Kerala High Court
The Manager, (R.M Parameswaran,) ... vs State Of Kerala on 2 May, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 36659 OF 2022
PETITIONERS:
1 SAMAJAM HIGHER SECONDARY SCHOOL
MUTHUKULAM, MUTHUKULAM SOUTH P.O,
ALAPPUZHA DISTRICT,
PIN- 690 506,
REPRESENTED BY ITS MANAGER.
2 CHENTHRAPPINNI HIGHER SECONDARY SCHOOL,
REP.BY ITS MANAGER, P.O.
CHENTHRAPPINNI,
TRICHUR - 680 687, REPRESENTED BY ITS MANAGER.
3 MUKKOM MUSLIM ORPHANAGE COMMITTEE,
MUKKOM, KOZHIKODE DISTRICT - 673 602,
REPRESENTED BY ITS MANAGER.
4 SREE NARAYANA HIGHER SECONDARY SCHOOL,
OKKAL, REPRESENTED BY ITS MANAGER.
5 SREE NARAYANA GIRI LOWER PRIMARY SCHOOL,
THOTTUMUGAM, ALUVA, ERNAKULAM DISTRICT - 683 105,
REPRESENTED BY ITS MANAGER
(THE SECRETARY OF S.N.S.SAMAJAM).
6 N.S.S.U.P.SCHOOL,
CHUNAKARA NORTH,ALAPPUZHA,
REPRESENTED BY ITS MANAGER.
7 H.S.S.THIRUVAMPADY,
PAZHAVEEDU P.O, ALAPPUZHA-9,
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REPRESENTED BY ITS MANAGER.
8 KOPPARETHU HIGHER SECONDARY SCHOOL,
PUTHIYAVILA, PATTOLI MARKET P.O,
ALAPPUZHA-690531,
REPRESENTED BY ITS MANAGER.
9 P.P.M HIGHER SECONDARY SCHOOL,
KOTTUKKARA, P.O. KONDOTTY-673638,
REPRESENTED BY ITS MANAGER.
10 S.N.D.P.H.S.SCHOOL,
KUTTAMANGAIAM P.O, KAINAKARY,
ALAPPZUHA-688501,
REPRESENTED BY ITS MANAGER K.A.PRAMOD.
11 T.D.H.S.SCHOOL,
THURAVOOR, ALAPPUZHA DISTRICT,
REPRESENTED BY IT MANAGER H.PREMKUMAR.
12 MSM HIGHER SECONDARY SCHOOL,
KALINGAPARAMBA,
MALAPPURAM,
REPRESENTED BY ITS MANAGER.
13 ABDULLA KUNJU MEMORIAL HIGHER SECONDARY SCHOOL,
MYLAPURE, UMAYANALLOORR P.O.,
KOLLAM 691 589,
REPRESENTED BY ITS MANAGER.
14 V.M.H.M. HIGHER SECONDARY SCHOOL,
ANAYAMKUNNU, P.O.KUMARANELLUR,
MUKKOM, KOZHIKODE DISTRICT,
REPRESENTED BY ITS MANAGER.
15 C.P.POCKER HAJI MEMORIAL HIGHER SECONDARY SCHOOL,
OZHUR, VELLACHAL P.O., MALAPPURAM DISTRICT 676 106,
REPRESENTED BY ITS MANAGER.
16 NARAYANAN NAIR MEMORIAL HIGHER SECONDARY SCHOOL,
CHELAMBRA, PULLIPARAMBU P.O,
MALAPPURAM - 673 634,
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REPRESENTED BY ITS MANAGER.
17 PAPPU MASTER MEMORIAL UPPER PRIMARY SCHOOL,
CHENTRAPPINNI, THRISSUR DISTRICT,
REPRESENTED BY ITS MANAGER.
18 DEVI VILASAM VOCATIONAL HIGHER SECONDARY SCHOOL,
VELIYAMBALAM, NADAVAYAL, PULPALLY, WAYANAD - 673579,
REPRESENTED BY ITS MANAGER.
BY ADVS.
SRI M.R.ANISON
SMT.P.A.RINUSA
SMT. V.BHARGAVI (PANANGAD)
SMT.A.MEENAKSHI
SMT.V.P.SEEMANDINI (SR.)(K/392/1976)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN-695 014.
ADDL.R3 TI R5 IMPLEADED
3 KERALA FEDERATION OF THE BLIND REPRESENTED BY
DR.HABEEB.C PRESIDENT
VANCHIYOOR P.O, THIRUVANANTHAPURAM , RESIDING AT
CHULILYIL HOUSE, VYTHIRI P.O, WAYANAD
(IMPLEADED AS PER ORDER DATED 04.07.2023 IN IA 4/2023)
4 MAHIN .C
S/O ASAD CHITTAYAM HOUSE, MARKET
P.O,MUVATTUPUHA,VELLORKUNNAM ( IMPLEADED AS PER ORDER
DATED 04.07.2023 IN IA 4/2023)
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5 AMEER JINNA
S/O MUHAMMED ALI JINNA, PALLATHUPARAMBIL HOUSE,
THODUPUHA EAST P.O IDUKKI (IMPLEADED AS PER ORDER DATED
04.07.2023 IN IA 4/2023)
BY ADVS.
A.P.JAYARAJ (ANJILIKKAL)
P.K.NANDINI
JUBYRAJ.A.P
JISHAMOL CLEETUS
SHRI P.SANTHOSH KUMAR, SPL.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).12462/2023 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 12462 OF 2023
PETITIONER:
BINIL SEKHAR
AGED 28 YEARS
S/O. SUGUNAN, CLERK, S.N.V.H.S.S. SREEKANTESWARAM,
POOCHAKKAL.P.O., CHERTHALA, ALAPPUZHA -688 526 RESIDING
AT 'VAPPUZHAVELI', POOCHAKKAL.P.O., ALAPPUZHA-,
PIN - 688526, PH: 9846431082
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
MS. GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
MS.SREELEKSHMI A.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, THIRUVANANTHAPURAM -,
PIN - 695014
3 THE ASSISTANT DIRECTOR
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VOCATIONAL HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
CHENGANNUR-, PIN - 689121
4 THE CORPORATE MANAGER
SREE NARAYANA VOCATIONAL HIGHER SECONDARY SCHOOL,
SREEKANTESWARAM, S.N.D.P. BRANCH 544, CHERTHALA,
ALAPPUZHA-, PIN - 688526
BY ADVS.
SRI P.SANTHOSH KUMAR, SPL.GOVERNMENT PLEADER
SRI A.N.RAJAN BABU
SRI P.GOPALAKRISHNAN (MVA)(K/932/2000)
SRI A.R.EASWAR LAL(K/133/2008)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 13312 OF 2023
PETITIONER:
THE MANAGER, VIVEKODAYAM SANSKRIT VOCATIONAL HIGHER
SECONDARY SCHOOL
AGED 66 YEARS
EZHUKONE, KOLLAM - 691 505, HAREENDERAN, AGED 66 YEARS,
S/O. NEELAKANDAN, RESIDING AT SREESAILAM', EZHUKONE,
KOLLAM-, PIN - 691505
BY ADVS.
SRI ELVIN PETER P.J.(SR.)
SRI K.R.GANESH
MS.GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
SMT.SREELEKSHMI A.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF
GENERAL EDUCATION, THIRUVANANTHAPURAM -, PIN - 695014
3 THE ASSISTANT DIRECTOR
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VOCATIONAL HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
KOLLAM-, PIN - 691001.
4 VALSALYA SASIDHARAN
W/O. PRAVEEN. C.S., NON-VOCATIONAL TEACHER (SENIOR)
COMMERCE, VSVHSS, EZHUKONE, EZHUKONE.P.O., KOLLAM-
691505, RESIDING AT RAGAM', KALANJOOR.P.O.,
PATHANAMTHITTA DISTRICT-, PIN - 689694
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 14576 OF 2023
PETITIONER:
MRS. SALIJA P. SAGAR
AGED 44 YEARS
H.S.S.T. (JR) BOTANY, C.M.S. HIGHER SECONDARY SCHOOL,
MELUKAVU, KOTTAYAM DISTRICT, PIN - 686652
BY ADVS.
SRI KURIAN GEORGE KANANTHANAM (SR.)
SRI TONY GEORGE KANNANTHANAM
SRI ALEX GEORGE (CHAMAPPARAYIL)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, VAYASKARAKUNNU, KOTTAYAM,
PIN - 686001
4 THE CORPORATE MANAGER
C.M.S. SCHOOLS, C.S.I. EAST KERALA DIOCESE,
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MELUKAVUMATTAM, KOTTAYAM DISTRICT, PIN - 686652
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 14593 OF 2023
PETITIONERS:
1 KUNHIKRISHNAN NAIR
AGED 85 YEARS
MANAGER, MAK.G.M.S. U.P. SCHOOL, KUZHUKKALLOUR,
KOZHUKKALLOUR.P.O., MEPPAYYOOR (VIA), KOZHIKODE, PIN -
673524
2 T.T.KUNHAMMEDOO
AGED 82 YEARS
MANAGER, T.T.K.M. ALP SCHOOL, THEKKEKULAMBA,
PARAPPUR.P.O., MALAPPURAM DISTRICT, PIN - 676503
3 BINDU.M
AGED 48 YEARS
MANAGER, ALPS, AVIDANALLUR, AVIDANALLUR.P.O. NADUVANNUR
VIA, KOZHIKODE, PIN - 673614
4 SASI MADAPARAMBATH
AGED 52 YEARS
MANAGER, NADUPOYIL U.P. SCHOOL, VADAYAM.P.O., VIA.
KAKKATTIL, KOZHIKODE, PIN - 673507
5 SHAHIDA.T.T
AGED 41 YEARS
MANAGER, PARAPPUR EAST AMLP SCHOOL, PARAPPUR.P.O.,
KOTTAKKAL VIA. MALAPPURAM, PIN - 676503
6 IBRAYI.K.K
AGED 55 YEARS
MANAGER, PERAMBRA EAST AMLP SCHOOL, THANDORAPPARA, VIA.
KAYANNA, KOZHIKODE, PIN - 673526
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7 MURALI.K.P
AGED 62 YEARS
MANAGER, GURUDEVA VILASAM ALP SCHOOL, THALAKKULATHUR,
KOZHIKODE, PIN - 673317
8 K.P. SULAIMAN HAJI
AGED 58 YEARS
MANAGER, NEERAD AMLP SCHOOL, MUTHUVALLUR.P.O., KONDOTTY
(VIA), MALAPPURAM, PIN - 673638
9 KUNHABDULLA.K
AGED 71 YEARS
MANAGER, CHANGERAMVELLI MLP SCHOOL, MEPPAYYUR.P.O.
KOZHIKODE, PIN - 673524
10 SUSHEELA.V.K
AGED 78 YEARS
MANAGER, S.V.L.P. SCHOOL, MUDAVENTHERI, THUNERI.P.O.,
NADAPURAM VIA, KOZHIKODE, PIN - 673505
11 T.C. RADHA
AGED 67 YEARS
MANAGER, PALLIKKARA CENTRAL L.P. SCHOOL,
PALLIKKARA.P.O., MELADI VIA., KOZHIKODE, PIN - 673522
12 AMMAD.K
AGED 80 YEARS
MANAGER, BHOOMIVATHUKKAL M.L.P. SCHOOL, KODIYURA POST,
KALLACHI VIA, KOZHIKODE, PIN - 673506
13 SANTHOSH.P.K
AGED 46 YEARS
MANAGER, KARTHIKAPPALLI NORTH L.P. SCHOOL,
KARTHIKAPPALLI.P.O., VILLIAPPALLI VIA, KOZHIKODE, PIN -
673542
14 KRISHNA KUMAR.K
AGED 48 YEARS
MANAGER, A.L.P. SCHOOL MELATTUR, MELATTUR.P.O.,
PERINTHALMANNA VIA, MALAPPURAM, PIN - 679326
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15 P.MANIKANDAN
AGED 54 YEARS
MANAGER, A.U.P. SCHOOL, CHEMBRASSERI ESTATE,
CHEMBRASSERI.P.O., TUVVUR VIA, MALAPURAM, PIN - 679327
16 SADANANDAN.K
AGED 72 YEARS
MANAGER, KOTTUR A.U.P. SCHOOL, KOTTUR.P.O., NADUVANNUR
VIA, KOZHIKODE, PIN - 673616
17 P. KUNHIRAMAN
AGED 71 YEARS
MANAGER, PULINHOLI S.B. SCHOOL, NUT STREET, VADAKARA,
PIN - 673101
18 RAJEEVAN.T.P
AGED 58 YEARS
MANAGER, KACHERI U.P. SCHOOL, KACHERI.P.O., EDACHERI
VIA, KOZHIKODE - 673006, PIN - 673006
19 SUHARABI.T
AGED 58 YEARS
MANAGER, A.M.L.P. SCHOOL, THATHOOR, PAZHUR.P.O., MAVOOR
VIA, KOZHIKODE, PIN - 673661
20 SASIDHARAN.K.K
AGED 72 YEARS
MANAGER, A.M.M.A.L.P. SCHOOL, KIZHAKKOTH,
KIZHAKKOTH.P.O., KODUVALLY VIA, KOZHIKODE, PIN - 673572
21 P.P. RAJAGOPALAN
AGED 74 YEARS
MANAGER, MAYYANNOORE NO.1 L.P. SCHOOL, MAYYANNORE.P.O.,
VILLIAPPALLI VIA, KOZHIKODE, PIN - 673542
22 T.P. BADARUDHEEN
AGED 76 YEARS
MANAGER, P.T.M. U.P. SCHOOL, PALLIYOTH, ERAROOL.P.O.,
UNNIKULAM VIA, KOZHIKODE, PIN - 673574
23 DR. K. KESAVADAS
AGED 73 YEARS
MANAGER, DEVADHAR SCHOOLS, KERALA, MANNATHIPOIL.P.O.,
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POOKKOTTUMPADAM VIA, MALAPPURAM, PIN - 679332
24 MOIDEEN.E.K.
AGED 54 YEARS
MANAGER, A.L.P. SCHOOL ADUVAD, MAVOOR P.O., KOZHIKODE,
PIN - 673661
25 ABHINAV PRAMOD
AGED 28 YEARS
MANAGER, KOLAKKAD MIXED L.P. SCHOOL, MUCHUKUNNU,
MUCHUKUNNU.P.O., KOYILANDY VIA, KOZHIKODE, PIN - 673307
26 REMA CHATHOTH
AGED 52 YEARS
MANAGER, KIZHUR AUP SCHOOL, KIZHUR.P.O., MELADI VIA,
KOZHIKODE, PIN - 673522
27 RAJAKRISHNAN.E.K
AGED 62 YEARS
MANAGER, TRIKKOTTUR AUP SCHOOL, THIKKODI.P.O.,
KOZHIKODE, PIN - 673529
28 RAJAN.N.K
AGED 55 YEARS
MANAGER, ALP SCHOOL, CHELEMBRA, CHELEMBRA.P.O.,
MALAPPURAM, PIN - 674634
29 NARAYANAN KUTTY.R.V
AGED 71 YEARS
MANAGER, KOLAKKATTUCHALI ALP SCHOOL,
KOLAKKATTUCHALI.P.O., CHELEMBRA, MALAPPURAM, PIN -
673634
30 RADHAKRISHNAN.E
AGED 51 YEARS
MANAGER, THIRUTHI A.U.P. SCHOOL, VALLIKUNNU,
KOLAKKATTUCHAL.P.O., CHELEMBRA VIA, MALAPPURAM, PIN -
673634
31 M. RAJEEVAN
AGED 65 YEARS
MANAGER, CHERUVANNUR ALP SCHOL, CHERUVANNUR.P.O.,
MEPPAYYOOR VIA, KOZHIKODE, PIN - 673524
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32 A. MOHANAN
AGED 62 YEARS
MANAGER, CHELAKKAD L.P. SCHOOL, CHELAKKAD.P.O.,
KALLACHI, KOZHIKODE, PIN - 673506
33 K.M. NARAYANAN
AGED 65 YEARS
MANAGER, CHERUVANNUR WEST L.P. SCHOOL,
CHERUVANNUR.P.O., MEPPAYUR VIA, KOZHIKODE, PIN - 673524
34 FATHIMA.P
AGED 65 YEARS
MANAGER, VILAYATTUR ELAMBILAD M.U.P. SCHOOL,
IRINGATH.P.O., MEPPAYYUR VIA, KOZHIKODE, PIN - 673524
35 SHAMSUDEEN.T.P
AGED 67 YEARS
MANAGER, A.M.L.P. SCHOOL, PALAKKODE, PUNNAPPALA.P.O.,
'WANDOOR VIA, MALAPPURAM, PIN - 679328
36 K.P. BHASKARAN
AGED 78 YEARS
MANAGER, A.L.P. SCHOOL, KALPATHOOR, KALPATHOOR.P.O.,
KOZHIKODE, PIN - 673524
BY ADVS.
SRI KURIAN GEORGE KANANTHANAM (SR.)
SRI TONY GEORGE KANNANTHANAM
SRI G.B.SHAMJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
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2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
KATTAPADI, MALAPPURAM, PIN - 676519
4 THE DEPUTY DIRECTOR OF EDUCATION
MANANCHIRA, KOZHIKODE, PIN - 673001
5 ADDL.R5
KERALA FEDERATION OF THE BLIND REPRESENTED BY
DR.HABEEB.C PRESIDENT
VANCHIYOOR P.O, THIRUVANANTHAPURAM, RESIDING AT
CHULLIYIL HOUSE, VYTHIRI P.O, WAYANAD - 673 576 [IS
IMPLEADED AS ADDL.R5 AS PER ORDER DATED 20.06.2023 IN
I.A.1/2023 IN WP(C)14593/2023.]
6 ADDL.R6.
P C CHITHRA
AGED 51 YEARS, D/O. KUPPATHODE MADHAVAN NAIR, THE
MANAGER, VIJAYA HIGHER SECONDARY SCHOOL, PULPPALLY,
WAYANAD DISTRICT, 673 579 [ ADDL.R6 IS IMPLEADED AS PER
ORDER DATED 30.11.2023 IN I.A.2/2023 IN
WP(C)14593/2023]
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
SRI A.P.JAYARAJ (ANJILIKKAL)
SRI ANOOP V.NAIR
SMT.P.K.NANDINI
SMT.JUBYRAJ.A.P
MS.JISHAMOL CLEETUS
MS.TANOOSHA PAUL
SRI ROHITH C.
MS.AVANTHIKA R.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 14620 OF 2023
PETITIONERS:
1 S.N. GUPTHA SAMJAM HSS KARAMUCK
AGED 72 YEARS
THRISSUR, REPRESENTED BY ITS MANAGER,
PIN - 680613
2 S.N.M.H.S.S. CHAZHUR
AGED 37 YEARS
THRISSUR, REPRESENTED BY ITS MANAGER,
PIN - 680571
3 S.N.V.V.H.S.S, ALOOR
AGED 56 YEARS
THRISSUR DISTRICT, REPRESENTED BY ITS MANAGER.,
PIN - 680683
4 S.M.M.H.S.S, TANUR
AGED 68 YEARS
MALAPPURAM DISTRICT, REPRESENTED BY ITS MANAGER.,
PIN - 676302
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SMT.P.A.RINUSA
SRI M.R.ANISON
MS.A.MEENAKSHI
W.P.(C). No.36659 of 2022 & con. Cases
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RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM., PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 14799 OF 2023
PETITIONER:
MANAGER, PKMM HIGHER SECONDARY SCHOOL
AGED 68 YEARS
MANAGER, PKMM HIGHER SECONDARY SCHOOL, PIN - 676501
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SMT.P.A.RINUSA
SRI M.R.ANISON
SMT.A.MEENAKSHI
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 14835 OF 2023
PETITIONERS:
1 KERALA PRIVATE SCHOOL (AIDED) MANAGEMENT ASSOCIATION
AGED 55 YEARS
(REGN.NO.KLM/TC/474/2019), NEAR SASTHA TEMPLE,
THYCAUDU, THIRUVANANTHAPURAM REPRESENTED BY ITS GENERAL
SECRETARY., PIN - 695014
2 THE MANAGER
AGED 47 YEARS
M.A.M. U.P. SCHOOL, ARAKKAL, THENNALA, MALAPPURAM
DISTRICT, PIN - 676508
BY ADVS.
SRI KURIAN GEORGE KANANTHANAM (SR.)
SRI TONY GEORGE KANNANTHANAM
SRI THOMAS GEORGE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
W.P.(C). No.36659 of 2022 & con. Cases
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3 THE DEPUTY DIRECTOR OF EDUCATION
KOTTAPADI DOWN HILL, MALAPPURAM, PIN - 676519
4 THE DEPUTY DIRECTOR OF EDUCATION
MANANCHIRA, KOZHIKODE, PIN - 673001
5 THE DEPUTY DIRECTOR OF EDUCATION
KILLIPPALAM, CHALAI.P.O. THIRUVANANTHAPURAM, PIN -
695036
6 THE DEPUTY DIRECTOR OF EDUCATION
GOVERNMENT B.H.S.S. COMPOUND, THEVALLY.P.O., KOLLAM,
PIN - 691009
7 THE DEPUTY DIRECTOR OF EDUCATION
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101
8 THE DEPUTY DIRECTOR OF EDUCATION
NEAR CIVIL STATION, ALAPPUZHA, PIN - 688001
9 THE DEPUTY DIRECTOR OF EDUCATION
NEAR VAYASKARAKUNNU, PULIMOOD JUNCTION,
KOTTAYAM, PIN - 686001
10 THE DEPUTY DIRECTOR OF EDUCATION
THODUPUZHA, IDUKKI DISTRICT, PIN - 685584
11 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, KAKKANAD.P.O. ERNAKULAM, PIN - 682030
12 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, AYYANTHOLE, TRICHUR, PIN - 680003
13 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, PALAKKAD, PIN - 678001
14 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, KALEPTTA NORTH, WAYANAD, PIN - 673122
15 THE DEPUTY DIRECTOR OF EDUCATION
GOVERNMENT T.T.I. FOR MEN COMPOUND, PUZHATHY HOUSING
COLONY, KANNUR, PIN - 670002
W.P.(C). No.36659 of 2022 & con. Cases
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16 THE DEPUTY DIRECTOR OF EDUCATION
VIDHYA NAGAR, CIVIL STATION, KASARAGOD, PIN - 671113
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 15230 OF 2023
PETITIONERS:
1 ABDUL HAMEED.K
AGED 70 YEARS
S/O. KUNHIKOYAMU, AGED 70 YEARS, MANAGER, AMLP SCHOOL,
PADINJAREKKARA, OTHUKKUNGAL, MALAPPURAM, PIN - 676528
2 MOHAMMED SAEED
AGED 35 YEARS
S/O.MOIDEENKUTTY, AGED 35 YEARS, MANAGER, AMLP SCHOOL,
KOTTOOR, KOTTAKKAL, MALAPPURAM, PIN - 676503
3 KUNHIMUHAMMED.P
AGED 71 YEARS
S/O.KOMU HAJI, AGED 71 YEARS, MANAGER, PKHMALP SCHOOL,
PADAPPARAMBA, VATTALLUR, MANKADA, MALAPPURAM, PIN -
676507
BY ADVS.
SRI AUGUSTINE JOSEPH
SRI TONY AUGUSTINE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, SOCIAL
JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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2 DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 DEPUTY DIRECTOR OF EDUCATION
KOTTAPADIL, MALAPPURAM, PIN - 676519
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 15484 OF 2023
PETITIONERS:
1 MANAGER
MATTANODE A.U.P. SCHOOL, MATTANODE.P.O., KOORACHUND
VIA. KOZHIKODE, PIN - 673527
2 MANAGER
A.U.P. SCHOOL, PERAMBRA, PERAMBRA.P.O., KOZHIKODE, PIN
- 673525
3 MANAGER
AGED 60 YEARS
VAKAYAD A.U.P. SCHOOL, VAKAYAD .P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673614
4 MANAGER
ERAVATTOOR A.M.L.P. SCHOOL, EDAVARAD.P.O., PERAMBRA
VIA, KOZHIKODE, PIN - 673525
5 MANAGER
KAVUMTHARA A.U.P. SCHOOL, KAVIL.P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673614
6 MANAGER
A.M.L.P. SCHOOL, MOOLAD, MOOLAD.P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673614
7 MANAGER
VELLIYOOR A.U.P. SCHOOL, NOCHAD.P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673614
W.P.(C). No.36659 of 2022 & con. Cases
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8 MANAGER
NOCHAD A.M.L.P. SCHOOL, NOCHAD.P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673614
9 MANAGER
A.M.L.P. SCHOOL, EDAVARAD, EDAVARAD.P.O., PERAMBRA VIA,
KOZHIKODE, PIN - 673525
10 MANAGER
SREE NARAYANA VILASAM ALP & UP SCHOOL, KANNANKARA,
KANNANKARA.P.O., CHELANNUR VIA, KOZHIKODE, PIN - 673616
11 MANAGER
MANNUR KRISHNA A.U.P. SCHOOL, KADALUNDI.P.O.,
KOZHIKODE, PIN - 673302
12 MANAGER
KALPATHUR A.U.P. SCHOOL, KALPATHUR.P.O., KOZHIKODE, PIN
- 673524
BY ADVS.
SRI KURIAN GEORGE KANANTHANAM (SR.)
SRI TONY GEORGE KANNANTHANAM
SRI G.B.SHAMJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
MANANCHIRA, KOZHIKODE, PIN - 673001
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 15522 OF 2023
PETITIONER/S:
1 MUHAMMEDKUTTY.P
AGED 43 YEARS
S/O. UNNI MOIDEENKUTTY HAJI, AGED 43 YEARS, MANAGER,
CHMKM UP SCHOOL, MUNDAKKULAM, MUTHUPARAMBA, MALAPPURAM,
PIN - 673638
2 KOYAMU.P
AGED 63 YEARS
S/O.MUHAMMED.P, AGED 63 YEARS, MANAGER, AMLP SCHOOL,
MUNDAKKULAM, MUTHUPARAMBA, MALAPPURAM, PIN - 673638
BY ADVS.
SRI AUGUSTINE JOSEPH
SRI TONY AUGUSTINE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, SOCIAL
JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
W.P.(C). No.36659 of 2022 & con. Cases
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3 DEPUTY DIRECTOR OF EDUCATION
KOTTAPADIL, MALAPPURAM, PIN - 676519
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 16067 OF 2023
PETITIONERS:
1 ASHA.P.M.
AGED 35 YEARS
H.S.S.T. (PHYSICS), PANANGAD, VOCATIONAL HIGHER
SECONDARY SCHOOL, PANANGAD, COCHIN, PIN - 682506
2 DR.DRISYA.O.K
AGED 36 YEARS
H.S.S.T. JR. (ZOOLOGY), PANANGAD, VOCATIONAL HIGHER
SECONDARY SCHOOL, PANANGAD, COCHIN, PIN - 682506
3 FENIL.S.
AGED 42 YEARS
H.S.S.T. JR. (BOTANY), PANANGAD, VOCATIONAL HIGHER
SECONDARY SCHOOL, PANANGAD , COCHIN, PIN - 682506
4 MAREESHA.K
AGED 36 YEARS
H.S.S.T. SR. (CHEMISTRY), PANANGAD, VOCATIONAL HIGHER
SECONDARY SCHOOL, PANANGAD, COCHIN, PIN - 682506
5 DR. SEENA HARIDAS
AGED 44 YEARS
H.S.S.T. JR. (HINDI), PANANGAD, VOCATIONAL HIGHER
SECONDARY SCHOOL, PANANGAD, COCHIN, PIN - 682506
BY ADVS.
SRI KURIAN GEORGE KANANTHANAM (SR.)
SRI TONY GEORGE KANNANTHANAM
SRI THOMAS GEORGE
W.P.(C). No.36659 of 2022 & con. Cases
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RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, S.R.V. SCHOOL BUILDING,
ERNAKULAM SOUTH, PIN - 682011
4 THE MANAGER
PANANGAD VOCATIONAL HIGHER SECONDARY SCHOOL, PANANGAD,
COCHIN, PIN - 682011
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
SMT.SANTHY M
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 16366 OF 2023
PETITIONERS:
1 MANAGER, PAZHASSI EAST L.P. SCHOOL
P.O. URUVACHAL, MATTANUR EDUCATIONAL SUB DISTRICT,
KANNUR DISTRICT, PIN - 670702
2 MANAGER, KOLARI L.P. SCHOOL
P.O. SIVAPURAM, MATTANUR EDUCATIONAL SUB DISTRICT,
MATTANUR, KANNUR DISTRICT, PIN - 670702
3 MANAGER,(IN CHARGE) OORAPALLI L.P. SCHOOL
VENGAD P.O, MATTANUR EDUCATIONAL SUB DISTRICT,
MATTANUR, KANNUR DISTRICT, PIN - 670612
4 MANAGER, KAYANI U.P. SCHOOL
KAYANI, MATTANUR EDUCATIONAL SUB DISTRICT, MATTANUR,
KANNUR DISTRICT, PIN - 670702
5 MANAGER, KANHILERI U.P. SCHOOL
KANHILERI, MATTANUR EDUCATIONAL SUB DISTRICT, MATTANUR,
KANNUR DISTRICT, PIN - 670702
6 MANAGER, MALUR U.P. SCHOOL
P.O.MALUR, MATTANUR EDUCATIONAL SUB DISTRICT, MATTANUR,
KANNUR DISTRICT, PIN - 670702
7 MANAGER, VENGAD MAPPILA U.P SCHOOL
P.O.VENGAD, MATTANUR EDUCATIONAL SUB DISTRICT,
MATTANUR, KANNUR DISTRICT,, PIN - 670612
W.P.(C). No.36659 of 2022 & con. Cases
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BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOV
ERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER
MATTANNUR, KANNUR DISTRICT,, PIN - 670702
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 16743 OF 2023
PETITIONER:
THE MANAGER, (JOHNSON P.K.) UNION HSS, MAMBRA
S/O KOCHU PAULO, UNION HSS, MAMBRA, ERAYAMKUDY,
THRISSUR - 680 308 (RESIDING AT PARAMBI HOUSE,
KARUKKUTTY, THRISSUR - 683 576 ), PIN - 680308
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
SMT.P.A.JENZIA
SRI V.RAJASEKHARAN NAIR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DEPUTY DIRECTOR OF EDUCATION
THRISSUR @ AYYANTHOLE, PIN - 680003
6 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
ERNAKULAM, PIN - 682016
7 THE DISTRICT EDUCATIONAL OFFICER,
IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680121
BY SRI P.SANTHOSH KUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 16903 OF 2023
PETITIONER:
THE MANAGER, (K.V. JAHANARA),SMUP SCHOOL, TANUR,
AGED 56 YEARS
W/O K.KUTTY AHAMED KUTTY, SMUP SCHOOL, TANUR, K.PURAM
P.O., MALAPPURAM DISTRICT (RESIDING AT MASTERS HOUSE,
TANUR P.O., MALAPPURAM - 676 302), PIN - 676307
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM,, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
W.P.(C). No.36659 of 2022 & con. Cases
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
TANUR, MALAPPURAM, PIN - 676302
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17045 OF 2023
PETITIONER:
THE MANAGER, (SAYYID HASHIM KOYA THANGAL), MRLP SCHOOL,
CHERUKULAMBA,
AGED 48 YEARS
S/O KOYA THANGAL, MRLP SCHOOL, CHERUKULAMBA,
P.O.VATTALLUR, MALAPPURAM DISTRICT (RESIDING AT SAYYID
MANZIL, KURUVA, MAKKARAPARAMBA P.O., MALAPPURAM
DISTRICT - 676 507), PIN - 676507
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANKADA, ANGADIPURAM MALAPPURAM, PIN - 679321
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17049 OF 2023
PETITIONERS:
1 MANAGER, CHMKM HIGHER SECONDARY SCHOOL,
KAVANNUR, THOTTILANGADI P.O., MALAPPURAM DISTRICT, PIN
- 673639
2 MANAGER, A.M.L.P.SCHOOL, IRIVETTY
THOTTILANGADI P.O., AREEKODE, MALAPPURAM DISTRICT, PIN
- 673639
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRIM.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF EDUCATION
W.P.(C). No.36659 of 2022 & con. Cases
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THE REGIONAL DEPUTY DIRECTOR OF EDUCATION, MALAPPURAM,
PIN - 676519
4 THE DISTRICT EDUCATIONAL OFFICER
WANDOOR, MALAPPURAM, PIN - 679328
5 THE ASSISTANT EDUCATIONAL OFFICER
AREEKODE, MALAPPURAM, PIN - 673639
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17061 OF 2023
PETITIONER:
THE MANAGER, (SAYYID HASHIM KOYA THANGAL), AMLP SCHOOL,
ARAKKAL,
AGED 48 YEARS
S/O POOKOYA THANGAL, AMLP SCHOOL, ARAKKAL, PULLITHARA,
MALAPPURAM - MALAPPURAM DISTRICT (RESIDING AT SAYYID
MANZIL, KURUVA, MAKKARAPARAMBA P.O., MALAPPURAM
DISTRICT - 676 507), PIN - 676508
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
VENGARA , MALAPPURAM, PIN - 676304
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17072 OF 2023
PETITIONER:
THE MANAGER, (T.K. DASAN )
AGED 62 YEARS
S/O A.KUNHUNNI NAIR,, AUP SCHOOL, CHENGANIYUR,
KUZHALMANNAM PALAKKAD DISTRICT (RESIDING AT
CHITRALAYAM, MATHUR P.O., PALAKKAD DISTRICT - 678
571 ), PIN - 678571
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
KUZHALMANNAM, PALAKKAD DISTRICT, PIN - 678702
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17074 OF 2023
PETITIONERS:
1 THE MANAGER, (T.K. DASAN )
AGED 62 YEARS
S/O A.KUNHUNNI NAIR,, ALP SCHOOL, MATHUR EAST,
KUZHALMANNAM, PALAKKAD DISTRICT (RESIDING AT
CHITRALAYAM, MATHUR P.O., PALAKKAD DISTRICT - 678
571 ), PIN - 678571
2 THE MANAGER, (T.O. BHASKAR,)
AGED 58 YEARS
S/O KESAVAN NAIR, M G LOWER PRIMARY SCHOOL, M.PUDUR,
GOVINDAPURAM, KOLLENGODE, PALAKKAD DISTRICT, PIN -
678506
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
W.P.(C). No.36659 of 2022 & con. Cases
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THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DEPUTY DIRECTOR OF EDUCATION
KUNATHURMEDU, PALAKKAD, PIN - 678001
6 THE ASSISTANT EDUCATIONAL OFFICER,
KUZHALMANNAM, PALAKKAD DISTRICT, PIN - 678702
7 THE ASSISTANT EDUCATIONAL OFFICER,
KOLLENGODE, PALAKKAD DISTRICT, PIN - 678506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17092 OF 2023
PETITIONER:
THE MANAGER, (SHEREEFA FATHIMA MULLA BEEVI),KSKM UP
SCHOOL, CHERUKULAMBA,
AGED 75 YEARS
W/O POOKOYA THANGAL, KSKM UP SCHOOL, CHERUKULAMBA, P.O
VATTALLUR, MALAPPURAM (RESIDING AT SAYYID MANZIL,
KURUVA, MAKKARAPARAMBA P.O., MALAPPURAM DISTRICT - 676
507), PIN - 676507
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANKADA, MALAPPURAM, PIN - 676302
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17156 OF 2023
PETITIONER:
THE MANAGER, (ZAINUL ABIDEEN),AUP SCHOOL, PATTERKULAM,
AGED 50 YEARS
S/O ABDULLAKUTTY HAJI, AUP SCHOOL, PATTERKULAM,
NARUKARA P.O, MANJERI, MALAPPURAM DISTRICT (RESIDING AT
PUTHALATH HOUSE, PATTERKULAM, NARUKARA P.O., MANJERI,
MALAPPURAM DISTRICT - 676 122), PIN - 676122
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANJERI, MALAPPURAM, PIN - 676121
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17160 OF 2023
PETITIONER:
THE MANAGER, (SAYYID HASHIM KOYA THANGAL) AMLP SCHOOL,
KUNDILPARAMBA, THENNALA,
AGED 48 YEARS
S/O POOKOYA THANGAL, AMLP SCHOOL, KUNDILPARAMBA,
THENNALA, MALAPPURAM DISTRICT (RESIDING AT SAYYID
MANZIL, KURUVA, MAKKARAPARAMBA P.O., MALAPPURAM
DISTRICT - 676 507), PIN - 676508
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
W.P.(C). No.36659 of 2022 & con. Cases
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THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
VENGARA , MALAPPURAM, PIN - 676304
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17166 OF 2023
PETITIONER:
THE MANAGER, (MOOSAKUTTY MUSLIYAR P.K.) V.J PALLI AMUP
SCHOOL,
AGED 74 YEARS
S/O KUNHAMMED MUSLIYAR V.J PALLI AMUP SCHOOL,
P.O.VELLIMUKKU, SOUTH, MALAPPURAM (RESIDING AT
PANDARATHODIKA KOLAKKATTIL, KOLAPPURAM SOUTH A.R NAGAR
P.O.,ABDU RAHIMAN NAGAR MALAPPURAM - 676 305), PIN -
676317
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
W.P.(C). No.36659 of 2022 & con. Cases
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SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
PARAPPANANGADI, MALAPPURAM, PIN - 676303
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17170 OF 2023
PETITIONER:
THE MANAGER, (SAYYID HASHIM KOYA THANGAL) MAM UP
SCHOOL, ARAKKAL, THENNALA,
AGED 48 YEARS
S/O POOKOYA THANGAL, MAM UP SCHOOL, ARAKKAL, THENNALA,
MALAPPURAM DISTRICT (RESIDING AT SAYYID MANZIL, KURUVA,
MAKKARAPARAMBA P.O., MALAPPURAM DISTRICT - 676 507),
PIN - 676508
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
W.P.(C). No.36659 of 2022 & con. Cases
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THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
VENGARA , MALAPPURAM, PIN - 676304
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17293 OF 2023
PETITIONER:
THE MANAGER, (RAJESHKUMAR.K), SUBHASH MEMORIAL UP
SCHOOL, CHAMPAKARA,
AGED 49 YEARS
S/O K.MKARUNAKARA KURUP SUBHASH MEMORIAL UP SCHOOL,
CHAMPAKARA, CHAMPAKARA P.O., KOTTAYAM (RESIDING AT
LAKSHMI NILAYAM, MANTHURUTHY P.O., NEDUMKANAM, KOTTAYAM
DISTRICT - 686 542), PIN - 686540
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
SRI PRESAD V.G.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II ,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
W.P.(C). No.36659 of 2022 & con. Cases
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THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
KARUKACHAL, KOTTAYAM, PIN - 686540
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17351 OF 2023
PETITIONER:
THE MANAGER, (R.M PARAMESWARAN,) MULAMANA VHSS & HSS,
ANAKUDY
AGED 81 YEARS
S/O K. MADHAVAN PILLAI, MULAMANA VHSS & HSS, ANAKUDY
P.O., VAMANAPURAM - THIRUVANANTHAPURAM (RESIDING AT
ANAKUDY, VAMANAPURAM, THIRUVANANTHAPURAM - 695 605 ),
PIN - 695606
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF GENERAL EDUCATION,
VOCATIONAL HIGHER SECONDARY, HOUSING BOARD BUILDING,
THIRUVANANTHAPURAM, PIN - 695001
6 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
7 THE DISTRICT EDUCATIONAL OFFICER,
ATTINGAL, THIRUVANANTHAPURAM, PIN - 695101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 17945 OF 2023
PETITIONERS:
1 CORPORATE MANAGER, CORPORATE EDUCATIONAL AGENCY
AGED 51 YEARS
DIOCESE OF MUVATTUPUZHA, ERNAKULAM, PIN - 686661
2 MANAGER, ST.JOSEPH'S & ST. CYRIL'S HSS,
AGED 53 YEARS
WEST MANAGAD, THRISSUR, PIN - 680542
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENT/S:
1 1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 2. THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
62
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 18289 OF 2023
PETITIONER:
THE MANAGER, (LEELA ANTHARJANAM), SREEKRISHNA HIGHER
SECONDARY SCHOOL
AGED 90 YEARS
W/O NEELAKANDAN NAMBOOTHIRI, SREEKRISHNA HIGHER
SECONDARY SCHOOL(AIDED), ANANDAPURAM, THRISSUR
(RESIDING AT ARITHATTATHU MANA, ANANDAPURAM THRISSUR
DISTRICT - 680 305), PIN - 680305
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
ERNAKULAM, PIN - 682024
6 THE DISTRICT EDUCATIONAL OFFICER,
IRINJALAKKUDA, THRISSUR DISTRICT, PIN - 680121
BY
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
64
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 18304 OF 2023
PETITIONER:
MILAD-E-SHERIEF MEMORIAL HIGHER SECONDARY SCHOOL
(MSMHSS)
REPRESENTED BY ITS MANAGER, KAYAMKULAM, ALAPPUZHA,
KERALA., PIN - 690502
BY ADVS. SRI ABHAY FERDINAND
SRI C.V.ALEXANDER
SRI BABU VARGHESE (SR.)(B-24)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA., PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, KERALA., PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, CHENGANNUR, KERALA., PIN -
689121
4 DISTRICT EDUCATIONAL OFFICER
NEAR TALUK OFFICE, MAVELIKKARA, KERALA., PIN - 690101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 18349 OF 2023
PETITIONER:
THE MANAGER, (E.N.MANIYAPPAN), KPM VHSS, POOTHOTTA,
AGED 75 YEARS
S/O NARAYANAN, KPM VHSS, POOTHOTTA, ERNAKULAM (RESIDING
AT POOTHOTTA, ERNAKULAM - 682 307), PIN - 682307
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
MS.P.A.JENZIA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
ERNAKULAM, PIN - 682024
6 THE DISTRICT EDUCATIONAL OFFICER
ERNAKULAM, PIN - 682011
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 18605 OF 2023
PETITIONER:
REV. BR. A.MICHAEL SHJ
AGED 69 YEARS
MANAGER, SACRED HEART HIGH SCHOOL,
KANTHALLOOR, KANTHALLOOR.P.O.,
IDUKKI DISTRICT, RESIDING AT LITTLE FLOWER HOUSE,
KANTHALLOOR.P.O.,
IDUKKI DISTRICT,
PIN - 685620
BY ADVS.
SRI BEJOY JOSEPH P.J.
SRI M.VIJAYAKUMAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM.,
PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM.,
PIN - 695014
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3 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
KATTAPPANA., PIN - 685515
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 19847 OF 2023
PETITIONER:
THE MANAGER, (T S PADMAKUMARI)
AGED 63 YEARS
P U S P M HIGH SCHOOL, PALLICKAL, NOORNAD P O,
PATHANAMTHITTA DISTRICT- (WIFE OF P. JAYAKUMAR (LATE),
RESIDING AT SANKARI, T.C. NO. 28/2754, KUMARAPURAM
THIRUVANANTHAPURAM-695 001), PIN - 690504
BY ADVS.
SRI V.A.MUHAMMED
SRI V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM-, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF GENERAL EDUCATION
VOCATIONAL HIGHER SECONDARY, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695001
6 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
EDUCATION
CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689121
7 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, CIVIL
STATION, PATHANAMTHITTA, PIN - 689545
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 19908 OF 2023
PETITIONER:
THE MANAGER, (ABDUL RAHIM.K.), UAHMLP SCHOOL, VALIYAD,
AGED 53 YEARS
S/O MAMMU(LATE), UAHMLP SCHOOL, VALIYAD, KODUR P.O.,
MALAPPURAM (RESIDING AT KADAKKADAN HOUSE, AKKAPPARAMBA,
CHENGOTUR POST, CHATTIPARAMBA VIA
MALAPPURAM - 676 503 ), PIN - 676504
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MALAPPURAM, PIN - 676304
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 19925 OF 2023
PETITIONER:
THE MANAGER, (ABDUL RAHIM.K.), AMLP SCHOOL, CHENGOTTUR
AGED 53 YEARS
S/O MAMMU(LATE), AMLP SCHOOL, CHENGOTTUR, CHENGOTTUR
P.O., MALAPPURAM (RESIDING AT KADAKKADAN HOUSE,
AKKAPPARAMBA, CHENGOTUR POST, CHATTIPARAMBA VIA
MALAPPURAM - 676 503 ), PIN - 676503
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MALAPPURAM, PIN - 676304
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 19936 OF 2023
PETITIONER:
THE MANAGER, (P.SUBHASH CHANDRAN)
AGED 54 YEARS
SSVGHSS, SCVBHS, SCVLPS, CHIRAYINKEEZHU SNVHSS,
VARKALA, SKVLPS, PARAPPARAMUKAL, NOBLE GROUP OF
SCHOOLS, CHIRAYINKEEZHU, THIRUVANANTHAPURAM, PIN -
695304
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
PALAYAM,THIRUVANANTHAPURAM, PIN - 695033
6 THE ASSISTANT EDUCATIONAL OFFICER
PALODE THIRUVANANTHAPURAM, PIN - 695562
7 THE ASSISTANT EDUCATIONAL OFFICER
3RD FLOOR, CIVIL STATION, ATTINGAL, THIRUVANANTHAPURAM,
PIN - 695101
8 THE DISTRICT EDUCATIONAL OFFICER
ATTINGAL,THIRUVANANTHAPURAM DISTRICT, PIN - 695101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 19938 OF 2023
PETITIONER:
THE MANAGER, (DR.G.CHANDRASENAN)
AGED 72 YEARS
K.K.K.V.M HIGHER SECONDARY SCHOOL, KUMARAPURAM.P.O,
HARIPAD, ALAPPUZHA DISTRICT, PIN - 690548
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689121
6 THE DISTRICT EDUCATIONAL OFFICER
JAWAHAR BALABHAVAN ROAD, ALAPPUZHA DISTRICT, PIN -
688011
7 THE ASSISTANT EDUCATIONAL OFFICER
AMBALAPPUZHA, ALAPPUZHA DISTRICT, PIN - 688561
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20022 OF 2023
PETITIONER:
RENUKA. M,
AGED 36 YEARS
W/O. RAJESHKUMAR.A., L.P.S.T., A.L.P.S., NATTAKKAL,
NATTAKKAL.P.O., KASARAGODE-671 533, RESIDING AT
ALAKKADAN HOUSE, MATHIL.P.O., PAYYANNUR (VIA), KANNUR -
., PIN - 670307
BY ADVS.
ELVIN PETER P.J. (SR.)
K.R.GANESH
GOURI BALAGOPAL
ABHIJITH.K.ANIRUDHAN
SREELEKSHMI A.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, THIRUVANANTHAPURAM,
PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER,
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CHITTARIKKAL, KASARAGODE, PIN - 671326
4 THE MANAGER, A.L.P.S, NATTAKKAL,
NATTAKKAL.P.O., KASARAGODE, PIN - 671533
BY ADVS.
SRI GOPIKRISHNAN NAMBIAR M
SRI K.JOHN MATHAI(K/413/1984)
SRI JOSON MANAVALAN(J-526)
SRI KURYAN THOMAS(K/131/2003)
SRI PAULOSE C. ABRAHAM(MAH/58/2006)
SRI RAJA KANNAN(K/356/2008)
MS.AKHILA NAMBIAR(K/737/2021)
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20093 OF 2023
PETITIONER:
THE MANAGER, (P.RAMLATH),
AGED 46 YEARS
W/O ABDUL RAHMAN, PMMUP SCHOOL, THALIPPADAM, P.O.
NAMBOORIPOTTY, MALAPPURAM DISTRICT (RESIDING AT
PUTHIYARA HOUSE, POST MOOTHEDAM, MALAPPURAM DISTRICT -
679 331), PIN - 679333
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
NILAMBUR, MALAPPURAM, PIN - 676302
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
83
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20094 OF 2023
PETITIONER:
THE MANAGER, (ABDUL RAHIM.K.) PKM UP SCHOOL,
ALPATTAKULAMBA
AGED 53 YEARS
S/O MAMMU(LATE), PKM UP SCHOOL, ALPATTAKULAMBA, KODUR
P.O., MALAPPURAM (RESIDING AT KADAKKADAN HOUSE,
AKKAPPARAMBA, CHENGOTUR POST, CHATTIPARAMBA VIA
MALAPPURAM - 676 503 ), PIN - 676504
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MALAPPURAM, PIN - 676304
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
85
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20373 OF 2023
PETITIONER:
THE MANAGER, (M.LALITHA,), SARVODAYAM VOCATIONAL HIGHER
SECONDARY SCHOOL, ARYAMPADAM
AGED 75 YEARS
W/O K. UNNIKRISHNAN (LATE) SARVODAYAM VOCATIONAL HIGHER
SECONDARY SCHOOL, ARYAMPADAM, MUNDATHICODE P.O,
THRISSUR DISTRICT (RESIDING AT KARUMATHIL HOUSE,
PUDURUTHY P.O THRISSUR DISTRICT - 680 623), PIN -
680601
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF GENERAL EDUCATION,
VOCATIONAL HIGHER SECONDARY, HOUSING BOARD BUILDING,
THIRUVANANTHAPURAM, PIN - 695001
6 THE ASSISTANT DIRECTOR,
VOCATIONAL HIGHER SECONDARY EDUCATION, THRISSUR, PIN -
680020
7 THE DISTRICT EDUCATIONAL OFFICER,
CHAVAKKAD , THRISSUR, PIN - 680506
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
87
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20580 OF 2023
PETITIONER:
THE MANAGER, (MOHAMMED YASEEN P.P,) V.V.U.P SCHOOL,
CHENNARA
AGED 73 YEARS
S/O C.M MUHAMMEDKUTTY, V.V.U.P SCHOOL, CHENNARA,
MALAPPURAM DISTRICT (RESIDING AT MOULANA HOUSE,
KUTTAYI, TIRUR, MALAPPURAM DISTRICT - 676 562 ), PIN -
676561
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
W.P.(C). No.36659 of 2022 & con. Cases
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5 THE ASSISTANT EDUCATIONAL OFFICER,
TIRUR, MALAPPURAM, PIN - 676104
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
89
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20672 OF 2023
PETITIONER:
T.D.P.YOGAM UP SCHOOL,
AGED 55 YEARS
PALLUT, KODUNGALLUR, THRISSUR, REPRESENTED BY ITS
MANAGER, PIN - 680663
BY ADVS.
SRI RANJITH THAMPAN (SR.)
SRI V.M.KRISHNAKUMAR
SMT.P.R.REENA
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
90
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20783 OF 2023
PETITIONER:
THE MANAGER, (MOHAMMED YASEEN P.P,) MOULANA MOHAMMED
KUTTY MEMORIAL HIGHER SECONDARY SCHOOL,KUTTAYI
AGED 73 YEARS
S/O C.M MUHAMMEDKUTTY, MOULANA MOHAMMED KUTTY MEMORIAL
HIGHER SECONDARY SCHOOL, KUTTAYI P.O., MALAPPURAM
DISTRICT (RESIDING AT MOULANA HOUSE, KUTTAYI, TIRUR,
MALAPPURAM DISTRICT - 676 562 ), PIN - 676562
BY ADVS.
SRI V.A.MUHAMMED
SRI M.SAJJAD
MS.P.A.JENZIA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
B2 BLOCK, MALAPPURAM, PIN - 676505
6 THE DISTRICT EDUCATIONAL OFFICER,
TIRUR, MALAPPURAM, PIN - 676101
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20793 OF 2023
PETITIONERS:
1 KARUNAKARA KURUP
AGED 76 YEARS
RAMA NILAYAM,VILLIAPALLY P.O.,VATAKARA KOZHIKODE,
MANAGER, VILIAPPALLY UP SCHOOL, VILIAPPALLY,
VATAKARATALUK, KOZHIKODE, PIN - 673542
2 GOPALAKRISHNAN.C
AGED 61 YEARS
MANAGER, VAIKKILASSERY UP SCHOOL, VAIKKILASSERY.P.O.,
VADAKARA, KOZHIKODE -, PIN - 673104
3 AJIN M.SASI
AGED 32 YEARS
MANAGER, NALLUR EAST AUP SCHOOL, PERUMUGHAM.P.O.,
FEROKE, KOZHIKODE, PIN - 673631
4 P.NARAYANAN
AGED 67 YEARS
MANAGER, NARIKUNNU U.P. SCHOOL, EDACHERI.P.O.,
KOZHIKODE, PIN - 673502
5 PRASANNA KUMARI,
AGED 75 YEARS
BALAUSSERY AUP SCHOOL MANAGER, BALAUSSERY P.O,
BALAUSSERY KOZHIKODE, PIN - 673633
BY ADVS.
JIJI THOMAS
SMITHA MATHEW
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RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
MANANCHIRA, KOZHIKODE, PIN - 673001
4 ASSISTANT EDUCATIONAL OFFICER,
CHOMBALA, KOZHIKODE, PIN - 673001
5 ASSISTANT EDUCATIONAL OFFICER
THODANNUR, KOZHIKODE, PIN - 673541
6 ASSISTANT EDUCATIONAL OFFICER
FEROKE, KOZHIKODE, PIN - 673541
7 ASSISTANT EDUCATIONAL OFFICER,
BALAUSSERY, KOZHIKODE, PIN - 673541
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20825 OF 2023
PETITIONER:
KUNJIRAMAN. A., MANAGER, CHEERAL AUP SCHOOL
AGED 80 YEARS
S/O LATE, KRISHNANCHETTY, NAARAYANNEYAM, NANTHANKUNI
P.O MEPADY, MANAGER, CHEERAL AUP SCHOOL, CHEERAL,
SULTHAN BATTERY, WAYANAD ,, PIN - 673595
BY ADVS.
SRI JIJI THOMAS
SMT.SMITHA MATHEW
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
KALPETTA, WAYANAD, PIN - 673121
4 ASSISTANT EDUCATIONAL OFFICER
SULTHAN BATTERY, WAYANAD, PIN - 673577
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 20861 OF 2023
PETITIONER:
THE MANAGER, (KRISHNAN NAMPOOTHIRI V.V)
AGED 53 YEARS
PMV SCHOOLS, PERINGARA THIRUVALLA, PATHANAMTHITTA
DISTRICT, PIN - 689108
BY ADVS.
SRI V.A.MUHAMMED
SRI V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689645
6 THE DISTRICT EDUCATIONAL OFFICER
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101
7 THE ASSISTANT EDUCATIONAL OFFICER
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21075 OF 2023
PETITIONER:
THE MANAGER, (RAJESH R KODIPPARAMBIL)
AGED 49 YEARS
MGM UP SCHOOL, ELIKULAM. MADUKKAKUNNU P.O, KOTTAYAM
DISTRICT, PIN - 686577
BY ADVS.
SRI V.A.MUHAMMED
SRI V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION,
PULIMOODU JN, KOTTAYAM DISTRICT, PIN - 686001
6 THE DISTRICT EDUCATIONAL OFFICER,
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506
7 THE ASSISTANT EDUCATIONAL OFFICER
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21138 OF 2023
PETITIONER:
THE MANAGER, (SUSILAN PANICKER.E.R,)
AGED 69 YEARS
SREE DAYANANDA L P SCHOOL, URULIKUNNAM. POOVARANY P.O,
PALA, KOTTAYAM DISTRICT, PIN - 686577
BY ADVS.
SRI V.A.MUHAMMED
SRI V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION,
PALACE RD, KOTTAYAM DISTRICT, PIN - 686001
6 THE DISTRICT EDUCATIONAL OFFICER,
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506
7 THE ASSISTANT EDUCATIONAL OFFICER,
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21164 OF 2023
PETITIONER:
THE MANAGER, (UMA NAIR,)
AGED 75 YEARS
MGM LP SCHOOL, KARUVATTUMKUZHI, KAREELAKULANGARA P.O,
KAYAMKULAM ALAPPUZHA DISTRICT., PIN - 690572
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM ., PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM ., PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL LINES, ALAPPUZHA DISTRICT, PIN - 688001
6 THE DISTRICT EDUCATIONAL OFFICER
MAVELIKARA, ALAPPUZHA DISTRICT, PIN - 690101
7 THE ASSISTANT EDUCATIONAL OFFICER
KAYAMKULAM, ALAPPIZHA DISTRICT, PIN - 690502
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21557 OF 2023
PETITIONER:
THE MANAGER, (P.RAMANATHAN,) K.S.U.P. SCHOOL,
THOTTIPPAL,
AGED 75 YEARS
S/O KOCHUNNI MENON, K.S.U.P. SCHOOL, THOTTIPPAL,
THRISSUR DISTRICT (RESIDING AT PULLISSERY HOUSE,
THOTTIPPAL P.O., VIA PARAPPUKKARA, THRISSUR - 680
310 ), PIN - 680310
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
IRINJALAKKUDA, THRISSUR, PIN - 680121
BY SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21597 OF 2023
PETITIONER:
THE MANAGER, (MUHAMMED HASSAN,) A.U.P. SCHOOL KODAKKAD,
AGED 75 YEARS
S/O MUHAMMED, A.U.P. SCHOOL KODAKKAD, KODAKKAD P.O.,
CHETTIPPADI VIA, MALAPPURAM DISTRICT (RESIDING AT
KOLAKKATIL, KALIYATTAMUKKU, MUNNIYOOR P.O., MALAPPURAM
DISTRICT - 676 311 ), PIN - 676314
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
PRAPPANANGADI, MALAPPURAM, PIN - 676303
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 21978 OF 2023
PETITIONER:
MAHATMA GANDHI MEMORIAL HIGH SCHOOL (MGMHS)
POOZHANAD, THIRUVANANTHAPURAM. REPRESENTED BY ITS
MANAGER., PIN - 695125
BY ADVS.
S.MOHAMMED AL RAFI
THAJUNA MARIA FRANCIS
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22083 OF 2023
PETITIONER:
THE MANAGER, (SAVITHRI.P.,) AMLP SCHOOL, CHAMAPARAMBA
AGED 79 YEARS
W/O LATE NARAYANAN MOOSAD, AMLP SCHOOL, CHAMAPARAMBA,
PALODE P.O., MANNARKKAD, PALAKKAD DISTRICT (RESIDING AT
PUTHUMANASSERI HOUSE, NATTUKAL P.O., MANNARKKAD,
PALAKKAD DISTRICT - 678 583 ), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
110
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22178 OF 2023
PETITIONER:
THE MANAGER, (ABDUL JALEEL P.K.,) I.C.S.U.P SCHOOL,
KARKKITAMKUNNU
AGED 67 YEARS
S/O LATE KUNHIPPU HAJI, I.C.S.U.P SCHOOL,
KARKKITAMKUNNU, PALAKKAD DISTRICT (RESIDING AT
PULAYAKALATHIL HOUSE, KARKKITAMKUNNU P.O., PALAKKAD
DISTRICT - 678 601 ), PIN - 678601
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22196 OF 2023
PETITIONER:
THE MANAGER, (G.A. BABURAJ,) A.U.P.SCHOOL, KUTTIYODE
AGED 58 YEARS
S/O LATE ACHUTHAN NAIR, A.U.P.SCHOOL, KUTTIYODE,
KARIMBA P.O., PALAKKAD DISTRICT (RESIDING AT KANNANNOOR
HOUSE, KARIMBA P.O., PALAKKAD DISTRICT - 678 597 ), PIN
- 678597
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22231 OF 2023
PETITIONER:
THE MANAGER, (H.MUHAMMED ABDUL SATHAR SAIT,)
AGED 79 YEARS
HHYSM U.P.SCHOOL, KUTTITHERUVU, PULLIKKANAKKU.P.O,
KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690537
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DEPUTY DIRECTOR OF EDUCATION
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CIVIL LINES,ALAPPUZHA, PIN - 688001
6 THE ASSISTANT EDUCATIONAL OFFICER
KAYAMKULAM, ALAPPUZHA, PIN - 690502
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22260 OF 2023
PETITIONER:
THE MANAGER, (K.RAMACHANDRA KURUP,)
AGED 77 YEARS
NSS HIGH SCHOOL,PULLIKKANAKKU.P.O, KAYAMKULAM,ALAPPUZHA
DISTRICT, PIN - 690537
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL LINES, ALAPPUZHA DISTRICT, PIN - 688001
6 THE DISTRICT EDUCATIONAL OFFICER
NEAR TEMPLE, MAVELIKARA, ALAPPUZHA DISTRICT, PIN -
688005
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22286 OF 2023
PETITIONER:
THE MANAGER, (ALAYAN SAINUDHEEN.,) A.L.P.SCHOOL,
PALAKKAZHI
AGED 57 YEARS
S/O MUHAMMED ALIAS KUNJU, A.L.P.SCHOOL, PALAKKAZHI,
ALANALLUR P.O., MANNARKKAD, PALAKKAD DISTRICT (RESIDING
AT ALAYAN HOUSE, ALANALLOOR P.O., MANNARKKAD, PALAKKAD
DISTRICT - 678 601 ), PIN - 678601
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22344 OF 2023
PETITIONER:
THE MANAGER, (MOIDUTTY P.P.,) A.U.P. SCHOOL,
PAYYANADAM,
AGED 55 YEARS
S/O ABDU, A.U.P. SCHOOL, PAYYANADAM, PALLIKKUNNU,
PALAKKAD DISTRICT (RESIDING AT PADINJARAPPALLA HOUSE,
PAYYANADAM P.O., MANNARKKAD, PALAKKAD DISTRICT - 678
583 ), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22353 OF 2023
PETITIONER:
THE MANAGER, (KAMALAVATHI,) A.L.P SCHOOL, CHERUMKULAM,
AGED 69 YEARS
D/O KRISHNAN, A.L.P SCHOOL, CHERUMKULAM, THENKARA P.O.,
MANNARKKAD, PALAKKAD DISTRICT (RESIDING AT NILATHUMMANA
HOUSE, CHERUKULAM, THENKARA P.O., MANNARKKAD, PALAKKAD
DISTRICT - 678 582 ), PIN - 678582
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
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JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22362 OF 2023
PETITIONER:
THE MANAGER, (K.T.JAYAPRAKASH NARAYANAN.,) A.M.L.P
SCHOOL, KODAKKAD,
AGED 69 YEARS
S/O LATE K.T KAMALAVATHI AMMA, A.M.L.P SCHOOL,
KODAKKAD, P.O. KODAKKAD, PALAKKAD DISTRICT (RESIDING AT
KINARATH THEKKETHIL HOUSE, KUNDORKUNNU P.O., MANNARKKAD
COLLEGE VIA PALAKKAD DISTRICT - 678 583 ), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22368 OF 2023
PETITIONER:
THE MANAGER, (MOHANA KRISHNAN K.K.,)
P.N.N.M.A.L.P. SCHOOL, ANNANTHODY,
AGED 63 YEARS
S/O LATE KRISHNANKUTTY PANICKER, P.N.N.M.A.L.P. SCHOOL,
ANNANTHODY, PALODE P.O., PALAKKAD DISTRICT (RESIDING AT
KRISHNA NIVAS, PALODE P.O., VIA MANNARKKAD COLLEG,
PALAKKAD DISTRICT - 678 583 ), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22385 OF 2023
PETITIONER:
THE MANAGER, (P.R.SASIDHARAN), K.T.M. HIGH SCHOOL AND
A.L.P. SCHOOL, MANNARKKAD,
AGED 73 YEARS
S/O LATE K.M.RAMANUNNI NAIR, K.T.M. HIGH SCHOOL AND
A.L.P. SCHOOL, MANNARKKAD, MANNARKKAD P.O., PALAKKAD
DISTRICT (RESIDING AT EDATHUPURAM HOUSE, EDATHUPURAM
TEMPLE ROAD, ANGADIPURAM P.O., MALAPPURAM - 679 321),
PIN - 678582
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DISTRICT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
6 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22936 OF 2023
PETITIONER:
MANAGER, DEVI VILASAM HIGHER SECONDARY SCHOOL
AGED 56 YEARS
KANDANKARI, THAYANKARI.P.O., EDATHUVA, ALAPPUZHA
DISTRICT, PIN - 689573
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
M.R.ANISON
V.BHARGAVI (PANANGAD)
P.A.RINUSA
A.MEENAKSHI
RESPONDENT/S:
1 1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 2. THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 3. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
REGIONAL OFFICE, CHENGANNUR, PIN - 689121
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4 THE DISTRICT EDUCATIONAL OFFICER,
KUTTANAD, ALAPPUZHA, PIN - 688502
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22977 OF 2023
PETITIONER:
THE MANAGER, (A. NAFEESA ,), KUNHALAVI MASTER MEMORIAL
A.M.L.P.SCHOOL, KARKITAMKUNNU,
AGED 82 YEARS
W/O LATE KAMMOO, KUNHALAVI MASTER MEMORIAL
A.M.L.P.SCHOOL, KARKITAMKUNNU, KARKITAMKUNNU P.O.,
PALAKAKD DISTRICT (RESIDING AT KONGATH HOUSE, ALANALLUR
P.O., PALAKKAD DISTRICT - 678 601 ), PIN - 678601
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM,., PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
134
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 22990 OF 2023
PETITIONER:
THE MANAGER, (MOIDUNNI.K ,) LEGACY AUP SCHOOL,
THACHANATTUKARA,
AGED 66 YEARS
S/O VEERAPPU., LEGACY AUP SCHOOL, THACHANATTUKARA,
NATTUKAL P.O., MANNARKKAD, PALAKAKAD DISTRICT (RESIDING
AT KARIMBANAKKAL HOUSE, NATTUKAL P.O MANNARKKAD,
PALAKAKAD DISTRICT - 678 583), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
136
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23033 OF 2023
PETITIONER:
AKHILA RAJEEVAN
AGED 36 YEARS
W/O. ANU. V. GOPINATH, LPST, S.S.V.U.P, KALLARA,
KALLARA SOUTH P.O., KOTTAYAM-686611, RESIDING AT
'VETTICKATHUNDATHIL HOUSE', ETTUMANOOR P.O., KOTTAYAM,
PIN - 686631
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
MS.GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
MS.SREELEKSHMI A.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, THIRUVANANTHAPURAM,
PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER
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KURAVILANGAD, KOTTAYAM, PIN - 686633
4 THE MANAGER,
S.S.V.U.P, KALLARA, KALLARA SOUTH P.O., KOTTAYAM, PIN -
686611
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
138
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23043 OF 2023
PETITIONER:
THE MANAGER, (RAMAKRISHNAN P.P ,) VIDHYODAYAM A.L.P
SCHOOL, PUTTANIKKAD,
AGED 47 YEARS
S/O VASU P.P., VIDHYODAYAM A.L.P SCHOOL, PUTTANIKKAD,
KANDAMANGALAM P.O., MANNARKKAD COLLEGE VIA, PALAKAKD
DISTRICT (RESIDING AT PUTHIRY PARAMBIL HOUSE, ANAMANGAD
P.O, MALAPPURAM DISTRICT - 679357 ), PIN - 678583
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C). No.36659 of 2022 & con. Cases
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
140
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23072 OF 2023
PETITIONER:
THE MANAGER, (C.P.MUSTHAFFA,) A.L.P. SCHOOL,
THRIKKALOOR,
AGED 46 YEARS
S/O LATE C.P. UMMER HAJI, A.L.P. SCHOOL, THRIKKALOOR,
AMBALAPARA, THIRUVIZHAM KUNNU PALAKKAD DISTRICT
(RESIDING AT CHETTIYAM PARAMBIL HOUSE, THIRUVIZHAM
KUNNU P.O., PALAKKAD DISTRICT - 678 601 ), PIN - 678601
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23081 OF 2023
PETITIONER:
MANAGER
AGED 74 YEARS
KELAPPAJI MEMORIAL VOCATIONAL HIGHER SECONDARY SCHOOL
(KMVHSS), KODAKKAD P.O, KASARGOD DISTRICT, PIN - 671357
BY ADV SRI T.V.JAYAKUMAR NAMBOODIRI
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY SECRETARY
GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM,, PIN
- 695001
2 DIRECTOR,
GENERAL EDUCATION DEPARTMENT, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 DISTRICT EDUCATION OFFICER
MINI CIVIL STATION, KANHANGAD, KASARGOD D ISTRICT,, PIN
- 671315
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23126 OF 2023
PETITIONER:
THE MANAGER, (U.K.SOMASEKHARAN,) KRISHNA A.L.P.SCHOOL,
ALANALLUR,
AGED 60 YEARS
S/O K.M.NARAYANAN NAIR, KRISHNA A.L.P.SCHOOL,
ALANALLUR, ALANALLUR P.O., MANNARKKAD SUB DISTRICT,
PALAKKAD (RESIDING AT SREESHYLAM, ALANALLUR P.O.,
MANNARKKAD, PALAKKAD DISTRICT - 678 601 ), PIN - 678601
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE ASSISTANT EDUCATIONAL OFFICER,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23248 OF 2023
PETITIONER:
DENA TOMS,
AGED 36 YEARS
S/O. TOMS TOMS YOYAKEI, FULL TIME MENIAL, ST. MARY'S
HIGH SCHOOL, A.L.P.S., POTHANICADU, ERNAKULAM DISTRICT-
686671, RESIDING AT CHENNAMKUDIYIL HOUSE, POTHANICADU
P.O., ERNAKULAM DISTRICT, PIN - 686671
BY ADVS.
ELVIN PETER P.J. (SR.)
K.R.GANESH
GOURI BALAGOPAL
ABHIJITH.K.ANIRUDHAN
SREELEKSHMI A.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, THIRUVANANTHAPURAM,
PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
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OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, CIVIL
STATION, KAKKANAD, ERNAKULAM, PIN - 682030
4 THE DISTRICT EDUCATIONAL OFFICER,
KOTHAMANGALAM- ERNAKULAM, PIN - 686691
5 THE MANAGER,
ST. MARY'S HIGH SCHOOL, POTHANICADU, ERNAKULAM, PIN -
686671
BY ADVS.
K.S.BHARATHAN
HASNA NAZAR(K/00000302/2023)
RANCE R.(K/1560/2021)
AADITHYAN S.MANNALI(K/631/2014)
ALPHIN ANTONY(K/625/2014)
VISAKH ANTONY(K/573/2014)
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23404 OF 2023
PETITIONER:
THE MANAGER, (P.V.CHACKO,)
AGED 80 YEARS
ANAPRAMBAL SOUTH UP SCHOOL, KUNTHIRICKAL.P.O,
THALAVADY, ALAPPUZHA DISTRICT, PIN - 689575
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 STATE OF KERALA
THE STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL LINES,ALAPPUZHA, PIN - 688001
6 THE DISTRICT EDUCATIONAL OFFICER
KUTTANAD AT RAMANKARY ALAPPUZHA DISTRICT, PIN - 689595
7 THE ASSISTANT EDUCATIONAL OFFICER
THALAVADY, ALAPPUZHA DISTRICT, PIN - 689575
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23460 OF 2023
PETITIONER:
ST. FRANCIS UPPER PRIMARY SCHOOL
REPRESENTED BY MANAGER EAZHACODE, PERUKAVU P. O
THIRUVANANTHAPURAM, PIN - 695573
BY ADVS.
SRI S.MOHAMMED AL RAFI
MS.THAJUNA MARIA FRANCIS
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 23726 OF 2023
PETITIONERS:
1 THE MANAGER
SANTHINIKETHANAM MODEL HIGHER SECONDARY SCHOOL,
PATHARAM, P.O. SOORANAD SOUTH, KOTTARAKKARA EDUCATIONAL
DISTRICT, KOLLAMDISTRICT, PIN - 690522
2 THE MANAGER
VELUTHAMPI MEMORIAL HIGH SCHOOL KOTTARAKKARA ETC PO,
AMPALAPPURAM, KOTTARAKARA EDUCATIONAL DISTRICT, KOLLAM
DISTRICT, PIN - 690506
3 THE MANAGER
SRI CHITRA DHARMA UPPER PRIMARY SCHOOL, KOTTAMKARA,
CHANDANATHOPE P.O., KUNDARA EDUCATIONAL DISTRICT KOLLAM
DISTRICT, PIN - 691005
4 THE MANAGER
UPPER PRIMARY SCHOOL KOVOOR ARINELLOOR PO, CHAVARA
EDUCATIONAL SUB DISTRICT KOLLAM DISTRICT, PIN - 690538
5 THE MANAGER
N. SREEKANTAN NAIR SHASTI POORTHI MEMORIAL UPPER
PRIMARY SCHOOL, PATHARAM, KAKKAKUNNU P.O, SATHAMCOTTAH
EDUCATIONAL SUB DISTRICT SOORANAD SOUTH, KOLLAM
DISTRICT, PIN - 690522
BY ADVS.
JOHN JOSEPH VETTIKAD
C.JOSEPH JOHNY
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RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION (J) DEPARTMENT, GOVERNMENT
SECRETARIAT, ANNEX II, THIRUVANANTHAPURAM,, PIN -
695001
2 THE DIRECTOR OF GENERAL EDUCATION
THYCAUD, JAGATHY THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
KOLLAM KOLLAM - ELAMPALLOOR ROAD, THEVALLY PO KOLLAM,,
PIN - 691009
4 THE DISTRICT EDUCATIONAL OFFICER
KOTTARAKKARA, NEAR POLICE STATION, KOTTARAKKARA, KOLLAM
DISTRICT,, PIN - 691506
5 THE ASSISTANT EDUCATIONAL OFFICER
KUNDARA, KOLLAM, PIN - 691501
6 THE ASSISTANT EDUCATIONAL OFFICER
CHAVARA KOLLAM, PIN - 691624
7 THEASSISTANT EDUCATIONAL OFFICER
FILTER HOUSE RD, SASTHAMCOTTA, KOLLAM DISTRICT KERALA,
PIN - 690521
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 24780 OF 2023
PETITIONER:
THE MANAGER, (M.K.FAREED,) MUSLIM GIRLS HIGHER
SECONDARY SCHOOL, ERATTUPETTA,
AGED 77 YEARS
S/O M.K.KOCHUMAKKAR, MUSLIM GIRLS HIGHER SECONDARY
SCHOOL, ERATTUPETTA, KOTTAYAM DISTRICT (RESIDING AT
MATTAKOMBANAL, NADACKAL, ERATTUPETTA, KOTTTAYAM
DISTRICT - 686 121), PIN - 686121
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
KOTTAYAM, PIN - 686001
6 THE DISTRICT EDUCATIONAL OFFICER,
KOTTAYAM, PIN - 686001
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 24953 OF 2023
PETITIONER:
* ST. MARY'S HIGH SCHOOL, A.L.P.S., POTHANICADU
REPRESENTED BY ITS MANAGER, JAMES VARGHESE, AGED 77
YEARS, S/O. LATE N.M. VARGHESE, ERNAKULAM DISTRICT-686
671, RESIDING AT NEDUMCHALIL HOUSE, VAZHAPPILLY,
MUDAVOOR P.O., MUVATTUPUZHA, ERNAKULAM, PIN - 686669
*[AS PER ORDER DATED 09.04.2025 IN I.A. 1/2023 OF WP(C)
24953/2023, NAME AND ADDRESS OF PETITIONER IS CORRECTED
AS
"ST. MARY'S HIGH SCHOOL, POTHANICADU,
REPRESENTED BY ITS MANAGER, JAMES VARGHESE,
AGED 77 YEARS, S/O. LATE N.M. VARGHESE,
ERNAKULAM DISTRICT - 686 671, RESIDING AT
NEDUMCHALIL HOUSE, VAZHAPPILLY, MUDAVOOR
P.O., MUVATTUPUZHA, ERNAKULAM - 686 669"]
BY ADVS.
ELVIN PETER P.J. (SR.)
K.R.GANESH
GOURI BALAGOPAL
ABHIJITH.K.ANIRUDHAN
SREELEKSHMI A.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT,
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THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR,
THE DIRECTORATE OF GENERAL EDUCATION (HIGHER
SECONDARY WING), HOUSING BOARD BUILDINGS, SANTHI
NAGAR, THIRUVANANTHAPURAM, PIN - 695121
** 3 THE DISTRICT EDUCATIONAL OFFICER,
MARINE DRIVE, KOCHI, ERNAKULAM, PIN - 682011
** [AS PER ORDER DATED 09.04.2025 IN I.A. 1/2023 OF
WP(C) 24953/2023, ADDRESS OF R3 IS CORRECTED AS
"DISTRICT EDUCATIONAL OFFICER,
KOTHAMANGALAM, ERNAKULAM - 686691"]
4 MEERA EALIAS,
HST (PHYSICAL SCIENCE) ST. MARY'S HIGH SCHOOL,
POTHANICADU, ERNAKULAM, PIN - 686671
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 25356 OF 2023
PETITIONERS:
1 LEENA CHANDY,
AGED 42 YEARS
W/O. PRINCE T KURIAN,HSST (COMPUTER APPLICATION),ST.
GEORGE HSS, THOZHIYUR,THOZHIYUR P.O, THRISSUR -
680520,RESIDING AT THEKKEKARA HOUSE, ARTHAT P.O,
THRISSUR, PIN - 680521
2 MERIN JOSE C ,
AGED 29 YEARS
W/O. GEVERGESE ISSAC P.,HSST (BUSINESS STUDIES AND
ACCOUNTANCY),ST. GEORGE HSS, THOZHIYUR THOZHIYUR P.O,
THRISSUR - 680520,RESIDING AT PULIKKOTTIL HOUSE,
MAHATHMA GANDHI ROAD, MGRA NO. 15, KUNNAMKULAM,
THRISSUR, PIN - 680543
3 JISHI C GEORGE,
AGED 35 YEARS
W/O. LIJU KOCHUMON,HSST (ECONOMICS),ST. GEORGE HSS,
THOZHIYUR ,THOZHIYUR P.O, THRISSUR - 680520,RESIDING AT
VADAKKETHALAKKEL HOUSE, KADAVALLUR P.O, KALLUMPURAM,
PIN - 680543
4 LEESHMA K K.,
AGED 35 YEARS
W/O. ABHILASH P P,HSST (ENGLISH), ST. GEORGE HSS,
THOZHIYUR ,THOZHIYUR P.O, THRISSUR - 680520, RESIDING
AT PANIKKAPARAMBIL HOUSE,CHITTILAPPILLY P.O, THRISSUR,
PIN - 680551
5 DIVIA K.S.,
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AGED 37 YEARS
W/O. BIJOY K B,HSST (CHEMISTRY), ST. GEORGE HSS,
THOZHIYUR ,THOZHIYUR P.O, THRISSUR - 680520, RESIDING
AT KANDARASSERY HOUSE,BABY ROAD, MANATHALA, CHAVAKKAD
P.O, THRISSUR, PIN - 680506
6 FEMY FRANCIS C,
AGED 35 YEARS
W/O. JITHIN XAVIER,HSST (PHYSICS), ST. GEORGE HSS,
THOZHIYUR,THOZHIYUR P.O, THRISSUR - 680520, RESIDING AT
CHOWALLOOR HOUSE, ARIYANNUR P.O, KOONAMMOOCHI,
THRISSUR, PIN - 680102
7 JINCE JOSE P ,
AGED 33 YEARS
S/O. P. J JOSE PULIKKOTTIL ,HSST (MATHS), ST. GEORGE
HSS, THOZHIYUR ,THOZHIYUR P.O, THRISSUR -
680520,RESIDING AT CHIMMEN HOUSE, CHITTATTUKARA
P.O,THRISSUR, PIN - 680511
BY ADVS.
R.K.MURALEEDHARAN
ATHIRA A.MENON
RESPONDENT/S:
1 UNION OF INDIA,
REP. BY ITS SECRETARY,MINISTRY OF SOCIAL JUSTICE AND
EMPOWERMENT, GOVERNMENT OF INDIA, NEW DELHI, PIN -
110001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GENERAL EDUCATION
DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
3 THE DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY SECTION),DIRECTORATE OF GENERAL
EDUCATION,JAGATHI, THIRUVANANTHAPURAM, PIN - 695014
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4 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, EDAPALLY, ERNAKULAM, PIN -
682024
5 THE CORPORATE MANAGER,
MALABAR INDEPENDENT SYRIAN CHURCH (MISC) , EDUCATION
SOCIETY, THOZHIYUR,THOZHIYUR P.O, THRISSUR, PIN -
680520
BY ADVS.
SRI AJMAL AHMED R.
SRI H.SUBHALEKSHMI
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
159
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 25650 OF 2023
PETITIONER:
ASAN MEMORIAL TEACHER TRAINING INSTITUTE,
AGED 58 YEARS
REPRESENTED BY ITS MANAGER, SABU. C.J., AGED 58 YEARS,
S/O. JANARDHANAN, VILABHAGOM, MELVETTOOR.P.O., VARKALA-
695 312, NOW RESIDING AT THEERTHAM', TC 16/512(2),
ELANKAVIL LANE, MEDICAL COLLEGE.P.O.,
THIRUVANANTHAPURAM, PIN - 695011
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
SRI GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
SRI SREELEKSHMI A.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY
WING),
DIRECTORATE OF THE GENERAL EDUCATION, HOUSING BOARD
BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM, PIN -
695121
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3 THE DISTRICT EDUCATIONAL OFFICER,
160, AYILAM RD, ATTINGAL, THIRUVANANTHAPURAM, PIN -
695101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
161
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 25776 OF 2023
PETITIONER:
THE MANAGER
AGED 52 YEARS
KOORIKUZHI, AMUP SCHOOL KAIPAMANGALAM, KOORIKUZHI.P.O,
THRISSUR DISTRICT JENAKEEYA VIDYALAYAM MACHAD,
MANALITHARA.P.O. THRISSUR DISTRICT. A.U.P SCHOOL,
PALLIKKAL, PALLAM .P.O THRISSUR DISTRICT., PIN - 679532
BY ADVS.
C.D.DILEEP
SHYLAJA VARGHESE
M.L.REMYA
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM., PIN - 695014
5 THE DEPUTY DIRECTOR OF EDUCATION
COLLECTORATE, AYYANTHOLE, THRISSUR DISTRICT., PIN -
680003
6 THE ASSISTANT EDUCATIONAL OFFICER
VALAPPAD, THRISSUR DISTRICT., PIN - 680567
7 THE ASSISTANT EDUCATIONAL OFFICER
WADAKKANCHERRY, THRISSUR DISTRICT., PIN - 680582
8 THE HEADMISTRESS
KOORIHUZHI AMUP SCHOOL, KAIPAMANGALM, KOORIKUZHI.P.O,
THRISSUR DISTRICT, PIN - 680681
9 THE HEADMISTRESS
JENAKEEYA VIDYALAYAM MACHAD, MANALITHARA.P.O. THRISSUR
DISTRICT., PIN - 680589
10 THE HEADMASTER
A.U.P SCHOOL, PALLIKKAL, PALLAM.P.O, THRISSUR DISTRICT,
PIN - 679532
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 26064 OF 2023
PETITIONER:
THE MANAGER
A.U.P. SCHOOL, PANANGATTIRI, PALAKKAD DISTRICT, PIN -
678506
BY ADVS.
SRI K.MOHANAKANNAN
SRI H.PRAVEEN (KOTTARAKARA)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695014
3 DEPUTY DIRECTOR OF EDUCATION
PALAKKAD CIVIL STATION, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD DISTRICT, PIN - 678001
4 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER KOLLENGODE,
KOLLENGODE ANAMARI ROAD, KOLLENGODE, PALAKKAD DISTRICT,
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PIN - 678506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 26660 OF 2023
PETITIONER:
THE MANAGER (M.K.GOPINATHAN PILLAI)
AGED 84 YEARS
, SCTM UP SCHOOL, CHERUVALLY P.O, MANIMALA, KOTTAYAM
DISTRICT, PIN - 686543
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM - 695 001, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DEPUTY DIRECTOR OF EDUCATION
PALACE RD, KOTTAYAM DISTRICT, PIN - 686001
6 THE DISTRICT EDUCATIONAL OFFICER
KANJIRAPPALLY @ PONKUNNAM, KOTTAYAM DISTRICT, PIN -
686506
7 THE ASSISTANT EDUCATIONAL OFFICER
KARUKACHAL, KOTTAYAM DISTRICT, PIN - 686540
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 27673 OF 2023
PETITIONER:
SR. ANJU KURIAKOSE,
AGED 35 YEARS
U.P.S.T., FATHIMA MATHA GIRLS' HIGHER SECONDARY SCHOOL
KOOMPANPARA, ADIMALI, IDUKKI DISTRICT-685 561, RESIDING
AT AREECKAL HOUSE, THATTEKKANNI,
P.O. IDUKKI, PIN - 685602
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
MS.GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
MS.SREELEKSHMI A.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR,
THE DIRECTORATE OF GENERAL EDUCATION (HIGHER SECONDARY
WING), HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695121
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3 THE DEPUTY DIRECTOR OF EDUCATION
THODUPUZHA, IDUKKI, PIN - 685584
4 THE DISTRICT EDUCATIONAL OFFICER,
THODUPUZHA, IDUKKI, PIN - 685584
5 THE CORPORATE MANAGER,
CMC CARMELGIRI CORPORATE EDUCATIONAL AGENCY OF
CARMELGIRI PROVINCE TRUST, ADIMALI, IDUKKI DISTRICT-685
561, RESIDING AT CARMELGIRI PROVINCIAL HOUSE, IDUKKI
DISTRICT, PIN - 685602
BY ADVS.
SRI JOY GEORGE
MS.PRAICY JOSEPH(K/666/1987)
MS.TANYA JOY(K/000665/2013)
MS.ANIMMA JOSEPH(K/665/2022)
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 27715 OF 2023
PETITIONER:
SR. SHERIN VARGHESE,
AGED 29 YEARS
D/O. VARGHESE, U.P.S.T., FATHIMA MATHA GIRLS' HIGHER
SECONDARY SCHOOL KOOMPANPARA, ADIMALI, IDUKKI DISTRICT-
685 561 RESIDING AT EYOPARAMBIL HOUSE, KANCHIYAR.P.O.,
PALLIKKAVALA, IDUKKI, PIN - 685511
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
MS.GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
MS.SREELEKSHMI A.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR,
THE DIRECTORATE OF GENERAL EDUCATION (HIGHER SECONDARY
WING), HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695121
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3 THE DEPUTY DIRECTOR OF EDUCATION
THODUPUZHA, IDUKKI, PIN - 685584
4 THE DISTRICT EDUCATIONAL OFFICER,
THODUPUZHA, IDUKKI, PIN - 685584
5 THE CORPORATE MANAGER,
CMC CARMELGIRI CORPORATE EDUCATIONAL AGENCY OF
CARMELGIRI PROVINCE TRUST, ADIMALI, IDUKKI DISTRICT-685
561, RESIDING AT CARMELGIRI PROVINCIAL HOUSE, IDUKKI
DISTRICT, PIN - 685602
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
SRI JOY GEORGE
MS.PRAICY JOSEPH(K/666/1987)
MS.TANYA JOY(K/000665/2013)
MS.ANIMMA JOSEPH(K/665/2022)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 27890 OF 2023
PETITIONERS:
1 MANAGER,V.V.HIGHER SECONDARY SCHOOL
AGED 61 YEARS
THAMARAKULAM, CHARUMMOODU.P.O, ALAPPUZHA DISTRICT., PIN
- 690505
2 MANAGER, SWAMI VIVEKANANDA HIGH SCHOOL,
AGED 62 YEARS
PANDANAD.P.O, CHENGANNUR, ALAPPUZHA DISTRICT., PIN -
689506
3 MANAGER, T.M.VARGHESE MEMORIAL HIGH SCHOOL,
AGED 71 YEARS
VETTIYAR, MAVELIKKARA, ALAPPUZHA,, PIN - 690558
4 MANAGER, N.S.S.HIGH SCHOOL,
AGED 78 YEARS
PULLIKKANAKKU.P.O, KAYAMKULAM, ALAPPUZHA DISTRICT., PIN
- 690537
5 MANAGER, R.V.S.M.HIGHER SECONDARY SCHOOL
AGED 77 YEARS
PRAYAR.P.O, OACHIRA, ALAPPUZHA DISTRICT,, PIN - 690547
6 MANAGER,VALLIKUNNAM SNDP SANSKRIT HIGH SCHOOL,
AGED 69 YEARS
VALLIKUNNAM.P.O, ALAPPUZHA DISTRICT., PIN - 690501
7 MANAGER, V.S.S.HIGH SCHOOL
AGED 59 YEARS
KOIPPALLIKARANMA, OLAKETTIAMBALAM.P.O, MAVELIKKARA
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ALAPPUZHA DISTRICT, PIN - 690510
8 MANAGER, VISWABHARATHY MODEL HIGHER SECONDARY SCHOOL,
AGED 58 YEARS
KAPPIL MEKKU, KRISHNAPURAM.P.O., ALAPPUZHA DISTRICT.,
PIN - 690533
9 MANAGER, CBMHS NOORANAD
AGED 84 YEARS
NOORANAD.P.O., ALAPPUZHA DISTRICT., PIN - 690504
10 MANAGER, VOCATIONAL HIGHER SECONDARY SCHOOL CHATHIYARA
AGED 57 YEARS
CHATHIYARA, THAMARAKULAM.P.O. ALAPPUZHA DISTRICT., PIN
- 690530
11 MANAGER, HIGH SCHOOL EDAPPON
AGED 59 YEARS
AYRANIKUDI.P.O., MAVELIKARA, ALAPPUZHA DISTRICT,, PIN -
690558
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR,
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HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
CHENGANNUR, ALAPPUZHA, PIN - 689121
4 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
EDUCATION
OFFICE OF THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER
SECONDARY EDUCATION, CHENGANNUR, ALAPPUZHA - 689 121.,
PIN - 689121
5 THE DISTRICT EDUCATIONAL OFFICER,
MAVELIKKARA NEAR TALUK OFFICE, MAVELIKKARA, ALAPPUZHA
DISTRICT., PIN - 690101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 28042 OF 2023
PETITIONERS:
1 MANAGER, NADUVATTOM VOCATIONAL HIGHER SECONDARY SCHOOL
AGED 62 YEARS
PALLIPPAD,ALAPPUZHA DISTRICT,, PIN - 690512
2 MANAGER, S.N.V.T.T.I,
AGED 65 YEARS
KAKKAZHAM, AMBALAPPUZHA, ALAPPUZHA DISTRICT., PIN -
688005
3 MANAGER, S.N.M.HIGHER SECONDARY SCHOOL,
AGED 59 YEARS
PURAKKAD.P.O, AMBALAPPUZHA, ALAPPUZHA DISTRICT., PIN -
688561
4 MANAGER, ARAVUKAD HIGHER SECONDARY SCHOOL,
AGED 60 YEARS
PUNNAPRA.P.O, ALAPPUZHA DISTRICT,, PIN - 680004
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.P.A.RINUSA
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
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2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
CHENGANNUR, ALAPPUZHA, PIN - 689121
4 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
EDUCATION,
OFFICE OF THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER
SECONDARY EDUCATION, CHENGANNUR, ALAPPUZHA, PIN -
689121
5 THE DISTRICT EDUCATIONAL OFFICER,
MEDICAL COLLEGE JN, ALAPPUZHA DISTRICT, PIN - 688005
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 28056 OF 2023
PETITIONERS:
1 MANAGER, PUTHUSSERY L.P.SCHOOL
AGED 74 YEARS
ANARY, CHERUTHANA.P.O, ALAPPUZHA DISTRICT., PIN -
690517
2 MANAGER, MANNARASALA UPPER PRIMARY SCHOOL,
AGED 85 YEARS
MANNARASALA.P.O, HARIPAD, ALAPPUZHA DISTRICT., PIN -
690514
3 MANAGER, ST.MARY'S LOWER PRIMARY SCHOOL,
AGED 84 YEARS
CHERUTHANA, AYAPARAMPU.P.O, ALAPPUZHA DISTRICT., PIN -
690517
4 MANAGER, S.K.V.UPPER PRIMARY SCHOOL,
AGED 70 YEARS
EVOOR NORTH, EVOOR.P.O, CHEPPAD, ALAPPUZHA DISTRICT.,
PIN - 690507
5 MANAGER, P.M.D.U.P.SCHOOL
AGED 60 YEARS
CHEPPAD, ALAPPUZHA DISTRICT., PIN - 690507
6 MANAGER, S.N.M. UPPER PRIMARY SCHOOL
AGED 62 YEARS
MUTHUKULAM, MUTHUKULAM.P.O., ALAPPUZHA DISTRICT., PIN -
690506
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BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
M.R.ANISON
P.A.RINUSA
V.BHARGAVI (PANANGAD)
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN-695 014., PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER,
3. OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,HARIPAD,
ALAPPUZHA DISTRICT,, PIN - 690514
BY ADVS.
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 28432 OF 2023
PETITIONERS:
1 MANAGER, MOOLESSERIL DEVASWOM L.P.SCHOOL,
AGED 70 YEARS
KEERIKKADU SOUTH, KAYAMKULAM.P.O, ALAPPUZHA DISTRICT,,
PIN - 690502
2 MANAGER, NADAKKAVU L.P.SCHOOL,
AGED 76 YEARS
PERUNGALA.P.O, KAYAMKULAM, ALAPPUZGA DISTRICT, PIN-690
559, PIN - 690559
3 MANAGER, PUTHIYAVILA.U.P.SCHOOL,
AGED 65 YEARS
PUTHIYAVILA.P.O, KAYAMKULAM, PIN - 690531
4 MANAGER, KATTACHIRA.L.P.SCHOOL,
AGED 85 YEARS
KATTACHIRA,PALLICKAL.P.O, KAYAMKULAM, ALAPPUZHA
DISTRICT,, PIN - 690503
5 MANAGER, N.N.M.U.P.SCHOOL
AGED 74 YEARS
KAPPIL EAST, KRISHNAPURAM.P.O, KAYAMKULAM SUB
DISTRICT,ALAPPUZHA, PIN - 690533
6 MANAGER, B.I. LOWER PRIMARY SCHOOL & B.I.UPPER PRIMARY
SCHOOL,.
AGED 70 YEARS
ELIPPAKULAM.P.O, ALAPPUZHA DISTRICT,, PIN - 690503
7 MANAGER, N.V.M. LOWER PRIMARY SCHOOL, .
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AGED 53 YEARS
VALLIKUNNAM, ALAPPUZHA DISTRICT,, PIN - 690501
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
M.R.ANISON
P.A.RINUSA
V.BHARGAVI (PANANGAD)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,JAGATHY,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER,
KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690502
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
180
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 28786 OF 2023
PETITIONERS:
1 MANAGER, P.J. UPPER PRIMARY SCHOOL, VALAVANADU
AGED 69 YEARS
KALAVOOR P.O., ALAPPUZHA DISTRICT, PIN - 688522
2 MANAGER, V.V.S.D. UPPER PRIMARY SCHOOL, SOURTH ARYAD
AGED 79 YEARS
PATHIRAPPALLY P.O. ALAPPUZHA DISTRICT, PIN - 688521
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
M.R.ANISON
V.BHARGAVI (PANANGAD)
P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 ASSISTANT EDUCATIONAL OFFICER, CHERTHALLA
ALAPPUZHA DISTRICT, PIN - 688528
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4 ASSISTANT EDUCATIONAL OFFICER, ALAPPUZHA
THALAVADI P.O. ALAPPUZHA DISTRICT, PIN - 689572
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
182
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 29111 OF 2023
PETITIONER/S:
1 MANAGER, ELAMANNOOR VOCATIONAL HIGHER SECONDARY SCHOOL
AGED 57 YEARS
ELAMANNOOR.P.O., PATHANAMTHITTA DISTRICT,, PIN - 691524
2 MANAGER, H.S.&.V.H.S.S,
AGED 58 YEARS
MANNADY, MANNADY P.O, PATHANAMTHITTA DISTRICT, PIN -
691530
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
M.R.ANISON
P.A.RINUSA
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
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EDUCATION
OFFICE OF THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER
SECONDARY EDUCATION,
CHENGANNUR, ALAPPUZHA, PIN - 689121
4 THE DISTRICT EDUCATIONAL OFFICER,
DISTRICT EDUCATIONAL OFFICE PATHANAMTHITTA
PATHANAMTHITTA P O, PIN - 689645
5 THE DISTRICT EDUCATIONAL OFFICER
DISTRICT EDUCATONAL OFFICE KOTTARAKKARA NEAR POLICE
STATION, KOTTARAKARA P O, KOLLAM DISTRICT, PIN - 691506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 29858 OF 2023
PETITIONER:
THE CORPORATE MANAGER
CMC CARMELGIRI CORPORATE EDUCATIONAL AGENCY OF
CARMELGIRI PROVINCE TRUST, ADIMALI, IDUKKI DISTRICT-,
RESIDING AT CARMELGIRI PROVINCIAL HOUSE, IDUKKI
DISTRICT -685602, PIN - 685561
BY ADVS.
SRI JOY GEORGE
MS.PRAICY JOSEPH
MS.TANYA JOY
MS.ANIMMA JOSEPH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR
THE DIRECTORATE OF GENERAL EDUCATION (HIGHER SECONDARY
WING), HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695121
3 THE DEPUTY DIRECTOR OF EDUCATION
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THODUPUZHA, IDUKKI, PIN - 685584
4 THE DISTRICT EDUCATIONAL OFFICER
THODUPUZHA, IDUKKI, PIN - 685584
5 LINTA JOSEPH
AGED 33 YEARS, UPST, FATHIMA MATHA GIRIS' HIGHER
SECONDARY SCHOOL, KOOMPANPARA, ADIMALI, IDUKKI
DISTRICT, PIN - 685561
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 30230 OF 2023
PETITIONER:
ARYADEVI.V.K.
AGED 38 YEARS
W/O. PRASAD.P.U., JUNIOR HINDI TEACHER, S.H.U.P.S,
KODAMKULANGARA, EROOR, ERNAKULAM-682301, RESIDING AT
'SREEPADAM', PULIYANNOOR MANA, ANRA - 17, EROOR SOUTH,
TRIPUNITHURA, PIN - 682306
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
SRI K.R.GANESH
MS.GOURI BALAGOPAL
SRI ABHIJITH.K.ANIRUDHAN
MS.SREELEKSHMI A.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, THIRUVANANTHAPURAM,
PIN - 695014
3 THE ASSISTANT EDUCATIONAL OFFICER,
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TRIPUNITHURA, ERNAKULAM, PIN - 682301
4 THE MANAGER,
S.H.U.P.S, KODAMKULANGARA, EROOR, ERNAKULAM, PIN -
682301
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 30489 OF 2023
PETITIONERS:
1 K. P. VIPIN KUMAR
AGED 56 YEARS
S/O KUNHIKANNAN MANAGER, PALAYAD L P SCHOOL P. O.
PALAYAD NADA KOZHIKODE, PIN - 673521
2 NARAYANAN MATHATH
AGED 62 YEARS
S/O CHATHU MANAGER, MANIYOOR NORTH LP SCHOOL MANIYOOR
P.O, KOZHIKODE, PIN - 673523
BY ADV KAVERY S THAMPI
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT GENERAL
EDUCATION DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION JAGATHY,
THIRUVANANTHPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
KOZHIKODE MANANCHIRA, KOZHIKODE, PIN - 673001
4 UNION OF INDIA
REPRESENTED BY UNDER SECRETARY DEPARTMENT OF
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EMPOWERMENT OF PERSONS WITH DISABILITIES 5TH FLOOR
ANTYODAYA BHAWAN, CGO COMPLEX LODHI ROAD, NEW DELHI,
PIN - 110003
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 31088 OF 2023
PETITIONER:
THE MANAGER, A.U.P S MANNANUR
AGED 57 YEARS
MANNANUR.P.O,
PALAKKAD DISTRICT.,
PIN - 679523
BY ADVS.
SRI C.D.DILEEP
SMT.SHYLAJA VARGHESE
SMT.M.L.REMYA
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM., PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD DISTRICT,
PIN - 678001
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4 THE ASSISTANT EDUCATIONAL OFFICER
OTTAPALAM, PALAKKAD DISTRICT.,
PIN - 679101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 31453 OF 2023
PETITIONER:
THE MANAGER, (RAJAN D.BOSE),
AGED 58 YEARS
SNV HIGHER SECONDARY &VOCATIONAL HIGHER SECONDARY
SCHOOL, ANGADICKAL SOUTH, KODUMON, PATHANAMTHITTA
DISTRICT - 691 555 (RESIDING AT SREEPRIYA, ANGADICKAL
SOUTH, KODUMON PATHANAMTHITTA DISTRICT ), PIN - 691555
BY ADVS.
SMT.P.A.JENZIA
SRI V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION
CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689121
6 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689121
7 THE DISTRICT EDUCATIONAL OFFICER
PATHANAMTHITTA DISTRICT, PIN - 689645
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
194
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 32062 OF 2023
PETITIONER:
MANAGER, P.M.S.A. VOCATIONAL HIGHER SECONDARY SCHOOL
AGED 53 YEARS
CHAPPANANGADI, CHAPPANANGADI.P.O, KOTTAKKAL (VIA)
MALAPPURAM DISTRICT,, PIN - 676503
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.P.A.RINUSA
SMT.V.BHARGAVI (PANANGAD)
SMT.A.MEENAKSHI
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
MALAPPURAM, PIN - 676571
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4 THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER SECONDARY
EDUCATION
OFFICE OF THE ASSISTANT DIRECTOR OF VOCATIONAL HIGHER
SECONDARY EDUCATION, KUTTIPPURAM, MALAPPURAM, PIN -
676571
5 THE DISTRICT EDUCATIONAL OFFICER MALAPPURAM,
DISTRICT EDUCATIONAL OFFICE, MALAPPURAM MALAPPURAM P.O,
PIN - 675505
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
196
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 32973 OF 2023
PETITIONER:
MANAGER, GEORGE JOSEPH MEMORIAL U.P. SCHOOL
AGED 57 YEARS
KALLELI, KALLELI POST,KONNI,
PATHANAMTHITTA DISTRICT,
PIN - 689691
BY ADVS.
SMT.V.P.SEEMANDINI (SR.)
SRI M.R.ANISON
SMT.P.A.RINUSA
SMT.V.BHARGAVI (PANANGAD)
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY,
THIRUVANANTHAPURAM,
PIN - 695014
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3 THE ASSISTANT EDUCATIONAL OFFICER KONNI
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, KONNI,
PATHANAMTHITTA, PIN - 689691
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
198
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 33955 OF 2023
PETITIONER/S:
THE MANAGER (VINOD.K)
AGED 49 YEARS
SON OF M.G.KRAUNAKARAN NAIR, KVLPG SCHOOL, ELAMGULAM,
KOORALI KOTTAYAM DISTRICT - 686522, (RESIDING AT
MULACKAL HOUSE, KOORALI, KOTTAYAM DISTRICT, PIN -
686522
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM,
PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DEPUTY DIRECTOR OF EDUCATION
PALACE RD, KOTTAYAM DISTRICT, PIN - 686001
6 THE DISTRICT EDUCATIONAL OFFICER
KANJIRAPPALLY, PONKUNNAM, KOTTAYAM DISTRICT, PIN -
686506
7 THE ASSISTANT EDUCATIONAL OFFICER
KANJIRAPPALLY, PONKUNNAM, KOTTAYAM DISTRICT, PIN -
686506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
200
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 2993 OF 2024
PETITIONER:
THE MANAGER, (RAJESHKUMAR.K)
AGED 50 YEARS
SON OF KARUNAKARAKURUP K.M SUBHASH MEMORIAL UPPER
PRIMARY SCHOOL CHAMPAKKARA P.O KARUKACHAL, KOTTAYAM
DISTRICT -686540. (RESIDING AT LEKSHMI NILAYAM
MANTHURUTHY P.O, NEDUMKUNNAM, KOTTAYAM DISTRICT), PIN -
686542
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF SOCIAL JUSTICE
DIRECTORATE OF SOCIAL JUSTICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695001
6 THE EXPERT COMMITTEE
REPRESENTED BY ITS MEMBER SECRETARY (CONSTITUTED UNDER
THE PERSONS WITH DISABILITIES ACT) C/O THE DIRECTORATE
OF SOCIAL JUSTICE, VIKAS BHAVAN, THIRUVANANTHAPURAM,
PIN - 695001
7 THE DISTRICT EDUCATIONAL OFFICER
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 690101
8 THE ASSISTANT EDUCATIONAL OFFICER
KARUKACHAL, KOTTAYAM DISTRICT, PIN - 686540
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
202
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 34796 OF 2023
PETITIONER:
1 K.V. PRABHAKARAN NAIR.
AGED 80 YEARS
S/O GOVINDAN KUTY KIDAVU KUNNATH HOUSE MANAGER NANMINDA
EZHUKULAM A.U.P. SCHOOL,
NANMINDA (PO), KOZHIKODE BALUSSERY SUB DT (AEO)
KOZHIKODE DISTRICT., PIN - 673613
2 SHAMEENA P
AGED 63 YEARS
W/O PREMARAJAN K
KOMANKANDIYIL HOUSE MANAGER PUNNUR CHERUPALAM AUP
SCHOOL, P C PALAM(PO), KOZHIKODE BALUSSERY SUB DT (AEO)
KOZHIKODE DISTRICT., PIN - 673585
3 SOUMEENDRAN. T.K,
AGED 70 YEARS
S/O KELAPPAN THIYYAKKANDY HOUSE
MANAGER GNANAPRADAYANI A.L.P. SCHOOL, NANMINDA
(PO),KOZHIKODE, BALUSSERY SUB DISTRICT (AEO) KOZHIKODE
DISTRICT., PIN - 673613
4 GEETHALAKSHMI. K
AGED 54 YEARS
W/O DEVADASAN PUTHIYOTTUMKANDI, KARUVANNUR (PO)
NADUVANNUR (VIA), MANAGER,
KALLAD L.P. SCHOOL, KALLAD,
ADUKKATH (PO), KUTTIADI KUNNUMMAL SUB DISTRICT (AEO)
KOZHIKODE DISTRICT.,
PIN - 673614
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5 JAYASREE M S
AGED 55 YEARS
W/O. ARUN KUMAR MUDUVANPURATH (H),KAKKUR P O MANAGER,
INTHAD A L P SCHOOL, PAVANDOOR, NANMINDA (PO) BALUSSERY
SUB DISTRICT (AEO),KOZHIKODE DISTRICT., PIN - 673613
6 P M ABDUL MAJEED
AGED 70 YEARS
S/O. P.A. MOHAMMEDUNNY MANAGER A.M.U.P. SCHOOL,
KOOLIMUTTAM, KODUNGALLUR SUB DISTRICT (AEO) THRISSUR
DISTRICT., PIN - 680691
7 K SAJU LOUIS
AGED 66 YEARS
S/O K V LOUIS KALAPARAMBATH (H) MATHILAKAM PO, 680685
MANAGER ST GEORGE'S MIXED L P SCHOOL PANANGAD,
KODUNGALLUR SUB DISTRICT (AEO) THRISSUR DISTRICT., PIN
- 680665
8 V T MAMUKOYA
AGED 63 YEARS
, S/O MUHAMMED VALIYATHODI MANAGER OLAVANNA A L P
SCHOOL PANTHEERANKAVU PO, KOZKIKODE RURAL SUB DISTRICT
(AEO) KOZHIKODE DISTRICT., PIN - 673019
9 KUNHAMINA V Q
AGED 68 YEARS
W/O BEERAN KUTTY EYYANCHERY HOUSE MANAGER PERUVATTOOR L
P SCHOOL PERUVATTOOR PO, KOYILANDY SUB DISTRICT (AEO)
KOZHIKODE DISTRICT., PIN - 673620
10 PADMAVATHI.K.V,
AGED 76 YEARS
D/O. AYYAPPAN. K.V CHOLAYIL HOUSE MANAGER PADMARAJ
A.L.P. SCHOOL MANNUR (PO), FEROKE SUB DISTRICT.
KOZHIKODE DT, PIN - 673328
11 GOURI. V.M,
AGED 58 YEARS
D/O. NARAYANAN NAMBOODIRI VARIKKETTAILLAM, KURUMATHUR
(PO), KARIMBAM (VIA) MANAGER PULLANHIOD A.L.P. SCHOOL,
KURUMATHUR THALIPARAMB SOUTH SUB DISTRICT (AEO) KANNUR
DISTRICT, PIN - 670142
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12 SAROJINI K
AGED 77 YEARS
W/O. GOPALAN MANAGER MANOHARA VILASAM A L P SCHOOL
THILLANKERY PO, IRITTY SUB DISTRICT (AEO) KANNUR
DISTRICT., PIN - 670702
13 P. M. NALINI,
AGED 62 YEARS
D/O. C.H. OTHENAN NAMBIAR MANAGER PORORA U P SCHOOL
PORORA (PO), KANNUR, MATTANNUR SUB DT (AEO)., PIN -
670702
14 DHANANJAYAN PUTHUKKUDI
AGED 68 YEARS
, S/O. ACHUTHAN, AGHILAM MAVILAYI PO, 670622 MANAGER
MUZHAPPILANGAD SOUTH U P SCHOOL MUZHAPPILANGAD PO,
KANNUR SOUTH SUB DISTRICT (AEO) KANNUR DISTRICT., PIN -
670662
15 M.C. CHANDRAMATHI
AGED 81 YEARS
D/O. KRISHNAN K C KRISHNA NIVAS, PACHAPPOIKA PO MANAGER
KADAMBUR SOUTH L P SCHOOL EDAKKAD PO, KANNUR SOUTH SUB
DISTRICT (AEO) KANNUR DISTRICT, PIN - 670663
16 K.K. KADEESSA
AGED 72 YEARS
D/O. M N MAKKI, MANAGER MERUVAMBAYI MOPLA U P SCHOOL
NEERVELI (PO), MATTANNUR SUB DT (AEO) KANNUR DISTRICT,
PIN - 670701
17 VASANTHI.T.V
AGED 57 YEARS
D/O. OTHENAPANIKKAR T.V. MANAGER PARIYARAM U P SCHOOL,
PARIYARAM, KOLARI (PO), MATTANNUR SUB DT (AEO) KANNUR
DISTRICT, PIN - 670702
18 T.V. THANKAMANI
AGED 64 YEARS
D/O P.M. NARAYANAN NAMBIAR MANAGER MUTTANNUR U P
SCHOOL, EDAYANNUR (PO), KANNUR, MATTANNUR SUB DT (AEO)
KANNUR DISTRICT, PIN - 670595
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19 P.V. EBRAHIM
AGED 60 YEARS
S/O. KUNHAMMED KUTTY MANAGER THANNADA CENTRAL U P
SCHOOL CHALA EAST (PO), KANNUR NORTH SUB DISTRICT (AEO)
KANNUR DISTRICT, PIN - 670621
20 M. RAMACHANDRAN
AGED 68 YEARS
S/O. KUNHAPPA NAMBIAR KRISHNA KRIPA, PAYAM MUKKU,
IRITTY (PO) KANNUR DT, 670703 MANAGER NARAYANAVILASAM
L.P. SCHOOL PERUMANNU, IRIKKUR SUB DISTRICT (AEO)
KANNUR DISTRICT., PIN - 670593
21 . KUNHIKKANNAN NAMBIAR P.V
AGED 69 YEARS
S/O CHINDAN NAMBIAR. P GOKULAM, MANAGER, KOONAM A L P
SCHOOL KOONAM, PANNIYOOR (PO), KANNUR, TALIPARAMBA
NORTH SUB DT (AEO) KANNUR DISTRICT, PIN - 670142
22 K K UDAYABHANU
AGED 66 YEARS
S/O GOPI,KRISHNAPURAM MANAGER KRISHNAVILASAM U P &
KAPPAD L P SCHOOL KAPPAD P O, KANNUR NORTH SUB DISTRICT
(AEO) KANNUR DISTRICT, PIN - 670006
23 SADANANDAN M M
AGED 63 YEARS
S/O KELAPPAN ANANDALAYAM,VILLIAPALLI PO, MANAGER
PATANAKKARA BASIC U P SCHOOL PINARAYI PO THALASSERY
NORTH SUB DISTRICT (AEO) KANNUR DISTRICT., PIN - 673542
24 K SAVITHRI
AGED 88 YEARS
D/O KORUMBAN SURABHI, MAMBA PO MANAGER KOONHANCODE U P
SCHOOL MAMBA PO, KANNUR SOUTH SUB DISTRICT (AEO) KANNUR
DISTRICT., PIN - 670611
25 SREEJITH V
AGED 46 YEARS
S/O VIJAYAN V V RATNADEEPAM, CIVIL STATION PO, 670002
MANAGER, THILANNUR NORTH L P SCHOOL THAZHE CHOVVA PO,
KANNUR NORTH SUB DISTRICT (AEO) KANNUR DISTRICT, PIN -
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670018
26 MUSTHAFA K T P
AGED 61 YEARS
S/O ASSAINAR HAJI ETP, KTP HOUSE MANAGER,CHERUKUNNU
MUSLIM AIDED L P SCHOOL PALLICHAL, CHERUKUNNU PO, SUB
DISTRICT (AEO), KANNUR DISTRICT., PIN - 670301
27 PRIYA C.P,
AGED 39 YEARS
D/O KRISHNAN P V MANAGER THAVATH DEVI VILASAM L P
SCHOOL, THAVAM (PO), , MADAYI SUB DT (AEO) KANNUR
DISTRICT., PIN - 670301
28 T M JANAKI AMMA
AGED 65 YEARS
D/O KRISHNAN NAMBIAR RAKHALAYAM, KEEZHALLUR PO,670612
MANAGER KARA L P SCHOOL, KARAPERVOOR PO, MATTANNUR SUB
DISTRICT (AEO) KANNUR DISTRICT., PIN - 670702
29 ASHRAF T C
AGED 53 YEARS
S/O HAJI P ABDUL KADER ARSH, MACHERI MANAGER MOWANCHERY
U P SCHOOL MOWANCHERY PO, KANNUR NORTH SUB DISTRICT
(AEO) KANNUR DISTRICT., PIN - 670613
30 RATHI DEVI T
AGED 73 YEARS
D/O RAYARAPPAN NAMBIAR THEERTHAM, MUNDALORE PO, MANAGER
MAVILAYI U P SCHOOL, MAVILAYI KANNUR SOUTH SUB DISTRICT
(AEO) KANNUR DISTRICT, PIN - 670622
31 SIDDIQ. P
AGED 49 YEARS
S/O. ABDURAHMAN. P ZAS VILLA THALIPARAMBA MANAGER
TALIPARAMBA YATHEEM KHANA LOWER PRIMARY SCHOOL
THALIPARAMBA, THALIPARAMB NORTH SUB DT (AEO), KANNUR
DISTRICT., PIN - 670141
32 K.ABDULLA,
AGED 65 YEARS
S/O. IBRAHEEM RUKIYA MANZIL,PWD REST HOUSE MANAGER
IRSHADUL ISLAM MADRASSA A L P SCHOOL IRITTI (PO),
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KANNUR DT, IRITTY SUB DT (AEO), KANNUR DISTRICT., PIN -
670703
33 K E NANDAKUMAR
AGED 60 YEARS
S/O K NARAYANA NAMBIAR SAI JYOTHI, VANDIKKARANPEEDIKA
MANAGER MAMBA EAST L P SCHOOL ANJARAKANDY, MAMBA (PO),
KANNUR DT, KANNUR SOUTH SUB DISTRICT. (AEO)., PIN -
670611
34 DEVI AMMA. E,
AGED 79 YEARS
D/O KUNHIKRISHNAN NAIR SREE NILAYAM, THIRUVONAPURAM,
PERAVOOR MANAGER MANATHANA PERAVOOR U P SCHOOL,
PERAVOOR (PO), IRITTY SUB DT (AEO) KANNUR DISTRICT.,
PIN - 670673
35 CHANDRASEKHARAN P,
AGED 63 YEARS
S/O. NARAYANAN P NIDUVALOOR MANAGER NIDUVALOOR A U P
SCHOOL KARTHIYAYANI MEMORIAL EDUCATIONAL TRUST
NIDUVALOOR, CHUZHALI (PO), KANNUR DT, IRIKKUR SUB DT
(AEO) KANNUR DISTRICT., PIN - 670142
36 P V RAMESAN
AGED 46 YEARS
S/O DAMODHARAN DEVANGANAM PULIMPARAMB,TALIPARAMB
MANAGER ACKIPARAMBA U P SCHOOL TALIPARAMBA PO ,
TALIPARAMBA NORTH SUB DISTRICT (AEO) KANNUR DISTRICT.,
PIN - 670141
37 ABDUL AZEEZ K V
AGED 51 YEARS
S/O IBRAHIM T V MARWA PODUVACHERY PO, 670621 MANAGER
CHEMBILODE U P SCHOOL MOWANCHERY, KANNUR NORTH SUB
DISTRICT (AEO) KANNUR DISTRICT., PIN - 670613
38 ARUNA P P
AGED 64 YEARS
D/O NANU K MANAGER NITUMANNUR L P SCHOOL NITUMANNUR
(PO), KAKKATTIL, KUNNUMMAL SUB DT (AEO) KOZHIKODE
DISTRICT., PIN - 673507
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39 KALLIANI C
AGED 78 YEARS
D/O KOMAPPAN MANAGER CHEEKKONNU U P SCHOOL KAIVELI,
CHEEKKONNU (PO), KAKKATTIL, KUNNUMMAL SUB DT(AEO)
KOZHIKODE DISTRICT, PIN - 673507
40 P. SADASIVAN
AGED 63 YEARS
S/O. T.K. KUNHIRAMAN NAIR MANAGER VATTOLI L P SCHOOL,
VATTOLI KAKKATTIL, KOZHIKODE, KUNNUMMAL SUB DISTRICT
(AEO) KOZHIKODE DISTRICT., PIN - 673507
41 P M SOUDAMINI
AGED 76 YEARS
D/O UNNIKRISHNAN NAMBISSAN ARADANA, DOWN HILL PO,
MANAGER A U P SCHOOL, MALAPPURAM MALAPPURAM SUB
DISTRICT (AEO) MALAPPURAM DISTRICT., PIN - 676505
42 AYISHABEEVI.P
AGED 89 YEARS
W/O ABDUL KADER PULLUMKUNNU (PO), 673634 MANAGER
A.M.L.P.S PERUNTHODIPADAM, PULLUMKUNNU (PO), MALAPPURAM
PARAPPANANGADI SUB DISTRICT (AEO)., PIN - 673634
43 ILYAS THACHARAKKAL
AGED 52 YEARS
S/O KAMMUKUTTY MOULAVI MANAGER C H M K M U P SCHOOL,
KUNDOOR NANNAMBRA PO, TANUR SUB DISTRICT (AEO)
MALAPPURAM DISTRICT., PIN - 676320
44 RAVEENDRAN M K
AGED 60 YEARS
S/O APPU NAIR K P MANAGER A.U.P. SCHOOL CHEEKKILODE,
CHEEKKILODE (PO), ATHOLI (VIA), BALUSSERY SUB DT(AEO)
KOZHIKODE DISTRICT., PIN - 673315
45 DEVADASAN J
AGED 60 YEARS
S/O JOSEPH MATHRUKA HOUSE, KELAKAM PO, 670674 MANAGER
SREE JANARDHANA L P SCHOOL MURINGODI PO, IRITTY SUB
DISTRICT (AEO) KOZHIKODE DISTRICT, PIN - 670673
46 M K SHYAMALA
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AGED 74 YEARS
W/O MUKUNDAN VAIDIAR SHAMANA NIVAS, MUNDAYAD PO,
MANAGER PALLIPROM U P SCHOOL, MUNDAYAD PO, KANNUR NORTH
SUB DISTRICT (AEO) KANNUR DISTRICT., PIN - 670594
47 PATHUMMA. T.K
AGED 64 YEARS
D/O. MUHAMMED HAJI, THEKKIL H, KALLIKKOODAM, FEROKE
MANAGER NALLUR NARAYANA L.P. BASIC SCHOOL FEROKE,
KOZHIKODE, FEROKE SUB DISTRICT (AEO) KOZHIKODE
DISTRICT., PIN - 673631
48 P.K. ABDUL VAHAB
AGED 60 YEARS
S/O. P.K. ABDURAHIMAN RAFANA, VATTAPPARAMBA, CHALIYAM
(PO), MANAGER M.K.A.M.L.P.SCHOOL, MANNUR FEROKE SUB
DISTRICT KOZHIKODE DISTRICT, PIN - 673301
49 SHEELA V G
AGED 70 YEARS
VASUDEVAN P R POKKARUPARAMBIL,IRINGALKUDA PO, MANAGER L
P S ONACHAMMAV MATHILAKAM, KODUNGALLUR SUB DISTRICT
(AEO) THRISSUR DISTRICT., PIN - 680121
50 SAIFUDHIN M
AGED 67 YEARS
S/O KUNHABDULLA MULAMPARAMBIL, PUTHIYAKAVU MATHILAKAM
PO, MANAGER A M U P SCHOOL, PAPINIVATTAM KODUNGALLUR
SUB DISTRICT THRISSUR DISTRICT, PIN - 680685
51 RAMESH KUMAR T
AGED 59 YEARS
S/O BHASKARAN R T THOTTIPPULLY, MATHILAKAM PO MANAGER A
L P S ALATHUR, ALATHUR IRINJALAKKUDA SUB DISTRICT (AEO)
THRISSUR DISTRICT, PIN - 680685
52 PARAMESWARAN N
AGED 61 YEARS
S/O T P MENON NALIYALI HOUSE, T K S PURAM KODUNGALLUR
PO, MANAGER K P M U P SCHOOL, THRIKKULASEKHARAPURM
KODUNGALLUR SUB DISTRICT THRISSUR DISTRICT, PIN -
680664
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53 C D SREENATH
AGED 61 YEARS
S/O C G DAMODHARAN CHETTIPARAMBIL (H), ALATHUR P O,
MANAGER D P M L P & U P SCHOOL, CHAKKAMPARAMBA MALA SUB
DISTRICT (AEO) THRISSUR DISTRICT., PIN - 680141
54 K.A. SEETHARAMAN
AGED 64 YEARS
S/O. ANANTHA RAMAN THEJUS, KOLAPADAM, KUNISSERY PO,
MANAGER S.R.U.P. SCHOOL, KUNISSERY ALATHUR SUB DISTRICT
(AEO) PALAKKAD DISTRICT, PIN - 678681
55 P ARAVINDAKSHAN
AGED 70 YEARS
S/O. SANKARAN NAIR MANAGER, B B A L P SCHOOL, ALANGAD
KADAMBAZHIPURAM CHERPULASSERY SUB DISTRICT (AEO)
PALAKKAD DISTRICT, PIN - 678633
56 P JAYA RAMAN
AGED 61 YEARS
S/O ACHUTHAN NAIR MANAGER A L P SCHOOL,
UMMANAZHI CHERPULACHERY SUB DIST (AEO) PALAKKAD
DISTRICT., PIN - 678632
57 S.UMMER FAROOK
AGED 53 YEARS
S/O. SHEIKH MUHAMMED MANAGER NMUP SCHOOL (OLD HAUPS)
AKKARA, KAVASSERY ALATHUR SUB DISTRICT (AEO) PALAKKAD
DISTRICT, PIN - 678543
58 M.G. RADHAKRISHNAN
AGED 72 YEARS
S/O. M.K. GOPALAN VAIDHYAR MANAGER AIDED UPPER PRIMARY
SCHOOL MUTTIKULANGAR (PO)
PALAKKAD DISTRICT-, PIN - 678594
59 M. GOPAKUMAR
AGED 62 YEARS
S/O. A.V. MADHAVAN MANAGER N.M.U.P. SCHOOL ERATTAKULAM
ALATHUR SUB DISTRICT PALAKKAD DISTRICT, PIN - 678622
60 T.K. SARASWATHY AMMAL
AGED 68 YEARS
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W/O. T.G. VENKITARAMAN MANAGER A.U.P. SCHOOL,
CHEMBRAKULAM KUZHALMANNAM SUB-DISTRICT PALAKKAD
DISTRICT, PIN - 679304
61 K.K. PEETHAMBARAN
AGED 67 YEARS
S/O. KRISHNAN MANAGER NARAYANA U P SCHOOL,
MANAPPADAM PALAKKAD ALATHUR SUB DISTRICT (AEO)., PIN -
678687
62 M.K. ASHOK KUMAR
AGED 65 YEARS
S/O.V.P.VISWESWARA VARMA MANAGER K.A.U.P. SCHOOL
MELARCODE, PALAKKAD,
ALATHUR SUB DISTRICT (AEO).,
PIN - 678703
63 M.C. RAJA GOPALAN
AGED 68 YEARS
S/O. A.C. CHELLAN MANAGER C.A.U.P. SCHOOL, MAMPAD
KIZHAKKENCHERY (PO) PALAKKAD ALATHUR SUB DISTRICT
(AEO)., PIN - 678684
64 P. GOPALAKRISHNAN
AGED 75 YEARS
S/O. NARAYANIKUTTY AMMA MANAGER AIDED UPPER PRIMARY
SCHOOL, VALLIKKODE PALAKKAD SUB DISTRICT
PALAKKAD DISTRICT., PIN - 679646
65 N.P. SUNIL
AGED 65 YEARS
S/O. N.V. PADMANABHAN MANAGER B.M.A.J.B. SCHOOL
KUZHALMANNAM SUB DISTRICT PALAKKAD DISTRICT, PIN -
678702
66 THOMAS MATHEW
AGED 55 YEARS
S/O. MATHEW MANAGER M.T.U.P. SCHOOL,
OLD NAME SVUPS) VADAKKENCHERRY ALATHUR SUB DISTRICT
(AEO) PALAKKAD DISTRICT., PIN - 678683
67 MANILAL P
AGED 50 YEARS
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S/O PURUSHOTHAMAN NIRAPPIL HOUSE,
ATTUR PO, MANAGER S N L P SCHOOL, VETTIKKATTIRI
WADAKKANCHERY SUB DISTRICT (AEO) THRISSUR DISTRICT,
PIN - 680583
68 NANDAKUMAR K
AGED 55 YEARS
, S/O KUTTINARAYAN MENON ANANGHAT USHUS, PANGARAPPILLY
PO, MANAGER A L P SCHOOL,
PULAKODE CHELAKKARA, WADAKKANCHERY SUB DISTRICT (AEO)
THRISSUR DISTRICT., PIN - 680586
69 ENTHEENKUTTY T A
AGED 75 YEARS
S/O ALAVI THEKKE VAYYATTUKAVIL ARANGOTTUKARA,
THALASSERY, MANAGER A L P SCHOOL,
THALASSERY DESAMANGALAM WADAKKANCHERY SUB DISTRICT
(AEO) THRISSUR DISTRICT.,
PIN - 679532
70 SASI KUMAR P S
AGED 52 YEARS
, S/O SIVAN NAIR MANAGER, AIDED UP SCHOOL,
VADALLEPOTTA, PALAKKAD DISTICT, PIN - 678687
BY ADV DR.GEORGE ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
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4 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 34902 OF 2023
PETITIONER/S:
1 C K ANANDARAM
AGED 61 YEARS
S/O KUNHIRAVANAN NAIR KUNHIVEEDU (H), ELLUMANNAM PO
MANANTHAVADY VIA, MANAGER A N M U P SCHOOL, ELLUMANNAM
MANANTHAVADY SUB DISTRICT (AEO) WAYANAD DISTRICT, PIN -
670645
2 V M MURALIDHARAN
AGED 63 YEARS
S/O V K NARAYANAN NAIR GANGOTRI, KATTAYAD
PO,VELLAMMUNDA MANAGER A U P SCHOOL, VELLAMUNDA
KATTAYAD PO MANANTHAVADY SUB DISTRICT (AEO) WAYANAD
DISTRICT., PIN - 673121
3 V V JINARAJAN
AGED 55 YEARS
S/O V K VARDHAMANA GOWDER KADAMANA, VARADOOR PO,
MANAGER A U P SCHOOL, VARADOOR VARADOOR PO SULTHAN
BATHERY SUB DISTRICT (AEO) WAYANAD DISTRICT, PIN -
673591
4 GEETHA P T
AGED 52 YEARS
, W/O MANOHAR NAIR KALYANI NILAYAM, KARIVELLOOR PO,
KANNUR DT MANAGER, A U P SCHOOL, VANHODE VANHODE PO
MANANTHAVADY SUB DISTRICT (AEO) WAYANAD DISTRICT., PIN
- 670521
5 K NARAYANAN NAIR
AGED 77 YEARS
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S/O KANNAN NAIR,MADHAVI SALDANAM (H) ARATTUTHARA PO,
MANAGER, NEHRU MEMORIAL U P SCHOOL VALLIYOORKAVE,
ARATTUTHARA PO MANANNTHAVADY SUB DISTRICT (AEO) WAYANAD
DISTRICT., PIN - 670645
6 M NARAYANAN NAIR
AGED 70 YEARS
S/O ANANDAN NAIR KAMMUNDA VADAKKE VEEDE,VALAT PO,
MANAGER JAI HIND L P SCHOOL, VALAT THALAPPUZHA,
MANANTHAVADY SUB DISTRICT (AEO) WAYANAD DISTRICT., PIN
- 670644
7 P.V. UNNIKRISHNAN
AGED 68 YEARS
, S/O P K VELAYUDHAN PARAKKAL HOUSE,
THENNUR P.O. MANAGER, A.U.P. SCHOOL,
THENNUR WEST PARALI SUB DISTRICT (AEO)
PALAKKAD DISTRICT, PIN - 678612
8 K.S. ACHUTHA PANICKER
AGED 70 YEARS
S/O SWAMINATHA PANICKER 15/19,
MEENAKSHI AMMAN NAGAR ONDPUDUR,
COIMBATORE MANAGER A.U.P. SCHOOL,
THRIPPANNUR MOOLAMCODE P.O.,
PALAKKAD DISTRICT., PIN - 641016
BY ADV DR. GEORGE ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
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THIRUVANANTHAPURAM, PIN - 695001
4 DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
217
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 35281 OF 2023
PETITIONER:
M BADARUDEEN
AGED 57 YEARS
MANAGER, VIVEKANANDA VOCATIONAL HIGHER SECONDARY AND
HIGHER SECONDARY SCHOOL POREDOM, POREDOM P.O, KOLLAM
DISTRICT, PIN - 691534
BY ADVS.
SRI R.K.MURALEEDHARAN
MS.ATHIRA A.MENON
RESPONDENT/S:
1 UNION OF INDIA
REP. BY ITS SECRETARY MINISTRY OF SOCIAL JUSTICE AND
EMPOWERMENT GOVERNMENT OF INDIA, NEW DELHI, PIN -
110001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
3 THE DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695014
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4 ASSISTANT DIRECTOR,
VOCATIONAL HIGHER SECONDARY EDUCATION REGIONAL OFFICE,
KOLLAM, PIN - 691001
5 REGIONAL DEPUTY DIRECTOR
OFFICE OF THE REGIONAL DEPUTY DIRECTOR HIGHER SECONDARY
EDUCATION PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
6 THE DISTRICT EDUCATIONAL OFFICER -PUNALUR
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER PUNALUR,
KOLLAM DISTRICT, PIN - 691305
BY ADV M.SHAJNA
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
219
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 36006 OF 2023
PETITIONER:
DELSY JOSEPH,
AGED 34 YEARS
W/O. DIDIMOS.K.V., H.S.T. (ENGLISH), ST. JOSEPH HIGH
SCHOOL, POOVATHUSSERY, PARAKKADAVU, ALUVA, ERNAKULAM
DISTRICT-683 579, RESIDING AT KARERAKKATTIL HOUSE,
PARAKKADAVU.P.O., POOVATHUSSERY, ALUVA, PIN - 683579
BY ADVS.
SRI ELVIN PETER P.J. (SR.)
MS.GOURI BALAGOPAL
MS.SREELEKSHMI A.S.
SRI ABHIJITH.K.ANIRUDHAN
SRI K.R.GANESH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR,
THE DIRECTORATE OF GENERAL EDUCATION (HIGH SCHOOL
SECTION) HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695121
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3 THE DEPUTY DIRECTOR OF EDUCATION
ERNAKULAM, PIN - 682011
4 THE DISTRICT EDUCATIONAL OFFICER
ALUVA, PIN - 683579
5 THE CORPORATE MANAGER,
JEEVODAYA EDUCATIONAL AGENCY, ALUVA, ERNAKULAM, PIN -
683101
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
221
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 36287 OF 2023
PETITIONER:
THE MANAGER, (E V JAYAKUMAR),
AGED 64 YEARS
S/O M K VELAYUDHAN, VALAMANGALAM SCSHSS ,VALAMANGALAM P
O THURAVOOR, ALAPUZHA DISTRICT (RESIDING AT EDAPARAMBIL
, VALAMANGALAM THURAVOOR,
ALAPPUZHA DISTRICT - 688 532),
PIN - 688532
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF SOCIAL JUSTICE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695032
6 THE EXPERT COMMITTEE,
REPRESENTED BY ITS MEMBER SECRETARY , (CONSTITUTED
UNDER THE PERSONS WITH DISABILITIES ACT), C/O THE
DIRECTORATE OF SOCIAL JUSTICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695032
7 THE DISTRICT EDUCATIONAL OFFICER,
ALAPPUZHA, PIN - 688005
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 36428 OF 2023
PETITIONER:
THE MANAGER, (T.V.ABDUL SALAM),
AGED 70 YEARS
S/O AHAMMED, VATTAPOIL MOPLA L.P SCHOOL, P.O. EACHUR,
KANNUR DISTRICT(RESIDING AT DARUSSLAM, VATTAPOIL,
P.O.EACHUR, KANNUR DIST - 670591), PIN - 670591
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
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5 THE DIRECTOR OF SOCIAL JUSTICE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695032
6 THE EXPERT COMMITTEE,
REPRESENTED BY ITS MEMBER SECRETARY , (CONSTITUTED
UNDER THE PERSONS WITH DISABILITIES ACT), C/O THE
DIRECTORATE OF SOCIAL JUSTICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695032
7 THE ASSISTANT EDUCATIONAL OFFICER,
KANNUR NORTH, KANNUR, PIN - 670002
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 38522 OF 2023
PETITIONER:
THE MANAGER
AGED 67 YEARS
MITAVILODE L.P. SCHOOL (MAHENDRA MOHAN, S/O. NARAYANI,
RESIDING AT MADATHIL HOUSE) P.O. MAMBA, KANNUR, PIN -
670611
BY ADV C.K.SREEJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF SOCIAL JUSTICE
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695032
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6 THE EXPERT COMMITTEE
REPRESENTED BY ITS MEMBER SECRETARY (CONSTITUTED UNDER
THE PERSONS WITH DISABILITIES ACT), C/O THE DIRECTORATE
OF SOCIAL JUSTICE, VIKAS BHAVAN, THIRUVANANTHAPURAM,
PIN - 695032
7 THE ASSISTANT EDUCATIONAL OFFICER
KANNUR SOUTH, KANNUR, PIN - 670002
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
227
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 38532 OF 2023
PETITIONER:
THE MANAGER, (ABDULLA.E) VELOM M.D.L.P. SCHOOL,
AGED 72 YEARS
S/O KUNHIKUTIALI, VELOM M.D.L.P. SCHOOL, P.O.VELOM,
(VIA) KUTTIADY, KOZHIKODE DISTRICT (RESIDING AT
VALIYAMUNDIYODI, P.O.VELOM, KOZHIKODE DISTRICT
-673508), PIN - 673508
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM,
PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF SOCIAL JUSTICE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695032
6 THE EXPERT COMMITTEE,
REPRESENTED BY ITS MEMBER SECRETARY , (CONSTITUTED
UNDER THE PERSONS WITH DISABILITIES ACT), C/O THE
DIRECTORATE OF SOCIAL JUSTICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695032
7 THE DISTRICT EDUCATIONAL OFFICER,
VADAKARA, KOZHIKODE, PIN - 673101
8 THE ASSISTANT EDUCATIONAL OFFICER,
KUNNUMMAL, KOZHIKODE, PIN - 673408
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
229
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 38987 OF 2023
PETITIONER:
THE MANAGER, (MATHEW C. VARGHESE), ST.THOMAS HIGH
SCHOOL, SOUTH PAMPADY
AGED 68 YEARS
S/O C.M. VARGHESE, ST.THOMAS HIGH SCHOOL,
SOUTH PAMPADY P.O., KOTTAYAM (RESIDING AT CHERKOTTU
HOUSE, SOUTH PAMPADY P.O.,
KOTTAYAM -686521), PIN - 686521
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT ,
THIRUVANANTHAPURAM, PIN - 695001
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4 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 THE DIRECTOR OF SOCIAL JUSTICE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695032
6 THE EXPERT COMMITTEE,
REPRESENTED BY ITS MEMBER SECRETARY , (CONSTITUTED
UNDER THE PERSONS WITH DISABILITIES ACT), C/O THE
DIRECTORATE OF SOCIAL JUSTICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695032
7 THE DISTRICT EDUCATIONAL OFFICER,
KOTTAYAM, PIN - 686506
SRI P.SANTHOSHKUMAR, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
231
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 2ND DAY OF MAY 2025 / 12TH VAISAKHA, 1947
WP(C) NO. 42960 OF 2022
PETITIONERS:
1 P S SASI KUMAR,
AGED 50 YEARS
S/O. SIVAN NAIR, MANAGER, AIDED UP SCHOOL,
VADAKKEPPOTTA, PALAKKAD DISTRICT-678 687.
2 T.K. SARASWATHY AMMAL
AGED 68 YEARS, W/O. T.G. VENKITARAMAN, MANAGER, A.U.P.
SCHOOL, CHEMBRAKULAM PALAKKAD DISTRICT-678 572.
3 JAYAKRISHNAN. J.,
AGED 50 YEARS, S/O. K. JAYARAJAN, MANAGER V.K.N.M.U.P.
SCHOOL KOTTEKKAD (PO), PALAKKAD-678 732.
4 N.P. SUNIL ,
AGED 65 YEARS, S/O. N.V. PADMANABHAN, MANAGER,
B.M.A.J.B. SCHOOL KUZHALMANNAM SUB DISTRICT PALAKKAD
DISTRICT- 678 702.
5 M.G. RADHAKRISHNAN,
AGED 72 YEARS, S/O. M.K. GOPALAN VAIDHYAR , MANAGER
A.U.P. SCHOOL MUTTIKULANGAR (PO), PALAKKAD DISTRICTT-
678 594.
6 K.K. PEETHAMBARAN,
AGED 66 YEARS, S/O. KRISHNAN, MANAGER NARAYANA U P
SCHOOL, MANAPPADAM PALAKKAD DISTRICT-678 687.
7 P. GOPALAKRISHNAN,
AGED 75 YEARS, S/O. NARAYANIKUTTY AMMA, MANAGER, AIDED
UPPER PRIMARY SCHOOL, VALLIKKODE PALAKKAD DISTRICT-678
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594.
8 M. GOPAKUMAR,
AGED 61 YEARS, S/O. A.V. MADHAVAN MANAGER, N.M.U.P.
SCHOOL ERATTAKULAM, PALAKKAD DISTRICT-678 622.
9 S.UMMER FAROOK,
AGED 53 YEARS, S/O. SHEIKH MUHAMMED, MANAGER, NMUP
SCHOOL, (OLD HAUPS) AKKARA, KAVASSERY, PALAKKAD
DISTRICT-678 001.
10 K.A. SEETHARAMAN,
AGED 63 YRS, S/O. ANANTHA RAMAN THEJUS, KOLAPADAM,
KUNISSERY PO, 678681 MANAGER, S.R.U.P. SCHOOL,
KUNISSERY PALAKKAD DISTRICT-678 681.
11 M.K. ASHOK KUMAR
AGED 65 YRS, S/O.V.P.VISWESWARA VARMA, MANAGER,
K.A.U.P. SCHOOL MELARCODE PALAKKAD DISTRICT- 678 703.
12 K.O. RAPPAI ,
AGED 75 YRS, S/O. OUSEPH, KALLARAKKAL HOUSE,
MUNDUPALAM-680 001, MANAGER, C.A. HIGHER SECONDARY
SCHOOL, THIRUVALAYANNUR, THRISSUR DISTRICT-679 562.
13 MURALI MOHAN. K. B.,
AGED 31 YEARS, D/O K.C. BALAN, KARAYIL HOUSE,
PERINJANAM, KODUNGALLUR MANAGER HIGHER SECONDARY
SCHOOL, THIRUVALAYANNUR THRISSUR DISTRICT-679 562.
14 GEORGE VARGHESE ,
AGED 73 YEARS, %. ANNAMMA VARGHESE ETTISHUVATTI HOUSE
MANAGER EBENEZER HIGHER SECONDARY SCHOOL RANNI,
PATHANAMTHITTA DISTRICT-689 672.
15 KALLIANI C.,
AGED 79 YEARS, D/O KOMAPPAN, MANAGER, CHEEKKONNU U P
SCHOOL KAIVELI, CHEEKKONNU (PO), KAKKATTIL- 673507,
KOZHIKODE DISTRICT.
16 ARUNA P P,
AGED 63 YEARS, D/O NANU K., MANAGER NITUMANNUR L P
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SCHOOL, NITUMANNUR (PO), KAKKATTIL, KOZHIKODE DISTRICT
- 673 507.
17 N.K. MEENAKSHI,
AGED 64 YEARS, W/O K.P.VIJAYAN, KURUMATHOOR (PO),
KANNUR MANAGER RAMAR GURU MEMORIAL A UP SCHOOL
MALAPPATTAM (PO), KANNUR DISTRICT-670631.
18 P. M. NALINI,
AGED 62 YEARS, D/O. C.H. OTHENAN NAMBIAR, MANAGER,
PORORA U P SCHOOL PORORA (PO), KANNUR DISTRICT- 670
702.
19 T.V. THANKAMANI,
AGED 64 YEARS D/O P.M. NARAYANAN NAMBIAR, MANAGER ,
MUTTANNUR U P SCHOOL, EDAYANNUR (PO), KANNUR-670595.
20 DHANANJAYAN PUTHUKKUDI ,
AGED 68 YEARS, S/O. ACHUTHAN, MANAGER, MUZHAPPILANGAD
SOUTH UP SCHOOL, MUZHAPPILANGAD PO- 670 662. KANNUR
DISTRICT.
21 P.V. EBRAHIM,
AGED 60 YEARS, S/O. KUNHAMMED KUTTY, MANAGER, THANNADA
CENTRAL UP SCHOOL CHALA EAST (PO), 670 621. KANNUR
DISTRICT.
22 CHANDRASEKHARAN P,
AGED 61 YEARS, S/O. NARAYANAN P NIDUVALOOR MANAGER
NIDUVALOOR A UP SCHOOL KARTHIYAYANI MEMORIAL
EDUCATIONAL TRUST, NIDUVALOOR, CHUZHALI (PO), KANNUR
DISTRICT- 670 142.
23 ABDUL AZEEZ K V .,
AGED 50 YEARS, S/O. IBRAHIM T.V., MANAGER , CHEMBILODE
U P SCHOOL MOWANCHERY PO, KANNUR DISTRICT-670 613.
24 P.K.SHAMSUDHEEN ,
AGED 53 YEARS, S/O. T.C. EBRAHIM MANAGER KAMALIYA
MADRASSA A UP SCHOOL IRIKKUR (PO), KANNUR DISTRICT- 670
593.
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25 K.K. KADEESSA,
AGED 65 YEARS D/O. M N MAKKI, MANAGER MERUVAMBAYI MOPLA
U P SCHOOL NEERVELI (PO), KANNUR DISTRICT- 670 701.
26 P.V. RAMESAN ,
MANAGER AKKIPPARAMBA A U P SCHOOL, THALIPARAMBA
DEWANGANAOM, MAIKEEL MADAM ROAD, PULIMBARAMB,
THALIPARAMBA PO, KANNUR DISTRICT-670 141.
27 GOURI. V.M .,
AGED 58 YRS, D/O. NARAYANAN NAMBOODIRI,
VARIKKETTAILLAM, KURUMATHUR (PO), KARIMBAM (VL MANAGER
PULLANHIOD A.L.P. SCHOOL, KURUMATHUR KANNUR DISTRICT-
670 142.
28 ADITHYA S.,
AGED 29 YEARS, D/O.SUDHAKARAN C V., MANAGER, MAMBRAM UP
SCHOOL MAMBRAM P.O, KANNUR DISTRICT-670 622.
29 BHASKARA BHANU C.,
AGED 66 YEARS, S/O. GOVINDHAN C., MANAGER NALLUR L.P.
SCHOOL, KAKKAYONGAL PO, 670 673. KANNUR DISTRICT.
30 P.C. MADHAVI KUTTY,
AGED 81 YEARS, D/O KELU NAIR, MANAGER R.C AMALA BASIC U
P SCHOOL, PINARAYI, KANNUR DISTRICT- 670 741.
31 VASANTHI.T.V,
AGED 57 YEARS, D/O. OTHENAPANIKKAR T.V., MANAGER,
PARIYARAM UP SCHOOL, PARIYARAM, KOLARI (PO), KANNUR
DISTRICT, 670 702.
32 SAROJINI K.,
AGED 77 YEARS, W/O. GOPALAN MANAGER MANOHARA VILASAM
ALP SCHOOL THILLANKERY PO, 670 702. KANNUR DISTRICT.
33 M.C. CHANDRAMATHI,
AGED 81 YEARS, D/O. KRISHNAN K C PANJAJANYAM HOUSE
MANAGER KADAMBUR SOUTH L P SCHOOL EDAKKAD PO, 670 663.
KANNUR DISTRICT.
34 RAVINDRAN. K.E.,
W.P.(C). No.36659 of 2022 & con. Cases
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AGED 75 YRS, S/O. GOPALAN NAMBIAR, RACHANA, PALA BAZAR,
SANKARANELLUR (PO) KUTHUPARAMBA(VIA), KANNUR, 670643 ,
MANAGER, PATHIRIYAD J.B.SCHOOL, SANKARANELLUR, KANNUR
DISTRICT-670 643.
35 T.P. RETHI,
AGED 75 YEARS, D/O. CHATHU.V., AMMUJA SADAN, MANAGER,
MUZHAPPILANGAD WEST L.P SCHOOL, EDAKKAD PO, KANNUR
DISTRICT- 670 663.
36 KAROL PRAKASH ,
AGED 61 YRS, S/O. K. DAMODARAN , SREE PRAKASH (H),
KARUMALA (PO) MANAGER S.M.M.A.U.P. SCHOOL, SIVAPURAM
KOZHIKODE DISTRICT-673 612.
37 P.K. ABDUL VAHAB ,
AGED 59 YRS, S/O. P.K. ABDURAHIMAN RAFANA,
VATTAPPARAMBA CHALIYAM (PO),673301 MANAGER
M.K.A.M.L.P.SCHOOL, MANNUR KOZHIKODE DISTRICT-673 328.
38 PADMINIAMMA.P.,
AGED 97 YRS, W/O. GOVINDAN NAIR.K ., GOPI NIVAS,
ARAKKINAR (PO) MANAGER, GOVINDAVILAS A L P SCHOOL
NADUVATTAM, KOZHIKODE DISTRICT-673 015.
39 P.P.KRISHNAPRABHA,
AGED 67 YEARS, D/O KRISHNAN P V ., MANAGER ,
PATHIRIPPATTA U P SCHOOL, PATHIRIPPATTA, KAKKATTIL,
KOZHIKODE DISTRICT-673 507.
40 SAIDALAVI M. M,
AGED 63 YEARS, S/O MUHAMMED KUTTY MANAKKADAVU,
PANTHEERANKAVU, MANAGER, KAILAMADAM A.M.L.P SCHOOL
PANTHEERANKAVU (PO) KOZHIKODE DISTRICT- 673 019.
41 SYED SADIK ALI SHIHAB
AGED 58 YEARS, AL MANHAL, PATTARKADAV PO MANAGER
PUTHURMADAM A M UP SCHOOL PANTHEERANKAVU PO, 673 019.
KOZHIKODE DISTRICT.
42 PADMAVATHI.K.V,.,
AGED 76 YEARS, D/O. AYYAPPAN. K.V CHOLAYIL HOUSE
MANAGER PADMARAJ A.L.P. SCHOOL MANNUR (PO), KOZHIKODE
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DT - 673328.
43 K.M SANTHAMMA,
AGED 71 YEARS, D/O SHANKARAN ADIYODI, MANAGER ARUR MLP
SCHOOL ARUR (PO), KAKKATIL (VIA), KOZHIKODE DISTRICT-
673 507.
44 RAVEENDRAN M K,
AGED 60 YEARS, S/O APPU NAIR K.P., MANAGER , A.U.P.
SCHOOL CHEEKKILODE, CHEEKKILODE (PO), ATHOLI (VIA),
KOZHIKODE DISTRICT-673 315.
45 PATHUMMA. T.K.,
AGED 63 YRS, D/O. MUHAMMED HAJI, THEKKIL H,
KALLIKKOODAM, FEROKE MANAGER NALLUR NARAYANA L.P. BASIC
SCHOOL FEROKE, KOZHIKODE DISTRICT-673 631.
46 ILYAS THACHARAKKAL,
AGED 51 YEARS, S/O KAMMUKUTTY MOULAVI MANAGER CHMKMUP
SCHOOL KUNDOOR, NANNAMBRA PO MALAPPURAM DISTRICT-676
320.
47 V.N.BHAGAVATHY KUNJAMMA,
AGED 93 YEARS, D/O. KESHAVAN KARTHA MANAGER E.C.E.K.
UNION HIGH SCHOOL KUTHIATHODE -P.O, ALAPPUZHA DISTRICT-
688 533.
48 MURALIDHARAN P .,
AGED 62 YEARS, S/O CHANDRASEKARAN NAIR MANAGER SABARI
CHARITABLE TRUST SCHOOL PALAKKAD DISTRICT-678 009.
49 ACHUTHAPANIKKAR,
MANAGER, AUPS THRIPPANNUR, PALAKKAD DISTRICT-678 542.
50 PM ABDUL MAJEED,
AGED 70 YEARS, S/O. P.A. MOHAMMEDUNNY, MANAGER,
A.M.U.P. SCHOOL KOOLIMUTTAM, THRISSUR DISTRICT-680 691.
BY ADVS.
DR.GEORGE ABRAHAM
JOBY D JOSEPH
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RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRIVUANANTHAPURAM - 695 001.
2 SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRIVUANANTHAPURAM - 695 001.
3 SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
4 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695 014.
BY ADVS.
SHRI.P.SANTHOSHKUMAR, SPL.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025, ALONG WITH WP(C).36659/2022 AND CONNECTED CASES,
THE COURT ON 02.05.2025 DELIVERED THE FOLLOWING:
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2025:KER:33395
238
"CR"
T.R. RAVI, J.
--------------------------------------------
WP(C) Nos.36659/2022, 12462/2023, 13312/2023,
14576/2023, 14593/2023, 14620/2023, 14799/2023,
14835/2023, 15230/2023, 15484/2023, 15522/2023,
16067/2023, 16366/2023, 16743/2023, 16903/2023,
17045/2023, 17049/2023, 17061/2023, 17072/2023,
17074/2023, 17092/2023, 17156/2023, 17160/2023,
17166/2023, 17170/2023, 17293/2023, 17351/2023,
17945/2023, 18289/2023, 18304/2023, 18349/2023,
18605/2023, 19847/2023, 19908/2023, 19925/2023,
19936/2023, 19938/2023, 20022/2023, 20093/2023,
20094/2023, 20373/2023, 20580/2023, 20672/2023,
20783/2023, 20793/2023, 20825/2023, 20861/2023,
21075/2023, 21138/2023, 21164/2023, 21557/2023,
21597/2023, 21978/2023, 22083/2023, 22178/2023,
22196/2023, 22231/2023, 22260/2023, 22286/2023,
22344/2023, 22353/2023, 22362/2023, 22368/2023,
22385/2023, 22936/2023, 22977/2023, 22990/2023,
23033/2023, 23043/2023, 23072/2023, 23081/2023,
23126/2023, 23248/2023, 23404/2023, 23460/2023,
23726/2023, 24780/2023, 24953/2023, 25356/2023,
25650/2023, 25776/2023, 26064/2023, 26660/2023,
27673/2023, 27715/2023, 27890/2023, 28042/2023,
28056/2023, 28432/2023, 28786/2023, 29111/2023,
29858/2023, 30230/2023, 30489/2023, 31088/2023,
31453/2023, 32062/2023, 32973/2023, 33955/2023,
2993/2024, 34796/2023, 34902/2023, 35281/2023,
36006/2023, 36287/2023, 36428/2023, 38522/2023,
38532/2023, 38987/2023, 42960/2022
--------------------------------------------
Dated this the 2nd day of May, 2025
JUDGMENT
All these writ petitions relate to the various issues regarding
the implementation of the Persons with Disabilities (Equal
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
Opportunities, Protection of Rights and Full Participation) Act, 1995
(hereinafter referred to as 'the 1995 Act') and the Right of Persons
with Disabilities Act, 2016 (hereinafter referred to as 'the 2016 Act')
in Aided Schools in the State of Kerala. The writ petitions are hence
heard and disposed of by a common judgment.
The Premise :
2. The 1995 Act came into force on 07.02.1996. Section 33
of the 1995 Act mandates that "every appropriate Government shall
appoint in every establishment such percentage of vacancies not less
than 3% for persons or class of persons of which 1% each shall be
reserved for persons suffering from (i) Blindness/low vision (ii)
Hearing impairment (iii) Locomotor disability or cerebral palsy.
Though the Section is not happily worded, the clear intention is that
not less than 3% of the vacancies in every establishment shall be
reserved for persons with disability. As is usual with every such
legislation with a large social intent, the implementation of the
provisions was decelerated. Twenty-one years later, the Parliament
replaced the 1995 Act with the 2016 Act, which came into force on
19.04.2017. Section 34 of the 2016 Act, mandated that every
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appropriate Government shall appoint in every Government
establishment, not less than 4% of the total number of vacancies in
the cadre strength in each group of posts meant to be filled with
persons with benchmark disabilities of which, one percent each shall
be reserved for persons with benchmark disabilities under clauses
(a), (b) and (c) and one percent for persons with benchmark
disabilities under clauses (d) and (e). Thus, the percentage of
reservations was increased, and more categories of disabled persons
were included for reservations. "Hearing impairment" was replaced
with "deaf and hard of hearing", in the categories of "locomotor
disability" the categories of leprosy cured, dwarfism, acid attack
victims, and muscular dystrophy have been included and in addition,
persons with autism, intellectual disability, specific learning disability,
mental illness and persons with multiple disabilities under the above-
mentioned categories including deaf-blindness have been made
eligible for reservation.
3. Sections 33 and 34 of the 2016 Act also deal with the
identification of posts for reservation and the reservation of posts.
As per the 2016 Act, the appropriate Government is (i) to identify
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posts in the establishments which can be held by respective category
of persons with benchmark disabilities in respect of the vacancies
reserved under the provisions of Section 34, (ii) to constitute an
expert committee with representation of persons with benchmark
disabilities for identification of such posts and (iii) to undertake
periodic review of the identified posts at an interval not exceeding
three years.
4. Two years after the 2016 Act came into force, the Social
Justice Department in the Government of Kerala issued G.O.
(P)No.18/2018/SJD on 18.11.2018, extending the provisions of the
1995 Act and the 2016 Act to all Government-aided educational
institutions with effect from 07.02.1996 and directing the concerned
Administrative Departments, to instruct the appointing authorities of
aided institutions to ensure that the reservation contemplated under
the Statutes is provided and the backlog from 7.2.1996 is filled up.
Some of the educational agencies running aided educational
institutions challenged the Government order dated 18.11.2018 in
W.P. (C) No.1806/2019 and W.P.(C) No.2800/2019. The writ petitions
were heard along with W.P.(C) Nos.224/2019 and 4753/2020 filed by
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differently abled persons seeking implementation of the Government
Order dated 18.11.2018 and disposed of by common judgment dated
26.08.2020, which has been reported in Renjith v. State of Kerala
[2020 (5) KLT 324]. This Court dismissed the writ petitions filed by
the educational agencies. The writ petitions filed by the differently
abled persons were disposed of with certain directions. Writ appeals
filed against the judgment were dismissed by a Division Bench of this
Court. Though Special Leave Petitions were filed by some
managements, the same were dismissed as withdrawn on
05.07.2021.
5. The issue, however, did not reach a quietus. After the
dismissal of the Special Leave Petitions, on 06.09.2021, the Director
of General Education took note of the fact that about 7301
appointments were pending approval of the educational authorities
and directed the Educational Officers to take steps for approval of
appointments. Sri. K.J. Varghese, President, Kerala Federation of the
Blind filed W.P. (C) No.19808/2021 challenging the above directions
and praying for a direction to the State Government to issue
necessary orders to the Managers of Aided Schools to implement the
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provisions of the 1995 Act and the 2016 Act by providing reservation
to disabled persons with effect from 07.02.1996 and to take
immediate steps to calculate backlog of vacancies from 07.02.1996
and to fill up the same in the arising vacancies, as had already been
ordered in the Government order dated 18.11.2018.
6. On 8.11.2021, the General Education Department in the
Government issued G.O. (P) No.19/2021/G.Edn., directing that
immediate steps should be taken to fill the backlog of vacancies
available for differently abled persons in the schools under the
General Education Department by making appointments in the
arising vacancies. This was followed by the letter dated 07.12.2021,
from the Director General of Education, directing the Deputy
Directors of Education to find out the vacancies that have arisen in
aided schools since 07.02.1996. On 8.11.2021, the General
Education Department in the Government issued G.O. (P)
No.19/2021/G.Edn., directing that immediate steps should be taken
to fill the backlog of vacancies available for differently abled persons
in the schools under the General Education Department by making
appointments in the arising vacancies. This was followed by the
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letter dated 07.12.2021, from the Director General of Education,
directing the Deputy Directors of Education to find out the vacancies
that have arisen in aided schools since 07.02.1996. W.P.(C)No.19808
of 2021 was amended by including a challenge to the Government
order dated 8.11.2021 and the letter dated 7.12.2021 issued by the
DGE.
7. W.P.(C)No.19808 of 2021 was heard along with two other
writ petitions filed by candidates seeking appointment under the
category reserved for differently abled persons. The learned Single
Judge, by a common judgment dated 10.08.2022 [Varghese K.J. v.
State of Kerala & Ors. (2022 KHC 634)], disposed of all the writ
petitions with the following directions.
"52. In view of the discussion above, this Court holds
that the petitioners are entitled to succeed. The following
directions are issued while disposing of the writ petitions.
a) It is declared that the Managers of Aided Schools
are bound by G.O.(P) No.18/2018/SJD dated
18.11.2018, and they shall provide 3% reservation
of the total number of vacancies in the cadre
strength in appointments in Aided Schools to the
posts with effect from 07.02.1996 and to fill the
backlog from 07.02.1996 to 18.04.2017; and 4%
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reservation of the total number of vacancies in the
cadre strength in appointments in Aided schools with
effect from 19.04.2017 in tune with G.O.(P) No.
5/19/SJD dated 7/05/2019 and the orders referred
to therein.
b) Order dated 06.09.2021 vide No.
H(2)/19500/2019/D.G.E. issued by the Additional
Director General (Ext.P4 in W.P.(C) No.19808/2021)
will stand quashed.
c) G.O.(P) No.19/2021/G.Edn. dated 08.11.2021
(Ext.P5 in W.P.(C) No.19808/2021) and Order dated
07.12.2021 vide No.H(2)/295299/2021/D.G.E.
issued by the Additional Director General (Ext.P6 in
W.P.(C) No.19808/2021) to the extent that it fixes a
cut off date and directs that only vacancies in Aided
schools which arise after 08.11.2021 shall be filled
up in terms of the 1995 Act/2016 Act will stand
quashed.
d) In terms of G.O.(M.S) No.111/2022/G.Edn. dated
25.06.2022 but without the cutoff date fixed as
08.11.2021, backlog vacancies from 07.04.1996
shall be calculated and the roster shall be prepared
within a period of two months from today tabulating
the first in 33 vacancies from 07.02.1996 and the
first in 25 vacancies from 19.04.2017 onwards for
absorbing differently abled in the process of
recruitment in Aided Schools in respect of vacancies
that have arisen after the date of issuance of G.O.(P)
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No.18/2018/SJD dated 18.11.2018 as upheld by this
Court in Renjith (supra) and in tune with G.O.(P)
No.5/19/SJD dated 7/05/2019 and the previous
orders referred to therein.
e) Appointments already made by the management
after the date of issuance G.O.(P) No.18/2018/SJD
dated 18.11.2018 in respect of which approval has
not been granted by the educational authorities to
date shall be subject to the directions above. Only
after filling the backlogs as directed above, shall
approval be granted in respect of those
appointments. Approval of appointments already
granted shall not be unsettled."
8. The judgment in Varghese K.J. (supra) was challenged
in Writ Appeal No.1445/2022 and connected cases, and the appeals
were disposed of by a Division Bench of this Court by judgment
dated 13.03.2023, reported in Haseeb O.P. V. Muhammed
Sufiyan V. [ILR (1) Kerala 1132], with some additional directions.
The Division Bench directed to provisionally approve the
appointments made in the vacancies earmarked for the persons with
disabilities that arose after 18.11.2018 and before 08.11.2021,
which are otherwise in order, treating the vacancies as temporary;
on condition that such approval would be valid only till the
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incumbents who are regularly appointed against those vacancies
take charge. Certain other directions were also issued to protect the
interest of the teachers already appointed in the vacancies
earmarked for the persons with disabilities, that arose after
18.11.2018 and before 08.11.2021. The Division Bench permitted
the Managers to fill up the vacancies that arose after 08.11.2021 on
a daily wage basis till the directions contained in the judgment of the
learned Single Judge and the Division Bench judgment were entirely
complied with. Paragraphs 43 to 45 of the judgment of the Division
Bench are extracted below:
"43. The upshot of the discussion aforesaid is that none of the
contentions urged by the appellants to challenge the impugned
judgment are sustainable in law.
44. Ordinarily, in the light of the finding that the contentions
raised in the appeals are not sustainable in law, the appeals
should have been dismissed. But, having regard to the peculiar
facts of these cases, we are of the view that a few additional
directions are required to be issued in these appeals in the
interests of justice for the various reasons stated hereunder.
45. As noted, the provisions of the Statutes, as regards
the reservation in favour of persons with disabilities, should
have been implemented in aided schools right from the day on
which the 1995 Act was notified. But, it is a fact that the same
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have not been implemented until the said Statute was replaced
by the 2016 Act. As in the case of the 1995 Act, even the
provisions of the 2016 Act as regards the reservation in
favour of persons with disabilities have not been implemented
in the State. The materials indicate that despite the
judgment of this Court in W.P.(C) No. 30334 of 2013, the State
was maintaining throughout that the Kerala Education Act and
the KER are to be amended to extend the provisions of the
Statutes to aided schools in the State. It was later, in the
light of the direction issued by the Apex Court in Justice
Sunanda Bhandare Foundation, the Government took Ext.P1
decision on 18.11.2018. As observed by us in the preceding
paragraphs, in the absence of any interim order in the writ
petitions instituted before this Court challenging the said order,
the Government should have ensured compliance of Ext.P1
decision forthwith thereafter. Had this been done, all the
subsequent litigations could have been avoided. Now, the
learned Single Judge has directed, in terms of the impugned
judgment, to give effect to Ext.P1 decision and to make up the
backlog appointments in the vacancies arising from 18.11.2018
itself. Even though we have decided to affirm the
decision of the learned Single Judge, we find that although the
decision of the learned Single Judge alerted the State, its
officials in the Department of General Education as also the
Managers of aided schools, the materials on record in these
cases and the submissions made by the learned counsel for the
parties on either side indicate that ever since this Court stayed
Ext.P4 order, the affairs relating to appointment in aided
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schools in the State are in utter chaos. Even though the interim
order passed in this regard by this Court was later clarified to
the effect that the same will not preclude approval of the
appointments to posts not identified as suitable for
appointment of persons with disabilities, since most of the
cadres in aided schools are identified as suitable for
appointment of persons with disabilities and since it was
decided that the first among the 33 vacancies that arose during
the currency of the 1995 Act and the first among the 25
vacancies that arose during the currency of the 2016 Act shall
be earmarked for persons with disabilities, having regard to the
fact that at least one vacancy of teacher in all cadres must
have arisen in every aided school in the State, the position
cannot be said to have improved in any manner on
account of the modification of the interim order. At the same
time, as evident from the data furnished in Ext.P4
communication, thousands of teachers appointed after
18.11.2018 were working since then in their respective schools
without salary. That apart, it was brought to our notice that
there are large number of instances where the appointments
which could have otherwise been approved, were not approved
by the educational officers for one or other reasons, and
although the appeals and revisions preferred against such
decisions of the educational officers were allowed subsequently,
in the light of the interim order passed by the learned Single
Judge on 23.9.2021 in W.P.(C) No. 19808 of 2021, even the
said appointments could not be approved. It was submitted by
the learned Special Government Pleader that on an average,
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about 3500 vacancies would arise in aided schools every year.
There is nothing on record to indicate whether any
appointments have been made at all by the Managers in the
said vacancies in the academic year 2022-2023 in the
light of Ext.P5 order interdicting appointments before
complying with the provisions of the Statutes and before the
backlog in the appointments are made up and if not, as to how
the dearth of the said teachers could be made up in aided
schools during the said academic year. The academic year
2022-2023 is going to be over soon. If there are sufficient
number of eligible and qualified persons with disabilities in the
State to cover the backlog appointments as also the future
appointments, there would be no issues while
complying with the directions contained in the impugned
judgment, but if sufficient number of eligible and
qualified persons with disabilities are not available, naturally
the vacancies are to be carried forward to the next year and if
only eligible and qualified hands are not available in the next
year also, the vacancies could be filled up by other candidates.
in other words, those vacancies cannot be filled up at least for
almost two years. That means, the fate of the teachers who are
appointed after 18.11.2018 and whose appointments are not
approved till date can be decided only after about two years
and till then, they will have to work without salary and the
schools will have to be run with them. That apart, there would
not be any teachers in the vacancies that arose in the academic
year 2022-2023 and in the subsequent academic years, as
before deciding the fate of teachers already appointed,
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appointments cannot be made to the said vacancies. in short,
we feel that if we leave these matters without any additional
directions, the academic interests of the students would be
adversely affected. In the circumstances, we deem it
appropriate to modify the impugned judgment and
dispose of the appeals with the following additional
directions/clarifications:
1) The Educational Officers in the State shall approve
the appointments made in the vacancies earmarked
for persons with disabilities that arose after
18.11.2018 and before 08.11.2021, which are
otherwise in order, provisionally, treating the
vacancies as temporary, on condition that such
approval would be valid only till the incumbents who
are regularly appointed against those vacancies take
charge, and shall take necessary action for
disbursement of the pay and allowances due to
them.
2) If for any reason regular appointments cannot be
made in the vacancies referred to in direction (1)
above even after following the detailed procedure
prescribed by the Government in Ext.R1(a) order,
such vacancies can be treated as substantive and
the approvals already granted in respect of the same
can be made permanent.
3) Even if regular appointments are made in the
vacancies referred to in direction (1), the teacher
concerned shall be absorbed against the next
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immediate vacancy in the same school or in
any of the schools under the same management, if
they are qualified to be considered for appointment
against such vacancies, treating the teachers as
claimants under Rule 51A of Chapter XIVA KER.
4) The Managers of all aided schools would be free
to fill up the vacancies that arose after 08.11.2021
on daily wage basis until the directions contained in
the impugned judgment and this judgment are
complied with in full."
9. Special Leave Petition (Civil) No.9566/2023, by teachers
claiming to have been appointed against vacancies that arose on or
after 8.11.2021, and other petitions, filed against the Hon'ble
Division Bench judgment dated 13.03.2023, are pending
consideration before the Hon'ble Supreme Court.
10. In paragraph 40 of the judgment in Haseeb (supra), the
Division Bench had noted the argument of the Managements that the
reservation provided for in the Statutes can only be regarding the
total number of vacancies in the establishment and not in all the
cadres in the establishment. The above challenge had been raised
since the Government Order stipulated that the reservation shall be
provided in all cadres identified as suitable for the appointment of
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persons with disabilities. As the above issue was not a subject matter
of the appeals before the Division Bench and had been put in issue in
another batch of writ petitions, the Division Bench observed that the
parties aggrieved by the said Government Order are free to
challenge the same if so advised. This batch of writ petitions is a
sequel to the judgment in Haseeb (supra) and the consideration is
restricted to aspects that are not covered by the judgment.
11. The Hon'ble Supreme Court heard the batch of Special
Leave Petitions filed against Haseeb (supra) and on 15.05.2023,
issued an order as follows;
"Permission to file special leave leave petition in Diary
No.19245/2023 is granted. Issue notice, returnable on
14.07.2023.
Meanwhile, the State of Kerala and managements of all the
government aided educational institutes are directed to
comply with the directions issued by the High Court for
appointment of Specially Abled candidates after counting
their vacancies w.e.f. 18.11.2018 onwards and complete the
selection/appointment process of these candidates without
any delay. A compliance affidavit be filed before this Court in
this regard. Meanwhile, provisionally appointed teachers
may not be relieved provided that there are sufficient
vacancies available for appointment of specially abled
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candidates, as directed above. Upon being mentioned, the
Registry is directed to list Diary No.20364/2023, subject to
removal of defects, if any, on 17.05.2023."
12. This was followed by another order on 11.09.2023 which
reads thus;
1. Having gone through the Compliance Affidavit filed on
behalf of the State of Kerala, it is directed that let an
Additional Affidavit be filed giving :
(i) School-wise details of the vacancies reserved for
specially-abled persons;
(ii) The details of the process for recruitment in those
schools;
(iii) The status of recruitment, if any, made from
amongst specially-abled persons;
(iv) The reserved posts, which are still lying unfilled;
(v) The process, if any, initiated to fill up the unfilled
posts; and
(vi) As to how many eligible specially-abled persons are
available.
2. The affidavit may be filed within four weeks.
3. Meanwhile, necessary steps be taken to complete the
service upon the unserved respondents and/or to dispense
with service upon them.
4. List on 30.10.2023."
13. On 30.10.2023, the Hon'ble Supreme Court passed the
following order;
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"1. During the course of hearing, learned Senior Counsel
appearing on behalf of the State of Kerala agrees to resolve
the modalities to expedite the filling up of vacancies
reserved for specially-abled candidates in different
Government aided schools in the State.
2. In our considered opinion, the State can constitute,
notwithstanding any provision contained in the Rules, a
State Level Selection Committee after securing information
of posts sanctioned for such candidates. The selection
process can be completed in a time-bound manner making it
obligatory on the managements of schools receiving grant-
in-aid to offer appointment to the candidates so
recommended by the Selection Committee.
3. Let the proposal be put up for consideration within four
weeks.
4. Post these matters for hearing on 02.01.2024.
5. This order may be brought to the notice of the High Court
where the matter is stated to be listed tomorrow for
hearing."
14. This was followed by another order on 20.11.2023, which
reads thus;
"1. Heard learned counsel for the petitioners.
2. The application for permission to file the Special Leave
Petition is allowed.
3. Delay condoned.
4. Issue notice, returnable on 02.01.2024.
5. Tag with SLP(C)No.9566/2023 and other connected
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matters.
6. Meanwhile, the petitioners, who are provisionally
appointed teachers may not be relieved, provided that there
are sufficient vacancies for appointment of specially-abled
candidates, as directed in SLP(C)No.9566/2023.
7. It goes without saying that the directions issued earlier to
complete the process of appointment of specially-abled
candidates shall continue without disturbing the appointment
of the petitioners."
15. It can thus be seen that the Hon'ble Supreme Court has
not ordered a stay of the implementation of the directions contained
in the judgments of the learned Single Judge and the Division Bench,
to appoint differently abled persons and to fill up the backlog. On
the other hand, the Court has specifically directed to give effect to
the said directions. The only protection that has been afforded by
the Hon'ble Supreme Court is for teachers who have already been
appointed, to remain in their posts insofar as sufficient vacancies are
available for the appointment of differently abled persons. The Court
has also ordered that the State can constitute, notwithstanding any
provision contained in the rules, a State Level Selection Committee,
after securing information of posts sanctioned for such candidates
and the selection process is to be completed in a time-bound manner
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making it obligatory on the management of schools receiving grant
in aid, to offer appointment to the candidates so recommended by
the Selection Committee. Such an order was passed in the wake of
the submission made by the counsel appearing on behalf of the
State of Kerala that the State would resolve the modalities to
expedite the filling up of vacancies reserved for specially abled
candidates in the Government aided schools in the State. If such a
course of action is to be taken to its logical end, there would be no
necessity for clause 6 of the Government Order dated 25.6.2022
which deals with getting a list from the Employment Exchange.
Prayers in these writ petitions:
16. The prayers in all these writ petitions, though not the same or
similarly worded, are in effect the following:
(i) Call for records relating to G.O(MS)
No.111/2022/GEDN. dated 25.06.2022 and Circular No.
H2/295299/2022/DGE dated 31.03.2023 and set aside
the originals of the same to the extent it require calling
for list of physically disabled candidates from the
Employment Exchange, paper notification, reservation
in each category of post without considering the School
as a single unit and insist appointment in the 1 st post of
every unit of 25 for physically disabled candidates.
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(ii) Declare that Manager is free to fill up the vacancy
earmarked for disabled candidates without inviting list
from the Employment Exchange.
(iii) Declare that the Manager is not liable to invite
applications through paper notification in the event of
no list of PwD candidates available with the
Employment Officer.
(iv) Declare that for effective appointment of physically
disabled candidates the school shall be considered as a
single unit by clubbing all the vacancies together in the
cadre for which posts are identified for physically
disabled candidates.
(v) Direction to the Respondents not to compel the
Petitioner to effect appointments of differentially abled
persons in excess to 3% or 4% of the total cadre
strength of the entire staff (both teaching and non-
teaching) in Petitioner's school.
(vi) Call for G.O(MS) No.111/2022/GEDN. dated 25.06.2022
and set aside the directions contained in para 8.
(vii) Call for G.O(P)No.5/2023/SJD dated 01.10.2023 and
set aside the same to the extent it identified the post of
Primary School teacher for appointment against the
vacancies set apart for persons with disabilities.
(viii) Declare that vacancies occurred prior to the
identification of post in any category is not liable to be
reckoned for calculating the percentage of reservation
to PwD for filling up of the candidates having
benchmark disability.
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(ix) Direction to set aside the condition prescribed in the
above said orders that the 1st vacancy in every block of
33/25 should be set apart as reserved vacancies to
persons with disabilities.
(x) To declare that the petitioners in W.P.(C)Nos.
14593/2023, 14835/2023, 15230/2023 and
15522/2023 have the obligation to provide for
reservation only when the turn arises to the given
percentage under the Central Acts.
(xi) Quash the offending clauses in G.O(PO)
No.18/2018/SJD dated 18.11.2018, G.O(P)
No.19/2021/G.Edn. dated 08.11.2021, G.O(MS)
No.111/2022/GEDN. dated 25.06.2022 and G.O
No.J3/49/2021-G.Edn. dated 28.10.2022 Government
orders compelling the petitioners in W.P.(C)No.36659 of
2022 to keep vacant 3% or 4% each teaching and non-
teaching staff post in Petitioners' educational
institutions, for being filled up by differently abled
persons, since those clauses will have the effect of
nullifying Section 11 of Kerala Education Act and Rules.
(xii) Direction to the respondents in W.P.(C)Nos.
29111/2023, 27890/ 2023 and 28042/ 2023 not to
compel the petitioners to effect appointment of
differently abled persons in 3% or 4% of the vacancies
in all different categories namely, (1) Secondary
(2)Higher secondary(senior) (3) Higher secondary
(junior) (4)Vocational higher secondary(senior)
(5)Vocational higher secondary (junior) and (6)Non-
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teaching.
(xiii) Quash Order No. B4/36842/2022 dated 17.07.2023.
(xiv) Declare that the petitioner has only obligation to
provide for reservation in the disabled category in
specialist posts as recommended by the G.O(P)
No.7/2022/SJD dated 28.10.2022 order.
(xv) Declare that the petitioner in W.P.(C)Nos.34796/ 2023
and 34902/2023 is ready to accommodate the
physically challenged person in the three specialist
posts provided in Schedule contemplated under section
19 and 25 of the RTE Act.
(xvi) Quash the communication dated 19.07.2022 issued by
the 3rd respondent.
(xvii) Declare that the petitioner in W.P.(C)No.25650 of 2023
is not liable to fill up the vacancies that has arisen in
the AMTTI, Vilabhagam in the teaching category of post
as on today since only 10 vacancies have arisen and by
applying 3% or 4% in accordance with the provisions
contained in Section 33 of Act 01/1996 and Section 34
of Act 49/2016 one clear vacancy that has to be filled
up by differently abled person has not arisen.
(xviii) Declare that the 3% reservation vide the 1995 Act, and
4% reservation vide the 2016 Act 49 are liable to be
implemented in an establishment as a single unit on
class III and IV posts so far as St. George Higher
Secondary School, Thozhiyur is concerned.
(xix) The sentence 'in each group of post' and Section 34 of
Act 49 of 2016 shall be read down in implementing the
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reservation of 4% of the total vacancies so far as aided
schools are concerned.
(xx) Declare that it is only when the cadre strength in an
establishment is 25 or above that the reservation
mandated as per Section 33 of the Persons with
Disabilities (equal opportunity, protection of rights and
full participation) Act,1995 and Section 34 of Persons
with Disability (equal opportunity, protection of rights
and full participation) Act, 2016 can be applied to such
establishment.
17. After hearing the counsel on either side for some time,
this Court on 03.10.2023 formulated the questions that need to be
considered in these writ petitions, and arguments were addressed on
the said questions. The questions formulated are as follows:
"1. Whether the stipulation in Clause 2 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
institutions that have not implemented reservation for
differently abled persons to earmark the first vacancy in the
block of 33/25 for differently abled person, is valid?
2. Whether the stipulation in Clause 6 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
Managers to publish notification in 3 Malayalam news
papers and 2 English news papers inviting application for
appointment in cases where a list of eligible differently
abled person cannot be obtained from the Employment
Director, is valid?
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3. Whether the categorisation of various posts in the
schools as Primary, High School, Higher Secondary
(Senior), Higher Secondary (Junior), Vocational Higher
Secondary (Senior), Vocational Higher Secondary (Junior)
and Non-teaching for the purpose of reservation to
differently abled persons, contained in Clause 8 of G.O.
(Ms) No.111/2022/G.Edn. dated 25.06.2022, is legally
valid?
4. Whether the stipulation in Clause 6 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
Manager of the School to request the Employment Director
to furnish list of eligible differently abled person to fill the
backlog vacancies, is to be treated as mandatory?
5. Whether the backlog vacancies to be earmarked for
differently abled persons are to be ascertained on the basis
of vacancy position in the school or from the cadre
strength?
6. Whether the exclusion of post reserved for protected
teachers from the purview of posts to be filled up by aided
school managers by appointing differently abled persons, is
valid?
7. Whether the Managers are entitled to fill up
vacancies earmarked for differently abled persons without
resorting to the process of obtaining a list from the
Employment Exchange?
8. Whether the category of Primary School Teachers
posts are excluded/included from/for reservation for
appointment of differently abled persons?
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9. Whether the category of Primary School Teacher
posts are capable for being reserved for appointment of
differently abled persons?"
Arguments :
18. Heard Sri.Kurian George Kannanthanam, Senior Advocate
instructed by Sri Tony George Kannanthanam, Smt.V.P.Seemanthini,
Senior Advocate instructed by Sri.M.R.Anison, Sri Elvin Peter, Senior
Advocate, instructed by Sri K.R.Ganesh, Sri John Joseph Vettikad, Sri
V.A.Muhammed, Dr.George Abraham, Sri Augustine Joseph, and
others on behalf of the petitioners and Sri.P.Santhosh Kumar/
Sri T.B.Hood, Special Government Pleaders for the official
respondents/State. I am not referring to the arguments advanced by
each and every counsel in these writ petitions. Specific reference is
made to the arguments raised by some of the Counsel alone to avoid
unnecessary repetitions.
19. Smt. V.P. Seemandini, Senior Advocate, contended that
while arriving at the vacancies to be filled up, the establishment
must be considered as one unit, and there cannot be a requirement
to provide for reservation in each of the different cadres within the
establishment. Reliance is placed on the judgment of the Hon'ble
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Supreme Court in Union of India V. National Federation of Blind
& Ors. [(2013) 10 SCC 772], wherein the Hon'ble Supreme Court
has explained how Section 33 of the 1995 Act must be understood.
After reading the entire provision, the Court concluded that the
computation of reservation must be against the total number of
vacancies in the cadre strength and not against the identified posts.
The Hon'ble Supreme Court held that, if the intention of the
Parliament was, to mandate for computation of reservation only
against the identified posts, there was no need for inserting the
proviso empowering the appropriate Government to exempt any
establishment either partly or fully from the purview of the Section,
subject to such conditions contained in the notification to be issued
in the Official Gazette in this behalf. On the question of what is
meant by vacancies in a cadre, the Senior counsel relied on the
judgment in Ajay Kumar Pandey and Ors. V. State of U.P. and
Ors. [MANU/SC/0941/2022]. The Senior counsel referred to the
provisions of the 1995 Act and the 2016 Act, in particular to the
difference in the wordings of Section 33 of the 1995 Act and Section
34 of the 2016 Act, read with Rule 11 of the 2017 Rules, to
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emphasise that what is to be looked into is the vacancy in the cadre
and not the vacancies that had arisen in a post. As regards
questions 2, 4 & 7 identified above, the Senior Counsel submitted
that the requirement of approaching the Employment Director to
furnish a list of eligible differently abled persons violates Sections 9
& 11 of the Kerala Education Act, and is against the law laid down in
the decision of this Court in Assistant Educational Officer V.
P.R.Mamoo [1968 KLT 556 (F.B.)], and K.P.Sethumadhavan V.
District Educational Officer, Palghat & Others [1974 KLT 469
(D.B.)]. It is also submitted that if the Employment Exchange is to
supply the possible incumbents, there was no necessity for a
direction that the posts should be advertised in 5 newspapers. On
question No.6 regarding the exclusion of protected teachers from the
purview of the posts to be filled up by aided school Managers,
reference is made to Rule 7 of Chapter 21 of Kerala Education Rules
and the decision of the Hon'ble Supreme Court in Saurav Yadav &
Ors. v. State of Uttar Pradesh and others [2021 (4) SCC 542].
The counsel also placed reliance on the decision in Dr.Anupma K.P.
V. University of Calicut [2023 SCC OnLine Kerala 645].
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20. Sri.Kurian George Kannanthanam, Senior Advocate,
referred to the earlier Division Bench decision and submitted that all
appointments which were made by the Managers of aided schools
between November 2018 and November 2021 are to be approved if
the appointments are otherwise in order. It is submitted that the
backlogs are to be ascertained thereafter. The counsel submitted
that Ext.P7 Government Order dated 25.06.2022, produced in W.P.
(c)36659 of 2022, which suggests that the first vacancy must be
earmarked for the physically challenged, violates the judgment of
the Division Bench. The counsel submitted that Ext.P7 order can
only be prospective. The Senior counsel submitted that education
being an occupation, the protection of Article 19(1)(g) would be
available to the Managers of the aided schools. The counsel further
submitted that the Government cannot impose conditions in addition
to what has already been laid down in the Division Bench judgment,
and the Division Bench judgment does not anywhere state that the
first vacancy must be earmarked for a differently abled person.
21. Sri. V.A.Muhammed contended that the responsibilities of
a primary teacher have been spelt out in Sections 24 and 29 of the
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Right to Education Act, and the Court must consider whether a PwD
candidate can discharge the said responsibilities. He also endorsed
the argument that the entire establishment should be taken as a
unit. It is submitted that in several schools there are only around 30
staff overall, and if each cadre is to be treated as a unit, almost one-
third of the staff will be PwD candidates, and this will exceed the 4%
requirement under the Statute. Another argument is that since 4%
reservation would translate to one post in a block of 25 if the first
post is to be filled up by a physically disabled person, it would
amount to 20% reservation. It is submitted that in a Lower Primary
School ordinarily there will be only around 4 Teachers and in an
Upper Primary School there will be only around 7 Teachers and if the
first post is identified separately in the Lower Primary section and
Upper Primary section, it would mean that 3 out of 11 Teachers will
be differently abled persons. It is submitted that the intention of the
Statute cannot be as above.
22. Sri M.R. Anison, appearing for the petitioners in some of
the cases submitted that in the case of horizontal reservation, there
can be no concept of a roster point. It is submitted that Rule 36 of
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the earlier Rules does not deal with roster points as contended by
the contesting respondents. It is also submitted that there is no
concept of providing the first vacancy in the case of horizontal
reservation. Reference is made to paragraph 812 of Indra
Sawhney & Ors. V. Union of India & Ors. (1992 Suppl. (3) SCC
217), paragraph 9 of Rajesh Kumar Daria V. Rajasthan Public
Service Commission & Ors. [(2007) 8 SCC 785] and Saurav
Yadav (supra) to submit that the Rules also do not contemplate
any roster point. It is hence submitted that the Government Orders
contrary to the above statutory provision and the declaration of law
cannot be sustained. The counsel submitted that when the Statute
says, "not less than 3% of the total number of vacancies in the cadre
strength", it can only mean that the entire institution is to be treated
as a singular unit. Reliance is placed on the decision in Ashok
Kumar Giri V. Union of India & Ors. [(2016) 6 SCC 511 -
paragraphs 4 & 5], State of Kerala & Ors. V. Leesamma Joseph
[(2021) 9 SCC 208 - paragraph 18] and Anu Jayapal V. State of
Kerala [(2022) 3 KLT 1213 - paragraph 39] in support of the
contentions.
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23. Sri Elvin Peter, Senior Counsel, appearing on instructions
from Sri Ganesh, submitted that in many of the schools, the
implementation of the reservation, as prescribed in the Government
orders will result in the total reservation exceeding the prescribed
quota. Reliance was placed on the decision of the Hon'ble Supreme
Court in State of U.P. & Anr. v. Pawan Kumar Tiwari & Ors.
[(2005) 2 SCC 10] which speaks of the method to follow while
dealing with faction of a vacancy. The Counsel also relied on the
decision of a Full Bench of this Court in Thresia v. Preethy [2014
(4) KLT 837 (FB)], which says that there cannot be a common
seniority between teachers in the UPSA and LPSA, which are to be
treated as two different categories. Sri John Joseph Vettikad,
appearing for the petitioner in W.P.(C)No.23726 of 2023, reiterated
the arguments raised by the Senior Counsel appearing for the
Managements and contended that the Learned Single Judge and the
Division bench in Haseeb (supra), in the earlier round of litigation,
have not taken note of the decision of the Hon'ble Supreme Court in
Civil Appeal No.4811 of 2022 [Ajay Kumar Pandey (supra)],
which was rendered on 1.8.2022 and the statutory scheme under the
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Kerala Education Act and the Rules, which does not provide for
retrospective appointment or approval thereof. Dr.George Abraham
appearing for some of the petitioners, adopted the arguments raised
by the other counsel and added that on the question of providing the
first vacancy for differently abled persons, the Government Order
has to be read along with the OM issued by the Central government,
with leeway for appointing them into other vacancies as well, since
appointment can be to one out of the 25 vacancies or 33 vacancies
as the case may be.
24. Adv.Smt.P.K.Nandini appearing for the Kerala Federation
of the Blind, who got themselves impleaded as an additional
respondent, contended that none of the reliefs prayed for can be
granted and the purpose of the litigation itself is to delay the
appointment of disabled persons in the aided schools. It is
submitted that the direction to the Government to calculate the
backlog vacancies from 1996, taking into account one vacancy in 33
vacancies (3%), issued by this Court has become final. It is
submitted that Ext.P5 in WP(C) No.14593/2023 which is a
Government Order dated 25.06.2022, was issued for implementing
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reservation in aided schools in tune with the decisions in National
Federation of Blind (supra) and Justice Sunanda Bhandare
Foundation Vs. Union of India & Anr. [(2014) 14 SCC 383] . It is
submitted that the guideline for reserving the first vacancy was
already introduced by the Government of India in 2005, and the
same has been upheld by the Hon'ble Supreme Court. It is hence
submitted that the contention that there can be no reservation of the
first vacancy cannot be sustained. It is submitted that going by the
statutory provision, what is to be provided as reservation shall not
be less than 3% or 4% in an establishment. It is submitted that the
provision does not in any manner prohibit reservations exceeding 3%
or 4%. The counsel referred to the office memorandum issued by the
Government of India, in exercise of powers under Rule 36 of the PwD
Rules, which says that the manner of computation of vacancies shall
be as may be determined by the Government. As per the Office
Memorandum, all establishments are to maintain a separate 100
point reservation roster register, one each for group A posts filled by
direct recruitment, group B posts filled by direct recruitment, group
C posts filled by direct recruitment, group C posts filled by
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promotion, group D posts filled by direct recruitment and group D
posts filled by promotion. The Office Memorandum further says that
each cycle of 100 points is to be divided into 3 blocks comprised of
points 1 to 33, points 34 to 66, and points 67 to 100, and points 1,
34 & 67 of the roster are to be earmarked for reservation for persons
with disabilities. It is hence submitted that from 2005 onwards, this
was the Rule that must be followed, and it is too late in the day to
contend that the first vacancy cannot be reserved. The counsel
submitted that the Government Order dated 25.06.2022 has only
adopted the guidelines contained in the Office Memorandum issued
by the Government of India. The counsel also submitted that
presently the matter is under consideration of the Hon'ble Supreme
Court in SLP No.9566/2023 and connected cases. The counsel relied
on the judgment of the High Court of Gujarat in Rajesh Motibhai
Desai V. State of Gujarat [Spl.Civil Appln. No.15735/2014],
which has been affirmed by a Division Bench in Letters Patent Appeal
(Stamp Number) 725/2016 filed by the State, on 05.05.2017, to
contend that the first vacancy is to be reserved only when the cadre
strength reaches at least 33/25 is not tenable. Regarding the
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contention that fixation of roster points is alien to the concept of
horizontal reservation, it is submitted that the said question no
longer requires an answer since the guidelines for computation of
vacancies and fixing of roster points for the reservation for
differently abled had already been issued by the Government of India
and the same had been upheld by the Hon'ble Supreme Court.
25. Another argument raised is that in the judgment of the
Division Bench in paragraphs 43 to 45, the Division Bench has
already considered the question regarding the identification of cadres
in the aided schools, which are suitable for appointment, and this
Court cannot be called upon to redo the exercise. It is submitted
that such a challenge is available only before the Hon'ble Supreme
Court and cannot be reagitated in another writ petition. It is also
submitted that some of the Managers have already filed impleading
petitions in SLP No.9566/2023 before the Hon'ble Supreme Court
and have raised this contention before the Hon'ble Supreme Court.
The counsel relied on the following decisions;
1. Union of India and Anr Vs. National Federation of the Blind &
others [(2013) 10 SCC 772 - Para 26, 27, 28, 41, 42, 45,
46, 47, 49,50,51,55.2 & 55.3]
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2. Justice Sunanda Bhandare Foundation Vs. Union of India and
Another [(2014) 14 SCC 383 - Para 9, 10, 11, 12 & 13]
3. Justice Sunanda Bhandare Foundation Vs. Union of India and
Another II [(2007) 14 SCC 1 - Para 24 & 25]
4. Govt of India Vs. Ravi Prakash Gupta [2010(7) SCC 626
-Para 15, 16 & 17]
5. Rajesh Motibai Desai Vs. State of Gujarat, Judgement dated
09-07-2015 of Single Bench of High Court of Gujarat in
Special Civil Application No.15735/2014 Para 510, 22-25,
30, 31, 32, 53, 54, 55, 56, 58, 60, 61, & 62
6. Judgment dated 05-05-2017 of Division Bench of Gujarat
High Court in Letters Patent Appeal No.725/2016 - State of
Gujarat Vs. Rajesh Motibai Desai - Para 11
7. WP No.16396/2006(PIL) Akhila Karnataka Andha
Sikshakarugala Kshemebhibriddhi Sangha (AKASKS for
short) Vs. Selection Authority & Deputy Director State of
Karnataka - Judgment dated 29-06-2007 of DB of High
Court of Karnataka Bangalore.
8. The Consortium of Catholic Schools & Ors Vs. State of Kerala
& Ors (As reported in Ranjith Vs. State of Kerala (2020) 5
KLT 324)
9. The Consortium of Catholic Schools & Ors Vs. State of Kerala
& Ors WA 1242/2020(against Judgment in Sl No. 8 above) of
DB of this Hon'ble Court Para 15: Identification of posts
already done for Govt Educational Institutions would apply to
Aided Educational Institutions as well.
10. WPC 19808/2021 - K.J Varghese Vs. State of Kerala,
Judgment dated 10-08-2022
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11. WA 1602/2022 (against WPC 19808/2021) Para 1, 15,
16, 24, 26, 31, 35, 36, 37, 43 & 44.
CONSIDERATION:
26. I shall proceed from where the Division Bench left in the
judgment in Haseeb (supra) and consider the contentions raised by
the counsel on the questions identified above.
Question No.1
Whether the stipulation in Clause 2 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
institutions that have not implemented reservation for
differently abled persons to earmark the first vacancy in
the block of 33/25 for differently abled persons, is valid?
27. While considering the above question, the first contention
to be addressed is whether horizontal reservation requires fixation of
roster point. The primary argument of the counsel for the
petitioners is that the fixation of roster point is alien to horizontal
reservation. Reliance is placed on Indra Sawhney (supra) to
submit that a reservation in favour of the physically handicapped can
only be treated as a horizontal reservation, which cuts across the
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vertical reservation. The Hon'ble Supreme Court held that such
reservations are interlocking reservations and persons selected
under the quota will be placed in the appropriate category, i.e., if he
belongs to the SC category, he will be placed in that quota by
making necessary adjustments. Relying on the decision in Rajesh
Kumar Daria (supra), it is contended that the reservation under
vertical reservation cannot be affected in any manner while making
appointments based on horizontal reservation. It is submitted that
in the case of vertical reservation, the candidates can aspire for
appointments under the open competition vacancies and
appointment under such open competition vacancies will not affect
the number of persons who are to be given appointment under the
vertical reservation. It is submitted that the above principle will not
apply in the case of horizontal (special) reservations. The example
of reservation for Scheduled Caste women is cited to submit that if
the total number of women in the list is equal to or more than the
number of special reservation quota, there is no need for any further
selection towards the special reservation. The counsel also relied on
the judgment in Sourav Yadav (supra) wherein the Hon'ble
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Supreme Court had approved the method for providing reservation
stated in the judgment of the High Court of Gujarat in Tamannaben
Ashokbai Desai v. Shital Amrutlal Nishar [2020 SCC OnLine
Gujarat 2592]. In paragraph 23.11 of the judgment in Saurav
Yadav(supra), the Hon'ble Supreme Court extracted paragraph 69
of the judgment of the Gujarat High Court, which dealt with the
method of implementing horizontal reservation for women. The
judgment relates to 33% horizontal reservation for women in each of
the categories of open competition, Schedule Caste, Schedule Tribe,
and socially and educationally backward classes. The above-
mentioned principle cannot be applied to cases of reservation under
the 1995 Act and the 2016 Act. The reservation that is involved in
the cases on hand is not 3% or 4% reservation in each of such
categories as open competition, Scheduled Caste, Scheduled Tribe,
etc. and what we are concerned with is the method to be applied
while filling up backlog vacancies. Hence, I hold that there is nothing
illegal in fixing roster point for providing reservations under the 1995
and 2016 Act.
28. As I have found that fixation of roster point is permissible,
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the next question that arises is whether the State Government can
insist that the first vacancy in the roster should be reserved for
persons with disability. In the National Federation of Blind
(supra), the Hon'ble Supreme Court had considered the correctness
of the relevant clauses of the Office Memorandum dated 29.12.2005
('2005 OM' for short) issued by the Central Government for
implementing reservation for persons with disabilities in posts and
services under the Central Government. The 2005 OM contemplates
maintenance of a 100-point reservation roster registers for each
group and each cycle of 100 points was to be divided into three
blocks, viz., point 1 to point 33 as the first block, point 34 to point
66 as the second block and point 67 to point 100 as the third block.
The 2005 OM further states that points 1, 34 & 67 of the roster shall
be earmarked and reserved for persons with disabilities, which
means that the first vacancy in each block of 33 is to be earmarked
for persons with disabilities. The Hon'ble Supreme Court held that
some of the clauses in the 2005 OM, which are contrary to the
findings in the judgment, are struck down. The Hon'ble Supreme
Court directed the Government to issue a new Office Memorandum
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consistent with the decision rendered by the Court. The Hon'ble
Supreme Court held that what is contemplated in the Act is a
vacancy-based reservation and that the judgment in R.K.Sabharwal
v. State of Punjab [(1995) 2 SCC 745] would not apply. After
the judgment of the Hon'ble Supreme Court, paragraphs 14 and
15(1) of the 2005 OM were amended by stating that reservation for
persons with disabilities in Group A and Group B posts shall be
computed based on the total number of vacancies occurring in direct
recruitment quota in all Group A posts or Group B posts respectively
in the cadre and that separate rosters for Group A and Group B posts
in the establishment shall be maintained. The provision regarding
earmarking of the first vacancy was not interfered with by the
Hon'ble Supreme Court, nor has it been amended.
29. In Rajesh Motibhai Desai (supra), a learned Single
Judge of the Gujarat High Court held that the order of the
Government identifying point numbers 34, 68, and 100 for
appointment of persons with disabilities in the 100-point roster
instead of point numbers 1, 34, and 67, was unreasonable and
arbitrary. It was also held to be against what was provided in the
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2005 OM. The court held that the contention that the Government
can wait till the 33rd vacancy arises, to provide reservation, defeats
the very purpose intended by the legislature, more particularly when
the sanctioned post was itself only 21 in that case. The Court further
held that the purpose was to ensure a fuller life with dignity for the
disabled persons. The judgment of the Learned Single Judge was
challenged in a Letters Patent Appeal before the Division Bench, and
the appeal was also dismissed. The Division Bench held that, for
effecting reservation divided into 3 blocks, being a beneficial
legislation, the authorities ought to have given the benefit by fixing
the roster points at 1,34, and 67 instead of 34, 68, and 100, which
conforms to the 2005 OM, even after the same was amended. I am
in complete agreement with the view expressed by the Gujarat High
Court in the above-said judgments, which is also in tune with the
judgment of the Hon'ble Supreme Court in the National Federation
of Blind (supra), and the amendment of the 2005 OM by the
Central Government thereafter.
30. In the above circumstances, the argument that the first
vacancy cannot be earmarked and that a roster-based reservation
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cannot be followed in the case of reservation under the 1995 Act and
the 2016 Act is not sustainable. Question No.1 is answered by
holding that Clause 2 of the Government Order dated 25.6.2020 is
valid.
Whether the stipulation in Clause 6 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
Managers to publish notification in 3 Malayalam news
papers and 2 English news papers inviting application for
appointment in cases where a list of eligible differently
abled person cannot be obtained from the Employment
Director, is valid?
Whether the stipulation in Clause 6 of G.O.(Ms)
No.111/2022/G.Edn. dated 25.06.2022 requiring the
Manager of the School to request the Employment
Director to furnish list of eligible differently abled person
to fill the backlog vacancies, is to be treated as
mandatory?
Whether the Managers are entitled to fill up
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vacancies earmarked for differently abled persons without
resorting to the process of obtaining a list from the
Employment Exchange?
31. Questions 2, 4, and 7 are intrinsically connected, and they
are being dealt with together. All of them relate to how Clause 6 of
the Government Order dated 25.6.2022 should be understood.
Clause 6 reads thus.
"6. The school Manager shall obtain the list of eligible
differently abled candidates eligible for appointment in
various posts including backlog vacancies reserved for
differently abled persons, from the Employment Director
and the appointment should be made from the list so
provided. The list should be selected by the Manager
along with the appointment proposal. In case of non-
receipt of qualified candidates, advertisement inviting
application for appointment should be published in three
important Malayalam dailies and two English dailies."
32. The Managements contend that the requirement to
publish notifications in three Malayalam newspapers and two English
newspapers is not valid. They contend that there cannot be a
mandate to the Managers of the schools to request the Employment
Director to furnish a list of differently abled persons to fill the
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backlog vacancies. They contend that such a clause affects the rights
of the Managers, under the Kerala Education Act, to select suitable
candidates. Section 9 of the Kerala Education Act deals with the
payment of the salary to the teachers in aided schools. As per
Section 11 of the Act, the teachers in aided schools are to be
appointed by the Managers of such schools from among persons who
possess the qualifications prescribed under Section 10, subject to the
Kerala Education Rules and conditions laid down by the
Government (emphasis supplied). It is hence contended that there is
a statutory right available to the Manager of a school to appoint a
teacher, and the Government cannot intervene and issue orders and
directions in this regard. In K.P.Sethumadhavan (supra), a
Division Bench of this Court held that the educational authorities
have no power to direct, in the first instance, that a person should
be appointed as a teacher or a Headmaster, and the said power must
be exercised by the Manager. This Court held that it was the
Manager who had to run the school, and his power of choice, his
ideas of competence, and regarding how the school should be
efficiently run in the best interests of the pupils and the general
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public, must not be interfered with by the educational authorities
who have been created by the Statute solely for ensuring fair play
and the prevention of favouritism, and denial to persons, the right
they have under the Statute. The above judgment will not in any
manner help the cause of the Managements which have failed to
honour the mandate of the 1995 Act and the 2016 Act to appoint
differently abled persons, as it is in that context that the directions
contained in clause 6 have been issued. It is not in any manner an
interference with the right of the Managers to appoint. It is an
interference that became necessary when the Managers did not
perform the duty cast on them under the Kerala Education Act and
the Rules, the 1995 Act, and the 2016 Act. Moreover, Section 11 of
the KE Act does not vest any absolute power in the Manager, since it
specifically says that the said right to appoint is subject to the "rules
and conditions laid down by the Government".
33. In P.R.Mamoo (supra), a Full Bench of this Court
considered the scope and ambit of Sections 11 and 12 of the KE Act.
The Full Bench was concerned with a situation where a learned
Single Judge of this Court held that Rule 67(1) of the KER 1969,
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insofar as it authorises the various educational agencies and the
Government to suspend a teacher of an aided school, is repugnant to
Section 12(2) of the KE Act. The State challenged the said decision
in a writ appeal, and the case was referred to a Full Bench. The Full
Bench held that Section 11 specifies the authority to make the
appointment of teachers to be the Manager of the School and the
authority to lay down the rules and conditions of such appointment
as the Government, and it does not in any manner empower the
Government to oust the Manager and specify the authority to make
appointments to be some other or itself. The Full Bench also noticed
that Section 11 concedes the power to appoint teachers to the
Managers, to be exercised "subject to the Rules and conditions laid
down by the Government". The Court held that the laying down of
Rules and conditions does not mean that the Manager can appoint
only if the departmental authorities do not appoint anybody to fill the
vacancies. The Court finally held that Rules 67, 75 and 77 of the KE
Rules, 1959 as amended in 1965, to the extent they constitute
original authority in officers (other than the Manager of the schools)
to take disciplinary action and to impose penalties on teachers
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(inclusive of Headmasters) in aided schools, is repugnant to the
provisions of the KE Act and to that extent void. The discussions
regarding the right of the Manager while considering whether the
educational authorities have the power to take disciplinary action
and impose penalties on teachers cannot by themselves determine
the scope and extent of the power available under Section 11. The
judgment in Sethumadhavan (supra), which was rendered after
the decision of the Full Bench, has considered the scope of Section
11 from the context of making appointments, and this Court held
that the power vests in the Management at the first instance. In
Honey v. Manager, Co-operate Higher Secondary School
[2022 (5) KLT 60], a Division Bench of this Court held that in the
absence of any specific provision in the Statute interdicting the
Manager from making appointments in a particular manner, there is
no illegality in the decision taken by the Manager to appoint a very
meritorious candidate on an earlier date. The Bench was dealing
with the powers available under Section 7 of the KE Act and Rule 5
of Chapter 32 of the KER. Section 7 of the Act deals with the
appointment of Managers and does not deal with the appointment of
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teachers. Rule 5 of Chapter 32 says that the appointing authority for
the various categories of posts shall be the Manager and that all
appointments are to be approved by the Director. The said judgment
also does not deal with the situation which is on hand. In this case,
we are concerned with the validity of the Government Order which
says that the differently abled candidates eligible for appointment in
various posts including the backlog vacancies reserved for differently
abled persons are to be made from a list which is obtained from the
Employment Director and if such a list is not available, the Manager
should appoint from the open market by advertising in Malayalam
dailies and English dailies. As observed above, the Government
Order was issued to tide over a situation where the Managers did not
appoint differently abled persons to the vacancies to which they are
entitled, under the 1995 Act and the 2016 Act. In such a case,
Section 11 permits conditions to be laid down by the Government
and I do not find anything wrong with clause 6. It is not a case
where the freedom of the Management to appoint has been taken
away, but a case where the right of persons with disabilities is being
enforced, by laying down conditions for their appointment, when
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there was a failure on the part of the Managers to make such
appointments. The question whether the power of the Manager to
make appointments is absolute has already been considered by the
Division Bench of this Court in Haseeb (supra), and it was held in
paragraph 31 of the judgment, that there is no such absolute power
and the appointment can only be in accordance with the rules, and
the conditions laid down by the Government and that such conditions
can be imposed by executive orders as well.
34. Having said so, I do not think it is necessary to further
ponder over the issues raised in the above three questions, in the
light of the interim order issued by the Hon'ble Supreme Court
permitting the State to constitute, notwithstanding any provision
contained in the Rules, a State Level Selection Committee after
securing information of posts sanctioned for PwD candidates and
complete the selection process in a time-bound manner, making it
obligatory on the Managements of schools receiving grant-in-aid, to
offer appointments to the candidates so recommended by the
Selection Committee.
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Questions No.3 and 5:
Whether the categorisation of various posts in the
schools as Primary, High School, Higher Secondary
(Senior), Higher Secondary (Junior), Vocational Higher
Secondary (Senior), Vocational Higher Secondary (Junior)
and Non-teaching for the purpose of reservation to
differently abled persons, contained in Clause 8 of G.O.
(Ms) No.111/2022/G.Edn. dated 25.06.2022, is legally
valid?
Whether the backlog vacancies to be earmarked for
differently abled persons are to be ascertained on the
basis of vacancy position in the school or from the cadre
strength?
35. Question Nos.3 and 5 are intrinsically connected, and they
are being dealt with together. The Managements contend that what
is contemplated in the 1995 Act and the 2016 Act, respectively, is a
3% or 4% reservation of the total number of vacancies in the cadre
strength. It is hence contended that providing 3% or 4% quota in
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the 7 different categories, namely, Primary, High School, HSST (Jr.),
HSST (Sr.), Non-vocational Teacher (Jr.), Non-vocational Teacher
(Sr.) and non-teaching staff would result in compelling the Managers
to fill up the vacancies earmarked for differently abled persons in
excess of the quota prescribed by the Central Acts. To illustrate, it is
submitted that in a case where there are 100 vacancies in the cadre
strength, even if one vacancy is earmarked for each of the 7 cadres,
it would amount to 7 persons being appointed as against the quota
of 3% or 4%. It is hence contended that clause 8 of the
Government Order dated 25.6.2022 is bad in law. Clause 8
translated to English would read thus.
"8. For implementation of reservation for persons with
disability, the posts shall be categorized into separate cadres
as Primary, High School, Higher Secondary (Senior), Higher
Secondary (Junior), Vocational Higher Secondary (Senior)
Vocational Higher Secondary (Junior) and Non-teaching."
36. Reliance is placed on the judgment in National
Federation of the Blind (supra). In paragraph 52 of the
judgment, the Court held as follows;
"52. Thus, after thoughtful consideration, we are of the view
that the computation of reservation for persons with
disabilities has to be computed in case of Group A, B, C and
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D posts in an identical manner viz., "computing 3%
reservation on total number of vacancies in the cadre
strength" which is the intention of the legislature.
Accordingly, certain clauses in the OM dated 29.12.2005,
which are contrary to the above reasoning are struck down
and we direct the appropriate Government to issue new
Office Memorandum(s) consistent with the decision rendered
by this Court."
37. The Hon'ble Court only said that reservations for persons
with disabilities must be computed in the case of Group A, B, C, and
D posts identically, i.e., computing 3% reservation on the total
number of vacancies in the cadre strength. The Court was
considering the correctness of the 2005 OM, as amended on
07.01.2015, after the judgment of the Hon'ble Supreme Court, which
says that the reservation for persons with disabilities in Group A or
Group B posts shall be computed based on the total number of
vacancies occurring in direct recruitment quota in all the Group A
posts or Group B posts respectively in the cadre. It is thus clear that
Group A posts and Group B posts were treated as different cadres.
What we are trying to apply is only the principle that is contained in
the 2005 OM, since the nature of employment in the aided schools is
different from the nature of employment under the Central
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Government. The nature of employment under the Central
Government is pan-India, while we are concerned with the
employment in aided schools within the State. It can be different
when it comes to employment under the Government Schools, where
there is a common cadre for the entire State. When it comes to
aided schools, there will always be difficulties in implementation.
The counsel for the Managements pointed out that the difference in
the wording in the 1995 Act and the 2016 Act is also to be noted.
38. In National Federation for the Blind (supra), the
Court was concerned with the 1995 Act wherein the wording used
was "appoint in every establishment such percentage of vacancies
not less than 3%", while in the 2016 Act, the requirement "appoint in
every Government establishment, not less than 4% of the total
number of vacancies in the cadre strength in each group of posts
meant to be filled with persons with benchmark disabilities". What is
sought to be argued is that even though the Hon'ble Supreme Court
had held that the reservation available for differently abled persons
is a vacancy based reservation, a combined reading of Section 33 of
the 1995 Act and Section 34 of the 2016 Act, would show that the
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computation of 3% or 4% reservation should be made on the total
number of (both identified and unidentified) vacancies in the cadre
strength. Reliance is placed on the decisions in Union of India &
Ors. v. National Confederation for Development of Disabled &
Anr. [(2015) 13 SCC 643], Ashok Kumar Giri (supra), Anu
Jayapal (supra) and Ajay Kumar Pandey (supra). The counsel
concluded that the reservation must be in the total number of
vacancies in the establishment/school, treating the school as a single
unit.
39. In National Confederation for Development of
Disabled (supra), the Hon'ble Supreme Court had extracted
paragraph 52 of the judgment in National Federation of the Blind
(supra) and observed that reservation of 3% for differently abled
persons has to be computed on the basis of total vacancies in the
strength of a cadre and not just on the basis of vacancies available in
the identified posts. The said judgment does not support the
contention that the reservation should be provided by treating the
school as one unit irrespective of the different kinds of posts that
may be available in the school. In Ashok Kumar Giri (supra), the
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Hon'ble Supreme Court in paragraph 5, after referring to the
judgment in National Federation of the Blind (supra), held that
3% reservation will have to be computed on the total vacancies of
the cadre and not on the vacancies available in the identified posts,
at the time of the notification calling for applications to fill up the
available vacant vacancies. This judgment again does not support
the contention of the managements. In the above two cases, the
court was drawing the difference between vacancies arising in the
cadre and the vacancies in the identified posts in the establishment.
40. In Leesamma Joseph (supra), the Hon'ble Supreme
Court cited with approval the view expressed by the Hon'ble
Supreme Court in National Federation of the Blind (supra) and
Union of India v. Ravi Prakash Gupta [(2010) 7 SCC 626] that
reservation has to be computed with reference to the total number
of vacancies in the cadre strength and no distinction can be made
between the posts to be filled up by direct recruitment and by
promotion. The Court held that the total number of vacancies in the
cadre strength would include the vacancies to be filled in by
nomination as well as by promotion. The said judgment again does
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not support the contentions of the management.
41. In Anu Jayapal (supra), a learned Single Judge of this
Court reiterated the above observations of the Hon'ble Supreme
Court. In Ajay Kumar Pandey (supra), the Hon'ble Supreme
Court, while considering the question of providing reservations for
differently abled persons, held as follows;
"15. A reading of the impugned judgment of the High
Court shows that 3% posts in each cadre dehors the
identification of the posts are to be reserved for persons
with disability, with blindness or low vision, hearing
impairment and locomotor disability. We find that such
view of the High Court is not the correct enunciation of
law. The 3% reservation is to be in an establishment
and not in all cadres of an establishment irrespective of
the nature of job. (emphasis supplied)
16. A reading of the G.O. dated 7.5.1999 shows that
posts have been identified to be filled up from physically
handicapped category in category C and D posts. Such
identification of the posts in an establishment is in
terms of Section 32(a) of the Act. Although, such list is
to be reviewed every three years taking into
consideration the development in technology, however
the said exercise appears to have not been undertaken.
But the identification of posts in terms of Section 32 of
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the Act has been carried out in the G.O. dated
7.5.1999. After such identification, the question of
appointment in each establishment arises where the
vacancies not less than 3% are to be reserved for the
candidates with blindness or low vision, hearing
impairment and locomotor disability. Such reservation
of posts under Section 33 of the Act is not for all
categories of posts irrespective of nature of work to be
carried out. The 3% reservation has to be provided in
an establishment and not in every cadre. The State
Government has taken a conscious decision to reserve
certain posts for hearing impaired candidates and not
for the candidates with locomotor disability."
42. The above judgment only says that the reservation has to
be provided in the establishment and not in every cadre, irrespective
of the nature of work. The above-mentioned observations in the
judgment were necessitated since the High Court had directed to
provide a reservation, dehors the identification of the posts that are
to be reserved for persons with disability. The said judgment again
does not lay down a proposition that reservation must be reckoned,
treating the entire school as an establishment.
43. To appreciate the contentions, it is necessary to extract
the statutory provisions contained in the 1995 Act and the 2016 Act.
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Sections 32 and 33 of the 1995 Act read thus;
""32. Identification of posts which can be
reserved for persons with disabilities. - Appropriate
Governments shall -
a. identify posts, in the establishments, which
can be reserved for the persons with
disability;
b. at periodical intervals not exceeding three
years, review the list of posts identified
and up-date the list taking into
consideration the developments in
technology.
33. Reservation of Posts - Every appropriate
Government shall appoint in every establishment such
percentage of vacancies not less than three per cent.
for persons or class of persons with disability of which
one per cent. each shall be reserved for persons
suffering from-
i. blindness or low vision;
ii. hearing impairment;
iii. locomotor disability or cerebral palsy,
in the posts identified for each disability:
Provided that the appropriate Government may, having
regard to the type of work carried on in any department
or establishment, by notification subject to such
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conditions, if any, as may be specified in such
notification, exempt any establishment from the
provisions of this section.
44. Sections 33 and 34 of the 2016 Act read thus;
"33. Identification of posts for reservation.--The
appropriate Government shall-- (i) identify posts in the
establishments which can be held by respective category of
persons with benchmark disabilities in respect of the
vacancies reserved in accordance with the provisions of
section 34;
(ii) constitute an expert committee with representation of
persons with benchmark disabilities for identification of such
posts; and
(iii) undertake periodic review of the identified posts at an
interval not exceeding three years.
34. Reservation.--(1) Every appropriate Government
shall appoint in every Government establishment, not less
than four per cent of the total number of vacancies in the
cadre strength in each group of posts meant to be filled with
persons with benchmark disabilities of which, one per cent
each shall be reserved for persons with benchmark
disabilities under clauses (a), (b) and (c) and one per cent.
for persons with benchmark disabilities under clauses (d)
and (e), namely:--
(a) blindness and low vision;
(b) deaf and hard of hearing;
(c) locomotor disability including cerebral palsy, leprosy
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cured, dwarfism, acid attack victims and muscular
dystrophy;
(d) autism, intellectual disability, specific learning disability
and mental illness;
(e) multiple disabilities from amongst persons under clauses
(a) to (d) including deaf-blindness in the posts identified for
each disabilities:
Provided that the reservation in promotion shall be in
accordance with such instructions as are issued by the
appropriate Government from time to time: Provided further
that the appropriate Government, in consultation with the
Chief Commissioner or the State Commissioner, as the case
may be, may, having regard to the type of work carried out
in any Government establishment, by notification and
subject to such conditions, if any, as may be specified in
such notifications exempt any Government establishment
from the provisions of this section.
(2) Where in any recruitment year any vacancy cannot
be filled up due to non-availability of a suitable person with
benchmark disability or for any other sufficient reasons, such
vacancy shall be carried forward in the succeeding
recruitment year and if in the succeeding recruitment year
also suitable person with benchmark disability is not
available, it may first be filled by interchange among the five
categories and only when there is no person with disability
available for the post in that year, the employer shall fill up
the vacancy by appointment of a person, other than a
person with disability:
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Provided that if the nature of vacancies in an
establishment is such that a given category of person cannot
be employed, the vacancies may be interchanged among the
five categories with the prior approval of the appropriate
Government.
(3) The appropriate Government may, by notification,
provide for such relaxation of upper age limit for
employment of persons with benchmark disability, as it
thinks fit."
45. Section 33 of the 1995 Act specifically says that every
appropriate Government shall appoint in every establishment such a
percentage of vacancies not less than 3% for persons or class of
persons with disability. The Section is not happily worded. The
proviso to the Section says that the Government can, by notification,
exempt any establishment from the provisions of the Section.
Section 32 of the 1995 Act deals with the identification of the posts
in an establishment that can be reserved to be filled up by persons
with disability. As per the scheme of the Act, there is a process of
identification of the posts in an establishment that can be reserved
and the filling up of the vacancies in the identified posts to the
extent of the reservation provided in the Statute. The 1995 Act does
not specifically say anything about cadres or a group of posts. A
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plain reading of the provisions would show that what was
contemplated under the 1995 Act was 3% reservation in an
establishment in the posts that are identified for each type of
disability. This would mean that if all the posts in a school are
identified for reservation for persons with disability, there shall be an
appointment to such vacancies which are not less than 3% and
which would also be 1% for the posts identified in each disability of
blindness or low vision, hearing impairment and locomotor disability
or cerebral palsy.
46. The 2016 Act, however, brought considerable changes in
the concept of reservation. As per Section 33, the appropriate
Government must identify the posts in the establishment that can be
held by respective category of persons with benchmark disabilities,
constitute an Expert Committee for identification of such posts, and
undertake a periodic review of the identified posts. After such
identification, as per Section 34, not less than 4% reservation must
be provided on the total number of vacancies in the cadre strength in
each group of posts meant to be filled by persons with benchmark
disability. A plain reading would mean that what is to be considered
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is the vacancy in the cadre strength, and that the cadre is formed by
a group of posts. Applying the concept in the context of the aided
schools, the grouping of posts is done as Primary, High School,
Higher Secondary (Senior), Higher Secondary (Junior), Vocational
Higher Secondary (Senior), Vocational Higher Secondary (Junior) and
Non-teaching. Such a grouping of posts cannot be stated to be
without any rationale. If each such group is to form a cadre, that
again cannot be said to be against what is stipulated in Section 34.
So, clause 8 in the Government order, to the extent it provides for
reservation by categorising the posts into different cadres cannot be
said to be against what is stated in Section 34. The method of
reservation contemplated also cannot be stated to be based on the
posts available. It may be true that in a particular school, there may
only be one post in a particular cadre which is identified under
Section 33 of the 2016 Act. That does not by itself mean that the
Government Order is bad. Individual difficulties in implementation of
the reservation provided under the Acts, cannot be the basis for
deciding the legality or otherwise of an order. The Government Order
does not violate either the statutory provisions or the law laid down
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by the Hon'ble Supreme Court in the decisions cited. Though at first
blush, the individual grievances that were posed by the counsel in
the implementation of the Government Order appeared to be very
impressive, on a consideration of the legal provisions, the arguments
put forward cannot be sustained. I hold that clause 8 is legally valid,
and, in the light of the finding on Question No.3, there is no
necessity to consider Question No.5 since ascertaining the backlog
vacancies must be based on G.O.(Ms.) No.111/2022/G.Edn. dated
25.6.2022.
Questions No.8 and 9:
Whether the category of Primary School Teachers
posts are excluded/included from/for reservation for
appointment of differently abled persons?
Whether the category of Primary School Teacher
posts are capable for being reserved for appointment
of differently abled persons?
47. The above two questions are intrinsically the same and
are being dealt with together. The State Government has been
issuing orders identifying posts under the education department,
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which can be filled up by appointing differently abled persons. Such
orders were issued after a detailed study by an Expert Committee
constituted in that behalf. Two such Committees were constituted in
2008 as per the provisions of the 1995 Act. After the coming into
force of the 2016 Act, the Expert Committee was reconstituted by
incorporating experts from the newly suggested disability sectors in
clauses (d) and (e) of Section 34(1) of the 2016 Act, as per G.O.
(P)No.8/2018/SJD dated 19.6.2018. The posts were identified by the
Expert Committee based on the functional classification of the
disability and the physical requirements of the job. Primary school
teachers had been included in the list of such posts, as per
GO(P)No.1/2013 dated 4.4.2013 by the Department of Social
Justice. By G.O.(P)No.5/2019/SJD dated 7.5.2019, issued by the
same Department, a copy of which has been produced as Ext.R3A
along with the counter affidavit filed by the 3 rd respondent in W.P.
(c)No.36659 of 2022, it was clarified that the post of Primary
Teacher has been identified to be filled up with persons with low
vision as well. These Government orders have been in force for quite
some time and have been implemented in the case of Government
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Schools. The Aided schools, where the salary of the teachers is paid
by the Government, cannot demand a different treatment. The
identification of the posts is done after several deliberations by
experts in the field and this court cannot sit in appeal over the
decisions of the experts, which has been incorporated in the
Government Orders issued thereafter. Going by the provisions of the
Act, the proactive action does not stop with identifying the posts and
there is also a periodic review envisaged. It is worthwhile to note the
notification issued by the Ministry of Social Justice and
Empowerment on 4.1.2021, whereby posts for Groups A, B, C and D
were identified as suitable for persons with benchmark disabilities
and notified. The Notes below the list, which forms part of the
notification clearly say about providing aids and assistive devices to
the persons with disabilities on their appointment, that the list is not
exhaustive, etc. With the growth of science, several corrective
mechanisms for reducing the disability of such persons will be
invented and the list that is prepared will continue to be a live list
capable of constant updating.
48. A Division Bench of the Karnataka High Court was called
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upon to consider the question of visually handicapped persons being
avoided while filling up 4767 posts of primary teachers, in Writ
Petition No.16396 of 2006(PIL) filed by Akhila Karnataka Andha
Shikshakarugala Kshemabhibriddhi Sangha ('AKASKS' for
short). The argument on behalf of the visually challenged persons
was that the Government of India had already identified the post of
primary teachers as suitable for persons who are blind or who have
low vision. The argument against such contention was that such
persons would not be able to supervise the work of the students, and
they would have difficulty in enforcing discipline among the students.
The Division Bench held that visually challenged persons cannot be
excluded from the recruitment process. In paragraph 23 of the
Judgment, the Division Bench borrowed the expression of the Delhi
High Court in the Judgment in Pushkar Singh and others Vs.
University of Delhi and others reported in [90 (2001) Delhi Law
Times 36], that our attitudes are more paralyzed than the limbs of
the disabled. In the process, the Division Bench compared the
situation that was prevailing in other States and regarding several
other posts, where such disabled persons were being given
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employment, in detail, and the action of the Government was both
factually and legally found to be faulted. I am in compete agreement
with the decision of the Karnataka High Court in AKASKS (supra).
The judgment of the Division Bench of the Karnataka High Court was
challenged before the Hon'ble Supreme Court in Civil Appeal No.
3910 of 2009. By judgment dated 01.09.2016, the Hon'ble
Supreme Court dismissed the civil appeal and held that the judgment
of the Division Bench does not suffer from any error, much less any
perversity, to compel interference in the exercise of the powers
under Article 136 of the Constitution of India. The issue does not
need further probe.
Question No.6.
Whether the exclusion of post reserved for protected
teachers from the purview of posts to be filled up by aided
school managers by appointing differently abled persons,
is valid?
49. The Government Circular dated 23.11.2022, whereby
guidelines have been issued for effecting the reservations for
differently abled persons, in paragraph 3(iv) and (v), says that while
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deciding the vacancies that are to be filled up by differently abled
persons, the vacancies reserved for appointment of dependants
under Chapters XIV A and XXIV A of KER and those reserved for
protected teachers shall not be reckoned. I do not find any illegality
or arbitrariness in the above said directions in the Circular which has
been produced as Ext.P12 in W.P.(c)No.36659 of 2022. The rights
under Chapters XIV A and XXIV A to the teachers who are relieved
on account of reduction of posts, on staff fixation undertaken on a
yearly basis, is a right available under the Statute and the same
cannot be interfered with under the guise of implementation of the
reservation under the 1995 Act and the 2016 Act. The Circular only
intends to protect the statutory rights of the teachers who are
relieved on account of reduced staff strength, which the Government
is even otherwise bound to protect. Clause 3(v) hence cannot be the
subject matter of challenge. The judgments in Sourav Yadav
(supra) and Dr.Anupama (supra), which were relied on in support
of the above contentions, deal with the process to be followed while
effecting horizontal reservation. The said judgments will not impact
the protection granted to teachers relieved on account of reduced
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staff strength. As already held, the above-mentioned judgments
cannot have application while filling up backlog vacancies.
CONCLUSION
50. In the light of the discussions on the questions identified
in paragraph 17, the writ petitions are disposed of with the following
findings and directions.
(i) G.O.(M.S)No.111/2022/G.Edn. dated 25.06.2022
and Circular No.H2/295299/2022/DGE dated
31.03.2023 are valid in law and the same are not
liable to be quashed. The prayers to quash the
Government Order and the Circular are hence
rejected.
(ii) The Managers shall fill up the vacancies earmarked
for the disabled candidates in accordance with the
Government Orders and the Circulars as also from
the list which may have been prepared by the
Government as per the directions issued by the
Hon'ble Supreme Court in the order dated
30.12.2023.
(iii) The contention that the entire school should be
treated as one unit by clubbing all the vacancies
together is rejected.
(iv) The challenge to G.O(P)No.5/2023/SJD dated
01.10.2023, to the extent it identifies the post of
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Primary School Teacher for appointment against
vacancies set apart for persons with disabilities, is
rejected.
(v) It is held that there is no illegality in following the
roster system for appointment of the disabled
persons, and in the direction of the Government to
set apart the first vacancy in every block of 33/25
as reserved to be filled up by persons with
disabilities.
(vi) It is declared that the directions contained in the
Government Orders regarding filling up of vacancies
in the Aided Educational Institutions do not in any
manner violate the rights under Section 11 of the
Kerala Education Act and the provisions of the
Kerala Education Rules.
(vii) There is no illegality in the guideline issued as per
Circular dated 23.11.2022, in excluding the posts
set apart to be filled up by protected teachers, while
providing for reservation under the 1995 Act and
the 2016 Act.
(viii) The Educational Authorities are directed to issue
necessary directions to the Managements of Aided
Schools in tune with the declaration of law made
above, for the necessary implementation of
directions already issued by this Court in the
judgments in Varghese K.J. v. State of Kerala &
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
Ors. [2022 KHC 634] and Haseeb O.P. V.
Muhammed Sufiyan V. [(2023 SCC OnLine
Kerala 1534] and as modified by interim orders
issued by the Hon'ble Supreme Court.
(ix) The Educational Authorities are directed to take up
all applications for approval of appointments
submitted by the petitioners herein, and pass orders
on the same in accordance with the above said
findings and directions and the interim orders issued
by the Hon'ble Supreme Court, referred to in the
earlier paragraphs, at the earliest, at any rate within
one month from the date of receipt of a certified
copy of this judgment.
Sd/-
T.R. RAVI
JUDGE
dsn/pn
Corrigendum dt.12.5.2025
(i) In para.6, the 3rd and 4th sentences, beginning with "On
8.11.2021..................... and ending with 07.02.1996." shall be
ignored, as they are repetitions of the first two sentences.
(ii) In the 5th line of para.8, the citation shall be read as "ILR 2023 (1)
Kerala 1132" instead of "ILR (1) Kerala 1132"
(iii) In para.25, citation in decision No.3 shall be read as "(2017) 14 SCC 1"
instead of "(2007) 14 SCC 1"
(iv) In line No.5 of para.30, the date shall be read as "25.6.2022" instead of
"25.6.2020".
Sd/-
T.R. RAVI
JUDGE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 36659/2022
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.155/2016/G.EDN. DATED 09.09.2016 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF ORDER BEARING G.O.(P)NO.18/2018/SJD
DATED 18.11.2018 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE TRUE COPY OF THE ORDER BEARING G.O.
(P)NO.5/2019/SJD., DATED 07.05.2019 ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF G.O(P)NO.19/ 2020/SJD., DATED
25.08.2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE GOVT. ORDER BEARING G.O.(MS)
NO.96/2021/H.EDN., DATED 15.02.2021 ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF GOVT. ORDER BEARING G.O.
(P)NO.19/2021/G.EDN., DATED 08.11.2021 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ORDER BEARING NO.111/2022/G.EDN.,
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P8 TRUE COPY OF G.O(MS)NO.162/2022/GEDN DATED
19.09.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P9 TRUE COPY OF ORDER NO G.EDN. J3/49/2021-G.EDN.
DATED 28.10.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P10 TRUE COPY OF BRIEF NOTE RELATING TO THE GOVT ORDERS
ISSUED BY THE STATE GOVT. IN BETWEEN 14.7.1998 TO
21.10.2022 PREPARED BY THE PETITIONER.
EXHIBIT P11 TRUE COPY OF G.O.(P)NO.2/22/SJD DT.28.10.2022
ISSUED BY THE WELFARE DEPARTMENT LONG WITH RELEVANT
PAGES OF ANNEXURES.
EXHIBIT P12 TRUE COPY OF CIRCULAR NO.H2/295299/2021/DGE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
DT.23.11.2022 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P13 TRUE COPY OF G.O(MS)NO.29/2023/GEDN DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P14 TRUE COPY OF CIRCULAR NO.H2/295299/2022.D.E.G DATED
31.03.2023 ISSUED BY THE 2ND RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT R3A TRUE COPY OF THE RELEVANT PAGES OF THE JUDGMENT IN
WPC NO 19808/21 DATED 10.8.2022
EXHIBIT R3B TRUE COPY OF THE RELEVANT PAGES OF THE JUDGMENT IN
WA NO 1602/2022 DATED 13.3.2023
EXHIBIT R3C TRUE COPY OF THE ORDER IN SLP NO 9566/2023 DATED
15.5.2023
EXHIBIT R3D TRUE COPY OF THE ORDER IN SLP NO 9566/2023 DATED
11.9.2023
EXHIBIT R3E TRUE COPY OF THE GO(RT) NO 5/2019/SWD DATED
7.5.2019
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED 29.12.2005
ISSUED BY MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES
AND PENSION, DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.01.2018
ISSUED BY MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES
AND PENSION, DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD DATED
14.07.1998
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 12462/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER G.O.(MS) NO.
111/2022/GEDN DATED 25.06.2022
EXHIBIT P2 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022
EXHIBIT P3 TRUE COPY OF THE STATEMENT SHOWING THE NUMBER
OF VACANCIES THAT HAS ARISEN IN THE
VOCATIONAL HIGHER SECONDARY SECTION OF THE
SNV HSS SREEKANTESWARAM BOTH IN THE TEACHING
CATEGORY AND IN THE NON TEACHING CATEGORY
EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED
21.06.2021 SENT BY THE 4TH RESPONDENT TO THE
RESPONDENTS 2 AND 3
EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED
14.07.2021 SENT BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED
16.08.2021 OF THE 3RD RESPONDENT
EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED
19.11.2021
EXHIBIT P8 TRUE COPY OF THE COMMUNICATION DATED
25.04.2022 OF THE 3RD RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE STAFF SELECTION COMMITTEE
CONSTITUTED FOR FILLING UP VACANCY OF CLERK
EXHIBIT P10 TRUE COPY OF THE COMMUNICATION DATED
19.07.2022 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P11 TRUE COPY OF THE COMMUNICATION DATED
23.01.2023 SENT BY THE 3RD RESPONDENT
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 13312/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE COMMUNICATION NO. E3/3090/2020
DATED 19.02.2021 ISSUED BY THE 2ND RESPONDENT TO
THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. DE3/3090/2020 DATED
04.03.2022 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER NO VHSE/30/2022
DATED 11.03.2022 ISSUED BY THE PETITIONER
APPOINTING THE 4TH RESPONDENT AS NON VOCATIONAL
TEACHER COMMERCE (SENIOR) IN THE SCHOOL.
EXHIBIT P4 TRUE COPY OF THE COPY OF THE COMMUNICATION DATED
NIL. ISSUED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT FOR APPROVAL OF APPOINTMENT OF THE 4TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT IN
IMPLEMENTATION OF THE PROVISIONS CONTAINED IN ACT
1/1996 AND ACT 49/2016 OF THE PARLIAMENT ENVISAGING
PROVISIONS FOR PROVIDING RESERVATION FOR
APPOINTMENTS IN DIFFERENT CATEGORIES OF POSTS FOR
THE DIFFERENTLY DISABLED PERSONS.
EXHIBIT P6 TRUE COPY OF THE CIRCULAR NO. H2/295299/2021/D.G.E.
DATED 23.11.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE CATEGORY-WISE DETAILS OF THE
VACANCIES THAT HAS ARISEN IN THE SCHOOL FROM
07.02.1996 TO 18.04.217 AND FROM 19.04.2017 SENT BY
THE PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE STAFF STATEMENT OF THE SCHOOL
SHOWING THE DATE OF APPOINTMENT OF ALL THE TEACHERS
IN BOTH THE TEACHING AND NON TEACHING POSTS THAT
HAS ARISEN IN THE SCHOOL AS ON 28.03.2023.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 14576/2023
PETITIONER EXHIBITS
EXHIBIT-P1 COPY OF THE MINUTES OF THE STAFF SELECTION
COMMITTEE ON 26-3-2022
EXHIBIT-P2 COPY OF CONSOLIDATED MARK SHEET FOR
INTERVIEW FOR BOTANY
EXHIBIT-P3 COPY OF THE RANK LIST FOR HSST W.E.F. 1-4-
2022 TO 31-3-2023
EXHIBIT-P4 COPY OF THE DECLARATION DATED 26-3-2022
GIVEN BY THE GOVERNMENT NOMINEE IN THE
SELECTION COMMITTEE.
EXHIBIT-P5 COPY OF ORDER NO.,206/22 DATED 8-4-2022 TO
THE PETITIONER
EXHIBIT-P6 COPY OF THE JOINING REPORT DATED 8-4-2022
ISSUED BY CMS HIGHER SECONDARY SCHOOL
EXHIBIT-P7 COPY OF THE APPOINTMENT ORDER NO.268/22
DATED 1-6-2022 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT-P8 COPY OF FRESH APPOINTMENT ORDER NO.268/22
DATED 4-6-2022
EXHIBIT-P9 COPY OF G.O.(MS) NO.155/16/G.EDN. DATED 9-
9-2016.
EXHIBIT-P10 COPY OF G.O.(P) NO.18/2018/SJD DATED 18-
11-2018 OF SOCIAL JUSTICE (D) DEPARTMENT.
EXHIBIT-P11 COPY OF ORDER G.O.(P)NO.19/2021/GEDN DATED
8-11-2021 OF GENERAL EDUCATION (J)
DEPARTMENT
EXHIBIT-P12 COPY OF ORDER G.O.(MS) NO.111/2022/GEDN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
DATED 25-6-2022
EXHIBIT-P13 COPY OF LETTER NO.H2/295299/2022/DGE DATED
NIL. DECEMBER 2022
EXHIBIT-P14 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN W.A.NO. 1631/2022 AND
CONNECTED CASES OF THIS HON. COURT.
EXHIBIT-P15 COPY OF ORDER G.O(MS) NO.29/2023/GEDN
DATED 24-3-2023
EXHIBIT.P16 COPY OF CIRCULAR NO.H2/295299/2022/DGE
DATED 31-3-2023
EXHIBIT-P17 COPY OF ORDER DATED 10-4-2023 IN WP(C)NO.
36659/2022 OF THIS HON. COURT.
EXHIBIT-P18 COPY OF PRINT OUT IN RELATION TO HSST (SR)
& HSST (JR) UPLOADED BY THE 4TH RESPONDENT
IN SAMANWAYA PORTAL.
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 14593/2023
PETITIONER EXHIBITS
EXHIBIT-P1 COPY OF ORDER GO(MS) NO.155/16/G.EDN. DATED
9-9-2016
EXHIBIT-P2 COPY OF G.O.(P)NO.18/2018/SJD DATED 18-11-
2018 OF SOCIAL JUSTICE (D) DEPARTMENT.
EXHIBIT-P3 COPY OF ORDER G.O.(P)NO.19/2021/GEDN DATED 8-
11-2021 OF GENERAL EDUCATION (J) DEPARTMENT.
EXHIBIT-P4 COPY OF COMMUNICATION DATED 7-12-2021 ISSUED
BY THE DIRECTOR OF GENERAL EDUCATION
EXHIBIT-P5 COPY OF ORDER G.O.(MS) NO.111/2022/GEDN DATED
25-6-2022
EXHIBIT-P6 COPY OF LETTER NO.H2/295299/2022/DGE DATED
NIL. DEC.2022
EXHIBIT-P7 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN WA.NO.1631/22 AND
CONNECTED CASE OF THIS HON. COURT.
EXHIBIT-P8 COPY OF ORDER G.O.(MS) NO.29/2023/ GEDN DATED
24-3-2023 OF GENERAL EDUCATION (JR)
DEPARTMENT
EXHIBIT-P9 COPY OF CIRCULAR NO.H2/ 295299/2022/DGE DATED
31-3-2023.
EXHIBIT-P10 COPY OF ORDER DATED 10-4-2023 IN WP(C) NO.
36659/2022 OF THIS HON. COURT.
RESPONDENT EXHIBITS
EXHIBIT R5A TRUE COPY OF THE RELEVANT PAGES OF JUDGMENT
IN W.P.C NO.19808/2021 DATED 10.8.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT R5B TRUE COPY OF THE RELEVANT PAGES OF JUDGMENT
IN W.A NO 1602/2022 DATED 13.3.2023
EXHIBIT R5C TRUE COY OF THE ORDER IN SLP NO 9566/2023
DATED 15.5.2023
EXHIBIT R5D TRUE COY OF THE ORDER IN SLP NO 9566/2023
DATED 11.9.2023
EXHIBIT R5E TRUE COPY OF THE GO(RT) NO 12/2019/SJD DATED
31.10.2019
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 14620/2023
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF A CHART SHOWING THE STAFF LIST
OF THE HIGH SCHOOL,(INCLUDING L.P, U.P) AND
HIGHER SECONDARY SECTIONS OF THE 1ST
PETITIONER'S SCHOOL
EXHIBIT-P2 TRUE COPY OF A CHART SHOWING DETAILS OF THE
STAFF YET TO BE APPROVED IN THE SECOND
PETITIONER'S SCHOOL
EXHIBIT-P3 TRUE COPY OF A CHART SHOWING THE DETAILS OF
THE STAFF WORKING IN THE HIGH SCHOOL, HIGHER
SECONDARY SCHOOL AND VOCATIONAL HIGHER
SECONDARY SECTION OF THE THIRD PETITIONER'S
SCHOOL
EXHIBIT-P4 TRUE COPY OF THE APPOINTMENT ORDER DATED
03.06.2013 OF MR.KRISHNAKUMAR VILAKKEERI
ALONG WITH HIS DISABILITY CERTIFICATE.
EXHIBIT-P5 TRUE COPY OF THAT ORDER BEARING G.O.
(MS)NO.29/2023/GEDN., DATED 24.03.2023 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT-P6 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2022/D.G.E. DATED 31.03.2023 ISSUED
BY THE 2ND RESPONDENT.
EXHIBIT-P7 TRUE COPY OF THE INTERIM ORDER DATED
10.04.2023 IN I.A.NO.01/2023 IN W.P.(C)
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 14799/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF CHART SHOWING THE STAFF LIST OF
THE PETITIONER'S HIGH SCHOOL.
EXHIBIT P2 TRUE COPY OF CHART SHOWING THE STAFF LIST OF
THE PETITIONER'S HIGHER SECONDARY SCHOOL.
EXHIBIT P3 TRUE COPY OF ORDER BEARING G.O.
(P)NO.111/2022/G.EDN., DATED 25.06.2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBITP4 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.29/2023/GEDN., DATED 24.03.2023 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022.D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER DATED
10.04.2023 IN I.A.NO.01/2023 IN W.P.
(C)NO.36659/2022.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 14835/2023
PETITIONER EXHIBITS
EXHIBIT-P1 COPY OF LIST OF THE MEMBERS (DISTRICT WISE)
FROM THIRUVANANTHAPURAM DISTRICT TO PALAKKAD
DISTRICT OF THE 1ST PETITIONER.
EXHIBIT-P1(A) COPY OF LIST OF MEMBERS DISTRICT WISE FROM
MALAPPURAM DISTRICT TO WAYANAD DISTRICT OF
THE 1ST PETITIONER
EXHIBIT-P2 COPY OF ORDER G.O.(MS)NO.155/16/G.EDN. DATED
9-9-2016
EXHIBIT-P3 COPY OF ORDER G.O.(P)18/ 2018/SJD DATED 18-
11-2018.
EXHIBIT-P4 COPY OF ORDER G.O.(MS)NO.19/2021/GEDN DATED
18-11-2021
EXHIBIT-P5 COPY OF G.O.(MS)111/ 2022/GEDN DATED 25-6-
EXHIBIT-P6 COPY OF LETTER NO.H2/295299/2022/D.G.E. DATED
NIL. DECEMBER 2022 ALONG WITH THE ENCLOSURE
EXHIBIT-P7 COPY OF JUDGMENT DATED 13-3-2023 IN W.A.
1631/22 OF THIS HON. COURT.
EXHIBIT-P8: COPY OF ORDER G.O.(MS)NO.29/2023/GEDN DATED
24-3-2023
EXHIBIT-P9 COPY OF CIRCULAR NO.H2/295299/2022/D.G.E.
DATED 31-3-2023
EXHIBIT-P10 COPY OF ORDER DATED 10-4-2023 IN WPC.NO.
36659/22 OF THIS HON. COURT.
EXHIBIT-P11 COPY OF THE PRINT OUT OF THE PRESS RELEASE
CAME IN THE YOU TUBE CHANNEL "SCHOOLVARTHA"
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ON 28-3-2023
EXHIBIT-P12 COPY OF REPRESENTATION DATED 31-3-2023 BY THE
1ST PETITIONER TO THE HON. MINISTER FOR
EDUCATION.
EXHIBIT-P13 COPY OF ORDER DATED 25-4-2023 IN WPC.NO.
14593/2023 OF THIS HON. COURT.
EXTS.PRODUCED ALONG
WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 15230/2023
PETITIONER EXHIBITS
EXHIBIT.P1: TRUE COPY OF THE GOVERNMENT ORDER IN G.O.
(MS).NO.19/2021/G.EDN DATED 8.11.2021
EXHIBIT.P2: TRUE COPY OF THE COMMUNICATION DATED 7.12.2021 OF
THE 2ND RESPONDENT
EXHIBIT.P3: TRUE COPY OF THE ORDER IN G.O.
(MS).NO.111/2022/G.EDN DATED 25.6.2022
EXHIBIT.P4:.TRUE COPY OF THE LETTER DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT.P5: TRUE COPY OF THE OPERATIVE PORTION OF THE JUDGMENT
DATED 13.3.2023 IN W.A.NO.1631/2022 AND CONNECTED
CASES
EXHIBIT.P6: TRUE COPY OF THE ORDER IN G.O.(MS).NO.29/2023/G.EDN
DATED 24.3.2023
EXHIBIT.P7: TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.3.2023 OF THE 2ND RESPONDENT
EXHIBIT.P8: TRUE COPY OF THE ORDER DATED 10.4.2023 IN W.P.
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 15484/2023
PETITIONER EXHIBITS
EXHIBIT-P1 COPY OF ORDER G.O.(MS)NO.155/16/G.EDN. DATED
9-9-2016
EXHIBIT-P2 COPY OF G.O.(P)NO.18/2018/SJD DATED 18-11-
2018 OF SOCIAL JUSTICE (D) DEPARTMENT.,
EXHIBIT-P3 COPY OF ORDER G.O.(P)NO.19/2021/GEDN DATED 8-
11-2021 OF GENERAL EDUCATION (J) DEPARTMENT
EXHIBIT-P4 COPY OF COMMUNICATION NO.H(2)/295299/2021/DGE
DATED 7-12-2021 ISSUED BY THE DIRECTOR OF
GENERAL EDUCATION.
EXHIBIT-P5 COPY OF ORDER G.O.(MS)NO.111/2022/GEDN DATED
25-6-2022
EXHIBIT-P6 COPY OF LETTER NO.H2/295299/2022/DGE DATED
NIL. DEC.2022
EXHIBIT-P7 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN W.A.1631/22 AND CONNECTED
CASE OF THIS HON. COURT.
EXHIBIT-P8 COPY OF ORDER G.O.(MS) NO.29/2023/GEDN DATED
24-3-2023 OF GENERAL EDUCATION (JR)
DEPARTMENT.
EXHIBIT-P9 COPY OF CIRCULAR NO.H2/295299/2022/DGE DATED
31-3-2023
EXHIBIT-P10 COPY OF ORDER DATED 10-4-2023 IN WP(C)NO.
36659/2022 OF THIS HON. COURT.
EXHIBIT-P11 COPY OF ORDER DATED 25-4-2023 IN W.P(C)NO.
14593/2023 OF THIS HON. COURT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 15522/2023
PETITIONER EXHIBITS
EXHIBIT-P1: TRUE COPY OF THE GOVERNMENT ORDER IN G.O.
(MS).NO.19/2021/G.EDN DATED 8.11.2021.
EXHIBIT-P2: TRUE COPY OF THE COMMUNICATION DATED 7.12.2021 OF
THE 2ND RESPONDENT
EXHIBIT-P3: TRUE COPY OF THE ORDER IN G.O.
(MS).NO.111/2022/G.EDN DATED 25.6.2022
EXHIBIT-P4: TRUE COPY OF THE SAID LETTER DATED NIL, DECEMBER
2022 ALONG WITH THE ENCLOSURE.
EXHIBIT-P5: TRUE COPY OF THE OPERATIVE PORTION OF THE
JUDGMENT DATED 13.3.2023 IN W.A.NO.1631/2022 AND
CONNECTED CASES.
EXHIBIT-P6: TRUE COPY OF THE ORDER IN
G.O.MS).NO.29/2023/G.EDN DATED 24.3.2023.
EXHIBIT.P7: TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.3.2023 OF THE 2ND RESPONDENT
EXHIBIT-P8: TRUE COPY OF THE ORDER DATED 10.4.2023 IN W.P.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 16067/2023
PETITIONER EXHIBITS
EXHIBIT-P1 COPY OF ORDER G.O.(MS)105/2021/GEN.EDN. DEPT.
DATED 19-2-2021
EXHIBIT-P2 COPY OF APPOINTMENT ORDER DATED 28-2-2022 OF
THE 1ST PETITIONER
EXHIBIT-P2(A) COPY OF APPOINTMENT ORDER DATED 28-2-2022 OF
THE 2ND PETITIONER
EXHIBIT-P2(B) COPY OF APPOINTMENT ORDER DATED 28-2-2022 OF
THE 3RD PETITIONER
EXHIBIT-P2(C) COPY OF APPOINTMENT ORDER DATED 28-2-2022 OF
THE 4TH PETITIONER
EXHIBIT-2(D) COPY OF APPOINTMENT ORDER DATED 28-2-2022 OF
THE 5TH PETITIONER
EXHIBIT-P3 COPY OF ORDER G.O.(MS)155/16/G.EDN. DATED 9-
9-2016
EXHIBIT-P4 COPY OF ORDER G.O.(P)18/2018/SJD DATED 18-11-
EXHIBIT-P5 COPY OF ORDER G.O.(P)19/2021/GEDN DATED 8-11-
EXHIBIT-P6 COPY OF ORDER G.O(MS)111/2022/GEDN DATED 25-
6-2022
EXHIBIT-P7 COPY OF LETTER NO.H2/295299/2022/DGE DATED
NIL. DECEMBER 2022 ALONG WITH ENCLOSURE
EXHIBIT-P8 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN W.A.1631/22 AND CONNECTED
CASE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT-P9 COPY OF ORDER G.O(MS)29/ 2023/GEDN DATED 24-
3-2023
EXHIBIT-P10 COPY OF CIRCULAR NO.H2/295299/2022/DGE DATED
31-3-2023
EXHIBIT-P11 COPY OF ORDER DATED 10-4-2023 IN WP(C)NO.
36659/2022 OF THIS HON. COURT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 16366/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF G.O(MS).155/2016/G.EDN. DATED
09.09.2016 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF GO(P)NO.19/2021/GEDN., DATED
08.11.2021 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P6 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P8 TRUE COPY OF INTERIM ORDER DATED 25.04.2023
EXHIBIT P9 TRUE COPY OF ORDER DATED 10.04.2023 IN
I.A.NO.1/2023 IN W.P.(C).NO.36659/2022
EXHIBIT P10 TRUE COPY OF CHART SHOWING THE DETAILS OF THE
STAFF APPOINTED IN THE PETITIONERS' SCHOOL.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 16743/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 16903/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED 18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED 07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED 25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED 28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17045/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG
WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17049/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF CHART SHOWING THE STAFF LIST OF
THE HIGH SCHOOL SECTION OF 1ST PETITIONER'S
SCHOOL
EXHIBIT P1(A) ): TRUE COPY OF CHART SHOWING THE STAFF LIST
OF THE HIGHER SECONDARY SECTION OF 1ST
PETITIONER'S SCHOOL
EXHIBIT P2 TRUE COPY OF CHART SHOWING THE STAFF LIST OF
THE 2ND PETITIONER'S SCHOOL
EXHIBIT P3 TRUE COPY OF CHART SHOWING THE DETAILS OF
UNAPPROVED STAFF IN BOTH PETITIONERS' SCHOOL.
EXHIBIT P4 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.155/16/G.EDN., DATED 09.09.2016 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.111/2022/G.EDN., DATED 25.06.2022 BY
THE 1ST RESPONDENT
EXHIBIT P7 : TRUE COPY OF GOVT.LETTER
NO.G.EDN.J3/49/2021-G.EDN., DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P8 TRUE COPY OF GOVT. ORDER BEARING G.O.
(MS)NO.29/2023/GEDN.,DATED 24.03.2023 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P9 : TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022.D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P10 : TRUE COPY OF INTERIM ORDER DATED 25.04.2023
IN W.P.(C).14593/2023
EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER DATED
10.04.2023 IN I.A.NO.01/2023 IN W.P.
EXTS.PRODUCED ALONG
WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17061/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED 29.12.2005
ISSUED BY MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES
AND PENSION, DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.01.2018
ISSUED BY MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES
AND PENSION, DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD DATED
14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17072/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED 18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED 07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED 25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED 28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17074/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17092/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17156/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17160/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17166/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(MS) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17170/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17293/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 17351/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
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EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 17945/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF CHART SHOWING THE STAFF STRENGTH
OF THE HIGHER SECONDARY SCHOOL OF THE 1ST
PETITIONER SCHOOL
EXHIBIT P2 : TRUE COPY OF CHART SHOWING THE DETAILS OF
THE PRESENT STAFF STRENGTH OF THE 5 HIGH
SCHOOLS OWNED BY THE 1ST PETITIONER
EXHIBIT P3 TRUE COPY OF CHART SHOWING THE DETAILS OF
PRESENT STAFF STRENGTH OF THE PRIMARY
SECTIONS OF THE 1ST PETITIONER SCHOOL
EXHIBIT P4 TRUE COPY OF CHART SHOWING THE DETAILS OF THE
STAFF PENDING APPROVAL IN THE 1ST
PETITIONER'S SCHOOL
EXHIBIT P5 TRUE COPY OF CHART SHOWING THE DETAILS OF THE
PRESENT STAFF AND LIST OF STAFF PENDING
APPROVAL IN 2ND PETITIONER'S SCHOOL
EXHIBIT P6 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.155/16/G.EDN., DATED 09.09.2016 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE 1ST RESPONDENT
EXHIBIT P8 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.111/2022/G.EDN., DATED 25.06.2022 BY
THE 1ST RESPONDENT
EXHIBIT P9 TRUE COPY OF GOVT.LETTER NO.G.EDN.J3/49/2021-
G.EDN., DATED 28.10.2022 ISSUED BY THE1ST
RESPONDENT
EXHIBIT P10 TRUE COPY OF GOVT. ORDER BEARING G.O.
(MS)NO.29/2023/GEDN.,DATED 24.03.2023 ISSUED
W.P.(C). No.36659 of 2022 & con. Cases
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BY THE 1ST RESPONDENT
EXHIBIT P11 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022.D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P12 TRUE COPY OF INTERIM ORDER DATED 25.04.2023
IN W.P.(C).14593/2023
EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER DATED
10.04.2023 IN I.A.NO.01/2023 IN W.P.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 18289/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 18304/2023
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE ORDER ISSUED BY SOCIAL
JUSTICE DEPARTMENT BEARING NO. G.O.
(P)NO.18/2018/SJD DATED 18.11.2018
EXHIBIT P2 THE TRUE COPY OF THE ORDER ISSUED BY GENERAL
EDUCATION DEPARTMENT BEARING NO. G.O.
(P)NO.19/2021/GEDN DATED 08.11.2021.
EXHIBIT P3 THE TRUE COPY ORDER BEARING NO. G.O.(MS)
NO.111/2022/GEDN DATED 25.06.2022 ISSUED BY
OF THE 1ST RESPONDENT GENERAL EDUCATION
DEPARTMENT
EXHIBIT P4 THE TRUE COPY OF THE COMMUNICATION BEARING
NO.H2/295299/2022.DGE DATED 12.2022 ISSUED BY
THE 2ND RESPONDENT DIRECTOR OF GENERAL
EDUCATION.
EXHIBIT P5 THE TRUE COPY OF THE OPERATIVE PORTION OF THE
JUDGMENT DATED 13.03.2023 IN WRIT APPEAL
NO.1602/2022 AND OTHER CONNECTED CASES OF
THIS HON'BLE COURT.
EXHIBIT P6 THE TRUE COPY OF G.O.(MS) NO.29/2023/GEDN
DATED 24.03.2023 ISSUED BY 1ST RESPONDENT
GOVERNMENT
EXHIBIT P7 THE TRUE COPY OF THE CIRCULAR BEARING
NO.H2/295299/2022/DGE DATED 31.03.2023 ISSUED
BY THE OFFICE OF 2ND RESPONDENT
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 18349/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 18605/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE G.O.(MS)NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P2 TRUE COPY OF G.O.(P) NO.18/2018/SJD DATED
18.11.2018
EXHIBIT P3 TRUE COPY OF G.O.(P) NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P4 TRUE COPY OF G.O.(P) NO.19/2020/SJD DATED
25.08.2020
EXHIBIT P5 TRUE COPY OF G.O.(MS)NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P6 TRUE COPY OF THE G.O.(MS)NO.111/2022/GEDN
DATED 25.06.2022
EXHIBIT P7 TRUE COPY OF G.O.(MS)NO.162/2022/G.EDN. DATED
19.09.2022
EXHIBIT P8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P9 TRUE COPY OF G.O (P) NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN.DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P11 TRUE COPY OF CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 19847/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O. (MS.) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O. (P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O. (P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O. (P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O. (P) NO. 19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O. (MS.) NO.
111/2022/GEDN. DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O. (MS.) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P_8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O. (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O. (MS.) NO. 29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN W.P. (C) NO.
14593 OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 19908/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 19925/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 19936/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 6TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.EDATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 19938/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 4TRUE COPY OF THE G.O(P) NO. 19/2020/SJD
DATED 25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 6TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20022/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2022 OF THE 4TH RESPONDENT APPOINTING
THE PETITIONER AS LPST.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. C/27174/2022 DATED
03.02.2023 SENT BY THE 3RD RESPONDENT TO THE
MANAGER.
EXHIBIT P3 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P4 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 4TH
RESPONDENT TO THE 3RD RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20093/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20094/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20373/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20580/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20672/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER, G.O.
(P)NO.18/2018/SJD, DATED 18.11.2018
EXHIBIT P2 TRUE COPY OF THAT GOVT. ORDER BEARING G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
EXHIBIT P3 TRUE COPY OF THAT GOVT. ORDER G.O.(P)
NO.19/2021/G.EDN DATED 08.11.2021
EXHIBIT P4 TRUE COPY OF THAT GOVT. ORDER BEARING NO.
111/2022/G.EDN DATED 25.06.2022
EXHIBIT P5 TRUE COPY OF ORDER OF THE GOVERNMENT.
NO.G.E.D-J3/49/2021-G.E.D DATED 28.10.2022
EXHIBIT P6 TRUE COPY OF GOVERNMENT ORDER, GO(P)
NO.7/2022/SJD DATED 28.10.2022 ALONG WITH
RELEVANT PAGES OF THE ANNEXURE ATTACHED TO
THAT GOVERNMENT ORDER
EXHIBIT P7 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2021/D.G.E DATED 23.11.2022
EXHIBIT P8 TRUE COPY OF THE ORDER IN IA.NO.1/2023 IN
WP(C) NO.36659/2022 DATED 10.04.2023
EXHIBIT P9 TRUE COPY OF THE ORDER IN WP(C) NO.14593/2023
DATED 25.04.2023
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20783/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN. DATED
25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR NO.H2/295299/2022/D.G.E
DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20793/2023
PETITIONER EXHIBITS
EXHIBIT P 1 COPY OF ORDER GO(MS)NO.155/16/G.EDN.DATED
9/9/2016.
EXHIBIT P 2 COPY OF THE ORDER G.O.(P)NO.18/2018/SJD DATED
18/11/2018 OF SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P 3 COPY OF THE ORDER G.O.(P) NO.19/2021/GEDN
DATED 8-11-2021 OF GENERAL EDUCATION (J)
DEPARTMENT
EXHIBIT P 4 COPY OF THE COMMUNICATION DATED 7-12-2021
ISSUED BY THE DIRECTOR OF GENERAL EDUCATION
EXHIBIT P 5 COPY OF THE ORDER G.O.(MS)111/2022/GEDN.
DATED 25-6-2022.
EXHIBIT P 6 COPY LETTER NO.H2/295299/2022/DGE DATED
NIL.DEC.2022
EXHIBIT P 7 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN W.A.NO. 1631/22 AND
CONNECTED CASES OF THIS HON.COURT.
EXHIBIT P 8 COPY OF THE ORDER G.O.(MS)NO.29/2023/GEDN.
DATED 24/3/2023 OF GENERAL EDUCATION
DEPARTMENT
EXHIBIT P 9 A COPY OF THE SAID CIRCULAR
NO.H2/295299/2022/DGE DATED 31-3-2023
EXHIBIT P 10 A COPY OF THE G.O NO.7/2022/SJD DATED 28-10-
2022 AND RELEVANT COPIES OF THE ANNEXURE OF
654 POSTS IN THE VARIOUS DEPARTMENTS
EXHIBIT P 11 A COPY OF THE ORDER DATED 10-4-2023 IN
W.P(C)NO. 36659/22 OF THIS HON.COURT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20825/2023
PETITIONER EXHIBITS
EXHIBIT P 1 COPY OF ORDER GO(MS)NO.155/16/G.EDN.DATED
9/9/2016.
EXHIBIT P 2 COPY OF THE ORDER G.O.(P)NO.18/2018/SJD DATED
18/11/2018 OF SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P 3 COPY OF THE ORDER G.O.(P)NO.19/2021/GEDN
DATED 8-11-2021 OF GENERAL EDUCATION (J)
DEPARTMENT
EXHIBIT P 4 COPY OF THE COMMUNICATION DATED 7-12-2021
ISSUED BY THE DIRECTOR OF GENERAL EDUCATION.
EXHIBIT P 5 COPY OF THE ORDER G.O.(MS)111/2022/GEDN.
DATED 25-6-2022.
EXHIBIT P 6 COPY LETTER NO.H2/295299/2022/DGE LETTER
REGARDING THE PREPARATION OF ROSTER FOR
TAKING UP THE BACKLOG FOR DISABILITY
RESERVATIONDATED NIL.DEC.2022
EXHIBIT P 7 COPY OF OPERATIVE PORTION OF THE JUDGMENT
DATED 13-3-2023 IN W.A.NO. 1631/22 AND
CONNECTED CASES OF THIS HON.COURT.
EXHIBIT P 8 COPY OF THE ORDER G.O.(MS)NO.29/2023/GEDN.
DATED 24/3/2023 OF GENERAL EDUCATION
DEPARTMENT
EXHIBIT P 9 A COPY OF THE SAID CIRCULAR
NO.H2/295299/2022/DGE DATED 31-3-2023
EXHIBIT P 10 A COPY OF THE G.O NO.7/2022/SJD DATED 28-10-
2022 AND RELEVANT COPIES OF THE ANNEXURE OF
654 POSTS IN THE VARIOUS DEPARTMENTS
EXHIBIT P11 A COPY OF THE ORDER DATED 10-4-2023 IN
W.P(C)NO. 36659/22 OF THIS HON.COURT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 20861/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022 ALONG WITH THE
ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21075/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21138/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022 ALONG WITH THE
ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN. DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.EDATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21164/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.EDATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21557/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF PERSONNEL,
PUBLIC GRIEVANCES AND PENSION, DEPARTMENT OF
PERSONNEL AND TRAINING, GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O. (P)
NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21597/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 21978/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER IN
G.O(P)NO.18/2018 SJD DATED 18/11/2018
EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER IN G.
O(P)NO.19/2021/GEDN DATED 08/11/2021
EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER IN
G.O(P)NO.111/2022/GEDN DATED 25/06/2022
EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER G.EDN-
J3/49/2021-G.EDN DATED 28/10/2022
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
10/04/2023 IN W.P(C) 36659/2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22083/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22178/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22196/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22231/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN. DATED
09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022 ALONG WITH THE
ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22260/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 22286/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22344/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22353/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22362/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22368/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22385/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22936/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE STAFF FIXATION ORDER BEARING
NO.D.DIS.B3/49864/2022 DATED 20.08.2022 OF
THE PETITIONER'S SCHOOL FOR THE ACADEMIC YEAR
2022-2023.
EXHIBIT P2 TRUE COPY OF THE STAFF FIXATION ORDER BEARING
NO.297447/C3/2022/RDD/CNGR, DATED 08.05.2023
ISSUED BY THE 3RD RESPONDENT
EXHIBIT P3 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P6 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P8 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RPWD ROSTER DATA SUBMITTED
BY THE PETITIONER
EXHIBIT P10 TRUE COPY OF REQUEST SUBMITTED BEFORE THE
EMPLOYMENT EXCHANGE FOR APPOINTMENT OF
DIFFERENTLY ABLED PERSONS IN THE POST OF HSST
(JUNIOR), BOTANY.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P11 TRUE COPY OF REQUEST SUBMITTED BEFORE THE
EMPLOYMENT EXCHANGE FOR APPOINTMENT OF
DIFFERENTLY ABLED PERSONS IN THE POST OF FULL
TIME MENIAL .
EXHIBIT P12 TRUE COPY OF REQUEST SUBMITTED BEFORE THE
EMPLOYMENT EXCHANGE FOR APPOINTMENT OF
DIFFERENTLY ABLED PERSONS IN THE POST OF HST
(PHYSICAL SCIENCE).
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22977/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 22990/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P- 5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23033/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
05.06.2023 APPOINTING THE PETITIONER AS LPST
BY THE 4TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P3 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 4TH
RESPONDENT TO THE 3RD RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23043/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P- 4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P- 5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBITP-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23072/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23081/2023
PETITIONER EXHIBITS
EXHIBIT -P-1 TRUE COPY OF THE REPRESENTATION DATED
08.12.2022 FROM THE PETITIONER TO 3RD
RESPONDENT
EXHIBIT-P- 2 REPRESENTATION TO 1ST RESPONDENT DATED
21.06.2023
EXHIBIT -P-2(A) TRUE COPY OF THE REPRESENTATION DATED
03.01.2023 TO THE 2ND RESPONDENT
EXHIBIT-P-3 TRUE COPY OF THE GOVERNMENT ORDER G.O(MS)
111/2022/GEDN DATED 25.06.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23126/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23248/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
29.06.2021 ISSUED BY THE 5TH RESPONDENT
APPOINTING THE PETITIONER AS FULL TIME
MENIAL.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B2/24200/2021
DATED 28.09.2021 ISSUED BY THE 4TH RESPONDENT
REJECTING THE APPROVAL OF APPOINTMENT OF THE
PETITIONER.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B2/23293/2021
DATED 01.02.2023 ISSUED BY THE 4TH RESPONDENT
APPROVING THE APPOINTMENT OF SRI. ABY
ABRAHAM.
EXHIBIT P4 TRUE COPY OF THE ORDER NO. B4/215344/2021
DATED 19.09.2022 ISSUED BY THE 3RD RESPONDENT
DISMISSING THE APPEAL FILED BY THE 5TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P6 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 5TH
RESPONDENT TO THE 3RD RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23404/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P- 2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P- 5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23460/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER IN
G.O(P)NO.18/2018 SJD DATED 18/11/2018
EXHIBIT P2 TRUE COPY OF THE SAID GOVERNMENT ORDER IN
G.O(P)NO.19/2021/GEDN DATED 08/11/2021
EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER IN
G.O(P)NO.111/2022/GEDN DATED 25/06/2022
EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER G.EDN-
J3/49/2021-G.EDN DATED 28/10/2022
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
10/04/2023 IN W.P(C) 36659/2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 23726/2023
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE JUDGMENT OF THE DIVISION
BENCH OF THIS HON'BLE COURT DATED: 13-03-2023
EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT IN CIVIL APPEAL
NO. 4811/2022DATED: 01-08-2022
EXHIBIT P3 THE TRUE COPY OF GOVERNMENT LETTER NO.
J3/49/2021/G. EDN DATED: 28-10-2022
EXHIBIT P4 THE TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED: -12-2022 OF THE
DIRECTOR OF GENERAL EDUCATION
EXHIBIT P5 THE TRUE COPY OF THE OTHER LETTER CONTAINING
DIRECTIONS ISSUED BY THE DIRECTOR OF GENERAL
OF EDUCATION BEARING NO. H2/295299/2021/DGE
DATED: 25-01-2023
EXHIBIT P6 THE TRUE COPY OF GO(MS) NO. 29/2023/G. EDN.
DATED: 24-03-2023
EXHIBIT P7 THE TRUE COPY OF THE CIRCULAR NO. 295299/2022
/DGE DATED: 31-03-2023 OF THE DIRECTOR OF
GENERAL EDUCATION
EXHIBIT P8 THE TRUE COPY OF THE CIRCULAR BEARING NO:
295299/2021 /DGE DATED: 16-05-2023 ISSUED BY
THE DIRECTOR GENERAL EDUCATION
EXHIBIT P9 THE TRUE COPY OF THE CIRCULAR NO: 295299/2021
/DGE DATED: 17-06-2023 OF THE DIRECTOR OF
GENERAL EDUCATION
EXHIBIT P10 THE TRUE COPY OF THE ORDER IN I.A NO. 1/2023
IN W.P (C) NO. 36659/2022 DATED: 10-04-2023
OF THIS HONOURABLE COURT
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P11 THE TRUE COPY OF THE ORDER IN W.P (C) NO.
14593/2023 DATED: 25-04-2023OF THIS
HONOURABLE COURT
EXHIBIT P12 THE TRUE COPY OF THE ORDER IN W.P (C) NO.
14799/2023 DATED: 28/04/2023 OF THIS
HONOURABLE COURT
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 24780/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 24953/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
15.07.2021 ISSUED BY THE PETITIONER
APPOINTING THE 4TH RESPONDENT AS HST
(PHYSICAL SCIENCE).
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B2/27039/2021
DATED 28.11.2022 SENT BY THE 3RD RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B2/27039/2021
DATED 26.03.2023 ISSUED BY THE 3RD RESPONDENT
REJECTING THE APPROVAL OF THE APPOINTMENT OF
THE 4TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 4TH
RESPONDENT TO THE 3RD RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 25356/2023
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE 1ST
PETITIONER AS HSST (COMPUTER APPLICATION)
WITH EFFECT FROM 15.07.2021
EXHIBIT-P1(A) TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND
PETITIONER AS HSST (BUSINESS STUDIES AND
ACCOUNTANCY) WITH EFFECT FROM 15.07.2021
EXHIBIT-P1(B) TRUE COPY OF THE APPOINTMENT ORDER OF THE 3RD
PETITIONER AS HSST (ECONOMICS) WITH EFFECT
FROM 15.07.2021
EXHIBIT-P(C) A TRUE COPY OF THE APPOINTMENT ORDER OF THE
4TH PETITIONER AS HSST (ENGLISH) WITH EFFECT
FROM 15.07.2021
EXHIBIT-P1(D) TRUE COPY OF THE APPOINTMENT ORDER OF THE 5TH
PETITIONER AS HSST (CHEMISTRY) WITH EFFECT
FROM 15.07.2021
EXHIBIT-P1(E) TRUE COPY OF THE APPOINTMENT ORDER OF THE 6TH
PETITIONER AS HSST (PHYSICS) WITH EFFECT FROM
15.07.2021
EXHIBIT-P1(F) TRUE COPY OF THE APPOINTMENT ORDER OF THE 7TH
PETITIONER AS HSST (MATHS) WITH EFFECT FROM
15.07.2021
EXHIBIT-P2 TRUE COPY OF THE GO(RT) NO. 111/2022/G.EDN
ISSUED BY THE GOVERNMENT DATED 25.06.2022
EXHIBIT-P3 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2022/DGE ISSUED BY THE 3RD
RESPONDENT DATED 31.03.2023
EXHIBIT-P4 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED
BY THE GOVT. MEDICAL COLLEGE, HOSPITAL,
THRISSUR DATED 29.12.2022
W.P.(C). No.36659 of 2022 & con. Cases
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EXHIBIT-P5 TRUE COPY OF THE REQUISITION SUBMITTED BY THE
5TH RESPONDENT DATED 05.04.2023 BEFORE THE
DIVISIONAL EMPLOYMENT OFFICER
EXHIBIT-P6 TRUE COPY OF THE REQUISITION SUBMITTED BY THE
5TH RESPONDENT DATED 05.04.2023 EXCLUDING THE
REQUISITION BEFORE THE EMPLOYMENT EXCHANGE
EXHIBIT-P7 TRUE COPY OF THE ORDER OF APPROVAL NO.
A3/5115/RDD/HSE/EKM/2021 GRANTED TO HSST (JR)
DATED 25.05.2023
EXHIBIT-P8 TRUE COPY OF THE RELEVANT PAGES OF THE GO(P)
NO. 20/1998 / P&ARD ISSUED BY THE 2ND
RESPONDENT DATED 14.07.1998
EXHIBIT-P9 TRUE COPY OF THE RELEVANT PAGES OF THE
CIRCULAR NO. H2/295299/ 2021/DGE ISSUED BY
THE 3RD RESPONDENT DATED 23.11.2022
EXHIBIT-P10 TRUE COPY OF THE RELEVANT PAGES OF OFFICE
MEMORANDUM DATED 20.03.2014 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT-P11 TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME
COURT IN SLP(A) NO. 10541/2023 DATED
17.05.2023
EXHIBIT 11A TRUE COPY OF THE ORDER ISSUED BY THE HON'BLE
SUPREME COURT DATED 14.07.2023 IN SLP NO.
EXHIBIT-P12 TRUE COPY OF THE JUDGMENT OF THE HON'BLE
SUPREME COURT IN CIVIL APPEAL NO. 4811/2022
DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
W.P.(C). No.36659 of 2022 & con. Cases
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GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 25650/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 01.06.2022
ISSUED BY THE PETITIONER APPOINTING SRI.
SOOREJ.S.N. AS U.P.S.T.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B4/36842/2022
DATED 17.07.2023 REJECTING EXT.P1 ORDER OF
APPROVAL.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 08.06.2023
ISSUED BY THE PETITIONER APPOINTING
SMT.RACHITHA.S.R. AS UPST.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 30.06.2023
ISSUED BY THE PETITIONER APPOINTING SMT.
POORNIMA SYAM BABU AS L.G. SANSKRIT TEACHER.
EXHIBIT P5 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P6 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT
EXHIBIT P7 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 4TH
RESPONDENT TO THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE COMMUNICATION DATED
11.07.2023 SENT BY THE PETITIONER ADDRESSING
THE SUB REGIONAL EMPLOYMENT OFFICER,
THIRUVANANTHAPURAM REQUESTING TO FORWARD A
LIST OF PHYSICALLY HANDICAPPED PERSONS.
W.P.(C). No.36659 of 2022 & con. Cases
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EXHIBIT P9 TRUE COPY OF THE LETTER DATED 24.05.2023
FORWARDED BY THE PETITIONER TO THE SUB
REGIONAL EMPLOYMENT OFFICER WITHDRAWING
EXT.P8.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 25776/2023
PETITIONER EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE G.O(MS)NO.155/16/G.EDN
DATED 09.09.2016.
EXHIBIT-P2 A TRUE COPY OF THE G.O(P).NO.18/2018/SJD
DATED 18.11.2018.
EXHIBIT-P3 A TRUE COPY OF THE G.O(P)NO.5/2019/SJD DATED
07.05.2019.
EXHIBIT-P4 A TRUE COPY OF THE G.O(P) NO.19/2020/SJD
DATED 25.08.2020.
EXHIBIT-P5 A TRUE COPY OF THE G.O(P)NO.19/2021/G.EDN
DATED 08.11.2021.
EXHIBIT-P6 A TRUE COPY OF THE G.O(MS) NO.111/2022/G.EDN
DATED 25.06.2022.
EXHIBIT-P7 TRUE COPY OF THE G.O(MS)NO.162/2022/G.EDN
DATED 19.09.2022.
EXHIBIT-P8 A TRUE COPY OF THE SAID LETTER
NO.H2/295299/2022/DGE DATED NIL, DECEMBER
2022 ALONG WITH THE ENCLOSURE.
EXHIBIT-P9 A TRUE COPY OF THE GO(P)NO.7/2022/SJD DATED
28.10.2022 .
EXHIBIT-P10 A TRUE COPY OF THE G.O(MS).NO.29/2023/G.EDN
DATED 24.03.2023 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT-P11 A TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/DGE DATED 31.03.2023
EXHIBIT-P12 A TRUE COPY OF THE INTERIM ORDER IN
WP(C).NO.36659 OF 2022 DATED 10.04.2023 .
W.P.(C). No.36659 of 2022 & con. Cases
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EXHIBIT-P13 A TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO.4811/2022 DATED 01.08.2022 .
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 26064/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED TO
THE SIVA PRASAD
EXHIBIT P2 TRUE COPY OF THE IDENTITY CARD OF SIVA
PRASAD, NO. PKD LD00300079 ISSUED BY THE
GOVERNMENT OF KERALA DATED 27/09/2010
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 4TH RESPONDENT
DATED 26/06/2023
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
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ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 26660/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P- 2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 27673/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2022 ISSUED BY THE 5TH RESPONDENT
APPOINTING THE PETITIONER AS UPST.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B5/35857/2022
DATED 07.11.2022 OF THE 4TH RESPONDENT
REJECTING THE APPROVAL OF APPOINTMENT OF THE
PETITIONER.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B4/218265/2022
DATED 26.05.2023 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO. B5/49717/2023
DATED 24.07.2023 PASSED BY THE 4TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
19.01.2023 IN W.P.(C) NO. 1758/2023.
EXHIBIT P6 TRUE COPY OF THE ORDER G.O. (MS) NO.
111/2022/GEDN DATED 25.06.2022 ISSUED BY THE
1ST RESPONDENT IN IMPLEMENTATION OF THE
PROVISIONS CONTAINED IN ACT 1/1996 AND ACT
49/2016 OF THE PARLIAMENT ENVISAGING
PROVISIONS FOR PROVIDING RESERVATION FOR
APPOINTMENTS IN DIFFERENT CATEGORIES OF POSTS
FOR THE DIFFERENTLY DISABLED PERSONS.
EXHIBIT P7 TRUE COPY OF THE CIRCULAR NO. H2/295299/
2021/D.G.E. DATED 23.11.2022 ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 5TH
RESPONDENT TO THE 4TH RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 27715/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2022 ISSUED BY THE 5TH RESPONDENT
APPOINTING THE PETITIONER AS UPST.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B5/35857/2022
DATED 07.11.2022 OF THE 4TH RESPONDENT
REJECTING THE APPROVAL OF APPOINTMENT OF THE
PETITIONER.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B4/218265/2022
DATED 07.05.2023 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO. B5/49716/2023
DATED 24.07.2023 PASSED BY THE 4TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED
19.01.2023 IN W.P.(C) NO. 1758/2023 OF THIS
HON'BLE COURT.
EXHIBIT P6 TRUE COPY OF THE ORDER G.O. (MS) NO.
111/2022/GEDN DATED 25.06.2022 ISSUED BY THE
1ST RESPONDENT IN IMPLEMENTATION OF THE
PROVISIONS CONTAINED IN ACT 1/1996 AND ACT
49/2016 OF THE PARLIAMENT ENVISAGING
PROVISIONS FOR PROVIDING RESERVATION FOR
APPOINTMENTS IN DIFFERENT CATEGORIES OF POSTS
FOR THE DIFFERENTLY DISABLED PERSONS.
EXHIBIT P7 TRUE COPY OF THE CIRCULAR NO. H2/295299/
2021/D.G.E. DATED 23.11.2022 ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 5TH
RESPONDENT TO THE 4TH RESPONDENT.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 27890/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE DEPARTMENT
EXHIBIT P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 28042/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 28056/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 28432/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT 4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
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APPENDIX OF WP(C) 28786/2023
PETITIONER EXHIBITS
EXHIBIT -P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT-P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT -P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT -P4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT-P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT -P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
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APPENDIX OF WP(C) 29111/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE SOCIAL JUSTICE (D) DEPARTMENT
EXHIBIT P2 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
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APPENDIX OF WP(C) 29858/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 01.07,2022
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 23.11.2022
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B4/218340/2022
DATED 06.02.2023
EXHIBIT P4 TRUE COPY OF THE ORDER NO, B5/49718/2023
DATED 24.07.2023 PASSED BY THE 4TH RESPONDENT
EXHIBIT 5 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
1758/2023 DATED 19.01.2023
EXHIBIT P6 TRUE COPY OF THE ORDER G.O.(MS) NO.
111/2022/GEDN DATED 25.06.2022
EXHIBIT P7 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022
EXHIBIT P8 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE
PETITIONER TO THE 4TH RESPONDENT
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
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31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 30230/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CERTIFICATE DATED 20.06.2002
ISSUED BY THE BOARD OF HIGHER SECONDARY
EXAMINATION, GOVERNMENT OF KERALA TO THE
PETITIONER.
EXHIBIT P2 TRUE COPY OF THE CERTIFICATE DATED 18.05.2019
ISSUED BY DAKSHINA HINDI PRACHARA SABHA FOR
PASSING RASHTRABHASHA PRAVEEN EXAMINATION.
EXHIBIT P2(A) TRUE COPY OF K-TET CERTIFICATE OF THE
PETITIONER DATED 15.09.2021.
EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2022 ISSUED BY THE 4TH RESPONDENT
APPOINTING THE PETITIONER AS JUNIOR HINDI
TEACHER.
EXHIBIT P4 TRUE COPY OF THE G.O. (MS) NO. 111/2022/GEDN
DATED 25.06.2022 ISSUED BY THE 1ST RESPONDENT
IN IMPLEMENTATION OF THE PROVISIONS CONTAINED
IN ACT 1/1996 AND ACT 49/2016 OF THE
PARLIAMENT ENVISAGING PROVISIONS FOR
PROVIDING RESERVATION FOR APPOINTMENTS IN
DIFFERENT CATEGORIES OF POSTS FOR THE
DIFFERENTLY DISABLED PERSONS.
EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/D.G.E. DATED 23.11.2022 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE STATEMENT OF VACANCIES THAT
HAS ARISEN IN THE SCHOOL FORWARDED BY THE 4TH
RESPONDENT TO THE 3RD RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 20.04.2024
ISSUED BY THE MANAGER TO THE SUB REGIONAL
EMPLOYMENT OFFICER, ERNAKULAM.
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EXHIBIT P7A TRUE COPY OF THE RECEIPT DATED 06.06.2024
RECEIVED FROM THE SUB REGIONAL EMPLOYMENT
OFFICER, ERNAKULAM EVIDENCING THE RECEIPT OF
EXT.P7.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 30489/2023
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE STAFF FIXATION PROCEEDINGS
NO: D/61205/2023 DATED 25.08.2023 ISSUED BY
THE ASSISTANT EDUCATIONAL OFFICER, VATAKARA
FOR THE YEAR 2023-2024
EXHIBIT P2 A TRUE COPY OF THE STAFF FIXATION PROCEEDINGS
NO: D/50835/2022 DATED 21.08.2023 ISSUED BY
THE ASSISTANT EDUCATIONAL OFFICER, VATAKARA
FOR THE YEAR 2023-2024
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN W.P (C) NO:
19808/2021 DATED 10.08.2022 OF THIS HON'BLE
COURT REPORTED IN 2022 ICO 1282
EXHIBIT P4 TRUE COPY OF THE OPERATIVE PORTION OF THE
JUDGMENT IN W.A NO: 1445/2022 DATED
13.03.2023 OF THIS HON'BLE COURT
EXHIBIT P5 A TRUE COPY OF THE G.O (M.S) NO.111/2022/GEDN
DATED 25/06/2022
EXHIBIT P6 A TRUE COPY OF THE CIRCULAR NO:
H2/295299/2021/DGE DATED 25-01-2023 ISSUED BY
THE 2ND RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE GO(MS) NO 29/2023/GEDN
DATED 24-03-2023
EXHIBIT P8 A TRUE COPY OF THE GO(MS) NO 74/2023/GEDN
DATED 9-06-2023
EXHIBIT P9 A TRUE COPY OF THE CIRCULAR NO:
H2/295299/2021/DGE DATED 17-06-2023 ISSUED BY
THE 2ND RESPONDENT
EXHIBIT P10 A TRUE COPY OF THE OFFICE MEMORANDUM NO:
36035/3/2004-ESST(RES ) DATED 29.12.2005
ISSUED BY THE MINISTRY OF PERSONNEL, PUBLIC
W.P.(C). No.36659 of 2022 & con. Cases
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GRIEVANCES AND PENSIONS, GOVERNMENT OF INDIA
EXHIBIT P10(A) A TRUE COPY OF THE OFFICE MEMORANDUM NO:
36012/24/2009-ESST(RES ) DATED 3.12.2013
ISSUED BY THE MINISTRY OF PERSONNEL, PUBLIC
GRIEVANCES AND PENSIONS, GOVERNMENT OF INDIA
EXHIBIT P11 A TRUE COPY OF THE OFFICE MEMORANDUM NO:
36035/02/2017-ESST (RES ) DATED 15.01.2018
ISSUED BY THE MINISTRY OF PERSONNEL, PUBLIC
GRIEVANCES AND PENSIONS, GOVERNMENT OF INDIA
EXHIBIT P12 A TRUE COPY OF THE RELEVANT PAGES OF THE
RECOMMENDATIONS SUBMITTED BY THE COMMITTEE
FOR FORMULATING THE MODALITIES FOR
IMPLEMENTATION OF 4% RESERVING FOR PERSONS
WITH DISABILITIES IN APPOINTMENTS CONSTITUTED
BY THE GOVERNMENT OF KERALA DATED DECEMBER
EXHIBIT P13 TRUE COPY OF THE CERTIFICATE PREPARED BY THE
HEADMISTRESS OF THE 1ST PETITIONER SCHOOL
DATED 7.09.2023
EXHIBIT P14 A TRUE COPY OF THE ROSTER DATA PREPARED BY
THE SCHOOL OF 2ND PETITIONER FOR SUBMISSION
WITH 2ND RESPONDENT
EXHIBIT P15 A TRUE COPY OF THE RELEVANT PAGES FROM
CHAPTER 4 - DETERMINATION OF RESERVATION
QUOTA FROM THE BROCHURE ON RESERVATION FOR
SCT/ST/OBC ALONG WITH THE COVERING LETTER OF
GOVERNMENT OF INDIA, MINISTRY OF HEAVY
INDUSTRIES AND PUBLIC ENTERPRISES, DEPARTMENT
OF ENTERPRISES DATED 17.10.2016
EXHIBIT P16 A TRUE COPY OF THE RELEVANT PAGES OF THE
COMPENDIUM OF INSTRUCTIONS ON RESERVATION IN
APPOINTMENTS IN THE POSTS/SERVICES IN THE
CENTRAL GOVERNMENT PUBLISHED ON 14.10.2022
EXHIBIT P17 A TRUE COPY OF THE OFFICE MEMORANDUM NO:
36012/2/96-ESST (RES) DATED 2.07.1997 ISSUED
W.P.(C). No.36659 of 2022 & con. Cases
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BY THE MINISTRY OF PERSONNEL, PUBLIC
GRIEVANCES AND PENSIONS, (DEPARTMENT OF
PERSONAL TRAINING ), GOVERNMENT OF INDIA
EXHIBIT P18 A TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT DATED 10.04.2023 IN W.P
(C) NO: 36659/2022
EXHIBIT P19 A TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT DATED 25.04.2023 IN W.P
(C) NO: 14593/2023
EXHIBIT P20 A TRUE COPY OF THE REPRESENTATION DATED NIL
SUBMITTED BY ASSOCIATION OF AIDED INDIVIDUAL
MANAGEMENT SCHOOLS- PRIMARY BEFORE THE
PRINCIPAL SECRETARY TO GOVERNMENT
EXHIBIT P21 A TRUE COPY OF THE 3. ENTIRE REPORT OF THE
COMMITTEE FOR FORMULATION OF MODALITIES FOR
IMPLEMENTATION OF 4% RESERVATION FOR PERSONS
WITH DISABILITIES IN APPOINTMENTS DATED
DECEMBER 2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 31088/2023
PETITIONER EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE G.O(MS)NO.155/16/G.EDN
DATED 09.09.2016 OF THE GOVERNMENT.
EXHIBIT-P2 A TRUE COPY OF THE G.O(P).NO.18/2018/SJD
DATED 18.11.2018 OF THE GOVERNMENT.
EXHIBIT-P3 A TRUE COPY OF THE G.O(P)NO.5/2019/SJD DATED
07.05.2019 OF THE GOVERNMENT.
EXHIBIT-P4 A TRUE COPY OF THE G.O(P) NO.19/2020/SJD
DATED 25.08.2020 OF THE GOVERNMENT.
EXHIBIT-P5 A TRUE COPY OF THE G.O(P)NO.19/2021/G.EDN
DATED 08.11.2021 OF THE GOVERNMENT.
EXHIBIT-P6 A TRUE COPY OF THE G.O(MS) NO.111/2022/G.EDN
DATED 25.06.2022 OF THE GOVERNMENT.
EXHIBIT-P7 A TRUE COPY OF THE G.O(MS)NO.162/2022/G.EDN
DATED 19.09.2022 OF THE GOVERNMENT.
EXHIBIT-P8 A TRUE COPY OF THE LETTER
NO.H2/295299/2022/DGE DATED NIL, DECEMBER
2022 ALONG WITH THE ENCLOSURE.
EXHIBIT-P9 A TRUE COPY OF THE GO(P)NO.7/2022/SJD DATED
28.10.2022 OF THE GOVERNMENT.
EXHIBIT-P10 A TRUE COPY OF THE G.O(MS).NO.29/2023/G.EDN
DATED 24.03.2023 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT-P11 A TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/DGE DATED 31.03.2023.
EXHIBIT-P12 A TRUE COPY OF THE INTERIM ORDER IN
WP(C).NO.36659 OF 2022 DATED 10.04.2023 OF
W.P.(C). No.36659 of 2022 & con. Cases
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THIS HON'BLE COURT.
EXHIBIT-P13 A TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO.4811/2022 DATED 01.08.2022.
EXHIBIT-P14 A TRUE COPY OF THE NOTICE NO.E/824/2023 DATED
12/09/2023 OF THE AEO TO THE PETITIONER.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 31453/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF THE G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF THE G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF THE G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
ALONG WITH THE ENCLOSURE
EXHIBIT P-9 TRUE COPY OF THE G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS)NO.29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.
14593 OF 2023 DATED 25.04.2023
W.P.(C). No.36659 of 2022 & con. Cases
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EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXTS.PRODUCED ALONG WITH ADOPTION MEMO
ANNEXURE R1(A) TRUE COPY OF OFFICE MEMORANDUM DATED
29.12.2005 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(B) TRUE COPY OF THE OFFICE MEMORANDUM DATED
15.01.2018 ISSUED BY MINISTRY OF
PERSONNEL, PUBLIC GRIEVANCES AND PENSION,
DEPARTMENT OF PERSONNEL AND TRAINING,
GOVERNMENT OF INDIA
ANNEXURE R1(C) TRUE COPY OF G.O. (P) NO.12/2019/SJD DATED
31.10.2019
ANNEXURE R1(D) TRUE COPY OF G.O. (P) NO.20/1998/P AND ARD
DATED 14.07.1998
ANNEXURE R1(E) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.11/2009/SWD DATED 10.02.2009
ANNEXURE R1(F) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.1/2013/SJD DATED 03.01.2013
ANNEXURE R1(G) TRUE COPY OF THE RELEVANT PAGES OF G.O.(P)
NO.19/2020/SJD DATED 25.08.2020
ANNEXURE R1(H) TRUE COPY OF THE RELEVANT PAGES OF G.O.
(P) NO.5/2023/SJD DATED 01.10.2023
ANNEXURE R1(I) TRUE COPY OF G.O. (P) NO.8/2018/SJD DATED
19.06.2018
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 32062/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CERTIFICATE DATED 04.03.2013
ISSUED BY THE NATIONAL COMMISSION FOR
MINORITY EDUCATIONAL INSTITUTIONS.
EXHIBIT P2 TRUE COPY OF ORDER BEARING G.O.
(P)NO.18/2018/SJD DATED 18.11.2018 ISSUED BY
THE 1ST RESPONDENT
EXHIBIT P3 TRUE COPY OF G.O(MS)NO.111/2022/GEDN., DATED
25.06.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P5 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P7 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P8 TRUE COPY OF THE ROSTER SUBMITTED BY THE
PETITIONER IN THE 'SAMANWAYA' PORTAL OF THE
GOVERNMENT
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 32973/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF ORDER BEARING G.O.(P)
NO.18/2018/SJD DATED 18.11.2018 ISSUED BY THE
1ST RESPONDENT
EXHIBIT P2 TRUE COPY OF G.O.(MS) NO.111/2022/GEDN.,
DATED 25.06.2022 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P3 TRUE COPY OF GOVT. LETTER BEARING
G.EDN.J3/49/2021 G.EDN. DATED 28.10.2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF G.O.(MS) NO.29/2023/GEDN., DATED
24.03.2023 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT 5 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2022/D.G.E. DATED 31.03.2023
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF CIRCULAR BEARING
NO.H2/295299/2021/DGE., DATED 17.06.2023
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ROSTER SUBMITTED BY THE
PETITIONER IN THE 'SAMANWAYA' PORTAL OF THE
GOVERNMENT.
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 33955/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O.(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO. H2/295299/2022/DGE
DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF THE G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS) NO. 29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593 OF
2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN CIVIL
APPEAL NO. 4811/2022 DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 2993/2024
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O.(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF THE G.O.(P) NO.19/2021/GEDN
DATED 08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF THE G.O(MS) NO. 162/2022/G.EDN
DATED 19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF THE G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF THE G.O.(MS) NO. 29/2023/GEDN.
DATED 24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P-14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
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APPENDIX OF WP(C) 34796/2023
PETITIONER EXHIBITS
EXHIBIT P1 A COPY OF THE GOVERNMENT ORDER, GO(RT)
NO.155/2016/ G.EDN. DATED 9/9/2016
EXHIBIT P2 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.8/2018/SJD DATED 19/6/2018
EXHIBIT P3 A COPY OF THE GOVERNMENT ORDER VIZ., GO(P)
NO. 10/2018/SJD DATED 7/8/2018
EXHIBIT P4 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.18/2018/SJD DATED 18/11/2018
EXHIBIT P5 A COPY OF THE GO(P) NO.5/2019/SJD DATED
7/5/2019
EXHIBIT P6 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.12/2019/SJD DATED 31/10/2019
EXHIBIT P7 A COPY OF THE GOVERNMENT ORDER VIZ., GO(P)
NO. 19/2020/SJD DATED 25/8/2020
EXHIBIT P8 A COPY OF THE GOVERNMENT ORDER VIZ., GO(RT.)
NO. 3287/2021/G.EDN. DATED 6/7/2021
EXHIBIT P9 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.19/2021/G.EDN. DATED 8/11/2021
EXHIBIT P10 A COPY OF THE GOVERNMENT ORDER VIZ., GO(MS)
NO.111/2022/G.EDN. DATED 25/6/2022
EXHIBIT P11 TRUE COPY OF OF THE MEETING HELD BY THE
EXPERT COMMITTEE DATED 10/8/2018 ALONG WITH
THE PROCEEDINGS IN FILE NO. 237/D1/17/SJD
DATED 15/9/2018
EXHIBIT P12 TRUE COPY OF THE MINUTES OF THE MEETING
OBTAINED BY THE KERALA PUBLIC SERVICE
W.P.(C). No.36659 of 2022 & con. Cases
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COMMISSION DATED 14/1/2019
EXHIBIT P13 A COPY OF THE MINUTES OF THE MEETING ALONG
WITH PROCEEDINGS IN FILE NO.237/D1/17/SJD
DATED 10/2/2021
EXHIBIT P14 A COPY OF THE MINUTES OF MEETING HELD ON
2/8/2019 ALONG WITH COVERING LETTER DATED
18/9/2019
EXHIBIT P15 A COPY OF THE GO(P) NO. 7/2022/SJD DATED
28/10/2022 ALONG WITH THE RELEVANT PAGES
VIZ., PAGE NUMBER 44, 45, 46, 47, 48, 49, 50,
51 AND 52
EXHIBIT P16 TRUE COPY OF THE GOVERNMENT ORDER, G.O(MS)
NO. 162/22/G.EDN. DATED 19/9/2022
EXHIBIT P17 TRUE COPY OF THE GOVERNMENT ORDER, G.O.(MS)
NO. 29/2023/G.EDN. DATED 24/3/2023
EXHIBIT P18 TRUE COPY OF THE G.O(P) NO. 5/2023/SJD DATED
1/10/2023
EXHIBIT P19 TRUE COPY OF THE CIRCULAR NO. H2/295299/
2022/D.G.E. DATED 31/3/2023 ISSUED BY THE
DIRECTOR OF GENERAL EDUCATION
EXHIBIT P20 COPY OF THE CIRCULAR ISSUED BY THE DIRECTOR
OF GENERAL EDUCATION DATED 17/6/2023
EXHIBIT P21 TRUE COPY OF THE CIRCULAR NO. H5/15280/2023/
D.G.E. DATED 16/9/2023 ISSUED BY THE DIRECTOR
OF GENERAL EDUCATION
EXHIBIT P22 TRUE COPY OF THE CIRCULAR NO.
D.G.E/15133/2023-H2 DATED 6/10/2023 ISSUED BY
THE DIRECTOR OF GENERAL EDUCATION
EXHIBIT P23 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
SOCIAL WELFARE DEPARTMENT DATED 10/3/2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P24 TRUE COPY OF THE SUGGESTIONS MADE BY THE 70TH
PETITIONER
EXHIBIT P25 TRUE COPY OF THE PETITION FILED BY THE 70TH
PETITIONER DATED 29/3/2023
EXHIBIT P26 TRUE COPY OF THE G.O(MS) NO. 74/2023/G.EDN.
DATED 9/6/2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 34902/2023
PETITIONER EXHIBITS
EXHIBIT P1 A COPY OF THE GOVERNMENT ORDER, GO(RT)
NO.155/2016/ G.EDN. DATED 9/9/2016
EXHIBIT P 2 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.8/2018/SJD DATED 19/6/2018
EXHIBIT P3 A COPY OF THE GOVERNMENT ORDER VIZ., GO(P)
NO. 10/2018/SJD DATED 7/8/2018
EXHIBIT P4 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.18/2018/SJD DATED 18/11/2018
EXHIBIT P5 A COPY OF THE GO(P) NO.5/2019/SJD DATED
7/5/2019
EXHIBIT P6 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.12/2019/SJD DATED 31/10/2019
EXHIBIT P7 A COPY OF THE GOVERNMENT ORDER VIZ., GO(P)
NO. 19/2020/SJD DATED 25/8/2020
EXHIBIT P8 A COPY OF THE GOVERNMENT ORDER VIZ., GO(RT.)
NO. 3287/2021/G.EDN. DATED 6/7/2021
EXHIBIT P9 A COPY OF THE GOVERNMENT ORDER, GO(P)
NO.19/2021/G.EDN. DATED 8/11/2021
EXHIBIT P10 A COPY OF THE GOVERNMENT ORDER VIZ., GO(MS)
NO.111/2022/G.EDN. DATED 25/6/2022
EXHIBIT P11 TRUE COPY OF THE MINUTES OF THE MEETING HELD
BY THE EXPERT COMMITTEE DATED 10/8/2018 ALONG
WITH THE PROCEEDINGS IN FILE NO.
237/D1/17/SJD DATED 15/9/2018
EXHIBIT P12 TRUE COPY OF THE MINUTES OF THE MEETING
OBTAINED BY THE KERALA PUBLIC SERVICE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
COMMISSION DATED 14/1/2019
EXHIBIT P13 A COPY OF THE MINUTES OF THE MEETING ALONG
WITH PROCEEDINGS IN FILE NO.237/D1/17/SJD
DATED 10/2/2021
EXHIBIT P14 A COPY OF THE MINUTES OF MEETING HELD ON
2/8/2019 ALONG WITH COVERING LETTER DATED
18/9/2019
EXHIBIT P15 A COPY OF THE GO(P) NO. 7/2022/SJD DATED
28/10/2022 ALONG WITH THE RELEVANT PAGES
VIZ., PAGE NUMBER 44, 45, 46, 47, 48, 49, 50,
51 AND 52
EXHIBIT P16 TRUE COPY OF THE GOVERNMENT ORDER, G.O(MS)
NO. 162/22/G.EDN. DATED 19/9/2022
EXHIBIT P17 TRUE COPY OF THE GOVERNMENT ORDER, G.O.(MS)
NO. 29/2023/G.EDN. DATED 24/3/2023
EXHIBIT P18 TRUE COPY OF THE G.O(P) NO. 5/2023/SJD DATED
1/10/2023
EXHIBIT P19 TRUE COPY OF THE CIRCULAR NO. H2/295299/
2022/D.G.E. DATED 31/3/2023 ISSUED BY THE
DIRECTOR OF GENERAL EDUCATION
EXHIBIT P20 A COPY OF THE CIRCULAR ISSUED BY THE DIRECTOR
OF GENERAL EDUCATION DATED 17/6/2023
EXHIBIT P21 TRUE COPY OF THE CIRCULAR NO. H5/15280/2023/
D.G.E. DATED 16/9/2023 ISSUED BY THE DIRECTOR
OF GENERAL EDUCATION
EXHIBIT P22 TRUE COPY OF THE CIRCULAR NO.
D.G.E/15133/2023-H2 DATED 6/10/2023 ISSUED BY
THE DIRECTOR OF GENERAL EDUCATION
EXHIBIT P23 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
SOCIAL WELFARE DEPARTMENT DATED 10/3/2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P24 TRUE COPY OF THE SUGGESTIONS MADE BY THE SRI.
SASIKUMAR P.S DATED 16-3-2023
EXHIBIT P25 TRUE COPY OF THE PETITION FILED BY SRI.
SASIKUMAR P.S DATED 29/3/2023
EXHIBIT P26 TRUE COPY OF THE G.O(MS) NO. 74/2023/G.EDN.
DATED 9/6/2023
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 35281/2023
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE RELEVANT PAGES OF THE
JUDGMENT IN WA NO. 1445/2022 DATED 13.03.2022
EXHIBIT-P2 TRUE COPY OF THE GO(RT) NO. 111/2022/G.EDN
ISSUED BY THE GOVERNMENT DATED 25.06.2022
EXHIBIT-P2(A) TRUE COPY OF THE CIRCULAR NO.
H2/295299/2022/DGE ISSUED BY THE 3RD
RESPONDENT DATED 31.03.2023
EXHIBIT-P3 TRUE COPY OF THE RELEVANT PAGES OF THE GO(P)
NO. 20/1998 / P&ARD ISSUED BY THE 2ND
RESPONDENT DATED 14.07.1998
EXHIBIT-P4 TRUE COPY OF THE RELEVANT PAGES OF THE
CIRCULAR NO. H2/295299/ 2021/DGE ISSUED BY
THE 3RD RESPONDENT DATED 23.11.2022
EXHIBIT-P5 TRUE COPY OF THE RELEVANT PAGES OF OFFICE
MEMORANDUM DATED 20.03.2014 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT-P6 TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME
COURT IN SLP(C) NO. 10541/2023 DATED
17.05.2023
EXHIBIT-P6(A) TRUE COPY OF THE ORDER ISSUED BY THE HON'BLE
SUPREME COURT DATED 14.07.2023 IN SLP NO.
EXHIBIT-P7 TRUE COPY OF THE DATA PREPARED BY THE
PETITIONER
EXHIBIT-P7(A) TRUE COPY OF THE DATA PREPARED BY THE
PETITIONER
EXHIBIT-P8 TRUE COPY OF THE JUDGMENT OF THE HON'BLE
SUPREME COURT IN CIVIL APPEAL NO. 4811/2022
DATED 01.08.2022
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 36006/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
15.07.2021 ISSUED BY THE 5TH RESPONDENT
APPOINTING THE PETITIONER AS HST (ENGLISH) IN
THE 5TH RESPONDENT SCHOOL.
EXHIBIT P2 TRUE COPY OF THE ORDER NO. B2/26132/2021
DATED 03.09.2021 OF THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE RELINQUISHMENT DATED
15.07.2021 OF SR. SHEENA.P.J. RELINQUISHING
HER CLAIM FOR PROMOTION AS HST (ENGLISH)
APPROVED BY THE 4TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE REVISION PETITION DATED
13.09.2021 FILED BY THE 5TH RESPONDENT BEFORE
THE 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.
EC4/237779/2022/D.G.E. KDIS DATED 03.08.2022
ISSUED BY THE 2ND RESPONDENT ALLOWING EXT.P4
REVISION PETITION FILED BY THE MANAGER.
EXHIBIT P6 TRUE COPY OF THE APPLICATION UNLOADED IN THE
SAMANWAYA WEBSITE BY THE 5TH RESPONDENT
SEEKING APPROVAL OF APPOINTMENT OF THE
PETITIONER AS HST (ENGLISH) WITH EFFECT FROM
15.07.2021.
EXHIBIT P7 TRUE COPY OF THE ORDER G.O.(MS.) NO.
111/2022/GEDN DATED 25.06.2022.
EXHIBIT P8 TRUE CIRCULAR NO. H2/295299/2021/D.G.E. DATED
23.11.2022.
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE FORMAT
FORWARDED BY THE 5TH RESPONDENT TO THE 4TH
RESPONDENT GIVING THE DETAILS OF ALL THE
VACANCIES THAT HAS ARISEN IN THE ST. JOSEPH'S
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
SCHOOL, POOVATHUSSERY IN L.P. SECTION, U.P.
SECTION AND HIGH SCHOOL SECTION INCLUDING NON
TEACHING STAFF.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 36287/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P-14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 36428/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P-14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 38522/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE G.O(MS) NO.155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P2 . TRUE COPY OF G.O.(P) NO. 18/2018/SJD DATED
18.11.2018
EXHIBIT P3 TRUE COPY OF G.O.(P)NO.5/2019/SJD DATED
07.05.2019
EXHIBIT P4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P8 TRUE COPY OF THE SAID LETTER NO.
H2/295299/2022/DGE DATED NIL
EXHIBIT P9 TRUE COPY OF G.O(P)NO.7/2022/SJD DATED
28.10.2022
EXHIBIT P10 TRUE COPY OF G.O.(MS)NO.29/2023/GEDN. DATED
24.03.2023
EXHIBIT P11 TRUE COPY OF THE SAID CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 38532/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.18/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P-14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 38987/2023
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O(MS) NO. 155/16/G.EDN.
DATED 09.09.2016
EXHIBIT P-2 TRUE COPY OF G.O.(P) NO.L8/2018/SJD DATED
18.11.2018
EXHIBIT P-3 TRUE COPY OF G.O.(P) NO. 5/2019/SJD DATED
07.05.2019
EXHIBIT P-4 TRUE COPY OF G.O(P) NO. 19/2020/SJD DATED
25.08.2020
EXHIBIT P-5 TRUE COPY OF G.O.(P) NO.19/2021/GEDN DATED
08.11.2021
EXHIBIT P-6 TRUE COPY OF THE G.O.(MS) NO. 111/2022/GEDN.
DATED 25.06.2022
EXHIBIT P-7 TRUE COPY OF G.O(MS) NO. 162/2022/G.EDN DATED
19.09.2022
EXHIBIT P-8 TRUE COPY OF THE LETTER NO.
H2/295299/2022/DGE DATED NIL, DECEMBER 2022
EXHIBIT P-9 TRUE COPY OF G.O (P) NO. 7/2022/SJD DATED
28.10.2022
EXHIBIT P-10 TRUE COPY OF G.O.(MS) NO. 29/2023/GEDN. DATED
24.03.2023
EXHIBIT P-11 TRUE COPY OF THE CIRCULAR
NO.H2/295299/2022/D.G.E DATED 31.03.2023
EXHIBIT P-12 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 14593
OF 2023 DATED 25.04.2023
EXHIBIT P-13 TRUE COPY OF THE SUPREME COURT JUDGMENT IN
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
CIVIL APPEAL NO. 4811/2022 DATED 01.08.2022
EXHIBIT P-14 TRUE COPY OF GO(P) NO. 5/2023/SJD DATED
01.10.2023 ALONG WITH RELEVANT PAGES OF
ANNEXURE
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
APPENDIX OF WP(C) 42960/2022
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER, GO(RT)
NO.155/2016/G.EDN. DATED 9/9/2016.
EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER, GO(P)
NO.8/2018/SJD DATED 19/6/2018.
EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER VIZ., GO(P) NO.
10/2018/SJD DATED 7/8/2018.
EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER, GO(P)
NO.18/2018/SJD DATED 18/11/2018.
EXHIBIT P5 TRUE COPY OF THE GO(P) NO.5/2019/SJD DATED 7/5/2019.
EXHIBIT P6 TRUE COPY OF THE GOVERNMENT ORDER,
GO(P)NO.12/2019/SJD DATED 31/10/2019.
EXHIBIT P7 TRUE COPY OF THE GOVERNMENT ORDER VIZ., GO(P)NO.
19/2020/SJD DATED 25/8/2020.
EXHIBIT P8 TRUE COPY OF THE GOVERNMENT ORDER VIZ., GO(RT.) NO.
3287/2021/G.EDN. DATED 6/7/2021.
EXHIBIT P9 TRUE COPY OF THE GOVERNMENT ORDER, GO(P)
NO.19/2021/G.EDN. DATED 8/11/2021.
EXHIBIT P10 TRUE COPY OF THE GOVERNMENT ORDER VIZ., GO(MS)
NO.111/2022/G.EDN. DATED 25/6/2022.
EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER IN WRIT APPEAL
NO.1619/2022 DATED 13/12/2022.
EXHIBIT P12 TRUE COPY OF THE MINUTES OF THE MEETING HELD BY THE
EXPERT COMMITTEE DATED 10/8/2018 ALONG WITH THE
PROCEEDINGS IN FILE NO. 237/D1/17/SJD DATED
15/9/2018.
W.P.(C). No.36659 of 2022 & con. Cases
2025:KER:33395
EXHIBIT P13 TRUE COPY OF THE JOINT MEETING OF VARIOUS STAKE
HOLDERS OF THE KERALA PUBLIC SERVICE COMMISSION HELD
ON 3/1/2019 AND THE MINUTES OF THE MEETING OBTAINED
BY THE KERALA PUBLIC SERVICE COMMISSION DATED
14/1/2019.
EXHIBIT P14 TRUE COPY OF THE MINUTES OF THE MEETING ALONG WITH
PROCEEDINGS IN FILE NO.237/D1/17/SJD DATED 10/2/2021.
EXHIBIT P15 TRUE COPY OF THE MINUTES OF MEETING HELD ON 2/8/2019
ALONG WITH COVERING LETTER DATED 18/9/2019.
EXHIBIT P16 TRUE COPY OF THE GO(P) NO. 7/2022/SJD DATED
28/10/2022 ALONG WITH THE RELEVANT PAGES VIZ., PAGE
NUMBER 44, 45, 46, 47, 48, 49, 50, 51 AND 52.
