Kerala High Court
Sudheer K N vs State Of Kerala on 14 November, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
2024:KER:85038
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY,THE 14TH DAY OF NOVEMBER 2024/23RD KARTHIKA, 1946
WP(C) NO. 23536 OF 2024
PETITIONER:
SUDHEER K. N
AGED 50 YEARS
DRIVER, UDAYAMPEROOR GRAMA PANCHAYATH,
KUTTETHU KULANGARA,
UDAYAMPEROOR P.O, UDAYAMPEROOR,
ERNAKULAM,
PIN - 682 307.
BY ADVS.
S.ANEESH
P.PARVATHY
RESPONDENTS:
1 STATE OF KERALA
THE DEPARTMENT OF LOCAL SELF GOVERNMENT
INSTITUTIONS SECRETARIAT, ANNEX I,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY,
PIN - 695 001.
2 THE DIRECTOR OF PANCHAYATH
SWARAJ BHAVAN, GROUND FLOOR,
NANTHANCODU, KOWDIAR P.O,
THIRUVANANTHAPURAM,
PIN - 695 003.
3 THE DEPUTY DIRECTOR OF PANCHAYAT
CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN - 682 304.
4 THE UDAYAMPEROOR GRAMA PANCHAYAT
NADAKKAVU JUNCTION, UDAYAMPEROOR,
THRIPPUNITURA,
REPRESENTED BY ITS SECRETARY,
PIN - 682 307.
2024:KER:85038
WP(C) Nos.23536 & 26367 OF 2024
2
5 THE PRESIDENT
UDAYAMPEROOR GRAMA PANCAYATH,
NADAKKAVU JUNCTION, UDAYAMPEROOR,
THRIPPUNITURA, PIN - 682 307.
*ADDL. AKASH K. SANTHOSH, S/O. SANTHOSH,
R6 AGED 24 YEARS
KURUPPALEZHATHU HOUSE, POOTHOTTA P.O.,
UDAYAMPEROOR, ERNAKULAM - 682 307
*IS IMPLEADED AS ADDL. R6 AS PER ORDER DATED
30.07.2024 IN I.A.01/2024 IN THE WP(C).
SRI. NIRMAL S.
SRI. N.ANAND
SRI. RAJESH O.N.
SRI. ROY ANTONY
SRI. BIMAL K.NATH- SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.11.2024, ALONG WITH WP(C).26367/2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:85038
WP(C) Nos.23536 & 26367 OF 2024
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY,THE 14TH DAY OF NOVEMBER 2024/23RD KARTHIKA,
1946
WP(C) NO. 26367 OF 2024
PETITIONERS:
1 ATHUL SATHYAN
AGED 26 YEARS
S/O. SATHYAN T.V,
RESIDING AT THIKKAL HOUSE,
SOUTH PARAVOOR P.O, UDAYAMPEROOR,
ERNAKULAM, PIN - 682 307.
2 MIDHUN SATHYAN
AGED 30 YEARS
S/O. SATHYAN T.V,
RESIDING AT THIKKAL HOUSE,
SOUTH PARAVOOR P.O, UDAYAMPEROOR,
ERNAKULAM, PIN - 682 307.
BY ADV S.ANEESH
RESPONDENTS:
1 STATE OF KERALA
THE DEPARTMENT OF LOCAL SELF GOVERNMENT
INSTITUTIONS SECRETARIAT, ANNEX I,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY,
PIN - 695 001.
2 THE DIRECTOR OF PANCHAYAT
SWARAJ BHAVAN, GROUND FLOOR,
NANTHANCODU, KOWDIAR P.O,
THIRUVANANTHAPURAM,
PIN - 695 003.
2024:KER:85038
WP(C) Nos.23536 & 26367 OF 2024
4
3 THE DEPUTY DIRECTOR OF PANCHAYAT
CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN - 682 304.
4 THE UNDAYAMPEROOR GRAMA PANCHAYAT
NADAKKAVU JUNCTION, UDAYAMPEROOR,
THRIPPUNITURA,
REPRESENTED BY ITS SECRETARY,
PIN - 682 307.
5 THE PRESIDENT
UDAYAMPEROOR GRAMA PANCAYATH, NADAKKAVU
JUNCTION, UDAYAMPEROOR,
THRIPPUNITURA, PIN - 682 307.
*ADDL. AKASH K. SANTHOSH,
R6 S/O. SANTHOSH, AGED 24 YEARS,
KURUPPALEZHATHU HOUSE, POOTHOTTA P.O.,
UDAYAMPEROOR, ERNAKULAM.
*ADDL.R6 IS IMPLEADED AS PER ORDER DATED
30/07/2024 IN I.A.1/2024 IN WP(C) 26367/2024.
SRI. NIRMAL S
SRI. N.ANAND
SRI. RAJESH O.N.
SRI. ROY ANTONY
SRI. BIMAL K.NATH - SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.11.2024, ALONG WITH WP(C).23536/2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:85038
WP(C) Nos.23536 & 26367 OF 2024
5
JUDGMENT
Since common issues arise for consideration in these writ petitions, they are disposed of by this common judgment. The status of the parties and exhibits referred to hereinbelow shall be as obtaining in W.P.(C) No.23536 of 2024, unless mentioned otherwise.
2. The petitioner in W.P(C) No.23536 of 2024 was appointed as temporary daily waged Driver in the Udayamperoor Grama Panchayat, ('Panchayat' for short), the 4th respondent, on 19.05.2009 and is continuing as such since then. He states that he has completed more than 15 years of service and has crossed the upper age limit for regular appointment. Meanwhile, one Bineesh M.N and Sreenath M.S approached this Court by filing W.P.(C) No.15090 of 2023 claiming 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 6 that they aspire to be appointed as Drivers in the Panchayat and seeking direction to conduct fresh selection for the post of Drivers in the Panchayat. This Court, by Ext.P4 judgment, recording the submission of the learned counsel for the Panchayat that the Panchayat has taken steps to fill up two vacancies of Drivers substantively, directed the Panchayat to complete the process of filling up of two vacancies of Drivers in their services substantively, following due procedure, as expeditiously as possible, but not later than three months from the date of receipt of a copy of the said judgment. Ext.P4 judgment was taken up in appeal and the Division Bench of this Court, by Ext.P7 judgment, confirmed Ext.P4 judgment. The Division Bench, in paragraph Nos.3 to 5 of the judgment observed as follows:-
2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 7 "3. Learned Single Judge noticing the fact that the daily/contractual employees cannot be replaced with another set of contractual employees, permitted the petitioners and respondents 6 and 7 to continue to man the posts with liberty to participate in the selection process. Learned counsel appearing on behalf of the appellant submitted that the respondent Grama Panchayat by way of additional document dated 30.03.2023 has come out with the guidelines fixing the age limit for participating in the selection process. The appellant has become overage and therefore, would not be in a position to participate in the selection process.
4. We afraid that the said request cannot be entertained for the reason that appellant, at the time when the directions were issued or when the writ petition was filed had already become overaged. The appellant was aware that as and when the process for regular selection is initiated owing to the overage, he would not be able to participate. In our view, the observation of the learned Single Bench extracted herein below, do not seriously affect the service career of the appellant and petitioners as they have been permitted to discharge their duties until and unless they are being replaced by regular incumbents. The operative portion of the judgment of the learned Single Bench dated 18.08.2023 in W.P.(C.) No. 15090/2023 reads as under:-
"In the afore circumstances, I order this Writ Petition, recording the submissions of Sri.Akhil S.Vishnu; and consequently direct the Grama Panchayat to complete the process of filling up two vacancies of 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 8 drivers in their services substantively, following due procedure, as expeditiously as is possible, but not later than three months from the date of receipt of a copy of this judgment.
I clarify that until such time as the afore exercise is completed and permanent appointment effected, respondents 6 and 7 will be entitled to continue on the same terms as they are now engaged.
Needless to say, respondents 6 and 7, as also the petitioners, will be at full liberty to participate in the process of selection to be notified by the Panchayat in terms of the afore directions, subject to them being fully qualified and obtaining necessary credentials as are mandatory."
5. However, as and when the regular incumbents are appointed the principle of 'last come first go' would be applicable in case the incumbents become surplus. That is not the case of either of the parties at this stage and will be examined at a later stage. The appellant is at liberty to seek regularisation of service if the Rules or the Guidelines of the Department or the State Government permits."
3. Pursuant to the direction in Ext.P4 judgment, steps were taken by the Panchayat to conduct fresh selection and appointment to the post of Drivers on daily wage basis in terms of 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 9 Ext.P6 Government Order providing guidelines for appointment of Drivers and other daily waged employees in Panchayats. Accordingly, the Panchayat issued Ext.P5 notification dated 21.10.2023 inviting applications for the two posts of Drivers on daily wage basis. A written test was conducted on 23.06.2024. The Government Polytechnic College, Kalamassery prepared the question paper and conducted the valuation. It was at this stage W.P.(C) No.23536 is filed contending that there are no sanctioned posts of Driver in the Panchayat and therefore the posts cannot be filled substantively and this Court passed Exts.P4 and P7 judgments without appreciating these facts and seeking direction for continuation of the petitioner in service as Driver.
4. After the written test, a skill test was 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 10 conducted on 06.07.2024 by the Motor Vehicles Inspector, Sub Regional Transport Office, Tripunithura. The skill test included 'H' test and Road test. Altogether 11 candidates participated in the skill test and only two could pass the test viz; one Binu K.C and Akash K.Santhosh, the additional 6th respondent. The petitioner in W.P.(C) No.23536 of 2024 also participated in the skill test. However, he could not succeed in the 'H' test, which is part of the skill test.
5. The petitioners in W.P(C) No.26367 of 2024 are two candidates who participated in the selection pursuant to Ext.P5 notification. However, they failed in the "H' test. Contending that the skill test was conducted not in accordance with the protocols followed by the Public Service Commission in similar tests and 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 11 Ext.P6 Guidelines, they seek for a declaration that the entire selection pursuant to Ext.P5 is vitiated. They contend that the fact that only two persons could successfully complete the skill test shows that the selection is vitiated. It is also contended that one of the candidates who passed the skill test, viz., Binu K.C is overaged.
6. This Court, by order dated 04.07.2024 in W.P.(C) No.23536 of 2024, had directed the parties to maintain status quo as on date for a period of one month. On 30.07.2024, a common order was passed in the Writ Petitions modifying the order dated 04.07.2024 and permitting the Panchayat to proceed with the selection process for appointment to the post of Drivers. The said order reads as follows:-
"The grievance of the petitioners is that in the skill test conducted for the post of Driver, the 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 12 poles erected for the purpose of taking 'H' test was not of sufficient length and therefore, they could not come out successfully.
2. The learned counsel for the Panchayat submits that the same poles were used in the case of all the candidates. It is also submitted that the petitioners who were temporary employees in the Panchayat participated in the test with the very same vehicle used by them for the last several years. The learned counsel also submitted that 'H' test was conducted by the Officers of the Motor Vehicles Department.
3. In the light of the said submissions, the interim order in W.P.(C) No.23536 of 2024 is modified and the Panchayat is permitted to proceed with the selection process for appointment to the post of Drivers. However, the appointment will be subject to the result of the writ petition.
4. It is made clear that till permanent appointments are effected to the posts of Drivers, the petitioner in W.P.(C) No.23536 of 2024 will be entitled to continue in the light of Ext.P4 judgment."
7. The petitioner in W.P.(C) No.23536 of 2024 filed I.A No.3 of 2024 producing Ext.P15 resolution passed by the Panchayat Committee resolving not to approve the rank list published by the Panchayat as it failed to get majority 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 13 approval. This Court, by order dated 11.09.2024, stayed Ext.P15 resolution. The order dated 11.09.2024 was taken up in Writ Appeal No.1672 of 2024 which was dismissed by the Division Bench observing as follows:-
"On merits also, we find no reason to interfere with the said order for, especially when Ext.P15 prima facie would amount defiance of the directions contained in Exts.P4 and P7 judgments. The appeal is therefore dismissed."
8. When the writ petitions came up for further consideration, this Court, by order dated 02.11.2024 in W.P.(C) No.23536 of 2024 directed the learned Standing Counsel for the Panchayat to place on record an affidavit as to the circumstances leading to Ext.P15 resolution while Exts.P4 and P7 judgments were in force. In compliance with the said directions, the Secretary 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 14 of the Panchayat has filed an affidavit. Paragraph Nos.4 to 7 thereof read as follows:-
"4. Pursuant to the said directions it is seen that an ordinary meeting of the Governing Council of the Panchayat has convened a meeting on 17/08/2024 at 10.15 a.m. An issue of appointment of drivers was taken up as Agenda No.7. The matter was discussed in detail and the members have expressed their opinions with respect to the appointment of newly selected drivers, the additional respondent No.6 in the above writ petition. As per the decision of the Governing Council, 11 members have voted against approving the rank list prepared in pursuance of the directions of this Hon'ble Court and 9 members have voted in support of appointing the additional 6th respondent for the post of driver. This Hon'ble court has on 11/09/2024 stayed all further proceedings pursuant to Ext.P15 which was produced as an additional document by the petitioner along with I.A. Exhibit P15 is the minutes of the meeting held on 17/08/2024.
5. After taking charge as Secretary I went through the papers. I have also been advised that any delay in taking appointments as per the selection process conducted is against the spirit of the judgments of this Hon'ble court on Exts.P4 and P7 and would amount to defiance of directions contained therein. Therefore, I am taking steps to appoint an additional 6th respondent who is the selected candidate in the skill test and selection process conducted for the appointment of temporary driver.
2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 15
6. Since the petitioner in WP(C) 23536 of 2024 and WP(C) 26367 of 2024 have not qualified the test conducted as per the directions in Exts.P4 and P7 judgments. Their services will have to be discharged for making appointments to the new post. There have been no appointments to the new post. There has been no wilful defiance on the part of the Secretary of the Panchayat as he has joined only on 30/09/2024. Also there is a change of counsel appearing for the 4th respondent Panchayat. The Panchayat Committee has taken the decision without understanding the fact that the same is in violation of the directions of this Hon'ble court in Exts. P4 and P7 judgment. The same position is taken without any wilful disobedience to the directions of this Hon'ble Court as can be seen from the minutes of the meeting on 17.08.2024.
7. The then secretary has also informed the meeting that there is only one rank holder and the appointment of the 6 th respondent has been made in compliance with the directions of the Hon'ble court and the same would be done. True copy of the minutes of the meeting of the Governing Committee of the Panchayat dated 17/08/2024 is produced herewith and marked as Exhibit R4 (b)."
9. Heard Smt.P.Parvathy, the learned counsel for the petitioners in both the writ petitions, Sri.Bimal K.Nath, the learned Senior 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 16 Government Pleader, Sri.Nirmal.S, the learned counsel for the 4th respondent Panchayat and Sri.N.Anand, the learned counsel for the additional 6th respondent.
10. It is submitted by the learned counsel for the petitioners that the petitioner in W.P.(C) No.23536 of 2024 is continuing in the service of the Panchayat on temporary basis for the last so many years and is now overaged for regular selection and he is entitled to be regularised in service. It is also contended that the skill test was conducted not in accordance with law and the selection was arbitrary.
11. Sri.Anand would contend that the attempt of the petitioner in W.P.(C) No.23536 of 2024 is only to stall the selection process and to continue in service. It is submitted that the 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 17 Panchayat proceeded with the selection process only after initiating Contempt of Court Proceedings. The petitioners failed to clear 'H' test. The petitioner in W.P.(C) No.23536 of 2024 failed to clear the test on the vehicle he was driving for the last several years. It is contended that, having participated in the skill test and failed, the petitioners cannot challenge the selection.
12. Sri.Nirmal would contend that the selection was conducted as directed by this Court in Exts.P4 and P7 judgments and by following Ext.P6 guidelines. As regards Ext. P15 resolution, Sri.Nirmal submits that the resolution was passed without the least understanding that the same would be in violation of Exts.P4 and P7 judgments of this Court and there is no willful disobedience 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 18 or defiance of the directions of this Court and steps are being taken to make appointments as per the selection process conducted in compliance of Exts.P4 and P7 judgments. It is also stated that the additional respondent No.6 alone is included in the rank list and he will be appointed against the vacancy in the post of Jeep Driver and the vacancy of Ambulance Driver will be notified, subject to orders from this Court.
13. This Court, by Ext.P4 judgment, directed the Panchayat to complete the process of filling up two vacancies of drivers in their service, substantively, following due procedure. The said decision was confirmed by the Division Bench in appeal. Pursuant to Ext.P4 judgment, the Panchayat issued Ext.P5 notification for appointment to the post of Drivers. The written 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 19 test, skill test and interview were conducted as per Ext.P6 guidelines which provides for guidelines for appointments in non sanctioned posts in Panchayats. The petitioners participated in the skill test, but failed in the 'H' test, the first stage of skill test. Having participated in the selection process, it will not be open for the petitioners to challenge the selection. The petitioners have no case that the selection is tainted with mala fides. No substantive defect could be pointed out in the selection process by the petitioners. I find no merits in the writ petitions.
14. Pursuant to the selection process, a rank list was published. However, by Ext.P15 resolution, the rank list was cancelled by the Panchayat Committee for the reason that it failed 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 20 to get the majority approval. From the affidavit filed by the Secretary of the Panchayat, it has come out that 11 out of 20 members of the Panchayat voted in favour of cancelling the rank list. The selection to fill up the vacancies in the posts of drivers was conducted as directed by this Court in Exts.P4 and P7 judgments. The rank list published pursuant to the selection has been cancelled by Ext.P15 resolution on the ground that it failed to get majority approval. It is true that the Panchayat Committee shall decide all subjects coming up for consideration by majority votes of the members present. The decision of the Committee in Ext.P15 to cancel the rank list amounts to defiance of the directions of this Court in Exts.P4 and P7 judgments. Therefore, Ext.P15 resolution cannot be sustained in law.
2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 21 The Panchayat has to proceed with the selection pursuant to Ext.P5 on the basis of the rank list now prepared and take the process to a logical conclusion.
15. Accordingly, there will be a direction to the Secretary of the Panchayat to appoint the additional 6th respondent in one of the two vacancies in the post of Driver in the 4th respondent Panchayat. It will be open to the Panchayat to notify the other vacancy in the post of Driver and to proceed with the selection in accordance with law.
The writ petitions are disposed of with the above directions.
Sd/-
MURALI PURUSHOTHAMAN JUDGE SPR 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 22 APPENDIX OF WP(C) 23536/2024 PETITIONER'S EXHIBITS:-
EXHIBIT P1 TRUE COPY OF THE LETTER DATED 19.01.2020 SUBMITTED BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE SAID G.O(MS) NO.
155/2020/LSGD DATED 15.10.2020. EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 22.05.2023 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 18.08.2023 IN W.P(C) NO. 15090 OF 2023. EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 21.10.2023 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF G.O(RT) NO. 769/2023/LSGD DATED 30.03.2023 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 06.12.2023 IN W.A NO. 1861 OF 2023. EXHIBIT P8 TRUE COPY OF THE LETTER DATED 05.01.2024 SUBMITTED BY THE 4TH RESPONDENT TO THE 5TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE LETTER DATED 16.03.2024 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE LETTER DATED 03.06.2024 ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT.
EXHIBIT P11 TRUE COPY OF THE DISABILITY CERTIFICATE
OF THE PETITIONER'S WIFE DATED
31.10.2023.
EXHIBIT P12 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 15.06.2024. EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 03.04.2024 IN CON.C NO.89 OF 2024. EXHIBIT P14 TRUE COPY OF THE DRIVER'S LICENSE OF THE SELECTED CANDIDATE BINU K D. 2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 23 EXHIBIT P15 TRUE COPY OF THE DECISION OF THE PANCHAYATH COMMITTEE MEETING DATED 17.08.2024.
RESPONDENTS EXHIBITS:-
EXHIBIT R4 (a) TRUE COPY OF THE RESULT OF THE SKILL TEST, DATED 06.07.2024, CONDUCTED BY THE OFFICERS OF JOINT REGIONAL TRANSPORT OFFICE, THRIPUNITHURA.
EXHIBIT R4 (b) TRUE COPY OF THE MINUTES OF THE MEETING OF THE GOVERNING COMMITTEE OF THE PANCHAYAT DATED 17/08/2024.
EXHIBIT R6 (a) A TRUE COPY OF THE COUNTER AFFIDAVIT DATED 10.03.2024 (PRESENTED DATE 14.03.2024) FILED BY RESPONDENT NO. 4 IN COC NO. 89/2024 (WITHOUT ANNEXURES).
EXHIBIT R6 (b) A TRUE COPY OF IA NO. 1/2024 FILED BY RESPONDENT NO. 1 IN WP(C) NO. 15090/2023 (WITHOUT EXTS).
EXHIBIT R6 (c) A TRUE COPY OF THE COMMUNICATION DATED 10.07.2024 ISSUED BY THE REGIONAL TRANSPORT OFFICER, THRIPUNITHURA TO RESPONDENT NO.4 AND OBTAINED BY THE PETITIONER UNDER THE RTI ACT.
2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 24 APPENDIX OF WP(C) 26367/2024 PETITIONERS EXHIBITS:-
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION DATED 21.10.2023.
EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 28.10.2023 SUBMITTED BY THE FIRST PETITIONER TO THE 4TH RESPONDENT. EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 28.10.2023 SUBMITTED BY THE SECOND PETITIONER TO THE 4TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE LETTER ISSUED TO 1ST PETITIONER BY THE 4TH RESPONDENT DATED 15.06.2024.
EXHIBIT P5 TRUE COPY OF THE LETTER ISSUED TO 2ND PETITIONER BY THE 4TH RESPONDENT DATED 15.06.2024.
EXHIBIT P6 A TRUE COPY OF THE NOTICE DATED 04.07.2024 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P7 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 11.07.2024 ISSUED TO THE 1ST PETITIONER BY SREE DURGA TOURS AND TRAVELS, KOCHI.
EXHIBIT P8 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 11.07.2024 ISSUED TO THE 2ND PETITIONER BY SREE DURGA TOURS AND TRAVELS, KOCHI.
EXHIBIT P9 A TRUE COPY OF THE G.O DATED 30.03.2023. EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 08.07.2024 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P11 TRUE COPY OF THE REPRESENTATION DATED 08.07.2024 SUBMITTED BY THE 2ND PETITIONER BEFORE THE 4TH RESPONDENT.
2024:KER:85038 WP(C) Nos.23536 & 26367 OF 2024 25 RESPONDENTS EXHIBITS:-
EXHIBIT R6 (a) A TRUE COPY OF THE JUDGMENT DATED 18.08.2023 PASSED BY THIS HON'BLE COURT IN WP(C)NO. 15090/2023.
EXHIBIT R6 (b) A TRUE COPY OF THE JUDGMENT DATED 06.12.2023 PASSED BY THIS HON'BLE COURT IN WA NO. 1861/2023.