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Kerala High Court
Usha Rani C.S vs State Of Kerala on 6 February, 2026
Author: N. Nagaresh
Bench: N.Nagaresh
2026:KER:9499
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
WP(C) NO. 17673 OF 2023
PETITIONER:
USHA RANI C.S.
AGED 54 YEARS
W/O. SURESH R. MENON,
USHUS, (SARADA GARDENS),
DESOM P.O., ALUVA, ERNAKULAM DISTRICT,
NOW WORKING AS HSST (CHEMISTRY)
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM DISTRICT, PIN - 683574.
BY ADVS.
SHRI.BENOY THOMAS
SHRI.PAULSON THOMAS
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
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2 THE DIRECTOR OF GENERAL EDUCATION
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT OF KERALA, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695001.
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION,
SRV G.H.S.S. BUILDING,
KASTHURIRANGAN HALL, M.G. ROAD,
ERNAKULAM, PIN - 682001.
4 THE MANAGER
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM DISTRICT, PIN - 683574.
5 JAYAKUMAR K.
VICE PRINCIPAL,
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM DISTRICT, PIN - 683574.
BY ADVS.
SRI.PREMCHAND R NAIR, SR.GOVERNMENT PLEADER
SRI.BENNY GERVACIS (SR.)
SMT.BEA MARY BENNY
SRI.ABI BENNY AREECKAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.12.2025, ALONG WITH WP(C).32282/2025 AND CONNECTED
CASES, THE COURT ON 06.02.2026 DELIVERED THE FOLLOWING:
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W.P.(C) No.17673/2023 & connected cases
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
WP(C) NO. 3753 OF 2025
PETITIONER:
JAYAKUMAR K.
AGED 53 YEARS
HEADMASTER,
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM DISTRICT, PIN - 683574.
BY ADVS.
SHRI.ABI BENNY AREECKAL
SMT.BEA MARY BENNY
SHRI.BENNY GERVACIS (SR.)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
2 DIRECTOR OF GENERAL EDUCATION
GENERAL EDUCATION DEPARTMENT,
HIGHER SECONDARY WING, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695001.
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:4:
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION,
S.R.V.G.H.S.S BUILDING, KASTHURIRANGAN HALL,
M.G.ROAD, ERNAKULAM, PIN - 682011.
4 THE MANAGER
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, EMAKULAM DISTRICT, PIN - 683574.
5 SMT. C.S. USHA RANI
HSST (CHEMISTRY),
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM, PIN - 683574.
BY ADVS.
SRI.PREMCHAND R NAIR, SR.GOVERNMENT PLEADER
SRI.BENOY THOMAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.12.2025, ALONG WITH WP(C).32282/2025 AND CONNECTED
CASES, THE COURT ON 06.02.2026 DELIVERED THE FOLLOWING:
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:5:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
WP(C) NO. 32282 OF 2025
PETITIONER:
JAYAKUMAR K
AGED 55 YEARS
S/O. KOCHEN PILLAI,
WORKING AS HEAD MASTER,
BRAHMANANDODAYAM HSS, KALADY,
ERNAKULAM DISTRICT,
RESIDING AT MUKKOTTUTHARA MADOM,
NORTH MAZHUVANOOR PO, MUDAVOOR VIA.,
MUVATTUPUZHA DISTRICT, PIN - 686669.
BY ADV SHRI.K.SANDESH RAJA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM DISTRICT,
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 REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION, SRVGHSS BUILDING,
KASTHURI RANGAN HALL, M.G. ROAD,
ERNAKULAM DISTRICT, PIN - 682015.
4 BRAHAMANANDODAYAM HSS, KALADY
ERNAKULAM DISTRICT,
REP. BY ITS MANAGER,
PIN - 683574.
* ADDL.5 USHA RANI C.S.,
AGED 56 YEARS,
W/O.K. SURESH R. MENON,
RESIDING AT USHUS (SARADA GARDENS),
DESOM P.O., ALUVA, ERNAKULAM DISTRICT,
PRINCIPAL (RETIRED W.E.F. 31-05-2025),
BRAHMANANDODAYAM HIGHER SECONDARY SCHOOL,
KALADY, ERNAKULAM DISTRICT, PIN-683 574.
(ADDITIONAL 5TH RESPONDENT IS IMPLEADED AS
PER ORDER DATED 21.10.2025 IN IA NO.1/2025 IN
WP(C) NO.32282/2025 SUBJECT TO THE OBJECTIONS
THAT MAY BE RAISED BY THE WRIT PETITIONER]
BY ADVS.
SRI.PREMCHAND R. NAIR, SR.GOVERNMENT PLEADER
SRI.BENOY THOMAS
SRI.PAULSON THOMAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.12.2025, ALONG WITH WP(C).3753/2025, 17673/2023,
THE COURT ON 06.02.2026 DELIVERED THE FOLLOWING:
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N. NAGARESH, J.
````````````````````````````````````````````````````````````````
W.P.(C) Nos.17673 of 2023,
3753 & 32282 of 2025
````````````````````````````````````````````````````````````````
Dated this the 6h day of February, 2026
JUDGMENT
~~~~~~~~~
W.P.(C) No.17673/2023 has been filed by the
petitioner, who is a Higher Secondary School Teacher
(Chemistry) in Brahmanandodayam Higher Secondary
School, Kalady, seeking to declare that the petitioner has a
statutory right under Rules 4 and 5 of Chapter XXXII KER to
be considered for appointment as Principal of the 4th
respondent-Higher Secondary School in the resultant vacancy
of Smt. Sandhya T. retiring on 31.03.2023.
2. W.P.(C) No.3753/2025 has been filed by the 5th
respondent in W.P.(C) No.17673/2023, who is working as
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Headmaster in the High School Section of the same Higher
Secondary School, seeking to set aside Ext.P7 and to declare
that Ext.P7 Kerala Education (Amendment) Rules, 2024 will
not govern the appointment of the petitioner against the
vacancy of Principal arisen on 01.06.2023.
3. W.P.(C) No.32282/2025 has been filed by the very
same 5th respondent seeking to direct the 4th respondent to
appoint the petitioner as Principal with effect from 01.06.2025
and to direct the 3rd respondent-RDD to approve the
appointment with effect from 01.06.2025. The parties and
exhibits in the writ petitions are referred to as they are
described/marked in W.P.(C) No.17673/2023 for
convenience.
4. The petitioner in W.P.(C) No.17673/2023 states
that she is working as HSST with effect from 14.08.2000 and
has 23 years of service. A vacancy of Principal arose in the
School on 01.06.2023 consequent to the retirement of Smt.
Sandhya. The petitioner would urge that she is the
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seniormost HSST qualified for appointment as Principal. The
5th respondent and three other Vice Principals of various
Higher Secondary Schools filed W.P.(C) No.16328/2023
challenging Ext.P4 G.O. dated 03.05.2023 which ordered that
8 hours teaching is compulsory for Higher Secondary School
Principals. This Court, by interim order dated 24.05.2023,
directed to consider to appoint the 5th respondent against the
next arising vacancy as per Ext.P5. The petitioner contends
that the 5th respondent has only two years service as
Headmaster while the petitioner is having 23 years of service
as HSST. The petitioner states that the Manager is
considering only the 5th respondent for appointment as
Principal treating the interim order as a mandatory order.
5. The petitioner states that the post of Headmaster is
not existing in an upgraded High School as Higher Secondary
School. The petitioner submits that in view of the statutory
amendment in KER brought into force with effect from
21.05.2019, the post of Headmaster is not existing. The
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petitioner being the seniormost HSST has to be appointed as
Principal irrespective of the fact that the 5th respondent was
Headmaster of the High School.
6. During the pendency of W.P.(C) No.17673/2023,
the 5th respondent filed W.P.(C) No.3753/2025. The 5th
respondent stated that he is the Headmaster of the High
School Section and is fully qualified and eligible for by-transfer
appointment as Principal in the Higher Secondary School as
per the unamended Rules 4 and 6 of Chapter XXXII KER.
The method of appointment and qualification for appointment
to the post in Aided Higher Secondary Schools is governed by
Chapter XXXII KER. As per Rule 4(1) of Chapter XXXII, the
method of appointment to the post of Principal is by promotion
from the post of HSST or by-transfer from qualified
Headmasters. Note (iii) provides that the method of
appointment shall be in the ratio 2:1 between promotion and
by-transfer.
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7. The 5th respondent holds MA History with 50%
marks. He has B.Ed and has passed SET. He has 12 years
of service in the cadre of HST. The 5th respondent is the only
Headmaster under the Management. The 5th respondent
states that after sanctioning of post of Principal, Higher
Secondary, two Principals were duly appointed from the cadre
of HSST. The second among them, Smt. T. Sandhya, retired
from service on 31.05.2023. Therefore, the vacancy that
occurred on 01.06.2023 has to be filled up by-transfer from
Headmasters. The petitioner is the sole Headmaster eligible
and qualified for appointment.
8. However, in the meanwhile, the Government of
Kerala issued Ext.P3 G.O. dated 03.05.2023 imposing certain
conditions for by-transfer appointments of Headmasters and
Principals. As per Ext.P3 G.O., for by-transfer appointment as
Principal, the concerned subject of the Headmaster should be
available in the Higher Secondary. If a Higher Secondary
School Teacher in the same subject was available in the
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School, then such promotion need not be granted to a
Headmaster. The ratio 2:1 between promotion and by-
transfer appointment was to be strictly adhered to. Ext.P3
stated that appropriate amendment in the KER would be
brought out.
9. The 5th respondent states that Ext.P3 order
effectively deprived the petitioner and other similarly placed
Headmasters of the promotion rightfully due as per Rules 4(1)
and 6(1) of Chapter XXXII KER. The 5th respondent filed
W.P.(C) No.16328/2023 challenging G.O. dated 03.05.2023.
This Court, on 24.05.2023, passed an interim order directing
the Management to consider the appointment of the 5th
respondent against the next arising vacancy of Principal. The
petitioner filed W.P.(C) No.17673/2023 seeking promotion.
This Court, by interim order dated 31.05.2023, directed the
Manager to consider the petitioner along with the 5th
respondent. The Manager thereupon appointed the petitioner
as the Principal-in-Charge as per Ext.P4 order dated
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01.06.2023.
10. W.P.(C) No.16328/2023 was later allowed as per
Ext.P5 judgment dated 26.03.2024. This Court directed the
respondents to consider the claim of the 5th respondent and
others for appointment against the vacancy of Principal.
Ext.P5 judgment was challenged by the petitioner filing W.A.
No.480/2024. During the pendency of the writ appeal, the
Government issued order dated 24.08.2024 approving the
appointment of the 2nd petitioner in W.P.(C) No.16328/2023 as
Principal. The 1st respondent, however, did not issue order in
respect of the 5th respondent since W.A. No.480/2024 was
pending.
11. In the meanwhile, Ext.P7 G.O. dated 30.11.2024
was issued amending Rule 4 of Chapter XXXII of KER. The
newly introduced Note (3) in Column (3) of Rule 4 provided
that appointment as Principal in a Higher Secondary School
through by-transfer from Headmasters of High School shall
not be done where the teaching subject of the Headmaster
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W.P.(C) No.17673/2023 & connected cases
was not available in the Higher Secondary School or where
HSST / HSST (Junior) in the same subject was available.
Ext.P7 amendment is given effect from 03.05.2023. The 5th
respondent therefore challenged Ext.P7 amendment and its
retrospective operation.
12. The Regional Deputy Director of Higher Secondary
Education, Ernakulam issued an order dated 08.08.2025
holding that it is the petitioner who is the seniormost HSST,
who has to be appointed as Principal and the 5th respondent
cannot be appointed. It was ordered that a decision in this
regard can be taken subject to the outcome of W.A.
No.480/2024 and W.P.(C) No.17673/2023. The 5th
respondent challenges the said order dated 08.08.2025
marked as Ext.P9 in W.P.(C) No.32282/2025.
13. The 1st respondent-State of Kerala filed counter
affidavit in W.P.(C) No.17673/2023. The 1st respondent
stated that the Government created posts of Principal in
Government and Aided Schools by upgrading the
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W.P.(C) No.17673/2023 & connected cases
corresponding number of HSST posts. The 1st respondent
insisted that the Principals will also do teaching work
simultaneously. There will not be any increase in the total
sanctioned strength of teaching staff including the post of
Principal.
14. The 1st respondent stated that none of the grounds
urged by the petitioner is legally sustainable and the petitioner
is not entitled to any relief. The 1st respondent filed a counter
affidavit in W.P.(C) No.3753/2025 also. The 1st respondent
stated that a Headmaster to be appointed as Principal should
be the seniormost incumbent who possesses the requisite
qualification in the subject of the vacant HSST post in the
Higher Secondary School. The method of appointment and
qualification of Teachers and Principals in Aided Higher
Secondary Schools is governed by GO(P)
No.331/2001/G.Edn. dated 09.11.2001.
15. I have heard the learned counsel for the petitioners
and the learned Government Pleader representing the State
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W.P.(C) No.17673/2023 & connected cases
of Kerala.
16. The petitioner is working as HSST (Chemistry) in
the Brahmanandodayam Higher Secondary School, Kalady
from 14.08.2000. The 5th respondent is working as HST
(Social Science) since 01.06.1998 and is functioning as
Headmaster in the Brahmanandodayam High School with
effect from 01.01.2021. The vacancy of Principal in
Brahmanandodayam Higher Secondary School arose on
01.06.2023. The Manager has provisionally appointed the 5th
respondent as Principal-in-Charge with effect from
01.06.2023. The issue arising is as to the competing claims
of the petitioner and the 5th respondent to occupy the post of
Principal.
17. The method of appointment and qualifications of
Teachers and non-teaching staff in Aided Higher Secondary
Schools are governed by Chapter XXXII of KER. The method
of appointment to the post of Principal under Rule 4(1) is as
follows:-
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W.P.(C) No.17673/2023 & connected cases
(1) By promotion from Category II (HSST)
under the respective educational agency.
Or
(2) By transfer from qualified Headmasters /
Headmistresses of Aided High Schools and Vice
Principals of Aided Schools under the respective
educational agency.
Note (iii) provides that the post shall be filled up by methods
specified in item (i) and (ii) in the ratio 2:1. If qualified
candidates are not available for appointment to a vacancy by
any one of the methods specified above, such vacancy shall
be filled up by the other method.
18. In fact, going by the ratio 2:1, the vacancy of the
Principal shall be filled up appointing a Headmaster, in which
case the 5th respondent will be eligible. However, the 5th
respondent's subject is History. Going by G.O. dated
03.05.2023, Headmaster can be promoted as Principal only if
there is a vacancy in the subject in the Higher Secondary
Section. As per the staff fixation, there is a post of HSST in
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the School. However, as on the date of occurrence of
vacancy, there is another HSST (History) working in the
School. Therefore, the 5th respondent cannot make a claim
for appointment as Principal.
19. The 5th respondent has challenged the amendment
made to Rule 4 Chapter XXXII KER. The amendment
produced as Ext.P7 in W.P.(C) No.3753/2025 reads as
follows:
1. Short title and commencement. -- (1)
These rules may be called the Kerala Education
(Amendment) Rules, 2024.
(2) They shall be deemed to have come
into force on the 3rd day of May, 2023.
2. Amendment of the rules. ---- In the Kerala
Education Rules, 1959, in Chapter XXXII, in rule 4,
in the TABLE, against serial number 1 in column (3),
after Note (iii), the following entry shall be inserted,
namely:-
"(iv) Appointment as Principal, Higher
Secondary School through by transfer recruitment
from Head Masters of Aided High Schools shall not
be done where the teaching subject of the Head
Master, Aided High Schools is not available in the
Higher Secondary Schools to which he is proposed
to be appointed and where HSST/HSST Junior with
the same teaching subject of the Head Master to be
promoted as Principal, are already there in the
Higher Secondary Schools."
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20. The question is whether the afore amendment
providing that for appointment of Headmasters of Aided High
Schools as Principals of Higher Secondary Schools, the
insistence that appointment shall not be done where the
teaching subject of the Headmaster is not available in the
Higher Secondary Schools to which appointment is proposed,
is justifiable or not.
21. A Principal in a Higher Secondary School is
expected to take classes for 21/16 periods per week
depending on the category of posts (HSST/HM) they were
holding at the time of promotion as Principal. Therefore, the
Government decided that while appointing a Principal, the
Manager should ensure that the candidate possesses all the
prescribed qualifications for the subject to accommodate the
vacant HSST post in the School in which he is going to be
appointed as Principal. The Government as per G.O. dated
26.02.2021, decided that if the School is having a working
HSST / HSST (Junior) in the same subject, the Headmaster
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W.P.(C) No.17673/2023 & connected cases
shall not be appointed as Principal.
22. The Government has created the posts of
Principals in Higher Secondary Schools by upgrading
corresponding number of HSST posts on condition that there
would not be any increase in the total sanctioned strength of
teaching staff including the post of Principal. Therefore, it is
incumbent that there should be a post of HSST in the same
subject (for which a Headmaster is qualified) and there is no
other existing HSST in the same subject.
23. In the afore circumstances, I am of the view that
the claim of the 5th respondent for promotion as HSST cannot
be acceded to. The writ petitions are therefore disposed of as
follows:
(i) W.P.(C) No.17673/2023 is disposed of
directing the 4th respondent-Manager to
appoint the petitioner as Principal with effect
from 01.06.2023.
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W.P.(C) No.17673/2023 & connected cases
(ii) W.P.(C) Nos.3753/2025 and 32282/2025
are dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/04.02.2026
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W.P.(C) No.17673/2023 & connected cases
APPENDIX OF WP(C) NO. 17673 OF 2023
PETITIONER'S EXHIBITS
Exhibit-P1 TRUE COPY OF THE APPROVAL ORDER NO.
ACDA1/16065/HSE/2001 DATED 02-07-2002
OF THE PETITIONER AS HSST (CHEMISTRY)
ISSUED BY THE COMPETENT AUTHORITY.
Exhibit-P2 TRUE COPY OF THE SENIORITY LIST OF THE
HIGHER SECONDARY SCHOOL TEACHERS OF
THE 4TH RESPONDENTS SCHOOL.
Exhibit-P3 TRUE COPY OF THE REPRESENTATION MADE
TO THE MANAGER DATED 29-05-2023
PREFERRED ON BEHALF OF THE PETITIONER.
Exhibit-P4 THE COPY OF G.O.(MS) NO.
52/2023/G.EDN. DATED 03-05-2023.
Exhibit-P5 TRUE COPY OF THE INTERIM ORDER IN W.P.
(C) NO.16328/2023 DATED 24-05-2023.
Exhibit-P6 TRUE COPY OF THE APPOINTMENT ORDER NO.
11/2023 DATED 01-06-2023 ISSUED BY THE
MANAGER.
Exhibit-P7 TRUE COPY OF THE APPROVAL ORDER ISSUED
BY THE COMPETENT AUTHORITY NO. RDDHSE/
EKM/3068/2023-B3 DATED 01-07-2023.
Exhibit-P8 TRUE COPY OF THE G.O.(MS)NO.
43/2005/G.EDN. DATED 11-02-2005.
Exhibit-P9 TRUE COPY OF G.O.(MS)NO. 11/2006/
G.EDN. DATED 06-01-2006.
Exhibit-P10 TRUE COPY OF G.O. (MS)NO.
290/2006/G.EDN. DATED 02-12-2006.
Exhibit-P11 TRUE COPY OF G.O.(MS)NO. 53/2019/
G.EDN. DATED 31-05-2019.
Exhibit-P12 TRUE COPY OF G.O.(MS)NO.
127/2021/G.EDN. DATED 28-02-2021.
Exhibit-P13 TRUE COPY OF THE INTERIM ORDER IN W.P.
(C) NO. 17673/2023 DATED 31-05-2023.
Exhibit-P14 TRUE COPY OF THE JUDGMENT IN W.P.
(C)NO. 16328/2023 DATED 26-03-2024.
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W.P.(C) No.17673/2023 & connected cases
Exhibit-P15 TRUE COPY OF THE INTERIM ORDER IN WRIT
APPEAL NO. 480/2024 DATED 02/04/2024.
Exhibit-P16 TRUE COPY OF G.O. (P) NO.
27/2024/G.EDN. DATED 29-11-2024.
Exhibit-P17 TRUE COPY OF THE JUDGMENT IN W.P.
(C)NO. 16549/2025 DATED 22-04-2025.
Exhibit-P18 TRUE COPY OF THE ORDER OF THE RDD I.E.
NO. RDDHSE/EKM/1555/2025-B3 DATED 18-
06-2025.
Exhibit-P19 TRUE COPY OF THE FRESH ORDERS PASSED
BY THE RDD NO. RDDHSE/EKM/ 1555/2025B3
DATED 08-08-2025.
RESPONDENT'S EXHIBITS
Exhibit-R1(a) TRUE COPY OF THE ORDER GO(MS)
11/2006/G.EDN DATED 06.01.2006
Exhibit-R1(b) TRUE COPY OF THE ORDER GO(MS)
127/2021/G.EDN DATED 26.02.2021
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W.P.(C) No.17673/2023 & connected cases
APPENDIX OF WP(C) NO. 3753 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE ORDER DATED 13-7-
2021 ISSUED BY THE DISTRICT
EDUCATIONAL OFFICER, ALUVA, APPROVING
THE APPOINTMENT OF THE PETITIONER AS
HEADMASTER W.E.F. 1.1.2021
Exhibit P2 A TRUE COPY OF THE ORDER OF THE 4TH
RESPONDENT DATED 1-3-2022 DECLARING
THE PROBATION OF THE PETITIONER AS
HEAD MASTER
Exhibit P3 A TRUE COPY OF THE ORDER G.O.
(MS)NO.52/2023/GEDN DATED 3.5.2023
ISSUED BY THE 1ST RESPONDENT
Exhibit P4 A TRUE COPY OF THE ORDER DATED 01-06-
2023 ISSUED BY THE 4TH RESPONDENT
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO. 16328 OF 2023 DATED 26.03.2024 AND
OTHER CONNECTED MATTERS
Exhibit P6 A TRUE COPY OF THE ORDER G.O.(RT) NO.
5223/2024/G.EDN DATED 24.08.2024
ISSUED BY THE 1ST RESPONDENT
Exhibit P7 A TRUE COPY OF THE ORDER G.O.(P) NO.
27/2024/G.EDN DATED 29.11.2024
PUBLISHED IN THE KERALA GAZETTE EXTRA
ORDINARY AS VOL. NO. 30 DATED
30.11.2024 AS S.R.O NO. 1122 OF 2024
Exhibit P8 A TRUE COPY OF THE PETITION DATED
28.01.2025, SUBMITTED BY THE
PETITIONER BEFORE THE 4TH RESPONDENT
RESPONDENT'S EXHIBITS
Exhibit-R5(a) TRUE COPY OF THE INTERIM ORDER IN W.P.
(C)NO.17673/2023 DATED 31-05-2023.
Exhibit-R5(b) TRUE COPY OF THE INTERIM ORDER IN W.A.
NO. 480/2024 DATED 02-04-2024.
2026:KER:9499
W.P.(C) No.17673/2023 & connected cases
APPENDIX OF WP(C) NO. 32282 OF 2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE G.O.[MS] NO.
52/2023/G.EDN. DATED 03/05/2023
Exhibit P2 TRUE COPY OF THE JUDGMENT IN W.P.[C]
NO.16328/2023 DATED 26/03/2024 AND
CONNECTED CASES OF THE HON'BLE HIGH
COURT OF KERALA, ERNAKULAM
Exhibit P3 TRUE COPY OF THE G.O.[RT]
NO.5223/2024/GEDN DATED 24/08/2024
Exhibit P4 TRUE COPY OF THE ORDER
NO.311156/C2/2023/RDD/CNGR DATED
11/11/2024 ISSUED BY THE REGIONAL
DEPUTY DIRECTOR, HIGHER SECONDARY
DEPARTMENT, CHENGANNUR
Exhibit P5 TRUE COPY OF THE G.O.[P]
NO.27/2024/G.EDN. DATED 29/11/2024
Exhibit P6 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER TO THE 3RD
RESPONDENT DATED 04/04/2025
Exhibit P7 TRUE COPY OF THE JUDGMENT IN W.P.[C]
NO.16549/2025 DATED 24/4/2025 OF THE
HON'BLE HIGH COURT OF KERALA,
ERNAKULAM
Exhibit P8 A TRUE COPY OF THE ORDER
NO.RDDHSE/EKM/1555/2025-B3 DATED
18/6/2025 OF THE 3RD RESPONDENT
Exhibit P9 TRUE COPY OF THE ORDER
NO.RDDHSE/EKM/1555/2025B3 DATED
08/08/2025 ISSUED BY THE 3RD
RESPONDENT
