Kerala High Court

Pm Wilson, S/O Late Pp Mathai vs State Of Kerala on 28 January, 2025

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                 1
                                                      2025:KER:5401

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

            THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                      OP(KAT) NO. 381 OF 2024

 (AGAINST THE ORDER DATED 09/02/2023 IN O.A.NO.2413/2021 OF THE
        KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM)

PETITIONERS/APPLICANTS:
     1     PM WILSON, S/O LATE PP MATHAI,
           AGED 60 YEARS
           RETIRED AS SLR WORKER,
           MINOR IRRIGATION (ELECTRICAL SECTION),
           KALADY, KALADY PO, ERNAKULAM,
           PIN-683574 RESIDING AT PARAKKAL HOUSE,
           MUDAKKUZHA PO, ERNAKULAM, PIN - 683546

    2      M RAJENDRAN,
           AGED 60 YEARS
           S/O ARAVINDAKASHAN NAIR,
           RETIRED SLR WORKER,
           MINOR IRRIGATION (CIVIL STATION) MALA,
           THIRSSUR-680732
           RESIDING AT MULLAPALLY HOUSE
           KUNDOOR PO THRISSUR, PIN - 680734

    3      KK MAKKAR,
           AGED 60 YEARS
           S/O LAE KOYAN, RETIRED SLR WORKER,
           MINOR IRRIGATION (CIVIL STATION)
           PATTIMATTOM, ERNAKULAM DISTRICT -683562
           RESIDING AT KUZHIPPALLIL HOUSE, PATTIMATTOM PO,
           ERNAKLAM, PIN - 683562
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                    2
                                                           2025:KER:5401


             BY ADVS.
             A.ARUNA
             P.V.UTTARA




RESPONDENTS/RESPONDENTS:

    1        STATE OF KERALA,
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             WATER RESOURCES DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM-695001, PIN - 682031

    2        SECRETARY TO GOVERNMENT,
             FINANCE DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001

    3        THE CHIEF ENGINEER (IRRIGATION & ADMINISTRATION),
             PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM,
             PIN - 695033

    4        THE ASSISTANT EXECUTIVE ENGINEER,
             ELECTRICAL WING, IRRIGATION SUB DIVSION,
             ALUVA, ALUVA PO, ERNAKULAM, PIN - 683101

    5        THE ASSISTANT EXECUTIVE ENGINEER,
             MINOR IRRIGATION CIVIL, IRRIGATION SUB DIVSION,
             CHALAKKDUY, CHALAKKUDY PO, ERNAKULAM,
             PIN - 680307

    6        THE ASSISTANT EXECUTIVE ENGINEER,
             MINOR IRRIGATION CIVIL SUB DIVSION,
             ALUVA, ALUVA PO, ERNAKULAM, PIN - 683101

             BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).380/2024, 405/2024 AND
CONNECTED    CASES,   THE   COURT       ON   28.01.2025   DELIVERED   THE
FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                 3
                                                      2025:KER:5401


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                      OP(KAT) NO. 380 OF 2024

        AGAINST THE ORDER DATED 31.03.2023 IN OA NO.470 OF 2023 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM

PETITIONER/APPLICANT NO.1:

            P M NATESAN,
            AGED 59 YEARS
            S/O MADHAVAN,PULLIKKASSERIKALAM,
            AMBIKA MARKET P O, VECHOOR, VAIKOM,
            KOTTAYAM-686144, RETIRED SLR WORKER,
            IRRIGATION DEPARTMENT,
            THANNERMUKKAM PROJECT,
            DRY DOCK SUB DIVISION,ALAPPUZHA,
            PIN - 688527


            BY ADVS.
            A.ARUNA
            P.V.UTTARA
            JISHA SHAJI


RESPONDENTS/RESPONDENTS & APPLICANT NO.2:

    1       STATE OF KERALA,REPRESENTED
            BY THE SECRETARY TO GOVERNMENT, WATER RESOURCES
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                 4
                                                      2025:KER:5401

    2     THE SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE CHIEF ENGINEER (IRRIGATION & ADMINISTRATION),
          OFFICE OF THE CHIEF ENGINEER, PUBLIC OFFICE BUILDING,
          THIRUVANANTHAPURAM, PIN - 695033

    4     THE EXECUTIVE ENGINEER,
          THANNERMUKKKAM PROJECT, DRY DOCK SUB DIVISION,
          IRRIGATION DEPARTMENT, ALAPPUZHA, PIN - 688527

    5     THE EXECUTIVE ENGINEER,
          ADOOR MINOR IRRIGATION SECTION, ADOOR SUB DIVISION,
          PATHANAMTHITTA DIVISION, IRRIGATION DEPARTMENT,
          PATHANAMTHITTA, PIN - 689645

    6     K M MURALEEDHARAN PILLAI,
          S/O GOPALA PILLAI, AGED 60 YEARS, KOCHU THEKKETHI
          MUTTOM, THUMPAMON, PANDALAM, PATHANAMTHITTA
          689502,RETIRED SLR WORKER, IRRIGATION DEPARTMENT,
          ADOOR MINOR IRRIGATION SECTION, ADOOR SUB DIVISION,
          PATHANAMTHITTA, PIN - 689645

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE



     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025   DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               5
                                                      2025:KER:5401


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                               &

           THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                    OP(KAT) NO. 405 OF 2024

      AGAINST THE ORDER DATED 09.02.2023 IN OA NO.2358 OF 2021
OF KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT NO.1 AND 3:

    1     T.M DAVIS, S/O LATE MATHEW,
          AGED 60 YEARS
          RETIRED AS SLR WORKER, MINOR IRRIGATION
          (ELECTRICAL WING), KALADY SECTION, KALADY,
          ERNAKULAM -683574 DISTRICT,
          RESIDING AT THOTTANGARA HOUSE,
          KAIPPATTOOR, MANIKAMANGALAM P O,
          ERNAKULAM,KERALA, PIN - 683574

    2     JOSE P.O,
          AGED 61 YEARS
          S/O OUSEPH, RETIRED AS SLR WORKER,
          MINOR IRRIGATION (CIVIL), PERUMBAVOOR SECTION,
          PERUMBAVOOR P O, ERNAKULAM DIST 683542,
          RESIDING AT PARAKKA HOUSE, MATTOOR P O,
          ERNAKULAM, PIN - 683574

          BY ADVS.
          A.ARUNA
          P.V.UTTARA
          JISHA SHAJI


RESPONDENTS/RESPONDENTS & APPLICANTS NO.2 AND 4:
     1     STATE OF KERALA,REPRESENTED
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               6
                                                      2025:KER:5401

          BY THE SECRETARY TO GOVERNMENT,
          WATER RESOURCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE CHIEF ENGINEER
          (IRRIGATION & ADMINISTRATION),
          PUBLIC OFFICE BLDG, THIRUVANANTHAPURAM,
          PIN - 695033

    4     THE ASSISTANT EXECUTIVE ENGINEER,
          MINOR IRRIGATION, SUB DIVISION(ELECTRICAL),
          ALUVA, OFFICE OF THE ASSISTANT
          EXECUTIVE ENGINEER, MI SUBDIVISION (ELECTRICAL),
          ALUVA, ERNAKULAM, PIN - 683101

    5     THE ASSISTANT EXECUTIVE ENGINEER,
          MINOR IRRIGATION SUB DIVISION(CIVIL),
          ALUVA, OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER,
          MI SUB DIVISION(CIVIL), ALUVA, THOTTAKKATTUKARA,
          ERNAKULAM, PIN - 683108

    6     THE ASSISTANT EXECUTIVE ENGINEER,
          OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER,
          MVIP MECHANICAL SUB DIVISION, MANACAUD P.O.,
          THODUPUZHA, IDUKKI, PIN - 685584

    7     MURALI P.B,
          S/O LATE BHASKARAN NAIR, AGED 57 YEARS,
          SLR WORKER, MINOR IRRIGATION (ELECTRICAL WING),
          KALADY, ERNAKULAM - 683574
          RESIDING AT POONISSERY HOUSE,
          MANJAPRA P.O., ERNAKULAM, PIN - 683581

    8     SANTHOSH KUMAR PT,
          S/O LATE THANKAPPAN NAIR, AGED 57 YEARS, SLR WORKER,
          MVIP MECHANICAL SUB DIVISION, MANACAUD P.O.,
          THODUPUZHA, IDUKKI - 685584, RESIDING AT KUNNAKAT
          HOUSE,KARAMALA P.O.,ERNAKULAM, PIN - 686662
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               7
                                                      2025:KER:5401

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                8
                                                      2025:KER:5401


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                &

           THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                    OP(KAT) NO. 399 OF 2024

      AGAINST THE ORDER DATED 09.02.2023 IN OA NO.138 OF 2022 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS 1 TO 3:
     1     S MURALI,
           AGED 60 YEARS
           S/O M. SIVASANKARA PILLAI,
           ANNOORPPILLY HOUSE,
           EAST KADUNGALLOOR, UC COLLEGE P.O., ALUVA,
           ERNAKULAM - 683102,
           RETIRED AS SLR WORKER,
           WATER RESOURCES DEPARTMENT,
           ELECTRICAL LIFT IRRIGATION SECTION ALUVA,
           ALUVA P.O., ERNAKULAM, PIN - 683101

    2     A.V GOPALAKRISHNA PILLAI,
          AGED 60 YEARS
          S/O K VASUDEVAN PILLAI, GOKULAM HOUSE,
          EAST KADUNGALLOOR, UC COLLEGE P.O.,
          ERNAKULAM - 683102, RETIRED AS SLR WORKER,
          WATER RESOURCES DEPARTMENT,
          ELECTRICAL LIFT IRRIGATION SECTION ALUVA,
          ALUVA P.O., ERNAKULAM, PIN - 683101

    3     RAJENDRAN M.B,
          AGED 60 YEARS
          S/O BHASKARAN M.E., MANELIL HOUSE,
          VALAYANCHIRANGARA P.O.,
          ERNAKULAM - 683556, RETIRED AS SLR WORKER,
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                9
                                                      2025:KER:5401

          WATER RESOURCES DEPARTMENT,
          ELECTRICAL LIFT IRRIGATION SECTION ALUVA,
          ALUVA P.O., ERNAKULAM, PIN - 683101

          BY ADVS.
          A.ARUNA
          P.V.UTTARA
          JISHA SHAJI


RESPONDENTS/RESPONDENTS & APPLICANT NO.4:
     1     STATE OF KERALA, REPRESENTED BY
           THE SECRETARY TO GOVERNMENT,
           WATER RESOURCE DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM,
           PIN - 695001

    2     SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE CHIEF ENGINEER (IRRIGATION & ADMN),
          WATER RESOURCES DEPARTMENT,
          OFFICE OF THE CHIEF ENGINEER,
          PUBLIC OFFICE BLDG, THIRUVANANTHAPURAM,
          PIN - 695033

    4     THE ASSISTANT EXECUTIVE ENGINEER,
          MINOR IRRIGATION SUB DIVISION(ELECTRICAL),
          ALUVA, OFFICE OF ASSISTANT EXECUTIVE ENGINEER,
          MI SUB DIVISION (ELECTRICAL), ALUVA,
          ERNAKULAM, PIN - 683101

    5     THE ASSISTANT EXECUTIVE ENGINEER,
          PERIYAR VALLEY IRRIGATION PROJECT (CIVIL),
          KOLANCHERRY SECTION, ERNAKULAM, PIN - 683311

    6     P K BABY,
          AGED 59 YEARS, S/O LATE KURIAKOSE, PARUVELIKKANDY
          HOUSE, IRINGOLE P.O., IRINGOLE, ERNAKULAM - 683542,
          RETIRED AS SLR WORKER, WATER RESOURCES DEPARTMENT,
          PERIYAR VALLEY IRRIGATION PROJECT (CIVIL),
          KOLANCHERRY SECTION, ERNAKULAM, PIN - 683542
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               10
                                                      2025:KER:5401

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE



     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               11
                                                      2025:KER:5401


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                               &

           THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                    OP(KAT) NO. 395 OF 2024

      AGAINST THE ORDER DATED 09.02.2023 IN OA NO.978 OF 2021 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM

PETITIONERS/APPLICANT NO.1 AND 4:

    1     SUNNY P.P, S/O LATE PAILI, SLR WORKER,
          AGED 58 YEARS
          OFFICE OF THE ASSISTANT ENGINEER,
          MINOR IRRIGATION SECTION, CHALAKKUDY,
          THRISSUR - 680307, RESIDING AT PADINJAKKARA HOUSE,
          VETTILAPPARA P.O., PARIYARAM VIA, THRISSUR,
          PIN - 680721

    2     RAJAPPAN KD,
          AGED 60 YEARS
          S/O DAMODARAN KD, SLR WORKER,
          OFFICE OF THE ASSISTANT ENGINEER,
          MINOR IRRIGATION SECTION, CHALAKKUDY,
          THRISSUR - 680307, RESIDING AT KUNNATHATTI HOUSE,
          KODASSERI P.O., CHANDANAKUNNU VIA, THRISSUR,
          PIN - 680721


          BY ADVS.
          A.ARUNA
          P.V.UTTARA
          JISHA SHAJI
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               12
                                                      2025:KER:5401

RESPONDENTS/RESPONDENTS & APPLICANT NO.2, 3 AND 5:
     1     STATE OF KERALA,REPRESENTED
           BY THE SECRETARY TO GOVERNMENT, WATER RESOURCES
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
           PIN - 695001

    2     THE SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE CHIEF ENGINEER (IRRIGATION & ADMINISTRATION),
          PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM,
          PIN - 695033

    4     PUSHKARAN M R,
          AGED 61 YEARS
          S/O. LATE RAMAN, AGED 61 YEARS, RETIRED SLR
          WORKER,OFFICE OF THE ASSISTANT ENGINEER, MINOR
          IRRIGATION SECTION, CHERPU,THRISSUR 680561,
          RESIDING AT MUNDAKKAL HOUSE, ERAVIMANGALAM P.O,
          THRISSUR, PIN - 680751

    5     JOSEPH M R,
          S/O. LATE RAPPAI M K, AGED 60 YEARS, RETIRED SLR
          WORKER, OFFICE OF THE ASSISTANT ENGINEER, MINOR
          IRRIGATION SECTION,THRISSUR 680001, RESIDING AT
          MUTTICHUKKAREN HOUSE, HARISREE NAGAR,
          AYYANTHOLE P.O, THRISSUR, PIN - 680003

    6     MOHAN A G,
          S/O. LATE GOVINDAN NAIR, AGED 56 YEARS, RETIRED SLR
          WORKER, OFFICE OF THE ASSISTANT ENGINEER, MINOR
          IRRIGATION SECTION, CHALAKKUDY, THRISSUR 680307,
          RESIDING AT AALAKKATT HOUSE, CHALAKKUDI P.O,
          THRISSUR, PIN - 680307

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               13
                                                      2025:KER:5401


            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                               &

           THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                    OP(KAT) NO. 398 OF 2024

      AGAINST THE ORDER DATED 23/3/2023 IN OA NO.1930 OF 2022 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS:

    1     P.N RAJAPPAN NAIR, S/O NEELAKANDAN NAIR,
          AGED 59 YEARS
          MANAKKATTU HOUSE, LAKSHMI NILAYAM,
          VIDAKKUZHA, THAIKKATTUKARA P.O., ALUVA,
          ERNAKULAM - 683106, RETIRED AS SLR WORKER,
          WATER RESOURCES DEPARTMENT,
          ELECTRICAL LIFT IRRIGATION SECTION ALUVA,
          ALUVA P.O., ERNAKULAM, PIN - 683101

    2     T.V GIREESAN,
          AGED 59 YEARS
          S/O VELAYUDHAN, THACHANKATTIL HOUSE, PURAYAR DESOM
          P.O., UC COLLEGE, ERNAKULAM - 683102, RETIRED AS SLR
          WORKER, WATER RESOURCES DEPARTMENT, ELECTRICAL LIFT
          IRRIGATION SECTION ALUVA, ALUVA P.O., ERNAKULAM,
          PIN - 683101


          BY ADVS.
          A.ARUNA
          P.V.UTTARA
          JISHA SHAJI
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               14
                                                      2025:KER:5401

RESPONDENTS/RESPONDENTS:

    1     STATE OF KERALA,REPRESENTED
          BY THE SECRETARY TO GOVERNMENT, WATER RESOURCE
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001

    2     SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001

    3     THE CHIEF ENGINEER (IRRIGATION & ADMINISTRATION),
          PUBLIC OFFICE BLDG, THIRUVANANTHAPURAM, PIN - 695033

    4     THE EXECUTIVE ENGINEER,
          MINOR IRRIGATION, ERNAKULAM DIVISION, CIVIL STATION,
          KAKKANAD, ERNAKULAM, PIN - 683030

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE



     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                  15
                                                      2025:KER:5401


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                  &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                      OP(KAT) NO. 429 OF 2024

        AGAINST THE ORDER DATED 9/2/2023 IN OA NO.500 OF 2022 OF

KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM

PETITIONERS/APPLICANT NO.1 & 4:

    1       HARI M.K, S/O LATE KARUNAKARA PANICKER,
            AGED 59 YEARS
            RETIRED SLR WORKER, ELECTRICAL WING IRRIGATION, ALUVA
            SECTION, ALUVA , ERNAKULAM - 683574, RESIDING AT
            THIRUNILATHU VEEDU, KOKKOTHAMANGALAM P.O., ALAPPUZHA,
            PIN - 688527

    2       T.K JOHNY,S/O LATE KUNJAVIRA,
            AGED 59 YEARS
            RETIRED AS SLR WORKER, ELECTRICAL WING IRRIGATION,
            KALADY SECTION, KALADY P.O., ERNAKULAM - 683574,
            RESIDING AT THOTTAKKARA HOUSE, MANJAPRA P.O.,
            ERNAKULAM, PIN - 683581


            BY ADVS.
            A.ARUNA
            P.V.UTTARA
            JISHA SHAJI


RESPONDENTS/RESPONDENTS/APPLICANT NO.2, 3 AND 5:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               16
                                                      2025:KER:5401

    1     STATE OF KERALA,REPRESENTED BY THE SECRETARY TO
          GOVERNMENT, WATER RESOURCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001

    3     THE CHIEF ENGINEER (IRRIGATION & ADMINISTRATION),
          PUBLIC OFFICE BLDG, THIRUVANANTHAPURAM, PIN - 695033

    4     THE EXECUTIVE ENGINEER,
          MINOR IRRIGATION, ERNAKULAM DIVISION, CIVIL STATION,
          KAKKANAD, ERNAKULAM, PIN - 683030

    5     THE EXECUTIVE ENGINEER,
          MINOR IRRIGATION, KOTTAYAM DIVISION, MINI CIVIL
          STATION, KOTTAYAM, THIRUNAKKARA P O, KOTTAYAM
          DISTRICT, PIN - 686001

    6     THE EXECUTIVE ENGINEER,
          MVIP, DIVISION NO 3, MUVATTUPUZHA P O, ERNAKULAM
          DISTRICT, PIN - 686661

    7     M B VIJAYAKUMAR,
          S/O LATE BHASKARAN NAIR, AGED 57 YEARS, SLR WORKER,
          MINOR IRRIGATION SECTION, KURUPPANTHARA, MANJOOR P O,
          KOTTAYAM DISTRICT 686603, RESIDING AT MANAKKATT
          HOUSE, MULAKKULAM SOUTH P O, KOTTAYAM DISTRICT, PIN -
          686610

    8     P V JAMES,
          S/O VARKEY, AGED 57 YEARS, SLR WORKER, MINOR
          IRRIGATION SECTION, VAIKOM, KOTTAYAM DISTRICT 686141,
          RESIDING AT PLAKKAYIL HOUSE, CHEEPPUNKAL P O,
          KOTTAYAM,                        PIN - 686563

    9     SHAJU JOSEPH,
          S/O LATE JOSEPH, AGED 57 YEARS, SLR WORKER, MVIP,
          MECHANICAL SUB DIVISION, THODUPUZHA, MANAKKAD P O,
          IDUKKI 685608, RESIDING AT THEKKILAKKATTIL HOUSE,
          KARIKUNNAM P O, IDUKKI, PIN - 685586
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                               17
                                                      2025:KER:5401

          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE



     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                 18
                                                      2025:KER:5401


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                 &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946

                      OP(KAT) NO. 480 OF 2024

        AGAINST THE ORDER DATED 9/2/2023 IN OA NO.863 OF 2022 OF

KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM

PETITIONER/APPLICANT NO.2:

            VISWANATHAN V.V,
            AGED 60 YEARS
            RETIRED SLR WORKER, PIP SECTION NO.IV, MANIYAR P.O,
            VADASSERIKKARA (VIA), PATHANAMTHITTA DIST-689662,
            RESIDING AT CHEMPARATHIMOOTTIL HOUSE, MANIYAR P.O,
            VADASSERIKKARA (VIA), PATHANAMTHITTA, PIN - 689662


            BY ADVS.
            A.ARUNA
            P.V.UTTARA
            JISHA SHAJI


RESPONDENTS/RESPONDENTS/APPLICANT NO.1 AND 3:

    1       STATE OF KERALA,REPRESENTED BY
            THE SECRETARY TO GOVERNMENT, WATER RESOURCES
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001

    2       THE SECRETARY TO GOVERNMENT,
            FINANCE DEPARTMENT, SECRETARIAT,
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                19
                                                      2025:KER:5401

          THIRUVANANTHAPURAM, PIN - 695001

    3     THE CHIEF ENGINEER, (IRRIGATION AND ADMINISTRATION),
          PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM,
          PIN - 695033

    4     THE EXECUTIVE ENGINEER,
          MECHANICAL DIVISION, ALAPPUZHA,
          IRRIGATION DEPARTMENT, MINI CIVIL STATION,
          ALAPPUZHA, PIN - 688013

    5     THE EXECUTIVE ENGINEER,
          PIP, DIVISION NO.2, CHENGANNUR, ALAPPUZHA,
          PIN - 689121

    6     BABY.M,
          S/O C.N MADHAVAN, AGED 59 YEARS,SLR WORKER,
          DREDGER SUB DIVISION, IRRIGATION DEPARTMENT,
          ALAPPUZHA-688013, RESIDING AT ILLICKKAL VEEDU,
          THURUMALA WARD, IRON BRIDGE P.O,ALAPPUZHA,
          KERALA, PIN - 688011

    7     SANTHOSH P.S,
          S/O SANNAPUTHY, AGED 57 YEARS, SLR WORKER,
          DREDGER SUB DIVISION, IRRIGATION DEPARTMENT,
          ALAPPUZHA-688013, RESIDING AT
          PUTHUVALSALATHU HOUSE, MURIKKUMPADAM,
          AZHEEKKAL P.O, ERNAKULAM, PIN - 682508


          BY SENIOR GOVERNMENT PLEADER SRI.A.J.VARGHESE


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
HEARING ON 22.01.2025, ALONG WITH OP(KAT).381/2024 AND CONNECTED
CASES, THE COURT ON   28.01.2025 DELIVERED THE FOLLOWING:
 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024,
395/2024, 398/2024, 429/2024, 480/2024


                                   20
                                                         2025:KER:5401



                              JUDGMENT

P.Krishna Kumar, J.

In this batch of original petitions, the

petitioners who formerly worked in the Water Resources

Department as Seasonal Labour Roll (SLR) workers claim

pensionary benefits, contending that they retired from

their employment after decades of continuous service

in the department and were denied equal treatment, as

the Government has given pensionary benefits to

similarly placed employees retired from the Fisheries

Department.

2. They approached the Kerala Administrative

Tribunal while they were continuing as SLR workers

seeking directions to regularise their service, to

permit them to continue up to the age of 60 years and

to grant pensionary benefits. The Tribunal disposed of

the applications by observing that it is open to the

Government to consider their requests for treatment on OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

par with similarly placed persons. The petitioners

challenged the said order for the reason that the

Tribunal ought to have granted the reliefs sought in

view of the various declarations of law by the Apex

court.

3. Heard the learned counsel appearing for the

petitioners and the learned Senior Government Pleader.

For ease of convenience, we take O.P.(KAT)No.380/2024

as the leading case.

4. The learned counsel appearing for the

petitioners forcefully submitted that the Government

cannot speak in two voices when it considers similarly

placed SLR workers in two different departments. As the

Government has already decided to provide retirement

benefits to the SLR workers in the Fisheries

Department, the same benefits should not be denied to

the petitioners, who were also regularised as SLR

workers in a different department, it is urged. The

learned counsel further placed heavy reliance on Ext.P3 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

Cabinet decision dated 16/02/2011 wherein it was

decided that HR/CLR/SLR workers in the Water Resources

Department who have completed 500 days in service on

01/01/2011 as well as 10 years of service, shall be

regularised as Worker Grade II with effect from

01/01/2011 by creating necessary posts and to permit

them to continue up to 58 years without any entitlement

for pension and the posts thereby created would be

considered as vanished once those workers complete 58

years.

5. The learned counsel for the petitioners further

submitted that by the decision rendered by the

Honourable Apex Court in Rajkaran Singh v. Union of

India [(2004) 8 SCR 516], the questions involved in

these cases are squarely covered and the Government is

bound to provide pension to the petitioners.

Petitioners further placed reliance on the decisions in

Lloyd Electric And Engineering Ltd v. State of Himachal

Pradesh (AIR 2015 SC 494), Union of India v. OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

International Trading Co. [(2003) 5 SCC 437], DS Nakara

v. Union of India (AIR 1983 SC 130), S.Seshachalam &

Ors. Etc. v. Chairman Bar Council of Tamil Nadu (AIR

2015 SC 816), The State of Jammu and Kashmir v. Triloki

Nath Khosa and Ors. (1973 INSC 178), Dr.Subramanian

Swamy v. Director, CBI & Anr. [(2014) 8 SCC 682], Delhi

Transport Corporation v. D.T.C. Mazdoor Congress & Ors.

(AIr 1991 SC 101), Vinod Kumar v. Union of India (2024

(2024 INSC 332) and Rajkaran Singh v. Union of India

(2024 INSC 621).

6. The learned Senior Government Pleader vehemently

refuted the said contentions. According to him, it is

purely a policy decision of the Government that whom

should be given a pension, after considering various

circumstances. He further submitted that the

petitioners were only Seasonal Workers who had been

engaged only during a particular season and if this

court directs the Government to give pensions to them,

the Government will be compelled to treat tens of OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

thousands of others who are similarly placed, which

would certainly destabilise the exchequer. Learned

Senior Government Pleader further submitted that Ext.P3

Cabinet decision will have no legal effect until a

Government order is issued for implementing that

decision.

7. The upshot of the contentions of the petitioners

rests on 3 aspects; firstly, similarly placed SLR

workers in the Fisheries Department were given

pensionary benefits by the Government, secondly, by

Ext.P3 Cabinet decision, the Government has already

taken a policy decision to regularise all the SLR

workers who have completed 10 years in service and 500

working days and thirdly, the law declared by the Apex

Court in Rajkaran Singh vs Union of India (supra), the

Government is bound to give pension to the petitioners.

8. In Rajkaran Singh's case (supra) certain

employees who were appointed to manage the funds of the

Special Frontier Force (SFF) which is a welfare OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

initiative funded through personal contributions of the

SFF troopers were denied pension on attaining the age

of superannuation. They claimed pensionary benefits

under the 6th Central Pay Commission. Their claim was

rejected on the ground that they were not recruited

under the regular rules and their pay was not made from

the public fund. After discussing various decisions on

the point, the Apex Court found that the appellants

therein meet the characteristics of regular Government

service and that they were appointed on a regular

basis. The Apex Court made the following observations

and concluded in favour of the appellants therein,

based on the decision of the Apex Court in Vinod Kumar

and others v. Union of India [((2024) (1) SCR 1230]:

29. Indisputably, the appellants have served SFF HQ Estt. No. 22 for over three decades. While the duration of service alone may not be determinative, it is a significant factor when considered in conjunction with the other aspects of their employment. Such long-term service suggests a level of permanence and integration into the governmental structure that belies their OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

classification as temporary employees. The appellants performed duties similar to those of regular employees in the Accounts Section of SFF HQ Estt. No. 22. This similarity in job functions further blurs the line between the appellants' status and that of regular government employees, suggesting that the distinction may be more formal than substantive. The extension of significant elements from the 4th and 5th CPC to the appellants further cements their plea of being employed in governmental functions.

30. Learned ASG appearing for the respondents has argued that the recruitment, selection, and promotion processes for SSD Fund employees did not follow the procedures used for regular employees and that the appellants were not subjected to probation or given confirmation letters as permanent employees. However, this Court finds such argument to be untenable as it fails to account for the substantive nature of the appellants' employment over an extended period running into three decades. In this regard, reference may be made to the judgment of this Court in the case of Vinod Kumar v. Union of India, wherein this Court noted;

"5. Having heard the arguments of both the sides, this Court believes that the essence of employment and the rights thereof cannot be merely determined by the initial terms of appointment when the actual course of employment has evolved significantly over time. The continuous service of the appellants in the OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

capacities of regular employees, performing duties indistinguishable from those in permanent posts, and their selection through a process that mirrors that of regular recruitment, constitute a substantive departure from the temporary and scheme-specific nature of their initial engagement. Moreover, the appellants' promotion process was conducted and overseen by a Departmental Promotional Committee and their sustained service for more than 25 years without any indication of the temporary nature of their roles being reaffirmed or the duration of such temporary engagement being specified, merits a reconsideration of their employment status.

6. The application of the judgment in Uma Devi (supra) by the High Court does not fit squarely with the facts at hand, given the specific circumstances under which the appellants were employed and have continued their service. The reliance on procedural formalities at the outset cannot be used to perpetually deny substantive rights that have accrued over a considerable period through continuous service. Their promotion was based on a specific notification for vacancies and a subsequent circular, followed by a selection process involving written tests and interviews, which distinguishes their case from the appointments through back door entry as discussed in the case of Uma Devi (supra).

7. The judgment in the case Uma Devi (supra) also distinguished between "irregular" and "illegal" appointments underscoring the importance of considering certain appointments even if were not made strictly in accordance with the prescribed Rules and Procedure, cannot be said to have been made illegally if they had followed the procedures of regular appointments such as conduct of written examinations or interviews as in the present case. Paragraph 53 of the Uma Devi (supra) case is reproduced hereunder:

"53. One aspect needs to be clarified. There may be cases where irregular appointments (not illegal appointments) as explained in S.V. Narayanappa [(1967) 1 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

SCR 128], R.N. Nanjundappa [(1972) 1 SCC 409] and B.N. Nagarajan [(1979) 4 SCC 507] and referred to in para 15 above, of duly qualified persons in duly sanctioned vacant posts might have been made and the employees have continued to work for ten years or more but without the intervention of orders of the courts or of tribunals. The question of regularisation of the services of such employees may have to be considered on merits in the light of the principles settled by this Court in the cases above referred to and in the light of this judgment. In that context, the Union of India, the State Governments and their instrumentalities should take steps to regularise as a one-time measure, the services of such irregularly appointed, who have worked for ten years or more in duly sanctioned posts but not under cover of orders of the courts or of tribunals and should further ensure that regular recruitments are undertaken to fill those vacant sanctioned posts that require to be filled up, in cases where temporary employees or daily wagers are being now employed. The process must be set in motion within six months from this date. We also clarify that regularisation, if any already made, but not sub judice, need not be reopened based on this judgment, but there should be no further bypassing of the constitutional requirement and regularising or making permanent, those not duly appointed as per the constitutional scheme."

8. In light of the reasons recorded above, this Court finds merit in the appellants' arguments and holds that their service conditions, as evolved over time, warrant a reclassification from temporary to regular status. The failure to recognize the substantive nature of their roles and their continuous service akin to permanent employees runs counter to the principles of equity, fairness, and the intent behind employment regulations."

(emphasis supplied) OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

31. As held in Vinod Kumar (supra), "the essence of employment and the rights thereof cannot be merely determined by the initial terms of appointment when the actual course of employment has evolved significantly over time.

32. This Court fully associates with this principle and finds it wholly applicable in the present case, especially in light of the administrative orders and Board proceedings referred to supra that have consistently treated the appellants as equivalent to regular government employees. The mere classification of employees as 'temporary' or 'permanent' is not merely a matter of nomenclature but carries significant legal implications, particularly in terms of service benefits and protections.

33. In the present case, the totality of circumstances indicates that despite their formal classification as temporary employees, the appellants' employment bears substantial hallmarks of regular government service. The denial of pensionary benefits solely on the basis of their temporary status, without due consideration of these factors, appears to be an oversimplification of their employment relationship with the government. This approach runs the risk of creating a class of employees who, despite serving the government for decades in a manner indistinguishable from regular employees, are deprived of the benefits and protections typically accorded to government servants.

OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

34. Thus, we are of the opinion that the denial of pensionary benefits to the appellants is not tenable or justifiable in the eyes of law as the same is arbitrary and violates the fundamental rights as guaranteed by Articles 14 and 16 of the Constitution of India. It is indeed relevant to note that the appellants' batch seems to be the last in their genre of SSD Fund temporary employees and thus, manifestly, the direction to extend the benefits of the 6th CPC and the RP Rules to the appellants shall not form a precedent so as to have a detrimental effect on the financial health of the SSD Fund."

9. The observation in Vinod Kumar's case (supra)

assumes some relevance in the present context. The

Honourable Supreme Court observed that the essence of

employment and rights thereof cannot be merely

determined by the initial terms of appointment when the

actual course of employment has evolved significantly

over time and the continuous service of the appellants

as regular employees performing duties

indistinguishable from those in permanent posts and

their selection through a process that mirrors that of

regular recruitment constitute a substantive departure OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

from the temporary and scheme-specific nature of their

initial engagement. The court also noted that the

reliance on procedure formalities at the outset cannot

be used to perpetually deny the substantive rights that

have accrued over a considerable period through

continuous service and ultimately the court found that

the service condition of the appellants, as evolved

over time warrant reclassification of their service

from temporary to regular status, as the failure to

recognise the substantive nature of their roles and

their continuous service akin to permanent employees

run counter to the principles of equity and fairness.

10. After going through the records before us, we

are of the view that a comparison of the actual nature

of the job of the petitioners in juxtaposition to a

regular employee of the Water Resources department

cannot be made by this Court for arriving at a

conclusion as indicated by the Apex Court, especially

when the data available before us in the form of OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

pleadings are very limited. Such an exercise has to be

done by the Government while keeping in mind the

decision taken by it, if any, in the case of similarly

placed SLR workers in the Fisheries department as well

as the Cabinet decision cited by the petitioners. While

making that exercise, the petitioners shall also be

afforded an opportunity of hearing. The Government has

to take a decision in this regard within three months

from today.

The Original Petitions are disposed of

accordingly.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

P. KRISHNA KUMAR JUDGE

sv OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

APPENDIX OF OP(KAT) 380/2024

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE G.O.(MS) NO. 21/2001/IRD DATED 28.03.2001 ALONG WITH TYPED COPY

Annexure A2 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE TRIBUNAL IN O.A. 863/2022 AND CONNECTED CASES DATED 09.02.2023.

Exhibit P1 TRUE COPY OF THE MEMORANDUM OF OA 470/2023

Exhibit P1(a) TRUE COPY OF THE G.O. (P) NO. 23/2006/F& PD DATED 21.08.2006 ALONG WITH TYPED COPY

Exhibit P2 TRUE COPY ORDER DATED 31.03.2023 IN OA 470/2023 ISSUED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P3 TRUE COPY OF THE CABINET DECISION DATED 16.02.2011

Exhibit P4 TRUE COPY OF THE GO(RT) NO. 308/2023/WRD DATED 24.03.2023

Exhibit P5 TRUE COPY OF THE GO (P) NO. 68/2023/FIN DATED 03.07.2023

Exhibit P6 TRUE COPY OF THE GO (RT) 937/2023/F&P DATED 27.11.2023

Exhibit P7 TRUE COPY OF THE GO(RT)527/2023/F&P DATED 30.06.2023

Exhibit P8 TRUE COPY OF THE GO(MS) 45/2014/WRD DATED 09.06.2014

Exhibit P8(a) TRUE COPY OF THE FINAL ORDER DATED 14.08.2024 IN OA 1076/2024 ISSUED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

Exhibit P9 TRUE COPY OF THE RELEVANT PAGES OF THE FILE NO. A2/95/2019/WRD OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

APPENDIX OF OP(KAT) 405/2024

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE G.O(MS) NO. 6/2013/WRD DATED 16.01.2013 AND THE RELEVANT PORTION OF THE LIST OF ELIGIBLE HR/CLR WORKERS APPENDED TO IT.

Annexure A2 TRUE COPY OF THE G.O(RT) NO. 971/2016/WRD DATED 14.12.2016

Annexure A3 TRUE COPY OF THE REPRESENTATION DATED 02.12.2021 SUBMITTED BY THE APPLICANTS BEFORE THE 1ST RESPONDENT.

Annexure A4 TRUE COPY OF THE G.O(MS) NO. 21/2001/IRD DATED 28.03.2001

Annexure A5 TRUE COPY OF THE G.O(MS) NO. 812/14/H.EDN DATED 25.09.2014

Annexure A6 TRUE COPY OF THE G.O(RT) NO.

2466/2018/H&FWD DATED 02.08.2018

Annexure A7 TRUE COPY OF THE ORDER DATED 28.09.2021 IN OA NO. 1375/2021 PASSED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

MA For Joint TRUE COPY OF THE MA NO. 2475/2021 together application MA for Correction TRUE COPY OF THE MA NO. 2536/2021

Annexure R1(a) CERTIFIED COPY OF THE G.O(MS) NO.

21/2001/IRD DATED 28.03.2001 ALONG WITH TYPED COPY

Annexure R1(b) CERTIFIED COPY OF THE G.O(RT) NO.809/2018/WRD DATED 12/11/2018 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

Annexure R1(c) CERTIFIED COPY OF THE G.O(MS) NO. 37/14/WRD DATED 02/05/2014

Exhibit P1 CERTIFIED COPY OF THE MEMORANDUM OF OA 2358/2021 ALONG WITH ANNEXURES

Exhibit P2 CERTIFIED COPY OF THE MEMORANDUM FILED BY THE GOVERNMENT PLEADER REGARDING ADOPTION OF THE REPLY STATEMENT FILED BY THE 1ST RESPONDENT IN OA 935/2021 AS REPLY STATEMENT OF THE 1ST RESPONDENT

Exhibit P3 CERTIFIED COPY OF THE REPLY STATEMENT FILED BY THE 3RD RESPONDENT

Exhibit P4 CERTIFIED COPY OF THE REPLY FILED BY THE 5TH RESPONDENT IN THE OA

Exhibit P5 TRUE COPY OF THE G.O. (P) NO. 23/2006/F&PD DATED 21.08.2006 ALONG WITH TYPED COPY

Exhibit P6 TRUE COPY OF THE FINAL ORDER DATED 09.02.2023 IN OA 2358/2021 ISSUED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P6(a) TRUE COPY OF THE ORDER DATED 12.10.2023 IN

Exhibit P6(b) TRUE COPY OF THE FINAL ORDER DATED

Exhibit P7 TRUE COPY OF THE CABINET DECISION DATED 16.02.2011 ALONG WITH TYPED COPY

Exhibit P8 TRUE COPY OF THE GO(RT) NO. 308/2023/WRD DATED 24.03.2023

Exhibit P8(a) TRUE COPY OF THE FINAL ORDER DATED 15.07.2024 IN OA(EKM) 923/2024

Exhibit P9 TRUE COPY OF THE GO (P) NO. 68/2023/FIN OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

DATED 03.07.2023

Exhibit P10 TRUE COPY OF THE GO (RT) 937/2023/F&P DATED 27.11.2023

Exhibit P11 TRUE COPY OF GO(RT)527/2023/F&P DATED 30.06.2023

Exhibit P12 TRUE COPY OF THE GO(MS) 45/2014/WRD DATED 09.06.2014

Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE FILE NO. A2/95/2019/WRD OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

2025:KER:5401

APPENDIX OF OP(KAT) 399/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE G.O(MS) NO.

6/2013/WRD DATED 16.01.2013 AND THE RELEVANT PORTION OF THE LIST OF ELIGIBLE HR/CLR WORKERS APPENDED TO IT.

Annexure A2 CERTIFIED COPY OF THE REPRESENTATION DATED 07.01.2022 SUBMITTED BY THE APPLICANTS BEFORE THE 1ST RESPONDENT

Annexure A3 CERTIFIED COPY OF THE G.O(MS) NO.21/2001/IRD DATED 28.03.2001

Annexure A4 CERTIFIED COPY OF THE G.O(MS) NO.

812/14/H.EDN DATED 25.09.2014

Annexure A5 CERTIFIED COPY OF THE G.O(RT) NO.

2466/2018/H&FWD DATED 02.08.2018

Annexure A6 CERTIFIED COPY OF THE ORDER DATED 28.09.2021 IN OA 1375/2021 OF THIS HON'BLE TRIBUNAL

MA No. 182/2022 for CERTIFIED COPY OF MA NO. 182/2022 FOR JOINT joint together TOGETHER

Annexure R4(a) CERTIFIED COPY OF THE G.O(RT) NO.

760/2019/WRD DATED 25.10.2019 OF WATER RESOURCES(A) DEPARTMENT

Annexure R1(a) CERTIFIED COPY OF THE G.O(MS) NO.

21/2001/IRD DATED 28.03.2001ALONG WITH TYPED COPY

Annexure R1(b) CERTIFIED COPY OF THE G.O(RT) NO.809/2018/WRD DATED 12/11/2018

Annexure R1(c) CERTIFIED COPY OF THE G.O(MS) NO. 37/14/WRD DATED 02/05/2014 OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

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Exhibit P5 TRUE COPY OF THE G.O. (P) NO. 23/2006/F& PD DATED 21.08.2006 ALONG WITH TYPED COPY

Exhibit P6 TRUE COPY OF THE FINAL ORDER DATED 09.02.2023 IN OA 138 OF 2022 PASSED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P7 TRUE COPY OF THE CABINET DECISION DATED 16.02.2011 ALONG WITH TYPED COPY

Exhibit P8 TRUE COPY OF THE GO(RT) NO. 308/2023/WRD DATED 24.03.2023

Exhibit 8(a) TRUE COPY OF THE FINAL ORDER DATED 15.07.2024 IN OA(EKM) 923/2024

Exhibit P9 TRUE COPY OF THE GO (P) NO. 68/2023/FIN DATED 03.07.2023

Exhibit P10 TRUE COPY OF THE GO (RT) 937/2023/F&P DATED 27.11.2023

Exhibit P11 TRUE COPY OF GO(RT)527/2023/F&P DATED 30.06.2023

Exhibit P12 TRUE COPY OF THE GO(MS) 45/2014/WRD DATED 09.06.2014

Exhibit P12(a) TRUE COPY OF THE FINAL ORDER DATED 14.08.2024 IN OA 1076/2024 ISSUED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE FILE NO. A2/95/2019/WRD OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024

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APPENDIX OF OP(KAT) 395/2024

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE REPRESENTATION DATED 17.05.2021 FILED BY THE 1ST APPLICANT ON BEHALF OF ALL THE APPLICANTS, BEFORE THE 1ST RESPONDENT ALONG WITH TYPED COPY

Annexure A2 TRUE COPY OF THE G,.O. (MS) NO. 21/2001/IRD DATED 28.03.2001 ALONG WITH TYPED COPY

Annexure A3 THE TYPES COPY OF G.O. (RT) NO. 2466/2018/H AND FWD DATED 02.08.2018.

MA JOINT APPLICATION MA FOR JOINT APPLICATION FILED BY APPLICANTS IN THE OA

Annexure R3(a) TRUE COPY OF G.O(MS) 45/2014/WRD DATED 09.06.2014

Exhibit P1 TRUE COPY OF THE MEMORANDUM AMENDED OA 978/2021 MEMORANDUM

Exhibit P2 TRUE COPY OF THE MA 248/2022 IN OA 978/2021 FILED BY APPLICANTS FOR AMENDMENT

Exhibit P3 TRUE COPY OF THE REPLY STATEMENT FILED ON BEHALF OF THE 1ST RESPONDENT IN THE OA

Exhibit P4 TRUE COPY OF THE REPLY STATEMENT FILED ON BEHALF OF THE 3RD RESPONDENT IN THE OA

Exhibit P5 TRUE COPY OF THE G.O. (P) NO. 23/2006/F& PD DATED 21.08.2006 ALONG WITH TYPED COPY

Exhibit P6 TRUE COPY OF THE FINAL ORDER DATED 09.02.2023 IN OA 978/2021 ISSUED BY THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL

Exhibit P7 TRUE COPY OF THE CABINET DECISION DATED 16.02.2011 ALONG WITH TYPED COPY OP(KAT) Nos.381/2024, 380/2024, 405/2024, 399/2024, 395/2024, 398/2024, 429/2024, 480/2024