Kerala High Court
Johny Joseph vs State Of Kerala And Others on 3 February, 2022
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 3RD DAY OF FEBRUAARY, 2022/20TH MAGHA, 1943
WP(C) NO. 21840 OF 2009
PETITIONER/S:
1 MANAGER ST.THOMAS COLLEGE,
PALAI.
2 KERALA PRIVATE COLLEGE MANAGEMENTS'
ASSOCIATION, REPRESENTED BY ITS GENERAL,
SECRETARY, FR.MATHEW MALEPARAMBIL BVM HOLLY,
CROSS COLLEGE, CHERUPUNKAL P.O., PALAI.
BY SR. ADVOCATE SRI.BABU VARGHESE
AND ADVOCATE SRI.C.V.ALEXANDER
RESPONDENT/S:
1 STATE OF KERALA AND OTHERS
REPRESENTED BY THE PRINCIPAL SECRETARY TO,
GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION,,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
2 THE SECRETARY TO GOVERNMENT
DEPARTMENT OF GENERAL EDUCATION,, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN P.O., PMG JUNCTION,,
THIRUVANANTHAPURAM.
4 THE DIRECTOR OF HIGHER SECONDARY
EDUCATION, HOUSING BOARD BUILDINGS,, SANTHINAGAR,
THIRUVANANTHAPURAM.
5 THE MAHATMA GANDHI UNIVERSITY
REPRESENTED BY ITS REGISTRAR,, PRIYADARSHINI
HILLS P.O., KOTTAYAM.
6 JOHNY JOSEPH
JUNIOR LECTURER, GOVERNMENT HIGHER, SECONDARY
SCHOOL, PALAI.
BY ADVS.
SENIOR GOVERNMENT PLEADER SENIOR SRI. PREMCHAND R. NAIR
ADV. SRI.P.C.SASIDHARAN FOR THE 6TH RESPONDENT
ADV. SRI. SURIN GEORGE IPE SC FOR MG UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.12.2021 ALONG WITH W.P.C.38220/2010 THE
COURT ON 03-02-2022 DELIVERED THE FOLLOWING:
-2-
W.P.(C ) Nos. 21840/2009
c/w. 38220 /2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 3RD DAY OF FEBRUAARY, 2022/20TH MAGHA, 1943
WP(C) NO. 38220 OF 2010
PETITIONER/S:
JOHNY JOSEPH
LECTURER IN HISTORY, ST.THOMAS COLLEGE, PALA,,
NOW ON DEPUTATION AS H.S.S.T, GOVERNMENT H.S.S.,,
PALA, KOTTAYAM.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 STATE OF KERALA AND OTHERS
SECRETARY TO GOVERNMENT, HIGHER EDUCATION,
DEPARTMENT, SECRETARIAT,THIRUVANANTHAPURAM-
695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,,
THIRUVANANTHAPURAM-695 001.
3 THE DEPUTY DIRECTOR OF COLLEGIATE
EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF,
COLLEGIATE EDUCATION, KOTTAYAM-686 001.
4 THE MAHATMA GANDHI UNIVERSITY
REPRESENTED BY ITS REGISTRAR, ATHIRAMPUZHA,,
KOTTAYAM-686 001.
5 THE MANAGER
ST.THOMAS COLLEGE, PALA, KOTTAYAM-676 575.
-3-
W.P.(C ) Nos. 21840/2009
c/w. 38220 /2010
ADDL R6, MANESH VARGHESE JOHN
S/O LATE C.V.JOHN, CHENCHERIL HOUSE, KANAKARY
P.O. ADDL R6 IMPLEADED AS PER ORDER DATED 19-07-
2012 IN IA 9639/2012
BY ADVS.
SENIOR GOVERNMENT PLEADER SRI. PREMCHAND R. NAIR
SRI.BABU VARGHESE (SR.) & ADV.
SRI.C.V.ALEXANDER FOR THE 5TH RESPONDENT
ADV. SRI. SURIN GEORGE IPE SC FOR MG UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.12.2021 ALONG WITH W.P.C. 21840/2009, THE
COURT ON 3-2-2022 DELIVERED THE FOLLOWING:
-4-
W.P.(C ) Nos. 21840/2009
c/w. 38220 /2010
A.K. JAYASANKARAN NAMBIAR,
&
MOHAMMED NIAS C.P, JJ.
.......................................................................
W.P. (C )Nos. 21840 of 2009
c/w. 38220 of 2010
..........................................................................
Dated this the 3rd day of February, 2022
JUDGMENT
Mohammed Nias C.P. J., This Writ Petition (W.P.C. No. 21840 /2009) is filed by the Manager of an aided College and the Association of the Managers of the Aided Private Colleges in the State. They challenge Exts. P17 and P18 orders by which the teachers including the sixth respondent herein, Johny Joseph, deployed to the Higher Secondary Division were directed to be absorbed in the permanent vacancies in the colleges subject to their qualifications. The petitioners submit that the UGC Scheme was implemented in the State vide Government Order dated 23-3-1990 inter-alia stipulating that those who were appointed to the vacancies in the pre-degree classes after the issuance of the said -5- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 order will be eligible to take classes to the pre-degree courses only in future and that they will not be eligible to take classes for the degree courses. The qualification and the method of recruitment were also decided by the Government. Accordingly, the Government created a new category of teachers i.e. "Junior Lecturers (Pre- Degree)" and the first petitioner appointed 11 Junior lecturers (Pre- degree) mentioned in Ext. P2 list. The appointments of these Junior Lecturers were not approved by the University on the ground that there were no such posts provided for under the laws of the University. The aggrieved teachers approached this Court wherein the Government was directed to settle the issue within two months as per Ext. P4 judgment. In compliance thereof, the Government issued Ext. P5 authorising the Deputy Directors of Collegiate Education concerned to accord approval for the appointment of Junior Lecturers made by the Private Colleges only for the purpose of disbursement of salary till they are suitably re-deployed to Higher Secondary Schools on pre- degree linking. Accordingly, the approval order in favour of the 6 th respondent was made by the 3rd respondent herein vide Ext. P6 order.
2. In the meantime, the Pre-degree Abolition Act, 1997, -6- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 came into force by which the appointments in colleges were banned for three years from 3-7-1997 onwards with the intention of completely de-linking pre-degree from the colleges within such time. The Government, thereafter formulated a scheme Vide G.O. MS No. 145/00/H.Edn. dated 5/10/2000 (Ext. P7) for deploying and deputing excess teachers in colleges and invited options from the Junior Lecturers. Later by G.O. Dated 5-09-2002 marked as Ext. P13, in order to safeguard the interest of the Junior Lecturers, Government ordered as follows:
i) Junior Lecturers (Pre-degree) now working in the Colleges should be retained in the Colleges where there are vacancies of teachers as found by the Director of Collegiate Education.
ii) Such teachers should acquire the prescribed qualification within a period of two years and they should be given preference in appointment as Lecturers in future vacancies in the Colleges.
Iii) Junior Lecturers (Pre-degree) who are continuing in Colleges where there are no vacancies should be re- -7- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010
deployed to Higher Secondary Schools. If the same management has Higher Secondary Schools, these teachers should be deployed to such schools.
This was challenged by the petitioners as well as the other managers of the private colleges which finally culminated in Ext. P14 judgment dated 24-6-2004 in OP. No.33521 of 2002 and connected cases .
3. Pursuant to the direction in the said judgment, the Government again re-considered the entire matter and issued another order dated 22-2-2005 marked as Ext. P15 in the Writ Petition. However, the petitioners submit that in utter disregard to the earlier Government orders and the judgments of this Court, Government issued orders Ext. P17 on 1-7-2009, directing the managements of the Private Colleges to appoint teachers already deployed to the Government Higher Secondary Schools. Pursuant to the said order, the 4th respondent issued proceedings Ext. P18 dated 22-07-2009 to re- deploy plus two teachers to the petitioners' colleges including Johny Joseph, the petitioner in W.P. (C ) No. 38220 of 2010. It is Exts. P17 and P18 that are challenged in this Writ Petition. This Court stayed the operation of the above proceedings in respect of the 1st -8- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 petitioner's college regarding redeployment of the 6 th respondent as per order dated 3-08-2009.
4. The Government has filed a counter specifically stating that several deployed lecturers have been thrown out of service for want of vacancies and that various college managements were making fresh appointments without considering the deployed lectures and thus the Government had to shoulder huge financial burden on this account. It was in public interest that the Government order is issued also taking into account the social obligation involved in the matter. It was after discussion with the private college managements that it was decided to give preference to the deployed Lecturers will be given preference in appointment when they acquire the requisite qualification in the college and it is only a few who are making complaints.
5. The 6 th respondent herein (Writ Petitioner in 38220 of 2010) who was directed to be deployed to the College has also filed a detailed counter affidavit specifically pointing out that he is qualified and that his appointment was not approved only because of the prohibition in terms of the pre-degree post abolition Act at that point -9- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 of time and that the relevant Government Order dated 5-9-2002 marked as R6 (a) along with the counter affidavit clearly declares the right that the Junior Lecturers to return to the parent colleges. It is a further contention of the 6th respondent that they had a right to be deployed even as per the judgment in R6 (b) in O.P. No. 2797 of 2003 dated 11-02-2003. It was stated that the petitioners have no locus to challenge the Government Order when the Government is the pay master. It was also stated that the petitioners cannot be heard to say that they will not comply with the Government Orders and that they will not absorb teaching post in duly selected and appointed in terms of the University Act and Statute in preference to another teacher by resorting to the method of direct recruitment from open quota. In that view of the matter, it was prayed that the the Writ Petition be dismissed.
6. Since W.P. (C) No. 21840/2009 filed by the College Management is connected to Writ Petition (C ) No. 38220/2010 filed by the teacher, both these cases are taken up together and disposed of by a common judgment.
7. We heard the learned Senior Counsel Sri.Babu Varghese, -10- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 instructed by the learned Counsel Sri. C.V. Alexander for the petitioner, the learned Counsel Sri. P.C. Sasidharan for the 6 th respondent and the petitioner in W.P. (C ) No. 38220/2010, Standing Counsel for the 5th respondent Sri. Surin George Ipe and the learned Senior Government Pleader Sri. Premchand R. Nair.
8. Exts. P17 and P18, challenged in the Writ Petition were the continuation of a series of orders following the de-linking of the pre-degree course from Colleges when the Junior Lecturers were deployed to the Higher Secondary Schools and Vocational Higher Secondary Schools and the teachers were continuing as such. It was in the meantime, that the Government framed special Rules for the Higher Secondary school teachers and started direct recruitment through the Public Service Commission. Due to the continuance of the deployed Lecturers in schools, vacancies of teachers in higher secondary schools could not be reported to the PSC and the same had adversely affected the employment avenues of large number of educated youths. When direct recruitment process was continuing in the Higher Secondary Schools, there arose a state of affairs whereby the deployed lecturers were being thrown out of service for want of vacancies. Various college managements started making fresh -11- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 appointments without considering the deployed Lecturers leaving the Government to bear huge financial burden. It was in these circumstances, that the Government issued orders under challenge which as stated earlier was a continuation of the earlier orders issued on the subject. The Government had also taken into account the public interest at large as well as the social obligation involved. They had also allowed two years time to the under qualified Lecturers to acquire NET/PHD qualifications. Several discussions were made with the private college managements and the majority of the managements had informed that the deployed Lecturers will be given preference when they acquired the requisite qualification. It is only very few managements which did not comply with the Government Orders. We do not find any grounds raised in the Writ Petition as sufficient to invalidate Exts. P17 and P18. The 6th respondent whose name figures in Ext. P18 is fully qualified and the same is evident from the counter affidavit filed in W.P.C. 38220 of 2010, by the government. It is to be noted that the petitioner college having entered into an agreement with Government was bound to comply with the directions issued by them from time to time. We find no reason to interfere with Exts. P17 and P18. Accordingly this Writ Petition fails and is dismissed.
-12-W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 W.P.C. No. 38220 of 2010
9. This Writ Petition is filed by the 6th respondent in W.P.C. 21840 of 2010. He submits that he is a post-graduate in four subjects and that he also possess the qualification of M.Ed. and secured the NET qualification conducted by the UGC and fully qualified and eligible to be appointed as Lecturer in any of the affiliated colleges in the State. It is the contention of the petitioner that on account of various Government Orders and the judgments of this Court, the petitioner was appointed to St. Thomas College, Palai , the Manager of which is impleaded as the 5th respondent. It was while the petitioner was continuing as an approved probationer due to the de-linking of the pre-degree courts and on account of the shortfall of workload that the petitioner was deployed as a Higher Secondary School Teacher in terms of the existing Government Orders. Petitioner claims that the Government issued specific orders directing to re-deploy the petitioner to the parent college as per Exts. P9 and P10, the Management did not re-deploy to the post . To challenge the said orders, W.P.C. 21840 of 2009 was filed in which an interim order was passed staying the operation of Exts. P9 and P10. Petitioner also challenged the attempt on the part of the college to make fresh appointments without re- -13- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 deploying the petitioners. It was also pointed out that the 5 th respondent in violation of the Government Orders attempted to fill up the post by direct recruitment and one of the teachers in that Sri. C.J. Paul filed W.P.C. 15984/2009 before this Court wherein all proceedings were stayed by Ext. P11 interim order and that the facts of this case is one mentioned above. Thus, in Short, the action of the management in denying the right of the petitioner to get re-deployment and the attempt to issue fresh notification in violation of the Government orders were questioned. The petitioner sought a declaration that he will be deployed as in terms of the Government Orders in that behalf and also to quash Ext. P2 to the extent it notifying the post of Lecturer in History by recruitment. The 5 th respondent has filed a counter opposing the prayers mainly contending that the petitioners is not qualified at all and in the absence of qualification, the petitioner cannot claim re-deployment. In the absence of qualification, the 5 th respondent contends that no relief can be granted to the petitioner in W.P.C. 38220/2010.
10. The 3rd respondent, the Deputy Director of Collegiate Education has filed a counter affidavit stating that the 6 th respondent -14- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 Sri. Johny Joseph, who was appointed as Junior Lecturer in History at St. Thomas College, Pala and subsequently deployed to the Government Higher Secondary School, Kottayam and later transferred to Government Higher Secondary School, Pala, as per the order dated 28-6-2003. He was relieved of his duties from Higher Secondary School, Pala, vide order dated 22-7-2009 by the Director of Higher Secondary Education. In the light of the Government Order dated 1-7-2009 in which it has been ordered that all teachers who are continuing in Government Higher Secondary Schools/Vocational Higher Secondary Schools consequent on the deployment from aided college shall be redeployed to their parent colleges against existing or ensuing vacancies, considering the seniority during the academic year 2009- 2010 itself, subject to the following conditions:
A. those who have been deployed to Government Higher Secondary/Vocational Higher Secondary Schools eventhough fully qualified to continue in colleges; but rendered surplus due to de-linking of Pre-degree courses from the colleges. B. Those who have acquired prescribed qualifications for the lectureship in colleges after taking appointment/deployment in Government Higher Secondary /Vocational Higher -15- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 Secondary Schools. Such teacher will draw salary in the State scales of pay until they get appointment against vacancies in their respective parent institutions.
C. Those who have been deployed to higher secondary/vocational higher secondary schools but not at qualified for Lectureship in aided colleges. Such teachers shall clear NET or acquire Ph.D qualification in their subject within a period of two years. They shall draw salary in the state scales of pay until they get appointment against vacancies in their parent college. In case where a teacher fails to acquire prescribed qualification within the time frame, they will not be entitled to continue in service.
11. Viewed in this background, we hold that the 5 th respondent Sri. Johny Joseph was fully qualified to be appointed as Lecturer in the vacancy that arose during the academic year 2010- 2011 at St. Thomas College, Pala, his parent Institution. The Management was bound to obey these directions in view of the relevant University statues as well as the written agreement with the Government that direct the payment of salary under their staff. Thus, it is crystal clear that the petitioner had to be appointed as a -16- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 Lecturer in the vacancy aforesaid and the action of the college in not doing so is clearly illegal and the college would be made liable for the non-compliance there of the relevant Government Orders and the directions.
12. In this juncture it is apposite to note the judgment of this Court in [2014 KHC 650] Cochin College v. Ajith Kumar K. and Others, wherein this Court held that the Government can bind the college with its directions and directives. It was also held that the College being covered by a direct payment agreement was bound to comply with the relevant Government Orders issued from time to time. The petitioner though was eligible, was not given appointment and the said action of the management is unjustified. Because of this action of the college management, the petitioner was compelled to continue in the higher secondary school and was only the paid salary of higher secondary teacher. Going by the dictum laid down in the above Case Cochin College (supra), the Government is to pay the amounts due to the petitioner in the first instance and recover the same from the management.
In the result, Writ Petition No. 38220/2010 is allowed and it is declared that the petitioner was entitled to get re-deployment in -17- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 terms of Ext. P18 Government Order which was wrongly refused by the college management. Respondent 1 to 3 or the competent among them will quantify the amounts payable to the petitioner and pay the same to the petitioner within a period of four months from the date of receipt of a copy of this judgment. The petitioner will also be entitled to all the consequential benefits from the date of Ext.P18 order. Since we are told that the petitioner has retired, the petitioner shall be granted all notional benefits mentioned in Ext. P18 order from the date of the said order. The Government would be at liberty to recover the amounts paid to the petitioner from the management either by taking recourse to the provisions of the Revenue Recovery Act or by exercising the power of set off from the funds to be disbursed to the College.
Writ Petition No. 38220/2010 is allowed as above.
Sd/-A.K. JAYASANKARAN NAMBIAR, Judge Sd/-MOHAMMED NIAS C.P, Judge ani/1-02-2022 /true copy/ -18- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 APPENDIX PETITIONERS' EXTS. IN WPC NO. 21840/2009 EXT.P1: TRUE COPY OF THE GO MS NO. 76/9-0/H.EDN. DATED 23-3- 1990.
EXT. P1(a): TRUE COPY OF THE GOMS. NO. 30/96/H.EDN. DATED 12-2- 1996 EXT. P2: TRUE COPY OF THE LIST OF JUNIOR LECTURERS EXT P2 (A): TRUE COPY OF THE UNDERTAKING DATED 6-6-1996 GIVEN BY THE 6TH RESPONDENTS EXT. P3: TRUE COPY OF THE UNIVERSITY COMMUNICATION DATED 24-7-1997, ISSUED TO THIS RESPONDENT EXT. P4: TRUE COPY OF THE JUDGMENT DATED 11-08-1997 IN O.P. NO. 7239/97 EXT. P5 : TRUE COPY OF THE G.O. (MS) NO. 171/97 h. EDN. DATED 8- 12-1997 EXT. P6 : TRUE COPY OF THE APPROVAL ORDER DATED 12-10-1998 ISSUED IN FAVOUR OF THE 6TH RESPONDENT BY THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM EXT. P7: TRUE COPY OF THE G.O. (MS) NO. 145/00/H.EDN. DATED 5- 10-2000 EXT.P8: TRUE COPY OF THE G.O. (MS) NO. 307/01/GL. EDN. DATED 15-10-2001 EXT. P9: TRUE COPY OF THE LETTER DATED 1-11-2001 ISSUED BY THE DIRECTOR OF COLLEGIATE EDUCATION EXT. P10: TRUE COPYOF THE AFFIDAVIT FILED BEFORE THIS HON'BLE COURT, DATED 15-6-2002 EXT.P11: TRUE COPY OF THE JUDGMENT DATED 24-08-2001 IN O.P. BNO. 25616/2001.
-19-W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 EXT. P12: TRUE COPY OF THE JUDGMENT DATED 30-3-2001 IN W.A. NO. 1318/2001 EXT. P12 (A): TRUE COPY OF THE ORDER DATED 18-10-2001 IN CMP NO. 8289/2001 IN W.A. NO. 3568/2001 EXT. P13: TRUE COPY OF THE G.O. DATED 5-9-2002 EXT. P14: TRUE COPY OF THE JUDGMENT DATED 24-6-2004 IN O.P. NO. 33521/2002 EXT. P15: TRUE COPY OF THE LETTER NO. 20453/D2/04 H.EDN. DATED 22-2-2005 EXT. P15 A: TRUE COPY OF THE PROCEEDINGS DATED 16-3-2006 EXT. P16: TRUE COPY OF THE G.O. DATED 7-2-2003 EXT. P17: TRUE COPY OF THE G.O. (MS) NO. 75/2009 H.EDN. DATED 1-7-2009 EXT. P18: TRUE COPY OF THE PROCEEDINGS DATED 22-7-2009 ISSUED BY THE 4TH RESPONDENT.
RESPONDENT NO. 6 EXTS: EXT. R6 (A): TRUE COPY OF THE GOVERNMENT ORDER DATED 5-09-2002 EXT. R6 (B): TRUE COPY OF THE JUDGMENT IN O.P. NO. 2797/2003 DATED 11-2-2003 EXT. R6 (C)- TRUE COPY OF THE PROCEEDINGS ISSUED BY THE VICE CHANCELLOR DATED 23-12-2003 EXT. R6 (D) - TRUE COPY OF THE G.O. (MS) NO. 260/2010/H.EDN. DATED 10-08-2010 -20- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 APPENDIX PETITIONERS' EXTS. IN WPC NO. 38220 OF 2010 EXT.P1: TRUE COPY OF THE NOTIFICATION ISSUED BY THE MANAGEMENT DATED 29-4-1996 EXT.P2: TRUE COPY OF THE APPOINTMENT ORDER APPOINTING THE PETITIONER TO THE POST OF LECTURER IN HISTORY DATED 1-11-1997 EXT.P3: TRUE COPY OF THE PROCEEDINGS OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION DATED 6- 09-2000 EXT. P4: TRUE COPY OF THE ORDER ISSUED BY THE DIRECTOR OF HIGHER SECONDARY EDUCATION DATED 28-
6-2003
EXT.P5: TRUE COPY OF THE G.P. (MS) NO. NO.
114/2002/H.EDN. DATED 5-09-2002
EXT.P6: TRUE COPY OF THE JUDGMENT IN W.P.C. NO.
337076/2001EXT.P7: TRUE COPY OF THE PROCEEDINGS DATED 23-12- 2003 EXT.P8: TRUE COPY OF THE NOTIFICATION ISSUED BY THE MANAGEMENT EXT.P9: TRUE COPY OF THE G.O. (MS) NO.
75/2009/H.EDNM. DATED 1-7-2009 EXT.P10: TRUE COPY OF ORDER DATED 22-7-2009 EXT.P11: TRUE COPY OF TH EINTERIM ORDER ISSUED IN W.P.C. NO. 15984/2010 RESPONDENT NO. 5 EXTS:
-21-W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010
EXT. R5A: TRUE COPY OF THE GOMS. NO. 76/90/H.EDN.
DATED 23-3-1990
EXT. R5 B: TRUE COPY OF THE GO MS. NO.
30/96/H.EDN. DATED 12-2-1996
EXT. R5(C): TRUE COPY OF THE UNIVERSITY
COMMUNICATION DATED 24-7-1997, ISSUED TO THIS
RESPONDENTS
EXT. R5 D: TRUE COPY OF THE JUDGMENT DATED 11-08-
1997 IN O.P. NO. 7239/97
EXT. R5(E): TRUE COPY OF THE G.O. MS NO. 171/97
H.EDN. DATED 8-12-1997
EXT. R5 F: TRUE COPY OF THE G.O. MS NO.
145/00/H.EDN. DATED 5-10-2000
EXT. R5G: TRUE COPY OF THE G.O. MS NO.
307/01/GL.EDN. DATED 15-10-2021
EXT. R5 H. TRUE COPY OF THE LETTER DATED 1-11-
2001 ISSUED BY DIRECTOR OF COLLEGIAGE EDUCATION EXT. R5 I: TRUE COPY OF THE AFFIDAVIT FILED BEFORE THIS HON'BLE COURT, DATED 17-6-2002 EXT. R5 J: TRUE COPY OF THE JUDGMENT DATED 24- 08-2001 IN O.P. NO. 25616/2001 EXT. R5K: TRUE COPY OF THE JUDGMENT DATED 30-3- 2001 IN W.A. NO. 1318/2001 EXT. R5L: TRUE COPY OF THE ORDER DATED 18-10-2001 IN CMP NO. 8289/2001 IN W.A. NO. 3568/2001 EXT. R5M: TRUE COPY OF THE JUDGMENT DATED 24-6- 2004 IN O.P. NO. 33521/2002 EXT. R5N: TRUE COPY OF THE LETTER NO. 20453/D2/04 H.EDN. DATD 22-2-2005 -22- W.P.(C ) Nos. 21840/2009 c/w. 38220 /2010 EXT. R5 O: TRUE COPY OF THE G.O. DATED 7-2-2003 EXT. R5 P: TRUE COPY OF THE INITIAL APPOINTMENT ORDER ISSUED TO THE PETITIONER DATED 6-6-1996 EXT. R5 Q: TRUE COPY OF THE ORDER DATED 12-10- 1998 EXT. R5 R: TRUE COPY OF THE UNDERTAKING, DATED 6-
6-1996
EXT. R5 S: TRUE COPY OF THE NOTIFICATION
UNIVERSITY NEWS: 39 (28), JULY 9-15,2001
EXT. R5 T: TRUE COPY OF THE JUDGMENT IN I.A. NO. 159/2003 IN UNNUMBERED WRIT APPEAL /2003 EXT. R5 U: TRUE COPY OF THE PROCEEDINGS ISSUED BY THE VICE CHANCELLOR, M.G. UNIVERSITY EXT. R5 (V): TRUE COPY OF THE ORDER DATED 25-09- 2009 EXT. R5 (W) TRUE COPY OF THE LIST OF JUNIOR LECTURERS WORKED IN THE COLLEGE AND LATER DEPLOYED TO HIGHER SECONDARY SCHOOLS EXT. R5 (X) : TRUE COPY OF THE NOTIFICATION PUBLISHED IN DEEPIKA DAILY ON IST FEBRUARY, 2012