Kerala High Court
Manoj Mathew vs The State Of Kerala on 28 March, 2025
2025:KER:27474
W. P. (C) Nos. 6515 of 2018,
33721 of 2018 and 6679 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 28TH DAY OF MARCH 2025 / 7TH CHAITHRA, 1947
WP(C) NO. 6515 OF 2018
PETITIONER:
MANOJ MATHEW, S/O. M. G. MATHEW, AGED 40,
MULAYAKONATH MINI COTTAGE, CHENKULAM P.O., KOLLAM-
691510.
BY ADVS. DR.V.N.SANKARJEE, SRI.V.N.MADHUSUDANAN,
SRI.S.SIDHARDHAN & SMT.R.UDAYA JYOTHI
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
SECRETARIAT ANNEXE-11, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION
JAGATHY, THIRUVANANTHAPURAM-695014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM, THEVALLY, PIN-691009.
4 THE DISTRICT EDUCATIONAL OFFICER,
KOTTARAKKARA-691506.
5 THE ASSISTANT EDUCATIONAL OFFICER,
VELIYAM, ODANAVATTOM P.O., KOLLAM-691512.
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6 GLADSTONE GEORGE VARGHESE,
S/O. G. GEORGE, AGED 35, MULAYAKONATH GIE-GEO
COTTAGE, CHENKULAM P.O., OYOOR, KOLLAM-691510.
7 M. ALEXANDER, S/O. GHEEVARGHESE, AGED 88,
MULAYAKONATH ELSY VILASAM PUNNAKODE, CHENKULAM P.O.,
PIN-691510, KOLLAM.
ADVS. SRI.B.BIPIN, SRI.R.REJI, SRI.M.V.THAMBAN,
SMT.THARA THAMBAN & SRI.ARUN BOSE FOR R7
ADV. SRI.V.A.MUHAMMED FOR R6
SMT.SURYA BINOY, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
28.03.2025, ALONG WITH WP(C) NOS. 33721/2018 AND 6679/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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33721 of 2018 and 6679 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 28TH DAY OF MARCH 2025 / 7TH CHAITHRA, 1947
WP(C) NO. 33721 OF 2018
PETITIONER:
MANOJ MATHEW, S/O M.G. MATHEW, AGED 40, MULAYAKONATH
MINI COTTAGE, CHENKULAM PO, KOLLAM 691 510.
BY ADVS. DR.V.N.SANKARJEE, SRI.V.N.MADHUSUDANAN,
SRI.S.SIDHARDHAN, SMT.R.UDAYA JYOTHI, SRI.M.M.VINOD,
SMT.M.SUSEELA, SMT.ARYA BALACHANDRAN &
SRI.SUDHAKARAN V.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
SECRETARIAT ANNEXE II, THIRUVANATHAPURAM- 695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION,KOLLAM,THEVALLY,PIN-
691009.
4 THE DISTRICT EDUCATIONAL OFFICER,KOTTARAKKARA-691
506.
5 THE ASSISTANT EDUCATIONAL OFFICER,
VELIYAM, ODANAVATTOM P.O., KOLLAM-691 512.
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6 GLADSTONE GEORGE VARGHESE,
S/O.G.GEORGE, AGED 35, MULAYAKONATH GIE-GEO COTTAGE,
CHENKULAM P.O., OYOOR, KOLLAM-691 510.
7 M.ALEXANDER,
S/O.GHEEVARGHESE, AGED 88, MULAYAKONATH ELSY VILASAM,
PUNNAKODE, CHENKULAM P.O., PIN-691 510, KOLLAM.
ADVS. SRI.B.BIPIN, SRI.R.REJI, SRI.M.V.THAMBAN,
SMT.THARA THAMBAN & SRI.ARUN BOSE FOR R7
ADV. SRI.V.A.MUHAMMED FOR R6
SMT.SURYA BINOY, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
28.03.2025, ALONG WITH WP(C) NOS.6515/2018 AND 6679/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:27474
W. P. (C) Nos. 6515 of 2018,
33721 of 2018 and 6679 of 2021
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 28TH DAY OF MARCH 2025 / 7TH CHAITHRA, 1947
WP(C) NO. 6679 OF 2021
PETITIONER:
MANOJ MATHEW, AGED 42, S/O. M.G.MATHEW, MULAYAKONATH,
MINI COTTAGE, CHENKULAM P.O., KOLLAM DISTRICT-691510.
ADVS. DR.V.N.SANKARJEE, SRI.V.N.MADHUSUDANAN,
SMT.R.UDAYA JYOTHI, SRI.M.M.VINOD, SMT.M.SUSEELA,
SMT. KEERTHI B. CHANDRAN, SRI.VIJAYAN PILLAI P.K.,
SRI.C.PURUSHOTHAMAN NAIR, SRI.SANAL C.S &
SRI.NITHEESH.M
RESPONDENTS:
1 THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO
GOVERNMENT, GENERAL EDUCATION (F) DEPARTMENT,
GOVERNMENT SECRETARIAT ANNEXE-11, THIRUVANANTHAPURAM
DISTRICT-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, GENERAL EDUCATION
DEPARTMENT, JAGATHY, THIRUVANANTHAPURAM DISTRICT,
PIN-695014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM, THEVALLY, KOLLAM DISTRICT-691009.
4 THE DISTRICT EDUCATIONAL OFFICER,
KOTTARAKKARA, KOLLAM DISTRICT-691506.
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5 THE ASSISTANT EDUCATIONAL OFFICER,
VELIYAM, ODANAVATTOM P.O., KOLLAM DISTRICT-691512.
6 GLADSTONE GEORGE VARGHESE, AGED 38,
S/O. G.GEORGE, MULAYAKONATH, GIE-GEO COTTAGE,
CHENKULAM P.O., OYOOR, KOLLAM DISTRICT-691510.
ADVS.SRI.V.A.MUHAMMED & SRI.M.SAJJAD FOR R6
SMT.SURYA BINOY, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
28.03.2025, ALONG WITH WP(C) NOS.6515/2018 AND 33721/2018, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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7
MOHAMMED NIAS C. P. , J.
===========================================
W. P. (C) Nos. 6515 of 2018, 33721 of 2018 and
6679 of 2021
===========================================
Dated this the 28th day of March, 2025
JUDGMENT
The petitioner and the 6th respondent in WP(C) No.6679 of 2021 are
stated to be the joint owners of a property measuring 1 acre comprised in
Sy. No.705/1-2 of Pooyapally Village which houses the Mar Gregorious
Memorial Lower Primary School (MGM LP School), an aided school, on
the strength of a Will bearing No.46/1992 of the SRO, Oyoor and also, the
judgment and decree dated 23.7.2009 in O.S.No.424/2003 on the file of the
Munsiff Court, Kottarakara. It is submitted that, originally, the
petitioner's grandfather C.M.Geevarghese was the owner and manager of
MGM LP School, who transferred the ownership and managership to his
wife Aleyamma as per a gift deed bearing No.385/1969 on the file of the
SRO, Pooyapally, which was duly approved by the educational authorities.
2. The petitioner contends that even before Ext.P1 decree, the
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6th respondent had submitted an application on 14.8.2003 before the
5th respondent-Assistant Educational Officer, Veliyam, requesting a
change of management of the school in question in his name, as per
Ext.P2 application. The 5th respondent had rejected the Ext.P2
application, directing the 6th respondent to submit a fresh application
before the 2nd respondent, Director of General Education through Ext.P3
order dated 24.8.2004.
3. The 6th respondent challenged Ext.P3 order in WP(C) No.
26318/2004, which was disposed of through Ext.P4 judgment directing
the 6th respondent to avail the statutory remedies. Though
W.A.No.2359/2007 was filed against the judgment, the same was
dismissed as per Ext.P5 judgment. The 6th respondent, thereafter, moved
the Government which led to Ext.P6 order directing the 6 th respondent to
prepare a bye law for the management of the school and to get it
approved by the authorities concerned, which was also challenged by him
by filing WP(C) No.19786/2009, in which this Court passed Ext.P7
judgment on 23.3.2017 directing the Deputy Director of Education to
dispose of the representation preferred by the 6th respondent with notice
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to all the parties.
4. The writ petitioner contends that the 3rd respondent did not
afford any opportunity of hearing to the petitioner and in total violation
of the directions in Ext.P7 judgment and without providing a copy of the
representation which was being considered, was proceeding with the
matter, which made the petitioner prefer a representation dated 3.7.2017
before the 3rd respondent, marked as Ext.P8. The 3 rd respondent, in the
meantime, issued Ext.P9 communication dated 3.7.2017, enclosing a copy
of the draft bye law submitted by the 6 th respondent. The petitioner again
submitted a representation on 10.7.2017 requesting to provide an
opportunity for hearing as directed in Ext.P7 judgment also pointing out
the mistakes in the draft bye law supplied to him and prepared by the
6th respondent.
5. The petitioner had also forwarded Ext.P10 draft bye law he
prepared through the said representation. The 3rd respondent passed
orders on 18.9.2017, Ext.P11 again relegating the matter to the
5th respondent-AEO with a direction to the parties to submit attested bye
laws for approval after considering the suggestions of the writ petitioner
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and by attempting a conciliation. The 5th respondent had prepared a
report dated 9.11.2017 as regards the hearing conducted on 3.11.2017 and
issued a copy of the same to the petitioner, marked as Ext.P12, which
shows that the writ petitioner had demanded the partition of the school
premises before the approval of the bye law. The writ petitioner disputes
having made such a demand and submits that all he demanded was to
demarcate the boundary between the MGM LP School and the St.Thomas
High School, run by another agency.
6. In the meanwhile, the 6th respondent approached this Court by
filing WP(C) No.32963/2017, which was disposed of through Ext.P13
judgment on 28.11.2017, directing the Assistant Educational Officer to
dispose of the representation preferred by him. The petitioner submits
that no notice was issued by the 5 th respondent and also, the copy of the
representation was not served on him. On noticing that the
5th respondent was proceeding, the petitioner submitted Ext.P14
representation on 2.2.2018 requesting to provide a copy of the
representation. The petitioner had again submitted a representation on
13.2.2018 requesting an opportunity for a hearing. Thereafter, the
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petitioner filed WP(C) No.6515/2018, seeking a direction to the official
respondents to dispose of the proceedings pursuant to Ext.P11 therein
after demarcating the properties mentioned above. Despite the request of
the petitioner to provide a copy of the representation preferred by the
6th respondent, the same was not done. Ext.P17 order was passed on
19.9.2018, through which the 6th respondent was appointed as a
temporary manager till a bye law was approved. Ext.P17 is challenged in
WP(C) No. 33721/2018.
7. The petitioner has preferred WP(C) No.6679/2021 mainly
contending that the 6th respondent cannot be made even the temporary
manager going by the interdiction placed in Rule 8(2) of Chapter III of the
Kerala Education Act and Rules, 1959, as he is permanently employed as
Additional Manager CNG (O&M) at Indraprastha Gas Ltd., South Delhi.
This is a company owned and controlled by the Gas Authority of India
Ltd. (GAIL), the Bharath Petroleum Corporation Ltd. (BPCL) and the
Government of NCT of Delhi. The prayer in WP(C) No.6679/2021 is to
declare that the 6th respondent is disqualified for the reasons stated
above and also to appoint the petitioner as the Manager of the MGM LP
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School and to approve the same. There is also a prayer to dispose of
Ext.P22 representation, which is submitted before respondents 2 to 5.
8. Ext.P22 raises a question of disqualification of the 6 th respondent
which has to be considered in the first instance by the 5 th respondent-
Assistant Educational Officer with notice to the 6 th respondent and other
affected parties, if any, as well and strictly in accordance with the
provisions of the Kerala Education Act and Rules. A copy of Ext.P22 has to
be served on the 6th respondent and other parties before a final decision
is taken on Ext.P22. The 5th respondent shall pass appropriate orders
within two months from the date of receipt of a copy of this judgment.
9. As regards the relief sought in WP(C) No.33721/2018, namely
quashing of Ext.P17, the petitioner's specific contention is that a copy of
the representation preferred by the 6th respondent was not supplied to
the writ petitioner despite specific requests made in that regard. There is
no denial of the above averment by the official respondents. Given the
above, Ext.P17 in WP(C) No.33721/2018 is also quashed. There will be a
direction to the 5th respondent-Assistant Educational Officer to
reconsider the issue decided in Ext.P17 with notice to the writ petitioner
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and the 6th respondent and other affected parties, if any, and after
providing a copy of the representation preferred by the 6 th respondent
which led to the passing of the Ext.P17 order. A decision shall be taken
on the subject matter of Ext.P17 within two months.
10. Till orders are passed as directed above, the arrangement made
in Ext.P17 or Ext.P20, whichever is in force, will continue to operate.
However, it is made clear that the 6th respondent or anyone else
officiating now cannot make any appointments in the school in question
till a decision is taken as directed by this Court. It will be open to the writ
petitioner, the 6th respondent and any other affected parties to file their
written submissions before the 5th respondent, which shall be adverted to
while passing orders as directed above.
In view of the orders passed in the connected writ petitions, no
order is required to be passed in WP(C) No.6515/2018.
The Writ Petitions are disposed of as above.
Sd/-
MOHAMMED NIAS C. P.,
JUDGE
MMG
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APPENDIX OF WP(C) NO.6515/2018
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DECREE DATED 23.7.2009 IN O.S.NO.
424/2003 ON THE FILE OF MUNSIFF'S COURT, KOTTARAKKARA.
EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 14.8.2003 BY THE
6TH RESPONDENT BEFORE THE 5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER/LETTER NO.F-4630/03 DATED
24.8.2004 OF THE 5TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 20.7.2007 IN W.P.(C)
NO. 26318/2004.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 5.10.2007 IN W.A. NO.
2359/2007.
EXHIBIT P6 TRUE COPY OF THE ORDER NO.50006/F3/08/G.EDN DATED
19.11.2008 PASSED BY THE GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.3.2017 IN W.P.(C)
NO. 19786/2009.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 3.7.2017
SUBMITTED BY THE PETITIONER.
EXHIBIT P9 TRUE COPY OF THE LETTER NO. B2-9460/2017 DATED
3.7.2017 TOGETHER WITH COPY OF DRAFT BYE-LAW ISSUED BY
3RD RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE DRAFT BYE-LAW TOGETHER WITH
REPRESENTATION DATED 10.7.2017 SUBMITTED BY THE
PETITIONER.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B2-9460/2017 BY THE 3RD
RESPONDENT DATED 18.9.2017.
EXHIBIT P12 TRUE COPY OF THE DRAFT BYE-LAW TOGETHER WITH
REPRESENTATION DATED 10.7.2017 SUBMITTED BY THE
PETITIONER.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 28.11.2017 IN W.P.(C)
NO. 32963/2017.
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EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED 13.2.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED 17.2.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P16 TRUE COPY OF COVENANT/UDAMPADY BEARING NO. 4692/1960
ON THE FILE OF S. R. O. KOTTARAKKARA.
RESPONDENTS'
EXHIBITS:
EXHIBIT R7 (A) TRUE EXTRACT COPY OF THE PLAINT IN O.S.NO.451/2018
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APPENDIX OF WP(C) NO.33721/2018
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DECREE DATED 23.07.2009 IN
O.S.NO.424/2003 ON THE FILE OF MUNSIFF'S COURT,
KOTTARAKKARA.
EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 14.08.2003 BY THE
6TH RESPONDENT BEFORE THE 5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER/LETTER NO.F-4630/03 DATED
24.08.2004 OF THE 5TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 20.07.2007 IN
WP(C)NO.26318/2004.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 05.10.2007 IN
W.A.NO.2359/2007.
EXHIBIT P6 TRUE COPY OF THE ORDER NO.50006/F3/08/G.EDN DATED
19.11.2008 PASSED BY THE GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.03.2017 IN
WP(C)NO.19786/2009.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 03.07.2017
SUBMITTED BY THE PETITIONER.
EXHIBIT P9 TRUE COPY OF THE LETTER NO.B2-9460/2017 DATED
03.07.2017.
EXHIBIT P10 TRUE COPY OF THE DRAFT BYE-LAW TOGETHER WITH
REPRESENTATION DATED 10.07.2017 SUBMITTED BY THE
PETITIONER.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B2-9460/2017 BY THE 3RD
RESPONDENT DATED 18.09.2017.
EXHIBIT P12 TRUE COPY OF THE DRAFT BYE-LAW TOGETHER WITH
REPRESENTATION DATED 09.04.2017 SUBMITTED BY THE
PETITIONER.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 28.11.2017 IN
WP(C)NO.32963/2017.
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EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED 13.02.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED 17.02.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P16 TRUE COPY OF CONVENANT/UDAMPADY BEARING NO.4692/1960
DATED 13.06.1960 ON THE FILE OF S.R.O., KOTTARAKKARA.
EXHIBIT P17 TRUE COPY OF THE ORDER NO.F/1857/17 DATED 19.09.2018.
EXHIBIT P18 TRUE COPY OF LETTER DATED 29.08.2018 ISSUED BY THE
ASSISTANT ENGINEER, LSGD SECTION, POOYAPPALLY GRAMA
PANCHAYAT TO THE 5TH RESPONDENT TOGETHER WITH JOINT
INSPECTION REPORT AS TO GOVERNMENT SCHOOLS-POOYAPPALLY
GRAMA PANCHAYAT.
EXHIBIT P-19 TRUE COPY OF ORDER NO. B1/11782/2019(1) DATED
10.12.2021 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P-20 TRUE COPY OF THE INFORMATION DATED 20.2.2023 ISSUED BY
THE PUBLIC INFORMATION OFFICER M.G.M.L.P. SCHOOL
TOGETHER WITH PETITIONER'S APPLICATION DATED 25.1.2023
UNDER RIGHT TO INFORMATION ACT
RESPONDENTS' EXHIBITS:
EXHIBIT R7 (A) TRUE EXTRACT COPY OF THE PLAINT IN O.S.NO.451/2018
EXHIBIT R6(A) TRUE COPY OF THE LETTER OF THE 5TH RESPONDENT VIDE
NO.F/2174/2018 DATED 30.08.2018.
EXHIBIT R6(B) TRUE COPY OF THE LETTER ADDRESSING THE 5TH RESPONDENT
BY THE 6TH RESPONDENT.
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APPENDIX OF WP(C) NO.6679/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DECREE DATED 23.7.2009 IN
OS.NO.424/2003 ON THE FILE OF MUNSIFF'S COURT,
KOTTARAKKARA.
EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 14.8.2003 BY THE
6TH RESPONDENT BEFORE THE 5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER/LETTER NO.F-4630/03 DATED
24.8.2004 OF THE 5TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 20.7.2007 IN WP(C)
NO.26318/2004 OF THIS HONOURABLE COURT.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 5.10.2007 IN
W.A.NO.2359/2007 OF THIS HONOURABLE COURT.
EXHIBIT P6 TRUE COPY OF THE ORDER NO.50006/F3/08/G.EDN. DATED
19.11.2008 PASSED BY THE GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.3.2017 IN WP(C)
NO.19786/2009 OF THIS HONOURABLE COURT.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 3.7.2017
SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE LETTER NO.B2-9460/2017 DATED
3.7.2017 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE DRAFT BYE-LAW TOGETHER WITH
REPRESENTATION DATED 10.7.2017 SUBMITTED BY THE
PETITIONER.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B2-9460/2017 BY THE 3RD
RESPONDENT DATED 18.9.2017.
EXHIBIT P12 TRUE COPY OF THE REPORT OF THE 5TH RESPONDENT DATED
9.11.2017.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 28.11.2017 IN WP(C)
NO.32963/2017 OF THIS HONOURABLE COURT.
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EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED 13.2.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED 17.2.2018
SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P16 TRUE COPY OF COVENANT/UDAMPADY BEARING NO.4692/1960
DATED 13.6.1960 ON THE FILE OF S.R.O. KOTTARAKKARA.
EXHIBIT P17 TRUE COPY OF THE ORDER NO.F/1857/17 DATED 19.9.2018.
EXHIBIT P18 TRUE COPY OF THE LETTER DATED 29.8.2018 ISSUED BY THE
ASSISTANT ENGINEER, LSGD SECTION, POOYAPPALLY GRAMA
PANCHAYAT TO THE 5TH RESPONDENT TOGETHER WITH JOINT
INSPECTION REPORT AS TO GOVERNMENT SCHOOLS-
POOYAPPALLY GRAMA PANCHAYAT.
EXHIBIT P19 TRUE COPY OF THE INTERIM ORDER DATED 16.10.2018 IN
WP(C) NO.33721/2018 OF THIS HONOURABLE COURT.
EXHIBIT P20 TRUE COPY OF THE ORDER NO.GEDN-F3/32/2019-G.EDN.
DATED 7.5.2019 ISSUED BY THE 1ST RESPONDENT TO THE
2ND RESPONDENT.
EXHIBIT P21 TRUE COPY OF THE 6TH RESPONDENT'S PROFILE AS SHOWN IN
THE WEBSITE OF INDRAPRASTHA GAS LIMITED.
EXHIBIT P22 TRUE COPY OF THE REPRESENTATION DATED 26.2.2021
SUBMITTED TO RESPONDENTS 2, 3, 4 & 5 TOGETHER WITH
POSTAL RECEIPTS (4 IN NUMBER), POSTAL TRACK
CONSIGNMENTS (2 IN NUMBER) IN RESPECT OF RESPONDENTS
2 AND 4 AND POSTAL ACKNOWLEDGEMENTS (2 IN NUMBER) IN
RESPECT OF RESPONDENTS 3 AND 5.
