Sathimol K.M vs State Of Kerala
2025 Latest Caselaw 5408 Ker

Kerala High Court

Sathimol K.M vs State Of Kerala on 24 March, 2025

                                     1
W.P(C) No.31643 of 2019   and
con.cases                                       2025:KER:24504

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

         MONDAY, THE 24TH DAY OF MARCH 2025 / 3RD CHAITHRA, 1947

                           WP(C) NO.31643 OF 2019


PETITIONER:
              BINI DAS, AGED 47 YEARS, WIFE OF STARSEA.G,
              HSA(ENGLISH), SIVAGIRI HIGHER SECONDARY SCHOOL,
              VARKALA, THIRUVANANTHAPURAM -695141.

              BY ADV.S.RAMESH

RESPONDENTS:
     1     THE STATE OF KERALA, REPRESENTED BY ITS
           SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT ANNEXE-II, THIRUVANANTHAPURAM-695001.

     2        THE DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM-695014.

     3        THE DISTRICT EDUCATIONAL OFFICER,
              ATTINGAL, THIRUVANANTHAPURAM DISTRICT-695101.

     4        THE CORPORATE MANAGER,
              S.N.D.P.TRUST SCHOOLS, SIVAGIRI, VARKALA,
              THIRUVANANTHAPURAM-695141.

     5        THE HEAD MASTER, SIVAGIRI HIGHER SECONDARY SCHOOL,
              VARKALA, THIRUVANANTHAPURAM-695141.
              BY ADVS.
              M.V.THAMBAN
              R.REJI
              THARA THAMBAN
              B.BIPIN
              ARUN BOSE
              SRI.E.G.GORDEN, SENIOR GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.03.2025,
ALONG WITH WP(C).19189/2022, 24150/2022, THE COURT ON 24.03.3025
DELIVERED THE FOLLOWING:
                                      2
W.P(C) No.31643 of 2019   and
con.cases                                       2025:KER:24504


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

         MONDAY, THE 24TH DAY OF MARCH 2025 / 3RD CHAITHRA, 1947

                           WP(C) NO.19189 OF 2022


PETITIONER:
              BINI DAS, AGED 49 YEARS,
              W/O.STARSEA G., HIGH SCHOOL ASSISTANT (ENGLISH),
              SIVAGIRI HIGHER SECONDARY SCHOOL, VARKALA,
              THIRUVANANTHAPURAM-695 141.

              BY ADV S.RAMESH


RESPONDENTS:

     1        STATE OF KERALA, REPRESENTED BY THE SECRETARY
              TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

     2        THE DIRECTOR, GENERAL EDUCATION DEPARTMENT,
              OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM-695 014.

     3        THE DISTRICT EDUCATIONAL OFFICER,
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, ATTINGAL,
              THIRUVANANTHAPURAM DIST., PIN-695 101.

     4        THE DISTRICT EDUCATIONAL OFFICER,
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
              KOTTAYAM-686 001.

     5        THE CORPORATE MANAGER [CORRECTED]
              S.N.D.P. TRUST SCHOOLS, SIVAGIRI, VARKALA,
              THIRUVANANTHAPURAM-695 141.
              [THE CORPORATE MANAGER, SREE NARAYANA DHARMA
              SANGHOM TRUST, SIVAGIRI MUTT, VARKALA 695 141,
              THIRUVANANTHAPURAM DISTRICT.
                                   3
W.P(C) No.31643 of 2019   and
con.cases                                    2025:KER:24504

            (ADDRESS OF R5 IS CORRECTED AS PER ORDER DATED 07.07.2022
            IN I.A.01/2022 IN WP(C) NO.19189/2022)]

     6      SATHIMOLE K.M., H.S.A. (SOCIAL SCIENCE),
            SIVAGIRI HIGH SCHOOL, VARKALA,
            THIRUVANANTHAPURAM-695 141.


            BY ADVS.
            M.R.ANISON
            V.BHARGAVI(PANANGAD)
            P.A.RINUSA
            SRI.E.G.GORDEN, SENIOR GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.03.2025,
ALONG WITH WP(C).31643/2019 AND CONNECTED CASES, THE COURT ON
24.03.2025 DELIVERED THE FOLLOWING:
                                       4
W.P(C) No.31643 of 2019   and
con.cases                                         2025:KER:24504


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR.JUSTICE HARISANKAR V.MENON

         MONDAY, THE 24TH DAY OF MARCH 2025 / 3RD CHAITHRA, 1947

                           WP(C) NO.24150 OF 2022


PETITIONER:

              SATHIMOL K.M., AGED 52 YEARS,
              H.S.A (SOCIAL STUDIES), A.V.H.S.S. KURICHY,
              SACHIVOTHAMAPURAM, P.O. CHANGANACHERRY,
              KOTTAYAM DISTRICT.

              BY ADVS.
              M.R.ANISON
              V.BHARGAVI (PANANGAD)
              P.A.RINUSA
              A.MEENAKSHI


RESPONDENTS:

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

     2        THE DIRECTOR OF GENERAL EDUCATION,
              DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM - 695 014.

     3        THE DISTRICT EDUCATIONAL OFFICER,
              ATTINGAL, THIRUVANTHAPURAM-695 101.

     4        THE DISTRICT EDUCATIONAL OFFICER,
              KOTTAYAM.

     5        THE CORPORATE MANAGER, SREE NARAYANA DHARMA
              SANGHAM TRUST, SIVAGIRI, VARKALA,
              THIRUVANANTHAPURAM-695 141.
                                   5
W.P(C) No.31643 of 2019   and
con.cases                                    2025:KER:24504

     6      BINI DAS D., HIGH SCHOOL ASSISTANT (ENGLISH),
            SIVAGIRI HIGHER SECONDARY SCHOOL, VARKALA,
            THIRUVANANTHAPURAM-695 141.

     7      N.D. BINDU, H.S.T(MATHEMATICS), A.V.H.S.S. KURICHY,
            SACHIVOTHAMAPURAM, P.O. CHANGANACHERRY,
            KOTTAYAM DISTRICT-686 101.

     8      S. SREEKALA, VISAHAK, NEAR RAILWAY STATION,
            VARKALA P.O, THIRUVANANTHAPURAM - 695 141.


            BY ADVS.
            S.RAMESH
            P.SREEKUMAR
            N.SATHEESH
            K.JANARDHANA SHENOY
            RENOY VINCENT
            HELEN P.A.
            ARUN ROY
            SHAHIR SHOWKATH ALI
            SRI.E.G.GORDEN, SENIOR GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05.03.2025,
ALONG WITH WP(C).31643/2019 AND CONNECTED CASES, THE COURT ON
24.03.2025 DELIVERED THE FOLLOWING:
                                         6
W.P(C) No.31643 of 2019   and
con.cases                                           2025:KER:24504


                                JUDGMENT

[WP(C) Nos.31643/2019, 19189/2022 and 24150/2022]

These three connected writ petitions are filed by teachers

working under the Corporate Educational Agency having two

schools represented by the 5th respondent in W.P(C) No.19189

of 2022 and W.P(C) No.24150 of 2022.

2. The petitioner in W.P(C) No.19189 of 2022 states that

she got regular appointment as the UPSA with effect from

03.06.1996 as evidenced by Ext.P1 and later promoted as HSA

(Physical Science) with effect from 01.06.1998 as evidenced by

Ext.P2. She states that during 2008-09, though the post of

HSA(PS) was reduced, she was accommodated against

HSA(English) vacancy. She is stated to have been granted an

appointment as HSST(English) against a leave vacancy from

01.06.2009 to 18.07.2012. From 19.07.2012, the petitioner was

reverted as UPSA and from 03.06.2013, promoted as

HSA(English). During 2007-08, the petitioner states that an

open vacancy in HSA(English) arose and since the petitioner had

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

by that time acquired the qualification required for holding the

post of HSA(English), she gave a representation seeking

category change relying on Ext.P3 Government Order dated

16.07.2003 and Ext.P4 Government Order dated 01.11.2003. In

the above circumstances, in 2012, after the leave vacancy to

which she was appointed as HSST(English) ceased to exist, the

petitioner ought to have been reverted as HSA(English) on

account of the claim for category change as noticed above. The

Director of Public Instruction issued Ext.P6 order refusing the

benefit of category change to the petitioner. The petitioner is

again promoted as HSA(English) from 03.06.2013 as evidenced

by Ext.P7. The Government considered the claim of the

petitioner, along with the claim raised by another teacher,

pursuant to Ext.P13, finding that the petitioner is a Rule 51A

claimant, that she is entitled to appointment as HSA (English)

under Rule 2(2) (proviso) of Chapter XXXI of the Kerala

Education Rules (KER), that she is entitled for category change,

etc. It is seeking implementation of Ext.P13, W.P.(C) No.31643

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

of 2019 was filed by the petitioner. In the meantime, the 6th

respondent (K.M.Sathimol), who is another teacher under the

same management had challenged certain proceedings by which

her claims for accommodation as HSA in additional vacancy were

rejected. This Court, by Ext.P14, had directed the issue to be

considered. On the afore basis, the Government issued Ext.P15

wherein the petitioner was directed to be appointed as

HSA(English) from 15.07.2008. On the basis of the afore, the

DEO issued Ext.P16 order dated 01.06.2022 refusing to extend

the benefit to the petitioner and extending the benefit to the 6th

respondent. It is in such circumstances that the petitioner has

filed W.P(C) No.19189 of 2022 seeking to challenge Ext.P16

issued as above to the extent the said order regularises the

service of the 6th respondent from 19.07.2012 to 02.06.2013.

3. The 6th respondent in W.P(C) No.19189 of 2022 -

K.M.Sathimol, has filed W.P(C) No.24150 of 2022 seeking to

challenge Ext.P12 order dated 05.04.2022 (Ext.P15 in W.P(C)

No.19189 of 2022), Ext.P13 order dated 01.06.2022 by the DEO

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

(Ext.P16 in W.P(C) No.19189 of 2022) and Ext.P14 order dated

16.09.2019 by the Government (Ext.P13 in W.P(C) No.19189 of

2022).

4. I have heard Sri.S.Ramesh, the learned counsel for the

petitioner in W.P(C) Nos.31643 of 2019 and 19189 of 2022,

Sri.M.R.Anison for the petitioner in W.P(C) No.24150 of 2022,

Sri.P.Sreekumar, the learned senior counsel for the 7th

respondent and Sri.N.Satheesh for the 8th respondent in W.P(C)

No.24150 of 2022.

5. The first issue arising for consideration is with

reference to the claim of the petitioner in W.P(C) No.19189 of

2022. As already noticed, she contends that she was entitled to

a category change as HSA(English) and hence ought not to have

been reverted as UPSA from 19.07.2012 to 02.06.2013. True,

this contention is accepted by the Government in Ext.P13 order

dated 16.09.2019. The afore order is also challenged by the

petitioner in W.P(C) No.24150 of 2022. The primary finding in

the said order is with reference to the provisions of the proviso

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

to Rule 2(2) of Chapter XXXI of the KER. Rule 2 of Chapter XXXI

provides for the qualifications required for the High School

Teachers. Rule 2(2)(B)(x) provides the qualification required for

an HSA(English). B.Ed. with English as an optional subject is an

obligatory qualification. It is further true that the first proviso

thereto "provided that a post-graduate degree in the subject or

language concerned shall be considered as an alternative

qualification of degree in such subject or language concerned for

appointment as HSA". But this proviso would apply only in lieu

of the requirement of the degree prescribed under Rule

2(2)(B)(x)(i). The requirement for B.Ed. is under item No.(ii)

and the proviso, in my opinion, does not cover the afore

situation. The position is made clear with reference to the

deletion of item No.(iii) of Rule 2(2)(B)(x), whereby those who

were having B.Ed. in any other subject were entitled for

consideration in the absence of teachers with B.Ed. in English.

Therefore, from 05.01.2009, on account of the deletion of Item

No.(iii), there cannot be any doubt that a B.Ed. in English was

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

essential for appointment to the post of HSA(English), and to that

extent, the very basis of the findings contained in the order dated

16.09.2019 cannot be relied on by the petitioner in W.P(C)

No.19189 of 2022. The order entitling the petitioner for category

change, requires to be set aside insofar as the same is challenged

in W.P(C) No.24150 of 2022, and I do so.

6. The other issue arising for consideration is with

reference to the claims of the petitioner in W.P(C) No.24150 of

2022. As noticed earlier, the petitioner has sought to challenge

Ext.P12 order dated 05.04.2022 issued by the Government by

which the appointment of the petitioner as HST(SS) for various

periods was not approved. Ext.P13 issued by the 4th respondent

to the extent of not approving the appointment of the petitioner

as HST(SS) for the period from 15.07.2008 to 14.07.2009 and

Exts.P16 and P17 dated 02.03.2023 and 21.08.2024 issued by

respondents 2 and 1 respectively are also under challenge.

7. In this connection, I notice that the petitioner had

raised a claim for accommodation as HSA in the additional

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

vacancy that arose in the Sivagiri High School, Varkala, from

1998 to 1999. By Ext.P12 the petitioner is directed to be

accommodated in the vacancy and to approve her appointment

with effect from 18.06.2007 without adjudicating the claim to

continue in the school without any reversion from 1998 onwards.

Noticing that the consideration in Ext.P12 was flawed, this Court

on 29.09.2023 had directed the Government to consider the

petitioner's claim for protection with the opportunity being

extended to the other teachers-respondents 6 to 8. It is on that

basis, Ext.P17 order dated 21.08.2024 is issued by the

Government, which is sought to be challenged in this writ

petition.

8. A reading of Ext.P17 order shows that the Government

has, apart from extracting the contentions raised by the teachers

and the DEOs, virtually not carried out any independent

consideration of the rival claims. The Government appears to

have merely provided a stamp of approval to the report

presented by the departmental authorities. This, in my opinion,

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

goes against the spirit of the directions of this Court in the order

dated 29.09.2023.

9. I further notice that the claim of the petitioner is to be

considered along with the rival claims made by party

respondents 6 to 8. The consideration of these rival claims

involves the evaluation of various factual aspects, which is to be

resolved by the Government alone and not in writ jurisdiction

under Article 226 of the Constitution of India. This is especially

so, when Ext.P17 does not consider any of the claims between

the petitioner and respondents 6 to 8.

Resultantly, these writ petitions are disposed of as under:

. W.P(C) Nos.19189 of 2022 and 31643 of 2019 are

dismissed.

. Exts.P12 and P15 in W.P(C) No.24150 of 2022, to the

extent of upholding the claim of the 6th respondent for

a category change, is set aside.

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

. Ext.P17 in W.P(C) No.24150 of 2022, issued by the

Government is also set aside, directing the Government

to revisit the entire issue with notice and opportunity to

the petitioner and respondents 6 to 8, as expeditiously

as possible, at any rate, within a period of four months

from today.

Sd/-

                                HARISANKAR V. MENON, JUDGE
 ln

W.P(C) No.31643 of 2019    and
con.cases                                         2025:KER:24504

                          APPENDIX OF WP(C) 19189/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1       TRUE COPY OF THE APPOINTMENT ORDER DATED 3-6-

1996 ISSUED BY THE 5TH RESPONDENT MANAGER TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 4-6- 1998 ISSUED BY THE 5TH RESPONDENT MANAGER TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE ORDER, GO. (MS) NO.

187/03/G.EDN DATED 16-7-2003 ISSUED BY THE GOVERNMENT.

EXHIBIT P4 TRUE COPY OF THE ORDER, G.O.(MS) NO.

300/03/G.EDN. DATED 1-11-2003, ISSUED BY THE GOVERNMENT.

EXHIBIT P5 TRUE COPY OF THE JUDGEMENT IN W.P.(C) NO.

18259/2013 DATED 19-12-2016 OF THIS HON'BLE COURT.

EXHIBIT P6 TRUE COPY OF THE ORDER NO.E.T.4/ 1789/17/DPI DATED 20-2-2017 ISSUED BY THE ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTION.

EXHIBIT P7 TRUE COPY OF THE APPOINTMENT ORDER DATED 3-6- 2013 ISSUED BY THE 5TH RESPONDENT MANAGER TO THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE ORDER NO.B/2629/2017 DATED 14-8-2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE REVISION PETITION DATED 1-4- 2017 PREFERRED BY THE PETITIONER BEFORE THE GOVERNMENT.

EXHIBIT P10 TRUE COPY OF THE ORDER, G.O.(RT). NO.

3836/2017/G.EDN. DATED 23-10-2017 ISSUED BY THE GOVERNMENT.

EXHIBIT P11 TRUE COPY OF THE ORDER, G.O.(RT). NO.

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

455/2018/G.EDN. DATED 29-1-2018 ISSUED BY THE GOVERNMENT.

EXHIBIT P12 TRUE COPY OF THE JUDGEMENT DATED 19-12-2018 IN W.P.(C) NO. 36548/2017 OF THIS HON'BLE COURT.

EXHIBIT P13 TRUE COPY OF THE ORDER, G.O.(RT) NO. DATED 16-9-2019 ISSUED 3641/2019/G.EDN. BY THE GOVERNMENT.

EXHIBIT P14 TRUE COPY OF THE JUDGEMENT DATED 5-8-2021 IN W.P. (C) NO.28213/2018 OF THIS HON'BLE COURT.

EXHIBIT P15 TRUE COPY OF THE GOVT. ORDER, G.O.(RT) NO.

2257/2022/G. EDN DATED 5-4-2022 ISSUED BY THE GOVERNMENT.

EXHIBIT P16 TRUE COPY OF THE ORDER NO. B5/ 34913/2022 DATED 1-6-2022 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P17 TRUE COPY OF THE REPRESENTATION DATED 13-4- 2022 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P18 TRUE COPY OF THE REPRESENTATION DATED 13-4- 2022 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P19 TRUE COPY OF THE COMMUNICATION NO.B4/ 1949/DEO/2020 DATED 4-11-2020 SENT BY THE 3RD RESPONDENT TO THE 1ST RESPONDENT.

EXHIBIT P20 TRUE COPY OF THE PROCEEDINGS OF THE 5TH RESPONDENT-MANAGER NO.SM/SHS/1/15-16 DATED 16-12-2015.

EXHIBIT P21 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 10-8-2021 IN WPC NO. 23159/2018.

EXHIBIT P22 TRUE COPY OF THE ORDER, G.O.(P) NO.

220/2005/G.EDN. DATED 19-7-2005 ISSUED BY THE GOVERNMENT.

EXHIBIT P23 TRUE COPY OF THE ORDER, G.O. (P) NO.

2/2009/G.EDN. DATED 5-1-2009 5-1-2009 ISSUED

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

BY THE GOVERNMENT.

EXHIBIT P24 TRUE COPY OF THE ORDER, G.O. (P) NO.

209/12/G.EDN. DATED 27-6-2012 ISSUED BY THE GOVERNMENT.

EXHIBIT P25 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT REPORTED IN 2013 (2) KLT SN 52 (C. NO.

61) IN THE CASE OF REHANA VS. STATE OF KERALA.

EXHIBIT P26 RUE COPY OF THE REPRESENTATION DATED 7-1-2008 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P27 TRUE COPY OF THE STAFF FIXATION ORDER NO.

B4/5041/00 DATED 7-8-2009 ISSUED BY THE DURING THE ACADEMIC YEAR 2008-2009 ISSUED BY THE DEO, ATTINGAL.

EXHIBIT P28 TRUE COPY OF THE ORDER NO.

E.T.5/4713/2021/D.G.E. DATED 2-3-2023 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P29 TRUE COPY OF THE ORDER NO.

E.T.4/45600/12/D.P.I. DATED 18-2-2013 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P30 TRUE COPY OF THE PROCEEDINGS NO. 8-2009 DATED 5-2-2009 ISSUED BY THE MANAGER.

RESPONDENTS' EXHIBITS:

EXHIBIT R6(A) A TRUE COPY OF THE APPOINTMENT ORDER DATED 04.06.1996 OF THIS RESPONDENT AS U.P.S.T

EXHIBIT R6(B) A TRUE COPY OF THE APPOINTMENT ORDERS OF THIS RESPONDENT AS HST DATED 02.06.1997

EXHIBIT R6(C) A TRUE COPY OF THE ORDER NO.B4/6/205/DEO/2020 DATED 04.01.2020 ISSUED BY THE DEO, ATTINGAL.

EXHIBIT R6(D) A TRUE COPY OF THE ORDER NO.B4/457/DEO/2018/LDS, DATED 11.09.2018 ISSUED BY THE DEO, ATTINGAL.

W.P(C) No.31643 of 2019   and
con.cases                                     2025:KER:24504

EXHIBIT R6(E)    A TRUE COPY OF THE ORDER BEARING

NO.SC(2)/29529/09/DPI/DDIS. DATED 15.07.2009 ISSUED BY THE 2ND RESPONDENT.

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

APPENDIX OF WP(C) NO.24150/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 04.06.1996.

EXHIBIT P2 A TRUE COPY OF THE APPOINTMENT ORDER DATED 02.06.1997 OF THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE ORDER NO.SMA/29/21/475, DATED 29.07.1998 ISSUED BY THE 5TH RESPONDENT REVERTING THE POST OF U.P.S.T.

EXHIBIT P4 A TRUE COPY OF G.O(RT)NO.1618/ 2009/G.EDN.

DATED 23.04.2009 ISSUED THE 1ST BY RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE ORDER NO.EDN. 16/2009 DATED 18.08.2009 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE APPROVAL ORDER NO.B4/265/2009/D.DIS. DATED 23.09.2009 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE PROMOTION ORDER OF THE PETITIONER DATED 15.10.2003 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P8 A TRUE COPY OF THE ORDER NO.EDN/17/2006, DATED 27.09.2006 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P9 A TRUE COPY OF THE PROMOTION ORDER OF THE PETITIONER DATED 15.06.2007 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P10 A TRUE COPY OF ORDER NO.E.T4/1789/17/DPI DATED 20.02.2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P11 A TRUE COPY OF THE COMMON JUDGMENT DATED 05.08.2021 IN W.P.(C).NO.28213/2018.

EXHIBIT P12 TRUE COPY OF G.O(RT)NO.2257/2022/GEDN DATED 05.04.2022 ISSUED BY THE 1ST RESPONDENT.

W.P(C) No.31643 of 2019   and
con.cases                                     2025:KER:24504

EXHIBIT P13      TRUE COPY OF THE ORDER NO.B5/34913/2022 DATED

01.06.2022 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P14 TRUE COPY OF G.O.(P)NO.3641/2019/G.EDN., DATED 16.09.2019 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P15 TRUE COPY OF THE ORDER BEARING NO.B4/5409/2019/DEO DATED 01.02.2023 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P16 A TRUE COPY OF THE ORDER BEARING NO.E.T.5/4713/2021/D.G.E., DATED 02.03.2023 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P17 TRUE COPY OF THE ORDER BEARING NO. G.O.(RT) NO.5141/2024/GEDN DATED 21.08.2024 ISSUED BY THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS:

EXHIBIT R6(A) TRUE COPY OF THE ORDER GO.(RT) NO.455/2018/G.EDN.DATED 29.1.2018 ISSUED BY THE GOVERNMENT.

EXHIBIT R8(A) A TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT GO(RT).NO.4948/2004/GEL.EDN.DATED 19/11/2004

EXHIBIT R8(B) A TRUE COPY OF THE LETTER NO.E.T.4/10575/2012/DPI DATED 16/3/2012 OF 2ND RESPONDENT

EXHIBIT R6(A) TRUE COPY OF THE ORDER G.O.(RT) NO.455/2018/G.EDN. DATED 29/01/2018 ISSUED BY THE GOVERNMENT.

EXHIBIT R7(A) A TRUE COPY OF THE ORDER NO B4/6275/09/DDIS DATED 23.9.2009 ISSUED BY THE 3RD RESPONDENT

EXHIBIT R7(B) A TRUE COPY OF THE ORDER ISSUED BY THE 5TH RESPONDENT AS ORDER NO SM/SHS/1/15-16 DATED 16.12.2015

EXHIBIT R6(B) TRUE COPY OF THE ORDER, G.O.(MS) NO.

240/2000/G.EDN. DATED 24-7-2000 ISSUED BY THE GOVERNMENT.

W.P(C) No.31643 of 2019   and
con.cases                                     2025:KER:24504


EXHIBIT R6(C)    TRUE COPY OF THE ORDER, G.O.(P) NO.

175/99/G.EDN. DATED 26-7-1999 ISSUED BY THE GOVERNMENT.

EXHIBIT R6(D) TRUE COPY OF THE ORDER, G.O.(P) NO.

240/99/G.EDN. DATED 29-9-1999 ISSUED BY THE GOVERNMENT.

W.P(C) No.31643 of 2019    and
con.cases                                         2025:KER:24504

                          APPENDIX OF WP(C) 31643/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1    TRUE COPY OF THE APPOINTMENT ORDER OF THE
              PETITIONER DATED 03.06.1996.

EXHIBIT P2    TRUE COPY OF THE APPOINTMENT ORDER OF THE
              PETITIONER DATED 04.06.1998.

EXHIBIT P3    TRUE COPY OF THE APPOINTMENT ORDER OF THE
              PETITIONER DATED 03.06.2013.

EXHIBIT P3    TRUE COPY OF THE ORDER DATED 14.08.2017 ISSUED
              BY THE DEO, ATTINGAL.

EXHIBIT P4    TRUE COPY OF REQUEST MADE BY THE PETITIONER

BEFORE THE MANAGER DATED 07.01.2008.

EXHIBIT P5 TRUE COPY OF THE G.O.(MS)NO.187/03/G.EDN.DATED 16.07.2003.

EXHIBIT P6 TRUE COPY OF THE G.O(MS)NO.300/03/G.EDN.DATED 01.11.2003.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.18259/2013 DATED 19.12.2016.

EXHIBIT P8 TRUE COPY OF THE ORDER NO.E.T.4/1789/17/DPI DATED 20.02.2017.

EXHIBIT P9 TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 01.04.2017.

EXHIBIT P10 TRUE COPY OF THE G.O(RT)NO.3836/2017/G.EDN.DATED 23.10.2017.

EXHIBIT P11 TRUE COPY OF THE G.O.(RT)NO.455/2018/G.EDN.DATED 29.01.2018.

EXHIBIT P12 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.36548/2017 DATED 19.12.2018.

W.P(C) No.31643 of 2019 and con.cases 2025:KER:24504

EXHIBIT P13 TRUE COPY OF THE G.O(RT)NO.3641/2019/G.EDN.DATED 16.09.2019.

EXHIBIT P14 TRUE COPY OF THE LETTER NO.B4/1949/D.E.O/2020 DATED 04.11.2020.

EXHIBIT P15 TRUE COPY OF THE COMMUNICATION VIDE LETTER NO.SM/SHS/1/20-21/57 DATED 15.02.2021 OF THE CORPORATE MANAGER.

EXHIBIT P16 TRUE COPY OF THE COMMUNICATION OF THE PETITIONER TO THE MANAGER DATED 26.02.2021.

EXHIBIT P17 TRUE COPY OF THE NO.ET(4)/63160/2013/DP1/K.DIS.DATED 18.05.2015 OF THE DP1.

EXHIBIT P18 TRUE COPY OF THE ORDER NO.SM/SHS/1/15-16 DATED 16.12.2015 OF THE MANAGER.

EXHIBIT P19 TRUE COPY OF THE SENIORITY LIST AS ON 1/1/2011 PUBLISHED BY THE MANAGEMENT

EXHIBIT P20 TRUE COPY OF THE ORDER G.O.(RT) NO.2257/2022/GEDN DATED 5/4/2022 ISSUED BY THE GOVERNMENT.

RESPONDENTS' EXHIBITS:

EXHIBIT TRUE COPY OF THE G.O.(MS).NO.11/2002/G.EDN.

R4(A)         DATED 07/01/2002.