Kerala High Court
Director Of Public ... vs Blessy Mathew on 4 August, 2022
Author: S. Manikumar
Bench: S.Manikumar, Shaji P.Chaly
W. P. (C) No. 405 of 2018 and
connected cases -1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 405 OF 2018
PETITIONER/S:
1 ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
DPI OFFICE, JAGATHY P.O., THIRUVANANTHAPURAM,AND
THE GENERAL CONVENER, KERALA STATE
SCHOOLKALOLSAVAM, 2017-18, THRISSUR-680020.
2 THE GENERAL CONVENOR (DEPUTY DIRECTOR OF
EDUCATION), PALAKKAD DISTRICT SCHOOL KALOLSAVAM,
2017-18, PALAKKAD REVENUE DISTRICT, GHSS NENMARA,
PALAKKAD-678508.
BY ADV. V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 ANAGHA K.
AGED 15 YEARS (MINOR),D/O.KRISHNAN S., ANAGHA,
PADOOR WEST VILLAGE,PADOOR P.O., KAVASSERY VIA,
PALAKKAD-678543,REPRESENTED BY HER FATHER
KRISHNAN S.,ANAGHA, PADOOR WEST VILLAGE, PADOOR
P.O.,KAVASSERY VIA, PALAKKAD-678543.
2 THE KERALA LOK AYUKTA
REPRESENTED BY ITS REGISTRAR,OFFICE OF THE KERALA
LOK AYUKTA,LEGISLATIVE COMPLEX, VIKAS
BHAVAN,THIRUVANANTHAPURAM-695033.
BY ADVS.
SRI.ARUN THOMAS
SRI.K.B.PRADEEP
SRI.JENNIS STEPHEN
SMT.KARTHIKA MARIA
SMT.MARIA ROY
SRI.K.B.PRADEEP
SRI.SANTHOSH MATHEW
SMT.R.SUJA
SRI.VIJAY V. PAUL
SMT.VEENA RAVEENDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).91/2018, 418/2018
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 91 OF 2018
PETITIONER/S:
1 GENERAL CONVENOR, KERALA STATE SCHOOL KALOLSAVAM
2017-2018, THRISSUR AND THE ADDITIONAL DIRECTOR
OF PUBLIC INSTRUCTIONS, THRISSUR.
2 THE CHAIRMAN
APPEAL COMMITTEE, ALAPPUZHA REVENUE DISTRICT
SCHOOL KALOLSAVAM 2017-2018 AND THE DEPUTY
DIRECTOR OF EDUCATION, ALAPPUZHA.
BY ADV V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 ARUNDHATHI KRISHNA J.
AGED 17 YEARS(MINOR) REPRESENTED BY HER MOTHER
JAYALAKSHMI T.P, "NAREENCHIL KRISHNA PRIYAM"
KOTTACKKAKAM MURI,MUTTAM P.O, HARIPPAD - 690 511.
2 THE KERALA LOK AYUKTA REPRESENTED BY ITS
REGISTRAR, OFFICE OF THE KERALA LOK AYUKTA,
LEGISLATIVE COMPLEX, VIKAS BHAVAN,
THIRUVANANTHAPURAM - 695 033.
BY ADV SRI.K.B.PRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 418 OF 2018
PETITIONER/S:
1 ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
DPI OFFICE, JAGATHY P.O., THIRUVANANTHAPURAM AND
THE GENERAL CONVENOR,KERALA STATE SCHOOL
KALOLSAVAM 2017-2018,THRISSUR - 680 020.
2 THE GENERAL CONVENOR (DEPUTY DIRECTOR OF
EDUCATION)PALAKKAD DISTRICT SCHOOL KALOLSAVAM
2017-2018,PALAKKAD REVENUE DISTRICT,GHS NENMARA,
PALAKKAD - 678 508.
BY ADV V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 ALEENA ANN JOSEPH
AGED 14 YEARS, D/O. JOSEPH,KUNNILETH HOUSE,
SURABHI GARDEN,PATTIKKAD P.O., THRISSUR - 680
652REPRESENTED BY HER FATHER JOSEPH,KUNNILETH
HOUSE, SURABHI GARDEN,PATTIKKAD P.O., THRISSUR -
680 652.
2 THE KERALA LOK AYUKTA
REPRESENTED BY ITS REGISTRAR,OFFICE OF THE KERALA
LOK AYUKTA,LEGISLATIVE COMPLEX, VIKAS
BHAVAN,THIRUVANANTHAPURAM - 695 033.
BY ADV. K. B. PRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 552 OF 2018
PETITIONER/S:
1 THE GENERAL CONVENOR ALAPPUZHA REVENUE DISTRICT
SCHOOL KALOLSAVAM 2017-18
AND THE DEPUTY DIRECTOR OF EDUCATION, ALAPPUZHA
AND CHAIRMAN, APPEAL COMMITTEE, ALAPPUZHA REVENUE
DISTRICT KALOLSAVAM, OFFICE OF THE DEPUTY
DIRECTOR OF EDUCATION, ALAPPUZHA-686001.
2 THE GENERAL CONVENOR KERALA STATE SCHOOL
KALOLSAVAM 2017-18
AND ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
(GENERAL), OFFICE OF THE DIRECTOR OF PUBLIC
INSTRUCTIONS, JAGATHY, THIRUVANANTHAPURAM.
3 DIRECTOR OF PUBLIC INSTRUCTIONS
OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTIONS,
JAGATHY, THIRUVANANTHAPURAM.
BY ADV V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 FATHIMA ABID
AGED 17 YEARS (MINOR) STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
HER FATHER AND GUARDIAN SRI. E. ABID, AGED 45
YEARS, RESIDING AT A1 NOOR, NGANKANAL,
KRISHNAPURAM P.O, KAYAMKULAM.
2 ATHIRA VIDYADHARAN
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
3 SREELEKSHMI
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
W. P. (C) No. 405 of 2018 and
connected cases -5-
4 MUMTHAS ANSAR
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
5 POOJA V. S.
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
6 SREELEKASHMI S. LAL
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
7 ANEETA ELSA ABRAHAM
AGED 17 YEARS (MINOR), STUDENT OF ST. MARY'S
GIRL'S HSS, KAYAMKULAM, ALAPPUZHA, REPRESENTED BY
NEXT FRIEND SRI. E. ABID, AGED 45 YEARS, RESIDING
AT A1 NOOR, NGANKANAL, KRISHNAPURAM P.O,
KAYAMKULAM.
8 THE KERALA LOK AYUKTA
REPRESENTED BY ITS REGISTRAR, OFFICE OF THE
KERALA LOK AYUKTA, LEGISLATIVE COMPLEX, VIKAS
BHAVAN, THIRUVANANTHAPURAM-695033.
BY ADV SRI.K.B.PRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -6-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 582 OF 2018
PETITIONER/S:
1 DIRECTOR OF PUBLIC INSTRUCTION/GENERAL CONVENER
KERALA STATE SCHOOL KALOLSAVAM 2017-2018,DPI
OFFICE, JAGATHY.P.O., THIRUVANANTHAPURAM.
2 ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
GENERAL CONVENER, KERALA STATE SCHOOL KALOLSAVAM
2017-2018,DPI OFFICE, JAGATHY.P.O.,
THIRUVANANTHAPURAM.
3 DEPUTY DIRECTOR OF EDUCATION
KOLLAM, GENERAL CONVENER AND CHAIRMAN,APPEAL
COMMITTEE, KERALA STATE SCHOOLKALOLSAVAM 2017-
2018, KOLLAM, DDE OFFICE,KOLLAM.
4 DEPUTY DIRECTOR OF EDUCATION
DDE OFFICE, AYANTHOL, THRISSUR.
BY ADV V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 BLESSY MATHEW
AGED 15 YEARS, D/O.MATHEW ABRAHAM, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF KALLUVILA BIJIN BENGLOW,
PALLIMUKKU,KUNDARA.P.O., KOLLAM.691 501 (MINOR),
REPRESENTED BY FATHER MATHEW ABRAHAM, S/O.LATE
K.M.ABRAHAM, AGED 49 YEARS, RESIDENT OF KALLUVILA
BIJIN BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
2 AMINA NOWSHAD
AGED 15 YEARS, D/O.NOWDHAD, STUDENT STD X, LITTLE
FLOWER E.M.H.S.THRIPPILLAZHIKOM, KOLLAM-691 509,
RESIDENT OF AMINA HOUSE,P.K.P.KAVALA, REPRESENTED
BY NEXT FRIENDMATHEW ABRAHAM, S/O.LATE
K.M.ABRAHAM, AGED 49 YEARS, RESIDENT OF KALLUVILA
BIJIN BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
3 AYISHA S
AGED 15 YEARS, D/O.SHAJAHAN S, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF ALEENA MANZHIL, VELIYAM WEST
W. P. (C) No. 405 of 2018 and
connected cases -7-
P.O.,KOLLAM.691 540.(MINOR), REPRESENTED BY NEXT
FRIENDMATHEW ABRAHAM, S/O.LATE K.M.ABRAHAM, AGED
49 YEARS, RESIDENT OF KALLUVILA BIJIN
BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
4 SHEYA THANKAM SAM
AGED 15 YEARS, D/O.SAM GEORGE, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF SAM KOTTAGE, EZHUMONE
P.O.,CHEERANKAVU, KUNDARA, KOLLAM-691 505.
(MINOR),REPRESENTED BY NEXT FRIENDMATHEW ABRAHAM,
S/O.LATE K.M.ABRAHAM, AGED 49 YEARS, RESIDENT OF
KALLUVILA BIJIN BUNGALOW,PALLIMUKKU, KUNDARA
P.O., KOLLAM.
5 ANUPAMA AJAYAN B
AGED 15 YEARS, D/O.R.AJAYAKUMAR, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF RAVEENDRA SADANAM, PULIYILA
P.O.,KOLLAM-691 515(MINOR), REPRESENTED BY NEXT
FRIENDMATHEW ABRAHAM, S/O.LATE K.M.ABRAHAM, AGED
49 YEARS, RESIDENT OF KALLUVILA BIJIN
BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
6 SHREYA P.S
AGED 15 YEARS, D/O.PRADEEP KUMAR B, STUDENT STD
X, LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF SREE NIVAS, KALLUMPURAM, EZHUKONE
P.O.,KOLLAM.691 505.(MINOR), REPRESENTED BY NEXT
FRIENDMATHEW ABRAHAM, S/O.LATE K.M.ABRAHAM, AGED
49 YEARS, RESIDENT OF KALLUVILA BIJIN
BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
7 RIMA BIJU
AGED 15 YEARS, D/O.BIJU VARGHESE, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF VADAKKETHIL VEEDU,
PALLIMUKKU,KUNDARA P.O., KOLLAM.691 501.
(MINOR),REPRESENTED BY NEXT FRIENDMATHEW ABRAHAM,
S/O.LATE K.M.ABRAHAM, AGED 49 YEARS, RESIDENT OF
KALLUVILA BIJIN BUNGALOW,PALLIMUKKU, KUNDARA
P.O., KOLLAM.
8 ANANDU S
AGED 15 YEARS, S/O.SUBHASH KUMAR, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF ATHUL NIVAS, EZHUKONE
P.O.,KOLLAM.691 501.(MINOR), REPRESENTED BY NEXT
FRIENDMATHEW ABRAHAM, S/O.LATE K.M.ABRAHAM, AGED
49 YEARS, RESIDENT OF KALLUVILA BIJIN
BUNGALOW,PALLIMUKKU, KUNDARA P.O., KOLLAM.
W. P. (C) No. 405 of 2018 and
connected cases -8-
9 FEMINA R
AGED 15 YEARS, D/O.RASHEED B, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM,KOLLAM.691
509, RESIDENT OF AMINA MANZIL,EDAYIL THUNDIL
VEEDU, THRIPPILLAZHIKOM.P.O.,KUNDARA, KOLLAM.691
509.
10 SIBIN A.BIJU
AGED 15 YEARS, S/O.BIJU ALEX, STUDENT STD X,
LITTLE FLOWER E.M.H.S.THRIPPILLAZHIKOM-691
509,RESIDENT OF MARATHANDAPURATHU SIBIN
VILLA,MULAVANA P.O., KUNDARA, KOLLAM.691 503.
(MINOR),REPRESENTED BY NEXT FRIENDMATHEW ABRAHAM,
S/O.LATE K.M.ABRAHAM, AGED 49 YEARS, RESIDENT OF
KALLUVILA BIJIN BUNGALOW,PALLIMUKKU, KUNDARA
P.O., KOLLAM.
11 THE KERALA LOK AYUKTA
REPRESENTED BY ITS REGISTRAR,OFFICE OF THE KERALA
LOK AYUKTA, LEGISLATIVE COMPLEX, VIKAS
BHAVAN,THIRUVANANTHAPURAM.695 033.
BY ADV SRI.K.B.PRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -9-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 583 OF 2018
PETITIONER/S:
1 ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
(GENERAL)
DPI JN., JAGATHY, THIRUVANANTHAPURAM - 14(GENERAL
CONVENOR, KERALA STATE SCHOOLKALOLSAVAM 2017-
2018).
2 DEPUTY DIRECTOR OF EDUCATION
THRISSUR, C.M.S.HSS, THRISSUR,(CONVERNOR, KERALA
STATE SCHOOL KALOLSAVAM 2017-2018).
3 DEPUTY DIRECTOR OF EDUCATION
MALAPPURAM, OFFICE OF DEPUTY DIRECTOR OF
EDUCATION,MALAPPURAM - 676 519 (GENERAL
CONVENOR,DISTRICT SCHOOL KALOLSAVAM, MALAPPURAM
2017-2018).
BY ADV V. TEKCHAND, GOVERNMENT PLEADER
RESPONDENT/S:
1 ABHIRAMNI K
AGED 17 YEARS
STD XII, (TEAM LEADER), (MINOR),AGED ABOUT 17
YEARS, GOVT.BHSS,TIRUR REPRESENED BY HER
FATHERJAYAPRAKASH.K, AGED 45 YEARS,S/O.
K.DAMODARAN, KANNARAMBATH HOUSE,PURATHUR P.O.,
PURATHUR VILLAGE,TIRUR TALUK, MALAPPURAM - 676
102.
2 VISHNU PRIYA
AGED 16 YEARS
STX XI, GOVT. BHSS, TIRUR, AGED ABOUT 16 YEARS,
REPRESENTED BY HER NEXT FRIENDJAYAPRAKASH.K.,
AGED 45 YEARS,S/O. K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
3 SHANA ASHKAR V
AGED 16 YEARS
STD XI, GOVT. BHSS, TIRUR, AGED ABOUT 16 YEARS,
REPRESENTED BY HER NEXT FRIENDJAYAPRAKASH.K, AGED
W. P. (C) No. 405 of 2018 and
connected cases -10-
45 YEARS,S/O.K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
4 SWETHA PRAMOD
AGED 16 YEARS
STX XI, GOVT.BHSS, AGED ABOUT 16 YEARS,TIRUR
REPRESENTED BY HER NEXT FRIENDJAYAPRAKASH.K, AGED
45 YEARS, S/O.K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
5 MALAVIKA MADHUSOODHANAN
AGED 16 YEARS
AGED ABOUT 16 YEARS, STD XI, GOVT.BHSS,TIRUR
REPRESENTED BY HER NEXT FRIENDJAYAPRAKSH.K, AGED
45 YEARS, S/O.K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
6 ASLHA ABDULLA
AGED 16 YEARS
AGED ABOUT 16 YEARS, STD XI, GOVT. BHSS,TIRUR
REPRESENTED BY HER NEXT FRIENDJAYAPRAKASH.K, AGED
45 YEARS, S/O.K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
7 GAYATHRI N
AGED 16 YEARS
AGED ABOUT 16 YEARS, STD XI, GOVT. BHSS,TIRUR
REPRESENTED BY HER NEXT FRIEND JAYAPRAKASH.K,
AGED 45 YEARS, S/O. K.DAMODARAN, KANNARAMBATH
HOUSE,PURATHUR P.O., PURATHUR VILLAGE,TIRUR
TALUK, MALAPPURAM - 676 102.
8 THE KERALA LOK AYUKTA
REPRESENTED BY ITS REGISTRAR,OFFICE OF THE KERALA
LOK AYUKTA,LEGISLATIVE COMPLEX, VIKAS
BHAVAN,THIRUVANANTHAPURAM - 695 033.
BY ADVS.
SRI.JAMSHEED HAFIZ
SRI.K.B.PRADEEP
SMT.T.S.SREEKUTTY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -11-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944
WP(C) NO. 595 OF 2018
PETITIONER/S:
1 DIRECTOR OF PUBLIC INSTRUCTION/GENERAL CONVENER
KERALA STATE SCHOOL KALOLSAVAM 2017-2018, DPI
OFFICE, JAGATHY P.O., THIRUVANANTHAPURAM.
2 ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS
GENERAL CONVENER, KERALA STATE SCHOOL KALOLSAVAM
2017-2018,DPI OFFICE, JAGATHY P.O.,
THIRUVANANTHAPURAM.
3 DEPUTY DIRECTOR OF EDUCATION KOLLAM
GENERAL CONVENER AND CHAIRMAN, APPEAL
COMMITTEE,KERALA STATE SCHOOL KALOLSAVAM 2017-
2018, KOLLAM, DDE OFFICE, KOLLAM.
4 DEPUTY DIRECTOR OF EDUCATION DDE OFFICE AYANTHOL
THRISSUR.
BY ADV V. TEKCHAND, SENIOR GOVERNMENT PLEADER
RESPONDENT/S:
1 NANDHALAL SATHYAN
AGED 15 YEARS, S/O.SATHYAN G.,STUDENT STD.X,
LITTLE FLOWER E.M.H.S. THRIPPILLAZHIKOM, KOLLAM-
691509, RESIDENT OF THADATHIL VEEDU,
KALLUMTHAZHAM P.O., KILIKOLLOR, KOLLAM-691004,
(MINOR), REPRESENTED BY FATHER AND GUARDIAN
SATHYAN G.,AGED 47 YEARS, S/O.LATE K.GOPALAN,
RESIDENT OF THADATHI VEEDU, KALLUMTHAZHAM
P.O.,KILIKOLLOOR, KOLLAM-691004.
2 LIBIN BABU
AGED 15 YEARS, S/O.CHACKO BABU, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509,RESIDENT OF
KALPPANA HOUSE, THRIPPILLAZHIKOM, KOLLAM-691509
(MINOR),REPRESENTED BY NEXT FRIEND SATHYAN
G.,AGED 47 YEARS, S/O.LATE K.GOPALAN, RESIDENT OF
THADATHI VEEDU, KALLUMTHAZHAM P.O.,KILIKOLLOOR,
KOLLAM-691004.
W. P. (C) No. 405 of 2018 and
connected cases -12-
3 ADWIN JOHNS
AGED 15 YEARS, S/O.JOHNSON, STUDENT STD.X,LITTLE
FLOWER E.M.H.S. THRITHRIPPILLAZHIKOM,KOLLAM-
691509, RESIDENT OF MINI LAND, KOTTARAKKARA,
NEELESWARAM P.O., KOLLAM-691505(MINOR),
REPRESENTED BY NEXT FRIEND SATHYAN G.,AGED 47
YEARS, S/O.LATE K.GOPALAN,RESIDENT OF THADATHI
VEEDU, KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-
691004.
4 LIBIN O. PANICKER
AGED 15 YEARS, S/O.OOMMEN PANICKER, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509, RESIDENT OF
MUNDAKKAL VEEDU, IRUMPANAGADU P.O., EXHUKONE,
KOLLAM-691505 (MINOR),REPRESENTED BY NEXT FRIEND
SATHYAN G.,AGED 47 YEARS, S/O.LATE
K.GOPALAN,RESIDENT OF THADATHI VEEDU,
KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-691004.
5 ASWIN A.
AGED 15 YEARS, S/O.ANIL KUMAR, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509, RESIDENT OF
ANIL MANDIRAM, CHERUMOOD, VELLIMON P.O., KOLLAM-
691511(MINOR),REPRESENTED BY NEXT FRIEND SATHYAN
G.,AGED 47 YEARS, S/O.LATE K.GOPALAN,RESIDENT OF
THADATHI VEEDU, KALLUMTHAZHAM P.O.,KILIKOLLOOR,
KOLLAM-691004.
6 CIBIN A.
AGED 15 YEARS, S/O.LATE ANIL KUMAR, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509, RESIDENT OF
ELLAMKONATHU VEEDU, EZHUKONE P.O., KOLLAM-691505
(MINOR),REPRESENTED BY NEXT FRIEND SATHYAN
G.,AGED 47 YEARS, S/O.LATE K.GOPALAN,RESIDENT OF
THADATHI VEEDU, KALLUMTHAZHAM P.O.,KILIKOLLOOR,
KOLLAM-691004.
7 SUHAIL S.
AGED 15 YEARS, S/O.SHARAFUDHEEN, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509, RESIDENT OF
THEKKEVILA VEEDU, MULAVANA P.O., PUNNATHADAM,
KOLLAM-691503 (MINOR),REPRESENTED BY NEXT FRIEND
SATHYAN G.,AGED 47 YEARS, S/O.LATE
K.GOPALAN,RESIDENT OF THADATHI VEEDU,
KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-691004.
8 JITHIN P. KURIAKOSE
AGED 15 YEARS, S/O.KURIAKOSE, STUDENT
W. P. (C) No. 405 of 2018 and
connected cases -13-
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509,RESIDENT OF
POIKAYIL JOSE BHAVAN, MULAVANA P.O., KUNDARA,
KOLLAM-691503 (MINOR),REPRESENTED BY NEXT FRIEND
SATHYAN G.,AGED 47 YEARS, S/O.LATE
K.GOPALAN,RESIDENT OF THADATHI VEEDU,
KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-691004.
9 IWIN P.SHIBU
AGED 15 YEARS, S/O.SHIBU P.VARGHESE, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509,RESIDENT OF
PLAVILA THEKKEATHIL, THRIPPILLAZHIKOM, KUNDARA,
KOLLAM-691509 (MINOR),REPRESENTED BY NEXT FRIEND
SATHYAN G.,AGED 47 YEARS, S/O.LATE
K.GOPALAN,RESIDENT OF THADATHI VEEDU,
KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-691004.
10 PRASHI P NAIR
AGED 13 YEARS, S/O.PRAVEEN NAIR, STUDENT
STD.X,LITTLE FLOWER E.M.H.S.
THRITHRIPPILLAZHIKOM,KOLLAM-691509,RESIDENT OF
KALAPILAVIL HOUSE,CHARUKADU, CHEMMAKADU P.O.,
PERINAD, KOLLAM-691601 (MINOR),REPRESENTED BY
NEXT FRIEND SATHYAN G.,AGED 47 YEARS, S/O.LATE
K.GOPALAN,RESIDENT OF THADATHI VEEDU,
KALLUMTHAZHAM P.O.,KILIKOLLOOR, KOLLAM-691004.
11 THE KERALA LOK AYUKTA REPRESENTED BY ITS
REGISTRAR
OFFICE OF THE KERALA LOK AYUKTA, LEGISLATIVE
COMPLEX, VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
BY ADV SRI.K.B.PRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.08.2022, ALONG WITH WP(C).405/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. P. (C) No. 405 of 2018 and
connected cases -14-
C. R.
JUDGMENT
S. Manikumar, C. J.
In all these writ petitions, interim orders passed by the Upa Lok Ayukta in various complaints are challenged.
2. For brevity, it is suffice to extract one such order made in I. A. No. 2236 of 2017 in complaint No. 1468 of 2016, impugned in W. P. (C) No. 405 of 2018, as hereunder:-
"Having regard to the peculiar facts and circumstances of the case, respondent no. 3 is directed to permit the petitioner / complainant to participate in the item "Padyam Chollal - Tamil - HSS General" at the Kerala State School Kalolsavam 2017-18 scheduled to be held from 6.1.2018 at Thrissur provisionally and subject to further orders that may be passed in the complaint."
3. Being aggrieved by the orders stated supra, instant writ petitions are filed on the grounds inter alia that as per Section 7(1) of the Act, Lok Ayukta or Upa Lok Ayukta, may investigate any action in any case where a complaint involving a grievance or allegation is made in respect of such actions.
W. P. (C) No. 405 of 2018 and connected cases -15-
4. As per Section 2(h) of the Act, "grievance" means a claim by a person that he sustained injustice or undue hardship in consequences of maladministration.
5. As per Section 2(b) of the Act, "allegation" means that a public servant has abused his position to obtain any gain or favour to himself or to cause undue harm or hardship, that the public servant was actuated by personal interest or improper or corrupt motives or that the public servant was guilty of corruption for favoritism, nepotism or lack of integrity.
6. As per Section 2(k) of the Act, "maladministration" means action taken or purporting to have been taken in exercise of administrative function in any case where such action or the administrative procedure was unreasonable, unjust, oppressive or improperly discriminatory or that there was willful negligence or undue delay in taking such action.
7. Ext. P1 complaint does not reveal any grievance in consequence of maladministration, any maladministration of any sought by any administrative functionary or any allegation with regard W. P. (C) No. 405 of 2018 and connected cases -16- to any public servant. In the said circumstances, neither the Lok Ayukta nor the Upa Lok Ayukta had any jurisdiction to entertain Ext. P1 complaint.
8. Petitioners have further contended that the Lok Ayukta, in terms of Section 12 of the Act, can only make recommendations to the concerned authorities and cannot make positive directions. It has been repeatedly laid down by this Court by way of judicial precedents that the Lok Ayukta could not issue positive directions.
9. It is trite law that no interim relief can be granted if there is no power to grant such final reliefs. In the said circumstances, Ext. P2 order dated 19.12.2017 impugned in W. P. (C) No. 405 of 2018, whereby a positive direction is issued to the writ petitioners to permit the 1st respondent in the writ petition, to take part in the School Youth Festival, is totally unsustainable in law.
10. Petitioners have also contended that even if it is deemed for argument's sake that there is "maladministration" as defined under the Act (not admitted), as per Section 12(1) of the Act, the Upa Lok Ayukta can only forward a report to the concerned authority, which W. P. (C) No. 405 of 2018 and connected cases -17- report is not also of binding nature. In the said circumstances, the Upa Lok Ayukta exceeded in jurisdiction conferred as per the Act in passing a binding interim order in the nature of Ext. P2.
11. Petitioners have submitted that as revealed from Ext. P1 complaint, the 1st respondent is aggrieved by the order in appeal preferred by her. According to the 1 st respondent, there was no valid reason for denying the appeal and that the same was disposed belatedly. The order dismissing the appeal preferred by the 1 st respondent cannot be stated to be unreasonable, unjust, oppressive or improperly discriminatory action. Even if the dismissal of the same was erroneous or wrong in law, the same cannot be classified as maladministration within the meaning of the Act. The delay in disposing off the statutory appeal was not or was due to willful negligence or undue and the same was disposed of sufficiently early before the State School Kalolsavam. The delay in disposing of the appeal occurred only because of the large number of appeals being preferred.
12. Petitioners have further submitted that the State School W. P. (C) No. 405 of 2018 and connected cases -18- Youth Festival is being conducted by the Government of Kerala and its conduct definitely involves the interests of the State. In the said circumstances, "State of Kerala" ought to have been made a party to Ext. P1 complaint. The failure to do so, apart from making Ext. P1 complaint bad, for non joinder of necessary party, is also violative of the statutory mandate in terms of Section 9(8) of the Act. Ext. P1 complaint ought not have been entertained by the Upa Lok Ayukta on this count alone.
13. It is further submitted that as per clause 11.02 of the Kerala School Youth Festival Manual, only the candidate who got "A" Grade and the topmost marks in an item in Revenue District Youth Festival can participate in the State School Youth Festival. Ext. P2 order has resulted in a situation whereby two candidates from a single revenue district will take part in a particular item. The inter se merits of candidates participating in a School Youth Festival and the rights of candidates to participate in a School Youth Festival are matters which are beyond the scope of investigation of Kerala Lok Ayukta in terms of Section 7 of the Act.
W. P. (C) No. 405 of 2018 and connected cases -19-
14. It is also submitted that the Lok Ayukta is a creation of the Act and has no inherent jurisdiction. It cannot assume any jurisdiction to itself. It cannot decide upon matters in relation to which no powers are conferred on it as per the Act. The jurisdiction of the Kerala Lok Ayukta and Upa Lok Ayukta is circumscribed by Sections 7(1), (2) and (3) of the Act. Ext. P1 complaint does not invite any cause of action in terms of Sections 7(1), (2) and (3) of the Act.
15. By inviting the attention of this Court to the judgment made in W. P. (C) No. 18950 of 2018 dated 08.06.2018, Mr. V. Tekchand, learned Senior Government Pleader, submitted that in similar circumstances, when interim orders were passed by the Lok Ayukta directing participation of students in the programmes, a Hon'ble Division Bench of this Court has passed detailed orders and in such circumstances, prayed to lay down a law on the aspect of entertaining a complaint before the Lok Ayukta in respect of allegation or grievance regarding the assessment of performance of the participants in the programmes or Youth Festivals conducted.
16. Reliance was also placed on a decision of this Court in W. P. (C) No. 405 of 2018 and connected cases -20- Sweety v. State of Kerala [1994 KHC 216], wherein it is held as follows:-
"4. I would prefer to deal with this question also from a different angle. Every college or school authorities have discretion to adopt any rule or procedure to regulate the curricular or extra-curricular activities of students in their institutions. The educational authorities have also power to frame rules or by laws for their own guidance in cases where State level or District level functions or festivals are organised to promote extra- curricular activities among students. Under whatever name they are called, they are purely rules, intended to serve internal discipline among the students. The persons or authorities functioning under such rules shall have absolute freedom to control and check the affairs of the students participating in such extra curricular activities. Of course this freedom is subject to inherent and in built restrictions. In maintaining internal discipline among students who participate in such functions or festivals, the persons or authorities in charge may adopt different modes for the conduct of the affairs in an orderly manner. According to me such persons or authorities shall not be called upon to explain their conduct in the discharge of their functions In exercise of powers available to this court under Art.226 of the Constitution. Of course the position is different if there is violation of fundamental rights of the students attending such festivals or functions by the action of such persons or authorities. In such extreme cases this court will be justified if interference is W. P. (C) No. 405 of 2018 and connected cases -21- made. I fail to see any of such questions in the present writ petitions.
5. While dealing with these cases it came to my notice that there are functionaries like 'Judges', 'Appeal Committee', etc. functioning under the rules framed for the conduct of competitions. Those bodies cannot be equated with ordinary judicial or quasi judicial bodies. As pointed out earlier, they are purely internal bodies of the educational institutions intended to subserve discipline among students in situations where disputes are likely to occur. The exercise of their functions is completely confined to the field of Youth Festival where the discipline is absolutely necessary for the proper conduct of different competitions among the students. The decisions will have to be taken in certain cases on the spot and I fail to see how such decisions can be challenged in these proceedings. The assessment of performance of the participants are made by the 'judges'. Their wisdom and reason are final in such internal matters of educational institutions. However as an abundant caution the appeals are provided before the 'appeal committee' against the decision of the 'Judges'. The decision of the 'appeal' committee' shall be accepted as conclusive and final by the students and all others. That is purely a matter of observance of internal discipline. This court, according to me, will not be justified in interfering with such assessment of performance made by the appeal committee in their discretionary powers.
6. In these cases I have noticed from the tabulated W. P. (C) No. 405 of 2018 and connected cases -22- statement filed on behalf of the General Convener, 33 rd Youth Festival, that the petitioners in O. P. Nos. 29/93 and 34/93 have not filed appeals as provided under the Rules. Therefore the assessment or performance made by the judges in their cases are final. in the case of petitioners in O. P. Nos.21/93, 81/93, 135/93 and 143/93, the appeals filed by them were rejected by appeal committee. Thus the assessment made in their cases by the committee has become final and conclusive. In any case re- appraisal of assessment of merit of the competitors by this court is not called for in view of the reasons afore-mentioned.
7. Under the above circumstances, I have no option except to dismiss these petitions. They are accordingly dismissed."
17. After considering the averments and material on record, and in particular, the direction issued by the Lok Ayukta regarding participation of students in a programme, a Hon'ble Division Bench of this Court in W. P. (C) No. 18950 of 2018 dated 08.06.2018, ordered thus:-
"7. We do not find any merit in the contentions.
Incidentally, it is relevant to note that this Court has come across various similar orders being passed by the Upa Lok Ayukta, Human Rights Commission, Civil Courts and such other bodies, as a matter of course, granting permission to the lost contestants W. P. (C) No. 405 of 2018 and connected cases -23- to participate in the youth festivals at higher levels and on the strength of such orders, they, who otherwise are not qualified for having failed to secure the 'first place' to have the eligibility to participate in the next level of participation secure undue benefit. The adverse circumstances resulted by virtue of such course have been highlighted by this Court on many an occasion, including as to the unsettling of the equilibrium in the time schedule fixed for conducting the festival.
8. The students in favour of whom such interim orders are passed may be persons, as in the instant case, the third prize winner or those who occupy much lower level. The student who got the second place or such other higher position as the case may be, if belongs to poor strata of the society, he will not be in a position to challenge the verdict passed at the feeder level and might be resting at home cursing his fate. In other words, the students who are awarded/rated with the 'second' or such other higher position are made to stay at home, the contestants at still lower level are being permitted to participate in the event. This will perpetuate injustice, compromising with the better talent. The interim orders being passed under such circumstances as a matter of course, are not at all in the best interest of the deserving lot, catering to the interested persons, who can afford to bear the cost of litigation, which is to be taken serious note of.
9. The interim orders passed by such authorities/quasi judicial bodies still virtually provide for increasing the number of participants in a given event or programme, where the number of W. P. (C) No. 405 of 2018 and connected cases -24- permissible participants stands restricted by the organizers. It is to be noted, as part of illustration, the participants in a specific event may be '14' of '16', having secured the first position at the district level [representing the different districts/revenue/educational districts] and the time schedule will be fixed in such a manner so as to complete the event to be followed by such other events to be conducted on the same stage, on the very same day. If the students occupying only lower position in the feeder level, are also permitted to participate as a matter of course [by Lok Ayukta or such other forum], there is a chance of increase in the total number of participants even beyond the logical limits. As a natural consequence, the time schedule will get unsettled and the event may go unending, even to be carried to the next day, adversely affecting the performance of other children who are waiting in the queue [who are otherwise qualified by virtue of their own merits, having secured the first position at feeder level] and also causing hardships to the members in the judging panel. This cycle will continue, resulting in undue delay in commencement and completion of the program in respect of the events scheduled on the same date, which has been deprecated by this Court on many an occasion.
10. The learned Government Pleader submits that the organizers are finding it extremely difficult to have the events conducted as per the time schedule, because of such orders and in the said circumstance, the State/Department has already approached this Court filing a Writ Petition projecting the grievance which is pending consideration. We do not intend to W. P. (C) No. 405 of 2018 and connected cases -25- express anything further in this regard, as the issue is pending. We have referred to all these aspects only in the given context, to assert that the petitioner, after getting interim order from the Upa Lok Ayukta to participate in the event, was not at all justified in not remitting the process charges on time and in keeping himself away from the proceedings pending before the Upa Lok Ayukta. As mentioned already, the conduct displayed by the petitioner stands deprecated by the Lok Ayukta itself and it was accordingly, that the I.A.s filed have been dismissed as per Ext. P4, which does not call for any interference.
The Writ Petition fails and it is dismissed accordingly."
18. Section 7 of the Lok Ayukta Act, 1999, deals with matters which may be investigated by the Lok Ayukta and Upa Lok Ayukta. Aspect as to whether a complaint involves a grievance or an allegation is made in respect of such actions or such action can be or would have been in the opinion of the Upa Lok Ayukta, the subject of a grievance or an allegation, can be entertained by the Lok Ayukta, only after examining the facts involved, supporting documents, or in other words, in our opinion, on case to case basis and no law can be laid down by this Court that the Lok Ayukta or the Upa Lok Ayukta, has no powers to entertain any complaint involving grievance of an allegation concerning the assessment of performance of participants in respect of W. P. (C) No. 405 of 2018 and connected cases -26- any festival or programme organized at District / State Level.
19. However, as a Hon'ble Division Bench of this Court in exercise of the powers under Article 226 of the Constitution of India, has already taken note of various similar orders passed by the authorities under various Acts and made observations, we are of the view that the authorities under the Acts, namely Upa Lok Ayukta, Human Rights Commission, Juvenile Justice Board, Civil Courts etc., should take note of the observations and directions issued in the judgment dated 08.06.2018 in W. P. (C) No. 18950 of 2018 while considering the complaints or entertaining any complaint regarding grievance or allegation in respect of the participation of students in cultural or other events at District / State Level, subject matter before the above referred authorities.
20. Record of proceedings shows that there is a stay of the order of the Upa Lok Ayukta dated 19.12.2017 in I. A. No. 2236 of 2017 in complaint No. 1468 of 2017 permitting the complainant to participate in the item "Padyam Chollal - Tamil - HSS General". As the event is already over, there is no need to go into the merits of the writ petition.
W. P. (C) No. 405 of 2018 and connected cases -27-
Writ petitions are disposed of accordingly. Registry is directed to circulate the orders of this Court to the Hon'ble Lok Ayukta, Hon'ble Upa Lok Ayukta, Hon'ble Human Rights Commission and Juvenile Justice Boards.
Sd/-
S. MANIKUMAR CHIEF JUSTICE Sd/-
SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE W. P. (C) No. 405 of 2018 and connected cases -28-
APPENDIX OF WP(C) 405/2018
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE COMPLAINT N0.
1468/2017C BEFORE THE LEARNED LOK AYUKTA
EXHIBIT-P2 TRUE COPY OF THE ORDER DATED 19/12/2017
IN I.A 2236/2017
W. P. (C) No. 405 of 2018 and
connected cases -29-
APPENDIX OF WP(C) 91/2018
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE PHOTOCOPY OF THE COMPLAINT
NO.1450/17 BEFORE THE LEARNED LOK AYUKTA
EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DATED
19.12.2017 IN I.A NO.2218 OF 2017.
W. P. (C) No. 405 of 2018 and
connected cases -30-
APPENDIX OF WP(C) 418/2018
PETITIONER EXHIBITS
EXHIBIT P1. A TRUE PHOTOCOPY OF THE COMPLAINT NO.1464/2017 C BEFORE THE LEARNED LOK AYUKTA EXHIBIT P2. A TRUE PHOTOCOPY OF THE ORDER DATED 19.12.2017 OF THE LEARNED UPA LOK AYUKTA IN I.A.NO.2232 OF 2017 IN COMPLAINT NO.1464/17 C. W. P. (C) No. 405 of 2018 and connected cases -31- APPENDIX OF WP(C) 552/2018 PETITIONER EXHIBITS EXHIBIT P1 A TRUE PHOTOCOPY OF THE COMPLAINT NO.
1491/17 C BEFORE THE LEARNED LOK AYUKTA EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DATED 20.12.2017 OF THE LEARNED KERALA LOK AYUKTA IN I.A.NO. 2260 OF 2017 AND COMPLAINT NO. 1491 OF 2017.
W. P. (C) No. 405 of 2018 and
connected cases -32-
APPENDIX OF WP(C) 582/2018
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE PHOTOCOPY OF THE COMPLAINT
NO.1422/17 A BEFORE THE LEARNED LOK
AYUKTA
EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DATED
18.12.2017 IN I.A.NO.2184 OF 2017.
W. P. (C) No. 405 of 2018 and
connected cases -33-
APPENDIX OF WP(C) 583/2018
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE PHOTOCOPY OF THE COMPLAINT NO.
1602/17 A BEFORE THE LEARNED LOK AYUKTA
EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DATED
21.12.2017 IN IA NO. 2379 OF 2017.
W. P. (C) No. 405 of 2018 and
connected cases -34-
APPENDIX OF WP(C) 595/2018
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE PHOTOCOPY OF THE COMPLAINT
NO.1424/17 A BEFORE THE LEARNED LOK
AYUKTA
EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DATED
18.12.2017 IN I.A.NO.2186 OF 2017