Kerala High Court
Gireeshkumar T.M vs Vinod Kumar K.T on 21 November, 2025
WA NO.501/2025 & conn. 1
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.501 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3646/2025 OF HIGH COURT OF KERALA
APPELLANT/2ND RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN - 695001
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1 & 3 TO 17:
1 HARISH M.,
AGED 36 YEARS
S/O.MURALEEDHARAN UNNITHAN C. (LATE),
MAHESH MANDIRAM, EDAVATTOM, VELLIMON P.O.,
KOLLAM, PIN - 691511
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF WATER RESOURCES, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 ADDL.R4: PRINCIPAL SECRETARY TO GOVERNMENT,
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 650001
WA NO.501/2025 & conn. 2
2025:KER:89382
5 ADDL.R5: PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTIRES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 ADDL.R6: PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
ADDL.R4 TO R6 ARE IMPLEADED AS PER ORDER DATED
29.01.2025 IN WP(C) 3646/2025.
7 GIREESHKUMAR T.M.,
S/O.NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676311.
(SOUGHT TO BE IMPLEADED).
8 SRUTHI KORATTOL,
D/O.E.P.PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501(SOUGHT TO BE IMPLEADED)
9 SOUMYA V.K.,
W/O.PRADEESH KUMAR, VELLATTUMMAL PARANNUR, MADAVOOR,
KOZHIKODE, PIN - 673585 (SOUGHT TO BE IMPLEADED)
10 DEEPA M.V.,
D/O.VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561 (SOUGHT TO BE
IMPLEADED)
11 ARUN K. MOORTHY,
S/O.M.KUMARAN, THRIKARTHIKA, A N PURAM, ALAPPUZHA.
(SOUGHT TO BE IMPLEADED), PIN - 688582
12 JIBIN BABU KOTTAKKUNNIL,
S/O.BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 689695
(SOUGHT TO BE IMPLEADED)
13 FAZILA M.K.,
W/O.A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
(SOUGHT TO BE IMPLEADED)
14 MONISHA K.M.,
AGED 36 YEARS, W/O.SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O.,
KOTTAYAM, PIN - 686011 (SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 3
2025:KER:89382
15 SMITHA K.M.,
AGED 46 YEARS, W/O.PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., EMAKAULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED)
16 RAGHIL A.M.,
AGED 41 YEARS, S/O.MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 680506
(SOUGHT TO BE IMPLEADED)
17 ANU C.O.,
AGED 37 YEARS, W/O.ARUN THOMAS JOHN,
THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.LINDONS C.DAVIS, R1
SMT.BOBY M.SEKHAR
SMT.E.U.DHANYA
SMT.N.S.SHAMILA
SMT.CHINJU P. JOYIES
SMT.SANJANA S ANAND
SRI.GEORGIE JOHNY, SC, R3
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2 & 4 TO 6
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 4
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025/30TH KARTHIKA, 1947
WA NO.505 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.2047/2025 OF HIGH COURT OF KERALA
APPELLANT/5TH RESPONDENT:
THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY @ TRIVANDRUM,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
SRI.P.C.SASIDHARAN, SC, KPSC
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 4 AND 6 TO 9:
1 VINOD KUMAR K.T,
AGED 46 YEARS
RESIDING AT KURAVATHODI, KARINGANAD, VILAYUR P.O.
PALAKKAD DISTRICT, PIN - 679309
2 THE STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, ANNEXE -II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
WATER RESOURCES (WATER SUPPLY C) DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
WA NO.501/2025 & conn. 5
2025:KER:89382
4 THE SECRETARY TO GOVERNMENT,
SCIENCE AND TECHNOLOGY,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
THIRVUANANTHAPURAM, PIN - 695033
6 MONISHA K.M ,
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED )
7 SMITHA K.M ,
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 (SOUGHT TO BE IMPLEADED )
8 RAGHIL A.M,
S/O.MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680103
(SOUGHT TO BE IMPLEADED )
9 ANU C.O ,
W/O.ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 (SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.P.M.JOHNY
SRI.M.SAJJAD, R1
SRI.K.P.HARISH, SRI.GOVERNMENT PLEADER, R2 TO R4
SRI.GEORGIE JOHNY, R5
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 6
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 507 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.2612/2025 OF HIGH COURT OF KERALA
APPELLANT:
THE KERALA PUBLIC SERVICE COMMISSION,
THULASI HILLS, PATTOM PALACE P.O, THIRUVANANTHAPURAM;
REPRESENTED BY ITS SECRETARY, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS:
1 RENJITH K. R.,S/O. RISHIKESAN NAMBOODIRI,
AGED 41 YEARS
RESIDING AT KALLOOR ILLAM, MAMALASSERY, RAMAMANGALAM,
ERNAKULAM, PIN - 686663
2 THE KERALA WATER AUTHORITY,
JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM;
REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 695033
3 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
( SOUGHT TO BE IMPLEADED )
4 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., ERNAKAULAM, PIN - 682021
( SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 7
2025:KER:89382
5 SAJITHA S
W/O MURUKAN, KUTTATHARA (H), VALAMANGALAM SOUTH,
THURAVOOR P.O, CHERTHALA, ALAPPUZHA, PIN: 688 537,
CURRENTLY RESIDING AT VALIYARA, NALUKANDAM LANE,
DESABHIMANI ROAD, KALOOR, ERNAKULAM
( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.P.M.JOHNY
SMT.BOBY M.SEKHAR
SRI.GEORGIE JOHNY, R2
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 THE SAME DAY DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 8
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 508 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.5351/2025 OF HIGH COURT OF KERALA
APPELLANT/1ST RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY,
OFFICE OF THE KERALA PUBLIC SERVICE COMMISSION,
HEAD OFFICE, THULASI HILLS, PATTOM-P.O.,
THIRUVANANTHAPURAM, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 2 TO 7:
1 LEKSHMI. S.NAIR,
W/O.RAMU P.V,
AGED 35 YEARS
LEKSHMI NIVAS, 9/577, KALLIYOOR P.O.,
THIRUVANANTHAPURAM, PIN - 695020
2 SINI.M.G,
AGED 44 YEARS
W/O.SARATH KUMAR. N, SREELAKAM-HOUSE, NEAR STAR TYLE
WORKS, KALLAI-P.O., KOZHIKODE, PIN - 673003
3 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 9
2025:KER:89382
4 THE KERALA WATER AUTHORITY,
REP. BY ITS MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
5 MONISHA K.M ,
AGED 36 YEARS, W/O.SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O., KOTTAYAM
(SOUGHT TO BE IMPLEADED ), PIN - 686011
6 SMITHA K.M.,
AGED 46 YEARS, W/O.PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., ERNAKAULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED )
7 RAGHIL A.M. ,
AGED 41 YEARS, S/O.MOHANAN A.K.,
AREEKARA HOUSE, PUTHANPALLY, IRINGAPURAM P.O.,
CHAVAKKAD, THRISSUR, PIN - 680103
( SOUGHT TO BE IMPLEADED )
8 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN,
THENGATARA HOUSE, PAKKIL P.O., KOTTAYAM, PIN - 686012
( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.P.SATHISAN, R1 & R2
SRI.SHIBU B.S
SRI.BIJU P.PAUL
SMT.TEZNY A.K.
SRI.ALVIN JEWEL S.S.
SMT.VIDHYA T.U.
SMT.ANTIJA JAMES
SMT.SWALIHA SELMI T.R.
SMT.LEENA VARGHESE
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R3
SRI.GEORGIE JOHNY, R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 10
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.522 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.5672/2025 OF HIGH COURT OF KERALA
APPELLANT/3RD RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM.P.O.,
THIRUVANANTHAPURAM, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1, 2 & 4 TO 7:
1 SMITHA V DEV,
AGED 47 YEARS
W/O P.PRASANTH,RESIDING AT PUTHENPURAKAL HOUSE,
KURUMULLOOR P.O., KANNAKKARY, KOTTAYAM, PIN - 686632
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF WATER
RESOURCES SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 MONISHA K.M ,
W/O. SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
( SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 11
2025:KER:89382
5 SMITHA K.M,
W/O.PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED )
6 RAGHIL A.M ,
S/O.MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR ( SOUGHT TO BE
IMPLEADED ), PIN - 680103
7 ANU C.O ,
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 ( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.A.BALAGOPALAN
SRI.P.M.JOHNY
SRI.A.RAJAGOPALAN
SMT.GOURI BALAGOPAL, R1
SRI.SREELEKSHMI A.S.
SRI.JUSTINE JACOB
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2
SRI.GEORGIE JOHNY, R3
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 12
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 524 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.4089 OF 2025 OF HIGH COURT OF KERALA
APPELLANT/1ST RESPONDENT:
THE KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, KPSC OFFICE,
PATTOM PALACE, THIRVANATHAPURAM, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 2 TO 12:
1 SREEDEVI VARMA R
AGED 39 YEARS
D/O T.K.RAMAVARMA., HAVING ADDRESS AT SREEMANDIRAM,
THEKKEMADHOM, CHALAKUDY P.O., THRISSUR, PIN - 680307
2 KERALA WATER AUTHORITY, REPRESENTED BY THE MANAGING
DIRECTOR,
JALABHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
3 LBS CENTRE FOR SCIENCE & TECHNOLOGY,
REPRESENTED BY ITS DIRECTOR
EXTRA POLICE ROAD,NANDAVANAM,PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 INSTITUTE OF HUMAN RESOURCES DEVELOPMENT (IHRD),
REPRESENTED BY ITS DIRECTOR
TC 86/1949(2) NH BYPASS JUNCTION, CHAKKAI,
PETTAH P.O, PIN - 695024
WA NO.501/2025 & conn. 13
2025:KER:89382
5 ELECTRONICS CORPORATION OF INDIA LIMITED,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR
INDUSTRIAL DEVELOPMENT AREA,CHERLAPELLI, ECIL P.O.
HYDERABAD TG, PIN - 500062
6 PRINCIPAL SECRETARY TO GOVERNMENT
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
7 PRINCIPAL SECRETARY TO GOVERNMENT
INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
8 PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
9 MONISHA K.M.,
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
10 SMITHA K.M
W/O.PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 ( SOUGHT TO BE IMPLEADED )
11 RAGHIL A.M.,
S/O.MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 680103 (SOUGHT TO BE IMPLEADED)
12 ANU C.O.,
W/O.ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 (SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.JOHNSON GOMEZ, R1
SRI.P.M.JOHNY
SMT.SHAMEENA SALAHUDHEEN
SRI.M.RAJAGOPALAN NAIR, SC, INSTITUTE OF HUMAN
RESOURCES DEVELOPMENT-IHRD
SRI.SANJAY JOHNSON
SRI.SANJITH JOHNSON
SRI.ARUN JOHNY
WA NO.501/2025 & conn. 14
2025:KER:89382
SRI.ABIN JACOB MATHEW
SMT.DEEBU R.
SRI.JUSTINE JACOB
SRI.GEORGIE JOHNY, SC, R2
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER
THIS WRIT APPEAL HAVING BEEN FINALLY ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 15
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 526 OF 2025
ARISNG OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6913/2025 OF HIGH COURT OF KERALA
APPELLANT/3RD RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1, 2 AND 4 TO 7:
1 ANUPAMA T.S,
AGED 35 YEARS
D/O. K. SASIDHARAN PILLAI, RESIDING AT
KALACHAZHIKATHU VEEDU, KOTTAKKAKAM, PERINAD P.O.,
KOLLAM DISTRICT, PIN - 691601
2 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O., KOTTAYAM
(SOUGHT TO BE IMPLEADED ), PIN - 686011
WA NO.501/2025 & conn. 16
2025:KER:89382
5 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., EMAKAULAM, PIN - 682021
( SOUGHT TO BE IMPLEADED )
6 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O.,CHAVAKKAD, THRISSUR
(SOUGHT TO BE IMPLEADED), PIN - 686103
7 ANU C.O. ,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN, THENGATARA
HOUSE, PAKKIL P.O., KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.P.M.JOHNY
SMT.BOBY M.SEKHAR
SRI.A.L.NAVANEETH KRISHNAN, R1
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2
SRI.GEORGIE JOHNY, SC, R3
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 17
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 528 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6467/2025 OF HIGH COURT OF KERALA
APPELLANT/7TH RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN - 695001
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 6 AND 8 TO 11:
1 PREETHA P.V.,
AGED 36 YEARS
W/O.BIJOY B.S, PRIYA VILASOM, THUMPODU, KALLARA P.O.,
THIRUVANANTHAPURAM, PIN - 695608
2 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 PRINCIPAL SECRETARY TO GOVERNMET,
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
4 PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTRIES DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 18
2025:KER:89382
6 PRINCIPAL SECRETARY TO GOVERNMENT,
WATER RESOURCES DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
8 MONISHA K.M.,
W/O. SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
9 SMITHA K.M.,
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKAULAM, PIN - 682021. (SOUGHT TO BE IMPLEADED)
10 RAGHIL A.M.,
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680103
(SOUGHT TO BE IMPLEADED)
11 ANU C.O.,
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012. (SOUGHT TO BE IMPLEADED)
BY ADV. SRI.P.M.JOHNY
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2
SRI.GEORGIE JOHNY, SC, R7
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 19
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 535 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3188/2025 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 2 & 3:
1 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
2 SECRETARY,
KERALA PUBLIC SERVICE COMMISSION,PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1 AND 4 TO 9:
1 MIDHUN JACOB,
AGED 35 YEARS
S/O. JACOB KURIAN, VALIYAPADINJARETHIL HOUSE,
KATTAPPANA SOUTH P.O., IDUKKI, PIN - 685515
2 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR,
JALA BHAVAN,VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
3 ADDL.R4. THE PRINCIPAL SECRETARY,
GOVERNMENT OF KERALA, DEPARTMENT OF HIGHER EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 20
2025:KER:89382
4 ADDL.R5. THE MANAGING DIRECTOR,
THE KERALA STATE RURAL WOMEN'S ELECTRONICS INDUSTRIAL
CO-OPERATIVE FEDERATION LTD., THIRUVANANTHAPURAM,
KERALA [ADDL.R4 & ADDL.R5 ARE IMPLEADED AS PER ORDER
DATED 27.01.2025 IN WP(C)3188/2025], PIN - 695001
5 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O.,
KOTTAYAM, PIN - 686011 (SOUGHT TO BE IMPLEADED)
6 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P.,
KAUSTHUBAM, VADACODE P.O.,
EMAKAULAM, PIN - 682021 (SOUGHT TO BE IMPLEADED)
7 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD, THRISSUR
(SOUGHT TO BE IMPLEADED), PIN - 680103
8 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN,
THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 (SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.P.SATHISAN
SRI.SHIBU B.S
SRI.BIJU P.PAUL
SMT.TEZNY A.K.
SMT.SWALIHA SELMI T.R.
SMT.VIDHYA T.U.
SMT.ARUNA.A., R1
SRI/GEORGIE JOHNY, SC, R2
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R3
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 21
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 543 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.7376 OF 2025 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 3 & 4:
1 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY,
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 1, 2 AND 5 TO 9:
1 PRIYA K.V,
AGED 39 YEARS
W/O SUMESH P.MANI, KARTHIKA BHAVAN,UDYOGAMANDAL
P.O.,ELOOR EAST, PIN - 683501
2 PRADEEP KUMAR S.S.,
AGED 39 YEARS
S/O SASIDHARAN K., S.S.BHAVAN, PADAVANCODE,
VILAPPILSALA P.O,THIRUVANANTHAPURAM, PIN - 695573
3 SAMIYATH A.
AGED 49 YEARS
W/O ABDUL LATHEEF, KALATHIL, VANDANAM P.O.,
ALAPPUZHA, PIN - 688005
WA NO.501/2025 & conn. 22
2025:KER:89382
4 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, WATER RESOURCES
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR,
HEAD OFFICE, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
6 LAL BAHADUR SHASTHRI CENTRE FOR SCIENCE & TECHNOLOGY,
VIKAS BHAVAN, EXTRA POLICE ROAD, UNIVERSITY OF KERALA
SENATE HOUSE CAMPUS, NANDAVANAM, PALAYAM,
THIRUVANANTHAPURAM, KERALA,REPRESENTED BY ITS
DIRECTOR, PIN - 695033
7 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN-686011
( SOUGHT TO BE IMPLEADED )
8 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., ERNAKAULAM, PIN - 682021
( SOUGHT TO BE IMPLEADED )
9 RAGHIL A.M,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 686103 ( SOUGHT TO BE IMPLEADED )
10 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN,
THENGATARA HOUSE, PAKKIL P.O., KOTTAYAM, PIN - 686012
( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL), R1 TO R3
SRI.P.M.JOHNY
SMT.SHAMEENA SALAHUDHEEN
SMT.BOBY M.SEKHAR
SRI.MANU SRINATH
SRI.LIJO JOHN THAMPY
SMT.NIVEDITA MUCHILOTE
SRI.RIYAS M.B.
WA NO.501/2025 & conn. 23
2025:KER:89382
SMT.MARY BEENA JOSEPH. SR.GOVERNMENT PLEADER, R4
SMT.SHAREENA SALAHUDEEN, R8
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 09.10.2025, ALONG
WITH WA. 501/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 24
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 548 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3552/2025 OF HIGH COURT OF KERALA
APPELLANT/1ST RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, THULASI HILLS, PATTOM
P.O., THIRUVANANTHAPURAM, PIN - 695004
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 2 TO 6:
1 REMYA R,
AGED 40 YEARS
W/O. VINOD KUMAR,PULICKAL VEEDU, VAZHAR MANGALAM PO,
ALAPPUZHA DISTRICT, PIN - 689124
2 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR,
THIRUVANANTHAPURAM, PIN - 695033
3 ADDL. R3 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
4 ADDL. R4 PRINCIPAL SECRETARY TO GOVERNMENT,
PERSONAL & ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001
[VIDE ORDER DATED 29/1/25 IN WP(C) 3552/2025, ADDL.
R3 AND ADDL. R4 ARE IMPLEADED ON AN ORAL PRAYER BY
THE COUNSEL FOR THE PETITIONER]
WA NO.501/2025 & conn. 25
2025:KER:89382
5 MONISHA K.M,
W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O.,
KOTTAYAM , PIN - 686011( SOUGHT TO BE IMPLEADED )
6 SMITHA K.M,
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 ( SOUGHT TO BE IMPLEADED )
BY ADV SRI.P.M.JOHNY
SRI.GEORGIE JOHNY, SC, R2
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R3 & R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 26
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 549 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6381/2025 OF HIGH COURT OF KERALA
APPELLANT/7TH RESPONDENT:
KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN - 695001
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 6 AND 8 TO 12:
1 BILESH K.P,
AGED 40 YEARS
S/O.BALASUBRAMANIAN K.P, KODUVATTUPARAMBIL HOUSE,
CHEVAYOOR P.O, KOZHIKODE, PIN - 673017
2 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 PRINCIPAL SECRETARY TO GOVERNMENT,
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
4 PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTRIES DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 27
2025:KER:89382
5 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 PRINCIPAL SECRETARY TO GOVERNMENT,
WATER RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
8 STATE COUNCIL OF EDUCATIONAL RESEARCH & TRAINING
(SCERT), VARUN MARG, BLOCK C, DEFENCE COLONY,
NEW DELHI, DELHI, PIN - 110024
9 MONISHA K.M.,
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
10 SMITHA K.M.,
W/O.PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM (SOUGHT TO BE IMPLEADED), PIN - 682021
11 RAGHIL A.M.,
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680103.
(SOUGHT TO BE IMPLEADED)
12 ANU C.O.,
W/O.ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 (SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.P.M.JOHNY
SRI.JUSTINE JACOB
SRI.GEORGIE JOHNHY, SC, R7
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2 TO R6
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 28
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 584 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3646/2025 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 7 TO 13:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM (SOUGHT TO BE
IMPLEADED), PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O. E.P. PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
(SOUGHT TO BE IMPLEADED)
3 SOUMYA V.K.,
AGED 40 YEARS
W/O.PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
(SOUGHT TO BE IMPLEADED)
4 DEEPA M.V.,
AGED 41 YEARS
D/O. VASUDEVAN, MAIMBILLY HOUSE,
THIRUVULLAKKAVU, CHERPU, THRISSUR, PIN - 680561
(SOUGHT TO BE IMPLEADED)
5 ARUN K. MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA, A N PURAM, ALAPPUZHA,
PIN - 688011 (SOUGHT TO BE IMPLEADED)
WA NO.501/2025 & conn. 29
2025:KER:89382
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
(SOUGHT TO BE IMPLEADED)
7 FAZILA M.K.,
AGED 48 YEARS
W/O.A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
( SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.P.NANDAKUMAR
SRI.RISHI RAJEEV MENON
SRI.VIVEK VIJAYAKUMAR
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3, ADDL.RESPONDENTS
4 TO 6 & ADDL.RESPONDENTS 14 TO 17 SOUGHT TO BE IMPLEADED IN WP:
1 HARISH M.,
AGED 36 YEARS
S/O.MURALEEDHARAN UNNITHAN C. (LATE), MAHESH
MANDIRAM, EDAVATTOM, VELLIMON P.O., KOLLAM, PIN -
691511
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF WATER RESOURCES, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN - 695001
4 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
5 ADDL.R4: PRINCIPAL SECRETARY TO GOVERNMENT,
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-
695001
WA NO.501/2025 & conn. 30
2025:KER:89382
6 ADDL.R5: PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTIRES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
7 ADDL.R6: PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001
ADDL.R4 TO R6 ARE IMPLEADED AS PER ORDER DATED
29.01.2025 IN WP(C) 3646/2025.
8 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O.,
KOTTAYAM, PIN - 686011 (SOUGHT TO BE IMPLEADED)
9 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM, VADACODE
P.O., EMAKAULAM (SOUGHT TO BE IMPLEADED), PIN -
682021
10 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD, THRISSUR
(SOUGHT TO BE IMPLEADED), PIN - 680506
11 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN,
THENGATARAHOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 ( SOUGHT TO BE IMPLEADED)
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 31
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1473 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3188/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M
AGED 40 YEARS
S/O NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K
AGED 40 YEARS
W/O PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
/O M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS
S/O BABU K, KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 32
2025:KER:89382
7 FAZILA M.K
AGED 48 YEARS
W/O A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3 AND
ADDL.RESPONDENTS 4 & 5 AND ADDL.RESPONDENTS 6 TO 9 SOUGHT TO BE
IMPLEADED:
1 MIDHUN JACOB
AGED 35 YEARS
S/O. JACOB KURIAN, VALIYAPADINJARETHIL HOUSE,
KATTAPPANA SOUTH P.O. IDUKKI, PIN - 685515
2 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR,
JALA BHAVAN,VELLAYAMBALAM,
THIRUVANANTHAPURAM,PIN - 695033
3 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
4 SECRETARY
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
5 ADDL.R4. THE PRINCIPAL SECRETARY
GOVERNMENT OF KERALA, DEPARTMENT OF HIGHER
EDUCATION., PIN - 695001
6 ADDL.R5. THE MANAGING DIRECTOR
THE KERALA STATE RURAL WOMEN'S ELECTRONICS INDUSTRIAL
CO-OPERATIVE FEDERATION LTD., THIRUVANANTHAPURAM,
KERALA, PIN - 695001 [ADDL.R4 & ADDL.R5 ARE IMPLEADED
AS PER ORDER DATED 27.01.2025 IN WP(C)3188/2025]
WA NO.501/2025 & conn. 33
2025:KER:89382
7 MONISHA K.M.,
AGED 36 YEARS, W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
( SOUGHT TO BE IMPLEADED )
8 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P.,
KAUSTHUBAM, VADACODE P.O., EMAKAULAM, PIN - 682021
( SOUGHT TO BE IMPLEADED )
9 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 680506 ( SOUGHT TO BE IMPLEADED )
10 ANU C.O
W/O ARUN THOMAS JOHN,
THENGATARA HOUSE, PAKKIL P.O,
KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED)
BY ADVS.
SMT.A.ARUNA, R1
SRI.GEORGIE JOHNY, SC, R2
SRI.P.C.SASIDHARAN, SC, R3 & R4
SRI.K.P.HARISH, SR.GOVERNMENT PELADER, R5
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 34
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.1536 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.5351/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M
AGED 40 YEARS
S/O NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K
AGED 40 YEARS
W/O PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
S/O M.KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS
S/O BABU K, KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 35
2025:KER:89382
7 FAZILA M.K
AGED 48 YEARS
W/O.A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS:
1 LEKSHMI. S. NAIR
AGED 35 YEARS
W/O RAMU. P.V LEKSHMI NIVAS, 9/577, KALLIYOOR-P.O.,
THIRUVANANTHAPURAM, PIN - 695020
2 SINI.M.G
AGED 44 YEARS
W/O.SARATH KUMAR. N SREELAKAM-HOUSE, NEAR STAR TYLE
WORKS, KALLAI P.O., KOZHIKODE, PIN - 673003
3 KERALA PUBLIC SERVICE COMMISSION
REP. BY ITS SECRETARY, OFFICE OF THE KERALA PUBLIC
SERVICE COMMISSION, HEAD OFFICE, THULASI HILLS,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
4 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
5 THE KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
6 MONISHA K.M ( SOUGHT TO BE IMPLEADED )
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O., KOTTAYAM
( SOUGHT TO BE IMPLEADED ), PIN - 686011
7 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P.,
KAUSTHUBAM, VADACODE P.O., ERNAKAULAM, PIN - 682021
( SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 36
2025:KER:89382
8 RAGHIL A.M. ( SOUGHT TO BE IMPLEADED )
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD, THRISSUR,
PIN - 680506 ( SOUGHT TO BE IMPLEADED )
9 ANU C.O., ( SOUGHT TO BE IMPLEADED )
AGED 37 YEARS, W/O. ARUN THOMAS JOHN, THENGATARA
HOUSE, PAKKIL P.O., KOTTAYAM
( SOUGHT TO BE IMPLEADED ), PIN - 686012
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 37
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.1598 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.2047/2025 OF HIGH COURT OF KERALA
APPELLANT/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O.E.P. PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K.,
AGED 40 YEARS
W/O. PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V.,
AGED 41 YEARS
D/O. VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 38
2025:KER:89382
7 FAZILA M.K.,
AGED 48 YEARS
W/O.A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
BY ADV SRI.P.NANDAKUMAR
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 5 & ADDL.RESPONDENTS
6 TO 9 SOUGHT TO BE IMPLEADED:
1 VINOD KUMAR K.T.,
AGED 46 YEARS
RESIDING AT KURAVATHODI, KARINGANAD,
VILAYUR P.O., PALAKKAD DISTRICT, PIN - 679309
2 THE STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, ANNEXE - II,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
WATER RESOURCES (WATER SUPPLY C) DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
4 THE SECRETARY TO GOVERNMENT,
SCIENCE AND TECHNOLOGY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
THIRVUANANTHAPURAM, PIN - 695033
6 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY @ TRIVANDRUM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
7 MONISHA K.M.,
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
WA NO.501/2025 & conn. 39
2025:KER:89382
8 SMITHA K.M.,
W/O.PRASAD P.P.,
KAUSTHUBAM, VADACODE P.O., ERNAKULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED)
9 ANU C.O.,
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM (SOUGHT TO BE IMPLEADED), PIN - 680506
10 ANU C.O.,
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM (SOUGHT TO BE IMPLEADED), PIN - 686012
BY ADV SRI.P.M.JOHNY
SRI.GEORGIE JOHNY, SC, R5
SRI.P.C.SASIDHARAN, R6
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2, R3 & R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 40
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.1599 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.4089/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN,
THACHEDATH MUTTOLI CHOLAKKAL HOUSE, CHELARI,
VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K
AGED 40 YEARS
D/O.PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE,
THIRUVULLAKKAVU, CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
S/O M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
WA NO.501/2025 & conn. 41
2025:KER:89382
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS
S/O BABU K, KOTTAKKUNNIL HOUSE,
VALILLAPUZHA POST, PATHANAPURAM,
MALAPPURAM, PIN - 673639
7 FAZILA M.K,
AGED 48 YEARS
W/O A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 8 & ADDL.RESPONDENTS
9 TO 12 SOUGHT TO BE IMPLEADED:
1 SREEDEVI VARMA R.,
AGED 39 YEARS
D/O. T.K. RAMAVARMA, HAVING ADDRESS AT SREEMANDIRAM,
THEKKEMADHOM, CHALAKUDY P.O., THRISSUR, PIN - 680307
2 THE KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, KPSC OFFICE, PATTOM
PALACE, THIRVANATHAPURAM, PIN - 695004
3 KERALA WATER AUTHORITY, REPRESENTED BY THE MANAGING
DIRECTOR, JALABHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM,PIN - 695033
4 LBS CENTRE FOR SCIENCE & TECHNOLOGY, REPRESENTED BY
ITS DIRECTOR
EXTRA POLICE ROAD,NANDAVANAM,PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
5 INSTITUTE OF HUMAN RESOURCES DEVELOPMENT (IHRD),
REPRESENTED BY ITS DIRECTOR
TC 86/1949(2) NH BYPASS JUNCTION,
CHAKKAI, PETTAH P.O, PIN - 695024
6 ELECTRONICS CORPORATION OF INDIA LIMITED,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR
INDUSTRIAL DEVELOPMENT AREA,CHERLAPELLI, ECIL P.O.
HYDERABAD TG, PIN - 500062
WA NO.501/2025 & conn. 42
2025:KER:89382
7 PRINCIPAL SECRETARY TO GOVERNMENT
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
8 PRINCIPAL SECRETARY TO GOVERNMENT
INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
9 PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
10 MONISHA K.M ( SOUGHT TO BE IMPLEADED )
W/O. SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM ( SOUGHT TO BE IMPLEADED ),
PIN - 686011
11 SMITHA K.M ( SOUGHT TO BE IMPLEADED )
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 ( SOUGHT TO BE IMPLEADED )
12 RAGHIL A.M ( SOUGHT TO BE IMPLEADED )
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 680506 ( SOUGHT TO BE IMPLEADED )
13 ANU C.O ( SOUGHT TO BE IMPLEADED )
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012 ( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.JOHNSON GOMEZ, R1
SRI.P.C.SASIDHARAN, R2
SRI.P.M.JOHNY
SRI.M.RAJAGOPALAN NAIR, SC, IHRD
SRI.SANJAY JOHNSON
SRI.JOHN GOMEZ
SRI.SANJITH JOHNSON
SRI.ARUN JOHNY
SMT.DEEBU R.
SRI.ABIN JACOB MATHEW
SRI.GEORGIE JOHNY, SC, R3
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R7 TO R9
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 43
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1600 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.3552/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K,
AGED 40 YEARS
W/O PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
S/O M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS, S/O BABU K, KOTTAKKUNNIL HOUSE,
VALILLAPUZHA POST, PATHANAPURAM,
MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 44
2025:KER:89382
7 FAZILA M.K
AGED 48 YEARS
W/O A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADV.SRI.P.NANDAKUMAR
RESPONDENTS/PETITIONER AND RESPONDENTS 1 & 2 AND
ADDL.RESPONDENTS 3 & 4 AND ADDL.RESPONDENTS 5 & 6 SOUGHT TO BE
IMPLEADED:
1 REMYA R.,
AGED 40 YEARS
W/O.VINOD KUMAR, PULICKAL VEEDU, VAZHAR MANGALAM
P.O., ALAPPUZHA DISTRICT, PIN - 689124
2 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, THULASI HILLS,
PATTOM P.O., THIRUVANANTHAPURAM -, PIN - 695004
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR,
THIRUVANANTHAPURAM , PIN - 695033
4 ADDL. R3 PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001
5 ADDL. R4 PRINCIPAL SECRETARY TO GOVERNMENT
PERSONAL & ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001
[VIDE ORDER DATED 29/1/25 IN WP(C) 3552/2025, ADDL.
R3 AND ADDL. R4 ARE IMPLEADED ON AN ORAL PRAYER BY
THE COUNSEL FOR THE PETITIONER]
6 MONISHA K.M ( SOUGHT TO BE IMPLEADED )
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL, PUTHUPULLY
P.O., KOTTAYAM, PIN - 686011
( SOUGHT TO BE IMPLEADED )
7 SMITHA K.M ( SOUGHT TO BE IMPLEADED )
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 ( SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 45
2025:KER:89382
BY ADV SRI.P.M.JOHNY
SRI.P.C.SASIDHARAN, SC, R2
SRI.GEORGIE JOHNY, SC, R3
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R4 & R5
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 46
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO.1601 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.5672/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K
AGED 40 YEARS
W/O PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
S/O M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS
S/O BABU K, KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 47
2025:KER:89382
7 FAZILA M.K
AGED 48 YEARS
W/O A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3 AND
ADDL.RESPONDENTS 4 TO 7 SOUGHT TO BE IMPLEADED:
1 SMITHA V DEV
AGED 47 YEARS
W/O P. PRASANTH, RESIDING AT PUTHENPURAKAL HOUSE,
KURUMULLOOR P.O., KANNAKKARY, KOTTAYAM, PIN - 686632
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF WATER
RESOURCES SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM.P.O.,
THIRUVANANTHAPURAM, PIN - 695004
5 MONISHA K.M
W/O.SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM , PIN - 686011
( SOUGHT TO BE IMPLEADED )
6 SMITHA K.M ( SOUGHT TO BE IMPLEADED )
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 ( SOUGHT TO BE IMPLEADED )
7 RAGHIL A.M
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680506
( SOUGHT TO BE IMPLEADED )
WA NO.501/2025 & conn. 48
2025:KER:89382
8 ANU C.O ( SOUGHT TO BE IMPLEADED )
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE,
PAKKIL P.O., KOTTAYAM, PIN - 686012
( SOUGHT TO BE IMPLEADED )
BY ADV SRI.P.M.JOHNY
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2
SRI.GEORGIE JOHNY, SC, R3
SRI.P.C.SASIDHARAN, SC, R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 49
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1602 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6467/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL
AGED 34 YEARS
D/O E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K
AGED 40 YEARS
W/O PRADEESH KUMAR, VELLATTUMMAL PARANNUR, MADAVOOR,
KOZHIKODE, PIN - 673585
4 DEEPA M.V
AGED 41 YEARS
D/O VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K MOORTHY
AGED 40 YEARS
S/O M. KUMARAN, THRIKARTHIKA, A N PURAM,
ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL
AGED 39 YEARS
S/O BABU K, KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 67363
WA NO.501/2025 & conn. 50
2025:KER:89382
7 FAZILA M.K
AGED 48 YEARS
W/O A AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O, ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 7 AND
ADDL.RESPONDENTS 8 TO 11 SOUGHT TO BE IMPLEADED:
1 PREETHA P.V.,
AGED 36 YEARS
W/O. BIJOY B.S., PRIYA VILASOM, THUMPODU,
KALLARA P.O., THIRUVANANTHAPURAM, PIN - 695608
2 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 PRINCIPAL SECRETARY TO GOVERNMET
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 PRINCIPAL SECRETARY TO GOVERNMENT
INDUSTRIES DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 PRINCIPAL SECRETARY TO GOVERNMENT
WATER RESOURCES DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 KERALA WATER AUTHORITY
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
8 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION PATTOM, THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 51
2025:KER:89382
9 MONISHA K.M
W/O. SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
( SOUGHT TO BE IMPLEADED )
10 SMITHA K.M
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKAULAM, PIN - 682021. ( SOUGHT TO BE IMPLEADED )
11 RAGHIL A.M
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680506
( SOUGHT TO BE IMPLEADED )
12 ANU C.O
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE,
PAKKIL P.O., KOTTAYAM, PIN - 686012.
( SOUGHT TO BE IMPLEADED )
BY ADV SRI.P.M.JOHNY
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2 TO R6
SRI.GEORGIE JOHNY, SC, R7
SRI.P.C.SASIDHARAN, SC, R8
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 52
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1930 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.7376/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O. E.P. PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K.,
AGED 40 YEARS
W/O. PRADEESH KUMAR, VELLATTUMMAL PARANNUR,
MADAVOOR, KOZHIKODE, PIN - 673585
4 DEEPA M.V.,
AGED 41 YEARS
MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K. MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA,
A N PURAM, ALAPPUZHA, PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 53
2025:KER:89382
7 FAZILA M.K.,
AGED 48 YEARS
W/O. A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONERS AND RESPONDENTS 1 TO 5 AND
ADDL.RESPONDENTS 6 TO 9 SOUGHT TO BE IMPLEADED:
1 PRIYA K.V.,
AGED 39 YEARS
W/O. SUMESH P. MANI, KARTHIKA BHAVAN,
UDYOGAMANDAL P.O., ELOOR EAST, PIN - 683501
2 PRADEEP KUMAR S.S.,
AGED 39 YEARS
S/O. SASIDHARAN K., S.S.BHAVAN, PADAVANCODE,
VILAPPILSALA P.O., THIRUVANANTHAPURAM, PIN - 695573
3 SAMIYATH A.,
AGED 49 YEARS
W/O. ABDUL LATHEEF, KALATHIL,
VANDANAM P.O., ALAPPUZHA, PIN - 688005
4 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, WATER RESOURCES
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, HEAD OFFICE,
JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
6 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
7 THE SECRETARY,
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 54
2025:KER:89382
8 LAL BAHADUR SHASTHRI CENTRE FOR SCIENCE & TECHNOLOGY,
VIKAS BHAVAN, EXTRA POLICE ROAD, UNIVERSITY OF KERALA
SENATE HOUSE CAMPUS, NANDAVANAM, PALAYAM,
THIRUVANANTHAPURAM, KERALA, REPRESENTED BY ITS
DIRECTOR, PIN - 695033
9 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O., KOTTAYAM-686011
(SOUGHT TO BE IMPLEADED)
10 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM, VADACODE
P.O., ERNAKAULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED)
11 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K.,
AREEKARA HOUSE, PUTHANPALLY, IRINGAPURAM P.O.,
CHAVAKKAD, THRISSUR, PIN - 680506
(SOUGHT TO BE IMPLEADED)
12 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN, THENGATARA
HOUSE, PAKKIL P.O., KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.GEORGE VARGHESE PERUMPALLIKUTTIYIL, R1 TO 3
SMT.MARY BEENA JOSEPH, SR.GOVERNMENT PELADER, R4
SRI.P.C.SASIDHARAN, R6 & 7
SMT.SHAMEENA SALAHUDHEEN, R8
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 09.10.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 55
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1931 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6381/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O. E.P. PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K.,
AGED 40 YEARS
W/O. PRADEESH KUMAR, VELLATTUMMAL PARANNUR, MADAVOOR,
KOZHIKODE, PIN - 673585
4 DEEPA M.V.,
AGED 41 YEARS
D/O. VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K. MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA, A N PURAM, ALAPPUZHA,
PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 56
2025:KER:89382
7 FAZILA M.K.,
AGED 48 YEARS
W/O. A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
BY ADVS. SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 8 AND
ADDL.RESPONDENTS 9 TO 12 SOUGHT TO BE IMPLEADED:
1 BILESH K.P.,
AGED 40 YEARS
S/O. BALASUBRAMANIAN K.P., KODUVATTUPARAMBIL HOUSE,
CHEVAYOOR P.O., KOZHIKODE, PIN - 673017
2 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 PRINCIPAL SECRETARY TO GOVERNMENT,
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
4 PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 PRINCIPAL SECRETARY TO GOVERNMENT,
WATER RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
8 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 57
2025:KER:89382
9 STATE COUNCIL OF EDUCATIONAL RESEARCH & TRAINING
(SCERT),
VARUN MARG, BLOCK C, DEFENCE COLONY, NEW DELHI,
DELHI, PIN - 110024
10 MONISHA K.M.
W/O. SUDHEESH V.S., VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
11 SMITHA K.M.,
W/O. PRASAD P.P., KAUSTHUBAM, VADACODE P.O.,
ERNAKULAM, PIN - 682021 (SOUGHT TO BE IMPLEADED)
12 RAGHIL A.M.,
S/O. MOHANAN A.K., AREEKARA HOUSE, PUTHANPALLY,
IRINGAPURAM P.O., CHAVAKKAD, THRISSUR, PIN - 680506.
(SOUGHT TO BE IMPLEADED)
13 ANU C.O.,
W/O. ARUN THOMAS JOHN, THENGATARA HOUSE, PAKKIL P.O.,
KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER R2 TO R6
SRI.GEORGIE JOHNY, SC, R7
SRI.P.C.SASIDHARAN, SC, R8
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025, ALONG
WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON 21.11.2025
DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 58
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1932 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.6913/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O. E.P PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K.,
AGED 40 YEARS
W/O. PRADEESH KUMAR, VELLATTUMMAL PARANNUR, MADAVOOR,
KOZHIKODE, PIN - 673585
4 DEEPA M.V.,
AGED 41 YEARS
D/O. VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K. MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA, A N PURAM, ALAPPUZHA,
PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 59
2025:KER:89382
7 FAZILA M.K.,
AGED 48 YEARS
W/O. A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SRI.VIVEK VIJAYAKUMAR
SRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3 AND
ADDL.RESPONDENTS 4 TO 7 SOUGHT TO IMPLEADED:
1 ANUPAMA T.S.,
AGED 35 YEARS
D/O. K. SASIDHARAN PILLAI, RESIDING AT
KALACHAZHIKATHU VEEDU, KOTTAKKAKAM, PERINAD P.O.,
KOLLAM DISTRICT, PIN - 691601
2 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695001
5 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,
VELITHANATHUKUNNEL, PUTHUPULLY P.O.,
KOTTAYAM, PIN - 686011 (SOUGHT TO BE IMPLEADED)
6 SMITHA K.M.,
AGED 46 YEARS, W/O.PRASAD P.P., KAUSTHUBAM,
VADACODE P.O., EMAKAULAM, PIN - 682021
(SOUGHT TO BE IMPLEADED)
7 RAGHIL A.M.,
AGED 41 YEARS, S/O. MOHANAN A.K., AREEKARA HOUSE,
PUTHANPALLY, IRINGAPURAM P.O., CHAVAKKAD,
THRISSUR, PIN - 680506 (SOUGHT TO BE IMPLEADED)
WA NO.501/2025 & conn. 60
2025:KER:89382
8 ANU C.O.,
AGED 37 YEARS, W/O. ARUN THOMAS JOHN, THENGATARA
HOUSE, PAKKIL P.O., KOTTAYAM, PIN - 686012
(SOUGHT TO BE IMPLEADED)
BY ADVS.
SRI.K.P.HARISH, SR.GOVERNMENT PLEADER, R2
SRI.GEORGIE JOHNY, SC, R3
SRI.P.C.SASIDHARAN, SC, R4
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 61
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WA NO. 1933 OF 2025
ARISING OUT OF THE JUDGMENT DATED 07.03.2025 IN WP(C)
NO.2612/2025 OF HIGH COURT OF KERALA
APPELLANTS/LEAVE PETITIONERS:
1 GIREESHKUMAR T.M.,
AGED 40 YEARS
S/O. NARAYANAN, THACHEDATH MUTTOLI CHOLAKKAL HOUSE,
CHELARI, VELIMUKKU, MALAPPURAM, PIN - 676317
2 SRUTHI KORATTOL,
AGED 34 YEARS
D/O. E.P. PRABHAKARAN, SRUTHILAYA ORKKATTERI,
KOZHIKODE, PIN - 673501
3 SOUMYA V.K.,
AGED 40 YEARS
W/O. PRADEESH KUMAR, VELLATTUMMAL PARANNUR, MADAVOOR,
KOZHIKODE, PIN - 673585
4 DEEPA M.V.,
AGED 41 YEARS
D/O. VASUDEVAN, MAIMBILLY HOUSE, THIRUVULLAKKAVU,
CHERPU, THRISSUR, PIN - 680561
5 ARUN K. MOORTHY,
AGED 40 YEARS
S/O. M. KUMARAN, THRIKARTHIKA, A N PURAM, ALAPPUZHA,
PIN - 688011
6 JIBIN BABU KOTTAKKUNNIL,
AGED 39 YEARS
S/O. BABU K., KOTTAKKUNNIL HOUSE, VALILLAPUZHA POST,
PATHANAPURAM, MALAPPURAM, PIN - 673639
WA NO.501/2025 & conn. 62
2025:KER:89382
7 FAZILA M.K.,
AGED 48 YEARS
W/O. A. AFSAL, KANDATHIL HOUSE, KARUKAYIL WARD,
AVALOOKKUNNU P.O., ALAPPUZHA, PIN - 688006
BY ADVS.
SRI.P.NANDAKUMAR
SHRI.VIVEK VIJAYAKUMAR
SHRI.RISHI RAJEEV MENON
RESPONDENTS/PETITIONER AND RESPONDENTS 1 & 2 AND
ADDL.RESPONDENTS 3 & 4 SOUGHT TO BE IMPLEADED:
1 RENJITH K.R.,
AGED 41 YEARS
S/O. RISHIKESAN NAMBOODIRI, RESIDING AT KALLOOR
ILLAM, MAMALASSERY, RAMAMANGALAM,
ERNAKULAM, PIN - 686663
2 THE KERALA PUBLIC SERVICE COMMISSION,
THULASI HILLS, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY,
PIN - 695004
3 THE KERALA WATER AUTHORITY,
JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 695033
4 MONISHA K.M.,
AGED 36 YEARS, W/O. SUDHEESH V.S.,VELITHANATHUKUNNEL,
PUTHUPULLY P.O., KOTTAYAM, PIN - 686011
(SOUGHT TO BE IMPLEADED)
5 SMITHA K.M.,
AGED 46 YEARS, W/O. PRASAD P.P., KAUSTHUBAM, VADACODE
P.O., ERNAKAULAM , PIN - 682021
(SOUGHT TO BE IMPLEADED)
BY ADVS.SRI.P.C.SASIDHARAN, SC, R2
SRI.GEORGIE JOHNY, SC, R3
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 06.08.2025,
ALONG WITH WA.543/2025 AND CONNECTED CASES, THE COURT ON
21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 63
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WP(C) NO. 12554 OF 2025
PETITIONERS:
1 SHIJI S.V.
AGED 46 YEARS
D/O. VASU P., SREEKALA HOUSE, IRINGAL P.O., KOZHIKODE
DIST., PIN - 673521
2 BINDHU P.P.
AGED 48 YEARS
D/O.SANKARAN P.P., PATINHATTA PURAYIL HOUSE,
KOVVAPPURAM POST, KUNHIMANGALAM,
KANNUR DISTRICT, PIN - 670309
3 SURABHI S.B.
AGED 41 YEARS
D/O. BALAN, VASANTHAM HOUSE, ULLIYERI,
KOZHIKODE DISTRICT, PIN - 673620
BY ADVS.
SRI.K.A.MOHAMED HARIS
SRI.K.ASHOK SARAN
SRI.K.M.SALIM
SMT.ANEESA NAZAR
SRI.SATHWIK S.J.
RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION
PATTAM P.O., THIRUVANANTHAPURAM ,
REPRESENTED BY ITS SECRETARY, PIN - 695004
WA NO.501/2025 & conn. 64
2025:KER:89382
2 KERALA WATER AUTHORITY (KWA),
JALABHAVAN, VELLYAMBALAM, THIRUVANANTHAPURAM
DISTRICT, REPRESENTED BY THE MANAGING DIRECTOR,
PIN - 695033
3 THE PRINCIPAL SECRETARY TO GOVERNMENT
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE PRINCIPAL SECRETARY TO GOVERNMENT
TECHNICAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
6 THE PRINCIPAL SECRETARY TO GOVERNMENT,
WATER RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 THE CHIEF SECRETARY
GOVT. OF KERALA, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
8 LBS CENTRE FOR SCIENCE AND TECHNOLOGHY
VIKAS BHAVAN, EXTRA POLICE RD, UNIVERSITY OF KERALA
SENATE HOUSE CAMPUS, NANDAVANAM, PALAYAM,
THIRUVANANTHAPURAM DIST, REPRESENTED BY ITS DIRECTOR,
PIN - 695033
BY ADVS.
SRI.P.C.SASIDHARAN
SMT.BOBY M.SEKHAR
SRI.P.C.SASIDHARAN, SC, R1
SMT.MARY BEENA JOSH, SR.GOVERNMENT PLEADER R3 TO R7
SMT.SHAMEENA SALAHUDHEEN, R8
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.10.2025, ALONG WITH WA.543/2025 AND CONNECTED CASES, THE
COURT ON 21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 65
2025:KER:89382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
FRIDAY, THE 21ST DAY OF NOVEMBER 2025 / 30TH KARTHIKA, 1947
WP(C) NO. 12835 OF 2025
PETITIONER:
SUBHA A.K.
AGED 44 YEARS
D/O. KUMARAN P.V., AMBALAPARAMBIL HOUSE,
BALA NIVAS, ANCHERY, THRISSUR DIST., PIN - 680006
BY ADVS.
SRI.K.A.MOHAMED HARIS
SRI.K.ASHOK SARAN
SRI.K.M.SALIM
SMT.ANEESA NAZAR
SHRI.SATHWIK S.J.
RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION
PATTAM P.O., THIRUVANANTHAPURAM, REPRESENTED BY ITS
SECRETARY, PIN - 695004
2 KERALA WATER AUTHORITY (KWA)
JALABHAVAN, VELLYAMBALAM, THIRUVANANTHAPURAM
DISTRICT, REPRESENTED BY THE MANAGING DIRECTOR.,
PIN - 695033
3 THE PRINCIPAL SECRETARY TO GOVERNMENT
PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WA NO.501/2025 & conn. 66
2025:KER:89382
4 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE PRINCIPAL SECRETARY TO GOVERNMENT
TECHNICAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
6 THE PRINCIPAL SECRETARY TO GOVERNMENT
WATER RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
7 THE CHIEF SECRETARY
GOVT. OF KERALA, GOVT. SECRETARIAT, THIRUVANAN-
THAPURAM, PIN - 695001
8 LBS CENTRE FOR SCIENCE AND TECHNOLOGHY
VIKAS BHAVAN, EXTRA POLICE RD, UNIVERSITY OF KERALA
SENATE HOUSE CAMPUS, NANDAVANAM, PALAYAM,
THIRUVANANTHAPURAM DIST,
REPRESENTED BY ITS DIRECTOR, PIN - 695033
BY ADV SRI.P.C.SASIDHARAN, SC, R1
SMT.MARY BEENA JOSEPH, SR.GOVERNMENT PLEADER,R3 TO R7
SMT.SHAMEENA SALAHUDHEEN, R8
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.10.2025, ALONG WITH WA.543/2025 AND CONNECTED CASES, THE
COURT ON 21.11.2025 DELIVERED THE FOLLOWING:
WA NO.501/2025 & conn. 67
2025:KER:89382
JUDGMENT
[W.A.Nos.501/2025, 505/2025, 507/2025, 508/2025, 522/2025, 524/2025, 526/2025, 528/2025, 535/2025, 543/2025, 548/2025, 549/2025, 584/2025, 1598/2025, 1601/2025, 1933/2025, 1473/2025, 1536/2025, 1599/2025, 1600/2025, 1602/2025, 1930/2025, 1931/2025 & 1932/2025 and W.P.(C) Nos.12554/2025 & 12835/2025] Dated this the 21st day of November, 2025 Syam Kumar V.M., J.
The common judgment dated 07.03.2025 rendered by the learned Single Judge in a batch of Writ Petitions, are impugned in these Writ Appeals.
2. The Kerala Public Service Commission (KPSC) has filed W.A.Nos.501/2025, 505/2025, 507/2025, 508/2025, 522/2025, 524/2025, 526/2025, 528/2025, 535/2025, 543/2025, 548/2025, 549/2025, 584/2025, 1598/2025, 1601/2025 and 1933/2025 and challenging the judgment of the learned Single Judge. W.A.Nos.1473/2025, 1536/2025, 1599/2025, 1600/2025, 1602/2025, 1930/2025, 1931/2025 and 1932/2025 are filed challenging the very same judgment by third parties after seeking due leave. Since all these Writ Appeals raise common and connected questions for consideration, the same are heard and disposed of vide this common judgment. For convenience in referring to contentions and exhibits, W.A.No.501 of 2025 is taken as the lead case. WA NO.501/2025 & conn. 68
2025:KER:89382
3. The W.P.(C)s were filed challenging the exclusion by the KPSC of private party respondents in these W.As, who are aspirants to the post of Lower Division Clerk (LDC) in Kerala Water Authority (KWA), on the premise that they do not possess the qualification as per the notification dated 16.07.2012. The consequent deletion of their names from the respective shortlist as well as the ranked list was also challenged. The Writ Petitions thus sought the issuance of a writ of certiorari to quash the short list/ ranked list to the extent they did not carry the names of the concerned candidates. Writ of mandamus was also sought as a common refrain in the W.P.(C)s for a direction to include the names of the respective candidates/petitioners in the Writ Petition in the above- mentioned lists.
4. The dispute in all the Writ Petitions thus centred around the above-mentioned notification dated 16.07.2012 (Category number 345/2012) issued by the KPSC inviting applications from the qualified candidates for selection and appointments to the post of Lower Division Clerk (LDC) in Kerala Water Authority (KWA) for filling up 102 existing vacancies and 43 anticipated vacancies.
5. Clause 7 of the said notification dated 16.07.2012 prescribed the qualifications for the post of Lower Division Clerk as follows:
"i) Degree in any discipline and WA NO.501/2025 & conn. 69 2025:KER:89382
ii) Certificate in Data Entry and Office Automation of minimum 3 months (120 hrs) duration awarded by Lal Bahadur Shastri Center for Science and Technology (LBS), Institute of Human Resource Development (IHRD) or from similar/equivalent institution approved by the Government."
6. The core question before the learned Single Judge was whether the petitioners in the W.P.(C)s, who aspire for appointment to the relevant post in the KWA, met the qualifications outlined in the second part of the notification for being considered as candidates and whether their deletion from the select/ranked list was proper.
7. While the KPSC contended that only qualifications explicitly stated in the said notification could be accepted, and relied on the judgments rendered by this Court as well as by the Hon'ble Supreme Court in earlier litigations concerning the very same notifications as validations to the deletion, the party respondents countered the same contending that the qualification possessed by them has been declared as equivalent to the Data Entry and Office Automation course conducted by the LBS/IHRD and hence the mandate regarding qualification in the relevant notification had been sufficiently met making the deletion of their names from the relevant list illegal and fit to be set aside.
8. The learned Single Judge, after hearing both sides, allowed the WP (C)s concluding that the names of the party respondents/writ WA NO.501/2025 & conn. 70 2025:KER:89382 petitioners had been shortlisted after verifying the relevant documents and considering the certificates obtained by them from various Government and approved institutions. It was held that once the KPSC itself has considered the relevant certificates as equivalent to LBS/IHRD, etc., the subsequent deletion of the names from the ranked list was unjustified. It was further reasoned by the learned Single Judge that what ought to have been considered was whether a candidate possessed the qualifications as per the Rules and notification dated 16.07.2012 and insofar as the KPSC itself had found all the party respondents to have requisite qualifications, their non-inclusion, despite their securing position in the selection in the impugned ranked list dated 29.01.2025, is unjustified and cannot be countenanced. The learned Single Judge thus allowed the W.P.(C)s and directed the KPSC to include all candidates to whom the message had been sent for uploading the qualification documents and whose names were included in the shortlist/ranked list dated 03.06.2023/14.07.2023, according to their merit in the examination.
9. Aggrieved by the said judgment, the KPSC have preferred these appeals. Appeals have also been preferred by the 3 rd parties, who too are aspirants to the notified post and had earlier litigated under the same notification. They had not been arrayed as parties in the WP (C) s. They WA NO.501/2025 & conn. 71 2025:KER:89382 hence filed appeals after obtaining due leave of this Court. They challenged the very same judgment of the learned Single Judge on substantially similar lines as the KPSC, inter alia, contending that the impugned judgment, if permitted to remain, would impact them detrimentally.
10. We have heard the learned counsel appearing for all contesting parties in detail. The contentions put forth can be summarised as follows:
Contentions of the appellants:
● The specific mandates of law and earlier judgments of the Hon'ble Supreme Court and that of this Court on the very same notification dated 16.07.2012 were overlooked while allowing the W.P.(C)s. ● The scope, ambit and eligibility/qualification to apply in furtherance of the notification dated 16.07.2012 had already been clarified and settled by this Court and the Hon'ble Supreme Court. The impugned judgment now runs counter to the said settled position. ● The direction of the learned Single Judge in the impugned judgment "to include all candidates to whom the message was sent for uploading the documents regarding qualification..." is too wide in sweep, thereby taking the relief beyond the scope of the prayers sought.WA NO.501/2025 & conn. 72
2025:KER:89382 ● The direction by the learned Single Judge to include all candidates to whom messages were sent to upload the documents, irrespective of their eligibility and even without verifying the documents uploaded by them, is erroneous and unsustainable.
● The said general direction issued by the learned Single Judge has the effect of taking in all and sundry, even persons who possess qualifications that are not equivalent to those specified in the notification dated 16.07.2012.
● The learned Judge ought to have noted that the equivalency mandated in the relevant notification was in relation to the 'institution' from which the certificate is issued. It had been specifically mandated that the qualification should be one obtained from LBS/IHRD or from similar or equivalent institutions approved by the Government.
● The insistence in the notification was thus not on the certificate, but on the institution that issued the same. This crucial aspect had been overlooked by the learned Single Judge.
● The qualification as specified in the relevant notification had two limbs. One is 'data entry' and the other is 'Office Automation'. The said qualifications are independent and neither could have been WA NO.501/2025 & conn. 73 2025:KER:89382 embedded into other. The learned Single Judge erred in overlooking the same.
● The learned Single Judge ought to have noted that the 1 st respondent in W.A.No.501 of 2025 had as per Ext.P2, which is a National Trade Certificate, qualified for the test of 'Data Entry Operator' alone. The same could not be termed as meeting the qualification as insisted in the notification dated 16.07.2012, which required both Data Entry and Office Automation. ● The learned Single Judge overlooked the fact that there had been earlier litigations on the same subject, and it was only after complying with the directions so issued by this Court as well as by the Hon'ble Supreme Court that the selection had been finalised. ● The learned Single Judge ought to have noted that the judgment rendered by this Court and the Hon'ble Supreme Court could not have interdicted in another round of litigation as had been attempted by filing the WP (C)s.
● The learned Single Judge ought to have noted the subsequent judgment dated 21.01.2025 in W.P.(C) 3914 of 2024, which had been filed with respect to the very same notification dated 16.07.2012 in the context of a Government Order dated 07.12.2024 WA NO.501/2025 & conn. 74 2025:KER:89382 had been dismissed by the same learned Single Judge, taking note of the judgments of the Division Bench and that of the Hon'ble Supreme Court. The same rationale ought to have applied to the W.P.(C)s that led to the judgment impugned.
● Reliance is placed on the dictum laid down by this Court in Kerala Public Service Commission v. Vivina V.V. and others [2009 (2) KHC 282]; Suma A. v. Kerala Public Service Commission and others [2011(1) KHC 16]; Kerala Public Service Commission v. Nishad K.M. and others [2025 (4) KLT 625] to buttress the contentions put forth.
Contentions of the party respondents (Petitioners in the W.P.(C)s) :
● The judgment of the learned Single Judge had been validly rendered and merits no interference.
● The reliance placed on the earlier judgments of this Court, as well as of the Hon'ble Supreme Court, by the KPSC to justify the deletion of the respondents (petitioners in the Writ Petitions) is unsustainable in law.
● There is no judgment either of this Court or the Hon'ble Supreme Court directing to exclusion of persons possessing a certificate in Data Entry and Office Automation. The directions in the judgments WA NO.501/2025 & conn. 75 2025:KER:89382 relied on by the KPSC are confined to the question of persons with higher qualifications like DCA, which could not be claimed as an equivalent qualification in terms of Rule 10 (a)(ii) of the KS & SSR, 1958.
● The KPSC had, on the pretext of excluding candidates with higher qualifications or possessing certificates from unrecognised institutions in furtherance of the judgments of this Court and the Hon'ble Supreme Court, wrongfully excluded the qualified and eligible candidates from the short list and the ranked list. ● There is no uniformity in the course titles due to the absence of a regulatory or statutory authority to standardise and govern the nomenclature of certification courses like the one described in the notification dated 16.07.2012.
● The difference in nomenclature of the course cannot be used to disqualify a candidate. Institutions offering approved certificate courses may adopt slightly different nomenclature for courses that are substantially identical in content and duration. ● KPSC cannot, in law, limit eligibility only to certificates titled "Data Entry and Office Automation" and restrict selection to candidates from a few institutions like LBS/ IHRD, even though other approved WA NO.501/2025 & conn. 76 2025:KER:89382 institutions offer equivalent courses under different names. Such a restriction is discriminatory and violates the constitutionally guaranteed rights of the candidates.
● KPSC had by itself approved equivalent qualification with respect to word processing as per Commission decision No.10 of 10.09.2007 (Exhibit P5 in W.A.No.524 of 2025). The said equivalency, as noted by the Commission itself, cannot be overlooked when it comes to the notification dated 16.07.2012.
● The online applications introduced by the PSC in 2012, had an "apply" button, and the candidates were not permitted to select their qualifications. Since the form was auto-generated, candidates with DCA could not indicate it as not claimed as a higher qualification. They thus stood to be disadvantaged until the option to select qualifications was added by the PSC later. Relying on Ext.P3 produced in the W.P., the respondent/ petitioner in WA No. 507 of 2025 thus contended that though he had DCA, which is a higher qualification, the same had not been opted for as a qualification by him.
● The W.As filed are thus devoid of merit and are only to be dismissed.
● Reliance is placed on the judgment of the Hon'ble Supreme Court in WA NO.501/2025 & conn. 77 2025:KER:89382 Bihar Rajya Dafadar Chaukidar Panchayat (Magadh Division) v. State of Bihar and others [2025 SCC OnLine SC1882], so as to substantiate the contentions put forth.
Discussion and Conclusion
11. We have heard both sides in detail and have considered the contentions advanced.
12. The principal question that arises for consideration in these appeals is whether the learned Single Judge erred in concluding that the respondents who were the petitioners in the Writ Petitions, had met the qualifications as prescribed in the notification dated 16.07.2012, and whether the direction issued by the learned Single Judge to the KPSC to include all candidates to whom a message had been sent for uploading qualification documents and whose names were included in the relevant short list/ranked list according to their merit in the examination is legally sustainable. The analysis of the foregoing must necessarily start with an examination of Clause 7 of the notification dated 16.07.2012.
13. Clause 7 of the notification dated 16.07.2012 had laid down the qualifications for the post of LDC in the KWA as a degree in any discipline plus a certificate in 'Data Entry and Office Automation' of minimum 3 months (120 hrs) duration awarded by Lal Bahadur Shastri Centre for WA NO.501/2025 & conn. 78 2025:KER:89382 Science and Technology (LBS), Institute of Human Resource Development (IHRD) or from a similar/equivalent institution approved by the Government was the prescribed qualification. From a bare reading of the clause itself it is discernible that the certificate has to be one regarding 'Data Entry and Office Automation' and the same has to be obtained from LBS/ IHRD or a similar or equivalent institution approved by the Government. Though the scope and intent are thus clear and forthcoming, it did not spare disputes and litigations.
14. Litigations that arose from Clause 7 of the notification dated 16.07.2012 have a chequered history. Candidates with a Diploma in Computer Application (DCA) and other higher qualifications had applied for the post in response to the said notification. Such inclusion was challenged in W.P.(C) No.24279 of 2012, which was allowed by a learned Single Judge of this Court vide judgment dated 01.08.2014. The said judgment was subjected to a Review Petition No.884 of 2014 and to Writ Appeal No.1501 of 2015 at the instance of the KPSC. The Writ Appeal was allowed, and thereafter, the KPSC published a ranked list that included candidates with higher or equivalent qualifications. This ranked list was again the subject matter of challenge in W.P.(C) No.23679 of 2023 & W.P.(C) No.19463 of 2023, which were allowed by the learned Single WA NO.501/2025 & conn. 79 2025:KER:89382 Judge and the ranked list was quashed to the extent it included candidates with higher qualifications, holding that the same amounted to deviation from the prescribed qualifications.
15. It would be pertinent to examine closely the findings arrived at by this Court in the said challenge, primarily since it relates to the very same notification dated 16.07.2012. In the judgment dated 30.10.2023 in W.P.(C) No.23679 of 2023 & W.P.(C) No.19463 of 2023 (Annexure A1), it had been held by this Court as follows:
"It is held that only candidates who have prescribed qualifications as per Exhibit P1 notification dated 16.07.2012 in category number 345/2012 are entitled to be advised and appointed to the post of LDC in the water authority."
16. Confirming the said judgment dated 30.10.2023, a Division Bench of this Court vide Annexure A2 judgment dated 30.01.2024 in WA Nos. 1941 and 1945 of 2023 inter alia observed that only the prescribed notified qualification can be considered for selection.
17. The said judgment dated 30.10.2023 of the Division Bench of this Court was challenged by the KPSC before the Hon'ble Supreme Court. The Hon'ble Supreme Court affirmed the judgment of the Division Bench and vide judgment dated 04.11.2024, it was inter alia observed as follows:
"Pertinently, insofar as the post of LDC is concerned, the Rules of 2011 do not speak of a qualification equivalent WA NO.501/2025 & conn. 80 2025:KER:89382 to a certificate in Data Entry and Office Automation from Lal Bahadur Shastri Center for Science and Technology, Institute of Human Resources Development also being eligible. What is stated therein is that a certificate in data entry and office automation from a similar/equivalent institution approved by the Government would be accepted as an eligible qualification. The equivalence is thus not of the qualification itself, but of the institution from which the said certificate in data entry and office automation is obtained." Emphasis added)
18. It is the specific contention of the candidates [Petitioners in the W.P.(C)] that the reliance placed by the KPSC on the above-mentioned judgments to substantiate their exclusion, cannot be sustained as the same were litigations, the subject matter of which only concerned persons with higher qualifications like DCA and had nothing to do with the question of equivalency as had been raised by the petitioner in the WP (C)s in which the impugned judgment was rendered. In the pretext of following the dictum laid down in the said judgments, it is contended that the KPSC had disqualified others too, though they had equivalent certificates from approved Government institutions.
19. The above contention requires us to examine the judgments rendered on the notification dated 16.07.2012, more closely to ascertain whether the said judgments, including that of the Supreme Court, can be confined to the questions of higher qualified candidates or whether the findings/ observations therein had ramifications on the issue at hand in WA NO.501/2025 & conn. 81 2025:KER:89382 these Writ Appeals.
20. It is seen that the Single Bench of this Court had, in the judgment dated 30.10.2023, clarified that only candidates with the qualifications specified in the notification dated 16.07.2012 are eligible for advice and appointment to the LDC post in the Water Authority. This strict adherence to the equivalence requirement of the qualification had been reiterated by the Division Bench too, by affirming the judgment of the learned Single Judge and holding that only those candidates with the prescribed notified qualification under the notification can be considered for selection. This turn was affirmed by the Hon'ble Supreme Court also in unequivocal terms, holding that equivalence is not of the qualification itself, but of the institution from which the said certificate in data entry and office automation is obtained. In light of the said specific observation/ findings touching on the qualifications part of the notification from different courts, including the Hon'ble Supreme Court, it was open for the KPSC to tread a different path is a question that assumes relevance.
21. This Court, as well as the Hon'ble Supreme Court, while considering the question of candidates with higher qualifications, had also considered the question of equivalency and had in unequivocal terms, clarified that equivalence is not of the qualification itself, but of the WA NO.501/2025 & conn. 82 2025:KER:89382 institution from which the said certificate in data entry and office automation is obtained, as approved by the Government. The judgments and the directions therein had unequivocally laid down that the qualification should be one obtained from LBS/IHRD or from similar or equivalent institutions approved by the Government. The KPSC was thus justified in insisting that the equivalency mandated in the relevant notification was in relation to the institution from which the certificates were issued, and the nomenclature for the relevant course qualification could not have been different or watered down from that specified in the qualification. Consequently, the KPSC, while issuing the relevant select list/rank list impugned in the W.Ps wherein the names of the candidates who did not meet the qualifications were not included, had not done anything other than to comply with the observations in the above said judgments which had clarified that the qualification should be one obtained from LBS/IHRD or from similar or equivalent institutions approved by the Government.
22. Thus the contention that the earlier judgments of this Court as well as the Hon'ble Supreme Court have no relevance to the issue at hand since they relate only to the issue of candidates with higher qualifications like DCA and had nothing to do with the question of equivalency, though WA NO.501/2025 & conn. 83 2025:KER:89382 attractive at the first glance, cannot be countenanced in view of the specific clarifications made therein.
23. The above view of ours stands fortified by the judgment dated 21.01.2025 of this Court rendered by the same learned Single Judge whose judgment is impugned herein.
24. While dismissing W.P.(C) No.3914 of 2024, it was inter alia held basing on the facts of the said case that, the petitioner therein, does not possess a certificate in Data Entry and Office Automation of a minimum 3 months (120 hours) duration awarded by any of the institutions mentioned in the advertisement dated 16.07.2012 and it was further concluded that:
"The litigation in respect of the vacancies advertised by the Kerala Public Service Commission vide notification dated 16.07.2012, ended in the Supreme Court wherein it has been held that the Diploma in Computer Application or higher qualification is not requisite qualification for appointment to the post of Lower Division Clerk in the Kerala Water Authority and the candidates having Diploma in Computer Application or higher qualification are not qualified to apply for the said post. Once the issue has got finally settled by the Supreme Court, at this stage, the Government Order dated 07.12.2024 cannot be made applicable to the selection that has already been made for which the rank list was published on 14.07.2023."
25. It is also relevant to note that the above-mentioned judgment of the learned Single Judge had been affirmed by a Division Bench of this Court vide judgment dated 25.02.2025 in W.A.No.378 of 2025, wherein WA NO.501/2025 & conn. 84 2025:KER:89382 the matter was further elaborated and clarified by specifically holding as follows:
"In effect, the failure to mention an 'equivalent qualification' being acceptable for the post of Lower Division Clerk clearly manifests the deliberate design and intent of the 2011 Rules to limit the equivalence in that context only to the institution from which the Certificate in Data Entry and Office Automation is obtained and not to enlarge the eligibility by encompassing equivalent qualifications also."
XXX " When the failure to mention an 'equivalent qualification' for the post of Lower Division Clerk in Kerala Water Authority clearly manifests the deliberate design and intent of the Special Rules to limit the equivalence in that context only to the institution from which the Certificate in Data Entry and Office Automation is obtained and not to enlarge the eligibility by encompassing 'equivalent qualifications' also, candidates with Certificate in Data Entry and Office Automation of minimum 3 months (120hrs) duration awarded by Lal Bahadur Shasthri Centre for Science and Technology (LBS), Institute of Human Resource Development (IHRD) or from similar/equivalent institution approved by the Government alone can be considered as persons possessing the qualifications prescribed in Ext.P4 notification, in terms of the Special Rules, for appointment as Lower Division Clerk in Kerala Water Authority. When the intent of the Special Rules is not to enlarge the eligibility by encompassing 'equivalent qualifications', no reliance can be placed on Ext.P14 Government order dated 07.12.2024."
26. The above aspects cumulatively lead us to conclude that the learned Single Judge, while rendering the judgment impugned in these Writ Appeals, had overlooked the conclusions that had been arrived at with respect to the notification dated 16.07.2012 and interpretation thereof given by this Court as well as the observation of the Hon'ble Supreme WA NO.501/2025 & conn. 85 2025:KER:89382 Court that the equivalence envisaged therein was not of the qualification itself, but of the institution from which the said certificate in data entry and office automation had been obtained. Thus, mere obtaining of a certificate relating to Data Entry and Office Automation or on a subject of similar/ comparable nomenclature from an institute would not have sufficed to meet the mandates of the notification dated 16.07.2012. That such an institute had been approved by the Government also does not by itself confer the equivalency insisted on in the notification, which has to be specifically that the relevant institute is similar/equivalent to LBS/IHRD.
27. This takes us to the issue of certain candidates who had produced certificates issued by LBS (which is an institute prescribed in the notification), but who had been excluded on the premise that the name and nomenclature of the course as contained in the certificate produced by them does not match the qualification prescribed in the notification dated 16.07.2012.
28. We had proceeded to hear the said cases separately as they involved slightly different fact circumstances. Respondents 1 to 3 in W.A.No.543 of 2025 (who have also been arrayed as respondents in WA No.1930 of 2025 also) had raised a grievance in W.P.(C) No.7376 of 2025 filed by them from which the above W.As have been filed, that though they WA NO.501/2025 & conn. 86 2025:KER:89382 were qualified to be appointed as LDC in KWA, and had the qualification of Bachelor's degree and Certificate of 'Data Entry and Software Operations' issued by the LBS Centre of Science and Technology, they were illegally excluded from the probability list and the select list on the premise that KPSC was complying with the judgment rendered by the Hon'ble Supreme Court which had insisted of strict compliance with the qualifications clause of the relevant notification.
29. It is the contention of the said respondents that the qualification noted as per Ext.P1 notification dated 16.07.2012, is premised on the qualification prescribed for LDC in the Special Rules for Kerala Water Authority (Administrative, Ministerial and Last Grade) Service Rules, 2011. In the said recruitment rules, qualification for the post of LDC is prescribed as a degree in any discipline and a Certificate in Data Entry and Office Automation of a minimum 3 months 120 hours duration, awarded by LBS, IHRD or from similar/equivalent institutions approved by the Government. Thus, it is submitted that the qualification as prescribed in the recruitment rules is followed in the recruitment notification dated 16.07.2012.
30. It is the specific contention of the said respondents that the prescription of qualification as stated in the notification dated 16.07.2012 is a draftsman's folly and cannot be conceived as one perceived by the WA NO.501/2025 & conn. 87 2025:KER:89382 Rule-making Authority. The qualification of a similar or equivalent institution approved by the Government is alien to service jurisprudence, as no procedure is prescribed either in the statute or in the executive orders prescribing a procedure for identification or recognition of such equivalent institution, either by the Government or by any other agency. No rule or procedure exists in the Kerala Service Rules, Kerala State and Subordinate Service Rules, Kerala Public Services Act or Executive Orders authorising any authority to recognise equivalent institutions regarding specific qualifications. Thus, in the absence of such a procedure or rule, the prescription of such a qualification is arbitrary and hence violative of the Constitution. It is thus contended that the prescription of an 'equivalent institution' in the notification dated 16.07.2012 has to be read as 'equivalent course/degree', and the contrary would lead to disastrous consequences.
31. We are unable to agree with the contention that the prescription of an equivalent institution in the notification dated 16.07.2012 has to be read as equivalent course/degree in the light of the specific observation in the judgment rendered by this Court, as well as the judgment dated 04.11.2024 of the Hon'ble Supreme Court discussed above. It had been reiterated therein that the failure to mention an 'equivalent qualification' for WA NO.501/2025 & conn. 88 2025:KER:89382 the post of LDC in KWA clearly manifests the deliberate design and intent of the Special Rules to limit the equivalence in that context only to the institution from which the Certificate in Data Entry and Office Automation is obtained and not to enlarge the eligibility by encompassing 'equivalent qualifications' also. Candidates with a Certificate in Data Entry and Office Automation of a minimum 3 months (120hrs) duration awarded by Lal Bahadur Shasthri Centre for Science and Technology (LBS), Institute of Human Resource Development (IHRD) or from similar/equivalent institution approved by the Government alone could be considered as persons possessing the qualifications prescribed in the relevant notification.
32. Though an affidavit has been filed by the LBS centre stating that the course titled 'Data Entry and Software Operations' is the same as the 'Data Entry and Office Automation', and that the distinction lies only in the nomenclature of the course and that the Government of Kerala had through GO (Rt) No.372/2025/HEDN dated 22.03.2025 clarified that the data entry and software operation course is equivalent to the data entry and office automation mentioned in the KPSC notification, we note as pointed out by the KPSC and the Appellants in Writ Appeal No.1930 of 2025 that there is explicit difference in course content and the notification WA NO.501/2025 & conn. 89 2025:KER:89382 issued in 2025 can only have prospective operation. Further, as rightly contended by the learned counsel for the KPSC, the KPSC does not have the power to decide equivalence. Hence, the contentions put forth by the learned counsel for the respondents 1 to 3 in W.A.No.543 of 2025 that the prescription of an 'equivalent institution' in the notification dated 16.07.2012 has to be read as an 'equivalent course/degree' cannot be accepted.
33. This takes us to W.P.(C) Nos.12554 of 2025 and 12835 of 2025 that have been tagged along with these W.As. The same, as concurred by the parties, are also heard and disposed of together with these W.As. The petitioners therein too possess certificates issued by the LBS evidencing successful completion of part-time course in "Data Entry & Software Operation". They repeat the contentions as put forth by the learned counsel for respondents 1 to 3 in W.A.No.543 of 2025, discussed in detail above and seek a declaration that they too meet the qualifications in the notification dated 16.07.2012, though the same specifically mandated a Certificate in "Data Entry and Office Automation". The prayers sought in the said W.P. (C)s too cannot be granted for the very same reasons elaborated above while denying the contentions of respondents 1 to 3 in W.A.No.543 of 2025.
WA NO.501/2025 & conn. 90
2025:KER:89382
34. We note that the learned Single Judge had in the impugned judgment directed "to include all candidates to whom the message was sent for uploading the documents regarding qualification...". We find merit in the contention put forth by the KPSC that requiring candidates to upload their qualifications and any other eligibility or declaration of equivalency of the institutions from where they acquired the qualification is only a part of the process of selection. The direction issued by the learned Single Judge to include all such candidates to whom messages have been sent to upload the documents and to include them irrespective of their eligibility or even before verifying the documents uploaded by them, is thus unsustainable. The same is too wide in sweep, and even beyond the scope of the prayers sought, thus fit to be interfered with.
35. It follows from the above discussion that possessing a certificate of computer applications, including data entry, of a duration of more than 120 hours from Government/Government-recognised approved institutions, does not by itself meet the requirements of the notification dated. 16.07.2012. The equivalency of such institutions as approved by the Government to LBS/IHRD is also a necessary prerequisite. Similarly, the certificate has to be specifically revel successful completion of course on 'Data Entry and Office Automation' of minimum 3 months (120 hrs) WA NO.501/2025 & conn. 91 2025:KER:89382 duration. Change in nomenclature of the course and production of a certificate of equivalency of the course/degree would not suffice to meet the mandates of the relevant notification. The fact that there has been no reference to an 'equivalent qualification' in the notification clearly reveals a deliberate and purposeful intent to confine the course and the institution from which it is obtained to that specified in the notification. The institution from which the relevant certificate has to be obtained cannot be broadened by including other "equivalent qualifications" from other institutions, albeit they are approved by the Government.
36. The notification dated 16.07.2012 is clear and specific. Only candidates who possess a Certificate in Data Entry and Office Automation of at least 3 months (120 hours) duration, issued by the Lal Bahadur Shastri Centre for Science and Technology (LBS), the Institute of Human Resource Development (IHRD), or any similar/equivalent institution approved by the Government, can be treated as having the requisite qualifications prescribed. As held by the Hon'ble Supreme Court, the equivalence is not of the qualification itself, but of the institution from which the said certificate in data entry and office automation is obtained. That in other instances of appointment, certificates issued by various Government and Government-approved institutions had been treated as equivalent to WA NO.501/2025 & conn. 92 2025:KER:89382 the certificates required in the relevant notification, cannot be a reason to engage in an interpretative exercise regarding the qualifications required in a notification. The eligibility criterion laid down therein ought not to be watered down, diluted or stretched to broaden or restrict its scope and extent. The findings arrived at by the learned Single Judge to the contrary are thus not sustainable and have to be set aside.
37. Accordingly, we set aside the judgment dated 07.03.2025 of the learned Single Judge challenged in these appeals.
The W.As are allowed. W.P.(C) No.12554 of 2025 and W.P.(C) No.12835 of 2025 are dismissed.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI JUDGE Sd/-
SYAM KUMAR V.M.
JUDGE
csl
WA NO.501/2025 & conn. 93
2025:KER:89382
APPENDIX OF WA 543/2025
APPELLANT ANNEXURES
Annexure A1 A TRUE COPY OF THE JUDGMENT DATED
30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 RESPONDENT ANNEXURES Annexure R1(a) A true copy of Circular No. 9481/R1/2011/P and ARD dated 10.10.2014 Annexure R1(b) A true copy of reply dated 20.01.2025 under RTI issued by the 5th respondent with translation Annexure R1(c) A true copy of application under Section 5 of RTI Act submitted before the 5th respondent with translation Annexure R1(d) A true copy of application dated 16.04.2025 made by 2nd respondent under Right to Information Act before Rutronics, a Government undertaking with translation Annexure R1(e) A true copy of reply under RTI issued by KELTRON dated 03.05.2025 in response to application similar to Annexure R1(d) with translation Annexure R1(f) A true copy of reply under RTI issued by C-
DAC dated 05.05.2025 in response to application similar to Annexure R1(d) Annexure R1(g) A true copy of reply under RTI issued by IHRD dated 09.05.2025 in response to application similar to Annexure R1(d) with translation Annexure R1(h) A true copy of reply under RTI issued by C-
Dit dated 13.05.2025 in response to application similar to Annexure R1(d) with translation Annexure R1(i) A true copy of G.O.(Rt) No. 372/2025/HEDN dated 22.03.2025 with translation Annexure R6(a) The true copy o f the syllabus followed by WA NO.501/2025 & conn. 94 2025:KER:89382 the LBS Centre for Data Entry and Software Operation Annexure R6(b) True copy of the syllabus for Data Entry and Office Automation WA NO.501/2025 & conn. 95 2025:KER:89382 APPENDIX OF WA 584/2025 APPELLANT ANNEXURES Annexure A1 TRUE COPY OF JUDGMENT DATED 30.10.2023 IN WP(C) NO. 23679 OF 2023 Annexure A2 TRUE COPY OF JUDGMENT DATED 30.01.2024 WRIT APPEAL NO. 1941 OF 2023 Annexure A3 TRUE COPY OF INTERIM ORDER DATED 29.01.2025 IN WP(C) NO. 3646 OF 2025 Annexure A4 TRUE COPY OF JUDGMENT DATED 04.02.2025 IN WA NO. 235 OF 2025 Annexure A5 TRUE COPY OF INTERIM ORDER DATED 14.02.2025 IN WP(C) NO. 3646 OF 2025 WA NO.501/2025 & conn. 96 2025:KER:89382 APPENDIX OF WA 501/2025 APPELLANT ANNEXURES Annexure A1 THE TRUE COPY OF THE COMMON JUDGMENT IN W.P(C) NO.19463/2023 & W.P(C) NO.
23679/2023 DATED 30/10/2023
Annexure A2 THE TRUE COPY OF THE COMMON JUDGMENT DATED
30/1/2024 IN W.A NO. 1941/2023 &
W.A.NO.1945/2023
WA NO.501/2025 & conn. 97
2025:KER:89382
APPENDIX OF WA 507/2025
APPELLANT ANNEXURES
Annexure A1 A TRUE COPY OF THE JUDGMENT DATED
30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 WA NO.501/2025 & conn. 98 2025:KER:89382 APPENDIX OF WA 508/2025 APPELLANT ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 RESPONDENT ANNEXURES Annexure R1(a) TRUE COPY OF THE RTI QUESTIONNAIRE, DATED 28.06.2025, PREFERRED BY THE PETITIONER BEFORE THE APPELLANT IN ABOVE WRIT APPEAL Annexure R1(b) TRUE COPY OF THE INFORMATION (REPLY) NO.IDSII(2)1196068/1196073/2025/GW DATED 17.07.2025 PROVIDED BY THE APPELLANT, ALONG WITH ITS ENGLISH TRANSLATED VERSION Annexure R1 (c) TRUE COPY OF THE DOCUMENT NO.
LR1(2)1255/11/LW DATED 07-07-2016, RECEIVED IN RESPONSE TO QUESTION NO. 2 IN THE RTI APPLICATION, IS PRODUCED HEREWITH ALONG WITH ITS CLEAR/READABLE COPY AND ENGLISH TRANSLATED VERSION, WA NO.501/2025 & conn. 99 2025:KER:89382 APPENDIX OF WA 526/2025 APPELLANT ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 WA NO.501/2025 & conn. 100 2025:KER:89382 APPENDIX OF WA 528/2025 APPELLANT ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 WA NO.501/2025 & conn. 101 2025:KER:89382 APPENDIX OF WA 535/2025 APPELLANT ANNEXURES Annexure R9(a) TRUE COPY OF THE DEGREE CERTIFICATE ISSUED BY THE FACULTY OF SOCIAL SCIENCE OF UNIVERSITY OF KERALA DATED 27.02.2007 Annexure R9(b) TRUE COPY OF THE CERTIFICATE IN DATA ENTRY AND CONSOLE OPERATIONS ISSUED BY CENTRE FOR DEVELOPMENT OF IMAGING TECHNOLOGY (C-DIT) DATED 08.04.2011 Annexure R9(c) TRUE COPY OF THE RELEVANT EXTRACT OF THE RANKED LIST FOR THE POST OF LOWER DIVISION CLERK IN KERALA WATER AUTHORITY ISSUED KERALA PUBLIC SERVICE COMMISSION DATED 14.07.2023, INDICATING THE PETITIONER'S POSITION AT RANK NO. 199, Annexure R9(d) TRUE COPY OF THE GAZETTE NOTIFICATION PUBLISHED BY THE PSC FOR RECRUITMENT TO THE POST OF LOWER DIVISION CLERK IN KERALA WATER AUTHORITY DATED 15.06.2012 ALONG WITH ENGLISH TRANSLATION OF MALAYALAM PORTION Annexure R9(e) TRUE COPY OF THE GAZETTE NOTIFICATION PUBLISHED BY THE PSC FOR RECRUITMENT TO THE POST OF CONFIDENTIAL ASSISTANT-GRADE-II IN KERALA WATER AUTHORITY DATED 16.07.2012 ALONG WITH ENGLISH TRANSLATION OF MALAYALAM PORTION Annexure R9(f) TRUE COPY OF GAZETTE NOTICE DATED 11.03.2011 Annexure R9(g) TRUE COPY OF THE RANKED LIST NO.588/15/ER VIII DATED 16.12.2015, PUBLISHED BY THE PSC FOR THE POST OF LOWER DIVISION TYPIST Annexure R9(h) TRUE COPY OF THE RANKED LIST NO.
554/2018/ERIIA DATED 26.07.2018, PUBLISHED BY THE PSC FOR THE POST OF CONFIDENTIAL ASSISTANT GRADE-II IN THE KERALA WATER AUTHORITY WA NO.501/2025 & conn. 102 2025:KER:89382 APPENDIX OF WA 548/2025 APPELLANT ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 WA NO.501/2025 & conn. 103 2025:KER:89382 APPENDIX OF WA 549/2025 APPELLANT ANNEXURES Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 30/10/2023 IN W.P(C) NO.19463/2023 & W.P(C) NO. 23679/2023 Annexure A2 A TRUE COPY OF THE JUDGMENT DATED 30/01/2024 IN W.A NO. 1941/2023 & W.A.NO.1945/2023 Annexure A3 A TRUE COPY OF THE JUDGMENT DATED 04/11/2024 IN SLP(C) NO. 5077-5078/2024 WA NO.501/2025 & conn. 104 2025:KER:89382 APPENDIX OF WP(C) 12554/2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTIFICATION (PUBLISHED IN GAZETTE DATED 16.07.2012) TAKEN FROM THE WEBSITE Exhibit P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE LAL BAHADUR SHASTRI CENTRE FOR SCIENCE AND TECHNOLOGY (LBS) DATED 4.02.2000 TO THE 1ST PETITIONER Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO. 24279 OF 2012, TAKEN FROM THE WEBSITE DATED 01.08.2014 Exhibit P4 TRUE COPY OF THE JUDGMENT IN WA NO.1501 OF 2015, TAKEN FROM THE WEBSITE DATED 13.06.2022 Exhibit P5 TRUE COPY OF THE OTV CERTIFICATE ISSUED TO THE 1ST PETITIONER AFTER VERIFICATION OF HER EDUCATIONAL QUALIFICATIONS Exhibit P6 TRUE COPY OF THE OTV CERTIFICATE ISSUED TO THE 2ND PETITIONER Exhibit P7 TRUE COPY OF THE OTV CERTIFICATE ISSUED TO THE 3RD PETITIONER Exhibit P8 TRUE COPY OF THE PRINTOUTS OF THE RELEVANT PAGES OF THE FINAL RANKED LIST PUBLISHED ON 14.07.2023 TAKEN FROM THE WEBSITE OF KPSC Exhibit P9 TRUE COPY OF THE JUDGMENT IN WPC NO. 23679 OF 2023 AND CONNECTED MATTER, TAKEN FROM THE WEBSITE DATED 30.10.2023 Exhibit P10 TRUE COPY OF THE INTERIM ORDER PASSED BY THE SUPREME COURT DATED 23.04.2024 IN SLP (C) NOS : 5077-5078 TAKEN FROM THE WEBSITE Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF THE KERALA WATER AUTHORITY (ADMINISTRATIVE, MINISTERIAL AND LAST GRADE) SERVICE RULES 2011 TAKEN FROM THE WEBSITE Exhibit P12 TRUE COPY OF THE EQUIVALENCY CERTIFICATE ISSUED BY THE LBS TO THE FIRST PETITIONER DATED 01.04.2023 Exhibit P13 TRUE COPY OF THE RTI APPLICATION AND RTI REPLY RECEIVED FROM THE LBS ALONG WITH THE ENGLISH TRANSLATION Exhibit P14 TRUE COPY THE SYLLABUS OF THE COURSE DATA WA NO.501/2025 & conn. 105 2025:KER:89382 ENTRY AND SOFTWARE OPERATION' AND THE COURSE DATA ENTRY AND OFFICE AUTOMATION' RECEIVED FROM THE LBS Exhibit P15 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN MAYA B NAIR VS.
GOVERNMENT OF KERALA IN WPC 2298 OF 2008 AND CONNECTED MATTERS, TAKEN FROM THE WEBSITE Exhibit P16 TRUE COPY OF THE NOTIFICATIONS ISSUED BY THE KPSC DURING 2014 AND 2023 SPECIFYING EQUIVALENT QUALIFICATION FOR THE KGTE COMPUTER WORD PROCESSING, TAKEN FROM THE WEBSITE Exhibit P17 TRUE COPY OF THE FRESH PROBABILITY RANKED LIST DATED 08.01.2025, PUBLISHED BY THE KPSC TAKEN FROM THE WEBSITE Exhibit P18 TRUE COPY OF THE APPLICATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT AND ITS ENGLISH TRANSLATION Exhibit P19 TRUE COPY OF THE GOVERNMENT ORDER G.O.(P) NO. 372/2025/HEDN DATED 22.03.2025 ISSUED BY THE 4TH RESPONDENT ALONG WITH ENGLISH TRANSLATION WA NO.501/2025 & conn. 106 2025:KER:89382 APPENDIX OF WP(C) 12835/2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTIFICATION VIDE CATEGORY NO. 345/2012 PUBLISHED IN GAZETTE DATED 16.07.2012 TAKEN FROM THE WEBSITE Exhibit P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE LAL BAHADUR SHASTRI CENTRE FOR SCIENCE AND TECHNOLOGY (LBS) DATED 12.06.1998 TO THE PETITIONER Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO. 24279 OF 2012, TAKEN FROM THE WEBSITE DATED 01.08.2014 Exhibit P4 TRUE COPY OF THE JUDGMENT IN WA NO.1501 OF 2015, TAKEN FROM THE WEBSITE DATED 13.06.2022 Exhibit P5 TRUE COPY OF THE OTV CERTIFICATE ISSUED TO THE PETITIONER AFTER VERIFICATION OF HER EDUCATIONAL QUALIFICATIONS Exhibit P6 TRUE COPY OF THE PRINTOUTS OF THE RELEVANT PAGES OF THE FINAL RANKED LIST PUBLISHED ON 14.07.2023 TAKEN FROM THE WEBSITE OF KPSC Exhibit P7 TRUE COPY OF THE JUDGMENT IN WPC NO. 23679 OF 2023 AND CONNECTED MATTER, TAKEN FROM THE WEBSITE DATED 30.10.2023 Exhibit P8 TRUE COPY OF THE INTERIM ORDER PASSED BY THE SUPREME COURT DATED 23.04.2024 IN SLP (C) NOS : 5077-5078 TAKEN FROM THE WEBSITE Exhibit P9 TRUE COPY OF THE RELEVANT PAGES OF THE KERALA WATER AUTHORITY (ADMINISTRATIVE, MINISTERIAL AND LAST GRADE) SERVICE RULES 2011 TAKEN FROM THE WEBSITE Exhibit P10 TRUE COPY OF THE EQUIVALENCY CERTIFICATE ISSUED BY THE LBS TO THE PETITIONER DATED 15.11.2024 Exhibit P11 TRUE COPY OF THE RTI APPLICATION AND RTI REPLY RECEIVED FROM THE LBS ALONG WITH THE ENGLISH TRANSLATION Exhibit P12 TRUE COPY THE SYLLABUS OF THE COURSE ‘DATA ENTRY AND SOFTWARE OPERATION' AND THE COURSE ‘DATA ENTRY AND OFFICE AUTOMATION' RECEIVED FROM THE LBS Exhibit P13 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN MAYA B NAIR VS.
WA NO.501/2025 & conn. 107 2025:KER:89382 GOVERNMENT OF KERALA IN WPC 2298 OF 2008 AND CONNECTED MATTERS DATED 14.02.2008, TAKEN FROM THE WEBSITE Exhibit P14 TRUE COPY OF THE NOTIFICATIONS ISSUED BY THE KPSC DURING 2014 AND 2023 SPECIFYING EQUIVALENT QUALIFICATION FOR THE KGTE COMPUTER WORD PROCESSING, TAKEN FROM THE WEBSITE Exhibit P15 TRUE COPY OF THE FRESH PROBABILITY RANKED LIST DATED 08.01.2025, PUBLISHED BY THE KPSC TAKEN FROM THE WEBSITE Exhibit P16 TRUE COPY OF THE GOVERNMENT ORDER G.O.(RT) NO. 372/2025/HEDN DATED 22.03.2025 ISSUED BY THE 4TH RESPONDENT ALONG WITH THE ENGLISH TRANSLATION