Kerala High Court
Geetha B.S vs State Of Kerala on 16 October, 2019
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
WP(C).No.19866, 20005,
20159, 23960 & 25947 of 2019
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF OCTOBER 2019 / 24TH ASWINA, 1941
WP(C).No.19866 OF 2019(G)
PETITIONER/S:
GEETHA B.S,
AGED 44 YEARS,
W/O. CLEMENT JOHN ROSE, LOWER PRIMARY SCHOOL
TEACHER(LPST), LUTHERAN MISSION LOWER SCHOOL (LMLPS),
ANTHIYOOR, BALARAMAPURAM, TRIVANDRUM-695501, RESIDENT
OF CLEMENT VILLA, PARUTHIVILA, KUNNIYODU, KAKKAVILA
P.O, UCHAKKADA, NEYYATTINKARA, THIRUVANANTHAPURAM-
695506.
BY ADVS.
SRI.NIDHI BALACHANDRAN
SRI.D.JAYAKRISHNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, TRIVANDRUM-695014,
3 THE ASSISTANT EDUCATIONAL OFFICER,
BALARAMAPURAM, THIRUVANANTHAPURAM-695501.
4 THE CORPORATE MANAGMENT OF LUTHERAN SCHOOLS,
INDIA EVANGELICAL LUTHERAN CHURCH-TRIVANDRUM, SYNOD
REPRESENTED BY ITS CORPORATE MANAGER, CLHSS COMPOUND,
PEROORKADA, TRIVANDRUM-695005.
5 THE HEAD MISTRESS,
LUTHERAN MISSION LOWER PRIMARY SCHOOL (LMLPS),
ANTHIYOOR, BALARAMAPURAM, TRIVANDRUM-695501,
6 SHINULAL
LUTHERAN MISSION LOWER PRIMARY SCHOOL (LMLPS),
MELPORUNTHAMON, KILIMANOOR, TRIVANDRUM-695612.
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
2
R1 TO R3 BY SRI. JUSTIN MATHEW, GP
R4 BY ADV. SRI.D.KISHORE
R6 BY ADV. SRI.R.K.MURALEEDHARAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2019, ALONG WITH WP(C).20005/2019(A), WP(C).20159/2019(T),
WP(C).23960/2019(T), WP(C).25947/2019(P), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF OCTOBER 2019 / 24TH ASWINA, 1941
WP(C).No.20005 OF 2019(A)
PETITIONER/S:
BINDHU METHGAR,
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS) CHENAMCODE
NEDUMANGADU RESIDENT OF SRUTHI, MARIAY NAGAR,
ERAAPPUKUZHI , KUDAPPANKUNNU, TRIVANDRUM 695 043.
BY ADVS.
SRI.NIDHI BALACHANDRAN
SRI.D.JAYAKRISHNAN
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
TRIVANDRUM 695 001.
2 THE ADDL. DIRECTOR OF GENERAL EDUCATION,
JAGATHY TRIVANDRUM 695 014.
3 THE ASSISTANT EDUCATIONAL
OFFICER BALARAMAPURAM, TRIVANDRUM 695 501.
*ADDRESS OF R3 CORRECTED AS ASSISTANT EDUCATIONAL
OFFICER, NEDUMANGA-695 541.
ADDRESS OF R3 CORRECTED AS PER ORDER DATED 30-07-
2019 IN IA NO.1/2019.
4 THE CORPORATE MANAGEMENT OF
LUTHERAN SCHOOLS, INDIA EVANGELICAL LUTHERN CHURCH-
TRIVANDRUM SYNOD REPRESENTED BY ITS CORPORATE
MANGER, CLHSS COMPOUND, PEROORKADA
TRIVANDRUM 695 005.
5 THE HEAD MISTRESS,
LUTHERAN MISSION LOWER PRIMARY SCHOOL, (LMLPS),
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
4
CHENAMCODE, CHIKKAKONAM, NEDUMANGADU 695 564.
6 JAYAPRAMEELA J L.,
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS), EDATHARA,
TRIVANDRUM 691 536.
R1 TO R3 BY SRI. JUSTIN MATHEW, GP
R4 BY ADV. SRI.D.KISHORE
R6 BY ADV. SRI.M.R.ARUNKUMAR
R6 BY ADV. SRI.P.SHAMMI NAVAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2019, ALONG WITH WP(C).19866/2019(G), WP(C).20159/2019(T),
WP(C).23960/2019(T), WP(C).25947/2019(P), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF OCTOBER 2019 / 24TH ASWINA, 1941
WP(C).No.20159 OF 2019(T)
PETITIONER/S:
SASIKALA
AGED 47 YEARS
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS), ANTHIYOOR,
BALARAMAPURAM (RELIEVED), RESIDENT OF K S VILLA,
AMBALATHUVILLA, ARAYOOR (P.O.), THIRUVANANTHAPURAM-
695122.
BY ADVS.
SRI.NIDHI BALACHANDRAN
SRI.D.JAYAKRISHNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, TRIVANDRUM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, TRIVANDRUM-695014.
3 THE ASSISTANT EDUCATIONAL OFFICER, BALARAMAPURAM,
TRIVANDRUM-695501.
4 THE CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS,
INDIA EVANGELICAL LUTHERAN CHURCH, TRIVANDRUM
SYNOD, REPRESENTED BY IT'S CORPORATE MANAGER, CLHSS
COMPOUND, PEROORKADA, TRIVANDRUM-695005.
5 THE HEAD MISTRESS, LUTHERAN MISSION LOWER PRIMARY
SCHOOL (LMLPS),
ANTHIYOOR-691501.
6 SHYLAJA,
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS), EDATHARA,
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
6
(NOW JOINED IN LOWER PRIMARY SCHOOL TEACHER (LPST),
LUTHERAN MISSION LOWER PRIMARY SCHOOL (LMLPS),
ANTHIYOOR), TRIVANDRUM-691501.
R1 TO R3 BY SRI.JUSTIN MATHEW, GP
R4 BY ADV. SRI.D.KISHORE
R6 BY ADV. SRI.CIBI THOMAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2019, ALONG WITH WP(C).19866/2019(G), WP(C).20005/2019(A),
WP(C).23960/2019(T), WP(C).25947/2019(P), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF OCTOBER 2019 / 24TH ASWINA, 1941
WP(C).No.23960 OF 2019(T)
PETITIONER/S:
DEEPA RANI
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS), EDATHARA,
THIRUVANANTHAPURAM - 691536. (CORRECTED)
*DEEPA RANI, LOWER PRIMARY SCHOOL TEACHER (LPST),
LUTHERGIRI U.P.S ARYANAD, ARYANAD,
THIRUVANANTHAPURAM - 695 542.
*ADDRESS OF THE PETITIONER IS CORRECTED AS PER
ORDER DATED 3/10/19 IN I.A.NO.1/2019 IN
WP(C)23960/2019.
BY ADVS.
SMT.LAKSHMI RAMADAS
SRI.SREEDHAR RAVINDRAN
RESPONDENT/S:
1 THE CORPORATE MANAGER,
CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS, INDIA
EVANGELICAL LUTHERAN CHURCH, TRIVANDRUM SYNOD CLHSS
COMPOUND, PEROORKADA, THIRUVANANTHAPURAM - 695005.
2 THE HEADMISTRESS,
LUTHERAN MISSION LOWER PRIMARY SCHOOL, (LMLPS)
CHENAMCODE, CHIKKAKONAM, NEDUMANGADU - 695564.
(CORRECTED)
*THE HEADMISTRESS, LUTHERGIRI U.P.S ARYANAD,
ARYANADU, THIRUVANANTHAPURAM - 695 542.
*ADDRESS OF THE 2ND RESPONDENT IS CORRECTED AS PER
ORDER DATED 3/10/2019 IN I.A.NO.1/2019 IN
WP(C)23960/2019.
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
8
3 THE ASSISTANT EDUCATIONAL OFFICER
NEDUMANGADU - 695541
4 FLOWER JAIN P. J.
LOWER PRIMARY SCHOOL TEACHER (LPST), LUTHERAN
MISSION LOWER PRIMARY SCHOOL (LMLPS), ARYANADU,
RESIDING AT SANTHOSH BHAVAN, MYLOTHUMUZHI
VEERANAKAVU, THIRUVANANTHAPURAM - 695 043.
R1 BY ADV. SRI.D.KISHORE
R4 BY ADV. SRI.NIDHI BALACHANDRAN
R4 BY ADV. SRI.D.JAYAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2019, ALONG WITH WP(C).19866/2019(G), WP(C).20005/2019(A),
WP(C).20159/2019(T), WP(C).25947/2019(P), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).No.19866, 20005,
20159, 23960 & 25947 of 2019
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF OCTOBER 2019 / 24TH ASWINA, 1941
WP(C).No.25947 OF 2019(P)
PETITIONER/S:
JAYAPRAMEELA.J.L,
AGED 49 YEARS,
W/O.LATE AJITH DAS, LOWER PRIMARY SCHOOL
TEACHER(SENIOR GRADE), LUTHERAN MISSION LOWER PRIMARY
SCHOOL, CHENAMCODE, NEDUMANGAD, THIRUVANANTHAPURAM-
695564, RESIDING AT FLAT NO.125, PANDIT COLONY,
KOWDIAR.P.O, THIRUVANANTHAPURAM-695003
BY ADVS.
SRI.M.R.ARUNKUMAR
SRI.P.SHAMMI NAVAS
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHPAURAM-695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF DIRECTOR OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM-695014
3 THE ADDITIONAL DIRECGTOR OF GENRAL
EDUCATION(ACADEMIC),
JAGATHI, THIRUVANANTHAPURAM-695014
4 THE ASSISTANT EDUCATION OFFICER,
NEDUMANGAD, THIRUVANANTHAPURAM-695564
5 TEH CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS,
INDIA EVANGELICAL LUTHERAN CHURCH-TRIVANDRUM SYNOD,
REPRESENTED BY ITS COOPERATE MANAGER,
C.L.H.S.S.COMPOUND, PEROORKADA,
THIRUVANANTHAPUAM-695005
6 THE HEAD MISTRESS
LUTHERAN MISSION LOWER PRIMARY SCHOOL, CHENAMCODE,
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
10
CHIKKAKONAM, NEDUMANGAD, THIRUVANANTHAPURAM-695564
7 BINDHU METHGAR,
LOWER PRIMARY SCHOOL TECHER, LUTHERAN MISSION LOWER
PRIMARY SCHOOL, CHENAMCODE, NEDUMANGAD,
THIRUVANANTHAPURAM-695564 RESIDING AT 'SRUTHI',
MARIYA NAGAR, ERAPPUKUZHI, KUDAPPANAKUNNU,
THIRUVANANTHAPURAM-695043
8 THE ASSISTANT EDUCATION OFFICER,
CHADAYAMANGALAM, KOLLAM-691534
R1 TO R4 & R8 BY SRI. JUSTIN MATHEW, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2019, ALONG WITH WP(C).19866/2019(G), WP(C).20005/2019(A),
WP(C).20159/2019(T), WP(C).23960/2019(T), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).Nos.19866, 20005,
20159, 23960 & 25947 of 2019
11
JUDGMENT
The captioned writ petitions are materially connected in respect of cancellation of a transfer order dated 05.06.2019, issued by the Corporate Manager of India Evangelical Lutheran Church. The aggrieved persons have preferred appeal before the Director of Public Instructions, and Director of Public Instructions as per an order dated 15.07.2019, canceled Ext.P1 order.
2. Thereupon, petitioner in W.P.(C). No.25947/2019 was relieved from the school, where he joined as per Ext.P1 transfer order. Petitioners in the other writ petitions are continuing in the places as per order dated 05.06.2019, by virtue of the interim order passed by this court staying operation of Ext.P2.
3. Therefore, the sum and substance of the contentions put forth by the petitioners is that, the order dated 15.07.2019 passed by the Director of Public Instructions cannot be sustained. However, on a perusal of Ext.P2 order passed by the Director dated 15.07.2019, the Director of Public WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 12 Instructions has canceled the transfer order made by the Corporate Manager on the ground that, the Corporate Manager has not followed Rule 10 of Chapter 14A of the KER.
4. Learned counsel for the petitioner in W.P. (C).No.25947/2019 submitted that, by virtue of order dated 15.07.2019, petitioner is benefited, however, he is not permitted to join in the school by the Corporate Manager.
5. I have heard respective counsel appearing for the petitioners, learned Government Pleader and learned counsel appearing for the Corporate Manager and perused the pleadings and the documents on record.
6. In my considered opinion, since the Director of Public Instructions has found that the Corporate Manager has not followed the provisions of Rule 10 of Chapter 14A of the KER, this court is not expected to sit over such factual findings and arrive at a different conclusion than the one arrived at by the Director of Public Instructions. It is also clear from the order passed by the Director of Public WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 13 Instructions that, the said order was passed, founded on various factual circumstances. In that view of the matter, it is only better that the writ petitions are disposed of with appropriate directions.
7. Therefore, for the time being, the order dated 15.07.2019 is directed to be kept in abeyance, so far as petitioners in the writ petitions other than the petitioners in W.P.(C).Nos.25947 and 23960 of 2019 are concerned.
8. Petitioner in W.P.(C).No.25947/2019 is directed to be restored to the position in accordance with the order dated 05.06.2019. Petitioner in W.P. (C).23960/2019 is directed to be retained in the school as per the order dated 15.07.2019.
9. Petitioners are given the liberty to submit option before the Corporate Manager within two weeks from the date of receipt of a copy of this judgment, and a decision shall be taken by the Corporate Manager in accordance with the provisions of Rule 10 of Chapter 14A KER, within three weeks from the date of receipt of the options from the respective parties.
WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 14
10. I am informed by learned counsel for the petitioners that, the Corporate Manager is not paying salary to the petitioners. Steps shall be taken to release the salary including the arrears to the petitioners at the earliest and at any rate, within two weeks from the date of receipt of a copy of this judgment.
The writ petitions are disposed of accordingly.
Sd/-
SHAJI P.CHALY JUDGE uu 17.10.2019 WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 15 APPENDIX OF WP(C) 19866/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE TRANSFER REQUEST DATED 31.03.2019 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE TRANSFER ORDER NO.59/19 DATED 06.06.2019 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTICE NO.F1/5899/19/DPI DATED 18.06.2019 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO.AF1/5899/19/DPI DATED 15/07/2019 ISSUED BY THE 2ND RESPONDENT CANCELING EXHIBIT P2 ORDER RESPONDENT'S/S EXHIBITS:
EXHIBIT R6(A) A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2018 AND THE PROCEEDINGS OF APPROVAL.
EXHIBIT R6(B) A TRUE COPY OF THE PROCEEDINGS OF THE 4TH RESPONDENT DATED 05-06-2019.
EXHIBIT R6(C) A TRUE COPY OF THE RELEVANT PAGES OF THE STAFF FIXATION EDAHTARA LP SCHOOL FOR THE YEAR 2019-20 DATED 15-07-2019.
EXHIBIT R6(D) A TRUE COPY OF THE CIRCULAR NO.4545/J2/2007/G.EDN DATED
18.05.2007.
WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 16 APPENDIX OF WP(C) 20005/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE TRANSFER REQUEST DATED 1.5.2019 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE TRANSFER ORDER NO. 70/19 DATED 5.6.2019 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 14/6/19 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 26/6/19 SUBMITTED BEFORE THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER NO. AFI/5899/19/DP1 DATED 15.7.2019 ISSUED BY THE 2ND RESPONDENT CANCELLING EXHIBIT P2 ORDER. WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 17 APPENDIX OF WP(C) 20159/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE TRANSFER REQUEST DATED 2.04.2019 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE TRANSFER ORDER NO.64/19 DATED 05.06.2019 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTICE NO.F1/5899/19/DPI DATED 18.06.2019 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO.AF1/5899/19/DPI DATED 15.07.2019 ISSUED BY THE 2ND RESPONDENT CANCELLING EXHIBIT P2 ORDER. EXHIBIT P5 TRUE COPY OF THE RELIEVING ORDER DATED 18.7.19 ISSUED BY THE 5TH RESPONDENT. RESPONDENT'S/S EXHIBITS:
EXHIBIT-R6(a) TRUE COPY OF THE ORDER NO.66/2018 DATED 18.06.2018 ISSUED BY THE 4TH RESPONDENT.
WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 18 APPENDIX OF WP(C) 23960/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THE AEO DATED 09.06.2015.
EXHIBIT P2 TRUE COPY OF THE ORDER OF THE ADDL. DEO DATED 15.07.2019 EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.20003/19 DATED 22.07.2019. EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.20003/19 DATED 02.08.2019. EXHIBIT P5 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE HEADMISTRESS DATED 07.08.2019 EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED 09.08.2019 OF THE HEADMISTRESS TO THE PETITIONER ALONG WITH THE LETTER TO THE DPI DATED 08.08.2019 EXHIBIT P7 TRUE COPY OF THE ORDER OF THE MANAGER DATED 20.08.2019 WP(C).Nos.19866, 20005, 20159, 23960 & 25947 of 2019 19 APPENDIX OF WP(C) 25947/2019 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 COPY OF THE PROCEEDINGS OF THE 5TH RESPONDENT EVIDENCING THE TRANSFER AND POSTING OF THE PETITIONER TO THE NEW SCHOOL EXHIBIT P2 COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 15.7.2019 EXHIBIT P3 COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT EXHIBIT P4 COPY OF THE ORDER ISSUED TO THE 6TH RESPONDENT BY THE 4TH RESPONDENT DATED 20.07.2019 EXHIBIT P5 COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT EXHIBIT P6 COPY OF THE LETTER DATED 6.9.2019 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT EXHIBIT P7 COPY OF THE ORDER OF THIS HONOURANBLE COURT IN WP(C)NO.20005 OF 2019 DATED 22.7.2019