Kerala High Court
Reju Thomas vs The State Of Kerala on 5 December, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:94005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 5TH DAY OF DECEMBER 2025 / 14TH AGRAHAYANA, 1947
WP(C) NO. 30460 OF 2025
PETITIONER:
REJU THOMAS,
AGED 54 YEARS
S/O LATE K.V. THOMAS, PRINCIPAL,
ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT
(RESIDING AT KEETHODATHIL, ARANMULA,
PATHANAMTHITTA DISTRICT- 689 533),
PIN - 689641
BY ADVS.
DR.K.P.PRADEEP
SHRI.T.T.BIJU
SMT.T.THASMI
SMT.POOJA V.M.
SMT.M.J.ANOOPA
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM DISTRICT-, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, ULLOOR LANE, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, CHENGANNUR,
ALAPPUZHA DISTRICT, PIN - 689121
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W.P.(C) Nos.30460 & 31391 of 2025
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4 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER-
PATHANAMTHITTA DISTRICT, PIN - 689645
5 THE MANAGER,
ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT, PIN - 689641
6 SMT. SUJA SARA JOHN,
HSST(PHYSICS) ST. THOMAS HSS, KOZHENCHERY,
PATHANAMTHITA DISTRICT, PIN - 689641
7 SMT. ASHA V VARGHESE,
HEADMASTER/VICE PRINCIPAL, ST. THOMAS HSS,
KOZHENCHERY, PATHANAMTHITA DISTRICT, PIN -
689641
BY ADVS.
SRI.ADARSH KUMAR
SHRI.B.HARRYLAL
SHRI.P.VIJAYAKUMAR
SRI.M.V.ASHIM
SMT.U.RESHMA GOPAN
SRI.SHASHANK DEVAN
SMT. SONY K.B., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 03.12.2025, ALONG WITH WP(C).31391/2025, THE
COURT ON 05.12.2025 DELIVERED THE FOLLOWING:
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 5TH DAY OF DECEMBER 2025/14TH AGRAHAYANA, 1947
WP(C) NO. 31391 OF 2025
PETITIONER:
BIJILI P EASOW
AGED 43 YEARS
S/O LATE EASOW PHILIP, MEMBER,
AIDED SCHOOL BOARD OF ST.THOMAS MARTHOMA
CHURCH, KOZHENCHERRY RESIDING AT
PALAKATHARAYIL HOUSE, KOZHENCHERRY P.O,
PATHANAMTHITTA, PIN - 689641
BY ADVS.
SHRI.THOMAS ABRAHAM
SMT.MERCIAMMA MATHEW
SRI.ASWIN.P.JOHN
SHRI.R.ANANTHAPADMANABAN
SHRI.PAUL BABY
SMT.SWATHY A.P.
SMT.FOUSIYA R
SMT.THARA ELIZABETH THOMAS
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING, ULLOOR LANE,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
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3 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, CHENGANNUR, ALAPPUZHA, PIN - 689121
4 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
PATHANAMTHITTA DISTRICT, PIN - 689645
5 REV.FR.ABRAHAM THOMAS
S/O LATE THOMAS , THE MANAGER, ST.THOMAS HSS
KOZHENCHERRY, RESIDING AT PUNNACKAMANNIL HOUSE,
THEKKEMALA P.O, KOZHENCHERRY -
PATHANAMTHITTA DISTRICT, PIN - 689641
6 SMT. SUJA SARA JOHN
HSST (PHYSICS), ST.THOMAS HSS KOZHENCHERRY,
PATHANAMTHITTA DISTRICT, PIN - 689641
* ADDL.7 REJU THOMAS,
S/O LATE K.V. THOMAS, AGED 54 YEARS,
RESIDING AT KEETHODATHIL HOUSE, ARANMULA P.O.,
PATHANAMTHITTA, PIN - 689533
[ADDITIONAL 7TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 6.10.2025 IN I.A. NO.2/2025]
* ADDL.8 K.K.ROYSON,
AGED 65 YEARS, S/O LATE K.T.KURIAN
RESIDING AT KAITHAVANA MALAYIL,
THEKKEMALA P.O,
KOZHENCHERRY - 689654
* ADDL.9 THOLOOR MATHEW PHILIP,
AGED 68 YEARS, S/O LATE THOMAS MATHEW
RESIDING AT KOLATH THOLOOR, THEKKEMALA P.O
KOZHENCHERRY - 689654
* VARGHESE THOMAS NEDUVELIL,
ADDL.10 NEDUVELIL, KEEZHUKARA, KOZHENCHERRY P.O
KOZHENCHERRY - 689641
[ADDITIONAL RESPONDENTS 8 TO 10 ARE IMPLEADED
AS PER ORDER DATED 6.10.2025 IN I.A. NO.5/2025
IN WP(C) 31391/2025.]
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W.P.(C) Nos.30460 & 31391 of 2025
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*ADDL.11 BENJAMIN MATHEW
AGED 61 YEARS, S/O T.M.MATHEW(LATE),
RESIDING AT EDATHARA BETHEL, KEEZHUKARA,
KOZHENCHERRY 689641, PATHANAMTHITTA DISTRICT
*ADDL.12 LATHA CHERIAN
AGED 59 YEARS, D/O ABRAHAM PHILIP (LATE),
RESIDING AT CHENATHARA PADINJARETHIL,
KEEZHUKARA, KOZHENCHERRY, 689641,
PATHANAMTHITTA DISTRICT
*ADDL.13 BINOY MATHEW SAMUEL
AGED 45 YEARS, S/O P.M.SAMUEL,
RESIDING AT PULIYILETHU HOUSE,
KOZHENCHERRY 689651, PATHANAMTHITTA DISTRICT
(ADDITIONAL RESPONDENTS 11 TO 13 ARE IMPLEADED
AS PER ORDER DATED 05.12.2025 IN IA.4/2025)
BY ADVS.
SRI.ADARSH KUMAR
SHRI.B.HARRYLAL
DR.K.P.PRADEEP
SHRI.T.R.MADHU
SHRI.P.VIJAYAKUMAR
SRI.R.BALAKRISHNAN
SMT.U.RESHMA GOPAN
SRI.M.V.ASHIM
SRI.SHASHANK DEVAN
SMT.M.J.ANOOPA
SHRI.T.T.BIJU
SMT.T.THASMI
SMT.POOJA V.M.
SMT. SONY K.B., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.12.2025, ALONG WITH WP(C).30460/2025, THE
COURT ON 05.12.2025 DELIVERED THE FOLLOWING:
2025:KER:94005
W.P.(C) Nos.30460 & 31391 of 2025
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N. NAGARESH, J.
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W.P.(C) Nos.30460 and 31391 of 2025
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Dated this the 5th day of December, 2025
JUDGMENT
~~~~~~~~~ Both these writ petitions revolve around the same dispute and hence they are heard together and disposed of by a common judgment. The parties and exhibits are referred to in this judgment as they are described/marked in W.P.(C) No.30460/2025 (unless otherwise specified), for convenience.
2. The petitioner was appointed as HST (Mathematics) in an Aided School managed by the 5th respondent. The School is under the corporate agency of St. Thomas Marthoma Church which is declared as a minority 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 :7: institution covered under Section 2(g) of the National Commission for Minority Educational Institutions Act.
3. The petitioner was appointed as HST (Mathematics) on 02.06.1997. While continuing so, the petitioner was appointed as HSST and he worked as such from 31.08.2004 to 31.05.2010. Thereafter, the petitioner was again appointed as HST (Mathematics). On 20.09.2017, the petitioner was once again appointed as HSST (Mathematics).
4. The post of Principal became vacant in the School on 30.04.2025 and the petitioner was appointed as Principal as per Ext.P1 order. The petitioner had more than 12 years teaching experience as HSST under the same educational agency when he was promoted as Principal on 02.05.2025. The 6th respondent, who is working as HSST (Physics) raised objection over the promotion of the petitioner as Principal.
2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 :8:
5. However, the Manager forwarded proposal to appoint the petitioner as Drawing and Disbursing Officer.
By Ext.P4 communication dated 03.06.2025, the Deputy Director of Education rejected the proposal to appoint the petitioner as Drawing and Disbursing Officer on the ground that the petitioner does not have 12 years continuous service as HSST for promoting him as Principal. The petitioner has preferred Ext.P5 appeal against Ext.P4, invoking Rule 8A Chapter XIVA KER, on 09.06.2025. Ext.P5 appeal is pending.
6. This Court, in W.P.(C) No.28946/2025, by judgment dated 05.08.2025, directed the Director of General Education to consider and pass orders on Ext.P5 appeal within a period of two months. The 6th respondent filed W.P. (C) No.19642/2025 and this Court, by Ext.P8 judgment dated 27.05.2025, directed the Regional Deputy Director to issue notice to the parties and take a decision on the proposal for the appointment of the petitioner as Principal of the School.
2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 :9:
7. The Deputy Director of General Education (Higher Secondary), Chengannur passed Ext.P7 order dated 12.08.2025 approving the appointment of the 6th respondent as Principal with effect from 14.07.2025. The petitioner states that the proposal for appointment of the petitioner as Principal was rejected by the Deputy Director of Education (Higher Secondary) as per Ext.P11 order dated 11.07.2025 without hearing the petitioner. The petitioner thereupon preferred Ext.P12 appeal before the Deputy Director of Education invoking Rule 8A Chapter XIVA KER on 18.08.2025.
8. The Manager of the School, without awaiting for the outcome of the appeal, promoted the 6th respondent as Principal as per Ext.P13 order dated 14.07.2025 and directed the petitioner to handover all records, registers, movable and immovable properties to the 6th respondent immediately.
Ext.P13 order dated 14.07.2025 was followed by Ext.P14 office order promoting the 6th respondent. The petitioner is before this Court aggrieved by Exts.P7, P13 and P14 orders.
2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 10 :
9. The petitioner states that he was granted promotion as Principal pressing into service the right of the management under Article 30(1) of the Constitution of India.
The petitioner satisfies the eligibility conditions prescribed under Rule 6 Chapter XXXII KER. The petitioner has more than 12 years of teaching experience at Higher Secondary level. The Rule does not require that 12 years experience at the Higher Secondary level should be continuous.
10. As the School is a minority institution, promotion to the post of Principal need not be based on seniority. The action of the 3rd respondent in declining the request of the Manager to appoint the petitioner as Drawing and Disbursing Officer is illegal and unsustainable. Approval granted to the appointment of the 6th respondent as Principal is unsustainable. Exts.P7, P13 and P14 are therefore liable to be set aside.
11. The petitioner in W.P.(C) No.31391/2025 is a member of the School Board which manages St. Thomas 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 11 : Higher Secondary School, Kozhenchery. The member of the School Board states that the School is owned and managed by the St. Thomas Marthoma Church, Kozhenchery and that the School is governed by Ext.P1 constitution approved by the Church. The petitioner was appointed as Principal as he fulfills all the statutory and academic requirements. The 3rd respondent-Regional Deputy Director has now approved the appointment of the 6th respondent arbitrarily and illegally. In the appointment of the 6th respondent, the Manager of the School acted unilaterally, bypassing the Board and misrepresenting facts before the statutory authorities.
12. The member of the Board submitted that the petitioner was appointed as Principal as the School is a minority institution. The 6th respondent was appointed as Principal clandestinely without the knowledge, approval or consent of the Board. Ext.P1 constitution would show that the School has to be managed by the School Board and the Manager has to discharge his duties as directed by the 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 12 : School Board.
13. The School Board has decided to appoint the petitioner as the Principal. The Manager, however, acted defying the directions of the School Board. The valuable rights of the petitioner will be infringed if the arbitrary approach adopted by the 5th respondent is allowed to be sustained. In short, the petitioner-Member in W.P.(C) No.31391/2025 is supporting the cause of the petitioner in W.P.(C) No.30460/2025.
14. The 5th respondent filed a counter affidavit.
The 5th respondent stated that the 6th respondent was appointed as Principal for the better organisation and development of the School. The appointment was made exercising rights under Article 30(1) of the Constitution of India. The 6th respondent took charge as Principal and is currently discharging the duties of the Principal. After hearing the parties, the 3rd respondent, by order dated 11.07.2025, has rejected the approval request for appointment of the 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 13 : petitioner as Principal for the reason that the petitioner did not possess the required eligibility of mandatory 12 years of continuous Higher Secondary teaching experience.
15. The 6th respondent also filed a counter affidavit. The 6th respondent stated that the petitioner has filed W.P.(C) No.30460/2025 suppressing material facts. The 6th respondent joined service as HSST Junior on 15.01.2000.
The appointment was approved with effect from 15.07.2000 as HSST Senior. The 6th respondent is the 5th seniormost Teacher in the Higher Secondary School. Rank Nos.1 to 4 relinquished their claim for appointment as Principal. Hence, the petitioner being the next seniormost HSST, was appointed as Principal.
16. I have heard the learned counsel for the petitioners in both the writ petitions, the learned Government Pleader representing the State of Kerala and the respective learned counsel appearing for the Manager of the School and the 6th respondent.
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17. The petitioner was initially appointed as Principal of the Higher Secondary School as per Ext.P1 order dated 02.05.2025 of the Manager. By Ext.P4 order dated 03.06.2025, the Deputy Director of Education rejected the request for appointing the petitioner as Drawing and Disbursing Officer. Thereafter, the Manager appointed the 6th respondent as the Principal. The said appointment was approved as per Ext.P7 order dated 12.08.2025 of the Deputy Director of Education.
18. The Deputy Director of Education has passed Ext.P11 order dated 11.07.2025 holding that the proceedings of the Manager appointing the petitioner as Principal are irregular. Th petitioner has preferred Ext.P12 revision petition which is pending considering before the Deputy Director of Education.
19. The petitioner would argue that his appointment as Principal is legally justified and rejection of approval to the said appointment on the ground that the 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 15 : petitioner does not have 12 years continuous service as HSST, is unsustainable since Rule 6 Chapter XXXII KER does not mandate that the 12 year experience in the Higher Secondary sector should be continuous one. I find that the petitioner has already invoked his statutory revisional remedy against Ext.P11 order, which is pending consideration. As the statutory revision petition is pending, I am not inclined to adjudicate on that aspect in these writ petitions.
20. If the petitioner is held to be disqualified for appointment as Principal, then unless those findings are reversed by a competent authority / court, the petitioner cannot legally impugn Exts.P13 and P14 orders. For the said reason also, I find that the writ petitions are without merit.
21. The petitioners would contend that the School Board had decided to appoint the petitioner as Principal and the Manager, disregarding the decision of the Board, has given appointment to the 6th respondent. It is to be noted that W.P.(C) No.31391/2025 is not filed by the 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 16 : School Board. It is filed by one member of the Board. After hearing the parties on either side, I find that there are some disputes in the matter of management of the School within the School Board. Such disputes within the Board cannot be adjudicated under Article 226 of the Constitution of India as the Board is not an instrumentality of the State. The petitioners will have to invoke other available remedies for the said purpose.
The writ petitions are therefore without any merit and hence dismissed.
Sd/-
N. NAGARESH, JUDGE aks/03.12.2025 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 17 : APPENDIX OF WP(C) NO. 30460 OF 2025 PETITIONER'S EXHIBITS Exhibit P-1 TRUE COPY OF THE OFFICE ORDER OF THE MANAGER VIDE NO. 8286/2025 DATED 02.05.2025 Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 02.05.2025 Exhibit P-3 TRUE COPY OF THE CERTIFICATE ISSUED BY THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS, GOVERNMENT OF INDIA IN RESPECT OF THE SCHOOL Exhibit P-4 TRUE COPY OF THE LETTER NO.
RDD/HSE/CNGR/1349/2025-CI DATED 03.06.2025 OF THE RDD HSE, CHENGANNUR ADDRESSING THE MANAGER Exhibit P-5 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE DIRECTOR DATED 09.06.2025 Exhibit P-6 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 28946/2025 DATED 05.08.2025 Exhibit P-6(a) TRUE COPY OF THE APPEAL SUBMITTED BY THE MANAGER BEFORE THE DIRECTOR DATED 09.06.2025 Exhibit P-7 TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/1971/2025-C1 DATED 12.08.2025 OF THE RDD HSE, KOTTAYAM Exhibit P-8 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 19642/2025 DATED 27.05.202 Exhibit P-9 TRUE COPY OF THE ARGUMENT NOTE SUBMITTED BY THE PETITIONER BEFORE THE RDD HSE, CHENGANNUR DATED 04.07.2025 Exhibit P-10 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE DIRECTOR DATED 13.08.2025(WITHOUT EXHIBITS) Exhibit P-10(a) TRUE COPY OF THE STAY PETITION DATED 13.08.2025 RESPONDENT'S EXHIBITS Exhibit R6(h) True copy of the representation dated 30.04.2025 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 18 : Exhibit R6(a) True copy of the procedural order of 5 th Respondent/Manager dated 14.07.2025 Exhibit R6(b) True copy of the order of appointment issued by the 5 th Respondent/Manager dated 14.07.2025 issued by the 5th Respondent/Manager Exhibit R6(c) True copy of the earlier proceeding dated 11.07.2025 of the 3 rd Respondent rejecting the claim of writ petitioner Exhibit R6(d) True copy of the order dated 12.08.2025 approving the appointment of this Respondent as Principal Exhibit R6(f) True copy of the staff seniority list as on 20.06.2025 Exhibit R6(g) True copy of my willingness letter dated 22.01.2025 Exhibit R6(i) True copy of the office order of 5 th Respondent dated 02.05.2025 appointing Petitioner as Principal Exhibit R6(j) True copy of the Employee Data Sheet of Petitioner Exhibit R6(k) true copy of Government order No. G.O. (Ms).No.52/2023GEDN dated 03.05.2023 Exhibit R6(l) True copy of my complaint dated 02.05.2025 Exhibit R6(m) True copy of the judgment in WP(C) 19642/2025 dated 27.05.2025 Exhibit R6(n) True copy of the order in IA 1/2025 in WP(C) 19642/2025 clarifying Ext-R(6)m judgment Exhibit R6(o) True copy of the notes of argument dated 03.07.2025 Exhibit R6(p) True copy of the hand written note dated 04.07.2025 submitted by the 5th Respondent/Manager before the 3rd Respondent Exhibit R6(q) True copy of the photographs taken on 12.08.2025 Exhibit R6(r) True copy of the complaint dated 13.08.2025 i Exhibit R6(e) True copy of my Employee Data Sheet 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 19 : PETITIONER'S EXHIBITS Exhibit P-11 TRUE COPY OF THE ORDER NO.
RDD/HSE/CNGR/2025-C1 DATED 11.07.2025 OF THE RDD HSE, CHENGANNUR Exhibit P-12 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE DIRECTOR DATED 18.08.2025 Exhibit P11 TRUE COPY OF THE ORDER NO RDD/HSE/CNGR/1446/2025-C1 DATED 11-07- 2025 Exhibit P12 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 18-08-2025 Exhibit P13 TRUE COPY OF THE ORDER NO 8405/2025 DATED 14-07-2025 ISSUED BY THE 5TH RESPONDENT Exhibit P14 TRUE COPY OF THE OFFICE ORDER NO 8406/2025 DATED 14-07-2025 ISSUED BY THE 5TH RESPONDENT Exhibit P15 TRUE COPY OF THE MINUTES OF THE PARENT TEACHERS ASSOCIATION MEETING HELD ON 08-08-2025 Exhibit P16 TRUE COPY OF THE COMMUNICATION SUBMITTED DATED 11-09-2025 BY THE BOARD MEMBERS TO THE 3RD RESPONDENT RESPONDENT'S EXHIBITS Exhibit R5(a) True copy of the procedural order of 5 th Respondent dated 14.07.2025 Exhibit R5(b) True copy of the order of appointment issued by the 5 th Respondent/Manager dated 14.07.2025 Exhibit R5(c) True copy of the proceeding of 3rd Respondent dated 11.07.2025 appointment of writ petitioner Exhibit R5(d) True copy of the order dated 12.08.2025 approving the appointment of 6th Respondent as Principal issued by the 3rd Respondent 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 20 : APPENDIX OF WP(C) NO. 31391 OF 2025 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE BHARANAKHATANA Exhibit P2 THE TRUE COPY OF THE CERTIFICATE DATED 26.5.2016 Exhibit P3 TRUE COPY OF THE OFFICE ORDER DATED 2.5.2025 ISSUED BY THE MANAGER Exhibit P4 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 2.5.2025 ISSUED BY THE MANAGER TO SRI.REJU THOMAS Exhibit P5 THE TRUE COPY OF THE SAID JUDGMENT DATED 27.5.2025 IN WP(C)NO.19642 OF 2025 Exhibit P6 THE TRUE COPY OF THE SAID LETTER NO.RDD/HSE/CNGR/1349/2025 DATED 3.6.25 OF THE RDD HSE, CHENGANNUR SENT TO THE MANAGER Exhibit P7 THE TRUE COPY OF THE SAID APPEAL DATED 9.6.25 Exhibit P8 THE TRUE COPY OF THE APPEAL CHALLENGING EXHIBIT P6 LETTER ISSUED BY THE 3RD RESPONDENT Exhibit P9 THE TRUE COPY OF THE HEARING NOTE SUBMITTED BY THE MANAGER ON 4.7.2025 Exhibit P10 THE TRUE COPY OF THE HEARING NOTE SUBMITTED BY SRI.REJU THOMAS ON 3.7.2025 Exhibit P11 THE TRUE COPY OF THE SAID LETTER DATED 17.7.2025 Exhibit P12 THE TRUE COPY OF THE JUDGMENT DATED 5.8.2025 IN WP( C) N0.28946 Exhibit P13 THE TRUE COPY OF THE PROCEEDINGS DATED 11.7.2025 OF THE 3RD RESPONDENT Exhibit P14 THE TRUE COPY OF THE SAID PROCEEDINGS DATED 12.8.2025 OF THE 3RD RESPONDENT Exhibit P15 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ON 18.8.2025 Exhibit P16 THE TRUE COPY OF THE PROCEEDINGS OF 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 21 : THE DIRECTOR OF HIGHER SECONDARY EDUCATION NUMBERED AS ORDER NO.ACD.C1/20158/HSE/2001 DATED 30/7/2005 GRANTING APPROVAL OF APPOINTMENT FOR THE PERIOD FROM 31/8/2004 TO 31/3/2008 Exhibit P17 THE TRUE COPY OF THE PROCEEDINGS OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION NUMBERED AS ORDER NO.TRO/6/6480/06 HSE DATED 22/7/2008 GRANTING APPROVAL OF APPOINTMENT FOR THE PERIOD FROM 1/4/2008 TO 31/5/2010 Exhibit P18 THE TRUE COPY OF THE PROCEEDINGS DATED 21/7/2018 OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION, CHENGANNUR NUMBERED AS ORDER NO.7778/C4/2017/ RDD/CNGR GRANTING APPROVAL OF APPOINTMENT FROM 20/9/2017 ONWARDS Exhibit P19 THE TRUE COPY OF THE HEARING NOTE SUBMITTED BY THE 5TH RESPONDENT BEFORE THE 3RD RESPONDENT Exhibit P20 THE TRUE COPY OF THE ORDER DATED 14.7.25 OF THE 5TH RESPONDENT MANAGER Exhibit P21 TRUE COPY OF THE ORDER NO. 8406/2025 DATED 14.7.2025 APPOINTING THE 6TH RESPONDENT Exhibit P22 THE TRUE COPY OF THE COMPLAINT LETTER SIGNED AND SUBMITTED BY THE 11 SCHOOL BOARD MEMBERS INCLUDING THE PETITIONER HEREIN ON 11.9.2025 RESPONDENT'S EXHIBITS Exhibit R5(c) True copy of the proceeding of the 3 rd Respondent dated 11.07.2025 rejecting the appointment of Sri.Reju Thomas Exhibit R5(d) True copy of the order dated 12.08.2025 appointment of 6th Respondent as Principal as issued by the 3rd respondent Exhibit R5(a) True copy of the procedural order of this respondent dated 14.07.2025 2025:KER:94005 W.P.(C) Nos.30460 & 31391 of 2025 : 22 : Exhibit R5(b) True copy of the order of appointment dated 14.07.2025 issued by this Respondent Exhibit R5(e) True copy of the relevant pages of the Constitution of the Malankara Marthoma Suriyani Sabha