Kerala High Court
Chitra R vs State Of Kerala on 17 March, 2026
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 33511 OF 2023
PETITIONERS:
1 CHITRA R., AGED 39 YEARS, D/O. RAMANAN WORKING AS
OFFICE ASSISTANT, JAWAHARLAL NEHRU TROPICAL,
BOTANIC GARDEN AND RESEARCH INSTITUTE, PALODE,
THIRUVANANTHAPURAM- 695 562, RESIDING AT
VRINDAVANAM, MANDAPAKUNNU, VENJARAMOODU,
THIRUVANANTHAPURAM, PIN - 695 607
2 ANURADHA R., AGED 39 YEARS, W/O. VINOD KUMAR,
WORKING AS OFFICE ASSISTANT, JAWAHARLAL NEHRU
TROPICAL, BOTANIC GARDEN AND RESEARCH INSTITUTE,
PALODE, THIRUVANANTHAPURAM-695 562, RESIDING AT
KARTHIKEYAM, KURAKKADA P.O., ATTINGAL,
THIRUVANANTHAPURAM, PIN - 695 014
BY ADV SRI.ANIL KUMAR M.SIVARAMAN
SRI. PIRAPPANCODE V.S SUDHIR,
SRI. T.C SURESH MENON
SRI. B. KRISHNAMANI
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT, SCIENCE AND TECHNOLOGY
DEPARTMENT, GOVT SECRETARIATE, TRIVANDRUM, PIN -
695 001
2 KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY AND
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2
ENVIRONMENT, SASTRA BHAVAN, PATTOM, TRIVANDRUM,
REPRESENTED BY THE MEMBER SECRETARY, PIN - 695
004
3 THE EXECUTIVE VICE PRESIDENT, KERALA STATE
COUNCIL FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT,
SASTRA BHAVEN, PATTOM, THIRUVANANTHAPURAM, PIN -
695 004
4 JAWAHARLAL NEHRU TROPICAL, BOTANIC GARDEN AND
RESEARCH INSTITUTE, KARIMANCODE P.O., PALODE,
THIRUVANANTHAPURAM, REPRESENTED BY ITS REGISTRAR,
PIN - 695 562
5 THE DIRECTOR, JAWAHARLAL NEHRU TROPICAL, BOTANIC
GARDEN AND RESEARCH INSTITUTE, KARIMANCODE P.O.,
PALODE, THIRUVANANTHAPURAM, PIN - 695 562
SRI. SUNIL NATH, GP
SRI. P.C SASIDHARAN, SC
SRI. C.K KARUNAKARAN, SC
SRI. C.K PRASAD, SC
SRI.REJI RAJENDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.03.2026, ALONG WITH CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 32784 OF 2023
PETITIONERS:
1 SEEMA VISWANATH, AGED 48 YEARS, D/O. VISWANATHAN
P OFFICE ASSISTANT, JAWAHARLAL NEHRU TROPICAL
BOTANIC GARDEN & RESEARCH INSTITUTE, KARIMANCODE
P.O., PALODE, THIRUVANANTHAPURAM - 695 562,
RESIDING AT VISWASOBHA, PRA 79, THOPPIL
VISWANATHAN ROAD, PALLIMUKKU, PETTAH,
THIRUVANANTHAPURAM, PIN - 695 024
2 PRATHIBHA RANI P.S, AGED 37 YEARS, W/O.
P.S.PRASANTH, OFFICE ASSISTANT JAWAHARLAL NEHRU
TROPICAL BOTANIC GARDEN & RESEARCH INSTITUTE,
KARIMANCODE P.O., PALODE, THIRUVANANTHAPURAM-695
562, RESIDING AT REVATHY, ANGADIKADA, ENIKKARA,
KARAKULAM P.O., THIRUVANANTHAPURAM, PIN - 695 564
3 ATHIRA NAIR R.S., AGED 31 YEARS, W/O. ARUN,
OFFICE ASSISTANT, JAWAHARLAL NEHRU TROPICAL
BOTANIC GARDEN & RESEARCH INSTITUTE, KARIMANCODE
P.O., PALODE, THIRUVANANTHAPURAM-695 562,
RESIDING AT R.C. NIVAS, MELECHEMBAKATHATTU,
KOKKOTTELA P.O., ARYANAD, THIRUVANANTHAPURAM.,
PIN - 695 542
BY ADVS.
SRI.PIRAPPANCODE V.S.SUDHIR
SHRI. AKASH S.
SHRI. GIRISH KUMAR M S
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
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SMT.RAJALAKSHMI.R.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT, SCIENCE & TECHNOLOGY
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN
- 695 001
2 JAWAHARLAL NEHRU TROPICAL BOTANIC GARDEN &
RESEARCH INSTITUTE, KARIMANCODE P.O., PALODE,
THIRUVANANTHAPURAM, REPRESENTED BY ITS
REGISTRAR., PIN - 695 562
3 THE DIRECTOR, JAWAHARLAL NEHRU TROPICAL BOTANIC
GARDEN & RESEARCH INSTITUTE, KARIMANCODE P.O.,
PALODE, THIRUVANANTHAPURAM, PIN - 695 562
4 THE MEMBER SECRETARY, KERALA STATE COUNCIL FOR
SCIENCE, TECHNOLOGY & ENVIRONMENT, SASTHRA
BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM, PIN -
695 004
5 THE KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY
AND ENVIRONMENT, SASTHRA BHAVAN, PATTOM P.O.,
THIRUVANANTHAPURAM, REPRESENTED BY ITS MEMBER
SECRETARY., PIN - 695 004
SRI. SUNIL NATH, GP
SRI. P.C SASIDHARAN, SC
SRI. C.K KARUNAKARAN, SC
SRI. C.K PRASAD, SC
SRI.REJI RAJENDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.03.2026, ALONG WITH CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 33090 OF 2023
PETITIONER:
SUDHEESH P.S., AGED 41 YEARS, S/O SUDHAKARAN,
RESIDING AT PUTHENPURAYIL HOUSE, VILANGANNUR,
PEECHI P.O., THRISSUR, PIN - 680 653
BY ADVS.
SRI.T.C.SURESH MENON
SRI.B.DEEPAK
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY
TO GOVERNMENT, SCIENCE, TECHNOLOGY & ENVIRONMENT
DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN - 695 001
2 THE KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY
& ENVIRONMENT (KSCSTE), SASTHRA BHAVAN, PATTOM,
THIRUVANANTHAPURAM,REPRESENTED BY ITS EXECUTIVE
VICE PRESIDENT, PIN - 695 004
3 MEMBER SECRETARY, KERALA STATE COUNCIL FOR
SCIENCE, TECHNOLOGY & ENVIRONMENT (KSCSTE),
SASTHRA BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN -
695 004
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WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
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4 THE KERALA FOREST RESEARCH INSTITUTE,
PEECHI P.O., THRISSUR, REPRESENTED BY ITS
DIRECTOR, PIN - 680 653
SRI. SUNIL NATH, GP
SRI. P.C SASIDHARAN, SC
SRI. C.K KARUNAKARAN, SC
SRI. C.K PRASAD, SC
SRI.REJI RAJENDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.03.2026, ALONG WITH CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 33174 OF 2023
PETITIONER:
DEEPA RADHAKRISHNAN, AGED 42 YEARS, W/O.REJIMON
R., SREELAKAM, T.C.9/61/1, MRA-8-303/1,
ATTARTHALA LANE, MEDICAL COLLEGE P.O.,
THIRUVANANTHAPURAM, PIN - 695 011
BY ADVS.
SRI.B.KRISHNA MANI
SMT.N.V.SANDHYA
SMT.DHANUJA M.S
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY THE CHIEF
SECRETARY, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN - 695 001
2 THE DIRECTOR, THE NATIONAL TRANSPORTATION,
PLANNING AND RESEARCH CENTRE (NATPAC), SASTHRA
BHAVAN, PATTOM PALACE P.O., THIRUVANANTHAPURAM,
PIN - 695 004
3 THE EXECUTIVE VICE PRESIDENT, THE KERALA STATE
COUNCIL FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT
(KSCSTE), SASTHRA BHAVAN, PATTOM PALACE P.O.,
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
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THIRUVANANTHAPURAM, PIN - 695 004
4 THE EX-OFFICIO PRINCIPAL SECRETARY, SCIENCE AND
TECHNOLOGY (A) DEPARTMENT, GOVERNMENT OF
KERALA,THIRUVANANTHAPURAM, PIN - 695 001
SRI. SUNIL NATH, GP
SRI. P.C SASIDHARAN, SC
SRI. C.K KARUNAKARAN, SC
SRI. C.K PRASAD, SC
SRI.REJI RAJENDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.03.2026, ALONG WITH CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:24233
WP(C) Nos.33511, 32784, 33090 & 33174 of 2023
9
JUDGMENT
[WP(C) Nos.33511, 32784, 33090 & 33174 of 2023] These writ petitions have been filed by various employees who are stated to have been appointed in the Jawaharlal Nehru Tropical Botanic Garden & Research Institute under the aegis of the Kerala State Council for Science, Technology and Environment, a society formed by the Government and under its exclusive control.
2. For ease of reference, the facts and circumstances highlighted in W.P.(C) No. 32784 of 2023 are referred to. There are three petitioners in this writ petition. They contend that they were appointed as Office Assistants in the 2 nd respondent Institute pursuant to various notifications inviting applications for walk-in interviews for appointment to the post of Office Assistant. The said notifications issued by the 2 nd respondent have been produced as Exts.P1 to P6. It may be noted that, in these notifications, the maximum age limit 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 10 prescribed for applicants was 40 years as on 01.01.2013.
3. The petitioners state that, since there were more than 100 applicants, a written test was conducted, in which 20 candidates were declared qualified and subsequently called for interview, as evidenced by Exts.P7 and P8. Thereafter, pursuant to the appointment orders dated 01.04.2013 (Exts.P9 to P11), the petitioners were appointed on a "contract basis".
The said appointments were made for specific periods and were extended from time to time, as evidenced by Exts.P12 to P15.
4. The petitioners further point out that, in the year 2015, the Government, based on a recommendation from the 4th respondent, decided to convert three posts of Typists into Office Assistants, while simultaneously abolishing the remaining three posts of Office Assistants. At that stage, in 2015, even before the completion of three years of service, the petitioners submitted Ext.P17 representation to the Government seeking regularisation of their services.
5. Pursuant to directions issued by the Government, the Director of the 2nd respondent issued Ext.P18 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 11 recommendation proposing the regularisation of the petitioners.
Based on this, the Member Secretary of the 4 th respondent also addressed the Director of the 2nd respondent, informing that, the President of the Society has directed to take appropriate action.
6. It is pertinent to note that Ext.P19 was issued on 29.02.2016, and on the very same date, by Ext.P20, the 2 nd respondent regularised the services of the petitioners along with three other individuals (totalling six persons) as Office Assistants, though without retrospective effect.
7. However, the petitioners state that the matter took a U-turn when the Member Secretary of the 4 th respondent Society, by Ext.P23 communication dated 04.04.2016, sought an explanation from the Director of the 2nd respondent regarding the regularisation of the six Office Assistants.
Following this, the Director submitted a reply by Ext. P26.
Thereafter, in its Executive Committee Meeting held on 26.09.2016, the 4th respondent concluded that the regularisation granted to the petitioners and the other three 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 12 individuals was irregular and decided to cancel the same, as reflected in Ext.P31.
8. At that juncture, the petitioners filed W.P.(C) No.33653 of 2016 before this Court seeking to challenge the decision taken by the Executive Committee as above, at Ext.P31.
9. A detailed counter affidavit was also filed on behalf of the 2nd respondent in the said writ petition, and the same has been produced in the present writ petition as Ext.P32.
By Ext.P33 judgment dated 17.11.2022, this Court considered the rival contentions and issued the following directions:
" 7. Having considered the contentions advanced, I am of the opinion that, in view of the fact that the petitioners had been appointed on a contract basis after following a procedure of selection and since they have admittedly been continuing in service for long periods and are being granted all benefits including benefits of pay revisions, which are extended to regular employees, I am of the opinion that the request of the petitioners for regularization has to be considered in accordance with the law by the Government.
8. The contention of the petitioners that they 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 13 are not back door entrants and that they had been appointed on contract basis after a due selection and therefore, their cases are not covered by the Judgment of the Apex Court in Secretary, State of Karnataka & Others v. Umadevi and others [2006 KHC 507] and also requires to be considered by the Government.
There will accordingly be a direction to the Government to take up the request of the petitioners for regularization, taking note of the affidavit filed by the 2 nd respondent in WP(c) No.33653 of 2016 and as also after considering the contentions of the petitioners that they are not back door appointees. Appropriate orders shall be passed within a period of three months from the date of receipt of a copy of this judgment."
10. On the basis of the above, the petitioners contend that the Government considered the matter pursuant to Government Order dated 29.09.2023, produced as Ext.P35, and ultimately found no fault with the decision taken by the Executive Committee. It is challenging the said order (Ext.P35) that the petitioners have filed W.P.(C) No.32784 of 2023.
11. The other writ petitions have also been filed by the respective petitioners, who were more or less employed in a 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 14 similar manner by the 2nd respondent, seeking to challenge the very same Government Order produced as Ext.P35.
12. I have heard Sri. Pirappancode V.S.Sudhir, Sri. T.C. Suresh Menon, Sri. Anil Kumar M. Sivaraman, as well as Sri.B.Krishna Mani, the learned counsel for the petitioners in these writ petitions. I have also heard Sri. C.K.Karunakaran, the learned counsel for the 2nd respondent in W.P.(C) No.32784 of 2023, Sri. N.B. Sunil Nath, the learned Government Pleader, Sri. Riji Rajendran, the learned Standing Counsel for National Transportation Planning and Research Centre, Sri.C.K.Prasad, the learned Standing Counsel for the Kerala Forest Research Institute, as well as Sri.P.C. Sasidharan, the learned Standing Counsel for respondents 4 and 5.
13. The short issue arising for consideration in these writ petitions is whether the ultimate findings rendered by the Government in Ext.P35 order are sustainable or not.
14. The Government, while issuing the order at Ext.P35, found that the 2nd respondent was authorised to make regularisations in accordance with the norms prevailing in the 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 15 4th respondent. Similarly, the Government found that the appointments of the petitioners were not made pursuant to a transparent procedure. It was further found that the petitioners were not in a position to substantiate their claim that they were not appointed through a "backdoor entry." On that basis, the Government ultimately concluded that the petitioners were not entitled to the benefit of the principles laid down by the Apex Court in Secretary, State of Karnataka and Ors v. Umadevi and Ors [AIR 2006 SC 1806]. It is noted that a detailed counter affidavit has been filed on behalf of the Government, contending that the cancellation of the regularisation as above was strictly in tune with the applicable norms.
15. At the same time, this Court notes that, in the earlier round of litigation, by Ext.P33 judgment, it was categorically found that the request of the petitioners for regularisation requires to be considered in accordance with law by the Government, on the basis of the admissions made by the 2nd respondent.
16. At this juncture, Sri. C.K. Karunakaran, 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 16 learned counsel for the 2nd respondent, pointed out that even in the previous round of litigation, two statements had been filed before this Court specifically asserting that Service Rules were in force in the 2nd respondent and that, on that basis, the appointments of the petitioners herein were irregular.
Therefore, according to him, when the Government was directed to consider the matter and pass a fresh order, in the second round of litigation, the 2nd respondent is justified in contending that the appointments were not in accordance with the said Rules.
17. Therefore, the first question that arises for consideration is whether the appointments in question were made in accordance with the applicable Service Rules.
18. True, as rightly contended by Sri. C.K. Karunakaran, learned counsel for the 2 nd respondent, the Service Rules provide a detailed procedure for appointment to various posts, including those on a contract basis. In light of the aforesaid submissions, this Court is of the view that Sri. C.K. Karunakaran would be justified in contending that the 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 17 appointments of the petitioners were irregular.
19. At the same time, this Court takes note of Ext.P25 Government Order concerning the extension of the benefits of the 9th State Pay Revision to the employees of the 4 th respondent, under which the 2nd respondent is functioning. In the said Government Order, it is categorically stated that the Service Rules and Regulations of the 4 th respondent are yet to be approved by the Government. Similarly, in the Government communication dated 25.11.2023, produced as Ext.P54, it is also categorically stated that the formulation of Special Rules with respect of the 4th respondent is under consideration.
20. From the aforesaid documents produced along with the writ petition, I am of the opinion that the appointments of the petitioners would not be subject to the Service Rules relied upon by Sri. C.K. Karunakaran, learned counsel for the 2nd respondent.
21. When that be so, the question arises as to whether the prayer for regularisation made by the petitioners herein requires consideration by the Government with reference 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 18 to the principles laid down by the Apex Court in Umadevi (supra). The learned counsel for the petitioners also sought to place reliance on the judgment of the Apex Court in Bhola Nath v. State of Jharkhand [2026 KHC OnLine 6078]
22. In the above judgment, the Apex Court held that the State should be treated as a model employer. With reference to the aforesaid principle, the Apex Court considered the claim made by the appellant therein and has considered the following question:
"13.7. In Shripal v. Nagar Nigam [2025 SCC OnLine SC 221] and Vinod Kumar v. Union of India [(2024) 9 SCC 327], this Court cautioned against a mechanical and blind reliance on Umadevi (supra) to deny regularisation to temporary employees in the absence of statutory rules. It was held that Umadevi (supra) cannot be employed as a shield to legitimise exploitative engagements continued for years without undertaking regular recruitment. The Court further clarified that Umadevi itself draws a distinction between appointments that are "illegal" and those that are merely "irregular", the latter being amenable to regularisation upon fulfilment of the prescribed conditions."
2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 19 Therefore, the Apex Court ultimately held that there is a distinction between an "illegal appointment" and an "irregular appointment." As regards an irregular appointment, there is no dispute that the question of regularisation can be considered by the Government. True, as pointed out by Sri. C.K. Karunakaran, learned counsel for the 2nd respondent, in the case at hand, the petitioners sought regularisation within a period of three years from their engagement. However, even in such a situation, the Apex Court had directed the matter to be considered by the Government, taking note of the fact that the appointments were not a case of "backdoor entry." As already found, in the present case, the appointments of the respective petitioners cannot be regarded as "backdoor entry," since, as noticed earlier, they were made pursuant to a selection process, as evidenced by Exts.P1 to P6.
23. When that be so, in my opinion, the ultimate consideration made by the Government while issuing the impugned order at Ext.P35 does not appear to be correct.
24. Therefore, I am of the opinion that the matter 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 20 requires re-visit at the hands the Government. To facilitate this, the impugned order at Ext.P35 would stand set aside. The Government is directed to reconsider the issue with specific reference to the observations in the judgment as well as the principles laid down in Jaggo v. Union of India [2024 SCC OnLine SC 3826] and Bhola Nath (supra). Fresh orders shall be passed after hearing all affected parties, within a period of five months.
These writ petitions are disposed of as above.
Sd/-
HARISANKAR V. MENON JUDGE PR 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 21 APPENDIX OF WP(C) NO. 33511 OF 2023 PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE APPOINTMENT ORDER OF PETITIONERS AS APPRENTICE TRAINEE, ISSUED BY THE 4TH RESPONDENT, DATED 19.03.2007.
Exhibit-P2 TRUE COPY OF THE LETTER 8/3/2013, ISSUED BY THE 4TH RESPONDENT INVITING CANDIDATES FOR WALK IN INTERVIEW IN THE SANCTIONED POSTS ON CONTRACT BASIS. Exhibit-P3 TRUE COPY OF THE MARKS OF THE SELECTED CANDIDATES WERE PUBLISHED Exhibit-P4 TRUE COPY OF THE APPOINTMENT ORDER DATED 1/4/2013 OF THE 1ST PETITIONER. Exhibit-P5 TRUE COPY OF THE APPOINTMENT ORDER DATED 1/4/2013 OF THE 2ND PETITIONER. Exhibit-P6 TRUE COPY OF THE FORWARDED LETTER DATED 9/11/2015, FROM 5TH RESPONDENT TO THE CHIEF MINISTER.
Exhibit-P7 TRUE COPY OF THE LETTER DATED 29/2/2016, BY THE MEMBER SECRETARY OF KSCSTE, TO THE DIRECTOR OF THE JNTBGRI. Exhibit-P8 TRUE COPY OF THE ORDER DATED 29/2/2016, REGULARIZING THE PETITIONERS ISSUED BY 5TH RESPONDENT.
Exhibit-P9 TRUE COPY OF THE REPLY DATED 13/4/2016, ISSUED BY THE 5TH RESPONDENT DIRECTOR. Exhibit-P10 TRUE COPY OF THE REGULARISATION ORDER NO.A1/207/06, DATED 14/8/2006, ISSUED BY THE 4TH RESPONDENT.
Exhibit-P11 TRUE COPY OF THE RELEVANT PAGE OF REGULARIZATION ORDER, ISSUE BY THE 5TH RESPONDENT, DATED 17/12/2010.
Exhibit-P12 TRUE COPY OF THE LIST OF EMPLOYEES REGULARIZED FROM 2006-2015 WITHOUT THE SANCTION OF THE GOVT.
Exhibit-P13 TRUE COPY OF THE REGULARISATION ORDER 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 22 DATED 25/4/2006, RELATING TO THE APPOINTMENT OF AJAYAKUMAAR.
Exhibit-P14 TRUE COPY OF THE ORDER G.O. (RT)NO.18/2008/S&TD, DATED 31/1/2008, ISSUED FOR RATIFYING THE REGULARIZATION OF 3 DRIVERS Exhibit-P15 TRUE COPY OF THE REGULARIZATION ORDER NO.JNTBGRI/ESTT.3/503(1)/2016, DATED 29/2/2016, ISSUED BY THE 5TH RESPONDENT.
Exhibit-P16 TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES OF EXECUTIVE COMMITTEE DATED 26.09.2016.
Exhibit-P17 TRUE COPY OF THE COMMON JUDGEMENT DATED 17.11.2022 IN W.P.(C)NO.33653/2016 OF THIS HON'BLE COURT.
Exhibit-P18 TRUE COPY OF THE GO(RT) NO.
65/2023/S&TD., DATED 29.09.2023, ISSUED BY SCIENCE AND TECHNOLOGY DEPARTMENT.
RESPONDENT EXHIBITS Exhibit R1(b) TRUE COPY OF THE AGREEMENT DATED 02-04- 2013 SUBMITTED BY SMT.CHITHRA.R Exhibit R1(c) TRUE COPY OF THE AGREEMENT DATED 02-04- 2013 SUBMITTED BY SMT.ANURADHA.R Exhibit R1(e) TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS TO THE CHIEF MINISTER Exhibit R1(f) TRUE COPY OF THE LETTER DATED 12-01- 2016 FROM DIRECTOR JNTBGRI Exhibit R1(g) TRUE COPY OF THE CIRCULAR NO.2661/EXP.A1/15/FIN DATED 04-02-2016 Exhibit R1(h) TRUE COPY OF THE CIRCULAR NO.55/2022/FIN DATED 08-07-2022 Exhibit R1(i) TRUE COPY OF THE LETTER SENT BY DIRECTOR TO GOVERNMENT DATED 24-02-2023 Exhibit R1(d) TRUE COPY OF THE MINUTES DATED 03-10- 2016 OF 11TH STATE COUNCIL 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 23 Exhibit R1(a) TRUE COPY OF THE RELEVANT PAGE OF RULES OF KERALA STATE COUNCIL FOR SCIENCE TECHNOLOGY AND ENVIRONMENT 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 24 APPENDIX OF WP(C) NO. 32784 OF 2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER NO.3/ESTT.2/2013/JNTBGRI DATED 08.03.2013, OF THE 2ND RESPONDENT, INVITING APPLICATIONS FOR APPOINTMENT TO THE POST OF OFFICE ASSISTANTS, ON CONTRACT BASIS Exhibit P2 TRUE COPY OF THE LETTER NO.3/ESTT.2/2013/JNTBGRI DATED 08.03.2013, OF THE 2ND RESPONDENT, REQUESTING THE DIRECTOR, INFORMATION AND PUBLIC RELATIONS DEPARTMENT TO GIVE NECESSARY INSTRUCTIONS TO PUBLISH, IN ALL EDITIONS OF THE ENGLISH AND MALAYALAM PAPERS, THE INFORMATION REGARDING THE CONDUCT OF THE WALK-IN- INTERVIEW, SCHEDULED TO BE CONDUCTED ON 27.03.2013 AT 10 A.M. IN THE INSTITUTE, FOR SELECTION OF OFFICE ASSISTANTS ON CONTRACT BASIS Exhibit P3 TRUE COPY OF THE NOTICE DATED 08.03.2013 PUBLISHED BY THE 2ND RESPONDENT FOR SELECTION TO THE POST OF OFFICE ASSISTANTS, THROUGH A WALK-IN- INTERVIEW ON 27.03.2013 AT 10 A.M. IN THE INSTITUTE.
Exhibit P4 TRUE COPY OF THE NEWS ITEM, GIVEN BY
THE INSTITUTE, REGARDING THE
APPOINTMENT OF OFFICE ASSISTANTS IN THE THOZHILVEEDHI OF THE MALAYALA MANORAMA DAILY DATED 16.03.2013 Exhibit P5 TRUE COPY OF THE NOTICE DATED 26.03.2013, PUBLISHED BY THE 2ND RESPONDENT Exhibit P6 TRUE COPY OF THE NOTIFICATION INVITING APPLICATION FOR APPOINTMENT OF OFFICE ASSISTANTS, PUBLISHED IN THE OFFICIAL WEBSITE OF THE INSTITUTE ON 18.03.2013 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 25 Exhibit P7 TRUE COPY OF THE LIST OF CANDIDATES, WHO WERE FOUND ELIGIBLE FOR APPEARING IN THE INTERVIEW WITH RESPECT TO THE POST OF OFFICE ASSISTANT Exhibit P8 TRUE COPY OF THE STATEMENT CONTAINING THE MARKS SECURED BY EACH OF THE 20 CANDIDATE, IN THE WRITTEN TEST AND INTERVIEW Exhibit P9 TRUE COPY OF THE LETTER NO.3(1)ESTT.2/2013/JNTBGRI DATED 1.4.2013 OF THE 2ND RESPONDENT, ADDRESSED TO THE 1ST PETITIONER. Exhibit P10 TRUE COPY OF THE LETTER NO.
3(4)ESTT.2/2013/JNTBGRI DATED 1.4.2013 OF THE 2ND RESPONDENT, ADDRESSED TO THE 2ND PETITIONER Exhibit P11 TRUE COPY OF THE LETTER NO.
3(6)ESTT.2/2013/JNTBGRI, DATED 1.4.2013 OF THE 2ND RESPONDENT, ADDRESSED TO THE 3RD PETITIONER Exhibit P12 TRUE COPY OF THE ORDER NO.03/ESTT-
2/2014 /JNTBGRI DATED 1.4.2014 Exhibit P13 TRUE COPY OF THE ORDER NO.JNTBGRI/DR/239/2014 DATED 07.07.2014 Exhibit P14 TRUE COPY OF THE ORDER NO.297/ESTT.3/2015/ JNTBGRI DATED 6.1.2015 OF THE 2ND RESPONDENT Exhibit P15 TRUE COPY OF THE ORDER NO.297/ESTT.3/ 2015/JNTBGRI DATED 2.7.2015 OF THE 2ND RESPONDENT Exhibit P16 TRUE COPY OF THE G.O. (MS)NO.10/2015/S&TD DATED 05.11.2015 Exhibit P17 TRUE COPY OF THE REPRESENTATION DATED 09.11.2015 SUBMITTED BY THE PETITIONERS ALONG WITH 3 OTHERS BEFORE THE HON'BLE CHIEF MINISTER Exhibit P18 TRUE COPY OF THE LETTER DATED 09.11.2015 OF THE 3RD RESPONDENT Exhibit P19 TRUE COPY OF THE LETTER NO.3414/C2/2015/KSCSTE DATED 29.02.2016 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 26 OF THE MEMBER SECRETARY, KSCSTE TO THE 3RD RESPONDENT Exhibit P20 TRUE COPY OF THE ORDER NO.JNTBGRI/ESTT.3/503/2016 DATED 29.02.2016 OF THE 3RD RESPONDENT Exhibit P21 TRUE COPY OF THE ORDER NO.JNTBGRI/ESTT.3/503(1)/2016 DATED 29.02.2016 OF THE 3RD RESPONDENT Exhibit P22 TRUE COPY OF THE ORDER NO.503/ESTT.3/2016/JNTBGRI DATED 02.03.2016 SHOWING THAT THE PETITIONERS HAD JOINED IN THE POST OF ASSISTANT ON 29.02.2016 Exhibit P23 TRUE COPY OF THE LETTER NO.3414/C2/2015/KSCSTE DATED 04.04.2016 OF THE MEMBER SECRETARY, KSCSTE Exhibit P24 TRUE COPY OF THE PAGE 16 OF THE NOTE PERTAINING TO FILE NO.3414/C2/2015/KSCSTE, MAINTAINED BY THE COUNCIL Exhibit P25 TRUE COPY OF THE LETTER NO.783/A4/12/S&TD DATED 20.08.2015 OF THE EX-OFFICIO PRINCIPAL SECRETARY TO GOVERNMENT, SCIENCE AND TECHNOLOGY DEPARTMENT, FORWARDED TO THE 4TH RESPONDENT Exhibit P26 TRUE COPY OF THE LETTER NO.JNTBGRI/DR/148/2016 DATED 13.04.2016 OF THE 3RD RESPONDENT Exhibit P27 TRUE COPY OF THE ORDER NO.A1/207/06 DATED 14.08.2006 OF THE 2ND RESPONDENT REGULARIZING THE SERVICES OF TWO CONTRACT EMPLOYEES, VIZ. SRI.T.S.SUNIL KUMAR AS OFFICE ASSISTANT AND SRI.B.R.DINESH AS RECORD KEEPER Exhibit P28 TRUE COPY OF THE ORDER NO.TBGRI/ESTT.-
2/150/2010 DATED 17.12.2010 OF THE 2ND RESPONDENT REGULARIZING THE SERVICE OF ANOTHER FIVE CONTRACT/TEMPORARY EMPLOYEES, ON THE BASIS OF THEIR 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 27 REPRESENTATION Exhibit P29 TRUE COPY OF THE LETTER DATED 21.11.2015 OF SRI.S.V.SATHEESH KUMAR, ADDRESSED TO THE PUBLIC INFORMATION OFFICER, JNTBGRI Exhibit P30 TRUE COPY OF THE LETTER NO.25/AIO/2015/JNTBGRI DATED 17.12.2015 OF THE STATE PUBLIC INFORMATION OFFICER (ADMINISTRATION) AND REGISTRAR OF THE INSTITUTE Exhibit P31 TRUE COPY OF THE MINUTES OF THE 45TH MEETING OF THE EXECUTIVE COMMITTEE OF KSCSTE HELD ON 26.09.2016 Exhibit P32 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS 2 AND 3 IN I.A.NO.1/2022 IN W.P.(C)NO.33653/2016 Exhibit P33 TRUE COPY OF THE JUDGMENT DATED 17.11.2022 OF THIS HON'BLE COURT IN W.P.(C)NO.33653/2016 Exhibit P34 TRUE COPY OF THE G.O. (RT)NO.38/2023/S&PD DATED 17.05.2023. Exhibit P34(a) TRUE COPY OF THE REPRESENTATION DATED 19.06.2023 SUBMITTED BY THE PETITIONERS ALONG WITH 2 OTHERS BEFORE THE HON'BLE CHIEF MINISTER OF KERALA Exhibit P35 TRUE COPY OF THE G.O(RT)NO.65/2023/S&PD DATED 29.09.2023 Exhibit P36 TRUE COPY OF THE ORDER NO.TBGRI/2046/2023/ESTT-3 DATED 09.10.2023 OF THE 3RD RESPONDENT Exhibit P37 TRUE COPY OF THE G.O.(MS) NO.53/2014/F AND HD DATED 01.08.2014 WHEREBY 113 TEMPORARY EMPLOYEES OF THE MATSYAFED WERE REGULARIZED IN THE SERVICE OF THE MATSYAFED Exhibit P38 TRUE COPY OF THE G.O(MS)NO.122/2014/H AND FWD DATED 25.04.2014 Exhibit P39 TRUE COPY OF THE G.O.(MS)NO.325/2014/H AND FWD DATED 01.11.2014 Exhibit P40 TRUE COPY OF THE G.O.(MS)NO.138/2015/H 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 28 AND FWD DATED 01.07.2015 Exhibit P41 TRUE COPY OF THE G.O. (MS)NO.29/2015/FOREST DATED 14.05.2015 Exhibit P42 TRUE COPY OF THE G.O. (MS)NO.241/2015/GAD DATED 19.09.2015 Exhibit P43 TRUE COPY OF THE G.O.(MS)NO.3/2021/SYWD DATED 17.02.2021 Exhibit P44 TRUE COPY OF THE LETTER DATED 05.11.2016 SUBMITTED BY ONE SRI.R. RAJEEV UNDER THE RIGHT TO INFORMATION ACT.
Exhibit P45 TRUE COPY OF THE REPLY NO.4465/C1/2016/KSCSTE DATED 25.11.2016 OF THE PUBLIC INFORMATION OFFICER TO EXT.P44 APPLICATION.
Exhibit P46 TRUE COPY OF THE ORDER DATED 03.07.2023 IN SLP©NO.7898/2020, ALONG WITH ACCOMPANYING RECORD OF PROCEEDINGS, OF THE HON'BLE SUPREME COURT Exhibit P47 TRUE COPY OF THE ORDER DATED 27.07.2022 OF THIS HONOURABLE COURT IN W.P©NO.18646/2021 Exhibit P48 TRUE COPY OF THE JUDGMENT DATED 07.11.2007 IN W.P.(C)NO.27993/2007 OF THIS HONOURABLE COURT Exhibit P49 TRUE COPY OF THE JUDGMENT DATED 09.10.2009 OF THIS HONOURABLE COURT IN W.P©NO.14694/2008 Exhibit P50 TRUE COPY OF THE JUDGMENT DATED 14.03.2012 OF THIS HONOURABLE COURT IN W.A.NO.2843/2009 Exhibit P51 TRUE COPY OF THE JUDGMENT DATED 06.12.2018 OF THIS HONOURABLE COURT IN W.P.(C)NO.670/2018 Exhibit P52 TRUE COPY OF THE JUDGMENT DATED 14.03.2019 OF THIS HONOURABLE COURT IN W.A.692/2019 Exhibit P53 TRUE COPY OF THE JUDGMENT DATED 31.01.2022 OF THE HONOURABLE SUPREME COURT IN CIVIL APPEAL NO.806/2022 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 29 Exhibit P54 TRUE COPY OF THE LETTER NO.A2/46/2017/S AND TD DATED 25.11.2023 OF THE 1ST RESPONDENT, ADDRESSED TO THE 4TH RESPONDENT Exhibit P55 TRUE COPY OF THE MINUTES OF THE MEETING CONVENED ON 25.09.2020 FOR PREPARING THE SPECIAL RULES RELATING TO THE INSTITUTES UNDER THE 5TH RESPONDENT Exhibit P56 TRUE COPY OF THE JUDGMENT OF THE ALLAHABAD HIGH COURT IN WRIT A NO.42092/2011 Exhibit P57 TRUE COPY OF THE CASE DETAILS PERTAINING TO W.P©NO.33653/2016, DOWNLOADED BY THE PETITIONERS FROM THE OFFICIAL WEBSITE OF THIS HON'BLE COURT Exhibit P58 TRUE COPY OF THE JUDGMENT DATED 03.01.2024 OF THE HON'BLE SUPREME COURT IN CIVIL APPEAL NO.20-21 OF 2024 Exhibit P59 TRUE COPY OF THE JUDGMENT DATED 13.03.2015 OF THE HON'BLE SUPREME COURT IN CIVIL APPEAL NO.2835/2015 RESPONDENT EXHIBITS Exhibit R1(a) TRUE COPY OF THE AGREEMENT DATED 02-04- 2013 BY SMT.SEEMA VISWANATH Exhibit R1(b) TRUE COPY OF THE AGREEMENT DATED 02-04- 2013 BY SMT.PRATHIBHA RANI P.S Exhibit R1(c) TRUE COPY OF THE AGREEMENT DATED 04-04- 2013 BY ATHIRA NAIR .R.S Exhibit R1(d) TRUE COPY OF THE REPRESENTATION DATED NIL SUBMITTED BY THE PETITIONERS Exhibit R1(e) TRUE COPY OF THE CIRCULAR NO.2661/EXP.A1/15/FIN DATED 04-02-2016 ISSUED BY THE FINANCE DEPARTMENT Exhibit R1(f) TRUE COPY OF THE CIRCULAR NO.55/2022/FIN DATED 08-07-2022 Exhibit R1(g) TRUE COPY OF THE MINUTES DATED 03-10- 2016 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 30 Annexure R2(a) TRUE COPY OF THE STATEMENT DATED 25.11.2016 FILED IN WPC NO. 33653 OF 2016 .
Annexure R2(b) THE TRUE COPY OF THE ADDITIONAL STATEMENT DATED 04.03.2017 FILED IN WPC NO.33653 OF 2016 Exhibit R2 (c) TRUE COPY OF THE RELEVANT PROVISIONS RELATING TO RULES FOR RECRUITMENT AND PROMOTION OF ADMINISTRATIVE STAFF EXTRACTED FROM THE KSCSTE RULES 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 31 APPENDIX OF WP(C) NO. 33090 OF 2023 PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF PAYMENT VOUCHER NO.7 IN RESPECT TO PAYMENT MADE TO THE PETITIONER, DATED 30.3.2006.
Exhibit-P2 TRUE COPY OF THE APPOINTMENT ORDER NO.G.124/ KFRI/ESTT/2005 PASSED BY THE 4TH RESPONDENT TO THE PETITIONER, DATED 11.12.2007.
Exhibit-P3 TRUE COPY OF THE EXTRACT OF THE MINUTES OF THE 38TH EXECUTIVE COMMITTEE MEETING HELD ON 19.8.2014.
Exhibit-P4 TRUE COPY OF THE INTIMATION GIVEN BY THE CONTROLLER OF ADMINISTRATION OF THE 2ND RESPONDENT, TO THE 4TH RESPONDENT REGARDING THE DECISION TAKEN AT THE 38TH EXECUTIVE COMMITTEE TO REGULARIZE THE SERVICES OF THE PETITIONER, DATED 1.9.2014.
Exhibit-P5 TRUE COPY OF THE ORDER NO.85/2010/KSCSTE PASSED BY THE 2ND RESPONDENT, DATED 11.6.2010.
Exhibit-P6 TRUE COPY OF THE ORDER NO.168/2014/KSCSTE PASSED REGULARIZING THE SERVICES OF ONE R.G.KALA, AS OFFICE ASSISTANT, DATED 18.9.2014.
Exhibit-P7 TRUE COPY OF THE ORDER NO.15/2015/KSCSTE PASSED BY THE 2ND RESPONDENT, DATED 9.2.2015.
Exhibit-P8 TRUE COPY OF THE ORDER NO.2187/C5/2014/KSCSTE PASSED BY THE 2ND RESPONDENT, DATED 1.7.2015. Exhibit-P9 TRUE COPY OF THE ORDER NO.D9/KFRI/ESTT/75 PASSED BY THE 4TH RESPONDENT, DATED 14.9.2015.
Exhibit-P10 TRUE COPY OF THE OFFICE ORDER NO.E227/KFRI/ESTT/ 2015 PASSED BY THE 4TH RESPONDENT, DATED 17.9.2015.
2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 32 Exhibit-P11 TRUE COPY OF THE COMMUNICATION NO.2921/C2/2015/ KSCSTE BETWEEN THE CONTROLLER OF ADMINISTRATION OF KSCSTE AND THE 4TH RESPONDENT, DATED 5.02.2015.
Exhibit-P12 TRUE COPY OF THE REPLY TO EXT.P11 SUBMITTED BY THE 4TH RESPONDENT, DATED 23.12.2015.
Exhibit-P13 TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF THE 42ND EXECUTIVE COMMITTEE MEETING, DATED -NIL-
Exhibit-P14 TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF THE 45TH EXECUTIVE COMMITTEE MEETING, DATED -NIL-
Exhibit-P15 TRUE COPY OF THE COMMUNICATION NO.210/C2/16/ KSCSTE BETWEEN THE 2ND RESPONDENT AND THE 4TH RESPONDENT, DATED 5.7.2016.
Exhibit-P16 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.23709/2016 ON THE FILE OF THIS HONORABLE COURT, DATED 17.11.2022.
Exhibit-P17 TRUE COPY OF THE ORDER NO.G.O.(RT)
65/2023/ S&TD, PASSED BY THE 1ST
RESPONDENT, DATED 29.9.2023.
Exhibit-P18 TRUE COPY OF THE ORDER NO.G10/KSCSTE-
KFRI/ESTT/80 PASSED BY THE 4TH
RESPONDENT, DATED 4.10.2023
Exhibit-P19 TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO.2277/2009 ON THE FILE OF THIS
HONORABLE COURT, DATED 10.12.2009. Exhibit-P20 TRUE COPY OF THE ORDER NO.G53/KFRI/ESTT/06 ISSUED BY THE REGISTRAR OF KFRI, DATED 19.1.2016. Exhibit-P21 TRUE COPY OF THE COMMUNICATION NO.G114/KFRI/ ESTT/2003 ISSUED TO THE CONTROLLER OF ADMINISTRATION OF KSCSTE, DATED 22.4.2014.
2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 33 RESPONDENT EXHIBITS Exhibit R1(a) TRUE COPY OF THE ADVERTISEMENT IN THE MATHRUBHUMI DAILY ON 30-11-2007 Exhibit R1(b) TRUE COPY OF REPRESENTATION DATED 22- 11-2013 Exhibit R1(c) TRUE COPY OF THE LETTER DATED 16-09- 2014 ISSUED BY THE KFRI Exhibit R1(d) TRUE COPY OF THE MINUTES OF THE EXECUTIVE COMMITTEE HELD ON 26-09-2016 Exhibit R1(e) TRUE COPY OF THE MINUTES OF THE 11TH STATE COUNCIL DATED 03-10-2016 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 34 APPENDIX OF WP(C) NO. 33174 OF 2023 PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE DEGREE CERTIFICATE Exhibit-P2 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 21/7/2005.
Exhibit-P3 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 9/4/2014.
Exhibit-P4 A TRUE COPY OF THE ORDER DATED 11/4/2014 ISSUED BY THE DIRECTOR NATIONAL TRANSPORTATION, PLANNING AND RESEARCH CENTRE.
Exhibit P5 A TRUE COPY OF THE ORDER DATED 11/8/2015 PASSED BY THE KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT (KSCSTE), SASTHRA BHAVAN, PATTOM PALACE, THIRUVANANTHAPURAM. Exhibit P6 A TRUE COPY OF THE ORDER DATED 25/9/2015 PASSED BY THE 2ND RESPONDENT. Exhibit-P7 A TRUE COPY OF THE ORDER DATED 26/5/2016 ISSUED BY THE REGISTRAR, NATPAC.
Exhibit-P8 A TRUE COPY OF THE LIST OF MEMBERS OF
THE STATE COUNCIL OF THE 3RD
RESPONDENT.
Exhibit-P9 A TRUE COPY OF THE LIST OF THE MEMBERS
OF THE EXECUTIVE COMMITTEE OF THE 3RD RESPONDENT.
Exhibit-P10 A TRUE COPY OF THE NOTE PRESIDENT OF THE STATE COUNCIL OF 3RD RESPONDENT, PETITIONER'S APPOINTMENT WAS APPROVED BY HIM Exhibit-P11 A TRUE COPY OF THE RELEVENT PORTION OF MINUTES OF THE 45TH MEETING OF THE EXECUTIVE COMMITTEE OF (KSCSTE) HELD ON 26/9/2016 Exhibit-P12 A TRUE COPY OF THE COMMUNICATION DATED 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 35 18/3/2016 ISSUED BY THE EX-OFFICIO PRINCIPAL SECRETARY, SCIENCE AND TECHNOLOGY (A DEPARTMENT), GOVERNMENT OF KERALA, THIRUVANANTHAPURAM. Exhibit-P13 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT DATED 27/6/2016.
Exhibit-P14 A TRUE COPY OF THE APPLICATION DATED 9/4/2014 SUBMITTED BY ONE LUKE KURIAN UNDER THE RIGHT TO INFORMATION ACT.
Exhibit-P15 A TRUE COPY OF THE REPLY DATED
13/5/2014 UNDER THE RIGHT TO
INFORMATION ACT ISSUED BY THE PUBLIC INFORMATION OFFICER.
Exhibit-P16 A TRUE COPY OF THE ORDER NO. G.O. (RT).NO.18/2008/S& TD DATED 31/1/2008 ISSUED BY THE JOINT SECRETARY TO THE GOVERNMENT.
Exhibit-P17 A TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES OF THE EXECUTIVE COMMITTEE MEETING HELD ON 17/10/2014.
Exhibit-P18 A TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES OF THE EXECUTIVE COMMITTEE MEETING HELD ON 19/8/2014.
Exhibit-P19 A TRUE COPY OF THE MINUTES OF ANOTHER EXECUTIVE COMMITTEE MEETING HELD ON 31/3/2014 Exhibit-P20 A TRUE COPY OF THE MINUTES OF ANOTHER EXECUTIVE COMMITTEE MEETING DATED 29/6/2015.
Exhibit-P21 A TRUE COPY OF THE MINUTES OF ANOTHER EXECUTIVE COMMITTEE MEETING DATED 8/12/2015.
Exhibit-P22 A TRUE COPY OF THE ORDER DATED 23-11- 2015 ISSUED BY THE JOINT SECRETARY TO GOVERNMENT.
Exhibit-P23 A TRUE COPY OF THE ORDER DATED 11-8- 2015 ISSUED BY THE 3RD RESPONDENT Exhibit-P24 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE SANJAI R.J. 2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 36 Exhibit-P25 A TRUE COPY OF THE NOTE DATED 1/3/2012 ISSUED BY THE DIRECTOR, NATPAC.
Exhibit-P26 A TRUE COPY OF THE NOTE 11/7/2012 ISSUED BY THE DIRECTOR, NATPAC.
Exhibit-P27 A TRUE COPY OF THE PROCEEDING DATED 25/7/2012 ISSUED BY THE 2ND RESPONDENT.
Exhibit-P28 A TRUE COPY OF THE RELEVANT PORTION OF
W.P(C)NO.33272/2016 DATED 12/10/2016
BEFORE THE HON'BLE HIGH COURT OF
KERALA, ERNAKULAM.
Exhibit-P29 A TRUE COPY OF THE JUDGMENT DATED
17/11/2022 IN W.P(C)NO.33272/2016
BEFORE THE HON'BLE HIGH COURT OF
KERALA, ERNAKULAM.
Exhibit-P30 A TRUE COPY OF THE ORDER DATED
29/9/2023 PASSED BY THE 4TH RESPONDENT. Exhibit-P31 A TRUE COPY OF THE APPLICATION UNDER THE RIGHT TO INFORMATION ACT BEFORE THE PUBLIC INFORMATION OFFICER, KSCSTE AND THE SAME DATED NIL.
Exhibit P32 A TRUE COPY OF THE REPLY DATED 20/2/2017.
Exhibit-P33 A TRUE COPY OF THE REPLY DATED 10/3/2017.
Exhibit-P34 A TRUE COPY OF THE REPLY DATED 14-3- 2017 Exhibit-P35 A TRUE COPY OF THE REPLY DATED 7-3-2017 Exhibit-P36 A TRUE COPY OF THE ORDER DATED 31-1- 2008 ISSUED BY THE JOINT SECRETARY TO GOVERNMENT.
Exhibit-P37 A TRUE COPY OF THE ORDER DATED 23-11- 2015 ISSUED BY THE JOINT SECRETARY TO GOVERNMENT.
Exhibit-P38 A TRUE COPY OF THE PROCEEDINGS DATED 7/10/2020 ISSUED BY THE DIRECTOR, KSCSTE, NATPAC.
Exhibit-P39 A TRUE COPY OF THE ORDER ISSUED BY THE EX -OFFICIO PRINCIPAL SECRETARY, GOVERNMENT OF KERALA DATED 17/5/2023.
2026:KER:24233 WP(C) Nos.33511, 32784, 33090 & 33174 of 2023 37 Exhibit-P40 A TRUE COPY OF THE ORDER DATED 24-2- 2016 ISSUED BY THE DIRECTOR, KSCSTE. Exhibit-P41 A TRUE COPY OF THE ORDER DATED 10/2/2016 ISSUED BY THE DIRECTOR, KSCSTE.
Exhibit-P42 A TRUE COPY OF THE ORDER DATED 12/10/2015 ISSUED BY THE DIRECTOR, KSCSTE.
Exhibit-P43 A TRUE COPY OF THE ORDER DATED 4/3/2014 ISSUED BY THE DIRECTOR, KSCSTE.
Exhibit-P44 A TRUE COPY OF THE ORDER DATED 7/9/2015 ISSUED BY THE DIRECTOR, KSCSTE.
Exhibit-P45 A TRUE COPY OF THE EXPERIENCE CERTIFICATE IN THE ABOVE BEHALF DATED 3/1/2006 ISSUED BY THE HEAD, HIGHWAY ENGINEERING DN.
Exhibit-P46 A TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE HEAD, NATPAC DATED 4/8/2010 RESPONDENT EXHIBITS EXIHIBIT R1(a) APPOINTEMENT ORDER DATED 22-7-2004 EXIHIBIT R1(b) TRUE COPY OF THE ADVERTISEMENT IN KERALA KAUMUDI DATED 15-7-2008 EXIHIBIT R1(c) TRUE COPY OF THE LETTER DATED 10-12- 2012 EXIHIBIT R1(d) TRUE COPY OF THE ABOVE LETTER DATED 24- 12-2012 EXIHIBIT R1(e) TRUE COPY OF THE MINUTES OF THEMEETING HELDON 3-3-2014 EXIHIBIT R1(f) TRUE COPYOF THE LETTER DATED 18-3-2016 OFSCIENCE AND TECHNOLOGY (A)DEPT EXIHIBIT R1(g) COPY OFTHE MINUTES OFTHE EXECUTIVE COMMITTEE DATED 26-9-2016 EXIHIBIT R1(h) COPYOF THE MINUTES OF STATE COUNCIL DATED 3-10-2016