Kerala High Court
Roymon.N vs Principal on 23 May, 2025
Author: D. K. Singh
Bench: D. K. Singh
1
W.P. (C) Nos. 13514 of 2021, 18490 of 2024
& Con.Case (C) No. 1534 of 2021
2025:KER:35975
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
FRIDAY, THE 23RD DAY OF MAY 2025 / 2ND JYAISHTA, 1947
CON.CASE(C) NO. 1534 OF 2021
AGAINST THE JUDGMENT DATED 26.02.2021 IN WP(C) NO.1213
OF 2020 OF HIGH COURT OF KERALA
PETITIONER:
ROYMON N.,
AGED 64 YEARS, S/O. NINAN,
LIBRARIAN GRADE - I (RETD), ST. GREGORIOUS COLLEGE,
PULAMON P.O, KOTTARAKKARA, RESIDING AT
KANJIRAMVILAYIL VEEDU, THEKKECHERRY,
KANJAVELY P.O, KOLLAM - 691602.
BY ADVS.
S. MUHAMMED HANEEFF
M. H. ASIF ALI
RESPONDENTS:
1 DR. V VENU IAS,
[AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER]
ADDITIONAL CHIEF SECRETARY (IN - CHARGE),
DEPARTMENT OF HIGHER EDUCATION, 4TH FLOOR,
ANNEX II, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 1.
2 ADDL. R2
SHRI. JIJI PETER
[AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER]
PRINCIPAL, ST.GREGORIOUS COLLEGE, PULAMON P.O,
KOTTARAKKARA, KOLLAM - 691 531.
ADDL.R2 IS IMPLEADED AS PER ORDER DATED 20/11/2023
IN IA 1/2022 IN COC
2
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3 ADDL. R3
DR. SUMI ALEX,
AGED 40 YEARS, W/O.DR.SHIJU MATHEW,
PRINCIPAL, ST.GREGORIOUS COLLEGE, PULAMON.P.O,
KOTTARAKKARA, KOLLAM - 691 531.
ADDL. R3 IS IMPLEADED AS PER ORDER DATED 20/11/2023
IN IA 1/2023 IN COC 1534/2021.
BY ADVS.
V. VENUGOPAL - GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.05.2025, ALONG WITH WP(C).13514/2021,
18490/2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
3
W.P. (C) Nos. 13514 of 2021, 18490 of 2024
& Con.Case (C) No. 1534 of 2021
2025:KER:35975
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
FRIDAY, THE 23RD DAY OF MAY 2025 / 2ND JYAISHTA, 1947
WP(C) NO. 13514 OF 2021
PETITIONER:
ROYMON N.,
AGED 64 YEARS, S/O NINAN,
LIBRARIAN GRADE-1 (RETD), ST. GREGORIOUS COLLEGE,
PULAMON P.O. KOTTARAKKARA,
RESIDING AT KANJIRAMVILAYAIL VEEDU,
THEKKECHERRY, KANJAVELY P.O. KOLLAM-691 602.
BY ADVS.
S. MUHAMMED HANEEFF
M. H. ASIF ALI
RESPONDENTS:
1 PRINCIPAL,
ST. GREGORIOUS COLLEGE, PULAMON P.O.,
KOTTARAKKARA, KOLLAM-691 531.
2 DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
(SOUTH ZONE)
ST. THOMAS SHOPPING COMPLEX, NEAR ORTHODOX BISHOP
CHURCH, CROSS JUNCTION, KOLLAM-691 001.
3 DIRECTOR OF COLLEGIATE EDUCATION,
6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN
P.O.THIRUVANANTHAPURAM-695 033.
4 STATE OF KERALA
REP BY IS SECRETARY TO THE GOVERNMENT, HIGHER
EDUCATION 9D) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
5 ACCOUNTANT GENERAL (A & E),
INDIAN AUDIT & ACCOUNTS DEPARTMENT, AUDIT BHAVAN,
MG ROAD, THIRUVANANTHAPURAM-695 039.
4
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& Con.Case (C) No. 1534 of 2021
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BY ADVS.
ARAVIND T RAMESH
V. VENUGOPAL - GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23.05.2025, ALONG WITH Con.Case(C).1534/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
5
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& Con.Case (C) No. 1534 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
FRIDAY, THE 23RD DAY OF MAY 2025 / 2ND JYAISHTA, 1947
WP(C) NO. 18490 OF 2024
PETITIONER:
ROYMON N.,
AGED 67 YEARS, S/O. NINAN,
LIBRARIAN GRADE -I [RETD], ST. GREGORIOUS COLLEGE,
PULAMON P.O, KOTTARAKKARA,
RESIDING AT KANJIRAMVILAYIL VEEDU, THEKKECHERRY,
KANJAVELY P.O, KOLLAM, PIN - 691602.
BY ADVS.
S. MUHAMMED HANEEFF
M. H. ASIF ALI
ARAVIND T RAMESH
RAJANA JOSE
ASHIK ALI M. H.
SHIBIMOL S.
RESPONDENTS:
1 PRINCIPAL,
ST. GREGORIOUS COLLEGE, PULAMON P.O,
KOTTARAKKARA, KOLLAM, PIN - 691531.
2 DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
(SOUTH ZONE) ST.THOMAS SHOPPING COMPLEX,
NEAR ORTHODOX BISHOP CHURCH, CROSS JUNCTION,
KOLLAM, PIN - 691001.
3 DIRECTOR OF COLLEGIATE EDUCATION
6 TH FLOOR, VIKAS BHAVAN, THIRUVANANTHAPURAM,
PIN - 695033.
6
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4 STATE OF KERALA
REP. BY IS SECRETARY TO THE GOVERNMENT,
HIGHER EDUCATION [D] DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
5 ACCOUNTANT GENERAL [A & E]
INDIAN AUDIT & ACCOUNTS DEPARTMENT, AUDIT BHAVAN,
MG ROAD, THIRUVANANTHAPURAM -, PIN - 695039.
BY ADV.
V. VENUGOPAL - GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23.05.2025, ALONG WITH Con.Case(C).1534/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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D. K. SINGH, J.
--------------------------
W.P.(C) Nos. 13514 of 2021, 18490 of 2024
&
Cont. Case (C) No. 1534 of 2021
-------------------------
Dated this the 23rd day of May, 2025
JUDGMENT
W.P.(C) Nos. 13514 of 2021 & 18490 of 2024
1. The petitioner who stood retired as Librarian Gr. I on 31.03.2010
seeking revision of his pay as per the pay prescribed to the Lecturers
having the University Grants Commission (UGC) qualifications. The
petitioner has indulged in several litigations. The brief facts of the case
are stated as under;
a) The petitioner was initially appointed as Librarian Gr. IV at St.
Gregorious College, Kottarakkara, Kollam district, an aided College
affiliated to the University of Kerala on 24.09.1987. As per the
averments in the writ petition, petitioner was promoted as Librarian Gr.
I w.e.f. 01.05.1992.
b) The petitioner's promotion as Librarian Gr. I was approved by the
Director of Collegiate Education, Thiruvananthapuram vide the order
dated 03.10.1992.
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c) The UGC formulated a Scheme regarding the qualifications of
teachers/lecturers in the University and Colleges and their pay scale
etc. The State Government issued Government Order dated 21.12.1999
implementing the UGC scheme in the State Universities and Colleges
affiliated to them in respect of the teachers at the Universities and
Colleges. The UGC scale was also made applicable to the Physical
Education Teachers and Librarians in the Universities and Colleges in
the State Government.
2. The petitioner claims that the Government of Kerala vide the
Government Order dated 16.11.1994 had exempted teachers
appointed prior to 13.03.1990 but before 14.05.1992 i.e. the date when
the UGC scale was made applicable, there was no requirement for such
teachers to have NET qualification as prescribed by the 1992 Scheme of
the UGC.
3. The petitioner claims that as the petitioner was appointed as
Librarian Gr. I which would be the Lecturer grade w.e.f. 01.05.1992, he
should be given the benefit of UGC Scheme without him having the NET
qualifications. Prima facie, this submission also does not appear to be
correct inasmuch as the petitioner's promotion as Librarian Gr. I was
approved only w.e.f. 03.10.1992 and the exemption from NET
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qualification was made applicable to the persons appointed after
13.03.1990 but before 14.05.1992. Even otherwise, Exhibit P-4
Government Order dated 16.11.1994 in W.P.(C) No. 18490 of 2024 (in
W.P.(C) No. 18490 of 2024) was in respect of the teachers of the
University and the affiliated/constituted Colleges and not in respect of
the Librarian and other staffs of the Universities and affiliated Colleges.
When the Government declined the request of the petitioner, he filed
W.P.(C) No. 10029 of 2010 questioning the order dated 06.11.2009
whereby the petitioner's request to grant him UGC pay scale was
rejected. This Court vide the Judgment dated 11.04.2011 observed
that it was for the Government to consider the representation claiming
the benefit of the order whereby the Government decided the higher
grade of pay to the Librarian and also that the petitioner may place the
materials showing that he is entitled for exemption from the UGC
qualification.
4. In pursuance to the said liberty granted by this Court vide the
Judgment dated 11.04.2011 passed in W.P.(C) No. 10029 of 2010
preferred by the petitioner, the petitioner filed a representation
before the Government. However, the said representation came to be
rejected by the Government vide the order dated 17.12.2012. It was
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stated that the Government Order dated 16.11.1994 was applicable to
the Lecturers only and was not applicable to the petitioner and the
petitioner cannot claim the benefit of the said Government Order.
5. Aggrieved by the said decision of the Government dated
17.12.2012, the petitioner again approached this Court by filing W.P.(C)
No. 1598 of 2013 and prayed for setting aside the Government Order
dated 17.12.2012 and a writ of mandamus directing the Government to
provide the UGC scheme of pay to the petitioner w.e.f. 17.09.2004.
6. This Court, vide the Judgment dated 09.02.2017 disposed of the
said Government Order. This Court held that the petitioner who was
appointed as Librarian Gr. I w.e.f. 14.05.1992 was also be eligible for the
relaxation of the qualification extended to aided College teachers. The
Government was directed to pass consequential orders. This Judgment
of the learned Single Judge came to be challenged by the State
Government in W.A. No. 1396 of 2017. The learned Division Bench vide
the Judgment dated 10.04.2018 dismissed the writ appeal holding that
the petitioner would be entitled to get the benefit of the Government Order
dated 15.12.2015 which prescribes that the persons who do not possess the
UGC qualification would be entitled for higher grade on completion of 8
years, and thereafter, on completion of 16 years of service. Thus, the
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Division Bench had specifically held that the petitioner was not entitled
for exemption from the UGC qualification to claim the higher grade of
pay as admissible under the UGC and he would be entitled to higher
grade on completion of 8 years and 16 years of service respectively in
terms of the Government Order dated 15.12.2015 (Exhibit P-13 in W.
P.(C) No. 18490 of 2024).
7. The petitioner thereafter filed the review petition before this
Court as R. P. No. 490 of 2018 seeking review of the Judgment dated
10.04.2028 passed in W.A. No. 1396 of 2017. The said review petition
was disposed of as under;
"9. Eventhough we have heard the submissions of Shri Muhammed
Haneef as afore, we are afraid that we cannot accede to it for the singular
reason that even when the posts of teachers and Librarians were
included in one category in Ext.P3 order, while the Government,
excluding the requirement to possess UGC Regulations for Teachers
through Ext.P5, a conscious decision appears to have been taken by it
not to offer this exemption to the other categories in Ext.P3, viz.,
Librarians and Physical Education Teachers. It is pertinent that no one
from these two excluded categories has ever approached this Court or
the Government challenging or seeking review of Ext.P5 or for their
inclusion through a similar order. However, the contention of the Review
Petitioner before us is that it should be deemed that Ext.P5 is applicable
to him. As we have already said, this is not a contention that can be
acquiesced by us, since it is obvious from Ext.P5 that it takes in only the
posts of teachers. If the Review petitioner wanted the benefits of Ext.P5,
he should have appropriately represented to the Government or to have
approached this Court and it is rather intriguing that, even as on this date,
nothing has been placed before us to show that the petitioner has made
a claim as such ; but still continues to assert vehemently that he is
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entitled to the benefit of Ext.P5, solely because Ext.P3 order takes these
two posts as one category.
13. The judgment, that is sought to be reviewed, was delivered by us, as
we have already said above, holding that Ext.P13 order alone would be
applicable to the claims of the writ petitioner, subject to the conditions
therein. The findings of the learned single Judge, that Ext.P5 order applies
to the writ petitioner was, therefore, not found favour by us. In that sense,
certainly the appeal was partly allowed, if not fully. We, therefore, find
some force in the submissions of the learned Government Pleader that
in the judgment, the result ought to have been shown as it being allowed
or at least disposed of, but not as having been dismissed.
14. In the result, R.P.No.490/2018 is allowed to the afore limited extent
but deem it only necessary to clarify that we had, in the judgment sought
to be reviewed, allowed the contentions of the Government to the extent
to which the learned single Judge had concluded that Exhibit P5 order is
applicable to the writ petitioner.
15. After we completed dictation of this order, Sri.Muhammed Haneef,
learned counsel appearing for the petitioner in R.P.No.437/2018, prays
that his client may be reserved liberty to approach the Government
seeking that the benefits of Ext.P5 be extended to the case of Librarians
also. We do not have to reserve any specific liberty to the petitioner for
this purpose, since it is always open to him to approach the competent
Authority with such request but we make it clear that nothing contained
in our judgment in the writ appeal or in this order would, in any manner,
interdict or hamper the review petitioner in approaching the Government
with his request as afore stated by his learned counsel.
16. Sri.Mohammed Haneef further requests this Court that the benefits
granted by us, through our judgment sought to be reviewed, be directed
to be paid to the petitioner at the earliest. This again is a matter that does
not require specific orders from us; however, to ensure that substantial
justice is obtained to the review petitioner also, we direct the
Government to compute and pay the pensionary benefits to the review
petitioner in R.P No.437/2018, taking into account the specific mandate
of Ext.P13 order, with effect from the dates mentioned therein, as
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expeditiously as possible but not later than three months from the date
of receipt of a copy of this judgment."
The Government was directed to compute the benefit to the petitioner
in the light of Government Order dated 15.12.2015 only.
8. The petitioner again submitted a representation before the
Government stating the same facts and claiming the benefit of
exemption notification of the State Government and the State
Government again rejected the said representation vide the Order
dated 02.12.2019. This Court fails to understand that once the review
petition was dismissed and it was specifically held that the petitioner
was entitled to the benefit of the Government Order dated 15.12.2015,
how the petitioner filed the representation seeking the relief which
was declined by the Division Bench vide the Judgment in W.A. No. 1396
of 2017 and the Single Bench vide the Judgment in R.P. No. 490 of 2018.
Against the order dated 02.12.2019 passed on the representation
dated 25.09.2018 of the petitioner, the petitioner again approached
this Court by filing W.P.(C) No. 34674 of 2018 in which the direction was
issued to the Government to decide the representation of the
petitioner expeditiously, preferably within a period of three months.
The said representation of the petitioner came to be rejected vide the
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order dated 02.12.2019 (Exhibit P-19 in W.P.(C) No. 13514 of 2021). The
petitioner again filed W.P.(C) No. 1213 of 2020 before this Court
impugning the decision of the Government in Exhibit P-19 on his
representation. The said writ petition was dismissed as withdrawn with
liberty to the petitioner to challenge the order dated 05.02.2020
passed by the Government whereby the petitioner was granted UGC
benefit as a special case with the condition that the incumbent would
not be eligible for any arrears of pay and pension.
9. The learned Counsel for the petitioner submits that the
petitioner was entitled for the benefit of Government Order dated
16.11.1994 (Exhibit P-4 in W.P.(C) No. 13514 of 2021) which was made
applicable to the teachers/lecturers of the Universities and affiliated
Colleges and, therefore, he should have been granted the revision of
pay under the UGC scheme on completion of 6 years and 11 years. When
such contention was specifically repelled by the Division Bench in the
Judgment dated 10.04.2018 in W.A. No. 1396 of 2017 (Exhibit P-15 in
W.P.(C) No. 13514 of 2021) as well as the Judgment passed in aforesaid
R. P. No. 490 of 2018 dated 26.06.2018, such a contention is not open
to the petitioner to advance before this Court. The issue stands settled
way back by the Judgment of the Division Bench in W.A. No. 1396 of
W.P. (C) Nos. 13514 of 2021, 18490 of 2024
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2017 as well as the Judgment in R.P. No. 490 of 2018, the issue cannot
be reopened in the present proceedings filed by the petitioner.
Therefore, I find no substance in these writ petitions and, hence, the
same are hereby dismissed.
The contempt petition is hereby closed in terms of the Judgment
of the W.P.(C) Nos. 13514 of 2021 and 18490 of 2024.
Sd/-
D. K. SINGH
JUDGE
Svn
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APPENDIX OF WP(C) 13514/2021
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED
1.5.1992 ISSUED BY THE MANAGER, ST GREGORIAN
COLLEGE, KOTTARAKKARA.
EXHIBIT P2 A TRUE COPY OF THE ORDER BEARING NO ESTT E1-
37270/92/COLL-DENT DIS DATED 3.10.1992 ISSUED BY
THE 2ND RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF GO (P) NO
171/99/H.EDN DATED 21.12.1999
EXHIBIT P4 A TRUE COPY THE GO(RT) NO 1725/94/H.EDN DATED
16.11.1994 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT
IN OP NO 13584/1992 DATED 18.12.1992
EXHIBIT P6 A TRUE COPY OF THE ORDER NO F(4) 52269/08/COLL
EDNT 12.5.2009 ISSUED BY THE DIRECTOR
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED 11.3.1997 GRANTING
PLACEMENT TO THE THEN LIBRARIAN GRADE 1 TO SENIOR
SCALE AND SELECTION GRADE
EXHIBIT P8 A TRUE COPY OF THE RELEVANT EXTRQACTS OF THE
GO(P) NO 58/2010/E.EDN DATED 27.3.2010
EXHIBIT P9 A TRUE COPY OF THE ORDER BEARING NO
35697/D3/09/H/EDNT 6.11 2009
EXHIBIT P10 A TRUE COPY OF THE GO (RT0 NO 2461/2010/H.EDN
DATED 31.12.2010
EXHIBIT P11 A TRUE COPY OF THE JUDGMENT DATED 11.4.2011 IN
WPC NO 10029/2010 OF THIS HONBLE COURT
EXHIBIT P12 A TRUE COPY OF THE GO(RT0 NO 2686/2012/H.EDN
DATED 17.12.2012
EXHIBIT P13 A TRUE COPY OF GO(MS) NO 684/2015/H.EDN DATED
15.12.2015 ISSUED BY THE 4TH RESPONDENT
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EXHIBIT P14 A TRUE COPY OF THE JUDGMENT DATED 9.2.2017 OF THE
HONBLE HIGH COURT OF KERALA IN WPC NO 1598/2013
EXHIBIT P15 A TRUE COPY OF THE JUDGMENT DATED 10.4.2018 OF
THIS HONBLE COURT IN WA NO 1396/2017
EXHIBIT P16 A TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT
EXHIBIT P17 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER DATED 25.9.2018 BEFORE THE 4TH
RESPONDENT
EXHIBIT P18 A TRUE COPY OF THE JUDGMENT DATED 25.10.2018 IN
EXHIBIT P19 A TRUE COPY OF THE ORDER BEARING GO(RT) NO
2150/2019/HEDN DATED 2.12.2019 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P20 A TRUE COPY OF GO(RT) NO 218/2020/HEDN DATED
5.2.2020
EXHIBIT P21 A TRUE COPY OF THE JUDGMENT DATED 26.2.2021 IN
EXHIBIT P22 A TRUE COPY OF THE COMMUNICATION BEARING NO
D3/465/2018/HE DN DATED 4.1.2021 ISSUED TO THE
3RD RESPONDENT
EXHIBIT P23 A TRUE COPY OF THE GO (MS) NO 50/2008/H.EDN DATED
9.5.2008
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APPENDIX OF WP(C) 18490/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER
DT.01.05.1992 ISSUED BY THE MANAGER, ST.
GREGORIAN COLLEGE, KOTTARAKKARA
EXHIBIT P2 A TRUE COPY OF THE ORDER BEARING NO. ESTT.E1-
37270/92/COLL.EDN;/K.DIS DT. 3-10-1992 ISSUED
BY THE 2 ND RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE RELEVANT EXTRACT OF GO [P]
NO. 171/99/H.EDN DT. 21-12-1999
EXHIBIT P4 A TRUE COPY OF GO [RT] NO. 1725 / 94/ H.EDN DT.
16-11-1994
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN O.P NO. 13584/1992 DT. 18.12.1992
EXHIBIT P6 A TRUE COPY OF THE SAID ORDER NO. F4
52269/08/COLL.EDN DT. 12-5-2009
EXHIBIT P7 A TRUE COPY OF THE ORDER DT. 11-03-1997
GRANTING PLACEMENT TO THE THEN LIBRARIAN GRADE
I TO SENIOR SCALE AND SELECTION GRADE
EXHIBIT P8 A TRUE COPY OF THE RELEVANT EXTRACTS OF THE
G.O(P) NO. 58/2010/H.EDN DT. 27.03.2010
EXHIBIT P9 A TRUE COPY OF THE ORDER BEARING NO.
35697/D3/09/H.EDN DT. 6-11-2009
EXHIBIT P10 A TRUE COPY OF THE GO [RT] NO. 2461/2010/H.EDN
DT. 31-12-2010
EXHIBIT P11 A TRUE COPY OF THE JUDGEMENT DT. 11-04-2011 IN
W.P[C] NO. 10029/2010 OF THIS HON'BLE COURT
EXHIBIT P12 A TRUE COPY OF THE GO [RT] NO. 2686/2012 /H.EDN
DT. 17-12-2012
EXHIBIT P13 A TRUE COPY OF G.O(MS) NO. 684/2015/H.EDN DT.
15.12.2015 ISSUED BY THE 4 TH RESPONDENT
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EXHIBIT P14 A TRUE COPY OF THE JUDGMENT DT. 09.02.2017 OF
THE HON'BLE HIGH COURT OF KERALA IN WP(C) NO.
EXHIBIT P15 A TRUE COPY OF THE JUDGMENT DT 10.04.2018 OF
THIS HON'BLE COURT IN W.A NO. 1396/2017
EXHIBIT P16 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT DT. 26.06.2018 IN R.P NO. 490/2018
EXHIBIT P17 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER DT. 25.09.2018 BEFORE THE 4 TH
RESPONDENT
EXHIBIT P18 A TRUE COPY OF THE JUDGMENT DT. 25.10.2018 IN
EXHIBIT P19 A TRUE COPY OF THE ORDER BEARING G.O(RT) NO.
2150/2019/HEDN DT. 02.12.2019 ISSUED BY THE 4
TH RESPONDENT
EXHIBIT P20 A TRUE COPY OF G.O(RT) NO. 218/2020/ HEDN DT.
05.02.2020
EXHIBIT P21 A TRUE COPY OF THE JUDGMENT DT. 26.02.2021 IN
EXHIBIT P22 A TRUE COPY OF THE PROCEEDINGS DT 28/02/2020
ALONG WITH ITS ANNEXURES SUBMITTED BY THE 1 ST
RESPONDENT
EXHIBIT P23 A TRUE COPY OF THE COMMUNICATION BEARING NO.
D3/465/2018/HEDN DT. 04.01.2021 ISSUED TO THE
3 RD RESPONDENT
EXHIBIT P24 A TRUE COPY OF THE LETTER DATED 03/05/2024
ISSUED BY THE THIRD RESPONDENT TO THE SECOND
RESPONDENT
EXHIBIT P25 A TRUE COPY OF THE LETTER DT 07/05/2024 ISSUED
BY THE 2 ND RESPONDENT TO 1 ST RESPONDENT
W.P. (C) Nos. 13514 of 2021, 18490 of 2024
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APPENDIX OF CON.CASE(C) 1534/2021
PETITIONER ANNEXURES
ANNEXURE A1 A TRUE COPY OF THE ORDER BEARING G.O(RT), NO.
218/2020/HEDN DATED 05.02.2020 ISSUED BY THE
GOVERNMENT.
ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 26.02.2021
IN WP(C) NO. 1213/2020 ON THE FILES OF THIS
HON'BLE COURT.
ANNEXURE A3 A TRUE COPY OF THE LETTER BEARING NO.
D3/485/2018 H.EDN DATED 02.06.2021 ISSUED BY THE
RESPONDENT.
ANNEXURE A4 A TRUE COPY OF THE LETTER DATED 30.06.2021
ISSUED BY THE PETITIONER'S COUNSEL TO THE
RESPONDENT.
