[Cites 11, Cited by 0]
Kerala High Court
Nishanth K.T vs State Of Kerala on 4 December, 2025
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..1..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 40953 OF 2025
PETITIONERS:
1 PRASAD K,
AGED 47 YEARS
S/O. KRISHNAN NAIR. P, VALIYARATHALA VEEDU, KARIPPOOR
P.O., NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695541
2 VIMAL RAJ.N
AGED 52 YEARS
S/O. NELSON, JOICE BHAVAN, VENGAL, KATTAIKONAM P.O.,
THIRUVANANTHAPURAM, PIN - 695584
3 SABU P
AGED 53 YEARS
S/O. J.PETER, TC 40/2578, VIMALA COTTAGE, VETTAMUKKU,
THIRUMALA, THIRUVANANTHAPURAM ., PIN - 695006
4 RAKHEE K.S.,
AGED 52 YEARS
D/O. K.N. SIDHARTHAN, VINOD VIHAR, ATTINKUZHI,
KAZHAKKUTTAM THIRUVANANTHAPURAM, PIN - 695582
5 DHANYA R.S.,
AGED 51 YEARS
D/O. RAVEENDRAN KUTTY, TC 35/364, DHANYA NIVAS,
VALIYATTHURA, VALLAKKADAVU, THIRUVANANTHAPURAM, PIN -
695008
6 RATNAMANI. R.,
AGED 48 YEARS
D/O. RAMASWAMI CHETTIAR, THIRUVATHIRA BHAVAN,
PULIMATH P.O., PULIMATH, THIRUVANANTHAPURAM, PIN -
695612
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..2..
7 SAJITHA S.,
AGED 49 YEARS
D/O. RAJU K., SANDHYA NILAYAM, KALLARAKKAL, EDACODU,
NEMOM P.O., THIRUVANANTHAPURAM, PIN - 695020
8 SHAJILA S.,
AGED 48 YEARS
D/O. ABDULKHANI, BARKATH MANZIL, POTTAPUTHUVAL,
KARODE, KARODE P.O., THIRUVANANTHAPURAM, PIN - 695506
9 SOBHANA S.,
AGED 53 YEARS
D/O. SELVI K., SHALOM, PACHAKKADU, VENCODU P.O.,
VATTAPPURAM, ., PIN - 695028
0 AJI K. NAIR.,
AGED 51 YEARS
S/O. R.K. KUTTY NAIR, KALLUMALA VEEDU, TC 50/2025
KARAKKAD LANE, PONNUMANGALAM, NEMOM P.O.,
THIRUVANANTHAPURAM ., PIN - 695020
11 SREEKALA U.,
AGED 52 YEARS
D/O. GOPALAKRISHNAN NAIR, MUNNAM VEEDU, VELLAYANI,
NEMOM P.O., THIRUVANANTHAPURAM, PIN - 695020
12 SREEVIDYA S.,
AGED 50 YEARS
D/O. GANGADHARAN ASSARI, CHENNIYOOR KONATHU, KAVUVILA
PUTHEN VEEDU, PEYAD P.O., THIRUVANANTHAPURAM, PIN -
695573
13 REENA G.,
AGED 56 YEARS
D/O. GOPALAN V., MANKAD, VAKKOM, VAKKOM P.O.,, PIN -
695308
14 NASEERA BEEVI S.,
AGED 48 YEARS
D/O. SHAMSUDEEN. A, AMINA MANZIL, KUNNUKADU,
KOITHOORKONAM P.O., POTHENCODU, THIRUVANANTHAPURAM,
PIN - 695584
15 AJITHA V.,
AGED 54 YEARS
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..3..
D/O. VELUKUTTY, KALLUVILA VEEDU, PANAGATTUKARI,
NEYYATTINKARA P.O., THIRUVANANTHAPURAM, PIN - 695121
16 MINIRENU I.,
AGED 58 YEARS
D/O. GOPINATHAN NAIR, GIRIDARSAN, TC8/120, THIRUMALA
P.O., THIRUVANANTHAPURAM ., PIN - 695006
17 BINDU G.,
AGED 53 YEARS
D/O. K.GANGADHARA KURUP, BEENA BHAVAN, PARAKKUNU
P.O., NAVAIKULAM,PRAKUNNU, THIRUVANANTHAPURAM, PIN -
695603
18 BINDU S.,
AGED 52 YEARS
D/O. N.GOPALAKRISHNAN N., SREE PRABHA, PANDARAKONAM,
ANAD P.O., NEDUMANGAD, THIRUVANANTHAPURAM, PIN -
695541
19 . BINDHU B.S.,
AGED 54 YEARS
D/O.G. BHARGAVAN, NANDANAM, SNEHAVEEDHI, TC 8/3106-5,
RANDAMCHIRA, KARIYAM, POWDIKONAM P.O.,
THIRUVANANTHAPURAM, PIN - 695588
0 . BINU S.,
AGED 49 YEARS
S/O. SADANANDAN C., BEENA HOUSE, DAS NAGAR,
KUNNAPUZHA, ARAMADA P.O.,, PIN - 695032
21 SOBHANA N.
AGED 55 YEARS
D/O. GOPALAN, MANNATHIKONATHU VEEDU, MUKKAMPALAMOODU,
MOONGODU, PEYAD P.O., THIRUVANANTHAPURAM, PIN -
695573
22 MOHANAKUMARI K.,
AGED 55 YEARS
D/O. GOPALAKRISHNAN NAIR. M., SREENANDANAM, ALANCODE,
AMALATHINALA P.O., KEEZHAROOR, KATTAKKADA,
THIRUVANANTHAPURAM., PIN - 695572
23 ANITHA KUMARI S.,
AGED 55 YEARS
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..4..
D/O.G.KRISHNAN, PARAYIL VEEDU, NANNIYODE PACHA,
PALUVALLY P.O., THIRUVANANTHAPURAM, PIN - 695562
BY ADVS.
SRI.LIJU.V.STEPHEN
SMT.INDU SUSAN JACOB
SHRI.SANJAY JOHNSON MATHEW
SMT.JIJI JOY
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
3 THE KERALA PUBLIC SERVICE COMMISSION
PATTOM, THIRUVANANTHAPURAM DISTRICT, REPRESENTED BY
THE SECRETARY, PIN - 695004
BY ADV SHRI.THOMAS JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.11.2025, ALONG WITH WP(C).31098/2025, 31665/2025, THE COURT
ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..5..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 31098 OF 2025
PETITIONERS:
1 SUJITH KUMAR M.K.
AGED 48 YEARS
S/O. LATE SIVANANDAN M.K., AISWARYA, MANGANDAM
KUZHIYIL HOUSE, ELATHUR P.O., KOZHIKODE, PIN - 673303
2 GEETHA P
AGED 52 YEARS
W/O. SUDHIR DAS K., POVANGOTT HOUSE, KOTTOOLI P.O.,
KOZHIKODE, PIN - 673016
BY ADVS.
SRI.LIJU.V.STEPHEN
SMT.INDU SUSAN JACOB
SHRI.TAJ K. TOM
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
3 THE SECRETARY
HEALTH AND FAMILY WELFARE DEPARTMENT,
THIRUVANANTHAPURAM. KERALA, PIN - 695009
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..6..
4 THE DIRECTOR
DIRECTORATE OF MEDICAL EDUCATION, MEDICAL COLLEGE
P.O., THIRUVANANTHAPURAM, KERALA,, PIN - 695001
5 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, KOZHIKODE, KERALA,, PIN -
673008
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.11.2025, ALONG WITH WP(C).40953/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..7..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 31665 OF 2025
PETITIONER/S:
1 NISHANTH K.T.
AGED 48 YEARS
S/O. PUSHPAVALLY C.K., DREAMS EDAKKAD P.O.,
KOZHIKODE, PIN - 673005
2 FAIJU S.P.
AGED 46 YEARS
D/O. MUHAMMED S.P., PONNANGADATH PARAMBA, PARVATHI
PURAM ROAD, PANNIYANKARA P.O., KALLAI, KOZHIKODE, PIN
- 673003
BY ADVS.
SRI.LIJU.V.STEPHEN
SMT.INDU SUSAN JACOB
SHRI.TAJ K. TOM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE SECRETARY
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA,, PIN - 695001
3 THE ADDITIONAL CHIEF SECRETARY
AYUSH DEPARTMENT, THIRUVANANTHAPURAM, KERALA,, PIN -
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..8..
695001
4 THE PRINCIPAL AND CONTROLLING OFFICER
GOVERNMENT HOMEOPATHIC MEDICAL COLLEGE , IRANIMUTTOM,
MANACAUD P.O THIRUVANANTHAPURAM, KERALA, PIN - 695009
5 THE PRINCIPAL
GOVERNMENT HOMEOPATHIC MEDICAL COLLEGE, KARAPARAMBA
POST, KOZHIKODE, PIN - 673010
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.11.2025, ALONG WITH WP(C).40953/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..9..
JUDGMENT
These writ petitions have been filed by persons with disabilities
under the Rights of Persons with Disabilities Act, 2016, (for short,
"the RPwD Act") challenging the rejection of their claim for service-
related benefits, including promotional prospects, seniority, probation
etc.
2. When these writ petitions came up for admission, the learned
Special Government Pleader raised a preliminary objection that since
the issues raised in these writ petitions pertain to service conditions
of government employees, the petitioners ought to have approached
the Kerala Administrative Tribunal (KAT), and therefore, the writ
petitions are not maintainable. In view of the contention as above, the
writ petitions were posted for hearing the question of maintainability.
3. Heard Sri.Liju.V.Stephen, the learned counsel for the
petitioners and Sri.Antony Mukkath, the learned Special Government
Pleader.
4. The learned counsel for the petitioners submitted that the
petitioners are differently-abled persons and, though they are in
government service, they have approached this Court by filing the
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..10..
present writ petitions for violation of their rights under Article 14 of
the Constitution of India; and hence, the writ petitions are
maintainable. It is further submitted that the petitioners were initially
employed on temporary basis in different establishments under the
Government of Kerala through the Employment Exchange, and
thereafter, they were regularized on the basis of Ext.P1 Government
Order, GO(P) No.40/13/SJD dated 18.05.2013. The grievance of the
petitioners is that they have been denied all career-advancement
benefits incidental to service that are otherwise extended to regular
employees. According to the petitioners, such denial is per se
contrary to the statutory mandate of the Persons with Disabilities
(Equal Opportunities, Protection of Rights and Full Participation) Act,
1995.
5. It was further submitted that after regularisation, they were
directed to be appointed in supernumerary posts under various
Government establishments. However, in Ext.P1, it was stipulated
that upon the retirement of such appointees, the respective posts
would stand abolished. Hence, it became incumbent upon the
Government to lay down service conditions for such appointees,
including matters relating to seniority, probation, promotion, and
other consequential benefits. Accordingly, GO(P) No.01/16/SJD dated
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..11..
03.02.2016 [Ext.P2 in WP(C) Nos.31098/2025 & 31665/2025 and
Ext.P3 in WP(C) No.409653/2025] has been issued, laying down the
service conditions for the said appointees with regard to their service
conditions such as seniority, probation, promotion etc. Thereafter,
similarly situated persons challenged GO(P) No.01/16/SJD dated
03.02.2016, which finally reached before the apex court; and the apex
court in Maya P.C. & others v. State of Kerala & another [2025
INSC 773] has found that the said order is discriminatory, irrational
and violative of Article 14 of the Constitution of India. Therefore,
according to the learned counsel for the petitioners, since the order,
which is the subject matter of challenge in these writ petitions, is
found by the apex court to be violative of Article 14 of the
Constitution of India, the petitioners have all right to approach this
Court under Article 226 of the Constitution of India.
6. The learned Special Government Pleader, on the other hand,
submitted that the writ petitions are purely service matters of State
employees and since there is an alternative remedy available under
the Administrative Tribunals Act, 1985, their remedy is to approach
the KAT and not this Court. Relying on the judgment of the apex court
in Leelavathi N. v. State of Karnataka [2025 KHC OnLine 6878],
the learned Government Pleader submitted that the High Court
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..12..
should not entertain writ petitions under Article 226 bypassing
statutory remedies and hence, the writ petitions are not maintainable.
7. I have considered the rival contentions raised on both sides.
The Administrative Tribunals Act, 1985, is an Act to provide for the
adjudication or trial by Administrative Tribunals of disputes and
complaints with respect to recruitment and conditions of service of
persons appointed to public services and posts in connection with the
affairs of the Union or of any State or of any local or other authority
within the territory of India or under the control of the Government of
India in pursuance of Article 323 A of the Constitution. It is also
constituted for matters connected therewith or incidental thereto.
Administrative Tribunals are established to exercise the jurisdiction
of powers and authority conferred on the Administrative Tribunal for
the State by or under the Act. Article 323A of the Constitution of
India inserted by the 42nd amendment with effect from 03.01.1977
empowers the parliament to provide, by law, for adjudication of
disputes relating to recruitment and conditions of service of persons
appointed to public services and posts under the Union or the State.
Pursuant thereto, the Administrative Tribunals Act, 1985, was
enacted providing for establishment of Central and State
Administrative Tribunal as the forum of first instance in service
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..13..
matters. The High Court's writ jurisdiction under Article 226/227
remains intact, but the settled principle is that the parties must
approach the tribunal, with the High Court exercising judicial review
thereafter as held in L.Chandra Kumar v. Union of India [1997
KHC 503]. The object of the Administrative Tribunals Act is to reduce
the mounting service litigation burden on the High Court to secure a
speedy and specialized adjudication of service disputes and to ensure
uniformity and efficiency in the redressal of grievances of public
servants. Similarly, the object of the RPwD Act is to fulfill India's
obligations under the UN Convention on the Rights of Persons with
Disabilities (UNCRPD); and the RPwD Act guarantees quality and
non-discrimination for people with disabilities by providing
reservations and promotional benefits in employment, and ensuring
"reasonable accommodation" in public services. Though it is a
beneficial legislation, it does not oust or override the jurisdictional
framework of the service tribunals. The petitioners herein, being
government employees, must raise their claims before the
appropriate forum. They can invoke the rights under the RPwD Act in
support of their claims. But, such claims must be raised before the
KAT as the tribunal is the forum of first instance. As per the Kerala
Administrative Tribunals Act, all service-related disputes including
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..14..
issues relating to time-bound higher grades and pay fixation of
Persons with Disabilities employees are required to be adjudicated by
the KAT as the court of first instance, and the jurisdiction of the High
Court arises only thereafter.
8. The apex court in Leelavathi (supra), has held that High
Court should not entertain writ petitions under Article 226 of the
Constitution bypassing statutory dispensation. The tribunals created
under the Administrative Tribunals Act function as the court of first
instance in service matters. Certain exceptions under which a petition
under Article 226 of the Constitution can be entertained despite the
availability of an alternative remedy have been enumerated in PHR
Invent Educational Society v. UCO Bank and others [(2024) 6
SCC 579], which, as extracted in Leelavathi (supra), read as follows:
"37. It could thus clearly be seen that the Court has carved out
certain exceptions when a petition under Art.226 of the Constitution
could be entertained in spite of availability of an alternative remedy.
Some of them are thus:
(i) where the statutory authority has not acted in accordance with the
provisions of the enactment in question;
(ii) it has acted in defiance of the fundamental principles of judicial
procedure;
(iii) it has resorted to invoke the provisions which are repealed; and
(iv) when an order has been passed in total violation of the principles
of natural justice.
38. It has however been clarified that the High Court will not
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..15..
entertain a petition under Art.226 of the Constitution if an effective
alternative remedy is available to the aggrieved person or the statute
under which the action complained of has been taken itself contains a
mechanism for redressal of grievance."
9. Hence, where there is an efficacious alternate remedy
available, the High Court cannot entertain any matter squarely falling
within the domain of tribunals . The instances referred to in PHR
Invent Educational Society (supra), are instances of ultra vires or
illegal exercise of power by the statutory authority, violation of the
principles of natural justice, or where the vires of the parent
legislation itself is under challenge. Therefore, these are the
exemptions that have been carved out and reiterated by the apex
court. Admittedly, the facts of the present case do not fall under any
of these exemptions so as to warrant the maintainability of the writ
petitions before the High Court. The prayers in these writ petitions
purely come under service conditions. Hence, I hold that the writ
petitions are not maintainable and the petitioners have to agitate
their claims before the Kerala Administrative Tribunal.
Accordingly, the writ petitions are dismissed as not
maintainable.
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..16..
APPENDIX OF WP(C) NO. 40953 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE GOVT. ORDER G.O.(P) NO.
40/13/SJD DATED 18-5-2013
Exhibit P2 A TRUE COPY OF THE GOVT. ORDER G.O.(P) NO.
63/13 SJD ORDER DATED 7.8.2013
Exhibit P3 A TRUE COPY OF THE G.O (P) NO.01/16/SJD
DATED 3-2-2016 ISSUED BY THE 1ST RESPONDENT
Exhibit P4 A TRUE COPY OF A CLARIFICATORY ORDER NO.
G.O(P) NO.6/16/SJD DATED 04/05/2016 ISSUED
BY THE 1ST RESPONDENT
Exhibit P5 A TRUE COPY OF THE ORDER OF APPOINTMENT
ISSUED BY THE 3RD RESPONDENT TO THE 1ST
PETITIONER
Exhibit P6 A TRUE COPY OF THE ORDER DATED 11.12.2013
ADMITTING THE 1ST PETITIONER ON DUTY IN THE
3RD RESPONDENT ESTABLISHMENT
Exhibit P7 A TRUE COPY OF THE ORDER OF APPOINTMENT
ISSUED BY THE 3RD RESPONDENT TO THE 2ND
PETITIONER
Exhibit P8 A TRUE COPY OF THE ORDER DATED 24.10.2013
POSTING THE 3RD PETITIONER IN THE 3RD
RESPONDENT OFFICE
Exhibit P9 A TRUE COPY OF THE ORDER DATED 24.10.2013
APPOINTING THE 4TH PETITIONER AS ASSISTANT
(SUPERNUMERARY) BY THE 3RD RESPONDENT
Exhibit P10 A TRUE COPY OF THE ORDER DATED 31.10.2013
ADMITTING THE 1ST PETITIONER ON DUTY IN THE
3RD RESPONDENT ESTABLISHMENT .ORDER
NO;ESTT.II(3)-9407/2013/GW
Exhibit P11 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
5TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P12 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
6TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P13 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
7TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P14 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
8TH PETITIONER DATED 24.10.2013 ISSUED BY
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..17..
THE 3RD RESPONDENT
Exhibit P15 A TRUE COPY OF THE ORDER DATED 4.12.2013
ADMITTING THE 10ST PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P16 . A TRUE COPY OF THE APPOINTMENT ORDER OF
THE 11TH PETITIONER DATED 24.10.2013 ISSUED
BY THE 3RD RESPONDENT
Exhibit P17 A TRUE COPY OF THE ORDER DATED 31.10.2013
ADMITTING THE 11TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P18 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
13TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P19 A TRUE COPY OF THE ORDER DATED 31.10.2013
ADMITTING THE 13TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT
Exhibit P20 A TRUE COPY OF THE ORDER DATED 1.11.2013
ADMITTING THE 14TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT .ORDER
NO;ESTT.II(3)-9407/2013/GW
Exhibit P21 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
15TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P22 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
16TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit 2P3 A TRUE COPY OF THE ORDER DATED 4.11.2013
ADMITTING THE 16TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P24 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
17TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P25 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
18TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P26 A TRUE COPY OF THE ORDER DATED 1.11.2013
ADMITTING THE 18TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P27 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
19TH PETITIONER DATED 24.10.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P28 A TRUE COPY OF THE ORDER DATED 1.11.2013
ADMITTING THE 19TH PETITIONER ON DUTY IN
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..18..
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P29 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
20TH PETITIONER DATED 20.11.2013 ISSUED BY
THE 3RD RESPONDENT
Exhibit P30 A TRUE COPY OF THE ORDER DATED 30.12.2013
ISSUED BY THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P31 A TRUE COPY OF THE ORDER DATED 6.12.2013
ADMITTING THE 20TH PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P32 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
21ST PETITIONER DATED 6.4.2015 ISSUED BY
THE 3RD RESPONDENT
Exhibit P33 A TRUE COPY OF THE ORDER DATED 18.5.2017
ADMITTING THE 22ND PETITIONER ON DUTY IN
THE 3RD RESPONDENT ESTABLISHMENT
Exhibit P34 A TRUE COPY OF APPOINTMENT ORDER DATED
05/09/2016 OF THE 23RD PETITIONER ISSUED BY
THE 3RD RESPONDENT
Exhibit P35 A TRUE COPY OF THE ORDER G.O(P)
NO.7/16/SJ.D DATED 20/06/2016 OF THE SOME
PETITIONERS ISSUED BY THE 1ST RESPONDENT
Exhibit P36 A TRUE COPY OF THE REPRESENTATION MADE TO
THE 3RD RESPONDENT DATED NIL
Exhibit P37 A TRUE COPY OF THE ORDER REJECTING THE
PETITIONERS CLAIM BY THE 3RD RESPONDENT
DATED 3.10.2025
RESPONDENT ANNEXURES
Annexure A1(a) A TRUE COPY OF THE APPOINT ORDER OF THE LST
APPLICANT DATED 16/01/2017
Annexure A1(b) TRUE COPY OF THE PSC ADVICE MEMO DATED
11/08/2014 OF THE 2ND APPLICANT
Annexure A1(c) A TRUE COPY OF THE PSC ADVICE MEMO DATED
22/06/2017 OF THE 3RD APPLICANT
Annexure A1(d) A TRUE COPY OF THE PSC ADVICE MEMO DATED
25/04/2019 OF THE 4TH APPLICANT
Annexure A1(e) A TRUE COPY OF THE PSC ADVICE MEMO DATED
11/08/2014 OF THE 5TH APPLICANT
Annexure A1(f) A TRUE COPY OF THE PSC ADVICE MEMO DATED
24/02/2020 OF THE 6TH APPLICANT
Annexure A1(g) A TRUE COPY OF THE PSC ADVICE MEMO DATED
21/06/2023 OF THE 7TH APPLICANT
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..19..
Annexure A1(h) A TRUE COPY OF THE PSC ADVICE MEMO DATED
29/08/2016 OF THE 8TH APPLICANT
Annexure A1(i) A TRUE COPY OF THE PSC ADVICE MEMO DATED
03/ 10/2019 OF THE 9TH APPLICANT
Annexure A1(j) A TRUE COPY OF THE PSC ADVICE MEMO DATED
22/06/2017 OF THE LOTH APPLICANT
Annexure A1(k) A TRUE COPY OF THE 2ESY PSC ADVICE MEMO
DATED 28/ 10/2019 OF THE LLTH APPLICANT
Annexure A(2) A TRUE COPY OF G.O.(P) NO.40/2013/SWD DATED
18.05.2013
Annexure A(3) A TRUE COPY OF G.O.(P) NO.1/2016/SJD DATED
03.02.2016
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..20..
APPENDIX OF WP(C) NO. 31098 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE GOVT. ORDER G.O.(P) NO.
40/13/SJD DATED 18-5-2013
Exhibit P2 A TRUE COPY OF THE G.O (P) NO.01/16/SJD
DATED 3-2-2016 ISSUED BY THE 2ND RESPONDENT
Exhibit P3 A TRUE COPY OF THE G.O(P) NO.6/16/SJD DATED
4-5-2016 ISSUED BY THE 2ND RESPONDENT
Exhibit P4 A TRUE COPY OF THE ORDER DATED 17-01-2014
ISSUED BY THE 1ST RESPONDENT
Exhibit P5 A TRUE COPY OF THE PROCEEDINGS DATED 9-7-
2014 OF THE 4TH RESPONDENT REGARDING THE
APPOINTMENT OF 1ST PETITIONER
Exhibit P6 A TRUE COPY OF THE REPRESENTATION DATED 28-
07-2025 MADE BY THE 1ST PETITIONER TO THE
4TH RESPONDENT
Exhibit P7 A TRUE COPY OF THE ORDER DATED 02-01-2018
ISSUED BY THE 1ST RESPONDENT
Exhibit P8 A TRUE COPY OF THE PROCEEDINGS OF THE 4TH
RESPONDENT DATED 05-03-2018 REGARDING THE
APPOINTMENT OF 2ND PETITIONER
Exhibit P9 A TRUE COPY OF THE REPRESENTATION DATED 28-
07-2025 MADE BY THE 1ST PETITIONER TO THE
4TH RESPONDENT
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..21..
APPENDIX OF WP(C) NO. 31665 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE GOVT. ORDER G.O.(P) NO.
40/13/SJD DATED 18-5-2013
Exhibit P2 A TRUE COPY OF THE G.O (P) NO.01/16/SJD
DATED 3-2-2016 ISSUED BY THE 2ND RESPONDENT
Exhibit P3 A TRUE COPY OF THE G.O(P) NO.6/16/SJD DATED
4-5-2016 ISSUED BY THE 2ND RESPONDENT
Exhibit P4 A TRUE COPY OF THE ORDER DATED 09/10/2013
NO.1983/E2/13 GHMCT ISSUED BY THE 4TH
RESPONDENT
Exhibit P5 A TRUE COPY OF THE ORDER
NO.1983/E2/2013/GHMCT DATED 14-3-2014
PASSED BY THE 4TH RESPONDENT REGULARISING
THE APPOINTMENT OF 1ST PETITIONER
Exhibit P6 A TRUE COPY OF THE REPRESENTATION DATED 9-
12-2021 MADE BY THE 1ST PETITIONER TO 4TH
RESPONDENT
Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED 28-
07-2025 MADE BY THE 1ST PETITIONER TO THE
4TH RESPONDENT
Exhibit P8 A TRUE COPY OF THE ORDER NO.1983/E2/13
GHMCT DATED 09/10/2013 ISSUED BY THE 4TH
RESPONDENT
Exhibit P9 A TRUE COPY OF THE ORDER NO.1983/E2/2013
GHMCT DATED 08-07-2014 PASSED BY THE 4TH
RESPONDENT REGULARISING THE APPOINTMENT OF
2ND PETITIONER
Exhibit P10 A TRUE COPY OF THE REPRESENTATION MADE BY
THE 2ND PETITIONER TO 4TH RESPONDENT DATED
NIL
Exhibit P11 A TRUE COPY OF THE COMMUNICATION NO.AYUSH-
B2/118/2024-AYUSH DATED 01-7-2024 ISSUED BY
THE 1ST RESPONDENT REJECTING THE CLAIM FOR
CAREER ADVANCEMENT BENEFITS TO DIFFERENTLY
ABLED PERSONS
Exhibit P12 A TRUE COPY OF THE COMMUNICATION
NO.351/E2/2022/GHMCT DATED 19/07/2024
ISSUED BY THE 4TH RESPONDENT REJECTING THE
CLAIM FOR CAREER ADVANCEMENT BENEFITS TO
DIFFERENTLY ABLED PERSONS
2025:KER:92754
WP(C) Nos.40953, 31098 & 31665 of 2025
..22..
Exhibit P13 A TRUE COPY OF THE REPRESENTATION DATED 28-
07-2025 MADE BY THE 2ND PETITIONER TO THE
4TH RESPONDENT
