Kerala High Court
P.Beena vs State Of Kerala on 27 February, 2025
W.P(C) No.34092 of 2019 1
and con. cases 2025:KER:16003
"C.R."
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.34092 OF 2019
PETITIONER:
VENUGOPALAN H., AGED 45 YEARS,
S/O.K. HARIDAS, WORKING AS HEAD TEACHER IN CHARGE,
SENIOR BASIC SCHOOL, OLASSERY, PALAKKAD, RESIDING AT
KALARIKKAL HOUSE, OLASSERY P O, KODUMBA, PALAKKAD
DISTRICT, PIN-678551.
BY ADV K.A.MOHAMED HARIS
RESPONDENTS:
1 THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD,
MUNICIPAL COMPLEX, ROBINSON ROAD, OPP.GOVERNMENT
HOSPITAL, SANTHI NAGAR, SULTANPET,
PALAKKAD DISTRICT-678014.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, CHITTUR, PALAKKAD DISTRICT, PIN-678101.
3 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, CIVIL STATION, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD DISTRICT, PIN-678001.
4 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM-695014.
5 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
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6 THE MANAGER, SENIOR BASIC U.P. SCHOOL,
OLASSERY, PALAKKAD DISTRICT-678551.
7 USHAKUMARI C., W/O.SIVARUDRAN PILLAI, U.P. SCHOOL
TEACHER, SENIOR BASIC U.P. SCHOOL, OLASSERY, PALAKKAD
DISTRICT-678551, RESIDING AT VAISHNAVAM, I.T.I HOUSING
COLONY, KARINKARAPPULLY, PALAKKAD DISTRICT.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
SMT.O.A.NURIYA
SRI.R.PRADEEP KUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH W.P(C)No.29490/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 3
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.111 OF 2021
PETITIONER:
LAKSHMI MENON, AGED 40 YEARS,
W/O.MOHANA KRISHNAN, HEADMISTRESS,
KAUP SCHOOL, MELARCODE, PALAKKAD DISTRICT
RESIDING AT SREE KAILAS, CHATTUVACODE, P.O.,
MELARCODE, PALAKKAD DISTRICT.
BY ADVS.
K.T.SHYAMKUMAR
SRI.HARISH R. MENON
SMT.K.N.ABHA
SRI.A.G.PRASANTH
SMT.NIMMY SHAJI
RESPONDENTS:
1 STATE OF KERALA, REP.BY ITS SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN-695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
PALAKKAD - 678 001.
4 THE ASSISTANT EDUCATIONAL OFFICER
ALATHUR, PALAKKAD DISTRICT - 678 541.
W.P(C) No.34092 of 2019 4
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5 THE MANAGER, AUP SCHOOL, MELARCODE,
PALAKKAD DISTRICT, PIN-678 703.
6 GEETHA P., UPST, AUP SCHOOL, MELARCODE,
PALAKKAD DISTRICT - 678 703.
BY ADVS.
KUM.CHITHRA CHANDRASEKHARAN
SRI.BENOY THOMAS
SRI.PAULSON THOMAS
SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 5
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 331 OF 2021
PETITIONER/S:
SURESHAN P.P., AGED 50 YEARS,
S/O. PADMANABHAN K., WORKING AS UPST,
KEEZHALLUR UPPER PRIMARY SCHOOL, KEEZHALLUR,
KANNUR DISTRICT-670 612. RESIDING AT VENGORA HOUSE,
EDAYANNUR P.O., KANNUR DISTRICT, PIN-670 595.
BY ADVS.
K.A.MOHAMED HARIS
SRI.P.T.ABHILASH
SRI.K.M.SALIM
SMT.K.A.MUMTAZ
RESPONDENTS:
1 STATE OF KERALA, REP BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, INDIRA NAGAR, MATTANNUR,
KANNUR DISTRICT, PIN-670 702.
3 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DEO, PALISSERY, THALASSERY,
KANNUR DISTRICT, PIN-670 104.
4 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, PUZHATHI HOUSING COLONY,
W.P(C) No.34092 of 2019 6
and con. cases 2025:KER:16003
KANNUR DISTRICT, PIN-670 002.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM-695 014.
6 THE MANAGER, KEEZHALLUR UPPER PRIMARY SCHOOL,
ARCHANA, KEEZHALLUR, KANNUR DISTRICT-670 612.
7 PARIMALA KUMARI P.V.,
HEAD TEACHER IN CHARGE, KEEZHALLUR UP SCHOOL,
KEEZHALLUR, KANNUR DISTRICT-670 612.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 7
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 2403 OF 2024
PETITIONER:
SREEDEVI R., AGED 56 YEARS,
W/O. BABUKUTTAN PILLAI K.B., WORKING AS HEAD
TEACHER IN CHARGE, NSS UPPER PRIMARY SCHOOL,
MANAPPALLY IN KARUNAGAPPALLY EDUCATIONAL SUB DISTRICT,
KOLLAM DISTRICT - 690574 , RESIDING AT THEKKEBHAGATH
VEEDU, KADAPPA, MYNAGAPPALLY, KOLLAM DISTRICT,
PIN - 690519.
BY ADVS.
K.A.MOHAMED HARIS
K.M.SALIM
P.T.ABHILASH
ANEESA NAZAR
K.ASHOK SARAN
RESPONDENTS:
1 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM-695014.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, CIVIL STATION, KARUNGAPPALLY,
KOLLAM DISTRICT, PIN - 690518.
3 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, 20, KOLLAM - ELAMBALLOOR RD,
W.P(C) No.34092 of 2019 8
and con. cases 2025:KER:16003
THEVALLY NAGAR, PALACE NAGAR, THEVALLY,
KOLLAM, PIN - 691009.
4 THE DISTRICT EDUCATIONAL OFFICER, KOLLAM
CIVIL STATION, KOLLAM DISTRICT, PIN - 691013.
5 STATE OF KERALA, REP BY PRINCIPAL SECRETARY
DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
6 THE GENERAL MANAGER & INSPECTOR OF NSS SCHOOLS
OFFICE OF THE GENERAL MANAGER & INSPECTOR OF NSS SCHOOLS,
PERUNNA, CHANGANACHERY, KOTTAYAM DISTRICT, PIN - 686102.
7 THE ASSISTANT EDUCATIONAL OFFICER
AEO OFFICE, CHANTHAKKUNNU P.O., NILAMBUR, MALAPPURAM
DISTRICT., PIN - 679330
8 THE DISTRICT EDUCATIONAL OFFICER,
DEO OFFICE, WANDOOR, MANJERI - WANDOOR RD,
WANDOOR, MALAPPURAM DISTRICT, PIN - 679328.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 9
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.1957 OF 2021
PETITIONER:
SUJITH M., AGED 43 YEARS,
S/O.P.V.SREEDHARA MARAR, WORKING AS
JUNIOR SANSKRIT TEACHER, CHELERI AUP SCHOOL,
CHELERI P.O., TALIPARAMBA EDUCATIONAL SUB DISTRICT,
KANNUR DISTRICT-670 604, RESIDING AT MADAPRAVAN HOUSE,
CHELERI (PO), KANNUR DISTRICT, PIN-670 604.
BY ADVS.
K.A.MOHAMED HARIS
SRI.P.T.ABHILASH
SRI.K.M.SALIM
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, TALIPARAMBA SOUTH, MAYYIL,
KANNUR DISTRICT, PIN-670 602.
3 THE DISTRICT EDUCATIONAL OFFICER,
DEO'S OFFICE, REVENUE TOWER, COURT ROAD,
TALIPARAMBA, KANNUR DISTRICT, PIN-670 141.
4 THE DEPUTY DIRECTOR OF EDUCATION,
W.P(C) No.34092 of 2019 10
and con. cases 2025:KER:16003
DDE OFFICE, PUZHATHI HOUSING COLONY,
KANNUR DISTRICT, PIN-670 002.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM-695 014.
6 THE MANAGER, CHELERI AUP SCHOOL,
CHELERI P.O., TALIPARAMBA EDUCATIONAL SUB DISTRICT,
KANNUR DISTRICT-670 604.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 11
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 2791 OF 2023
PETITIONER:
DR. S.RANI, AGED 53 YEARS,
W/O. SRI. JAYACHANDRAN(LATE), WORKING AS HEAD
TEACHER IN CHARGE, M.G.UP SCHOOL, THOTTAKKAD IN
KILIMANOOR EDUCATIONAL SUB DISTRICT, IN
THIRUVANANTHAPURAM DISTRICT. RESIDING AT J.C. NIVAS,
THENGAZHIKAM, NEDUMPARAMBU P.O., (VIA) ALAMCODE,
THIRUVANANTHAPURAM DISTRICT - 695 102.
BY ADVS.
K.A.MOHAMED HARIS
P.T.ABHILASH
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY PRINCIPAL
SECRETARY, DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, KILIMANOOR P.O., M.C. ROAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695601.
3 THE DISTRICT EDUCATIONAL OFFICER,
DEO'S OFFICE, NEAR GOVT. COLLEGE, ATTINGAL,
THIRUVANANTHAPURAM DISTRICT, PIN - 695101.
4 THE DEPUTY DIRECTOR OF EDUCATION
DDE OFFICE, PADMAVILASAM ROAD, FORT,
W.P(C) No.34092 of 2019 12
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THIRUVANANTHAPURAM DISTRICT, PIN - 695101.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
6 THE MANAGER, M.G.UP SCHOOL, THOTTAKKAD IN
KILIMANOOR EDUCATIONAL SUB DISTRICT, IN
THIRUVANANTHAPURAM DISTRICT, PIN - 695605.
7 SMT. PREMA S.S., UPST, M.G.UPS, THOTTAKKAD IN
KILIMANOOR SUB DISTRICT, IN THIRUVANANTHAPURAM DT.
RESIDING AT ATTOOR VEEDU, PONGANAD P.O., KILIMANOOR,
THIRUVANANTHAPURAM, PIN - 695601
8 SMT.AJI DHATHAN, HEAD TEACHER IN CHARGE (RETD.),
M.G.UPS, THOTTAKKAD IN KILIMANOOR SUB DISTRICT,
THIRUVANANTHAPURAM, RESIDING@AJI COTTAGE,
KARAVARAM P.O., KALLAMBALAM, THOTTAKKAD,
THIRUVANANTHAPURAM, PIN - 695605.
BY ADVS.
SAJJAD M
V.A.MUHAMMED(K/124/1984)
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 13
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.3505 OF 2023
PETITIONERS:
1 THE MANAGER (N.N SALIM), AGED 53 YEARS,
S/O. N.J. NOOR MUHAMMED, CHMKSMUP SCHOOL,
NANDANKIZHAYA, AANAMARI P.O.,
PALAKKAD DISTRICT, PIN - 678506
2 M.I.BUSHRABI, AGED 62 YEARS,
HEADMISTRESS (RETIRED), CHMKSMUP SCHOOL,
NADANKIZHAYA, AANAMARI P.O., PALAKKAD
DISTRICT(RESIDING AT RAHATH, NADANKIZHAYA,
AANAMARI P.O., MUTHALAMADA, KOLLENGODE VIA
PALAKKAD DISTRICT, PIN - 678506.
3 P.P.PREMALATHA, AGED 60 YEARS,
HEADMISTRESS, CHMKSMUP SCHOOL, NANDANKIZHAYA,
AANAMARI P.O., PALAKKAD DISTRICT- 678 506.
BY ADVS.
M.SAJJAD
V.A.MUHAMMED
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE - II, THIRUVANANTHAPURAM -695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
W.P(C) No.34092 of 2019 14
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3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, PALAKKAD, PIN - 678001.
4 THE ASSISTANT EDUCATIONAL OFFICER
KOLLENGODE, PALAKKAD, PIN - 678582.
5 SMT.SMITHA.G., UPSA, CHMKSMUP SCHOOL,
NANDANKIZHAYA, AANAMARI P.O.,
PALAKKAD DISTRICT, PIN - 678506.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 15
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.5166 OF 2020
PETITIONER:
SUJATHA N., AGED 47 YEARS,
W/O.K. UNNIKUMARAN K., WORKING AS LOWER PRIMARY SCHOOL
ASSISTANT, AIDED U.P SCHOOL, ALAMPALLAM, KOLLENGODE,
RESIDING AT SREENANDHANAM, THEKKETHARA, PALLAVUR P.O.,
PALAKKAD DISTRICT - 678 688.
BY ADVS.
SRI.P.T.ABHILASH
SRI.K.M.SALIM
RESPONDENTS:
1 STATE OF KERALA, REP BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, CIVIL STATION, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD DISTRICT, PIN - 678 001.
3 THE DISTRICT EDUCATIONAL OFFICER,
PALAKKAD, MUNICIPAL COMPLEX, ROBINSON ROAD,
OPP. GOVERNMENT HOSPITAL, SANTHI NAGAR,
SULTANPET, PALAKKAD DISTRICT - 678 014.
4 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, KOLLENKODE, PALAKKAD DISTRICT,
PIN - 678 506.
W.P(C) No.34092 of 2019 16
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5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM - 695 014.
6 THE MANAGER, AIDED U.P SCHOOL, ALAMPALLAM,
KOLLENGODE, PALAKKAD DISTRICT - 678 506.
7 RAMANATHAN T.A., FORMER HEADMASTER, AIDED U.P SCHOOL,
ALAMPALLAM, KOLLENGODE, RESIDING AT AISWARYA HOUSE,
SINGLE STREET, KIZHAKKE GRAMAM, PALLASANA P.O,
PALAKKAD DISTRICT - 678 505.
8 JAYA MENON, HEAD TEACHER IN CHARGE,
AIDED U.P SCHOOL, ALAMPALLAM, KOLLENGODE,
PALAKKAD DISTRICT - 678 506.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
SRI.V.A.JOHNSON (VARIKKAPPALLIL)
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 17
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.9234 OF 2021
PETITIONER:
SMITHA THOMAS, AGED 44 YEARS,
W/O.SHAJI PEROZHI, U.P.S.T., K.M.U.P.SCHOOL,
EDAYAR, MALAPPURAM-676552, NOW RESIDING AT
THEKKEMAMMARAPPALLIL HOUSE, EDAYUR P.O.,
VALANCHERY, MALAPPURAM-676552.
BY ADV.BIJU ABRAHAM
RESPONDENTS:
1 ASSISTANT EDUCATIONAL OFFICER
KUTTIPURAM, MALAPPURAM-679571.
2 KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552,
REP. BY ITS MANAGER.
3 THE HEADMASTER, KOCHUKUTTY MEMORIAL U.P.SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
4 K.K.GIRIJA, AGED 54 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
L.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
5 K.USHAKUMARI, AGED 55 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
L.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
W.P(C) No.34092 of 2019 18
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EDAYUR P.O., MALAPPURAM-676552.
6 K.SUSHA, AGED 53 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
7 K.K.SAFIYA, AGED 53 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
8 K.SUDHA, AGED 51 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
L.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
9 K.JAYACHANDRAN, AGED 54 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
L.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
10 K.RADHA, AGED 52 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
11 K.R.BIJU, AGED 51 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
12 P.P.PREETHA, AGED 51 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
13 P.T.GEETHA, AGED 50 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
14 V.K.NASEEMA, AGED 51 YEARS,
W.P(C) No.34092 of 2019 19
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FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
15 M.P.RADHAMANI, AGED 51 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
16 K.V.SUDHEER, AGED 51 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
U.P.S.A., KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O., MALAPPURAM-676552.
ADDL.R17 SHARAFUDHEEN.K.A., AGED 56 YEARS,
(RETIRED LPST), S/O.KOTTARATH ABDURAHIMAN,
KOTTARATH HOUSE, EDAYOOR P.O., VALANCHERY - 676552.
(ADDL. R17 IS IMPLEADED AS PER ORDER DATED 11.10.2021
IN IA NO.1/2021)
BY
AUGUSTINE JOSEPH
P.CHANDRASEKHAR
K.S.ROCKEY
TONY AUGUSTINE
GEORGE RENOY
K.K.MOHAMED RAVUF
SATHEESH V.T.
MANJARI G.B.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 20
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 10721 OF 2021
PETITIONER:
BINU THOMAS, AGED 48 YEARS,
W/O. BENNY JOSEPH, PULLAYIL HOUSE,
VADAKKUMPURAM P.O., KOOTTUKAD,
NORTH PARUR, ERNAKULAM - 683521.
BY ADVS.
BABU KARUKAPADATH
SMT.M.A.VAHEEDA BABU
SHRI.P.U.VINOD KUMAR
SMT.ARYA RAGHUNATH
SMT.VAISAKHI V.
SRI.T.M.MUHAMMED MUSTHAQ
SHRI.MOHAMED HISHAM P
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SPECIAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 DIRECTOR OF PUBLIC INSTRUCTION,
DEPARTMENT OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695 014.
3 ASSISTANT EDUCATIONAL OFFICER,
VYPEEN, EDAVANAKAD - 682 502.
W.P(C) No.34092 of 2019 21
and con. cases 2025:KER:16003
4 THE MANAGER, ST.GREGORYS U.P SCHOOL,
KUZHUPPILLY, AYYAMPILLY P.O.,
ERNAKULAM DISTRICT, PIN - 682 501.
5 MEENA K.J., AGED 52 YEARS,
W/O. O.G ANTONY, OKKANDA HOUSE, KUZHUPPILLY,
AYYAMPILLY P.O, VYPEEN, ERNAKULAM, PIN - 682 501.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
BY ADV.JOE POLLAYIL
BY ADV.ELVIN PETER P.J.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 22
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 12485 OF 2019
PETITIONER:
SHEEBA S., AGED 50 YEARS,
W/O.N.K.PONNAN, AGED 50 YEARS, UPSA,
S.N.U.P.SCHOOL, P.O.POTHIKNANDAM,
IDUKKI DISTRICT, PIN-685 551.
BY ADVS.
M.SAJJAD
SRI.V.RAJASEKHARAN NAIR
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEX-II,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM-695 014..
3 THE DEPUTY DIRECTOR OF EDUCATION,
IDUKKI AT THODUPUZHA-688 584.
4 THE DISTRICT EDUCATIONAL OFFICER,
KATTAPPANA, IDUKKI DISTRICT-685 508.
5 THE ASSISTANT EDUCATIONAL OFFICER,
NEDUMKANDAM, IUDKKI DISTRICT-686 553.
W.P(C) No.34092 of 2019 23
and con. cases 2025:KER:16003
6 THE MANAGER, S.N.U.P.SCHOOL, P.O.POTHINKANDAM,
IDUKKI DISTRICT, PIN-685 551.
7 MINIMOL BHASKARAN, TEACHER-IN-CHARGE,
S.N.U.P.SCHOOL, POTHINKANDAM, IDUKKI DISTRICT-685 551.
BY SRI.JOSEPH THEKKEKURUVANAL
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY ON 05.02.2025, ALONG
WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON 27.02.2025
DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 24
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.11520 OF 2021
PETITIONER:
DR.S.RANI, AGED 52 YEARS,
W/O. SRI. JAYACHANDRAN (LATE), WORKING AS U.P. SCHOOL
TEACHER, M.G. UP SCHOOL, THOTTAKKAD IN KILIMANOOR
EDUCATIONAL SUB DISTRICT, THIRUVANANTHAPURAM DISTRICT.
RESIDING AT J.C. NIVAS, THENGAZHIKAM, NEDUMPARAMBU P.O.,
VIA ALAMCODE, THIRUVANANTHAPURAM DISTRICT-695102.
BY ADV.K.A.MOHAMED HARIS
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, KILIMANOOR P.O., M.C. ROAD,
THIRUVANANTHAPURAM DISTRICT-695001.
3 THE DISTRICT EDUCATIONAL OFFICER,
DEO OFFICE, NEAR GOVERNMENT COLLEGE, ATTINGAL,
THIRUVANANTHAPURAM DISTRICT-695101.
4 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, PADMAVILASAM ROAD, FORT,
THIRUVANANTHAPURAM DISTRICT.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
W.P(C) No.34092 of 2019 25
and con. cases 2025:KER:16003
THIRUVANANTHAPURAM-695014.
6 THE MANAGER, M.G. UP SCHOOL, THOTTAKKAD IN KILIMANOOR
EDUCATIONAL SUB DISTRICT, THIRUVANANTHAPURAM DISTRICT.
7 SMT.AJI DHATHAN, HEAD TEACHER IN CHARGE,
M.G. UPS, THOTTAKKAD IN KILIMANOOR SUB DISTRICT,
THIRUVANANTHAPURAM, RESIDING @ AJI COTTAGE,
KARAVARAM P.O., KALLAMBALAM, THOTTAKKAD,
THIRUVANANTHAPURAM-695605.
8 SMT. PREMA S.S., UPST, M.G. UPS, THOTTAKKAD IN
KILIMANOOR SUB DISTRICT, THIRUVANANTHAPURAM DISTRICT,
RESIDING AT ATTOOR VEEDU, PONGANAD P.O., KILIMANOOR,
THIRUVANANTHAPURAM-695601.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 26
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.11600 OF 2021
PETITIONER:
ABDUL GAFAR P.E., AGED 45 YEARS,
S/O. ABDUL GAFOOR P.E, WORKING AS F.T.
LANGUAGE (ARABIC) TEACHER, ALP SCHOOL,
PALLIKKAL P.O. IN KONDOTTY EDUCATIONAL SUB DISTRICT,
IN MALAPPURAM DISTRICT - 673 634, RESIDING AT
EDAKKATTAYL HOUSE, ALUNGAL, PULIKKAL P.O.,
MALAPPURAM DISTRICT - 673 637.
BY ADVS.
K.A.MOHAMED HARIS
P.T.ABHILASH
K.A.MUMTAZ
RESPONDENTS:
1 STATE OF KERALA, REP. BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, KONDOTTY, KONDOTTY P.O.,
MALAPPURAM DISTRICT- 673 638.
3 THE DISTRICT EDUCATIONAL OFFICER,
DEO'S OFFICE, KOTTAPPADY, DOWN HILL,
MALAPPURAM DISTRICT -676505.
4 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, KOTTAPPADY, DOWN HILL,
W.P(C) No.34092 of 2019 27
and con. cases 2025:KER:16003
MALAPPURAM DISTRICT - 676 519.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM - 695 014.
6 THE MANAGER, ALP SCHOOL, PALLIKKAL P.O.
IN KONDOTTY, EDUCATIONAL SUB DISTRICT,
IN MALAPPURAM DISTRICT - 673 634.
7 SRI.SASEENDRAN K., S/O. CHAKKAPPAN K.,
LPSA, ALP SCHOOL, PALLIKKAL P.O. IN KONDOTTY
EDUCATIONAL SUB DISTRICT, IN MALAPPURAM
DISTRICT - 673 634, RESIDING AT MALIL HOUSE,
PUTHUKODE P.O. MALAPPURAM DISTRICT - 673 632.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 28
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.19343 OF 2023
PETITIONER:
DIANA J. ENCHIPARAMBIL, AGED 49 YEARS,
W/O. ADV. PAULOSE CHERIAN, WORKING AS LPST,
JAMAATH L.P.SCHOOL, MEKKALADY, KALADY P.O.,
ERNAKULAM DISTRICT - 683 574, RESIDING AT PUNNAYKKAL
KILUKKAN VEEDU, MANJAPRA P.O., ERNAKULAM DISTRICT,
PIN - 683581.
BY ADVS.
K.A.MOHAMED HARIS
ANEESA NAZAR
K.M.SALIM
RESPONDENTS:
1 STATE OF KERALA, REP BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, MINI CIVIL STATION, II FLOOR,
ANGAMALY P.O., ERNAKULAM DISTRICT, PIN - 683572.
3 THE DISTRICT EDUCATIONAL OFFICER,
DEO'S OFFICE, NEAR TALUK OFFICE, OPPOSITE MUNICIPAL
LIBRARY, ALUVA, ERNAKULAM DISTRICT, PIN - 683101.
4 THE DEPUTY DIRECTOR OF EDUCATION,
DDE OFFICE, CIVIL STATION, SECOND FLOOR, CIVIL STATION,
W.P(C) No.34092 of 2019 29
and con. cases 2025:KER:16003
THRIKKAKARA, KAKKANAD, ERNAKULAM, PIN - 682030.
5 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
6 THE MANAGER, JAMAATH L.P.SCHOOL, MEKKALADY,
KALADY P.O., ERNAKULAM DISTRICT, PIN - 683574.
7 SMT. VALSA THOMAS, AGED 55 YEARS,
W/O. SURESH, LPST, (HM IN CHARGE),
JAMAATH L.P.SCHOOL, MEKKALADY, KALADY P.O.,
RESIDING AT, MALAIKKUDI HOUSE, VALLAM,
RAYONPURAM P.O., ERNAKULAM, PIN - 683543
BY ADVS.
SANTHOSH P.N
FAYAZ M A
M.VISHNUPRIYA(K/246/2016)
C.B.ABHINAVA(K/501/2017)
K.P.GEETHA MANI(K/155/1991)
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 30
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.18186 OF 2021
PETITIONER:
LALI K.T., AGED 55 YEARS,
W/O. MOHANDAS, HEADMISTRESS, AUP SCHOOL,
KUNNAMANGALAM, POST KUNNAMANGALAM,
KOZHIKODE DISTRICT - 673571.
BY ADV ATHIRA A.MENON
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GENERAL
EDUCATION DEPARTMENT, THIRUVANANTHAPURAM - 695001.
2 DIRECTOR OF GENERAL EDUCATION.
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHI, THIRUVANANTHAPURAM - 695014.
3 THE ASSISTANT EDUCATIONAL OFFICER,
KUNNAMANGALAM, KUNNAMANGALAM P.O,
KOZHIKODE DISTRICT - 673571.
4 THE MANAGER, AUP SCHOOL, KUNNAMANGALAM, POST
KUNNAMANGALAM, KOZHIKODE DISTRICT - 673571.
5 USHAKUMARI M.P., W/O.BABURAJAN, BAGAVATHIMANNIL HOUSE,
KARANTHUR P.O., KOZHIKODE DISTRICT - 673571.
6 ADDITIONAL DIRECTOR (ACADEMIC),
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
W.P(C) No.34092 of 2019 31
and con. cases 2025:KER:16003
JAGATHI, THIRUVANANTHAPURAM - 695014.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY ON 05.02.2025, ALONG
WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON 27.02.2025
DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 32
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 18952 OF 2019
PETITIONER:
C.T.DOLY., AGED 54 YEARS,
W/O. MICHAEL C. JACOB, S.N.U.P.S. POOKKODE,
P. O., VARAKKARA, THRISSUR (DT.) RESIDING AT CHIRAMEL
HOUSE, P. O. ALAGAPPA NAGAR, THRISSUR (DT.),
PIN - 680 302.
BY ADVS.
PHILIP ANTONY CHACKO
SRI.N.V.PAUL
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE SECRETARY,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
ANNEX BUILDING, THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION
GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM - 695 001.
3 ASSISTANT EDUCATION OFFICER
CHERPPU, THRISSUR (DT.), PIN - 680 561.
4 C.K.BINDUMOL, AGED 51 YEARS,
W/O.C. K. ANANDAKUMAR, D/O. KUMARAN, PRESENT
HEADMISTRESS, S.N.U.P.S. POOKKODE, P. O. VARAKKARA,
THRISSUR (DT.). RESIDING AT CHULLIKKATTIL HOUSE,
P. O. VARAKKARA, THRISSUR (DT.), PIN - 680302.
W.P(C) No.34092 of 2019 33
and con. cases 2025:KER:16003
5 C. M. KUMARAN, AGED 63 YEARS,
S/O. C. V. MANIKKAN, MANAGER,
S.N.U.P.S. POOKKODE, P. O. VARAKKARA,
THRISSUR (DT.). RESIDING AT CHULLIKKATTIL HOUSE,
P. O. VATNATHRA, THRISSUR (DT.), PIN - 680302.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SMT.MARY BENJAMIN
SMT.K.GEETHA (PONKUNNAM)
SRI.M.SAJJAD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 34
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.19169 OF 2021
PETITIONERS:
MEENA K. J., AGED 52 YEARS,
W/O. ANTONY, HEADMISTRESS,
ST. GREGORY'S U. P. SCHOOL,
KUZHUPILLY, AYYAMPILLY P. O.,
ERNAKULAM DISTRICT - 682 501.
BY ADVS.
ELVIN PETER P.J.
K.R.GANESH
SIDHARTH SUDHEER
GOURI BALAGOPAL
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM - 691014.
3 THE ASSISTANT EDUCATION OFFICER
VYPIN, EDAVANAKADU - 682 502.
4 THE MANAGER, ST. GREGORY'S U. P. SCHOOL,
KUZHUPILLY, AYYAMPILLY P. O.,
ERNAKULAM DISTRICT - 682 501.
W.P(C) No.34092 of 2019 35
and con. cases 2025:KER:16003
5 BINU THOMAS, LPST, ST. GREGORY'S U.P.SCHOOL,
KUZHUPILLY, AYYAMPILLY P. O.,
ERNAKULAM DISTRICT - 682 501.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
BABU KARUKAPADATH
P.U.VINOD KUMAR
KARUKAPADATH WAZIM BABU
VAISAKHI V.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 36
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 20471 OF 2019
PETITIONER:
N.B.KRISHNAN NAMBOODIRIPAD,
AGED 51 YEARS, S/O.N.B.PURUSHOTHAMAN NAMBOOTHIRIPAD,
NEELIYATH ILLAM, MOOLAD P.O., NADUVANNUR,
KOZHIKODE, A.L.P/U.P.SCHOOL, MANIPURAM,
MANIPURAM P.O., KOZHIKODE- 673572.
BY ADVS.
JIJI THOMAS
SMT.SMITHA MATHEW
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE SECRETARY,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM- 695001.
2 DIRECTOR OF PUBLIC INSTRUCTIONS,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM- 695014.
3 ASSISTANT EDUCATIONAL OFFICER,
KODUVALLY, KOZHIKODE- 673672.
4 MANAGER, ALP/UP SCHOOL, MANIPURAM,
MANIPURAM P.O., KOZHIKODE- 673572.
5 M.P.GEETHAMANI, LPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O., KOZHIKODE- 673572.
W.P(C) No.34092 of 2019 37
and con. cases 2025:KER:16003
6 V.C.GEETHA, LPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O., KOZHIKODE- 673572.
7 A.P.PREMALATHA, UPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O., KOZHIKODE- 673572.
8 K.V.KRISHNAN, UPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O., KOZHIKODE- 673572.
9 P.FATHIMA RASHEENA, UPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O., KOZHIKODE- 673572.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SRI.P.V.ARUN KUMAR
SRI.JACOB ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 38
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 22639 OF 2019
PETITIONERS:
1 THE MANAGER, PANAKKAD THANGAL MEMORIAL AIDED
UPPER PRIMARY SCHOOL, BADIRA, P.O.VIDYANAGAR,
KASARAGOD DISTRICT - 671 123.
2 P.C.ABDULLA, AGED 43 YEARS,
SON OF ABOOBACKER HAJI, HEADMASTER (PENDING APPROVAL),
PANAKKAD THANGAL MEMORIAL AIDED UPPER PRIMARY SCHOOL,
BADIRA, P.O.VIDYANAGAR, KASARAGOD DISTRICT - 671 123.
BY ADVS.
SRI.K.A.MOHAMED HARIS
SRI.P.T.ABHILASH
SRI.K.M.SALIM
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695 014.
3 THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL
INSTITUTION, REPRESENTED BY ITS SECRETARY, GATE NO.4,
1ST FLOOR, JEEVAN TARA BUILDING, 5 SANSAD MARG,
PATEL CHOWK, NEW DELHI - 110 001.
W.P(C) No.34092 of 2019 39
and con. cases 2025:KER:16003
4 THE DISTRICT EDUCATIONAL OFFICER,
KASARGOD - 671 121.
5 THE ASSISTANT EDUCATIONAL OFFICER,
KASARGOD - 671 121.
6 SRI.A.SIVANANDAN, UPPER PRIMARY SCHOOL ASSISTANT,
PANAKKAD THANGAL MEMORIAL AIDED UPPER PRIMARY SCHOOL,
BADIRA, P.O.VIDYANAGAR, KASARGOD DISTRICT - 671 123.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SMT.SINDHUMOL.T.P., CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 40
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.27332 OF 2022
PETITIONER:
P.V.PARIMALA KUMARI, AGED 53 YEARS,
W/O.PURUSHOTHAMAN, HEADMISTRESS,
KEEZHALLUR UP SCHOOL, THALASSERY
EDUCATIONAL DISTRICT, MATTANNUR SUB DISTRICT,
KANNUR, KERALA, PIN- 670612.
BY ADV.PEETHAMBARAN C P
RESPONDENTS:
1 THE ASSISTANT EDUCATIONAL OFFICER,
MATTANNUR SUB DISTRICT, KANNUR,
KERALA, PIN- 670702.
2 THE DEPUTY DIRECTOR OF EDUCATION,
KANNUR DISTRICT, KANNUR, KERALA, PIN-670002.
3 STATE OF KERALA, REPRESENTED BY SECRETARY
TO GOVERNMENT, DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN- 695001.
4 THE MANAGER, P.RAMACHANDRAN, KEEZHALLUR UP SCHOOL,
THALASSERY EDUCATIONAL DISTRICT, MATTANNUR SUB DISTRICT,
KANNUR, KERALA, PIN- 670612.
BY POOVAMULLE PARAMBIL ABDULKAREEM
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 41
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 22908 OF 2019
PETITIONER:
SIVANANDAN A., AGED 51 YEARS,
S/O.O.POKKAN (LATE) U.P.S.T,
P.T.M.A.U.P.S BADIRA, VIDYANAGAR P.O,
KASARAGOD DIST, PIN 671 123,
RESIDING AT ERINHIKKEEL HOUSE,
ACHAMTHURUTHI P.O, KASARAGOD DIST.,
PIN - 671 313.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVT.,
GENERAL EDUCATION DEPARTMENT,
GOVT. SECRETARIAT (ANNEX),
THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY P.O., THIRUVANANTHAPURAM,
PIN - 695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION, VIDYANAGAR P.O,
KASARAGOD, PIN - 671 121.
4 THE DISTRICT EDUCATIONAL OFFICER,
KASARAGOD, KASARAGOD DIST., PIN - 671 315.
5 THE ASST. EDUCATIONAL OFFICER,
KASARAGOD, KASARAGOD DISTRICT, PIN -671 123.
W.P(C) No.34092 of 2019 42
and con. cases 2025:KER:16003
6 THE MANAGER, P.T.M.A.U.P SCHOOL, BADIRA,
VIDYANAGAR P.O, KASARAGOD DIST., PIN - 671 123.
7 ABDULLA P.C., HEADMASTER (UNAPPROVED),
P.T.M.A.U.P SCHOOL, BADIRA, VIDYANAGAR P.O.,
KASARAGOD DIST., PIN - 671 123.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SRI.K.A.MOHAMED HARIS
SRI.P.T.ABHILASH
SRI.K.M.SALIM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 43
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 29900 OF 2023
PETITIONERS:
1 P.BEENA, AGED 48 YEARS,
HEADMISTRESS, AIDED U.P.SCHOOL, PANAMANNA,
AMBALAVATTAMP.O., VIA OTTAPPALAM,
PALAKKAD DISTRICT, PIN - 679501.
2 SMT.P.K.BHARATHI, AGED 70 YEARS,
MANAGER AIDED U.P.SCHOOL, PANAMANNA, AMBALAVATTAM P.O.,
VIA OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679501.
BY ADVS.
GEORGE ABRAHAM
JOBY D JOSEPH
MARY CATHERINE PRIYANKA P.S.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION, PALAKKAD, PIN - 678001.
3 DISTRICT EDUCATIONAL OFFICER
OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679101.
4 ASSISTANT EDUCATIONAL OFFICER,
OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679101.
W.P(C) No.34092 of 2019 44
and con. cases 2025:KER:16003
5 P.V.SUJATHA, AIDED U.P. SCHOOL, PANAMANNA,
P.O.AMBALAVATTAM, VIA OTTAPPALLAM, PALAKKAD
DISTRICTRESIDING AT KOTTILINKIL HOUSE,
PALAKODE, P.O. PANAMANNA, KOTHAKURISSI,
VIA OTTAPPALAM, PALAKKAD, PIN - 679501
BY ADVS.
ELVIN PETER P.J.
K.R.GANESH(K/000551/1991)
GOURI BALAGOPAL(K/002008/2019)
ABHIJITH.K.ANIRUDHAN(K/1644/2020)
SREELEKSHMI A.S.(K/1313/2021)
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 45
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.26910 OF 2019
PETITIONER:
PRABHA.V., AGED 48 YEARS,
W/O. A. NANDAKUMAR, L.P.S.T.,
AIDED U.P. SCHOOL, KALMANDAPAM, PALAKKAD,
RESIDING AT 13/300 SOPANAM, BHAGAVATHI NAGAR,
KACHERIMEDU, CHITTUR, PALAKKAD DISTRICT.
BY ADVS.
JACOB SEBASTIAN
K.V.WINSTON
ANU JACOB
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTIONS,
GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM - 695 001.
3 THE ASSISTANT EDUCATIONAL OFFICER,
PALAKKAD, PIN - 678 001.
4 THE MANAGER, AIDED U.P. SCHOOL,
KALAMANDAPAM, PALAKKAD, PIN - 678 013.
5 P.R.YAMUNA, U.P.S.T., AIDED U.P.SCHOOL,
KALAMANDAPAM, PALAKKAD, PIN - 678 013.
W.P(C) No.34092 of 2019 46
and con. cases 2025:KER:16003
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SRI.P.K.SURESH KUMAR (SR.)
SRI.K.P.SUDHEER
SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 47
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 28551 OF 2020
PETITIONER:
SREEDEVI R., AGED 52 YEARS,
W/O.BABUKUTTAN PILLAI K.B., WORKING AS HEAD
TEACHER IN CHARGE, NSS UPPER PRIMARY SCHOOL,
UPPADA, NILAMBUR, MALAPPURAM DISTRICT-679334,
RESIDING AT THEKKEBHAGATH VEEDU, KADAPPA,
MYNAGAPPALLY, KOLLAM DISTRICT, PIN-690519.
BY ADVS.
K.A.MOHAMED HARIS
SRI.P.T.ABHILASH
SRI.K.M.SALIM
RESPONDENTS:
1 THE DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM-695014.
2 THE ASSISTANT EDUCATIONAL OFFICER,
AEO OFFICE, CHITTUR, PALAKKAD DISTRICT,
PIN-678101.
3 THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD,
MUNICIPAL COMPLEX, ROBINSON ROAD, OPP.GOVERNMENT
HOSPITAL, SANTHI NAGAR, SULTANPET,
PALAKKAD DISTRICT-678014.
4 THE DEPUTY DIRECTOR OF EDUCATION,
W.P(C) No.34092 of 2019 48
and con. cases 2025:KER:16003
DDE OFFICE, CIVIL STATION, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD DISTRICT, PIN-678001.
5 STATE OF KERALA, REP. BY PRINCIPAL SECRETARY,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
6 THE GENERAL MANAGER AND INSPECTOR OF NSS SCHOOLS,
OFFICE OF THE GENERAL MANAGER AND INSPECTOR OF NSS
SCHOOLS, PERUNNA, CHANGANACHERY, KOTTAYAM DISTRICT-
686102.
BY SRI.V.VIJULAL
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 49
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.27698 OF 2019
PETITIONER:
PRADEEP T., AGED 49 YEARS,
S/O.N.GANGADHARA MEMON, L.P.S.T THANALUR AIDED
L.P. SCHOOL, THANALUR P O, MALAPPURAM-676307.
BY ADVS.
JACOB SEBASTIAN
SRI.K.V.WINSTON
SMT.ANU JACOB
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
TRIVANDRUM, PIN-695001.
2 THE DIRECTOR OF PUBLIC INSTRUCTIONS,
OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTIONS,
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN-695001.
3 THE ASSISTANT EDUCATIONAL OFFICER,
THANUR, THANUR P O, MALAPPURAM, PIN-676307.
4 THE MANAGER, THANALUR AIDED L P SCHOOL,
THANALUR P O, MALAPPURAM, PIN-676302.
5 T.D. LEELA, L.P.S.T., THANALUR AIDED L.P. SCHOOL,
THANALUR P.O., MALAPPURAM-676307.
BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 50
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 29490 OF 2019
PETITIONER:
C.K.BINDUMOL, AGED 51 YEARS,
WIFE OF C.K.ANANDAKUMARAN, HEADMISTRESS,
SN UPPER PRIMARY SCHOOL, POOKKODE.P.O,
VARAKKARA, THRISSUR DISTRICT-680302.
BY ADV. MARY BENJEMIN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS
SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 THE ASSISTANT EDUCATIONAL OFFICER,
CHERPPU, THRISSUR DISTRICT-680561.
4 THE MANAGER, SN UPPER PRIMARY SCHOOL,
POKKODE.P.O, VARAKKARA, THRISSUR DISTRICT-680302.
5 SMT.C.T.DOLY, UPPER PRIMARY SCHOOL ASSISTANT,
SN UPPER PRIMARY SCHOOL, POOKKODE.P.O,
VARAKKARA, THRISSUR DISTRICT-680302.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
SRI.PHILIP ANTONY CHACKO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 51
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 39881 OF 2022
PETITIONERS:
1 P.BEENA, AGED 47 YEARS,
HEADMISTRESS, AIDED U.P.SCHOOL,
P.O.AMBALAVATTAM, VIA OTTAPPALAM,
PALAKKAD DISTRICT.
2 SMT.P.K.BHARATHI, MANAGER,
AIDED U.P.SCHOOL, P.O.AMBALAVATTAM,
VIA OTTAPPALAM, PALAKKAD DISTRICT.
BY ADVS.
GEORGE ABRAHAM
JOSEPH GOPURAN
JOBY D JOSEPH
MARY CATHERINE PRIYANKA P.S.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY
SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, PALAKKAD-678 0011.
4 DISTRICT EDUCATIONAL OFFICER,
OTTAPPALAM, PALAKKAD DISTRICT-679 101.
W.P(C) No.34092 of 2019 52
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5 ASSISTANT EDUCATIONAL OFFICER,
OTTAPPALAM, PALAKKAD DISTRICT-679 101.
6 P.V.SUJATHA, LPSA, AIDED U.P. SCHOOL,
P.O.AMBALAVATTAM, VIA OTTAPPALLAM,
PALAKKAD DISTRICT RESIDING AT KOTHAKURISSI,
PANAMANNA P.O., OTTAPPALAM, PALAKKAD-679 501.
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
ELVIN PETER P.J.
K.R.GANESH(K/000551/1991)
GOURI BALAGOPAL(K/002008/2019)
ABHIJITH.K.ANIRUDHAN(K/1644/2020)
SREELEKSHMI A.S.(K/1313/2021)
ANU JOSEPH(K/000964/2022)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 53
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO.39975 OF 2022
PETITIONER:
SMITHA THOMAS, AGED 45 YEARS,
W/O. SHAJI PEROZHI, U.P.S.T, K.M.U.P. SCHOOL,
EDAYUR, MALAPPURAM - 676552, NOW RESIDING AT THEKKE
MAMMARAPPALLIL HOUSE, EDAYUR P.O., VALANCHERY,
MALAPPURAM, PIN - 676552.
BY ADV. BIJU ABRAHAM
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY PRINCIPAL
SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001.
2 DIRECTOR GENERAL EDUCATION,
OFFICE OF THE DIRECTOR GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695014.
3 ASSISTANT EDUCATIONAL OFFICER,
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
MINI CIVIL STATION, TIRUR ROAD, KUTTIPURAM P.O.,
MALAPPURAM, PIN - 679571.
4 KOCHUKUTTY MEMORIAL U.P. SCHOOL,
EDAYUR P.O, MALAPPURAM , REP. BY ITS MANAGER,
PIN - 676552
5 K.R. BIJU, AGED 52 YEARS
W.P(C) No.34092 of 2019 54
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FATHER'S NAME NOT KNOWN TO THE
PETITIONER U.P.S.A, KOCHUKUTTY MEMORIAL
U.P. SCHOOL, EDAYUR P.O, MALAPPURAM, PIN - 676552.
6 SHARAFUDHEEN K.A., AGED 57 YEARS
(RETIRED LPST), S/O. KOTTARATH ABDURAHIMAN,
KOTTARATH HOUSE, EDAYOOR P.O., VALANCHERY,
PIN - 676552.
7 DISTRICT EDUCATION OFFICER,
OFFICE OF THE DISTRICT EDUCATION OFFICER,
NEAR MINI CIVIL STATION, TIRUR P.O.,
MALAPPURAM DISTRICT, PIN - 676101.
8 DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
NH 213, DOWN HILL, MALAPPURAM DISTRICT,
PIN - 676519.
BY ADVS.
Anand Sankar
P.CHANDRASEKHAR(K/185/1984)
C.RAMAN(R-250)
ANOOP KRISHNA(k/001468/2018)
REGIMOL M.K.(K/213/2018)
RANI MADHU(K/001834/2019)
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 55
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 41836 OF 2022
PETITIONER:
SMITHA G., AGED 40 YEARS,
W/O. VIJAYAN V., UPPER PRIMARY SCHOOL TEACHER,
CHMKSMUP SCHOOL, NADANKIZHAYA, AANAMARI P.O.,
PALAKKAD DISTRICT. PIN: 678506, RESIDING AT SREENIKET,
VADAVANNUR P.O., PALAKKAD, PIN: 678504.
BY ADVS.
K.T.SHYAMKUMAR
HARISH R. MENON
K.N.ABHA
A.G.PRASANTH
ALEENA SEBASTIAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM. PIN: 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM. PIN: 695014.
3 THE DISTRICT EDUCATIONAL OFFICER,
PALAKKAD-678582.
4 THE ASSISTANT EDUCATIONAL OFFICER,
KOLLANGODE, PALAKKAD DISTRICT-678582.
5 THE MANAGER, CHMKSMUP SCHOOL,
W.P(C) No.34092 of 2019 56
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NADANKIZHAYA, AANAMARI P.O.,
PALAKKAD DISTRICT, PIN: 678506.
6 M.I.BUSHRABI, RETIRED UPST, CHMKSMUP SCHOOL,
NADANKIZHAYA, ANAMARI P.O PALAKKAD DISTRICT,
RESIDING AT RAHMATH MANZIL, NANDANKIZHAYA ANAMARI P.O,
PALAKKAD DISTRICT-678506.
7 P.P.PREMALATHA, UPST, CHMKSMUP SCHOOL,
NADANKIZHAYA, AANAMARI P.O., PALAKKAD DISTRICT,
PIN: 678506.
BY ADVS.
SAJJAD M
V.A.MUHAMMED(K/124/1984)
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 57
and con. cases 2025:KER:16003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 27TH DAY OF FEBRUARY 2025 / 8TH PHALGUNA, 1946
WP(C) NO. 2398 OF 2021
PETITIONER:
N B KRISHNAN NAMBOODIRIPAD,
AGED 52 YEARS, S/O.N.B.PURUSHOTHAMAN NAMBOOTHIRIPAD,
NEELIYATHILLAM, MOOLAD P.O., NADUVANNUR,
KOZHIKODE - 673 572, WORKING AS LPSA AT
A.L.P/U.P.SCHOOL, MANIPURAM, MANIPURAM P.O.,
KOZHIKODE -673 572.
BY ADVS.
JIJI THOMAS
SMT.SMITHA MATHEW
RESPONDENTS:
1 STATE OF KERALA, REP.BY THE SECRETARY,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR OF GENERAL EDUCATION,
GENERAL EDUCATION DEPARTMENT, JAGATHY,
THIRUVANANTHAPURAM - 695 014
3 ASSISTANT EDUCATIONAL OFFICER,
KODUVALLY P.O., KOZHIKODE - 673 672.
4 MANAGER, ALP/UP SCHOOL, MANIPURAM,
MANIPURAM P.O., KOZHIKODE - 673 672.
W.P(C) No.34092 of 2019 58
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5 M.P.GEETHAMANI, LPSA, ALP/UP SCHOOL,
MANIPURAM, MANIPURAM P.O.,
KOZHIKODE - 673 672.
BY ADVS.
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
BY SENIOR GOVERNMENT PLEADER, SRI.ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.02.2025,
ALONG WITH WP(C).34092/2019 AND CONNECTED CASES, THE COURT ON
27.02.2025 DELIVERED THE FOLLOWING:
W.P(C) No.34092 of 2019 59
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JUDGMENT
[WP(C) Nos.34092/2019, 111/2021, 331/2021, 2403/2024,
1957/2021, 2791/2023, 3505/2023, 5166/2020, 9234/2021,
10721/2021, 12485/2019, 11520/2021, 11600/2021, 19343/2023,
18186/2021, 18952/2019, 19169/2021, 20471/2019, 22639/2019,
27332/2022, 22908/2019, 29900/2023, 26910/2019, 28551/2020,
27698/2019, 29490/2019, 2398/2021, 39881/2022, 39975/2022,
41836/2022]
These writ petitions pertain to the appointment of Head-
teachers in the Upper Primary/Lower Primary Schools with
specific reference to Rule 18(1) of the Kerala Right of Children to
Free and Compulsory Education Rules, 2011.
2. The conditions of service of aided school teachers were
prescribed under Chapter XIVA of the Kerala Education Rules,
1959 (hereinafter referred to as the 'KER'). Rule 45B provided
for the obligatory qualifications for teachers seeking promotion
as Headmasters of LP/UP Schools. Sub-rule (1) thereto provided
that an Account Test (Lower) conducted by the Kerala Public
and con. cases 2025:KER:16003
Service Commission shall be an obligatory qualification. Sub-rule
(2) provided exemption from the requirement for the
qualification under sub-rule (1) as against those who were
holding the post of Headmaster in the LP/UP Schools as on the
date of introduction of Rule 45B and sub-rule (3) extended a
temporary exemption to those teachers awaiting promotion as
Headmasters from the requirement of sub-rule (1) till
31.03.1988. At the same time, sub-rule (4) extended a complete
exemption from the rigor of sub-rule (1) for those teachers who
have attained the age of 50 years.
3. The Right of Children to Free and Compulsory
Education Act, 2009, (hereinafter referred to as the 'Central Act')
was introduced by the parliament to provide free and compulsory
education to all children of the age of 6-14 years. The Central
Government framed the Right of Children to Free and
Compulsory Education Rules, 2010 (hereinafter referred to as the
'Central Rules') in exercise of the rule-making power under
and con. cases 2025:KER:16003
Section 38 of Central Act. The State Government, too, came out
with the Kerala Right of Children to Free and Compulsory
Education Rules, 2011 (hereinafter referred to as the 'Kerala
Rules') under Section 38 of the Act. Rule 18 of the Kerala Rules
originally provided as under:-
"18. Duties to be performed by Head-teacher and
Teachers.- (1) The Head-teacher shall be a person having a
minimum of twelve years of teaching experience and
possessing pass in such departmental tests and test on Kerala
Education Act and Rules as may be specified in that regard:
Provided that teachers in service shall be given time up to
three years to pass the above tests."
Thus, under the provisions of Rule 18, the Head-teacher was to
be a person with a minimum of 12 years of teaching experience
and a pass in such departmental tests and test on the Kerala
Education Act and Rules, as specified. The proviso to Rule 18(1)
extended a period of three years to those teachers who were in
service, to pass the above test.
and con. cases 2025:KER:16003
4. A Division Bench of this Court in Thomas v. Joint
Secretary, General Education Department [2020 (1) KLT
840] was called upon to consider the question as to whether the
test qualifications under Rule 18(1) of the Kerala Rules are
mandatory as regards the teachers who have attained the age of
50 years. It was contended before this Court by the teachers who
had obtained the qualifications, that there can be no appointment
as Head-teachers without the qualifications as specified.
Teachers who have already attained the age of 50 years and who
are disabled on account of the non-acquisition of the test
qualification, relied on the proviso to Rule 18(1) to contend that
they have a window of three years for acquiring the qualification.
The Division Bench of this Court found that the proviso cannot
be found as having exempted such qualifications for a period of
three years or permitted appointment of unqualified teachers as
Head-teachers, subject to qualification being obtained within
three years. The Division Bench of this Court considering the
and con. cases 2025:KER:16003
afore situation, held that since the proviso extends three years
for acquisition of required qualification for those who have
attained 50 years of age, the same has to be given due effect,
that there can be no appointment/promotions of persons who are
not qualified in accordance with Rules, that the unqualified senior
teacher would be entitled to appear for the test and acquire the
qualification within three years, in which event the senior will be
entitled to seek promotion and the junior has to be reverted and
senior to be promoted as the Head-teacher. It was clarified by
this Court categorically, that the proviso does not enable the
State to make appointments in violation of Rules. It was also
made clear that the proviso would have application only for three
years from 06.03.2018.
5. The afore judgment of the Division Bench of this Court
was challenged before the Apex Court and by an order dated
17.06.2020, the Apex Court ordered that "the concerned parties
shall maintain status -quo as on today."
and con. cases 2025:KER:16003
6. It is in the afore background that the Government
came out with G.O.(P)No.19/2020/G.Edn. dated 23/12/2020
published as S.R.O.No.898/2020 produced as Ext.P10 in
W.P(C)No.10721 of 2021, by substituting the existing proviso to
Rule 18(1) referred to above, as under;
"Provided that teachers who are otherwise eligible for being
promoted as Head teachers shall be exempted from passing such
departmental test on Kerala Education Act and Rules on or after
attaining the age of 50 years."
Thus, the Government extended an exemption to teachers on
attaining the age of 50 years from passing the departmental test,
etc., prescribed under sub-rule (1). The afore
amendment/substitution is also given retrospective effect from
30.04.2011- the date of introduction of the Kerala Rules. The
afore S.R.O.No.898/2020 stood superseded by the
G.O.(P)No.1/2021/G.Edn. dated 05/01/2021 published as
S.R.O.No.18/2021 produced as Ext.P11 in W.P(C)No.10721 of
2021, noticing that in the substituted proviso referred to above,
and con. cases 2025:KER:16003
the words "test and" were omitted to be included on account of
which intention of the Government was not fully made out.
Therefore, after the supersession as above, the proviso read as
under:-
"Provided that teachers who are otherwise eligible for being
promoted as Head teachers shall be exempted from passing such
departmental tests and test on Kerala Education Act and Rules
on or after attaining the age of 50 years."
By virtue of the afore, the Government extended exemption to
those teachers who have attained the age of 50 years from
passing the department tests/test prescribed under Rule 18(1)
of Kerala Rules.
7. It is in the backdrop of all the above that the
controversy raised in this batch of writ petitions has arisen. For
instance, the petitioner in W.P(C)No.10721 of 2021, claims that
she was ranked No.8 in the overall seniority list of teachers
working in the school managed by the 4th respondent therein, in
comparison to the 5th respondent who was ranked No.9. It is
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pointed out that the teacher at rank No.7 was below 50 years of
age and was not entitled to the benefit of exemption. The
petitioner points out that when the incumbent Headmistress
went on preparatory leave prior to retirement on 11.11.2019, the
5th respondent was appointed in the vacancy violating the
seniority as above. True, the petitioner admits that she had not
obtained the test qualifications at that point of time. However,
the petitioner obtained the required qualifications on 01.03.2021
as evidenced by Ext.P4 test results, and since that was within
the period of three years from 06.03.2018 as laid down by this
Court in Thomas (supra), the petitioner was to be appointed as
the Headmistress. However, by virtue of the exemption provided
under the proviso to Rule 18(1) referred to above, the petitioner
contends that her claim is not being considered. In
W.P(C)No.1895/2019, the petitioner contends that she was
denied the post of Headmistress, and 4th respondent, who was
claiming the exemption, was appointed in the said post.
and con. cases 2025:KER:16003
Similarly, in W.P(C)No.111/2021, the petitioner contends that
she had already been appointed as Headmistress and the said
appointment was not being approved on account of the rival
claim raised by the 6th respondent claiming the exemption
extended as above.
8. In the light of the above, the prayers raised in these
writ petitions, broadly are as under: -
i. To declare S.R.O.No.898/2020 and S.R.O.No.18/2021
as ultra vires to the Constitution of India and the Central
Act.
ii. In the alternative, to declare the retrospective operation
of S.R.O.No.18/2021 as illegal and unenforceable.
iii. To declare the prescription of the qualifications under
Rule 18 of the Kerala Rules as Ultra vires the Central
Act.
9. I have heard Smt. M.A.Vaheeda Babu, Sri. K.T.Shyam
and con. cases 2025:KER:16003
Kumar, Dr. George Abraham, Sri. K.R.Ganesh, Sri. Fayas, Sri.
K.A.Mohamed Haris, Sri. Joseph Thekkekuruvinal and Sri.
P.M.Pareeth for the respective parties. I have also heard Sri.
Antony Mukkath, the learned Senior Government Pleader for the
State.
10. Sri. P.M.Pareeth, the learned counsel for the petitioner
in W.P(C) No.24328 of 2023, took a different line and contended
that the very provisions of Rule 18(1) of the Kerala Rules are
ultra vires to Section 23(1) of the Central Act. He has contended
with reference to the facts and circumstance pointed out in the
writ petition that the petitioner therein was the senior most
teacher entitled for appointment as Headmistress with effect
from 01.04.2020 and though such a request was made on
retirement on the incumbent, the manager appointed the 7th
respondent who was junior to the petitioner. The petitioner seeks
to challenge Ext.P8 by which the petitioner is denied the benefit
by the Manager relying on Rule 18(1) of the Kerala Rules since
and con. cases 2025:KER:16003
the petitioner did not have the qualification required.
11. Sri. Pareeth, would contend that Rule 18(1) of the
Kerala Rules is ultra vires to Section 23 of the Central Act read
with Section 38 thereunder. It is his contention that Section 23
prescribes the qualifications required for appointment as teacher
and under Section 38(2)(l), the Government has the power to
make rules with respect to the salary/allowance payable to the
teachers alone.
12. Insofar as the afore contention, if accepted, would
make the consideration of the other two issues, purely academic,
I proceed to consider the said issue as the preliminary issue
arising for consideration.
13. The Apex Court in the State of T.N. and Another V.
P. Krishnamurthy and Others [(2006) 4 SCC 517], laid
down the following broad principles while considering a challenge
to a subordinate legislation:-
"15. There is a presumption in favour of constitutionality or
and con. cases 2025:KER:16003
validity of a subordinate legislation and the burden is upon
him who attacks it to show that it is invalid. It is also well
recognised that a subordinate legislation can be challenged
under any of the following grounds:
(a) Lack of legislative competence to make the subordinate
legislation.
(b) Violation of fundamental rights guaranteed under the
Constitution of India.
(c) Violation of any provision of the Constitution of India.
(d) Failure to conform to the statute under which it is made
or exceeding the limits of authority conferred by the
enabling Act.
(e) Repugnancy to the laws of the land, that is, any
enactment.
(f) Manifest arbitrariness/unreasonableness (to an extent
where the court might well say that the legislature
never intended to give authority to make such rules)."
The challenge raised in these writ petitions as above is to be
evaluated on the touchstone of the afore principles laid down by
the Apex Court.
14. True, Section 23 of the Central Act provides for the
prescription of the minimum qualifications by the Authority to be
authorized by the Central Government for appointment as a
"teacher". Section 38 provides for the rule-making power of the
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"appropriate Government". The term appropriate Government
includes the State Government under Section 2(a)(ii)(A). Section
38 to the extent relevant herein reads as under:-
"38. Power of appropriate Government to make
rules.-
(1) The appropriate Government may, by
notification, make rules, for carrying out the
provisions of this Act.
(2) In particular, and without prejudice to the
generality of the foregoing powers, such rules
may provide for all or any of the following
matters, namely:-
..........
(l) the salary and allowances payable to, and the
terms and conditions of service of, teacher, under
sub-section (3) of Section 23;"
Sri. Pareeth relies on Section 38(2)(l) to contend that the State
Government can only prescribe salary/allowances to teachers
under the Central Act.
and con. cases 2025:KER:16003
15. However, it is to be noticed that 38(1) and (2) of the
Central Act lie independent of each other. Section 38(1) entitles
the State Government to make rules for "carrying out the
provisions of this Act." Section 38(2) is in no way curtailing the
rule-making power of the Government under 38(1). Section
38(2) can only be considered as illustrative, not limiting the
power under 38(1) in any manner. This is made clear using the
words "without prejudice to the generality of the foregoing
powers". Thus, even on the face of Section 38(2), the statute
reserves the rights of the "appropriate Government" to make
rules "for carrying out the provisions of this Act".
16. In this connection, I notice the judgment of the Apex
Court in State of Kerala v. Appukutty [AIR 1963 SC 796]
wherein the Apex Court considered an identical provision under
Section 19(1) and 19(2)(f) of the Madras General Sales Tax Act,
1939. It was contended that the Rules made under the rule-
making power by the State under which the impugned notices
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were issued were ultra vires to the substantive provisions of
Section 19(2)(f). The Apex Court noticed that Section 19(1)
permitted the State Government to make Rules to carry out the
purposes of the Act whereas sub-section (2) used the same
expression "without prejudice to the generality of the foregoing
power" before laying down illustrative matters, for the Rules to
be made. Considering the afore situation, Apex Court held as
under:-
"4. .......It is true that the substantive provisions of the Act
do not expressly deal with the power and procedure for
assessment of escaped turnover, the legislature has left it to
be dealt with by statutory rules to be framed under s. 19, and
r. 17 has been framed thereunder. Rule 17(1) and (3A) ex
facie properly fall under s. 19(2)(f). In any event as was said
by the Privy Council in King Emperor v. Sibnath Banerji (1945)
L.R. 72 IndAp 241, the rule making power is conferred by sub-
s. (1) of that section and the function of sub s. (2) is merely
illustrative and the rules which are referred to in sub-s. 2 are
authorised by and made under sub-s. 1. The provisions of
sub-s. 2 are not restrictive of sub-s. (1) as expressly stated
in the words "without prejudice to the generality of the
foregoing power" with which sub-s. (2) begins and which
words are similar to the words of sub-s. (2) of s. 2 of the
and con. cases 2025:KER:16003
Defence of India Act which the Privy Council was considering.
Now sub-s. 1 of s. 19 of the Act provides that "the State
Government may make rules to carry out the purposes of this
Act" and the long title of the Act is an Act to provide for the
levy of general tax on the sale of goods in the State of Madras.
Therefore in our opinion r. 17 and the various clauses thereof
made under s. 19 are not beyond the rule making power of
the State Government as contained in s. 19."
The afore observations of the Apex Court are applicable to the
case at hand also.
17. Academy of Nutrition Improvement and Others
v. Union of India [(2011) 8 SCC 274], again considered a
similar issue with reference to the rule-making power of the
subordinate legislation holding as under:-
"66. Statutes delegating the power to make rules follow a
standard pattern. The relevant section would first contain a
provision granting the power to make rules to the delegate in
general terms, by using the words "to carry out the provisions
of this Act" or "to carry out the purposes of this Act". This is
usually followed by another sub-section enumerating the
matters/areas in regard to which specific power is delegated
by using the words "in particular and without prejudice to the
generality of the foregoing power, such rules may provide for
and con. cases 2025:KER:16003
all or any of the following matters". Interpreting such
provisions, this Court in a number of decisions has held that
where power is conferred to make subordinate legislation in
general terms, the subsequent particularisation of the
matters/topics has to be construed as merely illustrative and
not limiting the scope of the general power. ....."
To the same effect is the judgment of the Apex Court in the State
of Jammu and Kashmir v. Lakhwinder Kumar and Others
[(2013) 6 SCC 333].
18. In the light of the afore, I notice that Section 38(1) of
the Central Act empowers the Government's rule-making powers
in general terms, and Section 38(2) has only enumerated some
of the areas in which the rule-making power can be exercised.
In that view of the matter, reliance placed on Section 38(2)(l) to
contend that Rule 18(1) of the Kerala Rules is ultra vires to the
rule-making power cannot be accepted.
19. Section 38(1) of the Central Act, on the other hand,
empowers the State Government also to make rules for carrying
out the provisions of the Central Act. The Kerala Rules have been
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framed in exercise of the powers under Section 38(1) as above.
Therefore, the challenge raised to the provisions of Rule 18 as
ultra vires to the Central Act is only to be repelled.
20. The next issue arising for consideration is as to
whether S.R.O.No.898/2020 and S.R.O.No.18/2020 are ultra
vires to the Constitution of India and the Central Act. The learned
counsel for the petitioner would rely on the judgment of the Apex
Court in State of Uttar Pradesh and Another v. Anand
Kumar Yadav and Another [2018 (13 SCC 560] in support
of the afore contention.
21. In State of Uttar Pradesh and Another v. Anand
Kumar Yadav and Another (supra), the Apex Court considered
a situation where the State Government introduced certain
provisions to the Uttar Pradesh Rules framed under the Central
Act authorizing the State Government to relax the minimum
education qualifications of the persons who were appointed as
assistant teachers. On the basis of the afore, notifications were
and con. cases 2025:KER:16003
issued as per which "Shiksha Mitras" was added as a source for
recruitment of teachers. The Apex Court noticed the notification
issued under Section 23(1) of the Central Act by the National
Council for Teachers' Education (NCTE) prescribing the minimum
qualification required for appointment as teachers. It is in the
afore context that the Apex Court upheld the findings of the
Allahabad High Court that the State Government had no power
to relax the qualification prescribed under Section 23(1) of the
Central Act by the NCTE and hence, Rule 16A authorizing such
relaxation is ultra vires to the rule-making power of the State
Government.
22. In the backdrop of the afore judgment, it is to be
noticed that the prescription of qualifications under Section 23(1)
by NCTE was for appointment as "teachers". The present dispute
in these cases is with reference to the qualification required for
those seeking appointment as "Head-teacher". The NCTE has
only prescribed the qualifications for appointment to the post of
and con. cases 2025:KER:16003
"teacher". It is only under the Kerala Rules that the word "Head-
teacher" is defined. When that be so, it cannot be said that the
prescription under Rule 18(1) of the Kerala Rules is beyond the
power of the State Government as laid down under Section 38 of
the Central Act. I am of the opinion that the judgment of the
Apex Court would not apply for the afore reason.
23. Insofar as the NCTE has only prescribed the
qualifications required for appointment as a "teacher", I am of
the opinion that the contention raised by the petitioners that it is
only the said authority which is capable of prescribing
qualification for appointment as "Head-teacher" is only to be
recorded and rejected.
24. At the same time, the question arises as to whether
the notifications, insofar as they introduced an exemption from
the obligatory qualification under Rule 18(1) of the Kerala Rules
in the form of a "proviso" can be sustained, as contended by
some of the counsel.
and con. cases 2025:KER:16003
25. As already noticed, the Division Bench of this Court in
Thomas (supra) categorically found that Rule 18(1) of the Kerala
Rules is to be followed mandatorily and even on the face of the
proviso as it exists up to 23.12.2020 on which date
S.R.O.No.898/2020 was issued, no one could be appointed as
Head-teacher without the required qualifications.
26. It is the afore prescription that is sought to be upset
by the proviso as introduced by S.R.O.No.898/2020 and replaced
by S.R.O.No.18/2021. By virtue of the proviso, teachers who
have attained the age of 50 years are exempted from passing
the departmental test prescribed under Rule 18(1). The Apex
Court in S.Sundaram Pillai and Others v. V.R.
Pattabhiraman and Others [(1985) 1 SCC 591] has laid
down the following as the functions of a proviso: -
"43. We need not multiply authorities after authorities on this
point because the legal position seems to be clearly and
manifestly well established. To sum up. a proviso may serve
four different purposes:
and con. cases 2025:KER:16003
(1) qualifying or excepting certain provisions from the main
enactment:
(2) it may entirely change the very concept of the intendment
of the enactment by insisting on certain mandatory conditions
to be fulfilled in order to make the enactment workable:
(3) it may be so embedded in the Act itself as to become an
integral part of the enactment and thus acquire the tenor and
colour of the substantive enactment itself; and
(4) it may be used merely to act as an optional addenda to
the enactment with the sole object of explaining the real
intendment of the statutory provision."
It is in the light of the afore principles, the scope and purport of
the impugned proviso is to be considered.
27. As already noticed, the qualifications for the post of
Headmaster in UP Schools were prescribed in Rule 45B of KER.
Sub-rule (1) thereto provided for the obligatory qualifications.
Sub-rule (4) at the same time extended a complete exemption
from the requirement under sub-rule (1) for those teachers who
have attained the age of 50 years. As already noticed, NCTE has
prescribed qualifications for appointment as a teacher alone. In
other words, no qualifications are prescribed for appointment to
and con. cases 2025:KER:16003
the post of "Head-teacher". The qualifications required for
appointment as Head-teacher are prescribed under Rule 18(1).
The prescription under Rule 18(1) of the Kerala Rules is almost
similar to the prescription contained under Rule 45B (1) of
Chapter XIVA of the KER. The Government has only extended the
exemption to the teachers who have attained the age of 50 years
under Rule 45B(4) in the impugned proviso introduced by
S.R.O.No.898/2020 and S.R.O.No.18/2021. This Court also
notices that under Rule 13B of the Kerala State and Subordinate
Service Rules, 1958, every Government employee who attained
the age of 50 years is entitled to exemption from passing the
obligatory test for seeking promotion. I find no valid reason to
accept the challenge against the introduction of the proviso as
above. The contention raised by some of the petitioners that the
Proviso runs against the spirit of Rule 18(1) and hence is
contradictory is also not to be accepted in the light of the above
finding. In my opinion, the proviso is having an independent
and con. cases 2025:KER:16003
existence which is permissible going by the principles laid down
by the Apex Court in Sundaram Pillai(supra).
28. Dr. George Abraham, the learned counsel for the
petitioners in W.P(C) No.39881 of 2022, also relied on the order
dated 17.06.2020 of the Apex Court in the Special Leave Petition
filed against the judgment in Thomas (supra) to contend that
the Apex Court while issuing notice, ordered the concerned
parties to maintain status quo and hence, S.R.O.No.898/2020
and S.R.O.No.18/2021 ought not to have been issued. True, the
Apex Court directed the parties to maintain status quo. However,
that was only with reference to the claim between the competing
teachers which was the subject matter of consideration before
the Division Bench of this Court in Thomas (supra). That does
not mean that the rule-making power of the State under Section
38 of the Central Act is curtailed.
29. The last issue arising for consideration is whether the
retrospectivity provided to the substitution of the proviso by
and con. cases 2025:KER:16003
S.R.O.No.18/2021, is valid. The petitioners contend that
S.R.O.No.18/2021 was issued on 05.01.2021 with retrospective
effect from 30.04.2011. They contend that there cannot be any
retrospective operation insofar as the teachers had a legitimate
expectation for getting appointed on the basis of Rule 18(1) and
proviso therein as they stood originally. The petitioners contend
that on account of the substituted proviso, as noticed earlier, a
new set of teachers also seek a claim for appointment to the post
of Head-teacher to their detriment. In such circumstances, the
petitioner contends that retrospectivity, is to be declared
arbitrary.
30. I have considered the afore submissions. In The
Punjab State Cooperative Agricultural Development Bank
Ltd. v. The Registrar, Cooperative Societies and Others
[(2022) 4 SCC 363], the Apex Court noticed the earlier law on
the point and summarised the legal position as under:-
"49. The exposition of the legal principles culled out is that an
and con. cases 2025:KER:16003
amendment having retrospective operation which has the
effect of taking away the benefit already available to the
employee under the existing rule indeed would divest the
employee from his vested or accrued rights and that being so,
it would be held to be violative of the rights guaranteed under
Articles 14 and 16 of the Constitution."
I am of the opinion that the principles laid down in the afore
judgment would apply to the facts and circumstances of the case
at hand also. On account of the law, as it stood prior to
S.R.O.No.18/2021, teachers had a vested right to seek
appointment to the post of Head-teacher. When that be so, the
subsequent substitution to the proviso, extending an exemption
to another set of teachers, in my opinion, takes away the valid
right available to the teachers seeking appointment to the post
of Head-teacher. Therefore, their vested rights are affected.
Hence, the notification S.R.O.No.18/2021 and for that matter,
S.R.O.No.898/2020 cannot have retrospective operation.
31. In this connection, Sri.Antony, the learned Senior
Government Pleader, relied on the judgment of a Full Bench of
and con. cases 2025:KER:16003
this Court in Narayanan v. Vijayalakshmi [2024 (3) KLT
116], rendered following dictum laid down by the Apex Court in
State of Haryana and Others v. Mahabir Vegetable Oils
Private Limited [(2011) 3 SCC 778], wherein the
retrospectivity provided to the 3rd proviso to Rule 44A (1) of
Chapter XIVA of the KER was upheld by this Court. But, the Full
Bench was considering the provisions of the 3rd proviso to Rule
44A (1) of Chapter XIVA of the KER by which benefits extended
to teachers who have attained the age of 50 years were curtailed
to some extent. The Full Bench found that the benefit under the
2nd proviso was a concession and there is no prohibition in
depriving the said concession retrospectively. The Full Bench also
referred to the findings rendered by the Apex Court in State of
Haryana and Others (supra), which held that the beneficiary of
such a concession has no legally enforceable right and it can be
taken away at any point of time. Thus, it is only on the basis of
the nature of the benefit which was taken away, that Full Bench
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upheld the retrospectivity.
32. As against the afore, in the case at hand, certain
teachers were entitled to promotion on the basis of the provisions
of Rule 18(1) as it originally stood, on account of which a vested
right had accrued, which could not be divested retrospectively.
Hence, I declare that S.R.O.No.18/2021 can only have
prospective operation.
On the whole, these writ petitions would stand disposed of
by holding that the amendment brought through
S.R.O.No.898/2020 and S.R.O.No.18/2021 would only have
prospective operation. The official respondents in these writ
petitions to pass appropriate orders with respect to the
respective parties in these writ petitions in the light of the afore
declaration within a period of four weeks from today.
Sd/-
HARISANKAR V. MENON, JUDGE
ln
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 2398/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A COPY OF THE APPOINTMENT ORDER DATED 1/4/2018
EXHIBIT P2 COPIES OF THE ACCOUNTS TEST (LOWER AND HIGHER)
AND K-TET CERTIFICATE.
EXHIBIT P3 A COPY OF THE REJECTION ORDER OF AEO DATED
15.9.2018.
EXHIBIT P4 A COPY OF THE REJECTION ORDER OF THE 1ST
RESPONDENT DATED 2/7/2019.
EXHIBIT P5 A COPY OF THE APPROVAL ORDER OF AEO DATED
3.10.2019.
EXHIBIT P6 A TRUE COPY OF AMENDMENT TO RULE 18 (1) OF
KERALA RTE RULES VIDE SRO NO.898/2020 AND
GO(P) NO.19/2020/GEDN. DATED 23/12/2020.
EXHIBIT P7 A TRUE COPY OF AMENDMENT GO(P) NO.1/2021/GEDN.
DATED 5/1/2021.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 111/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DEPARTMENTAL TESTS
CERTIFICATES ISSUED BY THE PUBLIC SERVICE
COMMISSION.
EXHIBIT P2 TRUE COPY OF GO (MS) NO.16/2018/G.EDN. DATED
19.2.2018.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 22.2.2019 IN OA
NO.1018/2018 AND CONNECTED CASES
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 27.1.2020 IN
OP(KAT) 105/2019 AND CONNECTED CASES
EXHIBIT P5 TRUE COPY OF THE APPOINTMENT ORDER DATED
1.6.2020 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF SRO 898/2020 DATED 23.12.2020.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 1.1.2021
FILED BY THE 6TH RESPONDENT BEFORE THE 5TH
RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 21.12.2020 IN
W.P.(C) NO.13534/2020.
EXHIBIT P9 TRUE COPY OF THE GO(P) NO 1/2021/G.EDN DATED
5.1.2021 PUBLISHED AS SRO NO.18/2021.
RESPONDENTS' EXHIBITS:
EXHIBIT R6(A) TRUE COPY OF THE CERTIFICATE ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION DATED 19-01-
2022 TO THE 6TH RESPONDENT CERTIFYING A PASS
IN ACCOUNT TEST LOWER.
EXHIBIT R6(B) TRUE COPY OF THE CERTIFICATE ISSUED BY THE
and con. cases 2025:KER:16003
KERALA PUBLIC SERVICE COMMISSION DATED 01-05-
2021 TO THE 6TH RESPONDENT CERTIFYING A PASS
IN TEST ON KERALA EDUCATION ACT AND RULES.
EXHIBIT R6(C) TRUE COPY OF THE RELEVANT PORTION OF THE
SENIORITY LIST OF TEACHERS OF THE SCHOOL
BELONGING TO PRIMARY/UPPER PRIMARY SECTIONS AS
ON JANUARY, 2022.
EXHIBIT R6(D) TRUE COPY OF THE REPLY GIVEN BY THE 5TH
RESPONDENT MANAGER TO THE REQUEST OF THE 6TH
RESPONDENT SEEKING PROMOTION TO THE RESULTANT
VACANCY OF SRI. V.S. JYOTHI, HEAD TEACHER WHO
RETIRED ON 28-05-2020.
EXHIBIT R6(E) TRUE COPY OF THE REPRESENTATION DATED 01-06-
2020 GIVEN BY THE 6TH RESPONDENT TO THE 4TH
RESPONDENT ASSISTANT EDUCATIONAL OFFICER,
ALATHUR AGAINST EXHIBIT-R6(D) AND SEEKING
APPOINTMENT AS HEAD TEACHER W.E.F. 01-06-2020
IN THE RESULTANT VACANCY OF SRI. V.S. JYOTHI.
EXHIBIT R6(F) TRUE COPY OF THE PROCEEDINGS OF THE 4TH
RESPONDENT NO. C/3847/2020 DATED 19-04-2022
PROVISIONALLY APPROVING THE APPOINTMENT OF THE
PETITIONER AS HEAD TEACHER WITHOUT SALARY ON
SCALE OF PAY AND SUBJECT TO THE RESULT OF THE
WRIT PETITION W.E.F. 01-06-2020.
EXHIBIT R6(G) TRUE COPY OF THE LETTER NO. C/186/2021 DATED
30-04-2022 SEND BY THE 4TH RESPONDENT'S OFFICE
INFORMING THE 6TH RESPONDENT THAT THE
PETITIONER'S APPOINTMENT AS HEAD TEACHER WAS
APPROVED PROVISIONALLY WITHOUT SCALE OF PAY
AND THAT REGULAR APPROVAL WILL BE GRANTED ONLY
AFTER CONSIDERING THE 6TH RESPONDENT'S
REPRESENTATION.
EXHIBIT R6(H) TRUE COPY OF THE CIRCULAR NO. J1/01/21/G.EDN.
DATED 27-11-2022 ISSUED BY THE PRINCIPAL
SECRETARY, GENERAL EDUCATION DEPARTMENT,
GOVERNMENT OF KERALA.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 331/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE HANDWRITTEN COPY OF SENIORITY
LIST OF TEACHERS AS ON 1.6.2020 PREPARED FOR
REFERENCE.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATIONS SUBMITTED
BEFORE THE MANAGER DATED 10.6.2020
EXHIBIT P3 TRUE COPY OF THE LETTER DATED 23.9.2020 ISSUED
BY THE 2ND RESPONDENT AEO.
EXHIBIT P4 TRUE COPY OF THE KER TEST AND ACCOUNT TEST
(LOWER) CERTIFICATES ISSUED TO THE PETITIONER
BY THE KPSC.
EXHIBIT P5 TRUE COPY OF THE APPEAL DATED 6.10.2020
SUBMITTED BEFORE THE 3RD RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION (RTE)
AMENDMENT ACT 2017.
EXHIBIT P7 TRUE COPY OF G.O (MS)NO.16/18/G.EDN DATED
19.2.2018.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(10 OF KERALA RTE RULES
VIDE S.R.O NO 898/2020 AND GO (P) NO
19/2020/G.EDN DATED 23.12.2020 PUBLISHED IN
THE GAZETTE
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF ONE OF THE
NOTIFICATIONS ISSUED BY THE CENTRAL GOVERNMENT
GRANTING RELAXATION IN THE QUALIFICATION OF
THE TEACHERS.
EXHIBIT P10 TRUE COPY OF GOVERNMENT ORDER GO (MS) NO
157/2015/G.EDN DATED 10TH JUNE 2015, GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
and con. cases 2025:KER:16003
TEACHER.
EXHIBIT P11 TRUE COPY OF THE S.R.O NO.794 OF 2017 DATED
13.12.2017 BY WHICH A 3RD PROVISO GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER IS ADDED UNDER THE RULE 44 A OF THE
KER.
EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER DATED 12TH
DECEMBER 2019 IN WP(C) NO.34092 OF 2019.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 2403/2024
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF SENIORITY
LIST OF TEACHERS DATED 01.01.2019.
EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER DATED
25.06.2019.
EXHIBIT P3 TRUE COPY OF THE LETTER FROM AEO DATED
24.10.2019.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 27.12.2019 ISSUED
BY AEO, NILAMBUR.
EXHIBIT P5 TRUE COPY OF THE KER TEST AND ACCOUNT TEST
(LOWER) CERTIFICATES ISSUED TO THE PETITIONER
BY THE KPSC.
EXHIBIT P6 TRUE COPY OF THE REQUEST DATED 04.02.2020
SUBMITTED BEFORE THE DEO WANDOOR.
EXHIBIT P7 TRUE COPY OF THE ORDER ISSUED BY THE DEO,
WANDOOR DATED 16.03.2020.
EXHIBIT P8 TRUE COPY OF THE REVISION FILED BY THE MANAGER
BEFORE THE 1ST RESPONDENT DATED 21.05.2020.
EXHIBIT P9 TRUE COPY OF THE ORDER DATED 11.11.2020 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RTE AMENDMENT ACT 2017.
EXHIBIT P11 A TRUE COPY OF THE G.O.(MS)NO.16/18/G.EDN
DATED 19.2.2018.
EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF ONE OF THE
NOTIFICATION ISSUED BY CENTRAL GOVERNMENT
GRANTING RELAXATION IN THE QUALIFICATION OF
THE TEACHERS.
and con. cases 2025:KER:16003
EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE
COURT IN WPC NO. 331 OF 2021.
EXHIBIT P14 TRUE COPY OF THE APPOINTMENT ORDERS AND SOME
OF THE APPROVAL ORDERS ISSUED.
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED
7.08.2023 SUBMITTED BY THE PETITIONER BEFORE
THE AEO CONCERNED.
EXHIBIT P16 TRUE COPY OF THE APPOINTMENT ORDER DATED
25.05.2020 AND SOME OF THE APPROVAL ORDERS
ISSUED BY THE AEO'S CONCERNED.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 1957/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST OF TEACHERS AS
ON 01.01.2020.
EXHIBIT P2 TRUE COPY OF THE KER TEST CERTIFICATE ISSUED
TO THE PETITIONER BY THE KPSC DATED
28.09.2016.
EXHIBIT P3 TRUE COPY OF THE ACCOUNT TEST (LOWER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC DATED 23.05.2018.
EXHIBIT P4 TRUE COPY OF THE RIGHT TO EDUCATION AMENDMENT
ACT, 2017.
EXHIBIT P5 TRUE COPY OF THE GO(MS) NO.16/18/G.EDN DATED
19.02.2018.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(1) OF KERALA RTE RULES
VIDE SRO NO.898/2020 AND GO(P)
NO.19/2020/G.EDN DATED 23.12.2020.
EXHIBIT P7 TRUE COPY OF RELEVANT PAGES OF THE AMENDMENT
TO RULE 18(1) OF KERALA RTE RULES VIDE SRO
NO.18/2021 AND GO(P) NO.1/2021/G.EDN.
EXHIBIT P8 TRUE COPY OF ONE OF THE NOTIFICATIONS ISSUED
BY THE CENTRAL GOVERNMENT GRANTING RELAXATION
IN THE QUALIFICATION OF THE TEACHERS.
EXHIBIT P9 TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.157/2015/G.EDN. DATED 10TH JUNE 2015,
GRANTING PREFERENCE TO THE QUALIFIED HANDS IN
THE MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER.
EXHIBIT P10 TRUE COPY OF SRO NO.794 OF 2017 DATED
13.12.2017 BY WHICH A 3RD PROVISO GRANTING
and con. cases 2025:KER:16003
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER IS ADDED UNDER RULE 44A OF THE KER.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT OF KERALA HIGH COURT
IN WPC NO.13534 OF 2020 IN KK GEORGE VS.
MANAGER, AIDED UP SCHOOL AND OTEHRS DATED 21ST
DECEMBER 2020.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 2791/2023
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PRINT OUT SHOWING STATUS OF
THE PENDENCY OF THE WRIT PETITION NO.11520 OF
2021 TAKEN FROM THE WEBSITE OF KERALA HIGH
COURT.
EXHIBIT P2 TRUE COPY OF THE PRINT OUT SHOWING STATUS OF
THE PENDENCY OF THE WRIT PETITION NO. 12095 OF
2021 TAKEN FROM THE WEBSITE OF KERALA HIGH
COURT.
EXHIBIT P3 TRUE COPY OF THE PRINT OUT SHOWING STATUS OF
THE WRIT PETITION NO. 10975 OF 2022 TAKEN FROM
THE WEBSITE OF KERALA HIGH COURT.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WRIT PETITION NO.
10975 OF 2022 TAKEN FROM THE WEBSITE OF KERALA
HIGH COURT.
EXHIBIT P5 TRUE COPY OF THE LETTER SUBMITTED BY THE
PETITIONER BEFORE THE 4TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE HEARING NOTE IN ENGLISH
SUBMITTED BY THE PETITIONER BEFORE THE 4TH
RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY THE 4TH
RESPONDENT DATED 13.01.2023.
EXHIBIT P8 TRUE COPY OF THE ACCOUNT TEST (LOWER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC.
EXHIBIT P9 TRUE COPY OF KER TEST CERTIFICATE ISSUED TO
THE PETITIONER BY THE KPSC.
EXHIBIT P10 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18 (1) OF KERALA RTE RULES
VIDE S.R.O. NO. 18/2021 AND G.O.(P) NO.
and con. cases 2025:KER:16003
1/2021/G.EDN. DATED 5.01.2021 PUBLISHED IN THE
GAZETTE.
EXHIBIT P11 TRUE COPY OF THE RELEVANT PAGES OF ONE OF THE
NOTIFICATION ISSUED BY CENTRAL GOVERNMENT
GRANTING RELAXATION IN THE QUALIFICATION OF
THE TEACHERS.
RESPONDENTS' EXHIBITS:
EXHIBIT R-7(A) TRUE COPY OF THE JUDGMENT IN WP(C) NO.
14971/2014 DATED 24.06.2014
EXHIBIT R-7(B) TRUE COPY OF THE JUDGMENT IN W.A NO.
1900/2014/ DATED 25.06.2015
EXHIBIT R-7(C) TRUE COPY OF THE JUDGMENT IN W.A NO. 1097/2014
DATED 11.01.2016
EXHIBIT R-7(D) TRUE COPY OF G.O(MS) NO.16/18/G.EDN DATED
19.02.2018
EXHIBIT R-7(E) TRUE COPY OF THE ORDER NO.85121/RULES/70/PD
DATED 08.03.1971 (ALONG WITH TYPED COPY)
EXHIBIT R-7(F) TRUE COPY OF THE G.O(RT) NO. 511/2020/G.EDN
DATED 28.01.2020
EXHIBIT R-7(G) TRUE COPY OF THE G.O(P) NO. 19/2020/G.EDN
DATED 23.12.2020
EXHIBIT R-7(H) TRUE COPY OF THE G.O(P) NO. 1/2021/G.EDN DATED
05.01.2021
EXHIBIT R-7(I) TRUE COPY OF THE ORDER IN O.A NO.441/2021
DATED 19.02.2021
EXHIBIT R-7(J) TRUE COPY OF THE JUDGMENT IN WA NO.123/2021
DATED 05.01.2022
EXHIBIT R-7(K) TRUE COPY OF THE LETTER OF THE PRINCIPAL
SECRETARY ADDRESSING THE ASSISTANT EDUCATIONAL
and con. cases 2025:KER:16003
OFFICER, KUZHALMANNAM VIDE ORDER
NO.B3/263/2022/G.EDN DATED 10.11.2022
EXHIBIT R-7(L) TRUE COPY OF THE G.O(RT) NO. 6896/2022/G.EDN
DATED 17.11.2022
EXHIBIT R-7(M) TRUE COPY OF THE G.O(RT )NO. 534/2022/G.EDN
DATED 25.01.2022
EXHIBIT R-7(N) TRUE COPY OF THE G.O(RT )NO. 7350/2022/G.EDN
DATED 26.11.2022
EXHIBIT R-7(O). TRUE COPY OF THE GOVERNMENT CIRCULAR NO.
J1/01/2021/G.EDN DATED 27.11.2022
EXHIBIT R-7 (P) TRUE COPY OF THE DECISION REPORTED IN 2024 (6)
KHC 622 (LAILA BEEGAM A R V. STATE OF KERALA
DECIDED ON 21.10.2024).
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 3505/2023
PETITIONERS' EXHIBITS:
EXHIBIT P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND
PETITIONER, AS HM DATED 01.04.2021.
EXHIBIT P-2 TRUE COPY OF THE APPROVED SENIORITY LIST OF
THE SCHOOL AS ON 01.06.2021.
EXHIBIT P-3 TRUE COPY OF THE PROCEEDINGS OF THE ASSISTANT
EDUCATIONAL OFFICER, KOLLENGODE VIDE ORDER NO.
B/10326/2021 DATED 18.01.2022
EXHIBIT P- 4 TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT
EDUCATIONAL OFFICER, PALAKKAD VIDE ORDER NO.
K.DIS/B4/197195/2022 DATED 08.06.2022
EXHIBIT P-5 TRUE COPY OF THE REVISION APPEAL SUBMITTED BY
THE MANAGER BEFORE THE DIRECTOR DATED
11.08.2022
EXHIBIT P- 6 TRUE COPY OF THE APPOINTMENT ORDER OF THE 3RD
PETITIONER DATED 01.04.2022
EXHIBIT P- 7 TRUE COPY OF THE PROCEEDINGS OF THE ASSISTANT
EDUCATIONAL OFFICER VIDE ORDER NO.
B/26416/2022 DATED 14.06.2022
EXHIBIT P- 8 TRUE COPY OF THE APPEAL MEMORANDUM SUBMITTED
BY THE MANAGER BEFORE THE GOVERNMENT DATED
27.07.2022.
EXHIBIT P- 9 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
14971/2014 DATED 24.06.2014
EXHIBIT P -10 TRUE COPY OF THE JUDGMENT IN WA NO. 1900/2014
DATED 25.06.2015
EXHIBIT P -11 TRUE COPY OF THE JUDGMENT IN WA NO.1097/2014
DATED 11.01.2016
and con. cases 2025:KER:16003
EXHIBIT P-12 TRUE COPY OF GO(MS) NO. 16/18/G.EDN DATED
19.02.2018
EXHIBIT P-13 TRUE COPY OF THE ORDER NO.85121/RULES/70/PD
DATED 08.03.1971 (ALONG WITH TYPED COPY)
EXHIBIT P-14 TRUE COPY OF THE G.O(RT) NO. 511/2020/G.EDN
DATED 28.01.2020
EXHIBIT P-15 TRUE COPY OF THE G.O(P) NO. 19/2020/G.EDN
DATED 23.12.2020
EXHIBIT P-16 TRUE COPY OF THE G.O(P) NO. 1/2021/G.EDN DATED
05.01.2021
EXHIBIT P-17 TRUE COPY OF THE ORDER IN O.A NO.441/2021
DATED 19.02.2021
EXHIBIT P-18 TRUE COPY OF THE JUDGMENT IN WA NO.123/2021
DATED 05.01.2022
EXHIBIT P-19 TRUE COPY OF THE LETTER OF THE PRINCIPAL
SECRETARY ADDRESSING THE ASSISTANT EDUCATIONAL
OFFICER, KUZHALMANDHAM VIDE ORDER
NO.B3/263/2022/G.EDN DATED 10.11.2022.
EXHIBIT P-20 TRUE COPY OF THE G.O(RT) NO. 6896/2022/G.EDN
DATED 17.11.2022.
EXHIBIT P-21 TRUE COPY OF THE G.O(RT )NO. 534/2022/G.EDN
DATED 25.01.2022
EXHIBIT P-22 TRUE COPY OF THE G.O(RT )NO. 7350/2022/G.EDN
DATED 26.11.2022
EXHIBIT P-23 TRUE COPY OF THE GOVERNMENT CIRCULAR NO.
J1/01/2021/G.EDN DATED 27.11.2022
EXHIBIT P-24 TRUE COPY OF THE REPRESENTATION IS SUBMITTED
BY THE 2ND AND 3RD PETITIONER BEFORE THE
GOVERNMENT DATED 26.12.2022 (WITHOUT EXHIBITS)
and con. cases 2025:KER:16003
EXHIBIT P-25 TRUE COPY OF THE INTERIM ORDER IN W.P(C) NO.
41836 OF 2022 DATED 21.12.2022
EXHIBIT P-26 TRUE COPY OF THE INTERIM ORDER IN W.P(C) NO.
40214 OF 2022 DATED 13.12.2022
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 5166/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT DATED 20-07-2018 IN WP(C) 24396 OF 2018.
EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY 4TH
RESPONDENT DATED 03-11-2018 ALONG WITH
MALAYALAM TRANSLATION.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT DATED 16-11-2018 IN WP(C) NO. 37378 OF
2018.
EXHIBIT P4 TRUE COPY OF THE ORDER ISSUED BY 5TH
RESPONDENT DATED 28-01-2020.
EXHIBIT P5 TRUE COPY OF THE SENIORITY LIST OF TEACHERS
DATED 01-01-2017.
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION (RTE)
AMENDMENT ACT, 2017.
EXHIBIT P7 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN
WP(C) 14971 AND 15011 OF 2014 DATED 24-06-
2014.
EXHIBIT P8 TRUE COPY OF THE G.O(MS) NO. 16/18/G.EDN DATED
19-02-2018
EXHIBIT P9 TRUE COPY OF THE G.O(MS) NO. 27/2018.G.EDN
DATED 06-03-2018.
EXHIBIT P10 TRUE COPY OF JUDGMENT OF THE KAT IN O.A (EKM)
NO.1018 OF 2018 AND CONNECTED CASES.
EXHIBIT P11 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT GRANTING RELAXATION IN THE
QUALIFICATION OF THE TEACHERS.
EXHIBIT P12 TRUE COPY OF THE GOVERNMENT ORDER G.O(MS) NO.
and con. cases 2025:KER:16003
117/2015/G.EDN DATED 10TH JUNE 2015, GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER.
EXHIBIT P13 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT GRANTING RELAXATION IN THE
QUALIFICATION OF THE TEACHERS.
RESPONDENTS' EXHIBITS:
EXHIBIT R8(A) TRUE COPY OF THE APPOINTMENT ORDER OF THE 8TH
RESPONDENT DATED 7/6/1993.
EXHIBIT R8(B) TRUE COPY OF THE CERTIFICATE DATED 14/01/2019
ISSUED IN FAVOUR OF THE 8TH RESPONDENT BY THE
KERALA PUBLIC SERVICE COMMISSION.
EXHIBIT R8(C) TRUE COPY OF THE CERTIFICATE DATED 14/01/2019
ISSUED IN FAVOUR OF THE 8TH RESPONDENT BY THE
KERAlA PUBLIC SERVICE COMMISSION.
EXHIBIT R8(D) TRUE COPY OF THE G.O.(P) NO.16/2018/G. EDN
DATED 9/7/2018.
EXHIBIT R8(E) TRUE COPY OF THE G.O.(MS) NO.92/2014/GEN. EDN
DATED 2/6/2014.
and con. cases 2025:KER:16003
APPENDIX OF WP(C)NO.9234/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE REQUEST MADE BY THE
PETITIONER TO THE 2ND RESPONDENT DATED
10.3.2021.
EXHIBIT P2 A TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 23.3.2021.
EXHIBIT P3 A TRUE COPY OF THE SENIORITY LIST OF THE
TEACHERS AS ON 1.1.2021 OF THE 2ND RESPONDENT
SCHOOL.
EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DATED 27.01.2020
IN O.P.(KAT) NO.105/2019 AND CONNECTED CASES
OF THIS HON'BLE COURT.
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 10.6.2020 IN
WP(C) NO.12838/2019 OF THIS HON'BLE COURT.
EXHIBIT P6 A TRUE COPY OF THE ORDER NO.C/3515/2020 DATED
05.10.2020 OF THE 1ST RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT DATED
01.06.2021.
EXHIBIT P8 A TRUE COPY OF THE ORDER DATED 24.09.2021 OF
THE 1ST RESPONDENT.
EXHIBIT P9 A TRUE COPY OF THE ORDER OF THE DEO TIRUR
NO.B4/195963/2021 DATED 27.11.2021.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 10721/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION DATED 06-11-
2019 SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
EXHIBIT P2 A TRUE COPY OF THE REPLY DATED 19-11-2019
GIVEN BY THE 3RD RESPONDENT TO EXHIBIT P1
REPRESENTATION SUBMITTED BY THE PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE CONDITIONAL ORDER OF
APPROVAL DATED 07-10-2020 GRANTED BY THE 3RD
RESPONDENT TO THE APPOINTMENT OF THE 5TH
RESPONDENT AS HEADMISTRESS OF THE SCHOOL W.E.F
01-06-2020.
EXHIBIT P4 A TRUE COPY OF THE RELEVANT PORTION OF THE PSC
NOTIFICATION DATED 01-03-2021 NOTIFYING THE
DEPARTMENTAL TEST RESULT.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED 05-03-
2021 SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED 05-03-
2021 SUBMITTED BY THE PETITIONER BEFORE THE
4TH RESPONDENT INTIMATING PUBLICATION OF
RESULTS BY THE PSC IN THE WEBSITE.
EXHIBIT P7 A TRUE COPY OF THE CERTIFICATE DATED 15-03-
2021 ISSUED BY THE KERALA PUBLIC SERVICE
COMMISSION EVIDENCING THAT THE PETITIONER HAS
PASSED THE REQUIRED TEST QUALIFICATIONS FOR
APPOINTMENT AS HEADMISTRESS OF THE SCHOOL IN
JULY 2020.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION DATED 18-03-
2021 SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
and con. cases 2025:KER:16003
EXHIBIT P9 A TRUE COPY OF THE LETTER DATED 28-03-2021 OF
THE 3RD RESPONDENT FORWARDING EXHIBIT P8 TO
THE 4TH RESPONDENT.
EXHIBIT P10 A TRUE COPY OF G.O(P) NO.19/2020/G.EDN DATED
23.12.2020 AMENDING RULE 18(1) OF THE RTE
RULES BY SUBSTITUTING THE PROVISO WITH
ANOTHER.
EXHIBIT P11 A TRUE COPY OF G.O(P) NO.1/2021/G.EDN DATED
05.01.2021 ISSUED BY THE FIRST RESPONDENT
AMENDING RULE 18(1) OF THE RTE RULES.
EXHIBIT P12 A TRUE COPY OF G.O(MS) NO.16/18/G.EDN DATED
19.02.2018 ISSUED BY THE 1ST RESPONDENT BY
WHICH, A PASS IN THE TEST IN KE ACT AND KE
RULES WERE ALSO INCLUDED IN SUB RULE 1 OF RULE
45(B) OF CHAPTER XIV A OF KER.
EXHIBIT P13 A TRUE COPY OF G.O(P) NO.16/18/GDN. DATED
19.02.2018 ISSUED BY THE 1ST RESPONDENT.
RESPONDENTS' EXHIBITS:
EXHIBIT R3(A) TRUE COPY OF RELEVANT PAGES OF THE G.O(P)
NO.100/2011/G.EDN DATED 30.04.2022
EXHIBIT R3(B) TRUE COPY OF G.O(MS) NO.16/18/G.EDN DATED
19/02/2018
EXHIBIT R3(C) TRUE COPY OF INTERIM ORDER DATED 17.06.2020 IN
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 12485/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 08.06.1995 AND APPROVAL
THEREON.
EXHIBIT P2 TRUE COPY OF THE SENIORITY LIST OF TEACHERS
BELONGING TO PRIMARY/UPPER PRIMARY SCHOOLS AS
ON 01.01.2019.
EXHIBIT P3 TRUE COPY OF THE G.O.(P)NO.16/2018/GEDN DATED
09.07.2018 OF THE GOVERNMENT.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN
W.P.(C)NO.14971/2014-V DATED 24.06.2014.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.A.NO.775/2017
DATED 11.04.2017.
EXHIBIT P6 TRUE COPY OF THE REQUEST OF THE PETITIONER
BEFORE THE MANAGER DATED 28.03.2019.
EXHIBIT P7 TRUE COPY OF THE REPLY OF THE MANAGER
ADDRESSED TO THE PETITIONER DATED 01.04.2017.
EXHIBIT P8 TRUE COPY OF THE APPEAL FILED BEFORE THE 5TH
RESPONDENT AEO DATED 16.04.2019.
EXHIBIT P9 TRUE COPY OF THE DECISION REPORTED IN 1990 KHC
386 DECIDED ON 31.07.1990.
RESPONDENTS' EXHIBITS:
EXHIBIT R4(A) COPY OF THE DEPARTMENTAL TEST CERTIFICATE
ISSUED BY KERALA PUBLIC SERVICE COMMISSION
EXHIBIT R7(A) TRUE COPY OF THE CERTIFICATE SHOWING THAT THE
SEVENTH RESPONDENT PASSED THE TEST ON KERALA
EDUCATION ACT AND RULES, DATED 04- 10-2018
and con. cases 2025:KER:16003
EXHIBIT R7(B) COPY THE CERTIFICATE SHOWING THAT THE 7TH
RESPONDENT PASSED THE DEPARTMENTAL TESTS,
DATED 21-06- 2019
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 11520/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST OF TEACHERS.
EXHIBIT P2 TRUE COPY OF THE ACCOUNT TEST (LOWER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC.
EXHIBIT P3 TRUE COPY OF THE KER TEST CERTIFICATE ISSUED
TO THE PETITIONER BY THE KPSC.
EXHIBIT P4 TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE
AEO, KILIMANOOR DATED 24/06/2019.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE AEO, KILIMANOOR DATED 20/04/2021.
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION AMENDMENT
ACT 2017.
EXHIBIT P7 TRUE COPY OF THE GO(MS) NO.16/18/G.EDN. DATED
19/02/2018.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(1) OF KERALA RTE RULES
VIDE SRO. NO.898/2020 AND GO(P)
NO.19/2020/G.EDN. DATED 23/12/2020.
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(1) OF KERALA RTE RULES
VIDE SRO NO.18/2021 AND
G.O.(P)NO.1/2021/G.EDN.DATED 05.01.2021.
EXHIBIT P10 TRUE COPY OF THE ONE OF THE NOTIFICATION
ISSUED BY CENTRAL GOVERNMENT GRANTING
RELAXATION IN THE QUALIFICATION OF THE
TEACHERS.
EXHIBIT P11 TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.157/2015/G.EDN DATED 10TH JUNE 2015,
and con. cases 2025:KER:16003
GRANTING PREFERENCE TO THE QUALIFIED HANDS IN
THE MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER.
EXHIBIT P12 TRUE COPY OF SRO NO.794/2017 DATED 13/12/2017
BY WHICH A 3RD PROVISO GRANTING PREFERENCE TO
THE QUALIFIED HANDS IN THE MATTER OF
APPOINTMENT TO THE POST OF HEAD TEACHER IS
ADDED UNDER THE RULE 44A OF THE KER.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT OF KERALA HIGH COURT
IN WPC NO.13534/2020 IN K.K. GEORGE VS.
MANAGER, AIDED UP SCHOOL AND OTHERS DATED 21ST
DECEMBER 2020.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 11600/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST OF TEACHERS
PREPARED ON 08.12.2015.
EXHIBIT P2 TRUE COPY OF THE ACCOUNT TEST (LOWER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC.
EXHIBIT P3 TRUE COPY OF THE KER TEST CERTIFICATE ISSUED
TO THE PETITIONER BY THE KPSC.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE MANAGER OF THIS SCHOOL DATED
29.04.2021.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE AEO DATED 07.05.2021.
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION AMENDMENT
ACT 2017.
EXHIBIT P7 TRUE COPY OF THE G.O.(MS) NO.16/18/G.EDN.
DATED 19.2.2018.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(1) OF KERALA RTE RULES
VIDE S.R.O. NO.898/2020 AND G.O.(P) NO.
19/2020/G.EDN. DATED 23.12.2020
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18(1) OF KERALA RTE RULES
VIDE S.R.O. NO.18/2021 AND G.O.(P) NO.
1/2021/G.EDN. DATED 05.01.2021.
EXHIBIT P10 TRUE COPY OF ONE OF THE NOTIFICATION ISSUED BY
THE CENTRAL GOVERNMENT GRANTING RELAXATION IN
THE QUALIFICATION OF THE TEACHERS.
EXHIBIT P11 TRUE COPY OF THE GOVERNMENT ORDER G.O.(MS) NO.
and con. cases 2025:KER:16003
157/2015/G.EDN. DATED 10TH JUNE 2015 GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER.
EXHIBIT P12 TRUE COPY OF S.R.O. NO.794 OF 2017 DATED
13.12.2017 BY WHICH A 3RD PROVISO GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER IS ADDED UNDER RULE 44A OF THE KER.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT OF KERALA HIGH COURT
IN WPC NO. 13534 OF 2020 IN K.K. GEORGE VS.
MANAGER, AIDED U.P. SCHOOL AND OTHERS DATED
21ST DECEMBER 2020.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 19343/2023
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST OF TEACHERS
EXHIBIT P2 TRUE COPY OF THE ACCOUNT TEST (LOWER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC
EXHIBIT P2 (A) TRUE COPY OF THE ACCOUNT TEST (HIGHER)
CERTIFICATE ISSUED TO THE PETITIONER BY THE
KPSC
EXHIBIT P3 TRUE COPY OF THE KER TEST CERTIFICATE ISSUED
TO THE PETITIONER BY THE KPSC
EXHIBIT P4 TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE
6TH RESPONDENT MANAGER DATED 27.05.2023
EXHIBIT P5 TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE
AEO DATED 27.05.2023 (SUBMITTED ON 03.06.2023)
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION AMENDMENT
ACT 2017
EXHIBIT P7 TRUE COPY OF THE G.O.(MS)NO.16/18/G.EDN DATED
19.2.2018
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18 (1) OF KERALA RTE RULES
VIDE S.R.O. NO. 898/2020 AND G.O.(P) NO.
19/2020/G.EDN. DATED 23.12.2020 PUBLISHED IN
THE GAZETTE
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
AMENDMENT TO RULE 18 (1) OF KERALA RTE RULES
VIDE S.R.O. NO. 18/2021 AND G.O.(P) NO.
1/2021/G.EDN. DATED 5.01.2021 PUBLISHED IN THE
GAZETTE.
EXHIBIT P10 TRUE COPY OF THE RELEVANT PAGES OF ONE OF THE
and con. cases 2025:KER:16003
NOTIFICATION ISSUED BY CENTRAL GOVERNMENT
GRANTING RELAXATION IN THE QUALIFICATION OF
THE TEACHERS
EXHIBIT P11 TRUE COPY OF THE GOVERNMENT ORDER, G.O.(MS)NO.
157/ 2015/G.EDN DATED 10TH JUNE 2015, GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER.
EXHIBIT P12 TRUE COPY OF THE S.R.O. NO. 794 OF 2017 DATED
13.12.2017 BY WHICH A 3RD PROVISO GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER IS ADDED UNDER THE RULE 44 A OF THE
KER.
RESPONDENTS' EXHIBITS:
EXHIBIT R7 (A) TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE 6TH RESPONDENT DATED 01.06.1988 CONTAINING
THE ENDORSEMENT OF APPROVAL OF APPOINTMENT BY
THE 2ND RESPONDENT.
EXHIBIT R7(B) TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE 6TH RESPONDENT DATED 01.06.2023
EXHIBIT R7(C) TRUE COPY OF THE JOINING REPORT DATED
01.06.2023 .
EXHIBIT R7(D) TRUE COPY OF THE JUDGMENT IN WA.NO.123/2021
DATED 05.01.2022.
EXHIBIT R7 (E) TRUE COPY OF LETTER NO.B3/263/2022/G.EDN DATED
10.11.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT R7(F) TRUE COPY OF THE REPRESENTATION DATED
23.09.2024 SUBMITTED BY THE 6TH RESPONDENT
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 18186/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE SENIORITY LIST OF THE
SCHOOL AS ON 01.01.2019.
EXHIBIT P2 TRUE COPY OF THE QUALIFICATION CERTIFICATE OF
THE PETITIONER IN ACCOUNT TEST (LOWER).
EXHIBIT P2(A) TRUE COPY OF THE QUALIFICATION CERTIFICATE OF
THE PETITIONER IN KER TEST.
EXHIBIT P3 A TRUE COPY OF THE COVERING LETTER ALONG WITH
THE ORDER OF APPOINTMENT DATED 01.04.2019
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT
DATED 13.05.2019.
EXHIBIT P5 A TRUE COPY OF THE ORDER OF THE DEO,
THAMARASSERY DATED 01.01.2020.
EXHIBIT P6 A TRUE COPY OF THE REVISION PETITION DATED
19.02.2020.
EXHIBIT P7 A TRUE COPY OF THE GO(MS) NO.27/2018 /G.EDN
DATED 06.03.2018.
EXHIBIT P8 A TRUE COPY OF THE GO(P) NO.16/2018/G.EDN
DATED 09.07.2018.
EXHIBIT P9 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
12838/2019 DATED 10.06.2020.
EXHIBIT P10 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
20341/2020 DATED 29.09.2020.
EXHIBIT P11 A TRUE COPY OF THE ORDER DATED 29.04.2021.
EXHIBIT P12 A TRUE COPY OF THE CIRCULAR DATED 16.02.2021
ISSUED BY THE 1ST RESPONDENT.
and con. cases 2025:KER:16003
EXHIBIT P13 A TRUE COPY OF THE INTERIM ORDER IN SLP
(CIVIL), DIARY NO.12310/2020 DATED 17.06.2020.
EXHIBIT P14 A TRUE COPY OF THE GO(P) NO. 1/2021/G.EDN
DATED 05.01.2021.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 18952/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE STAFF LIST OF THE 15
(FIFTEEN) TEACHERS PREPARED BY THE 5TH
RESPONDENT MANAGER AS ON 01.06.2017 OF
S.N.U.P.S. POOKKODE AS PER CHAPTER XIV KER,
SIGNED BY ALL THE TEACHERS
EXHIBIT P2 A THE TRUE COPY OF THE CERTIFICATE OF BACHELOR
OF ARTS DATED 14.01.1986 ISSUED BY THE
UNIVERSITY OF CALICUT.
EXHIBIT P2 B THE TRUE COPY OF THE CERTIFICATE OF BACHELOR
OF EDUCATION DATED APRIL 1987 ISSUED BY THE
BANGALORE UNIVERSITY.
EXHIBIT P3 A THE TRUE COPY OF THE CERTIFICATE DATED
26.12.2007 WITH SERIAL NO.ACL 45302 ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION TO
C.T.DOLY FOR PASSING THE ACCOUNT TEST LOWER.
EXHIBIT P3 B THE TRUE COPY OF THE CERTIFICATE DATED
26.12.2007 WITH SERIAL NO.ACH 17591 ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION TO
C.T.DOLY FOR PASSING THE ACCOUNT TEST HIGHER.
EXHIBIT P4 THE TRUE COPY OF THE CERTIFICATE DATED
26.12.2007 WITH SERIAL NO.KER 12920 ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION TO
C.T.DOLY FOR PASSING THE TEST IN KERALA
EDUCATION ACT AND RULES.
EXHIBIT P5 THE TRUE COPY OF THAT PETITION DATED
28.03.2019 FILED BY THE PETITIONER BEFORE THE
MANAGER (R-5)
EXHIBIT P6 THE TRUE COPY OF THAT REPLY DATED 20.05.2019
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
and con. cases 2025:KER:16003
EXHIBIT P7 THE TRUE COPY OF THE GOVT. ORDER, G.O.(MS)
NO.92/2014/G.EDN. DATED 02.06.2014 ISSUED BY
THE SPECIAL SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT P8 THE TRUE COPY OF THAT GOVT. ORDER, G.O.(MS)
NO.16/18/G.EDN. DATED 19.02.2018 ISSUED BY THE
JOINT SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT P9 THE TRUE COPY OF THE GOVT. ORDER, G.O.(MS)
NO.27/2018/G.EDN. DATED 06.03.2018 ISSUED BY
THE JOINT SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT P10 THE TRUE COPY OF THE ORDER, G.O.(MS)
NO.157/2015/G.EDN. DATED 10.06.2015 ISSUED BY
THE ADDL. CHIEF SECRETARY, GOVERNMENT OF
KERALA.
EXHIBIT P11 THE TRUE COPY OF THAT ORDER DATED 22.02.2019
IN O.A.(EKM) NO.1018 OF 2018 BY THE
K.A.T.(EKM) BENCH.
EXHIBIT P12 THE TRUE COPY OF THE GAZETTE OF INDIA EXTRA
ORDINARY NOTIFICATION DATED 05.04.2010 ISSUED
BY THE JOINT SECRETARY, GOVERNMENT OF INDIA.
EXHIBIT P13 THE TRUE COPY OF THE KERALA GAZETTE
NOTIFICATION DATED 13.12.2017 PUBLISHED BY THE
SPECIAL SECRETARY TO GOVERNMENT, GENERAL
EDUCATION (J) DEPARTMENT, GOVERNMENT OF
KERALA.
EXHIBIT P14 THE TRUE COPY OF THE GAZETTE OF INDIA EXTRA
ORDINARY NOTIFICATION NO.34 DATED 10-8-2017
NOTIFYING THE RIGHT OF CHILDREN TO FREE AND
COMPULSORY EDUCATION (AMENDMENT) ACT, 2017
(NO.24 OF 2017) ISSUED BY THE SECRETARY TO
GOVT. OF INDIA MINISTRY OF LAW AND JUSTICE.
EXHIBIT P15 THE TRUE COPY OF THE GAZETTE OF INDIA EXTRA
ORDINARY NOTIFICATION NO.910 DATED 28-2-2019
NOTIFYING THE COMING INTO FORCE OF THE, THE
RIGHT OF CHILDREN TO FREE AND COMPULSORY
EDUCATION (AMENDMENT) ACT, 2017 (NO. 24 OF
and con. cases 2025:KER:16003
2017) WITH EFFECT FROM 1-3-2019, ISSUED BY THE
JOINT SECRETARY GOVT. OF INDIA, MINISTRY OF
HUMAN RESOURCE DEVELOPMENT (DEPARTMENT OF
SCHOOL EDUCATION AND LITERACY).
EXHIBIT P16 THE TRUE COPY OF THE COMMUNICATION NO.F.NO.1-
3/2017-EE-4/IS-3, DATED 5-3-2019 ISSUED BY THE
UNDER SECRETARY TO GOVT. OF INDIA MINISTRY OF
HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF
SCHOOL EDUCATION AND LITERACY.
EXHIBIT P17 THE TRUE COPY OF THE JUDGMENT DATED 27-1-2020
O.P.(KAT) NO. 105 OF 2019 BY THIS HON'BLE
COURT.
RESPONDENTS' EXHIBITS:
EXHIBIT R5(A) TRUE COPY OF THE PROMOTION ORDER OF THE 4TH
RESPONDENT ALONG WITH APPROVAL THEREON DATED
20.07.2019.
EXHIBIT R5(B) TRUE COPY OF THE JUDGMENT IN W.A.NO.1900/2014
DATED 25.06.2015.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 19169/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTO COPY OF THE APPOINTMENT ORDER DATED
03.06.1996 ISSUED BY THE 4TH RESPONDENT
MANAGER.
EXHIBIT P2 TRUE PHOTO COPY OF THE CERTIFICATE DATED
03.10.2019 ISSUED BY THE PSC TO THE
PETITIONER.
EXHIBIT P3 TRUE PHOTO COPY OF THE CERTIFICATE DATED
25.04.2019 ISSUED BY THE PSC TO THE
PETITIONER.
EXHIBIT P4 TRUE PHOTO COPY OF THE NOTIFICATION SRO
NO.18/2021 DATED 05.01.2021.
EXHIBIT P5 TRUE PHOTO COPY OF THE PROMOTION ORDER DATED
30.05.2020 ISSUED BY THE 4TH RESPONDENT
PROMOTING THE PETITIONER AS HEADMISTRESS.
Exhibit P6 TRUE COPY OF THE APPROVAL ORDER DATED
07.10.2020 ISSUED BY THE 3RD RESPONDENT AEO.
EXHIBIT P7 TRUE COPY OF THE ORDER G.O.(MS) NO.
27/2018/GEDN DATED 06.03.2018 OF THE 1ST
RESPONDENT.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 20471/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 A COPY OF THE APPOINTMENT ORDER DATED
01.04.2018.
EXHIBIT P2 COPIES OF THE ACCOUNTS TEST (LOWER AND HIGHER)
AND K-TET CERTIFICATE DATED 27.02.2018.
EXHIBIT P3 A COPY OF THE LETTER DATED 23.03.2018.
EXHIBIT P4 A COPY OF THE SENIORITY LIST.
EXHIBIT P5 A COPY OF THE REPLY LETTER DATED 24.03.2018.
EXHIBIT P6 A COPY OF THE LETTER OF THE PETITIONER TO THE
4TH RESPONDENT DATED 13.03.2018.
EXHIBIT P7 A COPY OF THE G.O(MS)NO.16/18/G.EDN DATED
19.02.2018.
EXHIBIT P8 A COPY OF THE GO(MS)NO.27.2018/G.EDN DATED
06.03.2018.
EXHIBIT P9 A COPY OF THE GO(P)NO.16/2018/G.EDN DATED
09.07.2018.
EXHIBIT P10 A COPY OF THE JUDGMENT IN WP(C) 27008/2018
DATED 09.08.2018.
EXHIBIT P11 A COPY OF THE REJECTION ORDER OF AEO DATED
15.09.2018.
EXHIBIT P12 A COPY OF THE JUDGMENT IN OA(EKM)1018/2018
DATED 22.02.2019.
EXHIBIT P13 A COPY OF THE REJECTION ORDER OF THE 2ND
RESPONDENT, DPI DATED 06.03.2019.
EXHIBIT P14 A COPY OF THE REJECTION ORDER OF THE 1ST
and con. cases 2025:KER:16003
RESPONDENT DATED 02.07.2019.
RESPONDENTS' EXHIBITS:
EXHIBIT R5(1) A TRUE COPY OF G.O(p) NO.19/2020 G.EDN DATED
23.12.2020 AND PUBLISHED IN THE KERALA GAZETTE
DATED 23.12.2020.
EXHIBIT R5(2) A TRUE COPY OF THE G.O(p) NO.1/2021 DATED
5.1.2021 AND PUBLISHED IN THE KERALA GAZETTE
DATED 5.1.2021.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 22639/2019
PETITIONERS' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE REGISTERED BY-LAW OF BADIRA
JAMA ATH EDUCATION TRUST WITH REGISTER
NO.222/1975.
EXHIBIT P2 TRUE COPY OF THE REPORT PREPARED BY THE DEO,
KASARAGOD.
EXHIBIT P3 TRUE COPY OF THE COMMUNICATION SHOWING
PENDENCY DATED 11/10/2018.
EXHIBIT P4 TRUE COPY OF THE CERTIFICATE OF TEST ON KERALA
EDUCATION ACT AND RULES ISSUED TO THE 2ND
PETITIONER BY THE KPSC DATED 08/08/2017.
EXHIBIT P4(A) TRUE COPY OF THE CERTIFICATE OF ACCOUNT TEST
(HIGHER) ISSUED TO THE 2ND PETITIONER BY THE
KPSC DATED 09/11/2016.
EXHIBIT P4(B) TRUE COPY OF THE CERTIFICATE OF ACCOUNT TEST
(LOWER) ISSUED TO THE 2ND PETITIONER BY THE
KPSC DATED 09/11/2016.
EXHIBIT P4(C) TRUE COPY OF THE CERTIFICATE OF B.ED. ISSUED
TO THE 2ND PETITIONER BY THE KANNUR UNIVERSITY
DATED 26/06/2012.
EXHIBIT P5 TRUE COPY OF THE G.O.MS) NO.16/18/G.EDN. DATED
19/02/2018.
EXHIBIT P6 TRUE COPY OF THE G.O.(P) NO.16/2018/G.EDN.
DATED 09/07/2018.
EXHIBIT P7 TRUE COPY OF THE ORDER IN O.A.(EKM)
NO.1018/2018 DATED 22/02/2019.
EXHIBIT P8 TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND
PETITIONER DATED 01/06/2018.
and con. cases 2025:KER:16003
EXHIBIT P9 TRUE COPY OF THE ORDER NO.C/2312/2018/K.DIS.
DATED 11/09/2018 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE DECISION REPORTED IN 1974 KLT
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B3/4861/2018/K.DIS.
DATED 17/12/2018 OF THE 4TH RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE REVISION PETITION FILED BY
THE 2ND PETITIONER BEFORE THE GOVERNMENT DATED
24/12/2018 (WITHOUT EXHIBITS).
EXHIBIT P13 TRUE COPY OF THE G.O.(RT) NO.3103/2019/G.EDN.
DATED 30/07/2019.
EXHIBIT P14 TRUE COPY OF THE ORDER OF THE SUPREME COURT IN
SLP NO.5173/2016 DATED 26/02/2016.
EXHIBIT P15 TRUE COPY OF THE GOVERNMENT LETTER
NO.68979/F2/2010/G.EDN. DATED 28/04/2017.
RESPONDENTS' EXHIBITS:
EXHIBIT R1(A) TRUE COPY OF JUDGMENT IN W.P(c) No.14971 AND
15011 of 2014.
EXHIBIT R1(B) TRUE COPY OF G.O.(P) NO.16/2018/G.EDN DATED
09.07.2018.
EXHIBIT R1(C) TRUE COPY OF THE G.O.(P) NO.92/2014/G.EDN
DATED 02.06.2014.
EXHIBIT R1(D) TRUE COPY OF ORDER IN OP(KAT) 105/19 AND
CONNECTED CASES DATED 27.01.2020
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 27332/2022
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE MANAGER, KEEZHALLUR UP SCHOOL DATED
1.6.2020.
EXHIBIT P2 TRUE COPY OF THE PASS CERTIFICATE OF
DEPARTMENT TESTS ISSUED BY PSC DATED
13.9.1994.
EXHIBIT P3 TRUE COPY OF THE PASS CERTIFICATE KERALA
EDUCATION ACT AND RULES TEST BY PSC DATED
1.2.2022.
EXHIBIT P4 TRUE COPY OF THE REPORT GENERATED IN SAMANWAYA
1.0 IN I.D OF THE 86054 OF THE MANAGER,
KEEZHALLUR UP SCHOOL DATED 10.6.2020.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.
B4/14641/2019(1)/2020 DATED 11.9.2020
REINSTATING SRI SURESHEN P.P AS UPSA DATED
6-10-2020.
RESPONDENTS' EXHIBITS:
EXHIBIT R4A TRUE COPY OF THE INTERIM ORDER DATED 6.1.2021
IN WPC NO.331/2021 ISSUED BY THIS HON'BLE
COURT.
EXHIBIT R4B TRUE COPY OF THE LETTER DATED 10.3.2022
SUBMITTED BY THIS RESPONDENT.
EXHIBIT R4C TRUE COPY OF THE APPLICATION FOR APPOINTMENT
APPROVAL NO.211382 SUBMITTED THROUGH
SAMANWAYA.
EXHIBIT R4D TRUE COPY OF THE CERTIFICATES ACQUIRED BY THE
SRI. SURESHAN P.P.
EXHIBIT R4E TRUE COPY OF THE G.O.(MS) NO.16/18/G.EDN.DATED
19.2.2018 BY THE GOVERNMENT.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 22908/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF SENIORITY LIST OF TEACHERS OF
PTMAUP SCHOOL, BADIRA AS ON 01-01-2018.
EXHIBIT P2 TRUE COPY OF REPRESENTATION DATED 31-05-2018
SUBMITTED BY THE PETITIONER BEFORE THE 6TH
RESPONDENT.
EXHIBIT P3 TRUE COPY OF APPOINTMENT ORDER DATED 01-06-
2018 ISSUED BY THE 6TH RESPONDENT
EXHIBIT P4 TRUE COPY OF COMPLAINT PETITION DATED 04-06-
2018 SUBMITTED BY THE PETITIONER BEFORE THE
5TH RESPONDENT.
EXHIBIT P5 TRUE COPY OF LETTER NO.B/02/2018 DATED 05-07-
2018.
EXHIBIT P6 TRUE COPY JUDGMENT DATED 24-06-2014 OF THE
HON'BLE HIGH COURT OF KERALA IN WP(C) NO.
14971 OF 2014
EXHIBIT P7 TRUE COPY OF GO(MS) NO.16/18/G.EDN DATED
19-02-2018.
EXHIBIT P8 TRUE COPY OF GO(P) NO.16/2018/GEDN. DATED
09-07-2018
EXHIBIT P9 TRUE COPY OF JUDGMENT DATED 19-07-2018 IN
W.P(C) NO. 24183 OF 2018
EXHIBIT P10 TRUE COPY OF ORDER NO. C/2312/2018/K.DIS/DATED
11-09-2018
EXHIBIT P11 TRUE COPY OF ORDER NO. B3/4861/2018/K.DIS
DATED 17-12-2018
EXHIBIT P12 TRUE COPY OF JUDGMENT DATE 10-01-2019 OF THE
HON'BLE HIGH IN W.P(C) NO. 35706 OF 2018
and con. cases 2025:KER:16003
EXHIBIT P13 TRUE COPY OF G.O(RT) NO. 3103/2019/G.EDN DATED
30-07-2019
EXHIBIT P14 TRUE COPY OF ORDER NO.C/1301/2020 DATED
1/10/2020
RESPONDENTS EXHIBITS:
EXHIBIT R1(A) TRUE COPY OF JUDGMENT IN W.P(c) No.14971 AND
15011 of 2014.
EXHIBIT R1(B) TRUE COPY OF G.O.(P) NO.16/2018/G.EDN DATED
09.07.2018.
EXHIBIT R1(C) TRUE COPY OF THE G.O.(P) NO.92/2014/G.EDN
DATED 02.06.2014.
EXHIBIT R1(D) TRUE COPY OF ORDER IN OP(KAT) 105/19 AND
CONNECTED CASES DATED 27.01.2020
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 29900/2023
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE MANAGER DATED 01.06.2022.
EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY THE ASSISTANT
EDUCATIONAL OFFICER, OTTAPPALAM DATED 15-7-
2022.
EXHIBIT P3 TRUE COPY OF THE ORDER ISSUED BY THE DISTRICT
EDUCATIONAL OFFICER DATED 03.10.2022.
EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION SHOWING THAT
THE PETITIONER HAS PASSED THE TEST IN K.E.R.
EXHIBIT P5 TRUE COPY OF THE CERTIFICATE ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION DATED
15.02.2007
EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED
18.10.2022.
EXHIBIT P7 TRUE COPY OF THE JOINING REPORT OF THE 1ST
PETITIONER DATED 18-10-2022.
EXHIBIT P8 TRUE COPY OF THE APPOINTMENT ORDER DATED
13.7.2022.
EXHIBIT P9 TRUE COPY OF THE INTERIM ORDER DATED
13.12.2022 IN WP(C) NO 39881/2022.
EXHIBIT P10 TRUE COPY OF THE ORDER PASSED BY THE DEPUTY
DIRECTOR OF EDUCATION, PALAKKAD DATED
28.12.2022.
EXHIBIT P11 TRUE COPY OF THE REVISION FILED BY THE MANAGER
DATED 05.01.2023
EXHIBIT P12 TRUE COPY OF THE ORDER PASSED BY THE ASSISTANT
and con. cases 2025:KER:16003
EDUCATIONAL OFFICER, OTTAPPALAM DATED
10.04.2023
EXHIBIT P13 TRUE COPY OF THE REVISION ALONG WITH THE STAY
PETITION FILED BY THE 1ST PETITIONER
EXHIBIT P14 TRUE COPY OF THE DEGREE CERTIFICATE ISSUED BY
THE UNIVERSITY OF CALICUT IN FAVOUR OF THE 1ST
PETITIONER
EXHIBIT P15 TRUE COPY OF THE DEGREE CERTIFICATE DATED
3/2/2012 ISSUED BY THE INDIRA GANDHI NATIONAL
UNIVERSITY
EXHIBIT P16 TRUE COPY OF THE DEGREE CERTIFICATE ISSUED BY
THE MADHURA KAMARAJ UNIVERSITY DATED 2/11/2017
EXHIBIT P17 TRUE COPY OF THE NOTIFICATION PUBLISHED IN THE
GAZETTE OF INDIA DATED 25/8/2010
EXHIBIT P18 TRUE COPY OF THE NOTIFICATION DATED 12/11/2014
EXHIBIT P19 TRUE COPY OF THE CIRCULAR DATED 9/3/2018
EXHIBIT P20 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.
13767/2023 DATED 13/4/2023
EXHIBIT P21 TRUE COPY OF THE GOVERNMENT ORDER NO.
4848/2023/G.EDN DATED 25/8/2023
RESPONDENTS' EXHIBITS:
EXHIBIT R5(A) TRUE COPY OF THE APPOINTMENT ORDER DATED
23.07.1992 ISSUED BY THE 2ND PETITIONER TO THE
5TH RESPONDENT.
EXHIBIT R5(B) TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2022 ISSUED BY THE 2ND PETITIONER TO
THIS RESPONDENT.
EXHIBIT R5(C) TRUE COPY OF THE SENIORITY LIST OF THE STAFF
OF THE 2ND PETITIONER'S SCHOOL APPROVED BY THE
and con. cases 2025:KER:16003
4TH RESPONDENT AEO ON 20.04.2022.
EXHIBIT R5(D) THE TRUE COPY OF THE RELINQUISHMENT LETTER
ISSUED BY SMT. SUHARA AND APPROVED BY THE 4TH
RESPONDED AEO AS PER ORDER DATED 24.06.2022.
EXHIBIT R5(E) TRUE COPIES OF THE G.O. DATED 23.12.2020.
EXHIBIT R6(F) TRUE COPIES OF THE G.O. DATED 05.01.2021.
EXHIBIT R5(G) TRUE COPY OF THE REJECTION ORDER DATED
15.07.2022 ISSUED BY THE 4TH RESPONDENT AEO.
EXHIBIT R5(H) TRUE COPY OF THE ORDER DATED 03.10.2022 ISSUED
BY THE 3RD RESPONDENT DEO.
EXHIBIT R5(I) TRUE COPY OF THE ORDER DATED 20.10.2022 ISSUED
BY AEO TO THE 2ND PETITIONER.
EXHIBIT R5(J) TRUE COPY OF THE INTERIM ORDER DATED
01.11.2022 IN W.P.(C) NO. 34728/2022.
EXHIBIT R5(K) TRUE COPY OF THE JUDGMENT DATED 14.11.2022 IN
W.P.(C) NO. 34728/2022.
EXHIBIT R5(F) TRUE COPIES OF THE G.O. DATED 05.01.2021.
EXHIBIT R5(L) TRUE COPY OF THE ORDER DATED 28.12.2022 ISSUED
BY THE DDE.
EXHIBIT R5(M) TRUE COPY OF THE ORDER DATED 10.04.2023 ISSUED
BY THE 4TH RESPONDENT AEO APPROVING THE
APPOINTMENT OF THE 5TH RESPONDENT FROM
01.06.2022.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 26910/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE ORDER OF THE FOURTH
RESPONDENT DATED JULY 9, 2018 APPOINTING THE
PETITIONER.
EXHIBIT P2 A TRUE COPY OF GOVERNMENT ORDER DATED JUNE 2,
2014.
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED NOVEMBER 8,
2018 ISSUED BY THE THIRD RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
FIFTH RESPONDENT AS HEADMISTRESS OF THE SCHOOL
DATED NOVEMBER 15, 2018.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED MARCH
29, 2019 SUBMITTED BY THE PETITIONER BEFORE
THE SECOND RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED AUGUST 16, 2019
ISSUED BY THE SECOND RESPONDENT.
EXHIBIT P7 A TRUE COPY OF G.O(P) NO.19/2020/G.EDN DATED
23.12.2020 PUBLISHED AS S.R.O.NO.898/2020
ISSUED BY THE FIRST RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 21.12.2020
IN W.P(C) NO.13534/2020 OF THIS HONOURABLE
COURT.
EXHIBIT P9 A TRUE COPY OF THE G.O.(P) NO.1/2021/G.EDN
DATED 05.01.2021 PUBLISHED AS S.R.O.NO.18/2021
ISSUED BY THE FIRST RESPONDENT.
RESPONDENTS' EXHIBITS:
EXHIBIT R5(A): TRUE COPY OF THE G.O.(P) NO.16/2018/G.EDN.
DATED 09/07/2018 ISSUED BY GENERAL EDUCATION
and con. cases 2025:KER:16003
(J) DEPARTMENT, GOVERNMENT OF KERALA.
EXHIBIT R1(A) TRUE COPY OF JUDGMENT IN W.P(C) No.14971 AND
15011 OF 2014.
EXHIBIT R1(B) TRUE COPY OF G.O.(P) NO.16/2018/G.EDN. DATED
09.07.2018.
EXHIBIT R1(C) TRUE COPY OF THE G.O(P) No.92/2014/G.EDN.
DATED 02.06.2014.
EXHIBIT R1(D) TRUE COPY OF ORDER IN OP(KAT) NO.105/19 AND
CONNECTED MATTER DATED 27/01/2020.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 28551/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF SENIORITY
LIST OF TEACHERS DATED 01.01.2019.
EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER DATED
25.06.2019.
EXHIBIT P3 TRUE COPY OF THE LETTER FROM AEO DATED
24.10.2019.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 27.12.2019 ISSUED
BY THE AEO.
EXHIBIT P5 TRUE COPY OF THE KER TEST AND ACCOUNT TEST
(LOWER) CERTIFICATES ISSUED TO THE PETITIONER
BY THE KPSC.
EXHIBIT P6 TRUE COPY OF THE REQUEST DATED 04.02.2020
SUBMITTED BEFORE THE 3RD RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ORDER ISSUED BY THE DEO,
WANDOOR DATED 16.03.2020.
EXHIBIT P8 TRUE COPY OF THE REVISION FILED BY THE MANAGER
BEFORE THE 1ST RESPONDENT DATED 21.05.2020.
EXHIBIT P9 TRUE COPY OF THE ORDER DATED 11.11.2020 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RIGHT TO EDUCATION (RTE)
AMENDMENT ACT 2017.
EXHIBIT P11 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN
WP(C) 14971 AND 15011 OF 2014 DATED
24.06.2014.
EXHIBIT P12 TRUE COPY OF THE G.O.(MS)NO.16/18/G.EDN DATED
19.02.2018.
and con. cases 2025:KER:16003
EXHIBIT P13 TRUE COPY OF THE G.O.(MS)NO.27/2018/G.EDN.
DATED 06.03.2018.
EXHIBIT P14 TRUE COPY OF JUDGMENT OF THE KAT IN
O.A.(EKM)NO.1018 OF 2018 AND CONNECTED CASES.
EXHIBIT P15 TRUE COPY OF THE RELEVANT PAGES OF ONE OF THE
NOTIFICATION ISSUED BY CENTRAL GOVERNMENT
GRANTING RELAXATION IN THE QUALIFICATION OF
THE TEACHERS.
EXHIBIT P16 TRUE COPY OF THE GOVERNMENT ORDER,
G.O.(MS)NO.157/2015/G.EDN DATED 10TH JUNE
2015, GRANTING PREFERENCE TO THE QUALIFIED
HANDS IN THE MATTER OF APPOINTMENT TO THE POST
OF HEAD TEACHER.
EXHIBIT P17 TRUE COPY OF THE S.R.O.NO.794 OF 2017 DATED
13.12.2017 BY WHICH A 3RD PROVISO GRANTING
PREFERENCE TO THE QUALIFIED HANDS IN THE
MATTER OF APPOINTMENT TO THE POST OF HEAD
TEACHER IS ADDED UNDER THE RULE 44 A OF THE
KER.
EXHIBIT P18 TRUE COPY OF THE APPOINTMENT ORDER DATED
25.05.2020 AND SOME OF THE APPROVAL ORDERS
ISSUED BY THE AEO'S CONCERNED.
EXHIBIT P19 TRUE COPY OF THE INTERIM ORDER DATED 12TH
DECEMBER 2019 IN WPC NO.34092 OF 2019.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 27698/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE
PUBLIC SERVICE COMMISSION DATED OCTOBER 23,
2002.
EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE
PUBLIC SERVICE COMMISSION DATED MAY 27,2019 TO
THE PETITIONER.
EXHIBIT P3 A TRUE COPY OF GOVERNMENT ORDER DATED JUNE 2,
2014.
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED FEBRUARY 22,
2019 IN OA (EKM) 1018/2018.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED JUNE
7, 2019 SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED JULY 29, 2019
ISSUED BY THE SECOND RESPONDENT.
RESPONDENTS' EXHIBITS
EXHIBIT R4(A) TRUE COPY OF THE ORDER OF APPROVAL OF 5TH
RESPONDENT DATED 06.08.2019.
EXHIBIT R4(B) TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO.14971/2014 DATED 24.06.2014.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 29490/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE STAFF LIST OF THE 4TH
RESPONDENT SCHOOL AS ON 01.06.2017
EXHIBIT P2 TRUE COPY OF THE PROMOTION ORDER OF THE
PETITIONER ALONG WITH APPROVAL THEREON DATED
20.07.2019
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE IN ACCOUNT TEST
LOWER OF THE PETITIONER.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN
W.P(C)NO.14971/2014 DATED 24.06.2014.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.A.NO.1900/2014
DATED 25.06.2015.
EXHIBIT P6 TRUE COPY OF THE G.O.(MS)NO.16/18/G.EDN. DATED
19.02.2018
EXHIBIT P7 TRUE COPY OF THE G.O.(P)NO.16/2018/G.EDN.DATED
09.07.2018.
RESPONDENTS' EXHIBITS:
EXHIBIT R5-1 THE TRUE COPY OF THE STAFF LIST OF THE
15(FIFTEEN) TEACHERS PREPARED BY THE 5TH
RESPONDENT MANAGER AS ON 1-6-2017 OF
S.N.U.P.S.POOKKODE AS PER CHAPTER XIV KER,
SIGNED BY ALL THE TEACHERS.
EXHIBIT R5-2 THE TRUE COPY OF THE CERTIFICATE OF BACHELOR
OF ARTS DATED 14-1-1986 ISSUED BY THE
UNIVERSITY OF CALICUT.
EXHIBIT R5-2(a) THE TRUE COPY OF THE CERTIFICATE OF BACHELOR
OF EDUCATION DATED APRIL 1987 ISSUED BY THE
BANGALORE UNIVERSITY.
and con. cases 2025:KER:16003
EXHIBIT R5-3 THE TRUE COPY OF THE CERTIFICATE DATED 26-12-
2007 WITH SERIAL NO.ACL 45302 ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION TO C.T.DOLY
FOR PASSING THE ACCOUNT TEST LOWER.
EXHIBIT R5-3(a) THE TRUE COPY OF THE CERTIFICATE DATED 26-12-
2007 WITH SERIAL NO.ACH 17591 ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION TO C.T.DOLY
FOR PASSING THE ACCOUNT TEST HIGHER.
EXHIBIT R5-4 THE TRUE COPY OF THE CERTIFICATE DATED 26-12-
2007 WITH SERIAL NO.KER 12920 ISSUED BY THE
KERALA PUBLIC SERVICE COMMISSION TO C.T.DOLY
FOR PASSING THE TEST IN KERALA EDUCATION ACT &
RULES.
EXHIBIT R5-5 THE TRUE COPY OF THAT PETITION DATED 28-3-2019
FILED BY THE PETITIONER BEFORE THE MANAGER
(R-5).
EXHIBIT R5-6 THE TRUE COPY OF THAT REPLY DATED 20-5-2019
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
EXHIBIT R5-7 THE TRUE COPY OF THE GOVT. ORDER, G.O(MS)
NO.92/2014/G.EDN. DATED 2-6-2014 ISSUED BY THE
SPECIAL SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT R5-8 THE TRUE COPY OF THAT GOVT. ORDER, G.O(MS)
NO.16/18/G.EDN. DATED 19-2-2018 ISSUED BY THE
JOINT SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT R5-9 THE TRUE COPY OF THE GOVT. ORDER, G.O(MS)
no.27/2018/ G.EDN. DATED 6-3-2018 ISSUED BY
THE JOINT SECRETARY, GOVERNMENT OF KERALA.
EXHIBIT R5-10 THE TRUE COPY OF THAT ORDER G.O(P)
NO.16/2018/G/EDN DATED 9-7-2018 ISSUED BY THE
JOINT SECRETARY, GEN. EDUCATION(j) DEPARTMENT,
GOVT. OF KERALA.
EXHIBIT R5-11 THE TRUE COPY OF THE ORDER G.O (MS)
NO.157/2015/G.EDN. DATED 10-6-2015 ISSUED BY
and con. cases 2025:KER:16003
THE ADDL. CHIEF SECRETARY, GOVERNMENT OF
KERALA.
EXHIBIT R5-12 THE TRUE COPY OF THAT ORDER DATED 22-2-2019 IN
O.A (EKM) NO.1018 OF 2018 BY THE K.A.T.(EKM)
BENCH.
EXHIBIT R5-13 THE TRUE COPY OF THE GAZETTE OF INDIA EXTRA
ORDINARY NOTIFICATION DATED 5-4-2010, ISSUED
BY THE JOINT SECRETARY GOVERNMENT OF INDIA.
EXHIBIT R5-14 THE TRUE COPY OF THE KERALA GAZETTE
NOTIFICATION DATED 13-12-2017 PUBLISHED BY THE
SPECIAL SECRETARY TO GOVERNMENT, GENERAL
EDUCATION(J) DEPARTMENT, GOVERNMENT OF KERALA.
EXHIBITR5-15 THE TRUE COPY OF THE GAZETTE OF INDIA EXTRA
ORDINARY NOTIFICATION NO.34 DATED 10-8-2017
NOTIFYING THE RIGHT TO CHILDREN TO FREE AND
COMPULSORY EDUCATION (AMENDMENT) ACT, 2017
(NO.24 OF 2017) ISSUED BY THE SECRETARY TO
GOVT. OF INDIA MINISTRY OF LAW AND JUSTICE.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 39881/2022
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE KERALA
PUBLIC SERVICE COMMISSION DATED 15.02.2007.
EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE KERALA
PUBLIC SERVICE COMMISSION DATED 22.04.2021.
EXHIBIT P3 TRUE COPY OF THE SENIORITY LIST OF TEACHERS WORKING
AT AIDED U.P. SCHOOL, PANAMANNA.
EXHIBIT P4 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE
MANAGER DATED 01.06.2022.
EXHIBIT P5 TRUE COPY OF THE REJECTION ORDER DATED 15.07.2022
ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER,
OTTAPPALAM.
EXHIBIT P6 TRUE COPY OF THE ORDER PASSED BY THE DISTRICT
EDUCATIONAL OFFICER DATED 30.10.2022.
EXHIBIT P7 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE
MANAGER DATED 18.10.2022 IN FAVOUR OF THE 1ST
PETITIONER.
EXHIBIT P8 TRUE COPY OF THE JOINING REPORT OF THE 1ST
PETITIONER.
EXHIBIT P9 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE
MANAGER IN FAVOUR OF THE 1ST PETITIONER FOR A PERIOD
FROM 01.07.2022 TO 01.10.2022.
EXHIBIT P10 TRUE COPY OF THE STATEMENT OF CHARGE OF STAFF ISSUED
BY THE MANAGER.
EXHIBIT P11 TRUE COPY OF THE JOINING REPORT DATED 01.07.2022.
EXHIBIT P12 TRUE COPY OF THE ORDER PASSED BY THE ASSISTANT
EDUCATIONAL OFFICER, OTTAPPALAM DATED 20.10.2022.
EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER DATED 01.11.2022 IN
WP(C)NO.34728/2022.
and con. cases 2025:KER:16003
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN WPC NO.34728/2022 DATED
14.11.2022.
EXHIBIT P15 TRUE COPY OF THE ORDER DATED 02.08.2022 ISSUED BY
THE ASSISTANT EDUCATIONAL OFFICER, OTTAPPALAM.
EXHIBIT P16 TRUE COPY OF THE ORDER DATED 23.09.2022 BY THE
DISTRICT EDUCATIONAL OFFICER, OTTAPPALAM.
EXHIBIT P17 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 23RD
DECEMBER 2020.
EXHIBIT P18 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 5TH
JANUARY 2021.
EXHIBIT P19 TRUE COPY OF THE GAZETTE OF INDIA DATED 29TH JUNE
2018.
EXHIBIT P20 TRUE COPY OF THE CIRCULAR ISSUED BY THE 1ST
RESPONDENT DATED 27.11.2022.
EXHIBIT P20 A TRUE COPY OF THE NOTIFICATION DATED 31ST MARCH 2010
APPOINTING NCTE AS THE ACADEMIC AUTHORITY UNDER ACT
35 OF 2009.
EXHIBIT P21 TRUE COPY OF THE JUDGMENT IN OP(KAT)NO.105/2019
DATED 27.01.2020.
EXHIBIT P22 TRUE COPY OF THE ORDER PASSED ON 17.06.2020 OF THE
HON'BLE SUPREME COURT.
EXHIBIT P23 TRUE COPY OF THE ORDER NO. DDEPKD/49689/2022-B2
DATED 28-12-2022 PASSED BY THE DEPUTY DIRECTOR OF
EDUCATION
EXHIBIT P24 TRUE COPY OF THE REVISION PETITION FILED BY THE
MANAGER DATED 5-1-2023
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 39975/2022
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
6TH RESPONDENT DATED 05-10-2020.
EXHIBIT P2 A TRUE COPY OF THE ORDER REJECTING THE
APPOINTMENT OF THE 5TH RESPONDENT BY THE 3RD
RESPONDENT DATED 24-09-2021.
EXHIBIT P3 A TRUE COPY OF THE ORDER OF THE DISTRICT
EDUCATIONAL OFFICER, TIRUR DATED 27-11-2021.
EXHIBIT P4 A TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 15-06-2022.
EXHIBIT P5 A TRUE COPY OF THE GOVERNMENT ORDER (P) NO.
1/2021/G. EDN. DATED 05-01-2021 OF THE 1ST
RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 27-01-2020
IN O.P. (KAT) NO. 105/2019 AND CONNECTED CASES
OF THIS HON'BLE COURT.
EXHIBIT P7 A TRUE COPY OF THE JUDGMENT DATED 10-06-2020
IN W.P(C) NO. 12838/2019 OF THIS HON'BLE
COURT.
EXHIBIT P8 A TRUE COPY OF THE CIRCULAR NO. J/19/21/G.
EDN. D DATED 16-02-2021.
EXHIBIT P9 A TRUE COPY OF THE ORDER DATED 19-02-2021 IN
O.A. N0. 441/2021 OF THE KERALA ADMINISTRATIVE
TRIBUNAL, THIRUVANANTHAPURAM.
EXHIBIT P10 A TRUE COPY OF THE GOVERNMENT ORDER NO.
3240/2021/G.EDN.D. DATED 03-07-2021.
EXHIBIT P11 A TRUE COPY OF THE INTERIM ORDER DATED 23-09-
2021 OF THIS HON'BLE COURT IN W.P.(C) NO.
19770/2021.
and con. cases 2025:KER:16003
EXHIBIT P12 A TRUE COPY OF THE CIRCULAR ISSUED BY THE
FIRST RESPONDENT DATE 11- 04 - 2022.
EXHIBIT P13 A TRUE COPY OF THE LETTER DATED 22- 09- 2022
OF THE FIRST RESPONDENT.
EXHIBIT P14 A TRUE COPY OF THE JUDGMENT DATED 05-01-2022
IN W.A.NO. 123/2021 OF THIS HON'BLE COURT.
EXHIBIT P15 A TRUE COPY OF THE CIRCULAR DATED 27- 11- 2022
OF THE FIRST RESPONDENT.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 41836/2022
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DEPARTMENTAL TESTS CERTIFICATES
ISSUED BY THE PUBLIC SERVICE COMMISSION.
EXHIBIT P2 TRUE COPY OF GO(MS) NO: 16/2018/G.EDN DATED 19-2-
2018.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 22-2-2019 IN OA NO:
1018/2018 AND CONNECTED CASES.
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 29-3-2021
SUBMITTED BY THE PETITIONER BEFORE THE 5TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE REPLY DATED 12-10-2021 ISSUED BY
THE 4TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE APPEAL DATED 11-11-2021 FILED BY
THE PETITIONER BEFORE THE 3RD RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE REVISION PETITION DATED 25-2-2022
FILED BY THE PETITIONER BEFORE THE 6TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE REPLY DATED 26-5-2022 ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 27-1-2020 IN OP(KAT)
105/2019 AND CONNECTED CASES.
EXHIBIT P10 TRUE COPY OF SRO 898/2020 DATED 23-12-2020.
EXHIBIT P11 TRUE COPY OF THE GO(P) NO: 1/2021/G.EDN DATED
5-1-2021 PUBLISHED AS SRO NO: 18/2021.
EXHIBIT P12 TRUE COPY OF THE CIRCULAR NO: J1/01/21/G.EDN DATED
27-11-2022.
EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER DATED 13-12-2022 IN
W.P.(C) NO: 40214/2022 AND CONNECTED CASES.
and con. cases 2025:KER:16003
APPENDIX OF WP(C) 34092/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST OF TEACHERS
DATED 01.01.2019.
EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY 2ND
RESPONDENT DATED 18.06.2019.
EXHIBIT P3 TRUE COPY OF THE COMMON JUDGMENT OF THIS
HON'BLE COURT DATED 05.09.2019 IN WP(C)
NOS.17821 AND 23702 OF 2019.
EXHIBIT P4 TRUE COPY OF THE HEARING NOTE SUBMITTED BY
THE PETITIONER DURING THE HEARING ON
22.10.2019.
EXHIBIT P5 TRUE COPY OF THE ORDER PASSED BY THE DEO,
PALAKKAD DISTRICT DATED 27.11.2019
EXHIBIT P6 TRUE COPY OF THE RIGHT TO EDUCATION (RTE)
AMENDMENT ACT 2017.
EXHIBIT P7 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT
IN WP(C) 14871 AND 15011 OF 2014 DATED
24.06.2014.
EXHIBIT P8 TRUE COPY OF THE G.O.(MS) NO.16/18/G.EDN
DATED 19.2.2018.
EXHIBIT P9 TRUE COPY OF THE G.O(MS) NO.27/2018/G.EDN
DATED 06.03.2018.
EXHIBIT P10 TRUE COPY OF JUDGMENT OF THE KAT IN OA(EKM)
NO.1018 OF 2018 AND CONNECTED CASES.
EXHIBIT P11 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT GRANTING RELAXATION IN
THE QUALIFICATION OF THE TEACHERS.
EXHIBIT P12 TRUE COPY OF THE GOVERNMENT ORDER, G.O(MS)
and con. cases 2025:KER:16003
NO.117/2015/G.EDN DATED 10TH JUNE 2015,
GRANTING PREFERENCE TO THE QUALIFIED HANDS
IN THE MATTER OF APPOINTMENT TO THE POST OF
HEAD TEACHER.
EXHIBIT P13 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT GRANTING RELAXATION IN THE
QUALIFICATION OF THE TEACHERS.
RESPONDENTS' EXHIBITS:
EXHIBIT R7(D) A TRUE COPY OF GO (P)19/2020/G.EDN
DATED 23.12.2020
