R. Gopakumar vs Union Of India
2026 Latest Caselaw 1500 Ker

Kerala High Court

R. Gopakumar vs Union Of India on 12 February, 2026

                                                  2026:KER:12917


          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA, 1947

                   WP(C) NO. 41350 OF 2023

PETITIONERS:

    1     R. GOPAKUMAR,
          AGED 64 YEARS, S/O. RAGHAVAKARNAVAR,
          RETIRED PROGRAMME OFFICER, JAN SHIKSHAN SANSTHAN
          (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
          THIRUVANANTHAPURAM - 695001, RESIDING AT
          KARIYADIYIL HOUSE, VATHIKULAM, THEKKEKARA P.O.,
          MAVELIKKARA, ALAPPUZHA DISTRICT, PIN - 690107.

    2     S. LAILA,
          AGED 64 YEARS, D/O. MEERANPILLA,
          RETIRED PROGRAMME CO-ORDINATOR, JAN SHIKSHAN
          SANSTHAN (FORMERLY SHRAMIK VIDYAPEETH),
          PULIMOODU, THIRUVANANTHAPURAM - 695001, RESIDING
          AT T.C. 49/474, ANU NIVAS, STUDIO RADIO, NEMOM
          P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695020.

    3     B. SHEELA KUMARI,
          AGED 60 YEARS, W/O. G.R. RADHAKRISHNAN NAIR,
          FORMER STENOGRAPHER, JAN SHIKSHAN SANSTHAN
          (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
          THIRUVANANTHAPURAM - 695001, RESIDING AT OMKAR,
          SREERAM NAGAR LANE, SPRA-257, NETTAYAM P.O.,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695013.

    4     SASIDHARAN K.,
          AGED 65 YEARS, S/O. KRISHNAN C.,
          RETIRED FIELD ASSISTANT, JAN SHIKSHAN SANSTHAN
          (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
                              2

W.P.(C) No.41350 of 2023

                                                       2026:KER:12917


               THIRUVANANTHAPURAM - 695001, RESIDING AT
               VENGAVILA VEEDU, CHOORANADU, THEKKUMAKARA,
               VEDAMON P.O., ANCHAL, KOLLAM DISTRICT,
               PIN - 691306.

      5        SIVASANKARAN NAIR V.,
               AGED 63 YEARS, S/O. VELAYUDHAN NAIR E.,
               RETIRED FILED ASSISTANT, JAN SHIKSHAN SANSTHAN
               (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
               THIRUVANANTHAPURAM - 695001, RESIDING AT GEETHA
               BHAVANAM, POTTAYIL, MALAYINKEEZHU P.O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695571.

      6        A. ASOKAN,
               AGED 55 YEARS, S/O. APPUKUTTAN K.,
               FORMER FIELD ASSISTANT, JAN SHIKSHAN SANSTHAN
               (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
               THIRUVANANTHAPURAM - 695001, RESIDING AT
               THIRUVONAM, V.J. LANE, TC.22/22, SASTHAMANGALAM
               P.O., THIRUVANANTHAPURAM, PIN - 695010.

      7        SURESH KUMAR D.,
               AGED 54 YEARS, S/O. DAMODARAN P.,
               SWEEPER-CUM-FARASH, JAN SHIKSHAN SANSTHAN
               (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
               THIRUVANANTHAPURAM - 695001, RESIDING AT
               THIRUVATHIRA, KURUMPALLOR, KOTTARAKKARA P.O.,
               KOLLAM DISTRICT, PIN - 691506.

      8        SURESH KUMAR C.R.,
               AGED 54 YEARS, S/O. CHANDRASEKHARAN NAIR K., 1.
               PRESENTLY WORKING AS LDC, JAN SHIKSHAN SANSTHAN
               (FORMERLY SHRAMIK VIDYAPEETH), PULIMOODU,
               THIRUVANANTHAPURAM - 695001, RESIDING AT
               SREESABASREERAM, BHAJAMAMADAM ROAD, PEYAD P.O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695073.
                              3

W.P.(C) No.41350 of 2023

                                                        2026:KER:12917


               BY ADVS.
               SRI.GODWIN JOSEPH
               SRI.ANILKUMAR V.
               SRI.ARUN BABU B.

RESPONDENTS:

      1        UNION OF INDIA,
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF
               SCHOOL EDUCATION AND LITERACY, MINISTRY OF
               EDUCATION (FORMERLY MHRD), GOVERNMENT OF INDIA,
               SHASTRI BHAWAN, NEW DELHI, PIN - 110001.

      2        JOINT SECRETARY (ADULT EDUCATION)
               AND DIRECTOR GENERAL, NATIONAL LITERACY MISSION,
               MINISTRY OF EDUCATION (FORMERLY MHRD), GOVERNMENT
               OF INDIA, NEW DELHI, PIN - 110001.

      3        SECRETARY,
               MINISTRY OF SKILL DEVELOPMENT AND
               ENTREPRENEURSHIP, GOVERNMENT OF INDIA,
               SHRIRAM SHAKTI BHAWAN, RAFI MARG,
               NEW DELHI, PIN - 110001.

      4        THE JOINT SECRETARY (DIRECTORATE OF
               JAN SHIKSHAN SANSTHAN), MINISTRY OF SKILL
               DEVELOPMENT AND ENTREPRENEURSHIP, GOVERNMENT OF
               INDIA, 12/1, SHAHJAHAN ROAD, UPSC, JAMNAGAR ROAD,
               NEW DELHI, PIN - 110069.

      5        JAN SHIKSHAN SANSTHAN,
               (FORMERLY KNOWN AS SHRAMIK VIDYAPEETH),
               THIRUVANANTHAPURAM, REPRESENTED BY ITS CHAIRMAN,
               PULIMOODU, THIRUVANANTHAPURAM, PIN - 695001.

      6        DIRECTOR,
               JAN SHIKSHAN SANSTHAN, (FORMERLY KNOWN AS
                              4

W.P.(C) No.41350 of 2023

                                                       2026:KER:12917


               SHRAMIK VIDYAPEETH), THIRUVANANTHAPURAM,
               PULIMOODU, THIRUVANANTHAPURAM, PIN - 695001.

               BY ADVS.
               SRI.JAGADEESH LAKSHMAN
               SRI.BINNY THOMAS
               SRI.P.SREEKUMAR (SR.)
               SMT.HELEN P.A.
               SRI.ATHUL ROY
               SRI.INDRAJITH DILEEP
               SMT.AMALA ANNA THOTTUPURAM
               SRI.ABHILASH T.
               SMT.SYLAJA S.L., GOVERNMENT PLEADER.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      5

W.P.(C) No.41350 of 2023

                                                                        2026:KER:12917



                                  JUDGMENT

The petitioners were originally appointed as the staff of

"Shramik Vidyapeeth" which has been later renamed as "Jan

Shikshan Sansthans (hereinafter referred to as 'JSS')" -

represented by respondents 5 and 6. The petitioners had raised a

claim for pay parity with respect to Central Government

employees as well as Public Sector Undertakings insofar as the

petitioners were also appointed by following the selection

procedure etc., as are being undertaken while appointing the

Central Government employees. The prayer made as above was

not accepted. The petitioners as well as similar staff of JSS in other

States had approached the Apex Court, seeking the afore benefit.

By Ext.P26 order dated 11.07.2023, the Apex Court found that it

is ultimately for the petitioners to approach the High Courts

concerned, and in such circumstances, leaving open the liberty as

above, dismissed the writ petitions presented under Article 32 of

the Constitution of Inda. It is in such circumstances that the

petitioners are before this Court seeking for the following reliefs;

"i. Declare the Petitioners as the permanent employees, of the Central Government by considering that the 5 th

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Respondent Institution is presently part of the 3rd Respondent Ministry, Govt. of India and by confirming their service and status as regular employees of Jan Shikshan Sansthans from the date of their initial appointments.

ii. Declare that non-extending of benefits to the Petitioners as applicable to the Central Government Employees to the Petitioners herein (employees of JSS, Thiruvananthapuram) as extended to employees of JSS Delhi, is illegal and discriminatory.

iii. To Issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondents 1 to 4 to implement the recommendations of the 6th Central Pay Commission from 01.01.2006 and 7th Pay Commission from 01.01.2016 and to pay all the consequential benefits to the Petitioners herein (regular employees of Jan Shikshan Sansthans) at par with Central Government Employees and to grant them all consequential benefits.

iv. To issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondents 1 to 4 to release the arrears of revised benefits from 01.01.2006, i.e., the date from which the Pay Scales as per 6th CPC were implemented to other Central Autonomous Institutions/Central Government Employees, till date as per entitlement of regular staff of JSS.

v. To Issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondents 1 to 4

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to release the arrears of revised benefits from 01.01.2016, i.e., the date from which the Pay Scales as per 7th CPC were implemented to other Central Autonomous Institutions/Central Government Employees, till date as per entitlement of regular staff of JSS."

2. I have heard Sri.Godwin Joseph, the learned counsel

for the petitioners, Sri.Jagadeesh Lakshman, the learned Senior

Panel Counsel for respondents 1 to 4, as well as Sri.P.Sreekumar,

the learned Senior Counsel, instructed by Smt.Helen P.A., the

learned counsel for respondents 5 and 6.

3. It is brought to the notice of this Court that pursuant

to the directions issued by the Apex Court as noticed earlier,

similar issue was considered by the High Court of Karnataka,

leading to the pronouncement of Ext.P27 order. The matter has

been considered in extenso, by a learned Single Judge of the High

Court of Karnataka, ultimately finding as under;

"20. If the Scheme framed by the Union envisages a Board to manage the Scheme and if the Scheme also stipulates, not only the manner in which the salaries of the employees were to be paid, but also the manner in which they were to be recruited, it is obvious that the Union of India was, in essence, the Principal Employer. Merely because an institution is set up by the Government and arrangements are made through the

2026:KER:12917

Institution, the Union of India cannot disown its responsibility to pay those employees who had been appointed pursuant to the Scheme which had been floated through the SVPs.

21. In this view of the matter, it is clear that the petitioners were appointed to implement a Programme /Scheme flouted by the Union of India and the Scheme clearly stated that it was permissible for the Board of Management to engage the staff and pay the same pay-scales as are applicable to the Central Government employees, it is clear that the employees of the SVP, though recruited by the Board of Management of the SVP, would, nevertheless, be entitled to the same pay and other benefits that a Central Government employee holding a comparable post, is entitled under the Rules framed by the Union Government.

22. In light of the fact that the petitioners were employed pursuant to Recruitment Notifications issued and the process of selection, which was detailed in the Guidelines framed by the Government, was followed and the notification also assured them of the pay-scales, Dearness Allowance and other allowances on par with the Central Government Employees, the petitioners would be entitled to the same pay- scales, allowances and other benefits as that of a similarly placed Central Government employees holding a comparable post.

23. As a further consequence, all the benefits of the Central Government employees that are extended pursuant to 5th and 6th CPCs would also have to be extended to the petitioners.

24. As noticed above, the extension of 5th and 6th CPCs were denied only because of an outer limit set by the Ministry of

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Human Resources and Development, as indicated in the Inspection Report, and therefore, the Central Government would have to necessarily extend all the benefits which it has withheld indirectly by imposing a ceiling limit.

25. It is also contended by the learned counsel for the petitioners that in respect of the JSS, Delhi, the same benefits, which are available to the Central Government employees, had been extended and this discrimination is only in respect of the JSS, Bengaluru.

26. This contention is not seriously disputed. It is, therefore, clear that the petitioners would be entitled to the same pay- scales and allowances as are applicable to the Central Government employees, including the extension of 5th and 6th CPCs from the dates on which they fell due.

27. It is needless to state that the pensionary / terminal benefits that are applicable to the Central Government employees would also, as a consequence, be applicable to the employees of the SVPs, including the petitioners herein.

28. These benefits shall be computed and made over to the petitioners within a period of three months from the date of receipt of a certified copy of this order."

In my opinion, insofar as the issue has been extensively

considered by the High Court of Karnataka, which found that the

petitioners, having been appointed pursuant to the recruitment

notifications issued and the selection process conducted in

accordance with the guidelines framed by the Government, pay

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parity requires to be extended to the petitioners also, requires to

be accepted.

4. Though, Sri.Jagadeesh Lakshman, the learned Senior

Panel Counsel on behalf of respondents 1 to 4, pointed out that he

is disputing the contention which found favour with the High Court

of Karnataka as noticed in paragraph No.25 of Ext.P27 order, with

reference to the extension of benefits as regards JSS, Delhi, I am

of the opinion that insofar as that was only one among the reasons

pointed out in Ext.P27 order, the benefits are required to be

extended to the petitioners herein also for the other reasons

highlighted in the afore order. Though he also pointed out that the

order at Ext.P27 has been challenged before the High Court of

Karnataka, admittedly, no stay has been granted.

5. In that view of the matter, I am of the opinion that the

petitioners, similarly placed, also requires to be extended the

benefits as found to be due to them pursuant to Ext.P27 order.

6. At the same time, this Court takes note of the

contention raised by Sri.Sreekumar, the learned Senior Counsel

for respondents 5 and 6, that ultimately if an appropriate direction

is not issued as regards the requirement of payment by the Central

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Government, respondents 5 and 6 may have to face contempt in

subsequent proceedings. He would further point out that, it is only

when the funds are allocated by the Central Government,

respondents 5 and 6 could disburse payments to the petitioners

herein.

7. I find much force in the contention raised by the

learned Senior Counsel as above, especially since the learned

counsel for the petitioners, Sri.Godwin also states that it is for the

Central Government to make allocation of funds for meeting the

expenses required for extending benefits to the petitioners.

In such circumstances, I allow this writ petition, holding that

the petitioners would also be entitled for the benefits like pay,

service, status etc., as applicable to the regular employees in the

Central Government. It is for the petitioners to bring to the notice

of respondents 1 to 4, as regards this judgment and also seek

disbursement of appropriate funds for meeting the liability of

respondents 5 and 6.

Sd/-

HARISANKAR V. MENON JUDGE anm

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APPENDIX OF WP(C) NO. 41350 OF 2023

PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE APPOINTMENT LETTER OF THE PETITIONER 1 DATED 09.03.1990. Exhibit P1(a) A TRUE COPY OF THE APPOINTMENT LETTER OF THE PETITIONER 8 DATED 02.12.1993. Exhibit P2 A TRUE COPY OF THE PARTICULARS OF THE SHRAMIK VIDYAPEETHS / JAN SHIKSHAN SANSTHANS DATED NIL AND THE RESOLUTION ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 A TRUE COPY OF THE PARTICULARS OF THE SHRAMIK VIDYAPEETHS / JAN SHIKSHAN SANSTHANS DATED NIL AND THE RESOLUTION DATED 06.06.1978.

Exhibit P4 A TRUE COPY OF THE GUIDELINES FOR PLANNING AND ORGANIZATION OF SHRAMIK VIDYAPEETHS PUBLISHED IN THE YEAR 1979 BY THE 2ND RESPONDENT.

Exhibit P5 A TRUE COPY OF THE LETTER NO.

P1.D1.781/85 DATED 01.06.1984 ISSUED BY THE UNIVERSITY OF KERALA.

Exhibit P6 A TRUE COPY OF THE O.M. F. 5-43/84.DD1 (AE) DATED 22.06.1984 ISSUED BY THE 1ST RESPONDENT.

Exhibit P7 A TRUE COPY OF THE O.M. DATED 16.08.1984 BY THE 1ST RESPONDENT.

Exhibit P8 A TRUE COPY OF THE LETTER DATED 29.12.1984 ISSUED BY THE 1ST RESPONDENT. Exhibit P9 A TRUE COPY OF THE REPORT DATED 30.09.1989 ISSUED BY THE EXPERTS GROUP OF THE 2ND RESPONDENT.

Exhibit P10 A TRUE COPY OF THE O.M. NO. F.5-39/89- DD.III (AE) DATED 09.11.1989 ISSUED BY THE 1ST RESPONDENT.

Exhibit P11 A TRUE COPY OF THE LETTER DATED 23.02.1990 ISSUED BY THE 1ST RESPONDENT.

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Exhibit P12 A TRUE COPY OF THE O.M. NO. 8-3/84.D.III (AE) DATED 21.10.1994 ISSUED BY THE 1ST RESPONDENT.

Exhibit P13 A TRUE COPY OF THE LETTER DATED 23.01.1998 ISSUED BY THE DIRECTORATE OF ADULT EDUCATION, MINISTRY OF EDUCATION (FORMERLY MHRD) GOVT. OF INDIA.

Exhibit P14 A TRUE COPY OF THE LIST OF THE SVPS IN THE REPORT ISSUED BY THE DIRECTORATE OF ADULT EDUCATION IN OCTOBER 1998.

Exhibit P15 A TRUE COPY OF THE LETTER DATED 01.07.1999 ISSUED BY THE DIRECTOR GENERAL, NATIONAL LITERACY MISSION. Exhibit P16 A TRUE COPY OF THE JUDGMENT DATED 13.07.2010 IN W.P.(C) NO. 25097/1999 OF THE HON'BLE HIGH COURT OF ANDHRA PRADESH. Exhibit P17 A TRUE COPY OF THE NOTIFICATION DATED 05.05.2000 ISSUED BY THE 1ST RESPONDENT. Exhibit P18 A TRUE COPY OF THE LETTER DATED 15.09.2000 ISSUED BY THE 1ST RESPONDENT ALONG WITH ITS REVISED FINANCIAL PATTERN. Exhibit P19 A TRUE COPY OF THE O.M. NO. 7/23/2008-E-

III (A) DATED 30.09.2008 ISSUED BY THE MINISTRY OF FINANCE, GOVERNMENT OF INDIA. Exhibit P20 A TRUE COPY OF THE REPORT OF EVALUATION DATED 11.02.2009 SUBMITTED BY THE TEAM FROM INDIAN INSTITUTE OF MANAGEMENT, BANGALORE, TO THE 2ND RESPONDENT. Exhibit P21 A TRUE COPY OF THE INTERIM ORDER DATED 29.01.2014 IN W.P.(C) NO. 29167/2023 OF THIS HON'BLE COURT.

Exhibit P22 A TRUE COPY OF THE RTI REPLY DATED 08.01.2016 ISSUED BY THE 1ST RESPONDENT. Exhibit P23 A TRUE COPY OF THE JUDGMENT DATED 04.12.2014 IN W.P.(C) NO. 5594/2010 OF THE HON'BLE HIGH COURT OF GUWAHATI.

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Exhibit P24 A TRUE COPY OF THE JUDGMENT DATED 13.06.2016 IN W.A. NO. 205/2016 OF THE HON'BLE HIGH COURT OF GUWAHATI.

Exhibit P25 A TRUE COPY OF THE ORDER DATED 23.01.2017 IN SLP(C) NO. 1541/2017 OF THE HON'BLE SUPREME COURT OF INDIA.

Exhibit P26 A TRUE COPY OF THE ORDER DATED 11.07.2023 IN W.P.(C) NO. 1113/2017 OF THE HON'BLE SUPREME COURT OF INDIA.

Exhibit P27 A TRUE COPY OF THE JUDGMENT DATED 29.09.2023 IN W.P.(C) NO. 27379/2016 AND CONNECTED CASES OF THE HON'BLE HIGH COURT OF KARNATAKA.

Exhibit P28 A TRUE COPY OF THE DRAFT MINUTES DATED 02.08.1991 OF THE 15TH MEETING OF BOARD OF MANAGEMENT OF SHRAMIK VIDYAPEETH, THIRUVANANTHAPURAM.

Exhibit P29 A TRUE COPY OF THE CERTIFICATES DATED NIL ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO. 1.

Exhibit P29(a) A TRUE COPY OF THE CERTIFICATES DATED NIL ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO. 2.

Exhibit P29(b) A TRUE COPY OF THE CERTIFICATES DATED NIL ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO. 4.

Exhibit P29(c) A TRUE COPY OF THE CERTIFICATES DATED NIL ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO. 7.

Exhibit P29(d) A TRUE COPY OF THE CERTIFICATES DATED NIL ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO. 8.

Exhibit P30 A TRUE COPY OF THE LETTER NO. F.11- 5/2012-NLM-3 DATED 29.08.2012 ISSUED BY THE 1ST RESPONDENT.

Exhibit P31 A TRUE COPY OF THE RELEVANT PAGES OF THE REPORT OF THE NATIONAL CONFERENCE OF THE

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DIRECTORS OF SHRAMIK VIDYAPEETHS, SEPTEMBER 24-25, 1997 AT MUMBAI, ISSUED BY THE DIRECTORATE OF ADULT EDUCATION, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, GOVERNMENT OF INDIA.

Exhibit P32 A TRUE COPY OF THE LETTER NO. CE(HQ)/V/3- 1/INTMN/2015-16/68 DATED 27.05.2015 ISSUED FROM THE OFFICE OF THE OFFICE OF PRINCIPAL DIRECTOR OF AUDIT (CENTRAL), CHENNAI.

Exhibit P33                A TRUE COPY OF THE WEBPAGE WITH REGARD TO
                           JAN    SHIKSHAN    SANSTHAN    AND    ITS

ORGANIZATIONAL STRUCTURE, AS OBTAINED FROM THE OFFICIAL WEBSITE OF THE 3RD RESPONDENT MINISTRY.

Exhibit P34 A TRUE COPY OF THE LETTER D.O. NO. F.5- 39/83DIII(AE) DATED 11.05.1984 ISSUED BY THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS Exhibit R3(a) THE TRUE COPY OF THE ORDER OF SETTING UP OF SHRAMIK VIDYAPEETH AT TRIVANDRUM UNDER THE AUSPICES OF THE UNIVERSITY OF KERALA DATED 01-06-1984.

Exhibit R3(b) THE TRUE COPY OF THE SERVICE AND RECRUITMENT REGULATIONS FOR THE EMPLOYEES OF THE SHRAMIK VIDYAPEETH THIRUVANANTHPURAM DATED 01-11-1995. Exhibit R3(c) THE TRUE COPY OF THE MINUTES OF THE 24TH MEETING OF THE BOARD OF MANAGEMENT OF SHRAMIK VIDYAPEETH THIRUVANATHAPURAM DATED 18-10-1995.

Exhibit R3(d)(i) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 1ST PETITIONER DATED 10-11-1995.

Exhibit R3(d)(ii) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 2ND PETITIONER DATED 10-11-1995.

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Exhibit R3(d)(iii) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 3RD PETITIONER IS DATED 09-11-1995.

Exhibit R3(d)(iv) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 4TH PETITIONER IS DATED 09-11-1995.

Exhibit R3(d)(v) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 5TH PETITIONER DATED 09-11-1995.

Exhibit R3(d)(vi) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 6TH PETITIONER DATED 09-11-1995.

Exhibit R3(d)(vii) THE TRUE COPY OF THE ACKNOWLEDGEMENT AND AGREEMENT DULY SIGNED BY THE 8TH PETITIONER DATED 09-11-1995.

Exhibit R3 (e) THE TRUE COPY OF THE ORDER SETTING UP SHRAMIK VIDYAPEETH, DELHI DATED 11-08- 1975.

Exhibit R3(f) THE TRUE COPY OF LETTER SANCTIONING THE POSTS FOR DELHI JSS DATED 24-03-1976. Exhibit R3(g) THE TRUE COPY OF THE SANCTION LETTER FOR TEMPORARY POST OF PROGRAMME ASSISTANT DELHI DATED 24-05-1976.

Exhibit R3(h) THE TRUE COPY OF THE LETTER DATED 08-06- 1976 SENT TO ACCOUNTANT GENERAL DECLARING THE DIRECTOR SHRAMIK VIDAYAPEET AS HEAD OF OFFICE.