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Kerala High Court
K.P.Ashokan vs State Of Kerala Represented By The ... on 5 January, 2026
Author: T.R.Ravi
Bench: T.R.Ravi
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947
WP(C) NO. 37669 OF 2024
PETITIONER:
VINCENT.T
AGED 57 YEARS
S/O.A.TITUS, DRIVER GR. II (RETD.),
KERALA STATE ROAD TRANSPORT CORPORATION,
VELLANAD DEPOT,VELLANAD- 695543
THIRUVANANTHAPURAM DISTRICT AND RESIDING AT V.S.
BHAVAN,
MEKKE NEDIYAVILA,
KADUKKAMOODU,
URIAKODE-P.O., VELLANAD,
THIRUVANANTHAPURAM
BY ADV SRI.N.UNNIKRISHNAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
TRANSPORT (A) DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
2 KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM REPRESENTED BY ITS CHAIRMAN AND
MANAGING DIRECTOR,
PIN - 695023
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-2-
3 THE EXECUTIVE DIRECTOR (ADMINISTRATION)
KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN - 695023
4 THE DISTRICT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION, VELLANAD
DEPOT, VELLANAD, THIRUVANANTHAPURAM, PIN - 695543
BY ADV SHRI.DEEPU THANKAN, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
5.1.2026, ALONG WITH WP(C)NOS.43566/2024 AND 1036/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947
WP(C) NO. 43566 OF 2024
PETITIONERS:
1 K.P.ASHOKAN
AGED 50 YEARS
S/O GOVINDAN, AGED 50 YEARS, CONDUCTOR GR. II, KERALA
STATE ROAD TRANSPORT CORPORATION, KASRGOD DEPOT AND
RESIDING AT KUNJIPARAMPATH HOUSE. ELANGOTTU POST
OFFICE, PANOOR, KANNUR, PIN - 670692
2 M. DINESHAN
AGED 50 YEARS
S/O GOVINDAN, CONDUCTOR GR. II, KERALA STATE ROAD
TRANSPORT CORPORATION, KASARGOD DEPOT AND RESIDING AT
CHANDAN KUNNUMEL HOUSE. MUDHIYANGA POST OFFICE, VIA
PATHAYAKUNNU, KANNUR, PIN - 670691
BY ADV SRI.N.UNNIKRISHNAN
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE
GOVERNMENT
TRANSPORT (A) DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR .,
PIN - 695023
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-4-
3 THE EXECUTIVE DIRECTOR (ADMINISTRATION)
KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT
BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN - 695023
4 THE ASSISTANT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION, KASARGOD
DEPOT, KASARGOD, PIN - 671121
BY ADVS.
SHRI.DEEPU THANKAN, SC, KSRTC
SHRI.DEEPU THANKAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
5.1.2026, ALONG WITH WP(C)NOS.37669/2024 & 1036 OF 2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-5-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
MONDAY, THE 5TH DAY OF JANUARY 2026 / 15TH POUSHA, 1947
WP(C) NO. 1036 OF 2025
PETITIONER:
RAGESH PANOLI
AGED 58 YEARS
S/O .RAGHAVAN,
CONDUCTOR GRADE II (RETD),
THALASSERY DEPOT,
KERALA STATE ROAD TRANSPORT CORPORATION, AND RESIDING
AT PALLIKUNDAM HOUSE , PINARAYI POST,
KANNUR DISTRICT,
PIN - 670741
BY ADV SRI.N.UNNIKRISHNAN
RESPONDENTS:
1 STATE OF KERALA RERESENTED BY THE SECRETARY TO THE
GOVERNMENT
TRANSPORT (A) DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
2 KERALA STATE ROAD TRANSPORT CORPORATION
TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM,
REPRESENTED BY THE CHAIRMAN & MANAGING DIRECTOR.,
PIN - 695023
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-6-
3 THE EXECUTIVE DIRECTOR (ADMINISTRATION),
TRANSPORT BHAVAN, KERALA STATE ROAD TRANSPORT
CORPORATION, EAST FORT, THIRUVANANTHAPURAM,, PIN -
695023
4 THE ASSISTANT TRANSPORT OFFICER
KERALA STATE ROAD TRANSPORT CORPORATION, THALASSERY,
PIN - 670101
BY ADV SHRI.DEEPU THANKAN, SC, KSRTC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
5.1.2026, ALONG WITH WP(C).37669/2024 & 43566/2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
-7-
T.R. RAVI, J.
--------------------------------------------
W.P.(C)Nos.37669 of 2024, 43566 of 2024
&
1036 of 2025
--------------------------------------------
Dated this the 5th day of January, 2026
JUDGMENT
The prayers in all these writ petitions are similar, and they
are hence heard and disposed of together. The petitioners in all
these cases were working as Drivers/Conductors in the Kerala
State Road Transport Corporation (KSRTC) on a temporary basis.
In the year 2008, a bipartite pay revision agreement was entered
into between the KSRTC and the Trade Unions and employees.
One of the proposals in the agreement was to regularise the
provisional empanelled employees who had put in 8 years of
service with 120 days of duty per year. The Government had
initially approved the agreement. But when orders were issued on
22.12.2011, the conditions for regularisation were modified to 10
years of service, but without any stipulation regarding the number
of days of duty every year. On 11.04.2012, the KSRTC issued
orders imposing certain other conditions, including the
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
requirement of 120 days of duty a year. Some of the employees
challenged the above action in W.P.(C) No.8301 of 2013 and
connected cases, which led to the judgment in Sureshkumar v.
State of Kerala [2013 (2) KLT 258], wherein it was declared
that the KSRTC cannot impose any additional conditions other
than what has been stipulated by the Government in their order
dated 22.12.2011. Even though the said judgment was challenged
in Writ Appeal No.803 of 2013 by KSRTC, the challenge was not
pursued, and the appeal was withdrawn. The KSRTC approached
the Government for clarification, and the Government issued an
order on 21.11.2013 by incorporating the condition of 120 days of
duty per year in addition to 10 years of regular service as on
21.12.2011. By the time the orders were issued on 21.11.2013,
the petitioners and others were regularised based on the
judgment in Sureshkumar (supra), on the strength of individual
judgments in writ petitions filed by them. The said judgments had
become final, since no appeals had been filed against those
judgments by the KSRTC. It is also seen that a review petition had
been filed by the KSRTC, which had been dismissed, and Writ
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
Appeal No.354 of 2014 filed against the said judgment had also
been dismissed. The KSRTC approached the Hon'ble Supreme
Court by filing Civil Appeal Nos. 4435 to 4438 of 2017. The
Hon'ble Supreme Court in the Order dated 24.03.2017 approved
the stand of the Government and the KSRTC regarding imposing
the additional conditions. On 02.05.2018, the KSRTC issued orders
terminating the services of the persons appointed temporarily who
did not satisfy the condition regarding 120 days of duty per year
for 10 years before 22.12.2011. The orders of termination were
challenged in a batch of writ petitions, which culminated in the
judgment dated 16.08.2022 in W.P.(C) No.27756 of 2018 and
connected cases. Paragraph 21 of the Judgment, which contains
the directions issued by this Court, is extracted below.
"21. In the afore circumstances and since the KSRTC also
admits that no opportunity of being heard had been
offered to the petitioners before the orders terminating
their services had been issued, I dispose of these writ
petitions with the following directions:
(a) The impugned orders of the KSRTC, terminating
the services of the petitioners, are hereby set
aside.
(b) The competent Authority of the KSRTC is directed
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
to intimate the petitioners and to afford them
specific dates for hearing; on which day, they will
be entitled to produce every document in their
possession to establish that they had put in ten
years of service and had served 120 days of duty
every year until 21.12.2011.
(c) In the event any of the petitioners are in
possession of either inadequate documents to
prove the above, or do not have them in their
possession on account of the efflux of time, their
case will be considered based on their Service
Books along with Voucher of payment,
Attendance Register, Check Sheet Register, Cash
Counter Register, Rack Issue Register, which shall
also be shown to them by the competent
Authority of the KSRTC, with an opportunity to
them to verify its contents; to ascertain the
actual days served by them every year until
21.12.2011. The afore exercise shall be
completed by the KSRTC within a period of six
months from the date of receipt of a copy of this
judgment.
(d) If, through the afore exercise, any of the
petitioners are found to have put in ten years of
service and 120 days of duty every year until
21.12.2011, then their regularisation shall be
ordered by the KSRTC in terms of law, without
any avoidable delay but not later than three
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
months therefrom.
(e) Axiomatically, if the KSRTC is to find that the
petitioners or any of them do not satisfy the
aforementioned twin criteria, then they will have
the competence to issue appropriate termination
orders with effect from the relevant dates.
(f) It goes without saying that if there is any case
among these batch in which the services of the
petitioners are conceded to have been more than
ten years and 120 days of duty per year until
21.12.2011, then the afore enquiry need not be
affected against them and they shall be granted
the benefit of regularisation in terms of the
Government Order aforementioned, within a
period of two months from the date of receipt of
a copy of this judgment.
(g) Finally, as regards those petitioners who have
attained the age of superannuation, the benefits
consequent to the afore exercise shall also lead
to necessary pensionary benefits and other
emoluments, as may be entitled to those who
have been in service at the relevant time. As far
as persons who already died, the benefits
entitled to their families shall also be disbursed in
the same manner. "
2. The petitioners in these writ petitions were all parties
to the aforesaid judgment. These writ petitions have been filed
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
since no further orders were issued by the KSRTC pursuant to the
judgment in W.P.(C) No.27756 of 2018 and connected cases. A
copy of the judgment has been produced as Ext.P3 in W.P.(C) No.
43566 of 2024 and W.P.(C) No. 37669 of 2025 (Ext.P2 in W.P.(C)
No. 1036 of 2025). Petitioner in W.P.(C) No.37669 of 2024 retired
on 31.03.2023. Prayers in these writ petitions are for a declaration
that the 2nd respondent is bound to restore the earlier orders
regularising the petitioners in service and to release all
consequential benefits from the date of cancellation of the
regularisation on 02.05.2018. The KSRTC has filed a counter
affidavit in all these cases, contending that the petitioners do not
satisfy the requirements laid down in the Government Order
regarding 120 days' duty during the 10 years preceding the date
22.12.2011. Contentions are also taken to the effect that the
petitioners had admitted the above fact in the earlier writ
petitions.
3. Heard the counsel on either side.
4. Sri N. Unnikrishnan appearing for the petitioners,
submitted that the KSRTC is bound by the judgment in W.P.(C)
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
No.27756 of 2018 and connected cases wherein specific directions
had been given regarding the manner in which the issue has to be
examined. It is submitted that this Court has specifically directed
that in case the petitioners have either inadequate documents to
prove the factum of 120 days of duty every year till 21.12.2011 or
they do not have such documents in their possession on account
of efflux of time, their case will be considered based on their
Service Books along with Voucher of payment, Attendance
Register, Check Sheet Register, Cash Counter Register, Rack Issue
Register, which shall also be shown to them by the competent
authority of the KSRTC, with an opportunity to them to verify its
contents to ascertain the actual days served by them every year
till 21.12.2011. It is submitted that such an exercise was never
done. It is also submitted that the KSRTC also does not seem to
have these documents to effectively show that the petitioners did
not have such periods of duty. It is further submitted that the
judgment in W.P.(C) No.27756 of 2018 and connected cases had
become final, and the KSRTC had never sought any variation of
the directions contained in the judgment.
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
5. The petitioners have filed a reply affidavit to the
counter affidavit filed by the respondents. It is submitted in the
reply that the statement of attendance details had been produced
by some of the petitioners, which had not been rebutted by
producing any contrary evidence. It is also submitted that in the
case of petitioners who have retired from service, the respondents
were bound to extend the pensionary benefits and other
emoluments. It is also submitted that since no orders were issued
after Ext.P3 judgment, the only inference that can be drawn is
that there was no material to deny regularisation of the
petitioners. It is also alleged in the reply affidavit that even
though the KSRTC had directed the Unit Officers to give the
persons like petitioners included in the list attached, individual
intimation directing to verify the documents and also to give a
consolidated statement of attendance, nothing was done after the
issuance of the memorandum by the KSRTC, a copy of which is
produced as Ext.P6. It is also submitted that in W.P.(C)No.163 of
2024 filed by other similarly situated persons, this Court had
issued Ext.P7 judgment directing reconsideration of the matters
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
strictly in accordance with the judgment in W.P.(C) No.28461 of
2018 and connected cases. This Court reiterated that Clause (c) in
paragraph 21 of the judgment must be strictly followed. Even
before this Court, none of the documents stated in paragraph 21,
clause (c) in the common judgment have been placed on record to
show that the petitioners did not comply with the requirements.
6. The only defence put forward by the respondents is
that some of the petitioners have admitted the lack of 120 duty
days in the previous 10 years, and hence they are not entitled to
contend that they have the required number of days. I do not
think that such an argument is available to the respondents.
Respondents have suffered the Ext.P3 judgment and have not
challenged the same. The petitioners in these cases were
petitioners in those cases. The parties are bound by the earlier
judgments. This Court had specifically directed the respondents to
provide details regarding their duty days, and admittedly, this has
not been done. The statement in the earlier petitions cannot be
taken as an admission, since in those writ petitions, the
petitioners had only pleaded the details of the statement of
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
attendance issued by the respondents themselves. The details
provided by the respondents cannot be treated as an admission of
the petitioners. This Court had directed the respondents to show
the supporting documents for the contents of those statements
and to convince regarding the lack of number of days of duty.
Since such materials had neither been provided to the petitioners
nor placed before this Court, the defence put forward by the
respondents is not legally sustainable.
7. The counsel for the respondents placed reliance on the
judgment of the Hon'ble Supreme Court in Union of India & Ors.
v. N. Murugesan & Ors. [(2022) 2 SCC 25] to submit that the
parties cannot be permitted to approbate and reprobate. The
principles laid down in the said judgment will not apply to the
facts of this case since what was stated in the earlier writ petitions
cannot be treated as an admission, as I have already observed.
The writ petitions are allowed. Since sufficient opportunity
was granted during the pendency of these writ petitions also to
comply with the directions in the Ext.P3 judgment, and no effort
was taken to produce the materials stated in the earlier judgment
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
before this Court, no purpose will be served by remitting the
matter to the respondents for reconsideration. The respondents
are directed to issue orders regularising the service of the
petitioners and to grant them all consequential benefits, at the
earliest, at any rate within two months from the date of receipt of
a certified copy of this judgment.
Sd/-
T.R. RAVI
JUDGE
dsn
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
APPENDIX OF WP(C) 37669/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF MEMORANDUM NO. PL
12/025739/2008 DATED 13.2.2015
EXHIBIT P2 TRUE COPY OF MEMORANDUM NO. EL(C)/138/23/TVM
DATED 21.03.2023
EXHIBIT P3 TRUE COPY OF JUDGMENT DATED 16.08.2022 IN
EXHIBIT P4 TRUE COPY OF LETTER DATED 30.08.2022
ADDRESSED TO THE 2ND RESPONDENT BY THE
COUNSEL FOR THE PETITIONER
EXHIBIT P5 TRUE COPY OF LETTER DATED 20.01.2023
SUBMITTED TO THE RESPONDENT NO.2
EXHIBIT P6 A TRUE COPY OF MEMORANDUM NO.AV A2/007202/23
DATED 25.10.2023 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P7 A TRUE COPY OF JUDGMENT DATED 04.01.2024 IN
W.P.(C) NO.163/2024 FILED BY SHRI RAJESH,
C.V. AND OTHERS
RESPONDENT EXHIBITS
EXHIBIT R2 (A) TRUE COPY OF THE GOVERNMENT ORDER NO.
78/2011 DATED 22/12/2011
EXHIBIT R2(B) TRUE COPY OF THE GO(MS) NO. 105/2013 DATED
21/11/2013
EXHIBIT R2(C) TRUE COPY OF TRANSLATION OF GO(MS) NO.
105/2013 DATED 21/11/2013
EXHIBIT R2(D) TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN SLP NO. 18803-18806/2014
DATED 24/03/2017
EXHIBIT R2(E) TRUE COPY OF THE RELEVANT PAGES OF
MEMORANDUM OF WRIT PETITION IN WPC NO.
31146/2018 FILED BY THE PETITIONER
EXHIBIT R2 (F) TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN WPC NO 31146/2018 DATED 16/08/2022
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
APPENDIX OF WP(C) 43566/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF MEMORANDUM NO. PL12/025739/2008
DATED 12.09.2014 ISSUED BY THE MANAGER (ACCOUNTS)
INCHARGE OF EXECUTIVE DIRECTOR (ADMINISTRATION)
EXHIBIT P2 A TRUE COPY OF PL12/025739/2008 DATED 12.09.2014
ISSUED BY THE MANAGER (ACCOUNTS) IN CHARGE OF
EXECUTIVE DIRECTOR (ADMINISTRATION) IN RESPECT OF
THE 2ND PETITIONER
EXHIBIT P3 A TRUE COPY OF JUDGMENT DATED 16.08.2022 IN W.P.
EXHIBIT P4 A TRUE COPY OF LETTER DATED 20.01.2023 SUBMITTED
BY THE 1ST PETITIONER TO THE 2ND RESPONDENT
(ALONG WITH ENGLISH TRANSLATION)
EXHIBIT P5 A TRUE COPY OF LETTER DATED 20.01.2023 SUBMITTED
BY THE 2ND PETITIONER TO THE 2ND RESPONDENT(ALONG
WITH ENGLISH TRANSLATION)
EXHIBIT P6 A TRUE COPY OF MEMORANDUM NO.A AND V A2/007202/23
DATED 25.10.2023 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P7 A TRUE COPY OF JUDGMENT DATED 04.01.2024 IN W.P.
(C) NO.163/2024 FILED BY SHRI RAJESH, C.V. AND
OTHERS
RESPONDENT EXHIBITS
EXHIBIT R2(A) TRUE COPY OF THE GO(MS.) NO. 78/2011 ISSUED BY
DR.K. ELLANGOVAN, SECRETARY TO GOVERNMENT, ISSUED
TO CMD, KSRTC, THIRUVANANTHAPURAM, ACCOUNTANT
GENERAL(A AND E(AUDIT), SECRETARY OF KPSC,
THIRUVANANTHAPURAM, GENERAL ADMINISTRATION(SC)
DEPARTMENT, FINANCE (PUA) DEPARTMENT
THIRUVANANTHAPURAM DATED 22/12/2011
EXHIBIT R2(B) TRUE COPY OF THE GO(MS) NO. 105/2013 ISSUED BY
DR.V.M.GOPALA MENON, SECRETARY TO GOVERNMENT,
ISSUED TO CHAIRMAN AND MANAGING DIRECTOR, KSRTC,
THIRUVANANTHAPURAM, THE ACCOUNTANT GENERAL (A AND
E/AUDIT),THIRUVANANTHAPURAM, SECRETARY, KPSC,
THIRUVANANTHAPURAM, PUBLIC RELATIONS (NEW MEDIA
DIVISION) DEPARTMENT DATED 21/11/2013 ALONG WITH
TYPED COPY
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
EXHIBIT R2(C) TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME
COURT IN SLP NO. 18803-18806/2014 DATED
24/03/2017
EXHIBIT R2(D) TRUE COPY OF THE RELEVANT PAGES OF MEMORANDUM OF
WRIT PETITION IN WPC 27756/2018 FILED BY THE
PETITIONER
EXHIBIT R2(E) TRUE COPY OF STATEMENT OF ATTENDANCE DETAILS
SUBMITTED BY THE FIRST PETITIONER IN WPC
27756/2018 DATED NIL
EXHIBIT R2(F) TRUE COPY OF STATEMENT OF ATTENDANCE DETAILS OF
THE SECOND PETITIONER ALONG WITH TYPED COPY DATED
02/11/2023
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
APPENDIX OF WP(C) 1036/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF MEMORANDUM NO. PL
12/025739/2008 DATED 30.07.2014
Exhibit P2 A TRUE COPY OF JUDGMENT DATED 16.08.2022 IN
W.P.(C) NO.31132/2018 ALONG WITH ANOTHER
(M.K. PRASANNAN & RAGESH PANOLIL VS. STATE
OF KERALA AND OTHERS)
Exhibit P3 A TRUE COPY OF LETTER DATED 30.08.2022
ADDRESSED TO THE 2ND RESPONDENT BY THE
COUNSEL FOR THE PETITIONER
Exhibit P4 A TRUE COPY OF LETTER DATED 20.01.2023 ALONG
WITH ANNEXURE-1 APPENDED THEREWITH,
ADDRESSED TO THE 2ND RESPONDENT (WITH
ENGLISH TRANSLATION)
EXHIBIT P5 A TRUE COPY OF MEMORANDUM NO.A AND V
A2/007202/23 DATED 25.10.2023 ISSUED BY THE
3RD RESPONDENT
EXHIBIT P6 A TRUE COPY OF JUDGMENT DATED 04.01.2024 IN
W.P.(C) NO.163/2024 FILED BY SHRI RAJESH,
C.V. AND OTHERS
RESPONDENT EXHIBITS
EXHIBIT R2(A) TRUE COPY OF THE GO(MS.) NO. 78/2011 ISSUED
BY DR.K. ELLANGOVAN, SECRETARY TO
GOVERNMENT, ISSUED TO CMD, KSRTC,
THIRUVANANTHAPURAM, ACCOUNTANT GENERAL(A AND
E(AUDIT), SECRETARY OF KPSC,
THIRUVANANTHAPURAM, GENERAL
ADMINISTRATION(SC) DEPARTMENT, FINANCE (PUA)
DEPARTMENT THIRUVANANTHAPURAM DATED
22/12/2011
EXHIBIT R2(B) TRUE COPY OF THE GO(MS) NO. 105/2013 ISSUED
BY DR.V.M.GOPALA MENON, SECRETARY TO
GOVERNMENT, ISSUED TO CHAIRMAN AND MANAGING
DIRECTOR, KSRTC, THIRUVANANTHAPURAM, THE
ACCOUNTANT GENERAL (A AND
E/AUDIT),THIRUVANANTHAPURAM, SECRETARY,
KPSC, THIRUVANANTHAPURAM, PUBLIC RELATIONS
W.P.(C)Nos.37669/24, 43566/24
& 1036/25
2026:KER:18
(NEW MEDIA DIVISION) DEPARTMENT DATED
21/11/2013 ALONG WITH TYPED COPY
EXHIBIT R2 (C) TRUE COPY OF THE ORDER OF THE HON'BLE
SUPREME COURT IN SLP NO. 18803-18806/2014
DATED 24/03/2017
EXHIBIT R2 (D) TRUE COPY OF THE RELEVANT PAGES OF
MEMORANDUM OF WRIT PETITION IN WPC
23209/2013 FILED BY THE PETITIONER
EXHIBIT R2 (E) TRUE COPY OF THE ATTENDANCE DETAILS PRODUCED
BY THE PETITIONER IN WPC NO.23209/2013 DATED
NIL
