Kerala High Court
The Kerala Public Service Commission vs Kripa Pk on 26 August, 2025
Author: Anil K. Narendran
Bench: Anil K. Narendran
1
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
OP(KAT) NO. 138 OF 2023
AGAINST THE INTERIM ORDER DATED 09.02.2023 OF THE KERALA
ADMINISTRATIVE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM IN
O.A.(EKM)NO.268 OF 2023
PETITIONERS/RESPONDENT NOS.3 & 4:
1 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, THULASI HILL, PATTOM
PALACE P.O, THIRUVANANTHAPURAM, KERALA, PIN - 695004
2 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
KUNNATHURMEDU, PALAKKAD, KERALA, PIN - 678001
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/APPLICANTS & RESPONDENT NOS.1 & 2:
1 KAVYA M
WIFE OF ANOOP M, AGED 26 YEARS, LOWER DIVISION CLERK
(TAMIL AND MALAYALAM KNOWING), KOZHINJAMPARA GRAMA
PANCHAYAT, KOZHINJAMPARA P O, PALAKKAD, KERALA- 678
555 RESIDING AT DEVI NIVAS, AYYAPURAM, KALPATHI P O,
PALAKKAD, KERALA, PIN - 678003
2 SELVI J
WIFE OF SATHEESH R, AGED 29 YEARS, LOWER DIVISION
CLERK (TAMIL AND MALAYALAM KNOWING), VADAKARAPPATHY
GRAMA PANCHAYATH, NALLUR, KOZHIPPARA P O, PALAKKAD,
KERALA- 678557 RESIDING AT KALARIKKAL HOUSE, NALLUR,
2
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
KOZHIPPARA P O, PALAKKAD, KERALA-678 557
3 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
4 THE DEPUTY DIRECTOR OF PANCHAYAT
OFFICE OF THE DEPUTY DIRECTOR OF PANCHAYAT, CIVIL
STATION, PALAKKAD, KERALA, PIN - 678001
BY ADVS.SMT.REKHA VASUDEVAN
SMT.SOYA D.C
SMT.ELIZABETH V.JOSEPH
SHRI.ROJIT ZACHARIAH
SMT.SAROJINI K.G., GOVT.PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 26.08.2025, ALONG WITH OP(KAT).145/2023, 147/2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
3
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
OP(KAT) NO. 145 OF 2023
AGAINST THE INTERIM ORDERS DATED 07.02.2023 AND 02.03.2023 OF THE
KERALA ADMINISTRATIVE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM IN
O.A.(EKM)NO.253 OF 2023
PETITIONERS/RESPONDENT NOS.1 TO 3:
1 THE KERALA PUBLIC SERVICE COMMISSION
PATTOM. THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS
SECRETARY, KERALA
2 THE SECRETARY
KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM KERALA, PIN - 695001
3 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, ROBINSON, ROAD CIVIL
STATION, PALAKKAD, KERALA, PIN - 678001
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/APPLICANTS & RESPONDENT NOS.4 AND 5:
1 KRIPA P.K.
AGED 38 YEARS. W/O UNNIKRISHNAN V., CLERK (TAMIL AND
MALAYALAM KNOWING) GOVT TRIBAL HIGH SCHOOL,
MATTATHUKAD, ATTAPADI, PALAKKAD 678 582 RESIDING AT
MURALI NIVAS, THEKKUMKARA P.O., VADAKKANCHERRY.
TRICHUR, KERALA, PIN - 680608 MOBILE-9400057794,
4
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
2 AISWARYA P
AGED 29 YEARS, W/O BINU, CLERK, PUDUNAGARAM GRAMA
PANCHAYAT, PUDUNAGARAM 678503, PALAKKAD, RESIDING AT
ALINGAL HOUSE, KUZHALMANNAM PO, PALAKKAD, KERALA, PIN
- 678702 MOB 9847590117
3 SALINI S
AGED 26 YEARS, W/O TENNY JOY. CLERK (TAMIL AND
MALAYALAM KNOWING), ELEVANCHERRY GRAMA PANCHAYAT,
ELAVANCHERRY, 678 508, PALAKKAD, RESIDING AT HEAVENLY
HOME, MISSION COMPOUND, MEPARAMBA, PALLIPURAM POST,
PIN - 678006, PALAKKAD DISTRICT, KERALA,
MOB.7560884937
4 THE DEPUTY DIRECTOR OF EDUCATION
EDUCATION DEPARTMENT, ROBINSON, ROAD CIVIL STATION,
PALAKKAD, KERALA, PIN - 678001
5 THE DEPUTY DIRECTOR OF PANCHAYAT
ROBINSON ROAD, CIVIL STATION, PALAKKAD, KERALA, PIN -
678001
BY ADV SHRI.U.BALAGANGADHARAN
SMT.SAROJINI K.G., GOVT.PLEADER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 26.08.2025, ALONG WITH OP(KAT).138/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
5
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
OP(KAT) NO. 147 OF 2023
AGAINST THE INTERIM ORDERS DATED 09.02.2023 AND 02.03.2023 OF THE
KERALA ADMINISTRATIVE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM IN
O.A.(EKM)NO.259 OF 2023
PETITIONERS/RESPONDENTS:
1 KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM - 695 004 REPRESENTED BY ITS
SECRETARY, KERALA
2 THE DISTRICT OFFICER, KERALA PUBLIC SERVICE
COMMISSION, DISTRICT OFFICE, PALAKKAD -678 001,
KERALA.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/APPLICANT:
RAJEENA.A., W/O. ABDUL LATHEEF, AGED 36 YEARS, LOWER
DIVISION CLERK (TAMIL & MALAYALAM KNOWING), (RE-
DESIGNATED AS CLERK (TAMIL & MALAYALAM KNOWING)
SCHEDULED CASTE DEVELOPMENT DEPARTMENT, CHITTOOR
BLOCK, PALAKKAD - 678 544, RESIDNG AT GANDHI NAGAR,
A/23, POOCHIRA, PUDUPARIYARAM P.O., PALAKKAD - 678
731, KERALA
BY ADV SRI.BRIJESH MOHAN
6
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 26.08.2025, ALONG WITH OP(KAT).138/2023 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
7
O.P.(KAT)Nos.138, 145 & 147 of 2023
2025:KER:65720
JUDGMENT
Anil K. Narendran, J.
Since common issue is raised in these original petitions, they are heard and being disposed of by this common judgment.
2. O.P.(KAT)No.138 of 2023:- The petitioners are respondents 3 and 4 in O.A.(EKM)No.268 of 2023 on the file of the Kerala Administrative Tribunal, Additional Bench, Ernakulam. The said original application was one filed by respondents 1 and 2 herein-applicants, seeking an order to set aside Annexure A8 addendum/erratum notification dated 01.02.2023 issued by the Kerala Public Service Commission-1st petitioner herein; a declaration that the applicants are fully entitled to retain the position assigned to them in Annexure A3 probability list and Annexure A4 ranked list and to retain the appointment granted to them as Lower Division Clerk (Tamil and Malayalam knowing), pursuant to the advice made by the Kerala Public Service Commission; and a direction to the Kerala Public Service Commission not to alter the position assigned to the applicant in Annexure A3 probability list and Annexure A4 ranked list.
2.1. In O.A.(EKM)No.268 of 2023, the Tribunal passed 8 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 Ext.P2 interim order dated 09.02.2023, staying further proceedings for cancellation of advice based on the erratum notification published as per Annexure A8. Feeling aggrieved by the said interim order, the petitioners-respondents 3 and 4 have filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.
2.2. On 03.04.2023, when this original petition came up for admission, a Division Bench of this Court issued notice before admission. Respondents 1 and 2-applicants entered appearance through counsel and the learned Government Pleader took notice on admission for respondents 3 and 4. Paragraphs 3 and 4 of the interim order dated 03.04.2023 read thus;
"3. The counsel for respondents informs us that the respondents, having been put in a very difficult situation, are working out the remedies available in law by filing the O.A. The options available under review may not be understood as having been considered by this Court.
4. After hearing the learned counsel for considerable length of time, we are convinced that the case on hand comes within the exception in entertaining an original petition. Having taken note of the circumstances in which the Tribunal has passed the interim direction, we are of the view that the interim order virtually amounts to, on 9 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 the one hand, stopping the petitioners herein from implementing the directions issued by the Tribunal in O.A(EKM) No.251 of 2022 and on the other hand, not allowing the Public Service Commission to take consequential steps in this behalf. While suspending the interim order under challenge, this Court directs the Public Service Commission not to give effect to the implementation of the final order in O.A(EKM) No.251 of 2022."
3. O.P.(KAT)No.145 of 2023:- The petitioners are respondents 1 to 3 in O.A.(EKM)No.253 of 2023 on the file of the Kerala Administrative Tribunal, Additional Bench, Ernakulam. The said original application was one filed by respondents 1 to 3 herein-applicants, seeking an order to quash Annexure A11 addendum/erratum notification dated 01.02.2023 issued by the Kerala Public Service Commission-1st petitioner herein, to the extent it seeks to delete the applicants from Annexure A3 Probability list; a direction to the 2nd respondent Secretary of Kerala Public Service Commission to refrain from cancelling Annexures A5 to A7 advice memos issued to the applicants to the post of Clerk (Tamil and Malayalam knowing); and a declaration that Annexures A5 to A7 advice memos issued to the applicants are not liable to be cancelled and the applicants are 10 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 entitled to continue in service as per Annexures A8 and A9 appointment orders.
3.1. In O.A.(EKM)No.253 of 2023, the Tribunal passed Ext.P2 interim order dated 07.02.2023 staying further action, if any, for cancellation of the advice of the applicants pursuant to Annexure A11 notice, for a period of one month. By Ext.P3 order dated 02.03.2023 of the Tribunal, the said interim order was extended by one month. Feeling aggrieved by Exts.P2 and P3 interim orders, the petitioners have filed this original petition.
3.2. On 29.03.2023, when this original petition came up for admission, the Division Bench of this Court admitted the matter on file. The learned counsel took notice for respondents 1 to 3-applicants and the learned Government Pleader took notice for respondents 4 and 5. By the order dated 29.03.2023, while listing this original petition along with O.P.(KAT)No.130 of 2023 on 10.04.2023, the Division Bench made it clear that taking note of a similar order stated to have been passed in the connected matter, the cancellation of the advice of respondents 1 to 3 shall not be given effect to.
4. O.P.(KAT)No.147 of 2023:- The petitioners are the 11 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 respondents in O.A.(EKM)No.259 of 2023 on the file of the Kerala Administrative Tribunal, Additional Bench, Ernakulam. The said original application was one filed by the respondent herein- applicant, seeking an order to set aside Annexure A8 addendum/erratum notification dated 01.02.2023 issued by the Kerala Public Service Commission-1st petitioner herein to the extent it delete the applicant from Annexure A2 probability list; and a declaration that the action of the 2 nd respondent District Officer, Kerala Public Service Commission in issuing Annexure A8 notification deleting the applicant from Annexure A2 probability list without notice to the applicant is arbitrary, illegal and unsustainable, being violative of the basic principles of fairness and natural justice.
4.1. In O.A.(EKM)No.259 of 2023, the Tribunal passed Ext.P2 interim order dated 09.02.2023 staying further action, if any, for cancellation of advice of the applicant pursuant to Annexure A8, for a period of one month. By Ext.P3 order dated 02.03.2023 of the Tribunal, the said interim order was extended by one month. Feeling aggrieved by Exts.P2 and P3 interim orders, the petitioners-respondents have filed this original 12 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 petition.
4.2. On 30.03.2023, when this original petition came up for admission, the Division Bench admitted the matter on file. The learned counsel took notice for the respondent. By the order dated 30.03.2023, in the light of the orders in O.P.(KAT)Nos.145 and 130 of 2023, the Division Bench granted similar interim order to the effect that the cancellation of the advice of the respondent-applicant shall not be given effect to. By the said order, the operation of Exts.P2 and P3 also stands stayed.
5. On 25.08.2025, when these original petitions came up for consideration, the learned counsel for the respondents- applicants pointed out the judgment of a Division Bench of this Court in Ibrahim Sherif K. v. Malathi B.P. [2025 KHC OnLine 254].
6. Heard the learned Standing Counsel for Kerala Public Service Commission for the petitioners, the learned counsel for the party respondents-applicants and also the learned Government Pleader for the State and the official respondents.
7. From the submissions made at the Bar, we notice that, during the pendency of these original petitions, the Kerala 13 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 Administrative Tribunal, Additional Bench, Ernakulam, disposed of O.A.(EKM)Nos.253 of 2023, 259 of 2023, and 268 of 2023, by the order dated 26.07.2024 of the Tribunal. Those orders were under challenge in O.P.(KAT)No.553 of 2023 and connected matters, i.e., O.P.(KAT)Nos.26 of 2024, 350 of 2024, 402 of 2024, 407 of 2024, 408 of 2024, 411 of 2024, 412 of 2024, 428 of 2024 and 432 of 2024. Those original petitions filed by the Kerala Public Service Commission ended in dismissal by the judgment dated 25.02.2025 - Ibrahim Sherif K. v. Malathi B.P. [2025 KHC OnLine 254].
8. The learned Standing Counsel for Kerala Public Service Commission would submit that since O.A.(EKM)Nos.253 of 2023, 259 of 2023, and 268 of 2023 was finally disposed of by the order dated 26.07.2024 of the Kerala Administrative Tribunal and O.P.(KAT)No.553 of 2023 and connected matters filed by the Commission against the said order of the Tribunal ended in dismissal by the judgment dated 25.02.2025, the reliefs sought for in these original petitions have become infructuous, and therefore, these original petitions may be dismissed as infructuous; leaving open the legal and factual contentions. 14 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 In such circumstances, based on the aforesaid submission made by the learned Standing Counsel for Kerala Public Service Commission, these original petitions are dismissed as infructuous; however, leaving open the legal and factual contentions raised by both sides.
Sd/-
ANIL K. NARENDRAN, JUDGE Sd/-
MURALEE KRISHNA S., JUDGE AV 15 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 APPENDIX OF OP(KAT) 145/2023 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE NOTIFICATION DATED 30.05.2017 ISSUED BY THE FIRST RESPONDENT FOR CATEGORY NO.116/2017 Annexure A2 TRUE COPY OF THE SHORT LIST NO.08/2020/DOP DATED 20.08.2020 ISSUED BY THE THIRD RESPONDENT FOR CATEGORY NO. 116/2017 Annexure A3 TRUE COPY OF THE NOTIFICATION/PROBABILITY LIST NO.09/2021/DOP DATED 03.12.2021 ISSUED BY THE THIRD RESPONDENT Annexure A4 TRUE COPY OF THE RANKED LIST NO.110/2022/DOP DATED 25.02.2022 FOR CATEGORY NO.116/2017 ISSUED BY THE THIRD RESPONDENT Annexure A5 TRUE COPY OF THE ADVICE MEMO NO.
PIV(1)3995/16(1) DATED 24.06.2022 ISSUED BY THE THIRD RESPONDENT TO THE FIRST APPLICANT Annexure A6 TRUE COPY OF THE ADVICE MEMO NO.PIV(1)3995/16(1) DATED 04.04.2022 ISSUED BY THE THIRD RESPONDENT RESPONDENT TO THE SECOND APPLICANT Annexure A7 TRUE COPY OF ADVICE MEMO NO.PIV(1)3995/16(5 (7)) DATED 04.04.2022 ISSUED BY THE THIRD RESPONDENT TO THE THIRD APPLICANT Annexure A8 TRUE COPY OF ORDER NO.DDEPKD/1648/2022-A6 DATED 27.07.2022 ISSUED BY THE 4TH RESPONDENT TO THE 1ST RESPONDENT Annexure A9 TRUE COPY OF THE ORDER NO.E4-9893/2019 DATED 12.05.2022 ISSUED BY 5TH RESPONDENT TO THE SECOND AND THIRD APPLICANTS Annexure A10 TRUE COPY OF THE ORDER NO.5.1/2022 DATED 19.05.2022 ISSUED BY CRPF TO THE SECOND APPLICANT Annexure A11 TRUE COPY OF THE ADDENDUM/ERRATUM NOTIFICATION NO.PVI(2) 1/20-1 DATED 01.02.2023 ISSUED BY THE THIRD RESPONDENT Annexure A12 TRUE COPY OF THE ORDER OF THE HONOURABLE TRIBUNAL IN OA EKM NO. 222/2023 DATED 01.02.2023 Exhibit P1 THE TRUE COPY OF THE APPLICATION IN O.A(EKM) NO.253/2023 FILED BEFORE THE TRIBUNAL Exhibit P2 THE TRUE COPY OF THE INTERIM ORDER DATED 7/2/2023 IN O.A.(EKM) 253/2023 OF THE TRIBUNAL 16 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 Exhibit P3 THE TRUE COPY OF THE OF THE INTERIM ORDER DATED 2/3/2023 IN O.A.(EKM) 253/2023 Exhibit P4 THE TRUE COPY OF THE ORDER DATED 24/1/2023 IN O.A (EKM) NO. 251/2022 17 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 APPENDIX OF OP(KAT) 147/2023 PETITIONER ANNEXURES Annexure A1 TRUE COP OF NOTIFICATION DATED 30.05.2017 (CATEGORY NO. 116/2017) ISSUED BY THE 1ST RESPONDENT Annexure A2 TRUE COPY OF THE NOTIFICATION NO. PL NO.09/2021/DOP DATED 03.12.2021 (CATEGORY NO. 116/2017) ISSUED BY THE 2ND RESPONDENT Annexure A3 TRUE COPY OF THE NOTIFICATION RANKED LIST NO.110/2022/DOP DATED 25.02.2022 ISSUED BY THE 2ND RESPONDENT Annexure A4 TRUE COPY OF THE PROCEEDINGS NO. PIV (1) 3995/16(6) DATED 04.04.2022 ISSUED BY THE 2ND RESPONDENT Annexure A5 TRUE COPY OF THE APPOINTMENT ORDER NO.
SCDD/12560/2021-A2(ESTT A) DATED 21.04.2022 ISSUED BY THE SENIOR ADMINISTRATOR OFFICER, SCHEDULED CASTE DEVELOPMENT DEPARTMENT TO THE APPLICANT Annexure A6 TRUE COPY OF THE ORDER NO. E 6959/22(1) DATED 27.04.2022 ISSUED BY THE DISTRICT DEVELOPMENT OFFICER FOR SCHEDULED CASTE, PALAKKAD Annexure A7 TRUE COPY OF THE ERRATUM NOTIFICATION NO.
PVI(2) 1/20 DATED 28.1.2023 ISSUED BY THE 2ND RESPONDENT Annexure A8 TRUE COPY OF THE ADDENDUM/ERRATUM NOTIFICATION NO.PVI(2)1/20-1 DATED 01.02.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P1 THE TRUE COPY OF THE APPLICATION IN O.A(EKM) NO.259/2023 FILED BEFORE THE TRIBUNAL Exhibit P2 THE TRUE COPY OF THE INTERIM ORDER DATED 9/2/2023 IN O.A.(EKM) 259/2023 OF THE TRIBUNAL Exhibit P3 THE TRUE COPY OF THE INTERIM ORDER DATED 2/3/2023 IN OA EKM 259/2023 OF THE TRIBUNAL Exhibit P4 THE TRUE COPY OF THE ORDER DATED 24/1/2023 IN O.A (EKM) NO. 251/2022 18 O.P.(KAT)Nos.138, 145 & 147 of 2023 2025:KER:65720 APPENDIX OF OP(KAT) 138/2023 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE NOTIFICATION FOR CATEGORY NO. 116/2017 DATED 30.05.2017 ISSUED BY THE THIRD RESPONDENT Annexure A2 TRUE COPY OF THE NOTIFICATION NO.08/2020DOP DATED 20.08.2020 ISSUED BY THE 4TH RESPONDENT Annexure A3 TRUE COPY OF THE NOTIFICATION NO.09/2021/DOP DATED 03.12.2021 ISSUED BY THE 4TH RESPONDENT Annexure A4 TRUE COPY OF THE RANKED LIST DATED 25.02.2022 FOR THE POST OF LOWER DIVISION CLERK (TAMIL AND MALAYALAM KNOWING) Annexure A5 TRUE COPY OF THE ORDER NO. E4-9893/2019 DATED 12.05.2022 ISSUED BY THE 2ND RESPONDENT Annexure A6 TRUE COPY OF THE EXAMINATION RESULT OF THE DEPARTMENTAL TEST OF THE 1ST APPLICANT ISSUED BY THE THIRD RESPONDENT Annexure A7 TRUE COPY OF THE ERRATUM NOTIFICATION NO.
PVI(2) 1/20 DATED 28.01.2023 ISSUED BY THE 4TH RESPONDENT Annexure A8 TRUE COPY OF THE ADDENDUM/ERRATUM NOTIFICATION DATED 01.02.2023 ISSUED BY THE 4TH RESPONDENT Exhibit P1 THE TRUE COPY OF THE APPLICATION IN O.A(EKM) NO.268/2023 FILED BEFORE THE TRIBUNAL Exhibit P2 THE TRUE COPY OF THE INTERIM ORDER DATED 9/2/2023 IN O.A.(EKM) 268/2023 Exhibit P3 THE TRUE COPY OF THE ORDER DATED 24/1/2023 IN O.A (EKM) NO. 251/2022