 of the
4th respondent.
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