Kerala High Court

Akhila P vs State Of Kerala on 25 February, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

                                           2025:KER:16159

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

 TUESDAY, THE 25TH DAY OF FEBRUARY 2025 / 6TH PHALGUNA, 1946

                 WP(C) NO. 21117 OF 2023

PETITIONER:

         AKHILA P.
         AGED 21 YEARS
         D/O. KRISHNAKUMAR [LATE]
         PARIYANGATTU HOUSE, ARIYAMBAVU,
         ARIYOOR PO, MANNARKKAD COLLEGE
         VIA. PALAKKAD, PIN - 678583


         BY ADV K.SANDESH RAJA


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE PRINCIPAL SECRETARY GENERAL
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT
         THIRUVANANTHAPURAM DIST., PIN - 695001

    2    THE DEPUTY DIRECTOR OF EDUCATION, MALAPPURAM
         OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
         DOWN HILL, MALAPPURAM - 676505

    3    THE DISTRICT EDUCATIONAL OFFICER
         OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
         B2 BLOCK, CIVIL STATION, MALAPPURAM,
         PIN - 676505

    4    THE ASSISTANT EDUCATIONAL OFFICER
         OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER
         POLICE STATION ROAD, SHANTI NAGAR,
         PERINTALMANNA, MALAPPURAM., PIN - 679322
                                            2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                           2




    5    THE MANAGER
         M.M.L.P. SCHOOL, PUTHOOR EAST,
         ARAKKUPARAMBU PO, MALAPPURAM, PIN - 679341

    6    UMMER FAROOK P.
         LPST,M.M.L.P. SCHOOL, PUTHOOR EAST,
         ARAKKUPARAMBU PO, MALAPPURAM - 679341.


         BY ADVS.
         JACOB SEBASTIAN
         WINSTON K.V(K/147/2010)
         ANU JACOB(K/1072/2013)
         KEERTHY RAJ(K/001027/2022)
         SRI. PREMCHAND R NAIR, SENIOR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.02.2025, ALONG WITH WP(C).5465/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                           3


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

TUESDAY, THE 25TH DAY OF FEBRUARY 2025 / 6TH PHALGUNA, 1946

                 WP(C) NO. 32259 OF 2024

PETITIONER:

         THE MANAGER, M.M.L.P. SCHOOL
         PUTHOOR EAST, ARAKKUPARAMBU P.O,
         MALAPPURAM DISTRICT, PIN - 679341


         BY ADVS.
         JACOB SEBASTIAN
         WINSTON K.V
         ANU JACOB
         BHARATH KRISHNAN G.




RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE ADDITIONAL DIRECTOR OF
         GENERAL EDUCATION (PUBLIC INSTRUCTION)
         OFFICE OF THE ADDITIONAL DIRECTOR OF GENERAL
         EDUCATION, VAZHUTHACAUD, POOJAPPURA ROAD,
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
                                            2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                           4


    3    THE DEPUTY DIRECTOR OF EDUCATION
         OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
         DOWN HILL P.O, MALAPPURAM DISTRICT,
         PIN - 676505

    4    THE DISTRICT EDUCATIONAL OFFICER
         OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
         B2 BLOCK, CIVIL STATION, MALAPPURAM DISTRICT,
         PIN - 676505

    5    THE ASSISTANT EDUCATIONAL OFFICER
         OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
         POLICE STATION ROAD, SHANTI NAGAR,
         PERINTHALMANNA, MALAPPURAM DISTRICT,
         PIN - 679322

    6    AKHILA P
         AGED 22 YEARS, D/O. LATE KRISHNAKUMAR,
         PARIYANGATTU HOUSE, ARIYAMBAVU,
         ARIYOOR P.O, MANNARKKAD COLLEGE VIA,
         PALAKKAD DISTRICT, PIN - 678583


         BY ADV
            SRI. SANDESH RAJA K
            SRI. PREMCHAND R NAIR, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.02.2025, ALONG WITH WP(C).5465/2025 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                              2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                           5


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

TUESDAY, THE 25TH DAY OF FEBRUARY 2025 / 6TH PHALGUNA, 1946

                 WP(C) NO. 5465 OF 2025

PETITIONER:

         THE MANAGER, M.M.L.P. SCHOOL
         PUTHOOR EAST, ARAKKUPARAMBU P.O,
         MALAPPURAM DISTRICT, PIN - 679341


         BY ADVS.
         JACOB SEBASTIAN
         WINSTON K.V
         ANU JACOB
         BHARATH KRISHNAN G.
         ANJANA A.S.




RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE ADDITIONAL DIRECTOR OF
         GENERAL EDUCATION (ACADEMIC)
         OFFICE OF THE ADDITIONAL DIRECTOR OF GENERAL
         EDUCATION, VAZHUTHACAUD, POOJAPPURA ROAD,
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
                                             2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                            6




    3     THE DEPUTY DIRECTOR OF EDUCATION
          MALAPPURAM, OFFICE OF THE DEPUTY DIRECTOR OF
          EDUCATION, DOWN HILL P.O,
          MALAPPURAM DISTRICT, PIN - 676505

    4     THE DISTRICT EDUCATIONAL OFFICER
          MALAPPURAM, OFFICE OF THE DISTRICT EDUCATIONAL
          OFFICER, B2 BLOCK, CIVIL STATION,
          MALAPPURAM DISTRICT, PIN - 676505

    5     THE ASSISTANT EDUCATIONAL OFFICER
          PERINTHALMANNA, OFFICE OF THE ASSISTANT
          EDUCATIONAL OFFICER, POLICE STATION ROAD,
          SHANTI NAGAR, PERINTHALMANNA,
          MALAPPURAM DISTRICT, PIN - 679322

    6     AKHILA P
          AGED 22 YEARS
          D/O. LATE KRISHNAKUMAR,
          PARIYANGATTU HOUSE, ARIYAMBAVU, ARIYOOR P.O,
          MANNARKKAD COLLEGE VIA, PALAKKAD DISTRICT,
          PIN - 678583



BY ADV.

          SRI. PREMCHAND R. NAIR, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.02.2025, ALONG WITH WP(C).21117/2023, 32259/2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                 2025:KER:16159
WP(C) Nos.21117/2023,
32259/2024 & 5465/2025
                               7




                         JUDGMENT

Dated this the 25th day of February, 2025 [W.P.(C) Nos.21117/2023, 32259/2024 & 5465/2025]

W.P.(C) No.21117/2023 has been filed by a Rule 51B

claimant. The petitioner states that her father, while working

as LPSA, died on 07.02.2014. The petitioner submitted

application for compassionate appointment and the petitioner

was advised to make application when she turns major.

2. After attaining majority, the petitioner applied

for compassionate appointment. The application was rejected

by the Manager. Ultimately, by Ext.P18 order, the Deputy

Director of Education directed the Manager to appoint the

petitioner on compassionate terms under the KER. The

matter was taken up before the Director of General Education.

The Director of General Education rejected the Revision 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Petition.

3. Thereupon, the 5th respondent-Manager has

filed Revision Petition, which is marked as Ext.P7 in W.P.(C)

No.32259/2024. The petitioner was denied appointment. The

dispute involved regarding the appointment of the petitioner is

whether for the purpose of grant of compassionate

appointment, income of the family is to be taken as on the

date of demise of the employee or the date of application for

making compassionate appointment in the case of minors.

4. W.P.(C) No.32259/2024 has been filed by

the Manager of the School aggrieved by Ext.P6 order dated

01.08.2024 of the Director of General Education, which

directed the petitioner-Manager to grant appointment to the

6th respondent (petitioner in W.P.(C) No.21117/2023). The

petitioner-Manager would urge that the income of the family

as on the date of making application exceeds the upper limit 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

prescribed for the purpose by a Government Order. The

petitioner-Manager seeks to direct the State to consider

Ext.P7 statutory Revision Petition and to quash Ext.P6 order.

5. W.P.(C) No.5465/2025 has also been filed

by the Manager aggrieved by the omission on the part of the

respondents in granting approval to the appointment of the

Teachers in the School on daily wage basis. It appears that

approvals are not granted to the subsequent appointees due

to the pendency of the dispute relating to the appointment of

the petitioner in W.P.(C) No.21117/2023. The pleadings in

W.P.(C) No.5465/2025 would show that various Revision

Petitions (Exts.P5, P9, P13, P17, P21 and P28) are pending

before various Revisional Authorities.

6. After hearing the parties on either side and

the Government Pleader representing the official respondents,

I find that the crucial issue to be decided is whether the 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

petitioner in W.P.(C) No.21117/2023 can be granted

compassionate appointment on the basis of Income

Certificates produced by the petitioner, which Certificates are

as on the date of demise of the deceased employee. I find

that the petitioner in W.P.(C) No.32259/2024 has preferred

Ext.P7 Revision Petition against the letter issued by the

Director of General Education.

7. The counsel for the petitioner in W.P.(C)

No.21117/2023 would submit that the Manager has not

challenged the original order by which a direction is given to

appoint the petitioner. The Manager, on the other hand,

would submit that no such order has been received by the

Manager and Ext.P6 was issued without notice to the

Manager. Considering the facts of the case, I am of the view

that all these matters are to be considered by the Revisional

No.32259/2024.

8. In the facts of the case, the writ petitions are

disposed of directing the 1st respondent-State of Kerala in

W.P.(C) No.32259/2024 to consider Ext.P7 Revision Petition

filed by the Manager and take appropriate decision thereon

with notice to the Manager, the petitioner in W.P.(C)

No.21117/2023 and other affected parties, if any. Orders

shall be passed within a period of two months. After passing

orders on Ext.P7 Revision Petition, the 1st respondent shall

also consider Exts.P5, P9, P13, P17, P21 and P28 statutory

Revision Petitions preferred by the Manager in W.P.(C)

No.5465/2025, which are pending before various statutory

authorities.

The petitioner in W.P.(C) No.5465/2025 shall serve a

copy of the said writ petition on the 1 st respondent along with a

copy of this judgment for compliance. It is made clear that 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

this Court has not pronounced anything on the merits of the

rival claims made by the parties. The benefit of the interim

order dated 30.06.2023 passed in W.P.(C) No.21117/2023

would continue to enure to the benefit of the petitioner therein

till a decision is taken on the Revision Petitions.

Sd/-

N.NAGARESH JUDGE spk 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

APPENDIX OF WP(C) 21117/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER DATED 09/09/2020 SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT

Exhibit P2 TRUE COPY OF THE LETTER DATED 11/9/2020 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P3 TRUE COPY OF THE LETTER N.B/1305/2021 DATED 12/08/2021 SUBMITTED BY THE 4TH RESPONDENT TO THE PETITIONER

Exhibit P4 TRUE COPY OF THE LETTER DATED 29/10/2021 SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT

Exhibit P5 TRUE COPY OF THE LETTER DATED 30/10/2021 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P6 TRUE COPY OF THE COMMUNICATION NO.B/1907/2021 DATED 1/11/2021 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

Exhibit P7 TRUE COPY OF THE COMMUNICATION NO.B/1907/2021 DATED 20/12/2021 ISSUED BY THE 4TH RESPONDENT TO THE 5TH RESPONDENT

Exhibit P8 TRUE COPY OF THE LETTER DATED 07/03/2022 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit P9 TRUE COPY OF THE APPENDIX-A FORM OF APPLICATION DATED 19/3/2022 FILED BY THE PETITIONER TO THE 5TH RESPONDENT

Exhibit P10 TRUE COPY OF THE LETTER DATED 25/3/2022 ISSUED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT

Exhibit P11 TRUE COPY OF THE LETTER NO.B/596/2022 DATED 30/3/2022 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

Exhibit P12 TRUE COPY OF THE LETTER DATED 14/04/2022 ISSUED BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P13 TRUE COPY OF THE LETTER DATED 8/6/2022 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER

Exhibit P14 TRUE COPY OF THE LETTER DATED 22/6/2022 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER

Exhibit P15 TRUE COPY OF THE REPRESENTATION DATED 12/7/2022 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT

Exhibit P16 TRUE COPY OF THE REPRESENTATION DATED 29/6/2022 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P17 TRUE COPY OF THE HEARING NOTICE NO.B/2753/2022 DATED 2/2/2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit P18 TRUE COPY OF THE LETTER NO.DGE/20054/2023-E4 DATED 01/08/2024 ISSUED BY THE DIRECTOR GENERAL OF EDUCATION

RESPONDENT EXHIBITS

EXHIBIT R2(a) TRUE COPY OF THE LETTER NO.B3/18605/2022 DATED 27/06/2023.

EXHIBIT R2(b) TRUE COPY OF THE LETTER NO.B/2753/2022 DATED 21/07/2023.

Exhibit-R5(A) A TRUE COPY OF THE GOVERNMENT ORDER DATED 05.02.2013.

Exhibit-R5(B) A TRUE COPY OF THE LETTER DATED 09.02.2023 ISSUED BY THE MANAGER TO THE FOURTH RESPONDENT.

Exhibit-R5(C) A TRUE COPY OF THE LETTER DATED 08.08.2023 ISSUED BY THE FIFTH RESPONDENT TO THE FOURTH RESPONDENT.

Exhibit-R5(D) A TRUE COPY OF THE LETTER DATED 24.07.2023 ISSUED BY THE FIFTH RESPONDENT TO THE FOURTH RESPONDENT.

2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

APPENDIX OF WP(C) 32259/2024

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE APPLICATION FOR COMPASSIONATE APPOINTMENT DATED 19.03.2022 SUBMITTED BY THE SIXTH RESPONDENT.

Exhibit-P2 A TRUE COPY OF THE INCOME CERTIFICATE DATED 18.03.2022 ISSUED BY THE VILLAGE OFFICER, KOTTOPPADAM-2 VILLAGE.

Exhibit-P3 A TRUE COPY OF THE INCOME CERTIFICATE DATED 13.04.2022 ISSUED BY THE VILLAGE OFFICER, KOTTOPPADAM-2 VILLAGE.

Exhibit-P4 A TRUE COPY OF THE LETTER DATED 30.03.2022 ISSUED BY THE FIFTH RESPONDENT.

Exhibit-P5 A TRUE COPY OF THE COMMUNICATION DATED 22.06.2022 ISSUED BY THE PETITIONER.

Exhibit-P6 A TRUE COPY OF THE ORDER NO.

DGE/20054/2023-E4 DATED 01.08.2024 ISSUED BY THE SECOND RESPONDENT.

Exhibit-P7 A TRUE COPY OF THE MEMORANDUM OF REVISION DATED 04.09.2024 FILED BY THE PETITIONER BEFORE THE GOVERNMENT CHALLENGING EXHIBIT-P6.

Exhibit-P8 A TRUE COPY OF THE GOVERNMENT CIRCULAR NO. REV-T2/158/2022-REV DATED 09.12.2024.

2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

APPENDIX OF WP(C) 5465/2025

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE ORDER OF APPOINTMENT OF MR. UMMER FAROOK P ISSUED BY THE PETITIONER DATED 22.12.2021.

Exhibit-P2 A TRUE COPY OF THE ORDER NO.

B/23520/2021 OF THE FIFTH RESPONDENT DATED 28.02.2022.

Exhibit-P3 A TRUE COPY OF THE ORDER NO.

B1/197513/2022 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE UMMER FAROOK P DATED 20.05.2022.

Exhibit-P4 A TRUE COPY OF THE ORDER NO.

E4/237233/2022/DGA OF THE SECOND RESPONDENT DISMISSING THE REVISION RELATING TO THE APPROVAL OF THE UMMER FAROOK P DATED 12.10.2023.

Exhibit-P5 A TRUE COPY OF THE MEMORANDUM OF REVISION RELATING TO THE APPROVAL OF THE AFORESAID UMMER FAROOK P DATED 01.11.2023.

Exhibit-P6 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE AFORESAID UMMER FAROOK P ISSUED BY THE PETITIONER DATED 29.06.2022.

Exhibit-P7 A TRUE COPY OF THE ORDER NO.

B/32944/2022 OF THE FIFTH RESPONDENT DATED 12.12.2022.

2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit-P8 A TRUE COPY OF THE ORDER NO.

B1/199080/2022 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE AFORESAID UMMER FAROOK P DATED 27.03.2023.

Exhibit-P9 A TRUE COPY OF THE MEMORANDUM OF REVISION RELATING TO THE APPROVAL OF THE AFORESAID UMMER FAROOK P DATED 01.11.2023.

Exhibit-P10 A TRUE COPY OF THE ORDER OF APPOINTMENT DATED 17.01.2022 OF MUHAMMAD FAHAD P ISSUED BY THE PETITIONER.

Exhibit-P11 A TRUE COPY OF THE ORDER NO.

B/24260/2022 OF THE FIFTH RESPONDENT DATED 28.02.2022.

Exhibit-P12 A TRUE COPY OF THE ORDER NO.

B1/197514/2022 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P DATED 20.05.2022.

Exhibit-P13 A TRUE COPY OF THE MEMORANDUM OF REVISION RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P DATED 01.11.2023.

Exhibit-P14 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE AFORESAID MUHAMMAD FAHAD P ISSUED BY THE PETITIONER DATED 01.06.2022.

2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit-P15 A TRUE COPY OF THE ORDER NO.

B/28504/2022 OF THE FIFTH RESPONDENT DATED 22.12.2022.

Exhibit-P16 A TRUE COPY OF THE ORDER NO.

B1/199154/2023 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P DATED 13.03.2023.

Exhibit-P17 A TRUE COPY OF THE MEMORANDUM OF REVISION RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P DATED 01.11.2023.

Exhibit-P18 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE AFORESAID MUHAMMAD FAHAD P ISSUED BY THE PETITIONER DATED 01.06.2023.

Exhibit-P19 A TRUE COPY OF THE ORDER NO. 44235/B OF THE FIFTH RESPONDENT DATED 05.03.2024.

Exhibit-P20 A TRUE COPY OF THE ORDER NO.

B1/712826/2024 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P DATED 09.05.2024.

Exhibit-P21 A TRUE COPY OF THE MEMORANDUM OF REVISION DATED 24.01.2025 FILED CHALLENGING EXHIBIT-P20 ORDER, RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P. 2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit-P22 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE AFORESAID MUHAMMAD FAHAD P ISSUED BY THE PETITIONER DATED 03.06.2024.

Exhibit-P23 A TRUE COPY OF THE ORDER NO.

B/734389/2024 OF THE FIFTH RESPONDENT DATED 11.11.2024.

Exhibit-P24 A TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 13.01.2025 FILED CHALLENGING EXHIBIT-P23 ORDER, RELATING TO THE APPROVAL OF THE AFORESAID MUHAMMAD FAHAD P.

Exhibit-P25 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE MS. JUBEENA K ISSUED BY THE PETITIONER DATED 02.06.2023.

Exhibit-P26 A TRUE COPY OF THE ORDER NO.

B/46460/2023 OF THE FIFTH RESPONDENT DATED 30.04.2024.

Exhibit-P27 A TRUE COPY OF THE ORDER NO.

B1/725974/2024 OF THE FOURTH RESPONDENT DISMISSING THE APPEAL RELATING TO THE APPROVAL OF THE AFORESAID JUBEENA K DATED 05.08.2024.

Exhibit-P28 A TRUE COPY OF THE MEMORANDUM OF REVISION DATED 24.01.2025 FILED CHALLENGING EXHIBIT-P27 ORDER, RELATING TO THE APPROVAL OF THE AFORESAID JUBEENA K.

Exhibit-P29 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE MS. ANSIYA M ISSUED BY THE PETITIONER DATED 19.06.2024.

2025:KER:16159 WP(C) Nos.21117/2023, 32259/2024 & 5465/2025

Exhibit-P30 A TRUE COPY OF THE ORDER NO.

B/755476/2024 OF THE FIFTH RESPONDENT DATED 26.12.2024.

Exhibit-P31 A TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 13.01.2025 FILED CHALLENGING EXHIBIT-P30 ORDER, RELATING TO THE APPROVAL OF THE AFORESAID MS. ANSIYA M.

Exhibit-P32 A TRUE COPY OF THE ORDER OF APPOINTMENT OF MS. PREETHI V.P ISSUED BY THE PETITIONER DATED 03.07.2024.

Exhibit-P33 A TRUE COPY OF THE ORDER NO.

B/759073/2024 OF THE FIFTH RESPONDENT DATED 11.11.2024.

Exhibit-P34 A TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 13.01.2025 FILED CHALLENGING EXHIBIT-P33 ORDER, RELATING TO THE APPROVAL OF THE AFORESAID MS. PREETHI V.P.

Exhibit-P35 A TRUE COPY OF THE ORDER NO.

B3/14260/2022(13) DATED 10.10.2022 ISSUED BY THE THIRD RESPONDENT.

Exhibit-P36 A TRUE OF COPY OF THE ORDER B3/2954/2022/D.D.E DATED 21.11.2022 ISSUED BY THE THIRD RESPONDENT.

Exhibit-P37 A TRUE COPY OF THE G.O. NO.

4761/2021/G.EDN DATED 22.10.2021.