Kerala High Court
(Dr.Ani S.Das )* Expired vs State Of Kerala on 6 January, 2025
2025:KER:189
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 6TH DAY OF JANUARY 2025 / 16TH POUSHA, 1946
WP(C) NO. 39340 OF 2018
PETITIONER/S:
1 DR. ANI S.DAS,(EXPIRED)
AGED 53 YEARS
SON OF N.SIVADASAN, ASSOCIATE PROFESSOR, ANIMAL REPRODUCTION
COMMUNICATION CENTRE, KERALA AGRICULTURAL UNIVERSITY, MANNUTHY,
THRISSUR, RESIDING AT VILA NO.34, STAR HOMES ANNEX, CHATHARI,
TRIPUNITHURA, ERNAKULAM- 682301.
2 ADDL.P2- DR. VIJI P.
WIFE OF DR. ANI S. DAS (LATE), AGED 56 YEARS, RESIDING AT VILA NO,
34, STAR HOMES ANNEX, CHATHARI, TRIPUNITHURA, ERNAKULAM, KERALA-
682 (WIFE OF LATE P1 IS IMPLEADED AS ADDL.P2 AS PER ORDER
DTD.01/07/2024 IN IA 01/2024 OF WPC 39340 OF 2018)
BY ADVS.
REKHA VASUDEVAN
SMT.V.DEEPA
ELIZABETH V.JOSEPH
SOYA D.C
MAHESH C.R.
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF
FINANCE (EXPENDITURE), SECRETARIAT, THIRUVANANTHAPURAM- 695001.
2 THE PRINCIPAL SECRETARY,
ANIMAL HUSBANDRY DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
3 THE KERALA AGRICULTURAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, KAU MAIN CAMPUS, KAU P.O.,
VELLANIKKARA NH 47, THRISSUR- 680656.
4 KERALA LIVESTOCK DEVELOPMENT BOARD LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR, GOKULAM, PATTOM P.O.,
THIRUVANANTHAPURAM- 695004.
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2
BY ADVS.
SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL UNIVERSITY
SRI.MILLU DANDAPANI, SC
SRI.AJITH KRISHNAN, SC, KERALA AGRICULTURAL UNIVERSITY
SRI.DHEERAJ A.S, G.P
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 06.01.2025, ALONG
WITH WP(C).494/2019, 13001/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 6TH DAY OF JANUARY 2025 / 16TH POUSHA, 1946
WP(C) NO. 494 OF 2019
PETITIONER/S:
1 DR.ANI S DAS (EXPIRED)
AGED 53 YEARS
SON OF N. SIVADASAN, ASSOCIATE PROFESSOR, ANIMAL REPRODUCTION
COMMUNICATION CENTRE, KERALA AGRICULTURAL UNIVERSITY, MANNUTHY,
THRISSUR RESIDING AT VILA NO. 34, STAR HOME ANNEX, CHATHARI,
TRIPUNITHURA, ERNAKULAM 682 301
2 ADDL.P2.- VIJI P,
WIFE OF DR. ANI S. DAS (LATE), AGED 56 YEARS, RESIDING AT VILA NO,
34, STAR HOMES ANNEX, CHATHARI, TRIPUNITHURA, ERNAKULAM, KERALA-682
301.
(ADDL.P2 IS IMPLEADED AS PER ORDER DATED 01-07-2024 IN IA 1/24 IN
WPC 494/2020)
BY ADVS.
REKHA VASUDEVAN
SMT.V.DEEPA
SOYA D.C
MAHESH C.R.
ELIZABETH V.JOSEPH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF
FINANCE (EXPENDITURE), SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE PRINCIPAL SECRETARY,
ANIMAL HUSBANDRY DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695
001
3 THE KERALA AGRICULTURAL UNIVERSITY
REPRESENTED BY ITS REGISTRAR, KAU MAIN CAMPUS, KAVU P.O.,
VELLANIKKARA NH 47, THRISSUR 680 656
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4
4 KERLA LIVESTOCK
DEVELOPMENT BOARD LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR,
GOKULAM, PATTOM P.O., THIRUVANANTHAPURAM 695 004
5 THE ACCOUNTANT GENERAL (A AND E)
OFFICE OF THE ACCOUNTANT GENERAL (ECONOMIC AND REVENUE RECOVERY
SECTOR AUDIT), INDIAN AUDIT AND ACCOUNTS DEPARTMENT,
THIRUVANANTHAPURAM 695 001
BY ADVS.
SRI.MILLU DANDAPANI, SC
SRI.AJITH KRISHNAN, SC, KERALA AGRICULTURAL UNIVERSITY
SRI.ROBSON PAUL, SC
SRI.DHEERAJ A.S, G.P
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 06.01.2025, ALONG
WITH WP(C).39340/2018 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 6th DAY OF JANUARY 2025 / 16TH POUSHA, 1946
WP(C) NO. 13001 OF 2021
PETITIONER/S:
(DR.ANI S.DAS (EXPIRED)
AGED 55 YEARS
SON OF N.SIVADASAN,ASSOCIATE PROFESSOR,(ANIMAL
REPRODUCTION),REGIONAL AGRICULTURAL RESEARCH
1
STATIONS(RARS),PILLICODE,KASARAGOD-671310, RESIDING AT
VILA NO.34,STAR HOMES
ANNEX,CHATHARAI,TRIPUNITHURA,ERNAKULAM-682301.
ADDL.P2 DR. VIJI P
WIFE OF DR. ANI S. DAS (LATE), AGED 56 YEARS, RESIDING AT
VILA NO, 34, STAR HOMES ANNEX, CHATHARI, TRIPUNITHURA,
2 ERNAKULAM, KERALA-682 301
(ADDL.P2 IS IMPLEADED AS PER ORDER DATED 01/07/24 IN
IA2/24 IN WPC 13001/21 )
BY ADVS.
REKHA VASUDEVAN
SOYA D.C
MAHESH C.R.
ELIZABETH V.JOSEPH
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
1 GOVERNMENT,DEPARTMENT OF
FINANCE(EXPENDITURE),SECRETARIAT,THIRUVANANTHAPURAM-695001.
THE PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF AGRICULTURE (AHF),SECRETARIAT,
2
THIRUVANANTHAPURAM-695001.
3 THE KERALA AGRICULTURAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR,KAU MAIN CAMPUS, KAU.P.O,
VELLANIKKARA NH 47,THRISSUR-680656.
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6
MEAT PRODUCTS OF INDIA LTD,
REPRESENTED BY ITS MANAGING DIRECTOR,EDAYAR,
4
KOOTHATTUKULAM,ERNAKULAM-686662.
THE CHIEF SECRETARY TO GOVERNMENT,
GENERAL ADMINISTRATION
5
DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM-695001.
SRI.DHEERAJ A.S, GP
SRI.ROBSON PAUL, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.01.2025, ALONG WITH WP(C).39340/2018 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
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7
MOHAMMED NIAS C. P. , J.
..............................................................
W. P. (C) Nos.39340 of 2018, 494 of 2019 and
13001 of 2021
..............................................................
Dated this the 06th day of January, 2025
JUDGMENT
The petitioner was working as an Associate Professor at the
Kerala Agricultural University, when, he was appointed on a
deputation basis as the Managing Director of the Meat Products of
India Limited. He served as Managing Director from May 2002 to
May 2004 and then later from 09.10.2011 to 09.11.2012. The
petitioner had also worked as Managing Director of Kerala
Livestock Development Board (for short, 'KLDB') for the period
from 01.06.2004 till October 2011. The petitioner submits that the
terms of the appointment are covered by Ext.P1 G.O dated
10.10.2003 and Clause 4 of the same which is relevant to the
present dispute is extracted as follows:-
"4. He will be eligible for residential accommodation of the
company the cost of which shall not exceed 40% of his basic
pay subject to recovery of 10% of basic pay towards rent of
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the accommodation. If accommodation is provided he will not
be entitled to HRA. Otherwise HRA shall be as in Government
service."
2. Since the petitioner was never granted residential
accommodation by the company, he was entitled to House Rent
Allowance (for short, 'HRA'), as stated above. The dispute in these
cases is related to the challenge by the petitioner against the
recovery of the alleged excess amount received by the petitioner
towards HRA. The Government would say that going by Ext.P2
Government Order in WPC No.13001 of 2021, dated 19th October
1987, as regards the HRA, the Chief Executives are entitled to get
10% of the pay subject to a recovery of 10%. The petitioner was
served with a notice, Ext.P16 dated 12.10.2018, following Ext.P15
order report dated 11.09.2017 alleging that the petitioner was
erroneously granted 40% of the salary fixed as HRA to the Chief
Executives. Ext.P15 also alleges that the petitioner's annual
sealing for the use of the official mobile phone was Rs.18,000/-
(Rs.1,500/- per month) and the petitioner had exceeded the said
limit and drew more than the entitlement. Thus alleging that the
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petitioner had drawn HRA, 40% of the basic pay less 10% as rent,
which was against the terms and conditions of the appointment,
the excess drawn amount was sought to be recovered with 18%
interest.
3. WPC No.39340 of 2018 is filed challenging the recovery of
the amount paid as HRA and mobile phone bills, during his tenure
as Managing Director in KLDB.
4. WPC 494 of 2019 is filed challenging the quantification
made for the above alleged excess drawn through Ext.P16 directing
the 4th respondent to recover an amount of Rs.9.62 lakhs with
interest towards the excess HRA and the ineligible Non-Practicing
Allowance, drawn by him during his tenure as Managing Director
of KLDB.
5. WPC 13001 of 2021is filed challenging Exts.P13, P16, P18
and P20 issued by the 2nd respondent in that Writ Petition to
recover the alleged excess pay towards the cost of accommodation
and also the Non-Practicing Allowance during his tenure as the
Managing Director of the Meat Products of India Limited from May
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2002 to May 2004 and from October 2011 to November 2012.
6. The petitioner challenges the above recovery and points
out that the appointment order issued in these cases clearly
showed his entitlement. He was eligible for residential
accommodation of the company or in lieu of the same, the HRA the
cost of which shall not exceed 40% of the basic pay subject to
recovery of 10% of basic pay towards rent and accommodation.
7. The learned counsel appearing for the petitioner also
submits that the petitioner has not drawn any excess charge
towards his entitlement for the mobile phone charges and that the
allegation made against him of having drawn the Non-Practicing
Allowance is also disputed, as permission was obtained by the
petitioner.
8. The petitioner also placed reliance on Exts.P24 to P26
orders produced in WPC 13001/2021 issued by the Agriculture
(AHF) Department and Planning and Economic Affairs (BPE)
Department.
9. The learned counsel for the petitioner submits that the
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petitioner expired on 12.01.2024 pending the Writ Petition and his
wife is impleaded as the 2nd petitioner in all the Writ Petitions.
10. The learned counsel for the petitioner submits that the
amounts were drawn as per the stipulations in the appointment
order and the petitioner cannot be alleged to have collected
anything more than what was legitimately due to him. The
petitioner also placed reliance on Exts.P24 to P26 orders, which
fixed the rate of HRA payable as well as the payments made to the
successor in office.
11. The learned Senior Counsel appearing for the KLDB also
points out that the basic pay, was periodically enhanced and the
calculation made through Ext.P16 in WPC No.494 of 2019 is not
accurate.
12. After having heard the learned counsel for the petitioner,
the learned Senior Counsel appearing for the Board and the
learned Government Pleader, it is clear that neither Exts.P24 to
P26 orders nor the rates prevailing at the relevant time were
considered while quantifying the alleged excess from the
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petitioner. The fact that the petitioner has drawn the HRA based
on the stipulation in the appointment order, which cannot be a
mistake attributable to the petitioner, is also not taken note of. At
any rate, there is no justification at all for levying penal interest or
other from the petitioner, for no mistake committed by the
petitioner. Accordingly, I deem it appropriate for the government
to revisit the entire issue in dispute.
In the above circumstances, there will be a direction to the
1st respondent in WPC 13001/2021 or the competent among the
Secretaries, to reconsider the above issue in the light of the
observations made above and with notice to the 2nd petitioner.
The 2nd petitioner shall also be permitted to submit her written
submission, which shall be adverted to while the 1st respondent
passes orders as directed above. Fresh orders shall be passed as
directed above within three months from the date of receipt of a
copy of this judgment. The orders impugned in these Writ
Petitions will stand quashed for enabling the exercise directed
above.
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The Writ Petitions are disposed of as above.
SD/-
MOHAMMED NIAS C.P.,
JUDGE
JJ
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APPENDIX OF WP(C) 39340/2018
PETITIONER EXHIBITS
TRUE COPY OF THE G.O(RT)NO.1383/03/AD DATED
EXHIBIT P1 10.10.2003 ISSUED BY THE 2ND RESPONDENT.
TRUE COPY OF THE G.O(MS)NO.70/87/PLG DATED
19.10.1987 ISSUED BY THE PLANNING AND ECONOMIC
EXHIBIT P2
AFFAIRS DEPARTMENT.
TRUE COPY OF THE LETTER PR2/193/1300-01 DATED
06.10.2004 ISSUED BY THE MANAGING DIRECTOR,
EXHIBIT P3 MEAT PRODUCTS OF INDIA LIMITED TO THE JOINT
REGISTRAR OF THE 3RD RESPONDENT UNIVERSITY.
TRUE COPY OF THE RELEVANT PAGE OF THE MINUTES
BOOK OF THE 150TH MEETING OF THE 4TH RESPONDENT
EXHIBIT P4
BOARD.
TRUE COPY OF THE G.O.(RT)NO.1434/05/AD DATED
EXHIBIT P5 30.09.2005 ISSUED BY THE 2ND RESPONDENT.
TRUE COPY OF THE G.O.(RT)NO.898/2006/AD DATED
EXHIBIT P6 14.07.2006 ISSUED BY THE 2ND RESPONDENT.
TRUE COPY OF THE EXTRACT OF THE MINUTES OF THE
162ND MEETING OF THE BOARD OF DIRECTORS OF THE
EXHIBIT P7
4TH RESPONDENT.
TRUE COPY OF THE G.O.(P)NO.17/2005/FIN DATED
EXHIBIT P8 11.01.2005 ISSUED BY THE 1ST RESPONDENT.
TRUE COPY OF THE G.O(MS)NO.19/09/PLG DATED
20.05.2009 ISSUED BY THE PLANNING AND ECONOMIC
EXHIBIT P9
AFFAIRS DEPARTMENT.
TRUE COPY OF THE RE-TYPED MINUTES OF THE 175TH
MEETING OF THE 4TH RESPONDENT HELD ON
EXHIBIT P10
23.02.2010.
TRUE COPY OF THE LETTER NO.MDS.1008/13/275
DATED 28.01.2016 ADDRESSED BY THE 4TH
EXHIBIT P11
RESPONDENT TO THE PETITIONER.
TRUE COPY OF THE D.O.LETTER NO.11594/FIW-
EXHIBIT P12 F1/10/FIN DATED 12.12.2015 ISSUED BY THE 1ST
RESPONDENT.
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TRUE COPY OF THE EXPLANATION DATED 08.08.2016
SUBMITTED BY THE PETITIONER TO THE 2ND
EXHIBIT P13
RESPONDENT.
TRUE COPY OF THE LETTER NO.F1/6/2016-AH DATED
02.10.2016 ISSUED BY THE 2ND RESPONDENT TO THE
EXHIBIT P14
PETITIONER.
TRUE COPY OF THE HEARING NOTE SUBMITTED BY THE
JOINT SECRETARY TO THE 2ND RESPONDENT OBTAINED
EXHIBIT P15 AS LETTER NO.F1/93/2017-AH DATED 11.09.2017
ISSUED BY THE OFFICE OF THE 2ND RESPONDENT.
TRUE COPY OF THE LETTER NO.F1/6/2016/-AH DATED
12.10.2018 ADDRESSED BY THE 2ND RESPONDENT TO
EXHIBIT P16
THE 4TH RESPONDENT.
TRUE COPY OF THE G.O.(M.S.) NO-96/03/GD DATED
5.4.2003 ISSUED BY THE GENERAL ADMINISTRATION
Exhibit P17
DEPARTMENT
TRUE COPY OF THE G.O. (RT) NO-1680/03/AD DATED
Exhibit P18 19.12.2003 ISSUED BY THE 1ST RESPONDENT
TRUE COPY OF THE LETTER NO-F1/140/2015-AH DATED
22.12.2015 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P19
THE 4TH RESPONDENT
TRUE COPY OF THE G.O. (MS) NO. 19/9/PLG DATED
20.5.2009 ALONG WITH ITS SCHEDULES ISSUED BY
Exhibit P20 THE PLANNING AND ECONOMIC AFFAIRS (BPE)
DEPARTMENT.
A TRUE COPY OF THE DEATH CERTIFICATE NO. CRDR-
Exhibit P21
00008224 DATED 03.02.2024 ISSUED BY THE
THIRUVANANTHAPURAM MUNICIPAL CORPORATION
RESPONDENT EXHIBITS
PHOTOCOPY OF THIS COMMUNICATION DATED
EXHIBIT R4(1) 22.08.2014.
PHOTOCOPY OF THE ABOVE COMMUNICATION DATED
EXHIBIT R4(2) 22.12.2015.
EXHIBIT R4(3) PHOTOCOPY OF THE BOARDS DECISION DATED
19.02.1016.
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PHOTOCOPY OF THE COMMUNICATION FROM THE 2ND
RESPONDENT TO THE MANAGING DIRECTOR OF THE 4TH
EXHIBIT R4(4)
RESPONDENT DATED 22.12.2018.
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APPENDIX OF WP(C) 494/2019
PETITIONER EXHIBITS
TRUE COPY OF THE DEGREE CERTIFICATE ISSUED TO
THE PETITIONER FROM THE KERALA AGRICULTURAL
EXHIBIT P1
UNIVERSITY ON 27.7.1994
TRUE COPY OF THE G.O. (RT) NO. 1383/03/AD DATED
EXHIBIT P2 10.10.2003 ISSUED BY THE 2ND RESPONDENT
TRUE COPY OF THE LETTER PR2/193/1300-01 DATED
6.10.2004 ISSUED BY THE MANAGING DIRECTOR, MEAT
EXHIBIT P3 PRODUCTS OF INDIA LIMITED TO THE JOINT REGISTRAR
OF THE 3RD RESPONDENT UNIVERSITY
TRUE COPY OF THE RELEVANT PAGE OF THE MINUTES
BOOK OF THE 150TH MEETING OF THE 4TH RESPONDENT
EXHIBIT P4
BOARD
TRUE COPY OF THE G.O. (RT) NO. 1434/05/AD DATED
EXHIBIT P5 30.9.2005 ISSUED BY THE 2ND RESPONDENT
TRUE COPY OF THE G.O. (RT) NO. 898/2006/AD DATED
EXHIBIT P6 14.7.2006 ISSUED BY THE 2ND RESPONDENT
TRUE COPY OF THE EXTRACT OF THE MINUTES OF THE
155TH MEETING OF THE BOARD OF DIRECTORS OF THE
EXHIBIT P7
4TH RESPONDENT
TRUE COPY OF THE EXTRACT OF THE MINUTES OF THE
179TH MEETING OF THE BOARD OF DIRECTORS OF THE
EXHIBIT P8
4TH RESPONDENT
TRUE COPY OF THE MINUTES OF THE AUDIT MONITORING
EXHIBIT P9 COMMITTEE MEETING HELD ON 23.09.2014
TRUE COPY OF THE LETTER NO. FA/2865/2014-15/276
EXHIBIT P10 DATED 28.1.206 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P11 TRUE COPY OF THE LETTER NO. CA 11/12-7801/117
DATED 18.3.2015 ADDRESSED TO THE 4TH RESPONDENT
BY THE 5TH RESPONDENT AS ISSUED TO THE
PETITIONER
EXHIBIT P12 TRUE COPY OF THE LETTER DATED 18.2.2016
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SUBMITTED BY THE PETITIONER TO THE 2ND
RESPONDENT
TRUE COPY OF THE EXTRACT OF THE MINUTES OF THE
200TH MEETING OF THE BOARD OF DIRECTORS OF THE
EXHIBIT P13
4TH RESPONDENT HELD ON 19.2.2016
TRUE COPY OF THE ORDER DATED 4.12.2018 IN WPC
EXHIBIT P14 NO. 39340 OF 2018 (N) OF THIS HONOURABLE COURT
TRUE COPY OF THE FORWARDING LETTER NO.
EXTN(1)85227/10 DATED 20.12.2018 ISSUED BY THE
DIRECTOR OF EXTENSION OF THE 3RD RESPONDENT TO
EXHIBIT P15 THE PROFESSOR AND HEAD COMMUNICATION CENTRE
ALONG WITH THE ENDORSEMENT DATED 22.12.2018 FROM
THE PROFESSOR AND HEAD
TRUE COPY OF THE LETTER NO. FI/11/2016/AH DATED
8.11.2018 ADDRESSED BY THE 2ND RESPONDENT TO THE
EXHIBIT P16
4TH RESPONDENT
RESPONDENT EXHIBITS
The accounts of the for the financial year 2011-
12 was finalised by the Statutory Auditors on
EXHIBIT R4(a)
24.04.2014.
True copy of the decision communicated on
22.12.2015 from Addl. Chief Secretary to
EXHIBIT R4(b)
government to the 4th respondent.
Extract of the minutes of 200th meeting of the
EXHIBIT R4(c) Board held on 19.02.2016.
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APPENDIX OF WP(C) 13001/2021
PETITIONER EXHIBITS
TRUE COPY OF THE G.O.(RT)NO.1383/03/AD DATED
Exhibit P1 10.10.2003 ISSUED BY THE 2ND RESPONDENT
TRUE COPY OF THE G.O.(MS)NO.70/87/PLG DATED
19.10.1987 ISSUED BY THE PLANNING AND ECONOMIC
Exhibit P2
AFFAIRS DEPARTMENT
TRUE COPY OF THE G.O.(MS)NO.19/09/PLG DATED
20.05.2009 ISSUED BY THE PLANNING AND ECONOMIC
Exhibit P2(A)
AFFAIRS(BPE)DEPARTMENT
TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES
OF 145TH MEETING OF BOARD OF DIRECTORS OF THE
Exhibit P3
4TH RESPONDENT
TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES
OF 148TH MEETING OF BOARD OF DIRECTORS OF THE
Exhibit P3(A)
4TH RESPONDENT
TRUE COPY OF THE LETTER PR 2/193/1300-01 DATED
06.10.2004 ISSUED BY THE 4TH RESPONDENT TO JOINT
Exhibit P4
REGISTRAR OF THE 3RD RESPONDENT UNIVERSITY
TRUE COPY OF THE CERTIFICATE OF AUDIT DATED
24.10.2005 FOR THE FINANCIAL YEAR 2002-2003
Exhibit P5
ISSUED BY THE PRINCIPAL ACCOUNTANT GENERAL
TRUE COPY OF THE CERTIFICATE OF AUDIT DATED
16.10.2006 FOR THE FINANCIAL YEAR 2003-2004
Exhibit P5(A)
ISSUED BY THE PRINCIPAL ACCOUNTANT GENERAL
TRUE COPY OF THE CERTIFICATE OF AUDIT DATED
26.09.2008 FOR THE FINANCIAL YEAR 2004-2005
Exhibit P5(B)
ISSUED BY THE PRINCIPAL ACCOUNTANT GENERAL
TRUE COPY OF THE CERTIFICATE OF AUDIT DATED
25.06.2010 FOR THE FINANCIAL YEAR 2005-2006
Exhibit P5(C) ISSUED BY THE PRINCIPAL ACCOUNTANT GENERAL (C &
CA)KERALA
Exhibit P6 TRUE COPY OF THE LETTER NO.MDS.1008/13/275 DATED
28.01.2016 ADDRESSED BY THE MANAGING
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DIRECTOR,KERALA LIVESTOCK DEVELOPMENT BOARD TO
THE PETITIONER
TRUE COPY OF THE D.O.LETTER
NO.11594/FIW-F1/10/FIN DATED 12.12.2015 ISSUED
Exhibit P7
BY THE 1ST RESPONDENT
TRUE COPY OF THE LETTER NO.F1/6/2016/AH DATED
12.10.2018 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P8 THE MANAGING DIRECTOR OF KERALA LIVESTOCK
DEVELOPMENT BOARD
TRUE COPY OF THE INTERIM ORDER DATED 04.12.2018
Exhibit P9 IN WP(C) 30340/2018 OF THIS HONOURABLE COURT
TRUE COPY OF THE LETTER NO.F1/11/2016/AH DATED
08.11.2018 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P10 THE MANAGING DIRECTOR OF KERALA LIVESTOCK
DEVELOPMENT BOARD
TRUE COPY OF THE INTERIM ORDER DATED 16.01.2019
Exhibit P11 IN WP(C) 494/2019 OF THIS HONORABLE COURT
TRUE COPY OF THE FILE NO.CA-1/B/21-40 DATED
27.12.2013 ADDRESSED BY THE SENIOR AUDIT OFFICER
O/O ACCOUNTANT GENERAL (ECONOMIC AND REVENUE
SECTOR AUDIT)TO THE PRINCIPAL SECRETARY,ANIMAL
Exhibit P12
HUSBANDRY DEPARTMENT ALONG WITH THE FORWARDING
LETTER NO.701/AHF2/14AD DATED 09.01.2014
ADDRESSED BY 2ND RESPONDENT TO 4TH RESPONDENT
TRUE COPY OF THE LETTER NO.F1/16/2019/AH DATED
03.01.2020 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P13
THE 4TH RESPONDENT
TRUE COPY OF REPRESENTATION DATED 27.03.2020
Exhibit P14 SUBMITTED BY THE PETITIONER TO 4TH RESPONDENT
TRUE COPY OF THE LETTER NO.MPI/MD/2020/617 DATED
31.10.2020 ADDRESSED BY THE 4TH RESPONDENT TO
Exhibit P15
THE 2ND RESPONDENT
TRUE COPY OF THE LETTER NO.F1/16/2019/AH DATED
10.11.2020 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P16
THE 4TH RESPONDENT
Exhibit P17 TRUE COPY OF THE LETTER NO.MPI/MD/2021/840 DATED
19.01.2021 ADDRESSED BY THE 4TH RESPONDENT TO
2025:KER:189
WP(C) NOS.39340/18, 494/19, 13001/21
THE 2ND RESPONDENT
TRUE COPY OF THE LETTER NO.F1/16/2019/AH DATED
29.03.2021 ADDRESSED BY THE 2ND RESPONDENT TO
Exhibit P18
THE 4TH RESPONDENT
TRUE COPY OF THE REPRESENTATION DATED 17.04.2021
SUBMITTED BY THE PETITIONER TO THE
Exhibit P19
SECRETARY,ANIMAL HUSBANDRY DEPARTMENT
TRUE COPY OF THE LETTER NO.F1/16/2019/AH DATED
14.05.2021 ADDRESSED BY THE 2ND RESOPNDENT TO
Exhibit P20
THE 4TH RESPONDENT
TRUE COPY OF THE SHOW CAUSE NOTICE
NO.MPI/ADMN/2021/157 DATED 23.06.2021 ISSUED BY
Exhibit P21
THE 4TH RESPONDENT TO THE PETITIOINER
TRUE COPY OF THE G.O.(MS)NO.327/79/AD DATED
14.08.1979 ISSUED BY THE AGRICULTURE(PLANNING-
Exhibit P22
II)DEPARTMENT.
TRUE COPY OF THE G.O(RT) 477/02/AD DATED
Exhibit P23 22/05/2002 ISSUED BY THE 1ST RESPONDENT
TRUE COPY OF THE G.O(RT) 1819/2005/AD DATED
Exhibit P24 20/12/2005 ISSUED BY THE 1ST RESPONDENT
TRUE COPY OF THE G.O(RT) 834/15/AD DATED
Exhibit P25 04/05/2015 ISSUED BY THE 1ST RESPONDENT
TRUE COPY OF THE G.O(MS) 19/09/PLG DATED
20/05/2009 ALONG WITH ITS SCHEDULES ISSUED BY
Exhibit P26 THE PLANNING AND ECONOMIC AFFAIRS (BPE)
DEPARTMENT
TRUE COPY OF THE G.O(MS) NO. 327/79/AD DATED
14/08/1979 ISSUED BY THE AGRICULTURAL PLANNING
Exhibit P27
DEPARTMENT
TRUE COPY OF THE PROCEEDINGS NO. PR2/209/1-405
Exhibit P28 DATED 22/03/2006 ISSUED BY THE 4TH RESPONDENT
TRUE COPY OF THE RELEVANT PAGES OF THE 191ST
Exhibit P29 BOARD MEETING OF THE 4TH RESPONDENT BOARD
TRUE COPY OF THE PROCEEDINGS NO. MPI/ADMN/1-617
Exhibit P30 DATED 28/02/2013 ISSUED BY THE 4TH RESPONDENT
2025:KER:189
WP(C) NOS.39340/18, 494/19, 13001/21
A TRUE COPY OF THE DEATH CERTIFICATE NO. CRDR-
00008224 DATED 03.02.2024 ISSUED BY THE
Exhibit P31
THIRUVANANTHAPURAM MUNICIPAL CORPORATION
