Kerala High Court
Vishnu Velayudhan vs Kerala Public Service Commission on 9 December, 2020
Bench: A.M.Shaffique, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 09TH DAY OF DECEMBER 2020 / 18TH AGRAHAYANA, 1942
OP(KAT).No.358 OF 2019
AGAINST THE ORDER IN OA 1858/2018 DATED 24-07-2019 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT:
VISHNU VELAYUDHAN,
AGED 26 YEARS
S/O.VELAYUDHAN M.K., MUKKUTTIPARAMBIL HOUSE,
KURICHILAKODE, KODANAD P.O., ERNAKULAM 683 544.
BY ADVS.
SRI.J.JULIAN XAVIER
SRI.FIROZ K.ROBIN
RESPONDENTS/RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
PALACE P.O., THIRUVANANTHAPURAM - 04.
2 SREEJITH S.,
SREENILAYAM, EAST OF SVHS,
ALAPPUZHA, CHERIYANADU, PIN - 689 511.
3 KEERTHY G.KRISHNAN,
KEDHARAM, AZHOOR, PATHANAMTHITTA, PIN - 689 645.
4 SETHULAKSHMI B.,
KALAPPALLIL, KULASEKHARAMANGALAM, KOTTAYAM.
5 SREEKUTTY P.S.,
CHAKKALAYIL VEEDU, PERUMPUZHA, KOLLAM -691 504.
6 PRABHAVATHY T.G.,
BEENALAYAM, PALLICKAL, PATHANAMTHITTA - 690 504.
(ADDITIONAL R2 TO R6 IMPLEADED AS PER ORDER DATED
12/11/2018 IN MA (E) NO.2295/2018).
OP (KAT) Nos.358 & 378/2019 -2-
7 THE DIRECTOR, ANIMAL HUSBANDRY,
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 033.
R1 BY ADV. SRI.P.C.SASIDHARAN
R2-3, R5-6 BY ADV. SRI.E.NARAYANAN
OTHER PRESENT:
SRI. T. RAJASEKHARAN NAIR- SR. G.P.
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 03-12-2020, ALONG WITH OP(KAT).378/2019, THE COURT ON
09-12-2020 DELIVERED THE FOLLOWING:
OP (KAT) Nos.358 & 378/2019 -3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 09TH DAY OF DECEMBER 2020 / 18TH AGRAHAYANA, 1942
OP(KAT).No.378 OF 2019
AGAINST THE ORDER IN OA 1878/2018 DATED 22-08-2019 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/PETITIONERS:
1 SREEJITH.T.S.
AGED 28 YEARS
S/O. T. K. SASI, THUNDATHIL HOUSE, KADAPPATTOOR
P.O., KOTTAYAM - 686 574, PH - 8547555283.
2 SHIJI. S.
AGED 25 YEARS
D/O. SAJU. K., NEST HOUSE, PULIYARA, EZHUKONE P.O.,
KOLLAM, PIN - 691 505., PH - 7561092117.
3 ANJALI. K. BABU
AGED 25 YEARS
D/O. P. K. BABU, KANNAMPURAM HOUSE, POOZHIKOL P.O.,
APPANCHIRA, KOTTAYAM, - 686 604, PH - 9605458605.
4 AKHIL SYAM. B.
AGED 26 YEARS
S/O. BASKARAN. K., ANAMIKA HOUSE, AKKARAPPADAM
P.O., VAIKOM, KOTTAYAM - 686 143, PH - 9656059126.
BY ADVS.
SRI.J.JULIAN XAVIER
SRI.FIROZ K.ROBIN
OP (KAT) Nos.358 & 378/2019 -4-
RESPONDENTS/RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM, PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695 004.
2 SREEJITH. S.
SREE NILAYAM, S/O. K. SASIDHARAN, EAST OF SVHS,
ALAPUZHA, CHERIYANAD - 689 511, KERALA.
3 KEERTHY. G. KRISHNAN
KEDHARAM, D/O. GOPALAN. K. V., AZHOOR,
PATHANAMTHITTA DISTRICT, KERALA - 689 645.
4 SETHULAKSHMI. B.,
D/O. BABU, KALAPPALLIL,
KULASEKHARAMANGALAM P.O., KERALA.
5 SREEKUTTY P.S.
CHEKALAYIL VEEDU, D/O. SURENDRAN, PERUMPUZHA,
KOLLAM - 691 504.
6 PRABHAVATHY. T. G.
D/O. GOPALAN, BEENALAYAM, PALLICKAL,
PATHANAMTHITTA - 690 504.
R1 BY ADV. SRI.P.C.SASIDHARAN
R2-3, R5-6 BY ADV. SRI.E.NARAYANAN
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 03-12-2020, ALONG WITH OP(KAT).358/2019, THE COURT ON
09-12-2020 DELIVERED THE FOLLOWING:
OP (KAT) Nos.358 & 378/2019 -5-
JUDGMENT
Dated this the 9th day of December, 2020 Gopinath, J:
These Original petitions are filed challenging two orders of the Kerala Administrative Tribunal. O.P (KAT) No.358/2019 has been filed challenging order dated 24-07-2019 in OA (EKM) No.1858/2018, while O.P (KAT) No.378/2019 has been filed challenging order dated 22-08- 2019 in OA No.1878/2018. The sole applicant in OA (EKM) No.1858/2018 is the petitioner in O.P (KAT) No.358/2019 while the applicants 1 to 4 in OA No.1878/2018 are the petitioners in O.P (KAT) No.378/2019.
2. The brief facts are that the petitioners in both cases applied for selection to the post of Veterinary Surgeon Grade-II in a Special Recruitment conducted by the Kerala Public Service Commission for filling up 3 posts from members of the Scheduled Caste Community (Category No.607/2017) and 9 posts from members of the Scheduled Tribe Community (Category No.608/2017). The sole controversy in the case arises from the following stipulation against 'method of appointment' in the said notification: -
OP (KAT) Nos.358 & 378/2019 -6-
"5. Method of appointment : Direct Recruitment from among Scheduled Caste and Scheduled Tribe Community. In the absence of qualified SC candidates application of ST candidates will also be considered and vice versa. Application of Candidates other than SC & ST Community will be rejected.
Individual rejection memo will not be issued."
It appears that no candidate belonging to the Scheduled Tribe Community was selected following the notification. The petitioners are included in the ranked list of candidates belonging to the Scheduled Caste Community. The claim of the petitioners in both cases was that in the light of the stipulation contained in the notification, they were entitled to be considered against the vacancies set apart for members of the Scheduled Tribe Community though they are Scheduled Caste candidates. The PSC contended that they have published two separate ranked lists; one for Category No.607/2017 and the other for Category No.608/2017. It is submitted that Scheduled Caste candidates who wish to be considered for appointment against the Scheduled Tribe vacancies ought to have submitted a separate application for each category and the petitioners who admittedly did not apply under Category No.608/2017 cannot be heard to contend that they should be considered against the 9 vacancies set apart for Scheduled Tribe candidates. The Tribunal considered OA (EKM) OP (KAT) Nos.358 & 378/2019 -7- No.1858/2018 and by order dated 24-07-2019 came to the conclusion that the stand of the PSC cannot be faulted. The order in OA No.1858/2018 was followed and OA No.1878/2018 was also rejected.
3. We have heard Adv. Julian Xavier, the learned counsel for the petitioners, Sri. P.C. Sasidharan, learned Standing Counsel for the Public Service Commission and Sri. E. Narayanan, the learned counsel appearing for respondents 2 to 6 in both the original petitions.
4. The learned counsel for the petitioners would contend with reference to the notification that there was no stipulation therein that Scheduled Caste candidates who wanted to be considered against the posts reserved for Scheduled Tribe candidates, had to make an application under Category No.608/2017 also. He would contend that any person included in the list of candidates prepared by the PSC for filling up the posts reserved for members of the Scheduled Caste Communities could in the absence of any Scheduled Tribe candidates or in the absence of a sufficient number of Scheduled Tribe candidates be considered against the posts reserved for Scheduled Tribe candidates in terms of the stipulation contained in the notification. He would also submit that this is in accordance with Rule 14 of Part-II of the Kerala State and Subordinate Service Rules.
OP (KAT) Nos.358 & 378/2019 -8-
5. Per contra, the learned Standing Counsel for the KPSC would vehemently contend that without a separate application, the petitioners cannot be considered for appointment against posts reserved for members of the Scheduled Tribe Community. The learned Standing Counsel for the PSC has produced before us the details of the applications filed by some other candidates to suggest that a large number of candidates had applied under both categories. He would also place reliance on the judgment of the Supreme Court in T. Jayakumar v. A. Gopu and another; (2008) 9 SCC 403 and on the judgment of this Court in W.P (C) No.35209/2008, to contend that a mistake of this nature committed at the time of making the application will result in the rejection of the candidature of those concerned. Learned Counsel appearing for respondents 2 to 6 would contend that the petitioners had not impleaded any of the affected parties and his clients had got themselves impleaded in the proceedings before the Tribunal. He would also support the contentions taken by the learned Standing Counsel for the PSC.
6. In reply, the learned counsel for the petitioners placed reliance on Ext.P16 notification issued by the PSC for filling of posts of Livestock Inspector Grade-II / Poultry Assistant / Milk Recorder / Store Keeper/ Enumerator and points out with reference to Note-V of that notification OP (KAT) Nos.358 & 378/2019 -9- that in cases where separate applications were insisted upon for each category, the stipulation in that regard would be clearly provided in the notification itself. The notification in question, he submits, did not indicate any such stipulation. He would also place reliance on a Division Bench decision of this court in Shaila E.J. v. The Kerala PSC & others; 2012 (1) KLJ 434 to contend that the PSC should not act in a mechanical manner.
7. We have considered the rival contentions. We notice that the notification issued by the PSC for filling up of posts of Veterinary Surgeon Grade-II in the Animal Husbandry Department while mentioning that in the absence of qualified Scheduled Tribe candidates, application of Scheduled Caste candidates will be considered and vice-versa did not in any manner stipulate that if a Scheduled Caste candidate wanted consideration of his candidature against a post reserved for a Scheduled Tribe candidate, he/she must make a separate application. This is in clear distinction with the stipulation in the notification issued by the PSC as Ext.P16 where the candidates in the category of Cattle Improvement Assistants, the Ex-service personnel/Dependents of Ex-service personnel/ dependents of Defence Service personnel who could apply under the open quota were required to make a separate application for each category. If OP (KAT) Nos.358 & 378/2019 -10- there had been a similar stipulation in the notification issued for filling of post of Veterinary Surgeon Grade-II, we would have had no hesitation to uphold the order of the Tribunal. A reading of the notification in question in these cases indicates that in the absence of any or sufficient number of Scheduled Tribe candidates for filling up of the 9 vacancies reserved for members of the Scheduled Tribe community, the same would be filled up from among those qualified under the Scheduled Caste category. The learned Standing Counsel for the PSC is quite right in contending that the candidates are expected to scrupulously follow all instructions while submitting their applications. However, in the facts of the present case, we do not think that the stand of the PSC can be justified in the light of the stipulations contained in the notification. A reading of the notification suggests that there is a chance that a candidate may be misled into thinking that by making an application against Category No.607/2017, he could be considered automatically against the seats reserved for Scheduled Tribe communities also. Further, the consideration of Scheduled Caste candidates against seats reserved for Scheduled Tribe candidates and vice- versa is a statutory mandate of Rule 14 of Part-II of the KS & SSR. While the principles laid down in T. Jayakumar (supra) and in the judgment in W.P (C) No.35209/2008 are unexceptionable, we feel that they do OP (KAT) Nos.358 & 378/2019 -11- not apply in the fact situation of these cases.
8. We, therefore, allow these original petitions and set aside the orders passed by the Tribunal which are impugned in these original petitions. The petitioners and all others who are included in the list of candidates belonging to the Scheduled Caste Community shall also be considered against posts reserved for members of Scheduled Tribe community in accordance with their eligibility determined with reference to the inter-se merit after a re-cast of the ranked list, on the basis of our findings as above. We make it clear that if anyone lower in rank than the petitioners has already been advised and appointed, such appointment shall not be disturbed.
(Sd/-) A. M. SHAFFIQUE Judge (Sd/-) GOPINATH P. Judge AMG OP (KAT) Nos.358 & 378/2019 -12- APPENDIX OF OP(KAT) 358/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 PHOTO COPY OF THE OA (EKM) NO.1858 OF 2018 ALONG WITH ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 18/5/2018 ISSUED FROM KUNNATHUNAD TALUK OFFICE TO THE APPLICANT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P1(A2) TRUE COPY OF CERTIFICATE OF REGISTRATION OF THE APPLICANT IN OA (EKM)NO.1858 OF 2018.
EXHIBIT P1(A3) TRUE COPY OF THE IVTH NCA NOTIFICATION DATED 29/12/2017 ISSUED BY THE RESPONDENT IN O.A. (EKM) NO.1858 OF 2018.
EXHIBIT P1(A4) TRUE COPY OF THE RELEVANT PAGES OF INTERVIEW PROGRAMME FOR THE MONTH OF OCTOBER, 2018 WHICH IS SCHEDULED TO BE HELD ON 11/10/2018 AT KPSC, HEAD OFFICE, THIRUVANANTHAPURAM. EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER DATED 9/10/2018 IN OA (EKM) NO.1858/2018.
EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 10/10/2018 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT IN O.A.(EKM)NO.1858 OF 2018.
EXHIBIT P4 PHOTO COPY OF THE APPLICATION DATED 6/11/2018 FILED BY THE RESPONDENTS 2 TO 6 FOR IMPLEADING IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P5 COPY OF THE AFFIDAVIT DATED 6/11/2018 FILED BY THE RESPONDENTS 4 TO 6 IN O.A.(EKM) NO.1858 OF 2018 PRODUCING DOCUMENTS ANNEXURE R2(A) TO R2(J).
EXHIBIT P5(R2(A)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 1ST APPLICANT IN O.A.(EKM) NO.1858 OF 2018 TOWARDS CATEGORY NO.608/2017 DATED 07/01/2018.
OP (KAT) Nos.358 & 378/2019 -13-EXHIBIT P5(R2(B)) TRUE COPY OF THE NOTICE FOR INTERVIEW DATED NIL ISSUED TO THE 1ST APPLICANT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P5(R2(C)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 2ND APPLICANT IN O.A.(EKM) NO.1858 OF 2018 TOWARDS CATEGORY NO.608/2017 DATED 5/1/2018. EXHIBIT P5(R2(D)) TRUE COPY OF THE NOTICE FOR INTERVIEW DATED NIL ISSUED TO THE 2ND APPLICANT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P5(R2(E)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 3RD APPLICANT IN O.A.(EKM) NO.1858 OF 2018 TOWARDS CATEGORY NO.608/2017 DATED 15/01/2018.
EXHIBIT P5(R2(F)) TRUE COPY OF THE NOTICE FOR THE INTERVIEW DATED NIL ISSUED TO THE 3RD APPLICANT IN O.A. (EKM) NO.1858 OF 2018.
EXHIBIT P5(R2(G)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 4TH APPLICANT IN O.A.(EKM) NO.1858 OF 2018 TOWARDS CATEGORY NO.608/2017 DATED 7/1/2018. EXHIBIT P5(R2(H)) TRUE COPY OF THE NOTICE FOR THE INTERVIEW DATED NIL ISSUED TO THE 4TH APPLICANT IN O.A. (EKM) NO.1858 OF 2018.
EXHIBIT P5(R2(I)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 5TH APPLICANT IN O.A.(EKM) NO.1858 OF 2018 TOWARDS CATEGORY NO.608/2017 DATED 7/1/2018. EXHIBIT P5(R2(J)) TRUE COPY OF THE NOTICE FOR INTERVIEW DATED NIL ISSUED TO THE 5TH APPLICANT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P6 TRUE COPY OF THE REPLY STATEMENT DATED 26/11/2018 IN OA (EKM) NO.1858/2018.
EXHIBIT P7 TRUE COPY OF THE APPLICATION MA NO.2580/2018 FILED UNDER RULE 7(3) OF THE KERALA ADMINISTRATIVE TRIBUNAL PROCEDURE RULES PRODUCING MA (1) IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P7(MA(I)) COPY OF THE RANKED LIST NO.798/2018 SSVII IN CATEGORY NO.608/2017.
OP (KAT) Nos.358 & 378/2019 -14-EXHIBIT P8 TRUE COPY OF THE REPLY STATEMENT DATED 4/2/2019 FILED BY THE 1ST RESPONDENT IN O.A. (EKM) NO.1858 OF 2018.
EXHIBIT P9 TRUE COPY OF THE REJOINDER DATED 15/2/2019 FILED IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P10 TRUE COPY OF THE APPLICATION MA NO.948/2019 DATED 26/5/2019 FOR IMPLEADING ADDITIONAL 7TH RESPONDENT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P11 TRUE COPY OF THE APPLICATION MA NO.949/2019 DATED 26/5/2019 PRODUCING ANNEXURE MA (2) IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P11(MA(2)) COPY OF THE ORDER DATED 29/4/2019 ISSUED BY THE 7TH RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE ADDITIONAL REPLY STATEMENT DATED 10/6/2019 FILED BY THE 1ST RESPONDENT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P12(R1(A)) TRUE COPY OF THE RANKED LIST FOR CATEGORY NO.607/2017.
EXHIBIT P12(R1(A)) TRUE COPY OF THE RANKED LIST FOR CATEGORY NO.607/2017.
EXHIBIT P12(R1(B)) TRUE COPY OF THE CIRCULAR DATED 16/6/2011. EXHIBIT P13 TRUE COPY OF THE ADDITIONAL REJOINDER DATED 14/7/2019 FILED BY THE PETITIONER IN O.A. (EKM) NO.1858 OF 2018.
EXHIBIT P14 TRUE COPY OF THE ADDITIONAL REPLY STATEMENT FILED BY THE RESPONDENTS 2 TO 6 IN O.A.(EKM) NO.1858 OF 2018 PRODUCING ANNEXURE R2(K) TO R2(O).
EXHIBIT P14(R2(K)) TRUE COPY OF THE OPENING PAGE OF THE ONE TIME REGISTRATION PROFILE OF THE ADDITIONAL 3RD RESPONDENT IN O.A.(EKM) NO.1858 OF 2018.
EXHIBIT P14(R2(I)) TRUE COPY OF THE OPENING PAGE SHOWING SUMMARY OF ACTIVE NOTIFICATIONS OF THE ONE TIME REGISTRATION PROFILE OF THE ADDITIONAL 3RD RESPONDENT IN O.A.(EKM) NO.1858 OF 2018.
OP (KAT) Nos.358 & 378/2019 -15-EXHIBIT P14(R2M)) TRUE COPY OF THE OPENING PAGE SHOWING STATE-
WIDE DIRECT GENERAL NOTIFICATIONS OF THE ONE TIME REGISTRATION PROFILE OF THE ADDITIONAL 3RD RESPONDENT IN O.A.(EKM) NO.1858 OF 2018. EXHIBIT P14(R2(N)) TRUE COPY OF THE OPENING PAGE OF THE ONE TIME REGISTRATION PROFILE OF THE ADDITIONAL 3RD RESPONDENT IN O.A.(EKM) NO.1858 OF 2018 SHOWING YEAR WISE APPLICATIONS SUBMITTED BY HER.
EXHIBIT P14(R2(O) THE RELEVANT PORTION OF THE INSTRUCTIONS FOR SUBMITTING ONLINE APPLICATION.
EXHIBIT P15 TRUE COPY OF THE ORDER DATED 24/7/2019 IN OA (EKM) NO.1858/2018.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R1(A) TRUE COPY OF THE NOTIFICATION ISSUED DATED 29.12.2017.
EXHIBIT R1(B) TRUE COPY OF THE APPLICATION ISSUED DATED 6.1.2018.
EXHIBIT R1(C) TRUE COPY OF THE APPLICATION SUBMITTED BY OTHER CANDIDATES TO CATEGORY NUMBER 608 OF 2017 WHICH RELATES TO THE NCA VACANCIES RESERVED FOR ST COMMUNITIES.
OP (KAT) Nos.358 & 378/2019 -16-APPENDIX OF OP(KAT) 378/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 PHOTO COPY OF THE ABOVE ORIGINAL APPLICATION NO.OA NO.1878/2018 FILED BY THE PETITIONERS ALONG WITH ANNEXURES.
EXHIBIT P1(A1) TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 13.7.2017 ISSUED FROM THE TALUK OFFICE, MEENACHIL TO THE IST APPLICANT/IST PETITIONER HEREIN IN O.A.NO.1878 OF 2018.
EXHIBIT P1 (A1(A) TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 4.5.2018 ISSUED FROM THE KOTTARAKKARA TALUK OFFICE, TO THE 2ND APPLICANT/2ND PETITIONER HEREIN O.A.NO.1878 OF 2018.
EXHIBIT P1(A1(B) TRUE COPY OF THE COMMUNITY CERTIFICATE DATED 19.5.2018 ISSUED FROM THE TALUK OFFICE, VAIKOM TO THE 3RD APPLICANT/3RD PETITIONER HEREIN IN O.A.NO.1878 OF 2018.
EXHIBIT P1(A1(C)) TRUE COPY OF THE COMMUNITY CERTIFICATE DATED
22.5.2018 ISSUED FROM THE TALUK OFFICE,
VAIKOM TO THE 4TH APPLICANT/4TH PETITIONER
HEREIN IN O.A.NO.1878 OF 2018.
EXHIBIT P1(A2) TRUE COPY OF THE CERTIFICATE OF REGISTRATION
DATED 9.7.2017 ISSUED BY THE KERALA STATE VETERINARY COUNCIL TO THE IST APPLICANT IN O.A.NO.1878 OF 2018.
EXHIBIT P1(A2(A)) TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 3.7.2017 ISSUED BY THE KERALA STATE VETERINARY COUNCIL TO THE 2ND APPLICANT IN O.S.NO.1878 OF 2018.
EXHIBIT P1(A2(B)) TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 25.5.2017 ISSUED BY THE KERALA STATE VETERINARY COUNCIL TO THE 3RD APPLICANT IN O.A.NO.1878 OF 2018.
EXHIBIT P1(A2(C)) TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 16.5.2017 ISSUED BY THE KERALA STATE VETERINARY COUNCIL TO THE 4TH APPLICANT IN O.A.NO.1878 OF 2018.
OP (KAT) Nos.358 & 378/2019 -17-EXHIBIT P1(A3) TRUE COPY OF THE VITH NCA NOTIFICATION DATED 29.12.2017 ISSUED BY THE IST RESPONDENT IN O.A.NO.1878 OF 2018.
EXHIBIT P1(A4) TRUE COPY OF THE RELEVANT PAGES OF THE INTERVIEW PROGRAMME FOR THE MONTH OF OCTOBER, 2018 AT KPSC HED OFFICE THIRUVANANTHAPURAMM IN O.A.NO.1878 OF 2018.
EXHIBIT P2 PHOTO COPY OF THE APPLICATION DATED 28.1.2019 FILED BY THE RERSPONDENTS 2 TO 6 IN O.A.NO.1878 OF 2018.
EXHIBIT P3 COPY OF THE REPLY STATEMENT DATED 8.2.2019 FILED BY THE RESPONDENTS 2 TO 6 IN O.A.NO.1878 OF 2018.
EXHIBIT P3(R2(A)) TRUE COPY OF THE APPLICATION SUBMITTED BY THE 2ND RESPONDENT FOR CATEGORY NO.608/2017 DATED 7.1.2018 IN O.A.NO.1878 OF 2018 EXHIBIT P3(R2(B)) TRUE COPY OF THE NOTICE FOR INTERVIEW ISSUED TO THE 2ND RESPONDENT IN O.A.NO.1878 OF 2018. EXHIBIT P3(R2(C)) TRUE COPY OF THE SAID NOTIFICATION PUBLISHED BY THE IST RESPONDENT IN O.A.NO.1878 OF 2018. EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 22.8.2019 IN OA NO.1878/2018.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 24.7.2019 IN OA(EKM) NO.1858/2018.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R1A TRUE COPY OF THE NOTIFICATION ISSUED DATED 29/12/2017 EXHIBIT R1(b) TRUE COPY OF THE APPLICATION ISSUED DATED 29/12/2017 EXHIBIT R1(c) TRUE COPY OF THE APPLICATION SUBMITTED BY OTHER CANDIDATES TO CATEGORY NUMBER 608 OF 2017 WHICH RELATES TO THE NCA VACANCIES RESERVED FOR ST COMMUNITIES