Narayanan M vs Union Of India
2025 Latest Caselaw 1977 Ker

Kerala High Court

Narayanan M vs Union Of India on 7 January, 2025

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

      TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946

                         WP(C) NO. 8633 OF 2020


PETITIONER:

              SANAL KUMARAN M., AGED 54 YEARS,
              (HAV/CIPHER NO. S-354206-K), SON OF THE LATE NARAYANAN
              NAIR, HAVILDAR/CIPHER 9RETIRED), ASSAM RIFLES,
              MEGHALAYA, RESIDING AT SWAPNAPURI, VILLPANDIKKAD,
              POVALLUVANGAD (SOUTH), MALAPPURAM - 676 521.

              BY ADVS.
              REKHA VASUDEVAN
              SMT.V.DEEPA
              SMT.HENA BAHULEYAN

RESPONDENTS:

     1        UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE
              GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
              NORTH BLOCK, NEW DELHI - 110 001.

     2        THE DIRECTOR GENERAL, ASSAM RIFLES, THE DIRECTORATE
              GENERAL OF ASSAM RIFLES, SHILLONG, MEGHALAYA - 693 11.

     3        THE ACCOUNTS OFFICER, CENTRAL PAY BILL OFFICE,
              ASSAM RIFLES, SHILLONG, MEGHALAYA - 693 011.

     4        THE BRIGADIER, (PERSONNEL) MAHANIDESHALAYA
              ASSAM RIFLES DIRECTORATE GENERAL ASSAM RIFLES,
              UPAO (LEGAL CELL), SHILLONG - 793 011.

              BY SHRI.N.S.DAYASINDHU SHREE HARI, CGC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.01.2025,
ALONG WITH WP(C).5516/2021, 22056/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2

W.P(C) No.8633 of 2020 and con.cases                       2025:KER:653



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946

                         WP(C) NO. 5516 OF 2021


PETITIONER:
              SUDHAKARAN P.K. AGED 59 YEARS,
              SON OF THE LATE K.A.RAVUNNI PANICKER,
              HAVILDHAR/CIPHER(RETIRED) (NO.354976), ASSAM RIFLES,
              SHILLONG, ASSAM, RESIDING AT SUDHARSANA, KODAKKAD P.O.,
              PARAPPANANGADI, MALAPPURAM DISTRICT, KERALA-676 319.

              BY ADVS.
              REKHA VASUDEVAN
              SMT.V.DEEPA
              SMT.ELIZABETH V.JOSEPH

RESPONDENTS:
     1     UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE
           GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
           NORTH BLOCK, NEW DELHI-110 001.

     2        THE DIRECTOR GENERAL, ASSAM RIFLES, THE DIRECTORATE
              GENERAL OF ASSAM RIFLES, NONGRIMMAV, LAITUMKHRAH,
              RYNJAH VIA GORALINE, SHILLONG, MEGHALAYA-793 011.

     3        THE PAY AND ACCOUNTS OFFICER,
              CENTRAL PENSION ACCOUNTING OFFICE, MINISTRY OF
              FINANCE, GOVERNMENT OF INDIA, TIRKOOT II COMPLEX,
              BHIKAJI CAMA PLACE, NEW DELHI-110 066.

     4        THE STAFF OFFICER-1, (PENSION/NE),
              ASSAM RIFLES, MAHANIDESHALAYA, DIRECTORATE GENERAL
              ASSAM RIFLES, UPAO BRANCH (PENSION GRIEVANCE CELL),
              SHILLON, MEGHALAYA-793 011.
              BY SHRI.N.S.DAYASINDHU SHREE HARI, CGC

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07.01.2025,
ALONG WITH WP(C).8633/2020 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                  3

W.P(C) No.8633 of 2020 and con.cases                       2025:KER:653



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

      TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946

                         WP(C) NO. 22056 OF 2020


PETITIONER:
              NARAYANAN M., AGED 55 YEARS,
              SON OF THE LATE V.V KORAN, HAVILDAR/CIPHER(RETIRED),
              ASSAM RIFLES, SHILLONG, MEGHALAYA, RESIDING AT NANDANAM,
              KAYAPPOYIL, KAKKARA P.O., KANNUR - 670 306.

              BY ADVS.
              REKHA VASUDEVAN
              SMT.M.N.UMARANI
              SMT.V.DEEPA
              SRI.B.AKSHITHA

RESPONDENTS:
     1     UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE
           GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
           NORTH BLOCK, NEW DELHI - 110 001.

     2        THE DIRECTOR GENERAL, ASSAM RIFLES, THE DIRECTORATE
              GENERAL OF ASSAM RIFLES, NONGRIMMAV, LAITUMKHRAH,
              RYNJAH VIA GORALINE, SHILLONG, MEGHALAYA - 793 011.

     3        THE COLONEL (RECORDS), MAHANIDESHALAYA ASSAM RIFLES,
              DIRECTORATE GENERAL OF ASSAM RIFLES, UPAO (REV CELL
              (CC), SHILLONG, MEGHALAYA - 793 011.

     4        THE ACCOUNTS OFFICER, CENTRAL PAY BILL OFFICE,
              ASSAM RIFLES, NONGRIMMAV, LAITUMKHRAH, RYNJAH VIA
              GORALINE, SHILLONG, MEGHALAYA 793 011.

              BY SHRI.N.S.DAYASINDHU SHREE HARI, CGC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.01.2025,
ALONG WITH WP(C).8633/2020 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                    4

W.P(C) No.8633 of 2020 and con.cases                          2025:KER:653



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

         TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946

                           WP(C) NO. 22031 OF 2020


PETITIONER:
              SANKARA PILLAI B., AGED 53 YEARS,
              S/O. LATE BHASKARAN PILLAI, HAVILDAR/CIPHER (RETIRED), ASSAM
              RIFLES, MEGHALAYA, RESIDING AT KULATHIN KAROTTU HOUSE,
              KADAMPANAD, THUVAYOOR SOUTH P. O.,     PATHANAMTHITTA - 691
              552.

              BY ADVS.
              REKHA VASUDEVAN
              SMT.M.N.UMARANI
              SMT.V.DEEPA
              SRI.B.AKSHITHA

RESPONDENTS:
     1       UNION OF INDIA, REPRESENTED BY THE SECRETARY TO
             THE GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,    NORTH
             BLOCK, NEW DELHI - 110 001.

     2        THE DIRECTOR GENERAL, ASSAM RIFLES, THE DIRECTORATE GENERAL OF
              ASSAM RIFLES, NONGRIMMAV, LAITUMKHRAH, RYNJAH VIA GORALINE,
              SHILLONG, MEGHALAYA - 793 011.

     3        THE COLONEL (RECORDS), MAHANIDESHALAYA ASSAM RIFLES,
              DIRECTORATE GENERAL OF ASSAM RIFLES, UPAO (REV CELL (CC),
              SHILLONG, MEGHALAYA - 793 011.

     4        THE ACCOUNTS OFFICER, CENTRAL PAY BILL OFFICE,
              ASSAM RIFLES, NONGRIMMAV, LAITUMKHRAH, RYNJAH VIA GORALINE,
              SHILLONG, MEGHALAYA - 793011.

              BY SHRI.N.S.DAYASINDHU SHREE HARI, CGC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.01.2025, ALONG
WITH WP(C).8633/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                  5

W.P(C) No.8633 of 2020 and con.cases                       2025:KER:653



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

      TUESDAY, THE 7TH DAY OF JANUARY 2025 / 17TH POUSHA, 1946

                         WP(C) NO. 28860 OF 2019


PETITIONER:

              M.S. KURIAKOSE, AGED 69 YEARS,
              (HAV/CIPHER NO.S/352439 M), SON OF THE LATE M.SABRAHAM,
              HAVILDAR/CIPHER(RETIRED), ASSAM RIFLES, MEGHALAYA,
              RESIDING AT SAM'S MANAKKATTU, NATTAKOM, KOTTAYAM-686007.


              BY ADVS.
              REKHA VASUDEVAN
              SMT.V.DEEPA


RESPONDENTS:

     1        UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE
              GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS,
              NORTH BLOCK, NEW DELHI-110001.

     2        THE DIRECTOR GENERAL, ASSAM RIFLES, THE DIRECTORATE
              GENERAL OF ASSAM RIFLES, SHILLONG, MEGHALAYA-793011.

     3        THE ACCOUNTS OFFICER, CENTRAL PAY BILL OFFICE,
              ASSAM RIFLES, SHILLONG, MEGHALAYA-793011.

              BY SHRI.N.S.DAYASINDHU SHREE HARI, CGC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.01.2025,
ALONG WITH WP(C).8633/2020 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                             6

W.P(C) No.8633 of 2020 and con.cases              2025:KER:653



                         JUDGMENT

[WP(C) Nos.8633/2020, 5516/2021, 22056/2020,

22031/2020, 28860/2019]

The petitioners in these connected writ petitions were

working with the Assam Rifles and have retired from the said

service. They have approached this Court through the afore-

mentioned writ petitions seeking a declaration that they are

entitled to financial upgradation under the Assured Career

Progression Scheme (hereinafter referred to as the "ACP

Scheme") with effect from the dates on which they were re-

mustered as Havildar/Cipher.

2. The short facts as culled out from W.P(C) No.8633 of

2020 are as under:

The petitioner states that he got enrolled in the Assam

Rifles on 15.10.1984 and re-mustered as Havildar/Cipher with

effect from 06.02.1988. He was voluntarily discharged from the

Assam Rifles on 01.07.2005. The Government of India, it is

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

stated, had introduced the ACP Scheme granting financial

upgradation at an interval of 12/24 years in a grade. The

petitioner contends that he was entitled for the financial

upgradation under the afore scheme on completion of 12/24

years with effect from the date of re-musteration, since the re-

musteration cannot be considered to be a promotion so as to

disentitle him from the benefits of the ACP Scheme. The

petitioner also relies on Ext.P1 order issued by the Central

Administrative Tribunal, Ernakulam Bench wherein the same

issue was considered holding that re-musteration as Cipher, can

only be treated as an entry into the service and hence the

incumbents would be entitled to the benefit of financial

upgradation on completion of 12 years service from the date of

entry as Havildar/Cipher. The order at Ext.P1 was challenged

before this Court and by Ext.P2 judgment, the challenge was

repelled, upholding the findings in Ext.P1. Hence, the petitioner

contends that he is also entitled for the benefit of the 1st

financial upgradation on completion of 12 years from the date

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

of re-musteration as Havildar/Cipher.

3. In the meantime, the ACP Scheme was replaced by a

modified scheme-MACP Scheme with effect from 01.09.2008,

extending financial upgradations at the intervals of 10/20/30

years. Here also the respondents took up the stand that the

appointment as Havildar/Cipher is to be treated as the 1st

financial upgradation and therefore, the benefits are to be

extended only accordingly.

4. The afore-stand was challenged before the High Court

of Meghalaya at Shillong, and by Ext.P3 judgment, the court

refused to accept the case projected by the respondents- Assam

Rifles. The judgment at Ext.P3 is confirmed by the Division

Bench of the Meghalaya High Court through Ext.P4 judgment

and upheld by the Apex Court also as seen from Ext.P6 order

dated 04.09.2015, refusing to grant leave to appeal. To the

same effect is the subsequent judgment of the Meghalaya High

Court at Ext.P7. Later, by Ext.P9 to Ext.P11, it is stated that the

benefits as above were extended to the petitioner under the

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

afore schemes offering extending financial upgradations. The

petitioner, in such circumstances, contends that he approached

this Court by filing WP(C) No.7535 of 2019, and by Ext.P13

judgment, this Court directed the respondents to extend the

benefits of ACP/MACP Schemes as has been granted to the

serving employee within a time frame. But the petitioner

contends that Ext.P15 was later served upon him by the 4th

respondent herein dated 28.01.2020, whereby instead of

granting the benefits of financial upgradation under the ACP

Scheme, the petitioner was granted "promotion" to the rank of

Warrant Officer/Cipher with effect from 10.10.1997, with

reference to certain findings contained in the judgment of

Meghalaya High Court.

5. It is in the afore circumstances that the petitioner has

filed the captioned writ petition seeking the reliefs noticed above.

6. I have heard Smt. Rekha Vasudevan, the learned counsel

for the petitioners and Sri. Dayasindhu Sreehari. N.S, the learned

Central Government Counsel for the respondents herein.

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

7. On consideration of the rival submission made as well

as the connected records, I am of the opinion that the

petitioners herein are entitled to succeed for more than one

reason.

8. Firstly, this Court in Ext.P12 has specifically directed

as under:

"4. I have considered the contentions advanced on either side. It is evident that the stand taken by the respondents that the re-musteration amounts to a promotion which would disentitle the petitioners from claiming financial upgradation has been found against by the judgments of the Central Administrative Tribunal, Ernakulam Bench and the Division Bench of this Court as also other High Courts. This position has been affirmed by the dismissal of the SLP filed against such judgments. In the above circumstances, the position that the petitioners would be entitled to financial upgradation on completing the required number of years of service after re- musteration in accordance with the ACP/MACP cannot be disputed anymore.

5. In the above view of the matter, the petitioners who are retired employees, would also be entitled to the benefit of the judgments. Since the benefits have already been extended to serving employees, I find no reason why the retired employees also shall not be granted the same benefits in case they are otherwise eligible for the same. These writ petitions are therefore allowed. It is declared that the petitioners would

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

also be entitled to the benefit of financial upgradation in terms of the ACP/MACP, taking note of the date of re-musteration as date of entry and financial benefits shall also be calculated and disbursed accordingly."

I find that the directions contained in Ext.P12 were positive in

nature. There was no requirement for the 4th respondent to

take the stand since the petitioner is being extended certain

other benefits; the benefits under the Scheme are not to be

extended. It is the settled principles of law that once the court

issues positive directions, which are clear, parties before it, have

no other go than to follow the directions issued as above. If

they require any clarifications, it is for them to approach the

court and seek appropriate clarifications; and they are not

expected to take the law into their own hands and act

accordingly. (See the judgment of the Apex Court in

Commissioner, Karnataka Housing Board v. C. Muddaiah

[(2007) 7 SCC 689].

9. Secondly, on the merits of the matter also, I notice that

the stand of the respondents in Ext.P15 is that the petitioner

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

has been granted promotion to the rank of "Warrant

Officer/Cipher" and hence, the benefits under the Scheme are

not to be extended. In this connection, I notice that the very

same question has gained the attention of the Meghalaya High

Court in WP(C) No.144 of 2016 and by judgment dated

13.04.2023, the learned Single Judge of the Meghalaya High

Court found that what has taken place is only a redesignation

of the post as "Warrant Officer" pursuant to the 5th pay

commission and the same cannot be considered to be a case of

"promotion". The afore judgment has also been acted upon by

the Assam Rifles, by withdrawing/canceling certain proceedings

taken against the persons similar to the petitioner herein. In

such circumstances, I am of the opinion that the petitioner is

entitled for the benefits as prayed for in the present writ

petitions.

Resultantly, these writ petitions would stand disposed of

as under:

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

It is declared that the petitioners are entitled to get the full

financial upgradation under the ACP Scheme with effect from

the date from which they have been re-mustered as

Havildar/Cipher and that granting of rank and pay structure of

Warrant Officer pursuant to the recommendation of the 5th pay

commission cannot be considered to be a case of "promotion"

so as to deny the financial upgradation under the afore Scheme.

Sd/-

HARISANKAR V. MENON JUDGE ln

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

APPENDIX OF WP(C) 5516/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 27.02.2019 IN WPC NO.83 OF 2017 OF THE HONOURABLE HIGH COURT OF MANIPUR AT IMPHAL AS DOWNLOAD FROM THE WEBSITE.

EXHIBIT P2 TRUE COPY OF THE DISCHARGE CERTIFICATE OF THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 12.11.2018 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE PENSION PAYMENT ORDER OF THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE LETTER NO.I.11018/UPAO-

PGC/28AR/2019/450 DATED 20.05.2019 ADDRESSED BY THE 4TH RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 16.05.2019 ADDRESSED TO THE 3RD RESPONDENT BY THE 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.03.2017 IN WPC NO.403/2014 OF THE HONOURABLE HIGH COURT OF MEGHALAYA.

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

APPENDIX OF WP(C) 22056/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE PENSION BOOK OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 20-11-2014 IN WPC NO. 61/2013 OF THE HONOURABLE HIGH COURT OF MEGHALAYA AT SHILLONG.

EXHIBIT P3 TRUE COPY OF THE NOTICE NO.

36011/UPAO/(REV CELL)/CIPH/2020/386 DATED 10-07-2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 23-03- 2017 IN WPC 403/2014 OF THE HONOURABLE HIGH COURT OF MEGHALAYA.

EXHIBIT P5 TRUE COPY OF THE ORDER MHA U.O NO.

27013/01/2018.PF IV DATED 30-11-2018 ISSUED BY THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS:

EXHIBIT R1(A) TRUE COPY OF THE UNDERTAKING GIVEN BY THE PETITIONER DATED 07/06/2014.

EXHIBIT R1(B) TRUE COPY OF THE OFFICIAL MEMORANDUM 35034/1/97-ESTT(D) ISSUED BY THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS, DEPARTMENT OF PERSONNEL & TRAINING DATED 09/08/1999.

EXHIBIT R1(C) TRUE COPY OF O.M.NO.35034/3/2008-ESTT(D) ISSUED BY THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS, DEPARTMENT OF PERSONNEL & TRAINING DATED 15/09/2009.

EXHIBIT R1(D) TRUE COPY OF THE NOTE ISSUED BY THE DOPT DATED 16/08/2011.

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

EXHIBIT R1(E) TRUE COPY OF THE LETTER NO.A/PERS/II-

01/ACP/MACP/2011/1202 DATED 28/11/2011 ISSUED BY DIRECTORATE GENERAL ASSAM RIFLES.

EXHIBIT R1(F) TRUE COPY OF THE DIRECTORATE GENERAL ASSAM RIFLES ORDER NO.A/PERS/121- 04/CIPHER/2018/1055 DATED 21/12/2018.

EXHIBIT R1(G) TRUE COPY OF DIRECTORATE GENERAL ASSAM RIFLES ORDER DATED 08/02/2019 WITH SL.NO.683 AS PETITIONER.

EXHIBIT R1(H) TRUE COPY OF THE DGAR ORDER DATED 08/03/2019 (SL.NO.191 FOR PETITIONER).

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

APPENDIX OF WP(C) 22031/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE PENSION BOOK OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 20/11/2014 IN WPC NO.61/2013 OF THE HONOURABLE HIGH COURT OF MEGHALAYA OF SHILLONG.

EXHIBIT P3 TRUE COPY OF THE NOTICE NO.36011/UPAO/(REV.CELL)/CIPH/2020/383 DATED 30/06/2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 23/03/2017 IN WPC NO.403/2014 OF THE HONOURABLE HIGH COURT OF MEGHALAYA.

EXHIBIT P5 TRUE COPY OF THE ORDER MHA U.O. NO.27013/01/2018 PF.IV DATED 30/11/2018 ISSUED BY THE 1ST RESPONDENT.

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

APPENDIX OF WP(C) 28860/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF RELEVANT PAGES OF THE PENSION PAYMENT ORDER NO.234980504647.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 19.06.2019 IN WP(C)NO.7535/2019 OF THIS HONORABLE COURT.

RESPONDENTS' EXHIBITS:

EXHIBIT R2 A TRUE COPY OF THE LETTER NO.35034/1/97-ESTT(D) DATED 9.8.1999.

EXHIBIT R2 B TRUE COPY OF THE MINISTRY OF HOME AFFAIRS NOTE SHEET NO.A/PERS/ACP/MACP/2011 DATED 16.08.2011.

EXHIBIT R2 C TRUE COPY OF THE DIRECTORATE GENERAL ASSAM RIFLES LETTER NO.A/PERS/II-01/ACP/MACP/2011/1202 DATED 28.11.2011.

EXHIBIT R2 D TRUE COPY OF THE ID NO.I-45020/1/2016/ LEGAL-II DATED 6.1.2016.

EXHIBIT R2 E TRUE COPY OF THE U.O.NO 27013/01/2018/PF.IV DATED 30.11.2018.

EXHIBIT R2 F TRUE COPY OF THE DIRECTORATE GENERAL ASSAM RIFLES ORDER NO.A/PERS/11-04/CIPHER/2018/1055 DATED 21.12.2018.

EXHIBIT R2 G TRUE COPY OF THE DIRECTORATE GENERAL ASSAM RIFLES ORDER I.19012/01/285/PROM-CIPH (COURT CASE)/ADM-I/2019/622 DATED 4.12.2019

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

APPENDIX OF WP(C) 8633/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FINAL ORDER DATED 25.6.2007 IN O.A. NO. 596/2005 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 4.12.2008 OF THIS HONOURABLE COURT IN WPC NO. 32624 OF 2008.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 10.4.2013 OF THE HONOURABLE HIGH COURT OF MEGHALAYA AT SHILLONG IN WPC NO. (SH) 256/2012.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 18.11.2014 IN W.A. NO. 30 OF 2013 OF THE HONOURABLE HIGH COURT OF MEGHALAYA AT SHILLONG.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 15.12.2014 IN MC (WA) NO. 105 OF 2014 IN W.A. NO. 30 OF 2013 OF THE HONOURABLE HIGH COURT OF MEGHALAYA AT SHILLONG.

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 04.09.2015 IN SLP (C) NOS.13534-13535/2015 OF THE HONOURABLE SUPREME COURT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 20.11.2014 IN WPC NO.61 OF 2013, OF THE HONOURABLE HIGH COURT OF MEGHALAYA AT SHILLONG.

EXHIBIT P8 TRUE COPY OF THE LETTER NO. A/12011/1/2017/CF-

3390063/PF-VI) DATED 04.07.2017 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE ORDER YOGINDRAPPA/UAPAO-

LEGAL/668/217/1259) DATED 13TH JULY 2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE ORDER NO. YOGINDARAPPA/COURT CASE (ACP)/2016/ADMN. 1 (SIG/2207 DATED 21/07/2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE ORDER NO. [YOGINDRAPPA/COURT CASE (MACP)/2016/ADM-1 (SIG) 2208] DATED 21.07.2017

W.P(C) No.8633 of 2020 and con.cases 2025:KER:653

ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE JUDGMENT DATED 06.10.2017 IN WPC NO. 14597 OF 2016 OF THIS HONOURABLE COURT.

EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 19.06.2019 IN WPC NO. 7535/2019 OF THIS HONOURABLE COURT.

EXHIBIT P14 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE RESPONDENTS 2 AND 3 ALONG WITH THE TRACK CONSIGNMENT DOWNLOADED FROM THE WEB SIGHT OF INDIA POST.

EXHIBIT P15 A TRUE COPY OF THE LETTER NO. S/354206 K EX HAV (CIPHER) SANAL KUMARAN .M. UPAO/ LEGAL/1180/2020/2435 DATED 28.01.2020 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P16 A TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF MEGHALAYA IN WPC NO.403/2014.