[Cites 2, Cited by 0]
Kerala High Court
Bijili P Easow vs State Of Kerala on 5 December, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:94005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 5TH DAY OF DECEMBER 2025 / 14TH AGRAHAYANA, 1947
WP(C) NO. 30460 OF 2025
PETITIONER:
REJU THOMAS,
AGED 54 YEARS
S/O LATE K.V. THOMAS, PRINCIPAL,
ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT
(RESIDING AT KEETHODATHIL, ARANMULA,
PATHANAMTHITTA DISTRICT- 689 533),
PIN - 689641
BY ADVS.
DR.K.P.PRADEEP
SHRI.T.T.BIJU
SMT.T.THASMI
SMT.POOJA V.M.
SMT.M.J.ANOOPA
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM DISTRICT-, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, ULLOOR LANE, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, CHENGANNUR,
ALAPPUZHA DISTRICT, PIN - 689121
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W.P.(C) Nos.30460 & 31391 of 2025
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4 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER-
PATHANAMTHITTA DISTRICT, PIN - 689645
5 THE MANAGER,
ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT, PIN - 689641
6 SMT. SUJA SARA JOHN,
HSST(PHYSICS) ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT, PIN - 689641
7 SMT. ASHA V VARGHESE,
HEADMASTER/VICE PRINCIPAL, ST. THOMAS HSS,
KOZHENCHERY, PATHANAMTHITA DISTRICT, PIN -
689641
BY ADVS.
SRI.ADARSH KUMAR
SHRI.B.HARRYLAL
SHRI.P.VIJAYAKUMAR
SRI.M.V.ASHIM
SMT.U.RESHMA GOPAN
SRI.SHASHANK DEVAN
SMT. SONY K.B., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 03.12.2025, ALONG WITH WP(C).31391/2025, THE
COURT ON 05.12.2025 DELIVERED THE FOLLOWING:
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 5TH DAY OF DECEMBER 2025/14TH AGRAHAYANA, 1947
WP(C) NO. 31391 OF 2025
PETITIONER:
BIJILI P EASOW
AGED 43 YEARS
S/O LATE EASOW PHILIP, MEMBER,
AIDED SCHOOL BOARD OF ST.THOMAS MARTHOMA
CHURCH, KOZHENCHERRY RESIDING AT
PALAKATHARAYIL HOUSE, KOZHENCHERRY P.O,
PATHANAMTHITTA, PIN - 689641
BY ADVS.
SHRI.THOMAS ABRAHAM
SMT.MERCIAMMA MATHEW
SRI.ASWIN.P.JOHN
SHRI.R.ANANTHAPADMANABAN
SHRI.PAUL BABY
SMT.SWATHY A.P.
SMT.FOUSIYA R
SMT.THARA ELIZABETH THOMAS
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, ULLOOR LANE,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
:4:
3 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, CHENGANNUR, ALAPPUZHA, PIN - 689121
4 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
PATHANAMTHITTA DISTRICT, PIN - 689645
5 REV.FR.ABRAHAM THOMAS
S/O LATE THOMAS , THE MANAGER, ST.THOMAS HSS
KOZHENCHERRY, RESIDING AT PUNNACKAMANNIL HOUSE,
THEKKEMALA P.O, KOZHENCHERRY -
PATHANAMTHITTA DISTRICT, PIN - 689641
6 SMT. SUJA SARA JOHN
HSST (PHYSICS), ST.THOMAS HSS KOZHENCHERRY,
PATHANAMTHITTA DISTRICT, PIN - 689641
* ADDL.7 REJU THOMAS,
S/O LATE K.V. THOMAS, AGED 54 YEARS,
RESIDING AT KEETHODATHIL HOUSE, ARANMULA P.O.,
PATHANAMTHITTA, PIN - 689533
[ADDITIONAL 7TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 6.10.2025 IN I.A. NO.2/2025]
* ADDL.8 K.K.ROYSON,
AGED 65 YEARS, S/O LATE K.T.KURIAN
RESIDING AT KAITHAVANA MALAYIL,
THEKKEMALA P.O,
KOZHENCHERRY - 689654
* ADDL.9 THOLOOR MATHEW PHILIP,
AGED 68 YEARS, S/O LATE THOMAS MATHEW
RESIDING AT KOLATH THOLOOR, THEKKEMALA P.O
KOZHENCHERRY - 689654
* VARGHESE THOMAS NEDUVELIL,
ADDL.10 NEDUVELIL, KEEZHUKARA, KOZHENCHERRY P.O
KOZHENCHERRY - 689641
[ADDITIONAL RESPONDENTS 8 TO 10 ARE IMPLEADED
AS PER ORDER DATED 6.10.2025 IN I.A. NO.5/2025
IN WP(C) 31391/2025.]
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*ADDL.11 BENJAMIN MATHEW
AGED 61 YEARS, S/O T.M.MATHEW(LATE),
RESIDING AT EDATHARA BETHEL, KEEZHUKARA,
KOZHENCHERRY 689641, PATHANAMTHITTA DISTRICT
*ADDL.12 LATHA CHERIAN
AGED 59 YEARS, D/O ABRAHAM PHILIP (LATE),
RESIDING AT CHENATHARA PADINJARETHIL,
KEEZHUKARA, KOZHENCHERRY, 689641,
PATHANAMTHITTA DISTRICT
*ADDL.13 BINOY MATHEW SAMUEL
AGED 45 YEARS, S/O P.M.SAMUEL,
RESIDING AT PULIYILETHU HOUSE,
KOZHENCHERRY 689651, PATHANAMTHITTA DISTRICT
(ADDITIONAL RESPONDENTS 11 TO 13 ARE IMPLEADED
AS PER ORDER DATED 05.12.2025 IN IA.4/2025)
BY ADVS.
SRI.ADARSH KUMAR
SHRI.B.HARRYLAL
DR.K.P.PRADEEP
SHRI.T.R.MADHU
SHRI.P.VIJAYAKUMAR
SRI.R.BALAKRISHNAN
SMT.U.RESHMA GOPAN
SRI.M.V.ASHIM
SRI.SHASHANK DEVAN
SMT.M.J.ANOOPA
SHRI.T.T.BIJU
SMT.T.THASMI
SMT.POOJA V.M.
SMT. SONY K.B., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.12.2025, ALONG WITH WP(C).30460/2025, THE
COURT ON 05.12.2025 DELIVERED THE FOLLOWING:
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W.P.(C) Nos.30460 & 31391 of 2025
:6:
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.30460 and 31391 of 2025
`````````````````````````````````````````````````````````````
Dated this the 5th day of December, 2025
JUDGMENT
~~~~~~~~~
Both these writ petitions revolve around the
same dispute and hence they are heard together and
disposed of by a common judgment. The parties and exhibits
are referred to in this judgment as they are described/marked
in W.P.(C) No.30460/2025 (unless otherwise specified), for
convenience.
2. The petitioner was appointed as HST
(Mathematics) in an Aided School managed by the 5th
respondent. The School is under the corporate agency of St.
Thomas Marthoma Church which is declared as a minority
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W.P.(C) Nos.30460 & 31391 of 2025
institution covered under Section 2(g) of the National
Commission for Minority Educational Institutions Act.
3. The petitioner was appointed as HST
(Mathematics) on 02.06.1997. While continuing so, the
petitioner was appointed as HSST and he worked as such
from 31.08.2004 to 31.05.2010. Thereafter, the petitioner
was again appointed as HST (Mathematics). On 20.09.2017,
the petitioner was once again appointed as HSST
(Mathematics).
4. The post of Principal became vacant in the
School on 30.04.2025 and the petitioner was appointed as
Principal as per Ext.P1 order. The petitioner had more than
12 years teaching experience as HSST under the same
educational agency when he was promoted as Principal on
02.05.2025. The 6th respondent, who is working as HSST
(Physics) raised objection over the promotion of the petitioner
as Principal.
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5. However, the Manager forwarded proposal
to appoint the petitioner as Drawing and Disbursing Officer.
By Ext.P4 communication dated 03.06.2025, the Deputy
Director of Education rejected the proposal to appoint the
petitioner as Drawing and Disbursing Officer on the ground
that the petitioner does not have 12 years continuous service
as HSST for promoting him as Principal. The petitioner has
preferred Ext.P5 appeal against Ext.P4, invoking Rule 8A
Chapter XIVA KER, on 09.06.2025. Ext.P5 appeal is
pending.
6. This Court, in W.P.(C) No.28946/2025, by
judgment dated 05.08.2025, directed the Director of General
Education to consider and pass orders on Ext.P5 appeal
within a period of two months. The 6th respondent filed W.P.
(C) No.19642/2025 and this Court, by Ext.P8 judgment dated
27.05.2025, directed the Regional Deputy Director to issue
notice to the parties and take a decision on the proposal for
the appointment of the petitioner as Principal of the School.
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7. The Deputy Director of General Education
(Higher Secondary), Chengannur passed Ext.P7 order dated
12.08.2025 approving the appointment of the 6th respondent
as Principal with effect from 14.07.2025. The petitioner states
that the proposal for appointment of the petitioner as Principal
was rejected by the Deputy Director of Education (Higher
Secondary) as per Ext.P11 order dated 11.07.2025 without
hearing the petitioner. The petitioner thereupon preferred
Ext.P12 appeal before the Deputy Director of Education
invoking Rule 8A Chapter XIVA KER on 18.08.2025.
8. The Manager of the School, without awaiting
for the outcome of the appeal, promoted the 6th respondent as
Principal as per Ext.P13 order dated 14.07.2025 and directed
the petitioner to handover all records, registers, movable and
immovable properties to the 6th respondent immediately.
Ext.P13 order dated 14.07.2025 was followed by Ext.P14
office order promoting the 6th respondent. The petitioner is
before this Court aggrieved by Exts.P7, P13 and P14 orders.
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9. The petitioner states that he was granted
promotion as Principal pressing into service the right of the
management under Article 30(1) of the Constitution of India.
The petitioner satisfies the eligibility conditions prescribed
under Rule 6 Chapter XXXII KER. The petitioner has more
than 12 years of teaching experience at Higher Secondary
level. The Rule does not require that 12 years experience at
the Higher Secondary level should be continuous.
10. As the School is a minority institution,
promotion to the post of Principal need not be based on
seniority. The action of the 3rd respondent in declining the
request of the Manager to appoint the petitioner as Drawing
and Disbursing Officer is illegal and unsustainable. Approval
granted to the appointment of the 6th respondent as Principal
is unsustainable. Exts.P7, P13 and P14 are therefore liable
to be set aside.
11. The petitioner in W.P.(C) No.31391/2025 is
a member of the School Board which manages St. Thomas
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W.P.(C) Nos.30460 & 31391 of 2025
Higher Secondary School, Kozhenchery. The member of the
School Board states that the School is owned and managed
by the St. Thomas Marthoma Church, Kozhenchery and that
the School is governed by Ext.P1 constitution approved by
the Church. The petitioner was appointed as Principal as he
fulfills all the statutory and academic requirements. The 3rd
respondent-Regional Deputy Director has now approved the
appointment of the 6th respondent arbitrarily and illegally. In
the appointment of the 6th respondent, the Manager of the
School acted unilaterally, bypassing the Board and
misrepresenting facts before the statutory authorities.
12. The member of the Board submitted that the
petitioner was appointed as Principal as the School is a
minority institution. The 6th respondent was appointed as
Principal clandestinely without the knowledge, approval or
consent of the Board. Ext.P1 constitution would show that
the School has to be managed by the School Board and the
Manager has to discharge his duties as directed by the
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W.P.(C) Nos.30460 & 31391 of 2025
School Board.
13. The School Board has decided to appoint
the petitioner as the Principal. The Manager, however, acted
defying the directions of the School Board. The valuable
rights of the petitioner will be infringed if the arbitrary
approach adopted by the 5th respondent is allowed to be
sustained. In short, the petitioner-Member in W.P.(C)
No.31391/2025 is supporting the cause of the petitioner in
W.P.(C) No.30460/2025.
14. The 5th respondent filed a counter affidavit.
The 5th respondent stated that the 6th respondent was
appointed as Principal for the better organisation and
development of the School. The appointment was made
exercising rights under Article 30(1) of the Constitution of
India. The 6th respondent took charge as Principal and is
currently discharging the duties of the Principal. After hearing
the parties, the 3rd respondent, by order dated 11.07.2025,
has rejected the approval request for appointment of the
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W.P.(C) Nos.30460 & 31391 of 2025
petitioner as Principal for the reason that the petitioner did not
possess the required eligibility of mandatory 12 years of
continuous Higher Secondary teaching experience.
15. The 6th respondent also filed a counter
affidavit. The 6th respondent stated that the petitioner has
filed W.P.(C) No.30460/2025 suppressing material facts. The
6th respondent joined service as HSST Junior on 15.01.2000.
The appointment was approved with effect from 15.07.2000
as HSST Senior. The 6th respondent is the 5th seniormost
Teacher in the Higher Secondary School. Rank Nos.1 to 4
relinquished their claim for appointment as Principal. Hence,
the petitioner being the next seniormost HSST, was
appointed as Principal.
16. I have heard the learned counsel for the
petitioners in both the writ petitions, the learned Government
Pleader representing the State of Kerala and the respective
learned counsel appearing for the Manager of the School and
the 6th respondent.
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17. The petitioner was initially appointed as
Principal of the Higher Secondary School as per Ext.P1 order
dated 02.05.2025 of the Manager. By Ext.P4 order dated
03.06.2025, the Deputy Director of Education rejected the
request for appointing the petitioner as Drawing and
Disbursing Officer. Thereafter, the Manager appointed the 6th
respondent as the Principal. The said appointment was
approved as per Ext.P7 order dated 12.08.2025 of the Deputy
Director of Education.
18. The Deputy Director of Education has
passed Ext.P11 order dated 11.07.2025 holding that the
proceedings of the Manager appointing the petitioner as
Principal are irregular. Th petitioner has preferred Ext.P12
revision petition which is pending considering before the
Deputy Director of Education.
19. The petitioner would argue that his
appointment as Principal is legally justified and rejection of
approval to the said appointment on the ground that the
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W.P.(C) Nos.30460 & 31391 of 2025
petitioner does not have 12 years continuous service as
HSST, is unsustainable since Rule 6 Chapter XXXII KER
does not mandate that the 12 year experience in the Higher
Secondary sector should be continuous one. I find that the
petitioner has already invoked his statutory revisional remedy
against Ext.P11 order, which is pending consideration. As
the statutory revision petition is pending, I am not inclined to
adjudicate on that aspect in these writ petitions.
20. If the petitioner is held to be disqualified for
appointment as Principal, then unless those findings are
reversed by a competent authority / court, the petitioner
cannot legally impugn Exts.P13 and P14 orders. For the said
reason also, I find that the writ petitions are without merit.
21. The petitioners would contend that the
School Board had decided to appoint the petitioner as
Principal and the Manager, disregarding the decision of the
Board, has given appointment to the 6th respondent. It is to
be noted that W.P.(C) No.31391/2025 is not filed by the
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W.P.(C) Nos.30460 & 31391 of 2025
School Board. It is filed by one member of the Board. After
hearing the parties on either side, I find that there are some
disputes in the matter of management of the School within the
School Board. Such disputes within the Board cannot be
adjudicated under Article 226 of the Constitution of India as
the Board is not an instrumentality of the State. The
petitioners will have to invoke other available remedies for the
said purpose.
The writ petitions are therefore without any
merit and hence dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/03.12.2025
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W.P.(C) Nos.30460 & 31391 of 2025
APPENDIX OF WP(C) NO. 30460 OF 2025
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE OFFICE ORDER OF THE
MANAGER VIDE NO. 8286/2025 DATED
02.05.2025
Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 02.05.2025
Exhibit P-3 TRUE COPY OF THE CERTIFICATE ISSUED BY
THE NATIONAL COMMISSION FOR MINORITY
EDUCATIONAL INSTITUTIONS, GOVERNMENT
OF INDIA IN RESPECT OF THE SCHOOL
Exhibit P-4 TRUE COPY OF THE LETTER NO.
RDD/HSE/CNGR/1349/2025-CI DATED
03.06.2025 OF THE RDD HSE, CHENGANNUR
ADDRESSING THE MANAGER
Exhibit P-5 TRUE COPY OF THE APPEAL SUBMITTED BY
THE PETITIONER BEFORE THE DIRECTOR
DATED 09.06.2025
Exhibit P-6 TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO. 28946/2025 DATED 05.08.2025
Exhibit P-6(a) TRUE COPY OF THE APPEAL SUBMITTED BY
THE MANAGER BEFORE THE DIRECTOR DATED
09.06.2025
Exhibit P-7 TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/1971/2025-C1 DATED
12.08.2025 OF THE RDD HSE, KOTTAYAM
Exhibit P-8 TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO. 19642/2025 DATED 27.05.202
Exhibit P-9 TRUE COPY OF THE ARGUMENT NOTE
SUBMITTED BY THE PETITIONER BEFORE THE
RDD HSE, CHENGANNUR DATED 04.07.2025
Exhibit P-10 TRUE COPY OF THE APPEAL SUBMITTED BY
THE PETITIONER BEFORE THE DIRECTOR
DATED 13.08.2025(WITHOUT EXHIBITS)
Exhibit P-10(a) TRUE COPY OF THE STAY PETITION DATED
13.08.2025
RESPONDENT'S EXHIBITS
Exhibit R6(h) True copy of the representation dated
30.04.2025
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W.P.(C) Nos.30460 & 31391 of 2025
Exhibit R6(a) True copy of the procedural order of 5
th Respondent/Manager dated 14.07.2025
Exhibit R6(b) True copy of the order of appointment
issued by the 5 th Respondent/Manager
dated 14.07.2025 issued by the 5th
Respondent/Manager
Exhibit R6(c) True copy of the earlier proceeding
dated 11.07.2025 of the 3 rd
Respondent rejecting the claim of writ
petitioner
Exhibit R6(d) True copy of the order dated
12.08.2025 approving the appointment
of this Respondent as Principal
Exhibit R6(f) True copy of the staff seniority list
as on 20.06.2025
Exhibit R6(g) True copy of my willingness letter
dated 22.01.2025
Exhibit R6(i) True copy of the office order of 5 th
Respondent dated 02.05.2025 appointing
Petitioner as Principal
Exhibit R6(j) True copy of the Employee Data Sheet
of Petitioner
Exhibit R6(k) true copy of Government order No. G.O.
(Ms).No.52/2023GEDN dated 03.05.2023
Exhibit R6(l) True copy of my complaint dated
02.05.2025
Exhibit R6(m) True copy of the judgment in WP(C)
19642/2025 dated 27.05.2025
Exhibit R6(n) True copy of the order in IA 1/2025 in
WP(C) 19642/2025 clarifying Ext-R(6)m
judgment
Exhibit R6(o) True copy of the notes of argument
dated 03.07.2025
Exhibit R6(p) True copy of the hand written note
dated 04.07.2025 submitted by the 5th
Respondent/Manager before the 3rd
Respondent
Exhibit R6(q) True copy of the photographs taken on
12.08.2025
Exhibit R6(r) True copy of the complaint dated
13.08.2025 i
Exhibit R6(e) True copy of my Employee Data Sheet
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W.P.(C) Nos.30460 & 31391 of 2025
PETITIONER'S EXHIBITS
Exhibit P-11 TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/2025-C1 DATED 11.07.2025
OF THE RDD HSE, CHENGANNUR
Exhibit P-12 TRUE COPY OF THE APPEAL FILED BY THE
PETITIONER BEFORE THE DIRECTOR DATED
18.08.2025
Exhibit P11 TRUE COPY OF THE ORDER NO
RDD/HSE/CNGR/1446/2025-C1 DATED 11-07-
Exhibit P12 TRUE COPY OF THE APPEAL FILED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
DATED 18-08-2025
Exhibit P13 TRUE COPY OF THE ORDER NO 8405/2025
DATED 14-07-2025 ISSUED BY THE 5TH
RESPONDENT
Exhibit P14 TRUE COPY OF THE OFFICE ORDER NO
8406/2025 DATED 14-07-2025 ISSUED BY
THE 5TH RESPONDENT
Exhibit P15 TRUE COPY OF THE MINUTES OF THE PARENT
TEACHERS ASSOCIATION MEETING HELD ON
08-08-2025
Exhibit P16 TRUE COPY OF THE COMMUNICATION
SUBMITTED DATED 11-09-2025 BY THE
BOARD MEMBERS TO THE 3RD RESPONDENT
RESPONDENT'S EXHIBITS
Exhibit R5(a) True copy of the procedural order of 5
th Respondent dated 14.07.2025
Exhibit R5(b) True copy of the order of appointment
issued by the 5 th Respondent/Manager
dated 14.07.2025
Exhibit R5(c) True copy of the proceeding of 3rd
Respondent dated 11.07.2025
appointment of writ petitioner
Exhibit R5(d) True copy of the order dated
12.08.2025 approving the appointment
of 6th Respondent as Principal issued
by the 3rd Respondent
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W.P.(C) Nos.30460 & 31391 of 2025
APPENDIX OF WP(C) NO. 31391 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 THE TRUE COPY OF THE BHARANAKHATANA
Exhibit P2 THE TRUE COPY OF THE CERTIFICATE DATED
26.5.2016
Exhibit P3 TRUE COPY OF THE OFFICE ORDER DATED
2.5.2025 ISSUED BY THE MANAGER
Exhibit P4 THE TRUE COPY OF THE APPOINTMENT ORDER
DATED 2.5.2025 ISSUED BY THE MANAGER
TO SRI.REJU THOMAS
Exhibit P5 THE TRUE COPY OF THE SAID JUDGMENT
DATED 27.5.2025 IN WP(C)NO.19642 OF
Exhibit P6 THE TRUE COPY OF THE SAID LETTER
NO.RDD/HSE/CNGR/1349/2025 DATED 3.6.25
OF THE RDD HSE, CHENGANNUR SENT TO THE
MANAGER
Exhibit P7 THE TRUE COPY OF THE SAID APPEAL DATED
9.6.25
Exhibit P8 THE TRUE COPY OF THE APPEAL
CHALLENGING EXHIBIT P6 LETTER ISSUED
BY THE 3RD RESPONDENT
Exhibit P9 THE TRUE COPY OF THE HEARING NOTE
SUBMITTED BY THE MANAGER ON 4.7.2025
Exhibit P10 THE TRUE COPY OF THE HEARING NOTE
SUBMITTED BY SRI.REJU THOMAS ON
3.7.2025
Exhibit P11 THE TRUE COPY OF THE SAID LETTER DATED
17.7.2025
Exhibit P12 THE TRUE COPY OF THE JUDGMENT DATED
5.8.2025 IN WP( C) N0.28946
Exhibit P13 THE TRUE COPY OF THE PROCEEDINGS DATED
11.7.2025 OF THE 3RD RESPONDENT
Exhibit P14 THE TRUE COPY OF THE SAID PROCEEDINGS
DATED 12.8.2025 OF THE 3RD RESPONDENT
Exhibit P15 THE TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER ON
18.8.2025
Exhibit P16 THE TRUE COPY OF THE PROCEEDINGS OF
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W.P.(C) Nos.30460 & 31391 of 2025
THE DIRECTOR OF HIGHER SECONDARY
EDUCATION NUMBERED AS ORDER
NO.ACD.C1/20158/HSE/2001 DATED
30/7/2005 GRANTING APPROVAL OF
APPOINTMENT FOR THE PERIOD FROM
31/8/2004 TO 31/3/2008
Exhibit P17 THE TRUE COPY OF THE PROCEEDINGS OF
THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION NUMBERED AS ORDER
NO.TRO/6/6480/06 HSE DATED 22/7/2008
GRANTING APPROVAL OF APPOINTMENT FOR
THE PERIOD FROM 1/4/2008 TO 31/5/2010
Exhibit P18 THE TRUE COPY OF THE PROCEEDINGS DATED
21/7/2018 OF THE REGIONAL DEPUTY
DIRECTOR OF HIGHER SECONDARY
EDUCATION, CHENGANNUR NUMBERED AS
ORDER NO.7778/C4/2017/ RDD/CNGR
GRANTING APPROVAL OF APPOINTMENT FROM
20/9/2017 ONWARDS
Exhibit P19 THE TRUE COPY OF THE HEARING NOTE
SUBMITTED BY THE 5TH RESPONDENT BEFORE
THE 3RD RESPONDENT
Exhibit P20 THE TRUE COPY OF THE ORDER DATED
14.7.25 OF THE 5TH RESPONDENT MANAGER
Exhibit P21 TRUE COPY OF THE ORDER NO. 8406/2025
DATED 14.7.2025 APPOINTING THE 6TH
RESPONDENT
Exhibit P22 THE TRUE COPY OF THE COMPLAINT LETTER
SIGNED AND SUBMITTED BY THE 11 SCHOOL
BOARD MEMBERS INCLUDING THE PETITIONER
HEREIN ON 11.9.2025
RESPONDENT'S EXHIBITS
Exhibit R5(c) True copy of the proceeding of the 3
rd Respondent dated 11.07.2025
rejecting the appointment of Sri.Reju
Thomas
Exhibit R5(d) True copy of the order dated
12.08.2025 appointment of 6th
Respondent as Principal as issued by
the 3rd respondent
Exhibit R5(a) True copy of the procedural order of
this respondent dated 14.07.2025
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
Exhibit R5(b) True copy of the order of appointment
dated 14.07.2025 issued by this
Respondent
Exhibit R5(e) True copy of the relevant pages of the
Constitution of the Malankara Marthoma
Suriyani Sabha
