Kerala High Court
P.Rajendran vs The State Of Kerala on 2 August, 2021
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 8032 OF 2021
PETITIONER:
SHAJI M THOMAS
AGED 63 YEARS
RETIRED DEPOT MANAGER, HANTEX, MALATHUSSERIL HOUSE,
CHINGAVANAM P.O, KOTTAYAM DISTRICT, PIN - 686531.
BY ADVS.
ASWIN KUMAR M J
SRI.K.ARJUN VENUGOPAL
SMT.HELEN P.A.
SHRI.ARUN ROY
SRI.SHAHIR SHOWKATH ALI
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY LTD
(HANTEX), OOTTUKUZHY, THIRUVANANTHAPURAM - 695001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR,
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
LTD(HANTEX), OOTTUKUZHY, THIRUVANANTHAPURAM - 695001.
BY ADV SRI.N.RAGHURAJ,
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2021, ALONG WITH WP(C).7364/2021, 7436/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 7364 OF 2021
PETITIONERS:
1 T.J.MATHEW,
AGED 61 YEARS,
RETD.UDC-HIGHER GRADE, HANTEX, AKKARAKALATHIL
HOUSE, I.E.NAGAR P.O., MADUKKUM MOODU,
CHANGANACHERRY-686106, KOTTAYAM DISTRICT, KERALA.
2 K.RADHAMMA,
RETD.DEPOT MANAGER, HANTEX, SUNIL BHAVANAM,
19/52, PERUMCHANDIVILLA, PALLIYADI P.O.,
KANYAKUMARI DISTRICT-629169.
3 SATHI.G,
RETD. UDC HIGHER GRADE, HANTEX, SOORYAKIRAN,
NJARAYIL, THACHOTTUKAVU, THIRUVANANTHAPURAM-
695573.
4 K.BABU,
RETD.S/M, HANTEX, MAKAYIRAM, T.C.5/2270(2),
KOWDIAR P.O., THIRUVANANTHAPURAM.
5 V.KRISHNAN NAMPOOTHIRI,
RETD. EMPORIUM MANAGER, HANTEX, VELLITHIRAMANA,
ARIYANAD, NEDUMANGAD-695542, THIRUVANANTHAPURAM.
6 R.GIRIJA,
RETD. SALESWOMEN, HANTEX, PUTHUVAL VARUVILA
VEEDU, SANTHIVILA, NEMOM P.O.,
THIRUVANANTHAPURAM-695020.
WP(C) No.8032/2021 & Con.cases
-3-
7 SELVI.P.,
RETD. JUNIOR SUPERINTEND, HANTEX, EBENEZER,
PIRAYIL, PEYAD P.O., THIRUVANANTHAPURAM-695573.
8 AJITH KUMAR.B.,
RETD.PORTER, HANTEX, AKHILAM, KADAYKAVILAKAM,
AANPARA P.O., THIRUVANANTHAPURAM.
9 USHAKUMARI.V.,
RETD.U.D.T, HANTEX, PULINILKUNNA VEEDU, TC
67/1420, AMBALATHARA, POONTHURA P.O., TRIVANDRUM.
10 N.THAHA,
RETIED SEMI SKILLED WORKER, HANTEX,
VADAVILAVEEDU, AVANAVANCHERRY P.O., ATTINGAL,
PIN-695103.
11 TITUS JOHN,
RETD. CHARGEMAN, HANTEX, VARIKKAVELIL, B14B,
KAIRALI NAGAR, DEVASWOM LANE, KESAVADASAPURAM,
THIRUVANANTHAPURAM-695004.
12 ANILAKUMARI V.P.,
RETD.UDC, HANTEX, KALAMKULATH, VALIYAKAVU P.O.,
RANNI ANGADI, PATHANAMTHITTA-689675.
13 JACOB M.THOMAS,
RETD.EMPRIUM MANAGER, MANIMALAPARAMBIL HOUSE,
CHINGAVANAM P.O., KOTTAYAM-686531.
14 D.INDIRABHAI,
RETD.UDC, HANTEX, KOVILAKAM, 99, M.P APPAN NAGAR,
VAZHUTHAKKADU, THIRUVANANTHAPURAM-695014.
15 P.SANKARANARAYANAN,
RETD. RM I/C, HANTEX, BABY NIVAS,
PARTHEEKSHA NAGAR, (OTTUKURKADU) INDUSTRIAL
ESTATE-P.O., PALAKKAD, KERALA-678731.
WP(C) No.8032/2021 & Con.cases
-4-
BY ADVS.
ASWIN KUMAR M J
SRI.K.ARJUN VENUGOPAL
SMT.HELEN P.A.
SHRI.ARUN ROY
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT,
THIRUVANANTHAPURAM-695001.
2 KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX),
OOTTUKUZHY, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR,
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX) OOTTUKUZHY,
THIRUVANANTHAPURAM-695001.
BY ADV SRI.N.RAGHURAJ
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH WP(C).8032/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-5-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 7436 OF 2021
PETITIONERS:
1 K.KRISHNAN POTTY,
AGED 61 YEARS,
RETD. ADMINISTRATIVE OFFICER, HANTEX SRINILAYAM,
PULLAYIL P.O., KILIMANOOR, THIRUVANANTHAPURAM,
PIN-695 601.
2 S.ABDUL HALIM,
RETIRED PUBLIC RELATIONS OFIFCER, HANTEX,
H.B. BUNGLOW, KANIYAPURAM P.O.,
THIRUVANANTHAPURAM-695 301.
3 RAJU P.,
RETIRED UNSKILLED WORKER, HANTEX, R.V. NIVAS,
KANNAMKULAM, ARALUMMOODU P.O.,
THIRUVANANTHAPURAM, 695 123.
4 M.M.SIRAJUDEEN,
RETIRED FINANCE MANAGER, HANTEX S/O. A. NAINAR
MUHAMMED, T.C.49/620 (2), MRWA 61-A, SAFNAM,
MALIYADOM, MANACAUD, THIRUVANANTHAURAM-695 009.
BY ADVS.
ASWIN KUMAR M J
SRI.K.ARJUN VENUGOPAL
SMT.HELEN P.A.
SHRI.ARUN ROY
WP(C) No.8032/2021 & Con.cases
-6-
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX)
OOTTUKUZHY, THIRUVANANTHAPURAM 695 001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR
KERALA STATE HANDLOOWM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX) OOTTUKUZHY,
THIRUVANANTHAPURAM, 695001.
BY ADV SRI.N.RAGHURAJ
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH WP(C).8032/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-7-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 9633 OF 2021
PETITIONERS:
1 K.BABU, AGED 65 YEARS,
RETD. DEPOT MANAGER, HANTEX, MADHAVILASAM,
KUNNATHUMELE, PANAGODE, PEYAD P.O.,
THIRUVANANTHAPURAM, 695 573.
2 RAJENDRAN B
RETD. SEMI SKILLED WORKER, HANTEX, REJI HOUSE,
MUDAVOORPARA, BALARAMAPURAM, THIRUVANANTHAPURAM,
695 501.
3 K.MOHANAN NAIR
RETD. UNSKILLED WORKER, HANTEX, KRISHNAVILASAM
VEEDU, KALLIYOOR, KALLIYOOR P.O., VALLAMCODE,
THIRUVANANTHAPURAM.
4 RAVEENDRAN NAIR K
RETD. SEMI SKILLED WORKER, HANTEX RATHEESH
BHAVAN, MELARANNOOR, KARAMANA P.O.,
THIRUVANANTHAPURAM.
5 P.RAMACHANDRAN
RETD. UNSKILLED WORKER, HANTEX, ROHINI,
KOTTOORKONAM, PUNNAMOODU, PALLICHAL P.O.,
THIRUVANANTHAPURAM.
6 S.SASI
RETD. UNSKILLED WORKER, HANTEX, BLESSY BHAVAN,
ANANINNA, MAMKOOTAM, THIRUVANANTHAPURAM P.O.
WP(C) No.8032/2021 & Con.cases
-8-
7 K.SOBANAKUMARI AMMA
RETD., U.D CLERK, HANTEX C.N.R.A 79, CHEMPAKA
NAGAR, BAKERY JUNCTION, THIRUVANANTHAPURAM,
695001.
BY ADVS.ASWIN KUMAR M J
SRI.K.ARJUN VENUGOPAL
SMT.HELEN P.A.
SHRI.ARUN ROY
SRI.SHAHIR SHOWKATH ALI
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2 KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX)
OOTTUKUZHY, THIRUVANANTHAPURAM 695 001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD. (HANTEX) OOTTUKUZHY,
THIRUVANANTHAPURAM-695 001.
BY ADV SRI.N.RAGHURAJ
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH WP(C).8032/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-9-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 11753 OF 2021
PETITIONER:
P.RAJENDRAN,
AGED 67 YEARS,
RETIRED VEHICLE SUPERVISOR IN CHARGE, HANTEX,
PANKAJNILAYAM, KARUMKULAM, PUTHIYATHURA P.O,
THIRUVANANTHAPURAM PIN 695 526
BY ADVS.
ASWIN KUMAR M J
K.ARJUN VENUGOPAL
ARUN ROY
SHAHIR SHOWKATH ALI
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD (HANTEX)
OOTTUKUZHY, THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
WP(C) No.8032/2021 & Con.cases
-10-
SOCIETY LTD (HANTEX) OOTTUKUZHY,
THIRUVANANTHAPURAM 695 001
BY ADV N.RAGHURAJ
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH WP(C).8032/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-11-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
WP(C) NO. 11795 OF 2021
PETITIONER:
SUGANDHI V.
AGED 60 YEARS,
RETIRED DEPUTY ADMINISTRATIVE OFFICER,
PANKAJNILAYAM, KARUMKULAM, PUTHIYUATHURA P.O.,
THIRUVANANTHAPURAM-695526.
BY ADVS.
ASWIN KUMAR M J
K.ARJUN VENUGOPAL
HELEN P.A.
ARUN ROY
SHAHIR SHOWKATH ALI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
INDUSTRIES AND COMMERCE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 KERALASTATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
LIMITED (HANTEX),
OOTTUKUZHY, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS MANAGING DIRECTOR.
3 MANAGING DIRECTOR
KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
WP(C) No.8032/2021 & Con.cases
-12-
SOCIETY LIMITED (HANTEX), OOTTUKUZHY,
THIRUVANANTHAPURAM-695001.
BY ADV N.RAGHURAJ
SRI.JIMMY GEORGE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, ALONG WITH WP(C).8032/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.8032/2021 & Con.cases
-13-
JUDGMENT
[WP(C) Nos.8032/2021, 7364/2021, 7436/2021, 9633/2021, 11753/2021, 11795/2021] All these writ petitions are taken up together and decided on the ground that the petitioners had been employees of the 2nd respondent Society (HANTEX) and had retired while manning different posts. Government, in 2016, vide order dated 29.02.2016 revised the pay scale of the employees of the Society from 01.07.2000 for their voluntary benefits to take effect from 01.02.2011.
Petitioners are entitled for arrears from 01.02.2011 till the date of retirement plus Death Cum Retirement Gratuity and leave surrender benefits. Respondent No.2 vide order dated 25.06.2016 in W.P(C).No.8032/2021 decided to pay the wage arrears in four equal instalments starting from May 2016 but only one instalment has been paid in the month of October, 2018 that too, after many requests. WP(C) No.8032/2021 & Con.cases -14- Similarly placed persons approached this Court vide Writ Petition Nos.25638/2020 and 26620/2020 and the Government released the arrears in five instalments vide orders dated 20.01.2021 and 14.02.2021. As regards the DCRG and leave surrender arrears, many similarly placed persons had approached this Court vide Writ Petition No.3824/2019 and others wherein, as per the information received under the RTI, all the persons have received the benefits. It is next contended that those who have approached this Court have been paid by the respondents.
Vide communication dated 29.4.2021 (Ext.P14 placed on record by I.A. In W.P(C).8032/21), HANTEX has not denied the benefits to the petitioner therein as well as the arrears of wage, but has expressed inability to disburse them at this point of time on account of COVID-19 Pandemic.
2. Learned counsel for the HANTEX submits that the economic condition of the respondent Society is not WP(C) No.8032/2021 & Con.cases -15- that viable to pay the arrears but do not deny its orders dated 25.6.2016, 20.1.2021 and 24.2.2021 (Exts.P3, P6 & P7 in W.P(C).8032/21) in respect of other employees.
3. I have heard counsel for the parties and appraised the paper books.
4. The fact that the petitioners are entitled to wage arrears for the period referred to above and even the order passed way back in May, 2016 to be paid in four installments have not been paid except for payment of one installment in October, 2018 is not disputed. In case of other employees, the decision has been taken vide Exts.P6 & P7 to pay the wage arrears in installments.
5. Accordingly, I dispose of the writ petitions with a direction to the 2nd respondent to pay the wage arrears of the petitioners in the same fashion as has been done in respect of the other employees in Exts.P6 & P7, if not WP(C) No.8032/2021 & Con.cases -16- disbursed, and also DCRG by calculating the amount of service rendered by the petitioners. Payment of Gratuity Act provides fixed payment of interest on account of non disbursement. In my view the society will make a earnest effort in disbursing the DCRG to avoid the unnecessary incurring of interest as provided in the statute. Let the entire exercise be undertaken within a period of four months from the date of receipt of a certified copy of the judgment. Writ petitions are disposed of.
Sd/-
AMIT RAWAL JUDGE vv WP(C) No.8032/2021 & Con.cases -17- APPENDIX OF WP(C) 7364/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELIEVING ORDER OF THE 1ST PETITIONER DATED 28.02.2018.
EXHIBIT P2 TRUE COPY OF THE RETIREMENT NOTICE DATED 17.07.2012 OF THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE RELIEVING ORDER OF THE 3RD PETITIONER DATED 30.11.2015.
EXHIBIT P4 TRUE COPY OF THE RELIEVING ORDER DATED 31.05.2017 OF THE 4TH PETITIONER EXHIBIT P5 TRUE COPY OF THE RELIEVING ORDER DATED 31.05.2018 OF THE 5TH PETITIONER EXHIBIT P6 TRUE COPY OF THE RELIEVING ORDER DATED 30.12.2017 OF THE 6TH PETITIONER EXHIBIT P7 TRUE COPY OF THE RELIEVING ORDER DATED 29.06.2020 OF THE 7TH PETITIONER EXHIBIT P8 TRUE COPY OF THE RELIEVING ORDER DATED 31.05.2018 OF THE 8TH PETITIONER EXHIBIT P9 TRUE COPY OF THE RELIEVING ORDER DATED 30.07.2019 OF THE 9TH PETITIONER EXHIBIT P10 TRUE COPY OF THE RELIEVING ORDER DATED 31.05.2018 OF THE 10TH PETITIONER EXHIBIT P11 TRUE COPY OF THE RELIEVING ORDER DATED 16.12.2017 OF THE 11TH PETITIONER. WP(C) No.8032/2021 & Con.cases -18- EXHIBIT P12 TRUE COPY OF THE RELIEVING ORDER DATED 31.05.2019 OF THE 12TH PETITIONER.
EXHIBIT P13 TRUE COPY OF THE RELIEVING ORDER DATED 30.07.2020 OF THE 13TH PETITIONER.
EXHIBIT P14 TRUE COPY OF THE RELIEVING ORDER RM I/C DATED 31.07.2018 OF THE 15TH PETITIONER.
EXHIBIT P15 TRUE COPY OF THE ORDER GO(MS)NO.41/2016/ID DATED 29.02.2016.
EXHIBIT P16 A TRUE COPY OF THE NORMS FOR PAYMENT OF REVISED PAY SCALES VIDE NO.A1/619/PAY RVN/2004 DATED 25.06.2016.
EXHIBIT P17 TRUE COPY OF THE JUDGMENT DATED 23.11.2020 IN WP(C)NO.25638/2020 PASSED BY THIS HON'BLE COURT.
EXHIBIT P18 TRUE COPY OF THE JUDGMENT DATED 02.12.2020 IN WP(C)NO.26620/2018 PASSED BY THIS HON'BLE COURT.
EXHIBIT P19 TRUE COPY OF THE ORDER NO.A4/460/HO.HANTEX DATED 20.01.2021 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P20 TRUE COPY OF THE ORDER NO.A4//462/HO.HANTEX DATED 24.02.2021 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P21 TRUE COPY OF THE REPLY DATED 21.07.2018 TO THE R.T.I FILED BY AN EX-EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
EXHIBIT P22 TRUE COPY OF THE REPRESENTATION MADE BY WP(C) No.8032/2021 & Con.cases -19- THE 1ST PETITIONER DATED 14.01.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P23 TRUE COPY OF THE REPRESENTATION DATED 22.01.2021, MADE BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P24 TRUE COPY OF THE REPRESENTATION DATED 17.02.2021, MADE BY THE 3RD PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P25 TRUE COPY OF THE REPRESENTATION DATED 04.02.2021, MADE BY THE 4TH PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P26 TRUE COPY OF THE REPRESENTATION DATED 26.01.2021, MADE BY THE 5TH PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P27 TRUE COPY OF THE REPRESENTATION MADE BY THE 6TH PETITIONER DATED 16.02.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P28 TRUE COPY OF THE REPRESENTATION MADE BY THE 7TH PETITIONER DATED 04.02.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P29 TRUE COPY OF THE REPRESENTATION DATED 04.02.2021, MADE BY THE 8TH PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P30 TRUE COPY OF THE REPRESENTATION MADE BY THE 9TH PETITIONER DATED 18.02.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P31 TRUE COPY OF THE REPRESENTATION MADE BY THE 10TH PETITIONER DATED 04.02.2021 WP(C) No.8032/2021 & Con.cases -20- BEFORE THE 2ND RESPONDENT.
EXHIBIT P32 TRUE COPY OF THE REPRESENTATION DATED 01.02.2021, MADE BY THE 11TH PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P33 TRUE COPY OF THE REPRESENTATION MADE BY THE 12TH PETITIONER DATED 14.01.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P34 TRUE COPY OF THE REPRESENTATION MADE BY THE 13TH PETITIONER DATED 01.02.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P35 TRUE COPY OF THE REPRESENTATION MADE BY THE 14TH PETITIONER DATED 06.02.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P36 TRUE COPY OF THE REPRESENTATION MADE BY THE 15TH PETITIONER DATED 14.01.2021 BEFORE THE 2ND RESPONDENT.
WP(C) No.8032/2021 & Con.cases -21- APPENDIX OF WP(C) 7436/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELIEVING ORDER DATED 31.5.2018 OF THE IST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE PENSION PAYMENT ORDER DATED 31.5.2018 OF THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE RELIEVING ORDER DATED 5.8.2017 OF THE 3RD PETITIONER.
EXHIBIT P4 TRUE COPY OF THE RELIEVING ORDER OF THE 4TH PETITIONER DATED 31.5.2019.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.41/2016/ID DATED 29.2.2016 DATED 29.2.2016.
EXHIBIT P6 TRUE COPY OF THE PAYMENT OF REVISED PAY SCALES VIDE NO.A1/619/PAY RVN/2004 DATED 25.6.2016.
EXHIBIT P7 TRUE COPY OF THE JUDGEMENT DATED 23.11.2020 IN WPC NO.25638 OF 2020 PASSED BY THIS HON'BLE COURT.
EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED IN WPC NO.26620 OF 2020 PASSED BY THIS HON'BLE COURT.
EXHIBIT P9 TRUE COPY OF THE ORDER NO.H4/460/H.O.HANTEX/2020 DATED 20.1.2021 BY THE 2ND RESPONDENT SOCIETY PURSUANT TO WRIT PETITION NO.25638 OF 2020.
WP(C) No.8032/2021 & Con.cases -22- EXHIBIT P10 TRUE COPY OF THE ORDER NO.H4/463/H.O.HANTEX/2020 DATED 14.2.2021 PASSED BY THE 2ND RESPONDENT SOCIETY PURSUANT TO WRIT PETITION NO.26620 OF 2020.
EXHIBIT P11 TRUE COPY OF THE REPLY DATED 21.7.2018 TO THE R.T.I FILED BY AN EX-EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
EXHIBIT P12 TRUE COPY OF THE REPRESENTATION MADE BY THE IST PETITIONER DATED 11.2.2021 BEFORE THE 2ND RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE REPRESENTATION DATED 1.3.2021, MADE BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED 2.3.2021, MADE BY THE 3RD PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED 17.2.2021 MADE BY THE 4TH PETITIONER BEFORE THE 2ND RESPONDENT.
WP(C) No.8032/2021 & Con.cases -23- APPENDIX OF WP(C) 9633/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELIEVING ORDER DATED 13.10.2012 OF THE IST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE PENSION PAYMENT ORDER DATED 30TH JULY 2019 OF THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE RELIEVING ORDER DATED 30.4.2013 OF 3RD PETITIONER.
EXHIBIT P4 TRUE COPY OF THE RELIEVING ORDER OF THE 4TH PETITIONER DATED 30.9.2013.
EXHIBIT P5 TRUE COPY OF THE RETIREMENT NOTICE DATED 23.3.2011 OF 5TH PETITIONER.
EXHIBIT P6 TRUE COPY OF THE RETIREMENT NOTICE DATED 3.10.2012 OF 6TH PETITIONER.
EXHIBIT P7 COPY OF THE PENSION PAYMENT OFEER SLIP DATED 30.7.2019 OF 7TH PETITIONER.
EXHIBIT P8 TRUE COPY OF THE ORDER NO.41/2016/ID DATED 29.2.2016 DATED 29.2.2016.
EXHIBIT P9 TRUE COPY OF THE PAYMENT OF REVISED PAY SCALES VIDE NO.A1/619/PAY RVN/2004 DATED 25.6.2016.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 23.11.2020 IN WPC NO.25638 OF 2020 PASSED BY THIS HON'BLE COURT.
WP(C) No.8032/2021 & Con.cases -24- EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 2.12.2020 IN WPC NO.26620 OF 2020 PASSED BY THIS HON'BLE COURT.
EXHIBIT P12 TRUE COPY OF THE ORDER NO.H4/460/H.O.HANTEX/2020 DATED 20.1.2021 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE ORDER NO.H4/462/H.O.HANTEX/2020 DATED 24.2.2021 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P14 TRUE COPY OF THE REPLY DATED 21.7.2018 TO THE R.T.I FILED BY AN EX-EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
EXHIBIT P15 TRUE COPY OF THE JUDGMENT DATED 23RD FEBRUARY 2021 IN WPC NO. (C) 1855 OF 2021.
EXHIBIT P16 TRUE COPY OF THE DECISION NO.DATED NIL PASSED BY THE 2ND RESPONDENT SOCIETY. WP(C) No.8032/2021 & Con.cases -25- APPENDIX OF WP(C) 11753/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELIEVING ORDER DATED 31-10-2011 OF THE PETITIONER.
Exhibit P2 TRUE COPY OF THE ORDER DATED 29-02-2016 ISSUED BY THE 1ST RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER NO. A1/619/PAY RVN/2004 DATED 25-06-2016.
Exhibit P4 TRUE COPY OF THE JUDGEMENT DATED 23-11- 2020 IN W.P(C) NO 25638 OF 2020 Exhibit P5 TRUE COPY OF THE JUDGEMENT DATED 02-12- 2020 IN W.P(C) NO. 26620 OF 2020.
Exhibit P6 TRUE COPY OF THE ORDER H4/460/H.O HANTEX/2020 DATED 20-01-2021 PASSED BY THE 2ND RESPONDENT SOCIETY.
Exhibit P7 TRUE COPY OF THE ORDER H4/460/H.O HANTEX/2020 DATED 14-02-2021 PASSED BY THE 2ND RESPONDENT SOCIETY.
Exhibit P8 TRUE COPY OF THE REPLY DATED 21-07-2018 TO THE R.T.I FILED BY THE EX EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 24TH JULY 2019 BY THE HON'BLE HIGH COURT OF KERALA IN WP NO 3824 OF 2019.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 27-02- 2020 IN WPC NO. 3826 OF 2020 BEFORE THE WP(C) No.8032/2021 & Con.cases -26- HON'BLE HIGH COURT OF KERALA.
Exhibit P11 TRUE COPY OF THE ORDER NO. A4/225/H.O HANTEX/2019 DATED NIL.
Exhibit P12 ORDER NO. A4/368/H.O HANTEX/2020 DATED 28-08-2020 BY THE SECOND RESPONDENT Exhibit P13 TRUE COPY OF THE REPRESENTATION DATED 07-04-2021 MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT SOCIETY.
Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 09-04-2021 IN W.P(C) NO. 8032 OF 2021 OF THIS HON'BLE COURT.
WP(C) No.8032/2021 & Con.cases -27- APPENDIX OF WP(C) 11795/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELIEVING ORDER DATED 30/04/2019 OF THE PETITIONER.
Exhibit P2 TRUE COPY OF THE ORDER DATED 29/02/2016 ISSUED BY THE 1ST RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER NO. A1/619/PAY RVN/2004 DATED 25/06/2016.
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 23/112020 IN WPCNO. 25638/2020 OF THIS HONOURABLE HIGH COURT.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 02/12/2020 IN WPC NO. 26620/2020 OF THIS HONOURABLE HIGH COURT.
Exhibit P6 TRUE COPY OF THE ORDER H4/460/H.O. HANTEX/2020 DATED 20/01/2021 PASSED BY THE 2ND RESPONDENT SOCIETY.
Exhibit P7 TRUE COPY OF THE ORDER H4/460/H.O. HANTEX/2020 DATED 14/02/2021 PASSED BY THE 2ND RESPONDENT SOCIETY.
Exhibit P8 TRUE COPY OF THE REPLY DATED 21/072018 TO THE RTI FILED BY AN EX-EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 21/04/2021 MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT SOCIETY. WP(C) No.8032/2021 & Con.cases -28- APPENDIX OF WP(C) 8032/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELIEVING ORDER DATED 30.11.2015 EVIDENCING THE SAME.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 29.02.2016 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. A1/619/PAY RVN/2004 DATED 25.06.2016.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 23.11.2020 IN WP(C) NO. 25638 OF 2020.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 02.12.2020 IN W.P NO. 26620 OF 2020.
EXHIBIT P6 TRUE COPY OF THE ORDER H4/460/H.O HANTEX/2020 DATED 20.01.2021 PASSED BY THE 2ND RESPONDENT SOCIETY.
EXHIBIT P7 TRUE COPY OF THE ORDER H4/460/H.O.HANTEX/2020 DATED 14.02.2021 PASSED BY THE 2ND RESPONDENT SOCEITY.
EXHIBIT P8 TRUE COPY OF THE REPLY DATED 21.07.2018 TO THE R.T.I FILED BY AN EX-EMPLOYEE OF THE 2ND RESPONDENT SOCIETY.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 24TH JULY 2019 BY THE HON'BLE HIGH COURT OF KERALA, IN WP(C) NO. 3824 OF 2019.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 27.02.2020 IN WP(C) NO. 3826 OF 2020 WP(C) No.8032/2021 & Con.cases -29- BEFORE THE HON'BLE HIGH COURT OF KERALA.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.
A4/225/H.OHANTEX/2019 DATED NIL.
EXHIBIT P12 TRUE COPY OF THE ORDER NO.
A4/368/H.O.HANTEX/2020 DATED 28.08.2020 BY THE SECOND RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER DATED 29.01.2021 BEFORE THE 2ND RESPONDENT.