Citation : 2026 Latest Caselaw 1581 Ker
Judgement Date : 13 February, 2026
2026:KER:12512
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 13TH DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947
WP(C) NO. 3501 OF 2025
PETITIONER:
CORPORATE MANAGER,
CMS SCHOOLS,
DIOCESE OF MADHYA KERALA (CSI),
NORTON CLERGY HOME, CATHEDRAL ROAD,
KOTTAYAM, PIN - 686001
BY ADVS.
SHRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SRI.MANU SRINATH
SHRI.LIJO JOHN THAMPY
SMT.NIVEDITA MUCHILOTE
SHRI.RIYAS M.B.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF HIGHER SECONDARY EDUCATION,
HOUSING BOARD BUILDINGS,
THIRUVANANTHAPURAM, PIN - 695014
3 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, CHENGANOOR,
ALAPPUZHA, PIN - 689121
4 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION,
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KOTTAYAM, PIN - 686001
5 TIGI CHRISTY THOMAS (HSST ZOOLOGY),
AGED 43 YEARS,
D/O LATE THOMAS K. GEORGE,
BISHOP HODGES HIGHER SECONDARY SCHOOL,
MAVELIKKARA, ALAPPUZHA, PIN - 690101
6 STEPHIN MERIN STEPHEN,
KALATHIKUTTIYIL HOUSE, NEDUVARAMCODE P.O.,
THURUTHIMEL, CHENGANOOR,
ALAPPUZHA, PIN - 689121
*ADDL.7 ASWATHY ALEX,
W/O. ALEXANDER PHILIP, HSST (ZOOLOGY),
C.M.S. H.S.S., MALLAPPALLY, PATHANAMTHITTA
*(ADDITIONAL 7TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 10.12.2025 IN I.A. NO.1 OF 2025 IN
WPC No.3501 OF 2025).
BY ADVS.
SMT.PRINCY XAVIER, SR.GOVERNMENT PLEADER
SRI.JACOB P.ALEX
SHRI.V.A.MUHAMMED
SRI.P.MOHANDAS (ERNAKULAM)
SRI.JOSEPH P.ALEX
SHRI.MANU SANKAR P.
SHRI.AMAL AMIR ALI
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
DR.K.P.SATHEESAN (SR.)
SRI.PRESAD V.G.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.12.2025, ALONG WITH WP(C).3546/2025, 3584/2025 AND
CONNECTED CASES, THE COURT ON 13.02.2026 DELIVERED THE
FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 13TH DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947
WP(C) NO. 3546 OF 2025
PETITIONER:
TIGI CHRISTY THOMAS,
AGED 44 YEARS,
D/O LATE THOMAS K GEORGE,
BISHOP HODGES HIGHER SECONDARY SCHOOL,
MAVELIKKARA, ALAPPUZHA DIST.,
(MRS TIGI CHRISTY THOMAS KUNNAYATHU G VILLA.
MANKUZHI, PULLIKANAKKU PO KAYAMKULAM.
ALAPPUZHA (DIST), PIN - 690101
BY ADVS.
SRI.JACOB P.ALEX
SRI.JOSEPH P.ALEX
SHRI.MANU SANKAR P.
SHRI.AMAL AMIR ALI
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDINGS,
THIRUVANANTHAPURAM, PIN - 695014
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3 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION,
KOTTAYAM, PIN - 686001
4 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, CHENGANOOR,
ALAPPUZHA, PIN - 689121
5 CORPORATE MANAGER,
CMS SCHOOLS, DIOCESE OF MADHYA KERALA (CSI),
NORTON CLERGY HOME, CATHEDRAL ROAD,
KOTTAYAM, PIN - 686001
6 STEPHIN MERIN STEPHEN,
KALATHIKUTTIYIL HOUSE,
NEDUVARAMCODE PO, THURUTHIMEL,
CHENGANNOOR, ALAPPUZHA, PIN - 689126
BY ADVS.
SHRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SHRI.V.A.MUHAMMED
SRI.MANU SRINATH
SHRI.LIJO JOHN THAMPY
SMT.NIVEDITA MUCHILOTE
SHRI.RIYAS M.B.
SHRI.PRESAD V.G.
SMT.PRINCY XAVIER, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.12.2025, ALONG WITH WP(C).3501/2025 AND CONNECTED
CASES, THE COURT ON 13.02.2026 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 13TH DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947
WP(C) NO. 3584 OF 2025
PETITIONER:
STEPHIN MERIN STEPHEN,
AGED 32 YEARS,
WIFE OF KISHORE ISSAC
HIGHER SECONDARY SCHOOL, TEACHER (JUNIOR)
ZOOLOGY B M G HIGHER SECONDARY SCHOOL,
KOTTAYAM DISTRICT, PIN - 686001
BY ADVS.
SHRI.V.A.MUHAMMED
SHRI.PRESAD V.G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY EDUCATION WING),
NEW BUILDINGS, MULLOOR LANE,
JAGATHY,
THIRUVANANTHAPURAM,
PIN - 695014
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3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION,
OFFICE OF THE R D D H S E, CHENGANNUR,
ALAPPUZHA DISTRICT, PIN - 689121
4 THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION
OFFICE OF THE R D D H S E, VAYASKARAKUNNU,
KOTTAYAM DISTRICT, PIN - 686001
5 THE CORPORATE MANAGER,
CORPORATE AGENCY OF C M S SCHOOLS,
DIOCESE OF MADHYA KERALA
(CHURCH OF SOUTH INDIA) KOTTAYAM,
PIN - 686001
6 THE PRINCIPAL,
B M G HIGHER SECONDARY SCHOOL,
KOTTAYAM, PIN - 686001
BY ADVS.
SMT.PRINCY XAVIER, SR. GOVERNMENT PLEADER
SHRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SRI.MANU SRINATH
SHRI.LIJO JOHN THAMPY
SMT.NIVEDITA MUCHILOTE
SHRI.RIYAS M.B.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.12.2025, ALONG WITH WP(C).3501/2025 AND CONNECTED
CASES, THE COURT ON 13.02.2026 DELIVERED THE FOLLOWING:
2026:KER:12512
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 13TH DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947
WP(C) NO. 6890 OF 2025
PETITIONER:
ASWATHY ALEX,
AGED 48 YEARS,
W/O. ALEXANDER PHILIP, HSST (ZOOLOGY),
C.M.S. H.S.S., MALLAPPALLY,
PATHANAMTHITTA,
RESIDING AT KUNNAYYATHU PUTHEN VEEDU,
PULLIKANAKKU P.O.,
KAYAMKULAM,
ALAPPUZHA, PIN - 690537
BY ADVS.
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
DR.K.P.SATHEESAN (SR.)
RESPONDENT:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
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2 DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, CHENGANOOR,
ALAPPUZHA, PIN - 689121
4 THE CORPORATE MANAGER,
CMS SCHOOLS DIOCESE OF MADHYA KERALA (CSI),
NORTON CLERGY HOME,
CATHEDRAL ROAD, KOTTAYAM, PIN - 686001
5 TIGI CHRISTY THOMAS,
(HSST ZOOLOGY),
BISHOP HODGES HIGHER SECONDARY SCHOOL,
MAVELIKKARA, ALAPPUZHA, PIN - 690101
6 STEPHIN MERIN STEPHEN,
KALATHIKUTTIYIL HOUSE,
NEDUVARAMCODE P.O., THURUTHIMEL,
CHENGANOOR, ALAPPUZHA, PIN - 689121
BY ADVS.
SMT.PRINCY XAVIER, SR.GOVERNMENT PLEADER
SHRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SRI.JACOB P.ALEX
SHRI.V.A.MUHAMMED
SRI.JOSEPH P.ALEX
SHRI.MANU SANKAR P.
SHRI.AMAL AMIR ALI
SRI.MANU SRINATH
SHRI.LIJO JOHN THAMPY
SMT.NIVEDITA MUCHILOTE
SHRI.RIYAS M.B.
SHRI.PRESAD V.G.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.12.2025, ALONG WITH WP(C).3501/2025 AND CONNECTED
CASES, THE COURT ON 13.02.2026 DELIVERED THE FOLLOWING:
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N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.3501, 3546, 3584 and 6890 of 2025
`````````````````````````````````````````````````````````````
Dated this the 13th day of February, 2026
JUDGMENT
~~~~~~~~~
All these writ petitions relate to appointment to the post
of HSST Junior (Zoology) in the BMHSS, Kottayam and
appointment to the post of HSST (Zoology) in BHHSS,
Mavelikkara. Hence, they are heard together and disposed of
by a common judgment. The parties and exhibits are referred
to in this judgment as they are described/marked in W.P.(C)
No.3501/2025, for convenience.
2. Corporate Manager of CMS Schools,
Kottayam is the petitioner in W.P.(C) No.3501/2025. The 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
petitioner seeks to set aside Ext.P17 order dated 18.12.2024 of
the 1st respondent-State of Kerala and to direct the 4th
respondent-Regional Deputy Director to approve the
appointment of the 5th respondent as HSST Junior (Zoology) in
BMGHSS, Kottayam with effect from 06.06.2019 and as HSST
(Zoology) in BHHSS, Mavelikkara with effect from 01.06.2020.
3. W.P.(C) No.3546/2025 is filed by the 5th
respondent (who is presently working as HSST under the
petitioner) in W.P.(C) No.3501/2025 seeking the same relief.
W.P.(C) No.3584/2025 is filed by the 6th respondent in W.P.(C)
No.3501/2025 and who was appointed as HSST Junior under
the petitioner, seeking to approve the appointment of the 6th
respondent as HSST Junior (Zoology) from 06.06.2019 and
HSST (Zoology) from 01.06.2022 in implementation of Ext.P17
order.
4. W.P.(C) No.6890/2025 has been filed by one
Aswathy Alex, who is also working as HSST (Zoology) in CMS 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
HSS, Mallappally seeking to quash order dated 10.01.2025 to
the extent of refusing to approve her appointment, from
11.07.2023.
5. The petitioner in W.P.(C) No.3501/2025 states
that he is the Corporate Manager of CMS Schools, a corporate
educational agency of CSI Madhyakerala Dioceses, Kottayam.
The educational agency runs a number of Schools. When a
vacancy of HSST Junior (Zoology) arose in BMHSS, Kottayam
on 01.06.2017 consequent to the promotion of Smt. Elizabeth
Mathew, a notification was issued. Another vacancy of HSST
(Zoology) arose in BHHSS, Mavelikkara consequent to the
transfer of Smt. Elizabeth Mathew, HSST (Zoology) to
BMGHSS, Kottayam. Ext.P2 notification dated 15.06.2018 was
published to fill up the said post.
6. The 5th respondent submitted Ext.P4
application and the 6th respondent submitted Ext.P3 application.
The 5th respondent had prior experience as Guest Lecturer and 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
Teacher in various Colleges/Schools. Selection Committee
constituted had a nominee who was Additional Secretary to
Government. In the interview conducted, the 5 th respondent
stood at rank No.1 and the 6th respondent stood at rank No.2.
7. Therefore, the 5th respondent was appointed
as HSST (Zoology) in BHHSS, Mavelikkara and the 6 th
respondent was appointed as HSST Junior (Zoology) in
BMHSS, Kottayam. While so, one Smt. Susan Goerge, HSST
(Natural Science), BIGHSS, Pallom raised a claim for by-
transfer appointment to the post of HSST Junior (Zoology)
submitting an application dated 14.06.2019. She also claimed
appointment by transfer to the post of HSST (Zoology), against
the post to which the 5th respondent was appointed.
8. The 4th respondent heard the petitioner and
the 6th respondent and directed the petitioner to make by-
transfer appointment to the post of HSST Junior in BMGHSS,
Kottayam. The 3rd respondent also considered the claim raised 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
by Susan George for appointment to the post of HSST
(Zoology) in BHHSS, Mavelikkara in which the 5th respondent
was appointed. The 3rd respondent ordered by-transfer
appointment against the said vacancy.
9. Though the petitioner challenged the two
orders passed in favour of the said Susan George, the
Government issued Ext.P9 order dated 18.12.2020 rejecting
the challenge against Exts.P7 and P8 orders. In W.P.(C)
No.2548/2021 filed by the said Smt. Susan George, this Court
directed the petitioner to prepare the seniority list of HSST
(Zoology). Accordingly, the petitioner prepared the seniority list
and forwarded to the 2nd respondent.
10. The Government ordered appointment of Smt.
Susan George as HSST (Zoology) in BHHSS, Mavelikkara with
effect from 06.06.2019 notionally after cancelling the
appointment given to the 5th respondent. The petitioner shifted
the 5th respondent as HSST Junior in BMHSS, Kottayam with 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
effect from 06.06.2019, considering her rank in the common
rank list, her age and her experience. Consequently, the
appointment of the 6th respondent was cancelled.
11. The petitioner issued Ext.P12 order confirming
the cancellation of appointment of the 6th respondent. The 6th
respondent challenged Ext.P12 in W.P.(C) No.30477/2022.
The 6th respondent again filed a revision before the 1st
respondent and W.P.(C) No.33403/2022 in this Court. This
Court directed the 1st respondent to consider the revision
petition as per Ext.P14 judgment. The 1st respondent allowed
the revision filed by the 6th respondent and directed approval of
appointment of the 6th respondent as HSST Junior (Zoology)
with effect from 06.06.2019.
12. The petitioner states that Ext.P17 order is
illegal. When, among the two vacancies notified, one vacancy
was not available, the 5th respondent who is the first rank holder
ought to have been appointed in the available vacancy. In 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
W.P.(C) No.3546/2025, the 5th respondent also took the same
stand.
13. In W.P.(C) No.3584/2025, the 6th respondent
stated that she was appointed as HSST Junior (Zoology) after a
selection process and that the 5th respondent has no claim over
the post. However, the Manager ordered to shift the 5th
respondent to the post occupied by the 6th respondent. The 6th
respondent stated that there are many number of vacancies of
HSST (Zoology) and HSST Junior (Zoology) available under
the Management and hence there is no requirement for
accommodating the 5th respondent or for cancelling the
appointment of the 6th respondent.
14. In W.P.(C) No.6890/2025, the petitioner
Aswathy Alex submitted that she is presently working as HSST
(Zoology) in CMS HSS, Mallappally on promotion on
11.06.2023. In fact, she was eligible for promotion as HSST in
2018 itself. The said Aswathy Alex stated that in the year 2019, 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
there were 7 vacancies available for by-transfer appointment in
the cadre of HSST Junior. She is entitled to get promoted to
any one of the remaining vacancies of HSST Junior in the year
2019.
15. In W.P.(C) No.3501/2025, the Regional
Deputy Director filed a counter affidavit. The Regional Deputy
Director submitted that Smt. Susan George was appointed as
HSST (Zoology) after cancelling the appointment given to the
5th respondent. As per Ext.P17, the Government issued order
directing to appoint the 6th respondent as HSST Junior with
effect from 06.06.2019 and as HSST (Zoology) with effect from
01.06.2022. Before issuing Ext.P17 order, all parties
concerned were heard and the facts were thoroughly verified
and confirmed by the 1st respondent. Therefore, there is no
illegality in Ext.P17.
16. The petitioner filed a counter affidavit in W.P.
(C) No.6890/2025. The petitioner submitted that the 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
appointment of Aswathy Alex with effect from 11.07.2023 is
maintainable. But, she is ineligible for appointment as HSST /
HSST Junior against any vacancy prior to 22.07.2018 as
Aswathy Alex did not possess SET qualification.
17. I have heard the learned counsel for the
petitioners in all the writ petitions and the learned Government
Pleader representing the 1st respondent.
18. Considering the facts emerging from the
pleadings, it is evident that the issue arose due to the failure on
the part of the Manager to draw seniority lists promptly and due
to an integrated selection made for appointment to the post of
HSST and HSST Junior, though separate notifications were
published and separate applications were invited for
appointment to both the posts.
19. Ext.P1 is the notification for appointment to
the post of HSST Junior and Ext.P2 is the notification for
recruitment of HSST. The 5th respondent in her Ext.P4 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
application, has indicated that the application is for appointment
to the post of HSST (Zoology). At the same time, Ext.P3
application submitted by the 6th respondent does not give the
name of the post but only states that the application is for
appointment in the subject Zoology. The Selection Committee
proceeded to make a consolidated select list for both the posts.
Ext.P6 rank list would show that the 5th respondent was ranked
No.1 and the 6th respondent was ranked No.2.
20. The 5th respondent was appointed as HSST
(Zoology) in the Mavelikkara School and the 6th respondent was
appointed as HSST Junior (Zoology) in Kottayam School. Both
the appointments were made on 01.06.2019. One HSST under
the Corporate Management Smt. Susan George filed W.P.(C)
No.17533/2019 seeking appointment to one of the posts of
HSST. Pursuant to the common judgment in W.P.(C)
No.7009/2021 and W.P.(C) No.2548/2021, this Court delivered
judgment dated 30.06.2022, pursuant to which the aforesaid 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
Smt. Susan George had to be given by-transfer promotion as
HSST.
21. In order to appoint the said Susan George as
HSST, the 5th respondent was removed from the said post and
Smt. Susan George was appointed as HSST. As the 5th
respondent was rank No.1 in the merit list, the Manager
deemed it fit to remove the 2 nd rank holder - 6th respondent from
the post of HSST Junior and to accommodate the 5th
respondent against that post. It is the legality of the said
appointment which is in issue.
22. Had the Management resorted to separate
selection process and had drawn separate rank list for the two
vacancies of HSST and HSST Junior, the issue would not have
arisen. This should have been so done, especially in view of
the fact that the recruitment to the two posts was pursuant to
two different recruitment notifications.
2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
23. When Smt. Susan George is appointed as
HSST, it is the 5th respondent who will have to be removed from
the post of HSST in order to accommodate Susan George.
The 6th respondent had worked as HSST Junior (Zoolog)y in
the Kottayam School from 06.06.2019 to 25.07.2022 against a
promotion vacancy. The Director of General Education has
directed that the 6th respondent can be appointed in the
vacancy of HSST which arose in the CHMHSS, Mallappally on
01.04.2022. In the consequential vacancy of HSST Junior
(Zoology), the 5th respondent also can be accommodated. It is
in these circumstances that the 1st respondent directed that the
5th respondent be accommodated as HSST Junior (Zoology) in
Kottayam Baker Memorial School.
24. As far as Smt. Aswathy Alex (petitioner in
W.P.(C) No.6890/2025) is concerned, her claim is against the
vacancy of HSST (Zoology) in CMS HSS, Mallappally with
effect from 11.07.2023. In Ext.P3 order dated 10.01.2025, it 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
has been found that the 6th respondent has superior claim over
the post. Therefore, the claim of the said petitioner in W.P.(C)
No.6890/2025 is unsustainable.
25. In the afore facts of the case, I find no illegality
in Ext.P17 G.O.(MS) dated 18.12.2024. The writ petitions are
therefore disposed of as follows:
(i) W.P.(C) No.3501/2025, W.P.(C)
No.3546/2025 and W.P.(C) No.6890/2025 are
dismissed.
(ii) W.P.(C) No.3584/2025 is disposed of
directing the respondents to grant approval to
the appointment of the petitioner effected as
per Ext.P1.
Sd/-
N. NAGARESH, JUDGE aks/11.02.2026 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
APPENDIX OF WP(C) NO. 3501 OF 2025
PETITIONER'S EXHIBITS:
Exhibit P1 A TRUE COPY OF NOTIFICATION ISSUED BY THE PETITIONER IN DEEPIKA DAILY DATED 04.04.2017 Exhibit P2 A TRUE COPY OF NOTIFICATION PUBLISHED BY THE PETITIONER IN DEEPIKA DAILY DATED 15.06.2018 Exhibit P3 A TRUE COPY OF APPLICATION SUBMITTED BY THE 6TH RESPONDENT ON 11.06.2018 Exhibit P4 A TRUE COPY OF APPLICATION SUBMITTED BY THE 5TH RESPONDENT ON 14.06.2018 Exhibit P5 A TRUE COPY OF G.O.(RT) NO.
466/2029/G.EDN DATED 04.02.2019 OF THE 1ST RESPONDENT Exhibit P6 A TRUE COPY OF RANK LIST OF CANDIDATES APPEARED FOR THE INTERVIEW AND THE STATEMENT OF SCORES ALLOTTED DURING INTERVIEW ON 21.02.2019, SIGNED AND ENDORSED BY THE SELECTION COMMITTEE MEMBERS Exhibit P7 A TRUE COPY OF THE ORDER NO.
B2/4251/2019/RDD/HSV KOTTAYAM DATED 03.11.2019 Exhibit P8 A TRUE COPY OF THE ORDER NO.
5594/C9/2019/RDD/CNGR DATED 20.09.2019 OF THE 3RD RESPONDENT Exhibit P9 A TRUE COPY OF THE GO(RT)NO. 3352/2020 G.EDN DATED 18.12.2020 Exhibit P10 A TRUE COPY OF THE ORDER NO. 29/2021 DATED 19.03.2021 Exhibit P11 A TRUE COPY OF THE COMMON JUDGEMENT DATED 30.06.2022 IN WP(C) 7009/2021 AND WP(C) 2548/2021 OF THE HONOURABLE HIGH COURT Exhibit P12 A TRUE COPY OF ORDER NO. 32/2022 DATED 25.07.2022 ISSUED BY THE PETITIONER.
2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
Exhibit P13 A TRUE COPY OF JUDGMENT DATED 26.09.2022 IN W.P.(C) 30477/2022 OF THE HONOURABLE HIGH COURT Exhibit P14 A TRUE COPY OF JUDGMENT DATED 20.10.2022 IN W.P.(C) NO. 33401 OF 2022 OF THE HONOURABLE HIGH COURT Exhibit P15 A TRUE COPY OF LETTER NO. A4/10/2022 G.EDN.D DATED 04.11.2022 Exhibit P16 A TRUE COPY OF THE HEARING NOTE SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P17 A TRUE COPY OF G.O(RT) NO.
8920/2024/G.EDN. DATED 18.12.2024.
2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
APPENDIX OF WP(C) NO. 3546 OF 2025
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE CSI CHURCH MONTHLY MAGAZINE - TREASURY OF KNOWLEDGE, JUNE 2018 WHEREIN ADVERTISEMENT ISSUED BY THE 5TH RESPONDENT IS PUBLISHED.
Exhibit P2 TRUE COPY OF THE LIST OF APPLICANTS TO THE POST OF HSST (ZOOLOGY) PUBLISHED BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE RANK LIST -
CONSOLIDATED STATEMENT OF SCORES PUBLISHED BY THE 5TH RESPONDENT AFTER INTERVIEW
Exhibit P4 TRUE COPY OF THE APPOINTMENT ORDER DATED 06-06-2019 ISSUED BY THE 5TH RESPONDENT APPOINTING PETITIONER AS HSST IN BHHSS, MAVELIKKARA
Exhibit P5 TRUE COPY OF THE ORDER NO. 29 OF 2021 DATED 19-03-2021 ISSUED BY THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE APPOINTMENT ORDER NO.
30/2022 DATED 19-03-2021 ISSUED BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE JUDGMENT IN TIGI CHRISY THOMAS V. STATE OF KERALA 2022 (5) KHC 132
Exhibit P8 TRUE COPY OF THE COVERING LETTER DATED 03-08-2022 ISSUED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT 2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
Exhibit P9 TRUE COPY OF THE APPOINTMENT ORDER BEARING NO. 28/2023 DATED 01-06-2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P10 TRUE COPY OF THE GO (RT.) NO.
8920/2024/GEDN DATED 18-12-2024
RESPONDENTS' EXHIBITS:
Exhibit R-6 (a) True copy of the Proceedings and Minutes of the selection committee held on 20.02.2019 to 21.02.2019.
2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
APPENDIX OF WP(C) NO. 3584 OF 2025
PETITIONER'S EXHIBITS:
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED 06.06.2019.
Exhibit P-2 TRUE COPY OF THE SELECTION COMMITTEE MINUTES Exhibit P-3 TRUE COPY OF THE ORDER NO. 32/22 DATED 25.07.2022 Exhibit P-4 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 29.09.2022 Exhibit P-5 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 33403/2022 DATED 20.10.2022 Exhibit P-6 TRUE COPY OF THE G.O. (RT.) NO.
8920/2024/GEDN DATED 18.12.2024.
2026:KER:12512 W.P.(C) No.3501/2025 & connected cases
APPENDIX OF WP(C) NO. 6890 OF 2025
PETITIONER'S EXHIBITS:
Exhibit -P1 TRUE COPY OF THE ORDER PROMOTING THE PETITIONER AS HSST (ZOOLOGY) IN CMS H.S.S., MALLAPPALLY WITH EFFECT FROM 11-07-2023 ISSUED BY THE 4TH RESPONDENT Exhibit -P2 TRUE COPY OF THE PROPOSAL FORWARDED BY 4TH RESPONDENT TO THE 3RD RESPONDENT DATED 17-07-2023 FOR APPROVING THE APPOINTMENT OF THE PETITIONER AS HSST (ZOOLOGY) Exhibit -P3 TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/2141/2023-C4 DATED 10-01- 2025 ISSUED BY THE 3RD RESPONDENT RESPONDENTS' EXHIBITS:
Exhibit R5(a) True copy of the List of Applicants to the post of HSST (Zoology) published by the 4th respondent Exhibit R5(b) True copy of the Rank List -
Consolidated Statement of Scores published by the 4th respondent after interview Exhibit R6(a) True copy of the Proceedings and minutes of the Selection Committee of HSST Teachers held at the CSI Retreat Center Kottayam on 20.02.2019 to
21.02.2019.
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