Kerala High Court
Sini Sundaresan vs Government Of Kerala on 17 March, 2026
2026:KER:24442
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 9715 OF 2018
PETITIONER/S:
1 SINI SUNDARESAN
AGED 33 YEARS
ACCOUNTANT, GIRLS CHILD HOME,
KAVAZHIKAM, MAYYANAD P.O., KOLLAM-691303.
2 BINI N.S.
NURSE, GIRLS CHILD HOME,
MADATHILAZHIKAM, MAYYANAD P.O., KOLLAM-691303.
3 SUSHAMA L.
HOUSE MOTHER, GIRLS CHILD HOME,
PUTHANVILA, DHAVALAKUZHI, MAYYANAD P.O., KOLLAM-691303.
4 SREEPATHY
WATCHMAN, GIRLS CHILD HOME, THENGUVILA VEEDU,
KERALAPURAM, VELLIMON P.O., KOLLAM-691511.
BY ADVS.
SHRI.M.K.CHANDRA MOHANDAS
SHRI.MURALI MADANTHACODU
RESPONDENT/S:
1 GOVERNMENT OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF SOCIAL
JUSTICE, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 MAYYANAD GRAMA PANCHAYAT,
REPRESENTED BY THE SECRETARY, MAYYANAD P.O.,
KOLLAM - 691303
3 DR.GANGA JAYAPRAKASH, CHAIR PERSON,
HOME GOVERNING COMMITTEE, JANU VILAS, MAYYANAD P.O.,
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
2
2026:KER:24442
KOLLAM-691303
4 THE CHILD PROTECTION OFFICER,
DISTRICT CHILD PROTECTION UNIT,
CIVIL STATION, 2ND FLOOR, KOLLAM - 691013
*5 SMT.P.E.USHA, STATE PROJECT DIRECTOR,
KERALA MAHILA SAMAKHYA SOCIETY, T C 20/1652,
KALPANA, KUNCHALUMMODU, KARAMANA P.O.,
THIRUVANANTHAPURAM (ADDL.R5 IS IMPELADED AS PER
ORDER DATED 25.07.2019 IN IA 1/2019)
*6 STATE PROJECT DIRECTOR,
KERALA MAHILA SAMAKHYA SOCIETY, T C 20/1652,
KALPANA, KUNCHALUMMODU, KARAMANA P.O.,
THIRUVANANTHAPURAM (ADDL.R6 IS IMPELADED AS PER
ORDER DATED 20-05-2025 IN IA 2/2019)
*7 THE STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY, WOMEN AND
CHILD DEVELOPMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM- 695001, IS SUO
MOTU IMPLEADED AS ADDL. R7 AS PER ORDER DATED
09/02/2026 IN W.P(C) NO.9715/2018.
*8 THE DIRECTOR,
DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM -695012,IS SUO MOTU
IMPLEADED AS ADDL. R8 AS PER ORDER DATED 09/02/2026
IN W.P(C) NO.9715/2018.
BY ADVS.
SMT.P.LISSY JOSE
SHRI.S.SANTHOSH KUMAR
SRI.M.R.SASITH
SMT. MABLE C KURIAN,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.03.2026, ALONG WITH WP(C).10049/2019, 17724/2018, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
3
2026:KER:24442
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 10049 OF 2019
PETITIONER/S:
SUMAYYA S
AGED 36 YEARS
W/O NAZARUDEEN A, RESIDING AT SUMAYYA MANZIL,
VELIYIL PANAYAMOODU, KAVALPURA,
ERAVIPURAM- 691 011 KOLLAM.
BY ADV SHRI.G.SIVASANKAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF SOCIAL JUSTICE,
SECRETARIAT, THIRUVANANTHAPURAM
2 MAYYANAD GRAMA PANCHAYATH,
REPRESENTED BY SECRETARY, WARD NO 10,
BUILDING NO 530, MAYYANAD, KOLLAM 691 303
3 HOME GOVERING COMMITTEE,
REPRESENTED BY CHAIR PERSON,
JUHU VILAS, MAYYANAD P.O.KOLLAM
4 THE CHILD PROTECTION OFFICER,
DISTRICT CHILD PROTECTION UNIT,
CIVIL STATION, 2ND FLOOR, KOLLAM 691 013.
*5 ADDL.R5.THE KERALA MAHILA SAMAKHYA SOCIETY,
REPRESENTED BY ITS DIRECTOR, C.20/1652 KALPANA,
KUNJALAMOODU, KARAMANA P.O., THIRUVANANTHAPURAM,
KERALA-695002. IS ADDL.R5 IS IMPLEADED AS PER ORDER
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
4
2026:KER:24442
DATED 06.03.2020 IN IA 1/2020 IN WP(C) 10049/2019.
*6 ADDL.R6 STATE PROJECT DIRECTOR
INTEGRATED CHILD DEVELOPMENT SOCIETY,
DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM-695012 IS IMPLEADED
AS PER ORDER DATED 20.05.2025 IN I.A.NO.1 OF 2025
*7 ADDL.R7: STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
WOMEN AND CHILD DEVELOPMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001,
ADDL.R7 IS SUO MOTU IMPLEADED AS PER ORDER DATED
09.02.2026
*8 ADDL.R8: THE DIRECTOR,
DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM - 695012 ADDL.R8 IS
SUO MOTU IMPLEADED AS PER ORDER DATED 09.02.2026
BY ADVS.
SRI.M.R.SASITH
GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.03.2026, ALONG WITH WP(C).9715/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
5
2026:KER:24442
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 17724 OF 2018
PETITIONER/S:
SHYLAJA
AGED 49 YEARS
COOK, GIRLS CHILD HOME,KAVAZHIKAM, MAYYANAD
P.O,KOLLAM-691 303.
BY ADVS.
SHRI.M.K.CHANDRA MOHANDAS
SHRI.MURALI MADANTHACODU
RESPONDENT/S:
1 GOVERNMENT OF KERALA
REPRESENTED BY THE SECRETARY,DEPARTMENT OF SOCIAL
JUSTICE, SECRETARIAT,THIRUVANANTHAPURAM-695 001
2 MAYYANAD GRAMA PANCHAYAT
REPRESENTED BY THE SECRETARY,
MAYYANAD P.O, KOLLAM-691 303.
3 DR. GANGA JAYAPRAKASH
CHAIR PERSON, HOME GOVERNING COMMITTEE,
VILAS, MAYYANAD P.O, KOLLAM -691 303.
4 THE CHILD PROTECTION OFFICER
DISTRICT CHILD PROTECTION UNIT,
CIVIL STATION, 2ND FLOOR, KOLLAM-691 013.
*5 ADDL.R5 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
WOMEN AND CHILD DEVELOPMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
6
2026:KER:24442
*6 ADDL.R6 THE DIRECTOR,
DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM - 695012.
(ADDL.R5 AND ADDL.R6 ARE SUO MOTU IMPLEADED AS PER
THE ORDER DATED 09/02/2026).
BY ADVS.
GOVERNMENT PLEADER
SMT.ANJANA.S.SANTHOSH
SMT.P.LISSY JOSE
SHRI.S.SANTHOSH KUMAR
SRI.M.R.SASITH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.03.2026, ALONG WITH WP(C).9715/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.9715, 17724/2018 & 10049/2019
7
2026:KER:24442
JUDGMENT
Dated this the 17th day of March, 2026 All the writ petitions are filed by persons employed at the Girls' Child Home under the Mayyanad Grama Panchayat who are aggrieved by the non-disbursement of their salaries.
2. The petitioners in all these writ petitions contend that the Mayyanad Grama Panchayat has mooted a project called the Snehatheeram Integrated Child Protection Scheme. For the purpose of running the project, a notification was issued by the Grama Panchayat through Ext. P2 in W.P.(C) No. 10049 of 2019. It appears that the Panchayat invited applications from candidates for the appointment of staff under various categories such as Superintendent, Counsellor, Probation Officer, Case Worker, Storekeeper, Accountant, House Mother, Caretaker, Paramedical Staff, Nurse, Cook, Caregiver(aaya), Housekeeping Staff, Watchman, etc.
3. It is stated in the said notification that details will be made available by the Panchayat. The intimation card bears the seal of the Mayyanad Grama Panchayat and, from Ext.P7 appointment order in W.P.(C) Nos.9715 and 17724 of 2018 and Ext.P3 appointment order in W.P.(C) No. 10049 of 2019, it appears W.P.(C) Nos.9715, 17724/2018 & 10049/2019 8 2026:KER:24442 that the interview was conducted on 10.09.2015 and 11.09.2015, and the appointment was made with effect from 16.09.2015. However, the said appointment orders were signed by the petitioners only on 06.11.2015. In this regard, the petitioners have already approached the SC/ST Commission and the Human Rights Commission. In all those proceedings, directions were issued directing payment of remuneration to the petitioners. Even now, payment has not been effected.
4. However, the 3rd respondent in W.P.(C) No.9715 of 2018, who is the Chairperson of the Home Governing Council has filed a counter affidavit. In the counter affidavit it is specifically stated that the said respondent acted as a Chairman of the Home Governing Council for a period of three months from 31.10.2015. All the employees of the institution were selected and appointed by the Grama Panchayat and the 3rd respondent signed the appointment orders as Chairperson of the Home Governing Council on behalf of the 2nd respondent, Grama Panchayat. The 3 rd respondent signed the appointment orders when then Secretary of the Grama Panchayat refused to do so. It is contended that the responsibility to appoint employees and issue appointment orders rests with the 2nd respondent Panchayat. It was only in the circumstances where the Secretary of the Grama Panchayat W.P.(C) Nos.9715, 17724/2018 & 10049/2019 9 2026:KER:24442 refused to sign the appointment orders that, to overcome the difficult situation, the 3rd respondent acted as authorized by the Home Management Committee and the authorities under the Juvenile Justice (Care and Protection of Children) Act, 2000 (in short "the Act").
5. It is further contended by the learned Government Pleader, on the strength of the counter affidavit filed by the Director of Women and Child Development, that the Snehatheeram Girl Child Home was registered on 20.08.2015 under the name Mayyanad Grama Panchayat, in accordance with the provisions of sub-section (3) of Section 34 of the Act. The said provision mandates that all institutions providing care and protection to children in need of care and protection shall obtain registration under the Act. It is further submitted that registration under the above statutory provision does not, by itself, confer Government ownership, management control, or financial liability. The purpose of registration is regulatory in nature to ensure compliance with the standards prescribed under the Act.
6. On perusal of the appointment order issued to the petitioner, it is evident that the appointing authority is the "Snehatheeram Home Governing Council", and the said W.P.(C) Nos.9715, 17724/2018 & 10049/2019 10 2026:KER:24442 appointment letters itself shows that the institution is being run by Mayyanad Grama Panchayat in association with HELP Foundation, with support of Janasakthi. The appointment orders were not issued by the State Government or any Department under the Government. From that, it is submitted that the institution is managed by the "Snehatheeram Home Governing Council", which was formed jointly by Mayyanad Grama Panchayat and HELP Foundation. The State Government has not constituted the institution, nor does it exercise administrative control over its day- to-day functioning. Therefore, it is contended the State Government has no financial or administrative commitment towards the running or management of the said institution, except to the extent of its statutory regulatory role under the Act. Five children from the Panchayat area belonging to the 'Children in Need of Care and Protection' category were admitted under the said scheme. Later, as per the orders of the Child Welfare Committee, girl children from various parts of Kollam District were also admitted and given care and protection in the home.
7. The institution was started with the financial support of the Panchayat, problems later arose in getting funds due to issues between the Panchayat and the NGO after a change in the Panchayat Administration. Because of this, food supplies were W.P.(C) Nos.9715, 17724/2018 & 10049/2019 11 2026:KER:24442 arranged on credit basis and salary disbursement to staff was also affected.
8. It is also further contended that the Superintendent (in charge) of Girls Child Home, has reported that the institution is presently functioning and being run by the NGO Mahila Samakhya Society. The salaries of staff are being presently paid from the grant provided by the Grama Panchayat, to the NGO Mahilla Samakhya Society which is managing the institution.
9. In response to the contentions, the learned counsel appearing for the Panchayat submitted that the scheme is not run by the Panchayat but by the NGO, and that appointments were effected by the 3rd respondent. Even from Ext. P7 in W.P.(C) No. 9715 of 2018, it appears that the appointment letters were signed by the 3rd respondent; therefore, the Panchayat has no role in granting salary to the petitioners in these writ petitions. It is further contended that all the petitioners in the three writ petitions were not properly discharging their duties. These are the circumstances under which payments were not effected.
10. I have heard Sri. Murali Madanthacodu, the learned counsel for the petitioners, Sri. M. R. Sasith, the learned counsel for the 2nd respondent and Sri. S. Santhosh Kumar, the learned counsel W.P.(C) Nos.9715, 17724/2018 & 10049/2019 12 2026:KER:24442 for the 3rd respondent in W.P.(C) Nos. 9715 and 17724 of 2018. I have also heard Sri. G. Sivasankar, the learned counsel for the petitioner in W.P.(C) No.10049 of 2019, and Smt. Mable C. Kurian, the learned counsel for the official respondents in all the writ petitions.
11. Going by the contentions and perusal of the records, it appears that the project was originally mooted at the instance of the 2nd respondent Grama Panchayat, as is evident from Ext.P1. The paper publication inviting applications for appointment also shows that the project was mooted by the Panchayat. The interview invitation was also issued at the instance of the Panchayat, as is evident from W.P.(C) Nos. 9715 and 17724 of 2018. However, Ext.P7 appointment letter was signed by the 3 rd respondent, who is the Chairperson of the Snehatheeram Home Governing Council.
13. Having regard to the contention raised by the 3 rd respondent, it appears that, in a particular situation, when the Secretary of the Grama Panchayat had not signed the appointment letters due to a difference of opinion, the 3 rd respondent was compelled to sign them. The appointments were effected from 16.09.2015, however, the appointment letters were signed only W.P.(C) Nos.9715, 17724/2018 & 10049/2019 13 2026:KER:24442 pursuant to the agreement on 06.11.2015, that is, after two months. From this, it is evident that Ext.P7 appointment letter is not decisive in determining who the appointing authority is. Moreover, the Government, by filing a counter affidavit, submitted that the entire project was mooted by the Panchayat with the assistance of NGOs and that even now the project is being run by the Panchayat with the assistance of NGOs.
Under such circumstances, I have no doubt as to the authority of the Panchayat in appointing the petitioners, and therefore it is concluded that the Panchayat is the appointing authority and is liable to pay the salaries due to the petitioners in arrears up to the date of this judgment, together with statutory interest. The arrears shall be disbursed within a period of three months from the date of receipt of a certified copy of this judgment.
Sd/-
P.M.MANOJ JUDGE sss W.P.(C) Nos.9715, 17724/2018 & 10049/2019 14 2026:KER:24442 APPENDIX OF WP(C) NO. 9715 OF 2018 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE BROCHURE OF THE PROJECT ADVERTISED IN 2015 BY THE MAYYANAD GRAMA PANCHAYAT.
EXHIBIT P2 TRUE COPY OF THE NEWS REGARDING INAUGURATION OF SNEHATHEERAM IN MALAYALA MANORAMA DAILY DATED 12-09-2015.
EXHIBIT P3 TRUE COPY OF THE GUIDELINES FOR THE STAFF PATTERN ISSUED AS ANNEXURE X BY THE SOCIAL JUSTICE DEPARTMENT.
EXHIBIT P4 TRUE COPY OF THE NEWS CAME IN MATHRUBHUMI AND DESABHIMANI DAILES.
EXHIBIT P5 TRUE COPY OF THE INTERVIEW CARD SENT BY THE 2ND RESPONDENT GRAMA PANCHAYAT RECEIVED BY THE 2ND PETITIONER.
EXHIBIT P6 TRUE COPY OF THE ATTENDANCE REGISTER FOR THE MONTH OF NOVEMBER, 2015.
EXHIBIT P7 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 3RD RESPONDENT IN FAVOUR OF THE 2ND PETITIONER DATED 6-11-2015.
EXHIBIT P8 TRUE COPY OF THE DUTY CERTIFICATE HELD ON 30-11-2015 OF THE 3RD PETITIONER ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE ANOTHER DUTY CERTIFICATE OF THE 3RD PETITIONER DATED 19-3-2016 HELD AT RAJAGIRI COLLEGE OF SOCIAL SCIENCES.
EXHIBIT P10 TRUE COPY OF THE NEWS APPEARED IN MALAYALA MANORAMA DAILY DATED 13-3-2017. EXHIBIT P11 TRUE COPY OF THE STATEMENT OF THE PANCHAYAT PRESIDENT APPEARED IN THE MALAYALA MANORAMA AND MATHRUBHUMI DAILIES DATED 14-03-2017.
EXHIBIT P12 TRUE COPY OF THE LETTER OF THE PRIVATE SECRETARY OF HON'BLE CHIEF MINISTER DATED 7-4-2017.
EXHIBIT P13 TRUE COPY OF THE COMPLAINT OF THE 4TH PETITIONER FILED BEFORE THE HON'BLE SC/ST COMMISSION.
EXHIBIT P14 TRUE COPY OF THE ORDER OF THE HON'BLE SC/ST COMMISSION DATED 17-11-2017.
W.P.(C) Nos.9715, 17724/2018 & 10049/2019 15 2026:KER:24442 EXHIBIT P15 THE TRUE COPY OF THE ORDER OF THE HON'BLE KERALA STATE HUMAN RIGHTS COMMISSION DATED 25-01-2018.
EXHIBIT P16 TRUE COPY OF THE NOTIFICATION OF THE MAYYANADU GRAMA PANCHAYAT DATED 13-12- 2017.
RESPONDENT EXHIBITS EXHIBIT R3(A) TRUE COPY OF THE MINUTES DATED 28.01.2016 OF THE JOINT MEETING HELD IN THE 2ND RESPONDENT PANCHAYAT.
EXHIBIT R3(B) TRUE COPY OF THE PETITION DATED 08.04.2016 FILED BY THIS RESPONDENT BEFORE THE KERALA STATE COMMISSION FOR PROTECTION OF CHILD RIGHTS.
EXHIBIT R3(C) TRUE COPY OF REPORT DATED 4.5.2016 OF THE DISTRICT CHILD PROTECTION OFFICER TO THE DIRECTOR, SOCIAL JUSTICE DEPARTMENT. EXHIBIT R3(D) TRUE COPY OF REPORT DATED 15.6.2017 OF THE DISTRICT CHILD PROTECTION OFFICER TO THE DIRECTOR, SOCIAL JUSTICE DEPARTMENT. W.P.(C) Nos.9715, 17724/2018 & 10049/2019 16 2026:KER:24442 APPENDIX OF WP(C) NO. 10049 OF 2019 RESPONDENT EXHIBITS Exhibit-R2(a) TRUE COPY OF THE MINUTES OF MAYYANAD GRAMA PANCHAYAT DATED 06.10.2025 Exhibit-R2(b) TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT NO.2 TO THE PETITIONER IN W.P. (C). 9715 OF 2018 DATED 03.10.2025 PETITIONER EXHIBITS EXHIBIT P4 TRUE COPY OF MEDICAL CERTIFICATE DATED 20.7.2016 IN THE NAME OF THE PETITIONER EXHIBIT P1 THE TRUE COPY OF THE NEWS REGARDING INAUGURATION IN MALAYALA MANORAMA DAILY DATED 12.9.2015 EXHIBIT P5 THE TRUE COPY OF THE ATTENDANCE REGISTER FORM SEPTEMBER 2015 TO JULY 2017 RESPONDENT EXHIBITS EXHIBIT R4(a) TRUE COPY OF THE APPLICATION DATED 03.12.2014.
PETITIONER EXHIBITS EXHIBIT P2 TRUE COPY OF THE NEWS IN THE DESHABHIMANI DAILY RESPONDENT EXHIBITS EXHIBIT R4(c) TRUE COPY OF THE CERTIFICATE DATED 20.08.2015.
EXHIBIT R4(d) TRUE COPY OF THE ORDER DATED 19.10.2015. EXHIBIT R4(e) TRUE COPY OF THE REPORT DATED 16.11.2015. EXHIBIT R2(A) TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT R4(b) TRUE COPY OF THE REPORT DATED 02.07.2015. PETITIONER EXHIBITS EXHIBIT P3 THE TRUE COPY OF THE AGREEMENT DATED 6.11.2015 EXECUTED BY THE HOME GOVERNING COUNCIL OF SNEHATHEERAM W.P.(C) Nos.9715, 17724/2018 & 10049/2019 17 2026:KER:24442 APPENDIX OF WP(C) NO. 17724 OF 2018 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE BROCHURE OF THE PROJECT ADVERTISED IN 2015 BY THE MAYYANAD GRAMA PANCHAYAT.
EXHIBIT P2 TRUE COPY OF THE NEWS REGARDING INAUGURATION OF SNEHATHEERAM IN MALAYALA MANORAMA DAILY DATED 12/09/2015.
EXHIBIT P3 TRUE COPY OF THE GUIDELINES FOR THE STAFF PATTERN ISSUED AS ANNEXURE X BY THE SOCIAL JUSTICE DEPARTMENT.
EXHIBIT P4 TRUE COPY OF THE NEWS CAME IN MATHRUBHUMI AND DESABHIMANI DAILIES.
EXHIBIT P5 TRUE COPY OF THE INTERVIEW CARD SENT BY THE 2ND RESPONDENT GRAMA PANCHAYATH TO ONE OF THE APPLICANTS, SMT. BINI. N.S. EXHIBIT P6 TRUE COPY OF THE ATTENDANCE REGISTER FOR THE MONTH OF NOVEMBER, 2015.
EXHIBIT P7 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 3RD RESPONDENT IN FAVOUR OF THE PETITIONER DATED 6/11/2015.
EXHIBIT P8 TRUE COPY OF THE DUTY CERTIFICATE DATED 30/11/2015 OF THE PETITIONER ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE NEWS APPEARED IN MALAYALA MANORAMA DAILY DATED 13/3/2017. EXHIBIT P10 TRUE COPY OF THE STATEMENT OF THE PANCHAYAT PRESIDENT APPEARED IN THE MALAYALA MANORAMA AND MATHRUBHUMI DAILIES DATED 14/3/2017 & 7/3/2017.
EXHIBIT P11 TRUE COPY OF THE LETTER OF THE PRIVATE SECRETARY OF HON'BLE CHIEF MINISTER DATED 7/4/2017 SENT TO ONE OF THE EMPLOYEE smt. SINI SUNDARESAN.
W.P.(C) Nos.9715, 17724/2018 & 10049/2019 18 2026:KER:24442 EXHIBIT P12 TRUE COPY OF THE COMPLAINT OF WATCHMAN FILED BEFORE THE HON'BLE SC/ST COMMISSION.
EXHIBIT P13 TRUE COPY OF THE ORDER OF THE HON'BLE SC/ST COMMISSION DATED 17/11/2017.
EXHIBIT P14 THE TRUE COPY OF THE ORDER OF THE HON'BLE KERALA STATE HUMAN RIGHTS COMMISSION DATED 25/01/2018.
EXHIBIT P15 TRUE COPY OF THE NOTIFICATION OF THE
MAYYANADU GRAMA PANCHAYAT DATED
13/12/2017