Kerala High Court
Rajan.A vs State Of Kerala on 30 January, 2026
WP(C) NO. 14230 OF 2023
1
2026:KER:8461
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 30TH DAY OF JANUARY 2026 / 10TH MAGHA, 1947
WP(C) NO. 14230 OF 2023
PETITIONER:
RAJAN.A,
AGED 58 YEARS
S/O KANARAN, ASSISTANT(ID NO. 3510)- RETIRED ,SCHOOL
OF DISTANCE EDUCATION, CALICUT UNIVERSITY, RESIDING
AT PAREMMAL (H), VATAYAM POST, KAKKATTIL (VIA),
KOZHIKODE PIN 673507.
BY ADV RAJAN.A, (PARTY-IN-PERSON)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY HIGHER
EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANATHAPURAM-695001.
2 UNIVESRITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY,
MALAPPURAM DISTRICT -673635
3 DEPUTY REGISTRAR
CALICUT UNIVERSITY, MALAPPURAM DISTRICT.-673635
4 CONTROLLER OF EXAMINATIONS
PAREEKSHA BHAVAN, CALICUT UNIVERSITY MALAPPURAM
DISTRICT-673635
WP(C) NO. 14230 OF 2023
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2026:KER:8461
5 ASSISTANT REGISTRAR
CALICUT UNIVERSITY, MALAPPURAM DISTRICT., PIN -
673635
6 JOINT DIRECTOR
KERALA LOCAL FUND AUDIT CALICUT UNIVERSITY,
MALAPPURAM DISTRICT, PIN - 673635
OTHER PRESENT:
SMT JAEONA JAMES FOR R2
SMT SYLAJA S L, GP
THIS WRIT PETITION (CIVIL) HAVING BEING FINALLY HEARD ON
30.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 14230 OF 2023
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2026:KER:8461
JUDGMENT
The petitioner joined the service of the 2nd respondent University as an Assistant Gr.II on 01.01.2010. According to the petitioner, though his probation ought to have been declared by 01.01.2012, his probation has been declared only on 15.02.2021 with effect from 31.08.2018 by the 2nd respondent University. On account of this, the petitioner laments that the benefits available in his service like increments etc, if the probation was declared on 01.01.2012, are denied to him. In the afore circumstances, the petitioner has approached this Court seeking to quash Ext.P2 order issued by the 2nd respondent and in the alternative, seeking for a declaration that his probation should be declared from 01.01.2012.
He has also sought for an extension of the increments due to the petitioner from 01.01.2011. He also prays that other benefits which ought to have been extended should also be directed to be granted to him.
2. I have heard Sri.Sri.Rajan.A, the party-in-person as well as Miss.Jaeona James representing Sri.P.C.Sasidharan, the learned Standing Counsel for the 2nd respondent University. WP(C) NO. 14230 OF 2023 4 2026:KER:8461
3. The fist issue arising for consideration in this writ petition is as regards the declaration of probation carried out by Ext.P22 order. As noticed earlier, the petitioner joined the service of the University as an Assistant on 01.01.2010. It is the submission of the petitioner that his probation ought to have been declared with reference to the provisions of Part II of the Kerala State and Subordinate Services Rules, 1958 (for short "KS & SSR") as amended in the year 2007; within a period of two years. The provisions of Rule 28 of KS&SSR as amended in the year 2007 through S.R.O.No.552/2007 (Ext.P41), is relied on by the petitioner in support of his contention. He also relies on the provisions of Statues 2 of Chapter 4 of the Calicut University First Statues, 1977, (hereinafter referred to as First Statute), which reads as under:-
"2. Applicability of the Kerala Service Rules, etc. to the non-teaching staff:- Subject to the provisions of the Act and the Statutes issued thereunder, the Kerala State and Subordinate Service Rules, 1958, the Kerala Service Rules, 1959 and the Government Servants Conduct Rules, 1960 as amended from time to time in so far as may be applicable and except to the extent expressly provided for in these Statutes, shall apply in WP(C) NO. 14230 OF 2023 5 2026:KER:8461 the matter of all the service conditions of the University employees in the University service:
4. The petitioner also places reliance on the RTI reply received by him at Ext.P34, wherein also the University has clarified that the provisions of the KSR as well as the KS & SSR as also the periodical amendments are applicable to the employees of the University.
5. Per contra, it is the submission of Miss.Jaeona, the learned counsel for the University that the provisions of Chapter 4 can be made applicable only in a situation where there are no other provisions in the University Act or the Statues, which goes against the spirit of the provisions of KS & SSR. She would also place reliance on the provisions of Statute 9 under Chapter 4 of the First Statutes, which reads as under:-
"9. Probation:- (1) Every person appointed to Class I, II and III post shall, from the date on which he joins duty be on probation for a period of one year within a continuous period of two years:
Provided that it shall be competent for the WP(C) NO. 14230 OF 2023 6 2026:KER:8461 Syndicate to extend the period of probation for a period not exceeding one year for good and sufficient reasons.
Where there are more than one grade to the same category and duties and responsibilities attached to the various grades are one and the same and appointment to the higher grades are also made by promotion from the lower grades, then probation shall be insisted only in the lowest grade to such category."
6. I have considered the rival submissions with reference to the first issue as regards the declaration of probation.
7. At first blush, the contention raised by Sri.Rajan with reference to the applicability of KS & SSR appears to be attractive.
At the same time, the First Statutes have specifically made it clear that the application of the provisions of KS & SSR would be subject to the provisions of the University Act and the Statutes made thereunder. Therefore, the question arises as to whether a different treatment has been visualized with reference to the University Act or the First Statutes. As already noticed, the provisions of Statute 9 WP(C) NO. 14230 OF 2023 7 2026:KER:8461 of Chapter 4 of the First Statutes provides that a person who joins service of the University shall be on probation for a period of one year within a continuous period of two years. However, the proviso thereunder categorically lays down that the Syndicate shall be competent to extend the period of probation for a period not exceeding one year for good and sufficient reasons.
8. It is with reference to the afore provisions, the sustainability or otherwise of the proceedings at Ext.P22 requires to be analysed. A reading of Ext.P22 would show that though the probation of the petitioner ought to have been declared by 01.01.2012, there was certain disciplinary proceedings against him as well as the confidential report against him were also containing certain adverse remarks from his controlling officers. It is on that basis, the probation period of the petitioner stood extended originally upto 09.12.2016 and again upto 09.12.2017. It is only subsequent to the permission granted to the petitioner to rejoin the duty from 31.08.2018, noticing that he was due to retire on 31.12.2021, the Syndicate decided to declare the probation of the petitioner with effect from 31.08.2018. WP(C) NO. 14230 OF 2023 8 2026:KER:8461
9. I am of the opinion that with reference to the provisions of Statute 9(1) of the First Statute and the proviso referred to above, it was within the competence of the University to have extended the probation of the petitioner as noticed above. The reliance placed by the petitioner on the provisions of KS & SSR would also not help him in view of the specific exclusion of the afore provisions by virtue of Statute 2 of Chapter 4.
10. The second issue arising for consideration in this writ petition is as to whether the petitioner would be entitled for the benefit of the first increment under the University service from 01.01.2011. The petitioner places reliance on the specific prayer made by him in Ext.P24 filed before the University in this regard.
But, this Court notices that the afore prayer has been specifically referred to and considered while issuing the proceedings at Ext.P25 dated 11.10.2022. In Ext.P25 order, the University has stated that the benefits of pay fixation as well as increments, etc. would be extended only after the probation of the petitioner has been declared. This Court also notices that, as stated in Ext.P22, the petitioner was facing disciplinary proceedings. It is only with effect WP(C) NO. 14230 OF 2023 9 2026:KER:8461 from 31.08.2018, the probation of the petitioner has been declared, as is evidenced by Ext.P22. When that be so, the petitioner would not be entitled for the benefit of increment with reference to the service put in by him from 01.01.2011.
11. The petitioner further contends that if his probation was declared from 01.01.2012, he would have been entitled for other benefits on account of the service put in by him. However, this issue requires to be considered only in a situation where this Court finds that the declaration of the probation of the petitioner ought to have been from a date anterior to 31.08.2018. Insofar as it is found that the declaration of the probation by Ext.P2 was proper, I am of the opinion that the petitioner would not be entitled for the benefits as sought for by him.
The writ petition is dismissed as above.
Sd/-
HARISANKAR V. MENON JUDGE bng WP(C) NO. 14230 OF 2023 10 2026:KER:8461 APPENDIX OF WP(C) NO. 14230 OF 2023 PETITIONER EXHIBITS EXHIBIT:P1 THE TRUE COPY OF THE NOTIFICATION ISSUED BY THE 1ST RESPONDENT DATED 25.03.2000 FOR THE POST OF ASSISTANT GRADE II EXHIBIT:P2 THE TRUE COPY OF THE MEMO OF APPOINTMENT OF THE PETITIONER NUMBERED AS AD.A1/12802/2009/ (46) EXHIBIT:P3 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 21.08.2010 NUMBERED AS AD.A1/12802/2009 EXHIBIT:P4 THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION DATED 11.06.2013 NUMBERED AS 6987/13 EXHIBIT:P5 THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION DATED 11.06.2013 NUMBERED AS 6986/13 EXHIBIT:P6 THE TRUE COPY OF THE MEMO ISSUED BY THE 2ND RESPONDENT NUMBERED AS JCE VII /PW/2012 DATED 18.10.2012 EXHIBIT:P7 THE TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER DATED 02.11.2012 TO THE 3RD RESPONDENT EXHIBIT:P8 THE TRUE COPY OF THE ORDER APPOINTING INQUIRY OFFICER ISSUED BY THE 3RD RESPONDENT DATED 15.02.2014 EXHIBIT:P9 THE TRUE COPY OF THE INQUIRY REPORT AGAINST THE PETITIONER DATED 24.03.2014 EXHIBIT:P10 THE TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24.12.2014 EXHIBIT:P11 THE TRUE COPY OF THE PROBATION EXTENSION ORDER DATED 18.02.2015 EXHIBIT:P12 THE TRUE COPY OF THE PROBATION EXTENSION ORDER DATED 16.01.2016 EXHIBIT:P13 THE TRUE COPY OF THE PROBATION EXTENSION ORDER DATED 10.04.2017 EXHIBIT:P14 THE TRUE COPY OF THE RELIEVING ORDER TO JOIN WP(C) NO. 14230 OF 2023 11 2026:KER:8461 CUTEC DR. JOHN MATHAI CENTRE DATED 20.04.2017 EXHIBIT:P15 THE TRUE COPY OF THE TRANSFER ORDER TO JOIN CUTEC DR. JOHN MATHAI CENTRE DATED 20.04.2017 EXHIBIT:P16 THE TRUE COPY OF THE COMMUNICATION OF THE PETITIONER SUBMITTED BEFORE THE 2ND RESPONDENT DATED 08.05.2017 EXHIBIT:P17 THE TRUE COPY OF THE INQUIRY REPORT DATED 06.05.2017 SUBMITTED BY THE INQUIRY OFFICER AGAINST THE PETITIONER EXHIBIT:P18 THE TRUE COPY OF THE REPORT NUMBERED AS 31400/AD-P.F.R-C-1/2015/CU DATED 17.09.2018 ISSUED BY THE VICE CHANCELLOR EXHIBIT:P19 THE TRUE COPY OF THE ORDER DATED 03.09.2018 EXHIBIT:P20 THE TRUE COPY OF THE ORDER DATED 12.09.2018 NUMBERED AS 11500/CE-ASST-3/2014/PB EXHIBIT:P21 THE TRUE COPY OF THE ORDER DATED 01.10.2018 NUMBERED AS 5977/BA-CONF-ASST-3/2018/PB EXHIBIT:P22 THE TRUE COPY OF THE IMPUGNED ORDER ISSUED BY THE 5TH RESPONDENT DATED 15.02.2021 EXHIBIT:P23 THE TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NUMBERED AS 23723/2019 DATED 25TH FEBRUARY 2021 EXHIBIT:P24 THE PETITIONER HAD SUBMITTED A REPRESENTATION DATED 28.12.2021 BEFORE THE 2ND RESPONDENT EXHIBIT:P25 THE TRUE COPY OF THE ORDER NUMBERED AS U.O.NO.19184/2022/ADMN DATED 11.10.2022 EXHIBIT P26 THE TRUE COPY OF THE MEDICAL PRESCRIPTION OF THE PETITIONER ISSUED BY THE SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL SCIENCES AND TECHNOLOGY TRIVANDRUM DATED 12.10.2023 VIDE ORDER DATED 16.01.2024 IN I.A.NO.1/2024. EXHIBIT P27 THE TRUE COPY OF THE MEMO ISSUED BY THE UNIVERSITY OF CALICUT DATED 06.06.2007 VIDE ORDER DATED 16.01.2024 IN I.A.NO.1/2024. EXHIBIT P28 THE TRUE COPY OF THE ABSTRACT ISSUED BY THE UNIVERSITY OF CALICUT DATED 03.06.2015 VIDE ORDER DATED 16.01.2024 IN I.A.NO.1/2024. EXHIBIT P29 THE TRUE COPY OF THE RELEVANT PAGES OF THE NOTE TO SYNDICATE DATED 13.11.2015 VIDE ORDER WP(C) NO. 14230 OF 2023 12 2026:KER:8461 DATED 16.01.2024 IN I.A.NO.1/2024. EXHIBIT P30 THE TRUE COPY OF THE REPLY DATED 20.10.2012 TO THE 1ST MEMO ISSUED TO THE PETITIONER VIDE ORDER DATED 16.01.2024 IN I.A.NO.1/2024. EXHIBIT P31 THE TRUE COPY OF THE DISCIPLINARY ORDER ISSUED TO THE PETITIONER BY TEH ASSISTANT REGISTRAR DATED 03.06.2015 EXHIBIT P32 TRUE COPY OF PAGE NOS.1,196, 197 IN THE PAY REVISION ORDER G.O.(P) NO.145/2006/FIN DATED 25.03.2006 AND INTERVIEW MEMO NO.RT.2074/2000(3/3) DATED 06.06.2007. EXHIBIT P33 THE TRUE COPY OF THE PAGE NO 192 IN THE CHAPTER 4 IN THE CUFS 1977 EXHIBIT P34 THE TRUE COPY OF THE RTI REPLY NO. 72409/AD-K-
ASST-1/2016/ADMN DATED 6/05/2016 FROM SPIO CALICUT UNIVERSITY EXHIBIT P35 THE TRUE COPY OF THE SL.NO.6(2) IN THE CHAPTER 2 IN THE PAGE.NO.19 OF CU ACT 1975 EXHIBIT P36 THE TRUE COPY OF THE PAGE . NOS. 412,415 AND 416 IN THE CHAPTER XV OF CUFO 1978 EXHIBIT P37 THE TRUE COPY OF THE RULE 12 (28) IN THE PAGE . NO. 8 OF KSR PART 1 EXHIBIT P38 THE TRUE COPY OF THE LAST PAGE OF ASSISTANT GRADE -2 APPOINTMENT ORDER WHICH IS ISSUED TO THE PETITIONER EXHIBIT P39 THE TRUE COPY OF THE FIRST AND LAST PAGE OF THE RTI REPLY OF THE REGISTRAR, NO.
RS/1029/2024/24 DATED 19/07/2024 EXHIBIT P40 THE TRUE COPY OF THE APPOINTMENT ORDER OF VILLAGE ASSISTANT WHICH IS ISSUED TO THE PETITIONER BY DISTRICT COLLECTOR, KOZHIKODE, FILE NO.-DCKKD/618/2018-A4 EXHIBIT P41 THE TRUE COPY OF THE GAZETTE NOTIFICATION, SRO. 552/2007 DATED 25/06/2007 EXHIBIT P42 THE TRUE COPY OF THE SL. NO 41 IN THE CHAPTER 3 IN THE PAGE .NO. 352 OF CUFS 1979 EXHIBIT P43 THE TRUE COPY OF PAGE. NO. 4 AND 5 IN THE KSR PART 1 EXHIBIT P44 THE TRUE COPY OF TH EMEMO O.4704/AD-LEG-ASST- WP(C) NO. 14230 OF 2023 13 2026:KER:8461 4/2012/CU DATED 22.11.2014 IS ISSUED BY RESPONDENT 2 TO THE PETITIONER EXHIBIT P45 THE TRUE COPY OF PAGE. NO.193-194 IN CHAPTER 4 IN THE CUFS 1977 EXHIBIT P46 THE TRUE COPY OF PAGE. NO.183-184 IN THE CHAPTER 2 IN THE CUFS 1977 EXHIBIT P47 THE TRUE COPY OF THE OBJECTION NOTE OF THE JOINT DIRECTOR, JDLFA. NO. K.S.A.C.L.U.P -
685/2015EXHIBIT P48 THE TRUE COPY OF THE LAST PAGE OF THE SYNDICATE. NOTE. DATED 13/11/2015 EXHIBIT P49 THE TRUE COPY OF THE GAZETTE NOTIFICATION, SRO. 272/1984 DATED 09//02/1984 EXHIBIT P50 THE TRUE COPY OF RELEVANT NOTE PARAS 4,8,15,16,17 AND 18 IN THE PAGES IN THEFILE 31400/AD-C-ASST-1/2012/CU, PARAS 162,168,169 AND 170 IN FILE NO. 4704/AD-LEG- ASST,- 4/2013/CU EXHIBIT P51 THE TRUE COPY OF THE SL. NO. 1(6) AND 2 IN THE FILE NO. 134798/AD-LEG-ASST-4/2016/ADMIN, THE REPLY TO ADV. D. B.BINU DATED 8/8/2016 EXHIBIT P52 THE TRUE COPY A CONFIDENTIAL REPORT OF THE PETITIONER WHICH WAS PREPARED AND SUBMITTED BY A SECTION OFFICER DATED 05/02/2015 AND FILE NOTE PARAS336 AND 337 IN THEE FILE.
NO.4704/AD-LEG-ASST-4/2012/CU DATED 5/5/2015 EXHIBIT P53 THE TRUE COPY OF THE FILE NOTE PARA 228 OF THE FILE NO.4704/AD-LEG-ASST-4/2012/CU DATED 02/08/2014 EXHIBIT P54 THE TRUE COPY OF THE FILE NOTINGS OF THE PERFORMANCE REPORT OF THE PETITIONER IN THE PARAS 349 TO 407 IN THE FILE. NO.4704/AD- LEG- ASST-4/2012/CU DATED FROM 27/5/2017 TO 26/11/2015 EXHIBIT P55 THE TRUE COPY OF THE MEMO ISSUED BY THE ASSISTANT REGISTRAR NO. 31400/AD-C-ASST-1 / 2013/CU DATED 10/11/2014 EXHIBIT P56 THE TRUE COPY OF THE FILE NOTE PARAS FROM 226 TO 237 IN THE FILE .NO.11188/SDE-A-
ASST/1/2014/CU DATED 20/4/2017 WP(C) NO. 14230 OF 2023 14 2026:KER:8461 EXHIBIT P57 THE TRUE COPY OF THE FILE NOTE PARA 93 IN TEH FILE NO.11188/SDE-A-ASST-1/2014/CU DATED 29.04.2017 EXHIBIT P58 THE TRUE COPY OF THE PAGE. NO.324 IN THE CHAPTER 43 IN THE CUFS 1977 EXHIBIT P59 THE TRUE COPY OF THE PAGE. NO.208 PART IV IN THE CHAPTER 4 CUFS 1977 EXHIBIT P60 THE TRUE COPY OF THE 2(B) IN THE PAGE. NO. 148 IN THE CHAPTER 4 IN THE CUFS 1976 EXHIBIT P61 THE TRUE COPY OF THE PAGE. NO. 323 IN THE CHAPTER 42 IN THE CUFS 1977 EXHIBIT P62 THE TRUE COPY OF THE PAGE. NO 325 IN THE CHAPTER 44 OF CUFS 1977 EXHIBIT P63 THE TRUE COPY OF THE PAGE NO. 447 IN THE CHAPTER XVIII OF CUFO 1978 EXHIBIT P64 THE TRUE COPY OF THE DOCUMENT, MANAGEMENT IN MANDATORY DISCLOSURE FORMAT OF NCTE NORMS IS TAKEN FROM THE COLLEGE WEB SITE OF THE CUTEC THRISSUR EXHIBIT P65 THE TRUE COPY OF THE DESCRIPTION ABOUT THE COLLEGE TAKEN FROM THE WEB SITE OF CUTEC, THRISSUR EXHIBIT P66 THE TRUE COPY OF SL. NO. 68 A IN THE CHAPTER VIII A ON PAGE 46 IN THE CU ACT 1975 EXHIBIT P67 THE TRUE COPY OF THE RELEVANT PAGES OF THE BILL FOR THE KERALA SELF FINANCING COLLEGE TEACHING AND NON TEACHING EMPLOYEES (APPOINTMENT AND SERVICE CONDITIONS) BILL 2021 EXHIBIT P68 THE TRUE COPY OF THE SL. NO.
2(7),2(8),2(13),2(15) AND2(28) PAGE. NOS. 14,15, 16 IN THE CHAPTER 1 IN THE CALICUT UNIVERSITY ACT 1975 EXHIBIT P69 THE TRUE COPY OF THE RELIEVING ORDER DATED 1/6/2013 BY THE DIRECTOR UGC ACADEMIC STAFF COLLEGE TO THE PETITIONER ON 1/6/2013 EXHIBIT P70 THE TRUE COPY OF THE PAGE 1,3 AND 4 IN THE KCS (CC AND A) 1960 EXHIBIT P71 THE TRUE COPY OF THE MEDICAL CERTIFICATE DATED 21/04/2017 PRODUCED BY THE PETITIONER WP(C) NO. 14230 OF 2023 15 2026:KER:8461 EXHIBIT P72 THE TRUE COPY OF THE SUBMISSION OF THE PETITIONER TO THE REGISTER DATED 16/05/2017 EXHIBIT P73 THE TRUE COPY OF THE MEMO,NO.221965/ AD-A-
ASST-1/2015/ADMN, DATED 13/6/2017 ISSUED BY THE ASSISTANT REGISTRAR TO THE PETITIONER. EXHIBIT P74 THE TRUE COPY OF THE JOINING REPORT AND SUBMISSION OF THE PETITIONER SUBMITTED TO THE PRINCIPAL, CUTEC AND THE SUBMISSION TO THE REGISTRAR DATED 27/10/2017 EXHIBIT P75 THE TRUE COPY OF THE U. O. NO.9432/2018/ ADMN DATED 06/08/2018 ISSUED BY THE ASSISTANT REGISTRAR AND MEMO ISSUED BY THE JOINT REGISTRAR TO THE PETITIONER NO.128874 /AD- LEGASST-4/2016/ADMN DTD 20/8/2018 EXHIBIT P76 THE TRUE COPY OF THE JOINING REPORT SUBMITTED TO THE REGISTRAR BY THE PETITIONER ON 31/08/2018 EXHIBIT P77 THE TRUE COPY OF THE PAGE. NOS. 18 IN THE CHAPTER 2 CU ACT 1975 EXHIBIT P78 THE TRUE COPY OF THE PAGE NO. 28 IN THE CHAPTER 4 IN THE CU ACT 1975 EXHIBIT P79 THE TRUE COPY OF THE PAGE. NO. 176 IN THE CHAPTER 2 IN THE CUFS 1977 EXHIBIT P80 THE TRUE COPY OF THE PAGE. NO 182. IN THE CHAPTER 2 IN THE CUFS 1977 EXHIBIT P81 THE TRUE COPY OF THE PAGE. NO. 172 IN THE CHAPTER 2 IN THE CUFS 1977 EXHIBIT P82 THE TRUE COPY OF THE PAGE. NO. 174 IN THE CHAPTER 2 IN THE CUFS 1977 EXHIBIT P83 THE TRUE COPY OF THE PAGE. NO.21 IN THE CHAPTER 3 IN THE CU ACT 1975 EXHIBIT P 84 THE TRUE COPY OF THE POWER DELEGATION ORDER ISSUED BY THE DEPUTY REGISTRAR,NO.AD.F2/7272/98 DATED 09/03/2012 EXHIBIT P85 THE TRUE COPY OF THE PAGE. NO 200 IN THE CHAPTER 4 CUFS 1977 EXHIBIT P86 THE TRUE COPY OF THE PAGE.NO.7 IN THE KERALA CIVIL SERVICE (C,C AND A) RULES , 1960 EXHIBIT P87 THE TRUE COPY OF THE PAGE. NO 50 IN THE WP(C) NO. 14230 OF 2023 16 2026:KER:8461 SECRETARIAT OFFICE MANUAL EXHIBIT P88 THE TRUE COPY OF THE LETTER FROM SMT. PAWATHY KUMARI AMMA ,DR FOR CE TO REGISTRAR, NO.EPR I1/3//BTA (CCSS)2012 DATED 20/08/2013 EXHIBIT P89 THE TRUE COPY OF THE RETIEVING ORDER ISSUED BY THE REGISTRAR TO THE PETITIONER FROM EPR 2 SECTION DATED 15/1 0/2012 EXHIBIT P90 THE TRUE COPY OF FILE NOTINGS OF JOHN ANTONY M, ASSISTANT REGISTRAR AND SUJITH. K ,DEPUTY REGISTRAR IN THE FILE PARAS FROM 48 TO 83 IN THE FILE. NO 4704/AD-LEG-ASST-4/2012/CU EXHIBIT P91 THE TRUE COPY OF THE NOTE PARAS 14- 46 IN THE FILE 4704/AD-LEG- ASST-4/2012/CU EXHIBIT P92 THE TRUE COPY OF THE NOTE PARAS 131 IN THE FILE 4704/AD-LEG-ASST-4/2012/CU DATED 14/11 / 2013.
EXHIBIT P93 THE TRUE COPY OF REGULATIONS FOR CHOICE BASED CREDIT SEMESTER SYSTEM FOR UNDER 43 GRADUATE CURRICULUM 2009 EXHIBIT P94 THE TRUE COPY OF THE RTI REPLY FROM THE PUBLIC INFORMATION OFFICER SCHOOL OF DRAMA AND FINE ARTS THRISSUR NO. SDI/MISC/2025 DATED 28/01 / 2025 EXHIBIT P95 THE TRUE COPY OF THE RTI REPLY FROM THE SPIO, CALICUT UNIVERSITY NO.EPR/2/3/RTI/1/2012 DTD 07/03/2014 EXHIBIT P96 THE TRUE COPY OF EXPLANATION OF THE SECTION OFFICER SRI. JOSE. V K DATED 2/11 /2012 EXHIBIT P97 THE TRUE COPY OF THE NOTE TO JCE FROM REGISTRAR DATED 01/11/2012 AND THE LETTER FROM CONTROLLER OF EXAMINATIONS TO THE REGISTRAR DATED 3/11/2012 EXHIBIT P98 THE TRUE COPY THE FILE ORDER OF THE VICE CHANCELLOR ABOUT SUSPENSION IN THE FILE EPRL1/3/BTA/2012 DATED 1/11/2012 EXHIBIT P99 THE TRUE COPY OF THE LETTER FROM SRI. JOHN ANTONY M FOR REGISTRAR NO. 4704/ADLEG -ASST- 4/2012/CU DATED 01/03/2013 (2) U. O. NOTE TO THE PA TO CE,NO.4704/AD-LEG-ASST 4/2012/CU DATED.27/3/2013 AND 2/7/2013.
WP(C) NO. 14230 OF 2023 17 2026:KER:8461 EXHIBIT P100 THE TRUE COPY OF THE PETITION TO THE HONOURABLE CHANCELLOR, PAGE 1,2,3 AND LAST PAGE DATED 18/4/2016 EXHIBIT P101 THE TRUE COPY OF THE REPORT OF THE VICE CHANCELLOR TO THE CHANCELLOR NO. 31400/AD-R F. R. C-1/2015/CU DATED 14/07/2016, REPORT FOR EXHIBIT P 100.
EXHIBIT P102 THE TRUE COPY OF COVERING LETTER ATTACHED WITH THE PETITION TO THE CHANCELLOR DATED 20/4/2016 AND TO THE REGISTRAR DATED 18/04/2016 EXHIBIT P103 THE TRUE COPY OF THE ORDER OF THE KERALA STATE HUMAN RIGHTS COMMISSION,HRMP NO.2606/1 1/9/2020/F4PM DT 23/12/2020 EXHIBIT P104 THE TRUE COPY OF THE MEMO WHICH IS ISSUED BY THE DEPUTY REGISTRAR TO THE PETITIONER, NO. 128874/AD-LEG-ASST-4/ 2017/ADMN DTD 12/10/2016 EXHIBIT P105 THE TRUE COPY OF THE POSTING ORDER OF THE INQUIRY COMMITTEE WHICH IS ISSUED BY THE ASSISTANT REGISTRAR.NO.489/2018/ADMN DATED 10/01/2018 EXHIBIT P106 THE TRUE COPY OF THE REPORT OF VICE CHANCELLOR NO. 31400/AD-P. F. R.C- I 1/2015/CU DATED 11/08/2023 TO THE CHANCELLOR ,ABOUT EXHIBIT P 24 EXHIBIT P107 THE TRUE COPY OF THE LAST PETITION OF THE PETITIONER TO THE CHANCELLOR DATED 15/07/2024 EXHIBIT P108 THE TRUE COPY OF THE SALARY DISBURSED DETAILS OF MONTHS 4/2019 AND 5/2019 SND FROM 1/2019 TO 4/2021 OF THE PETITIONER WHICH IS TAKEN FROM THE UNIVERSITY WEB SITE EXHIBIT P109 THE TRUE COPY OF THE RULE 4(A) NOTE AND 4(C) IN THE PAGES 49 AND 50 IN THE KFC VOLUME 1 EXHIBIT P110 THE TRUE COPY OF THE CIRCULAR NO. 86/07/FIN DATED 11/12/2007 ISSUED BY THE FINANCE DEPARTMENT OF THE KERALA GOVERNMENT GOVERNMENT EXHIBIT P111 THE TRUE COPY OF THE COMPLAINT OF THE PETITIONER DATED 20/12/2018 TO THE CO- OPERATIVE REGISTRAR, KERALA STATE, EXHIBIT P112 THE TRUE OF THE LAST PAGE OF THE SALARY CERTIFICATE DATED 03/04/2017 WHICH IS ISSUED WP(C) NO. 14230 OF 2023 18 2026:KER:8461 BY THE ASSISTANT REGISTRAR, CALICUT UNIVERSITY TO THE CO. OPERATIVE SOCIETY EXHIBIT P 113 THE TRUE COPY OF THE CALICUT UNIVERSITY CIRCULAR NO. 43039/AD-A-ASST-4/2013/CU DATED 03/10/2013 EXHIBIT P 114 THE TRUE COPY OF THE REPORT OF THE HEAD LIBRARY AND INFORMATION SCIENCE DEPARTMENT INWARD NO 40205/2013/CU RESPONDENTS EXHIBITS EXHIBIT R6(A) TRUE COPY OF THE RELEVANT PAGES OF 2004 PAY REVISION.
EXHIBIT R6 (B) TRUE COPY OF THE RELEVANT PAGES OF THE CALICUT UNIVERSITY FIRST STATUS, 1977.
EXHIBIT R6 (C) TRUE COPY OF THE LETTER NO.KSA-CLUP/425/2020 DATED 04.11.2020.