No Acts & Articles mentioned in this case
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.916 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.1033/2020 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, KOTTAYAM-686 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN W.P.(C):
SUMAYAMMA GEORGE
W/O TOMICHEN P.A, KAITHAPARAMBIL, THOTTAKADU P.O.
KOTTAYAM-686 349 (RETIRED ASSOCIATE PROFESSOR OF
PHYSICS FROM ASSUMPTION COLLEGE, CHANGANACHERRY)
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.978/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 2 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.978 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.37075/2017 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN W.P(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, KOZHIKODE,
PIN-675 001.
5 THE ACCOUNTANT GENERAL (A& E) KERALA,
THIRUVANANTHAPURAM, PIN-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 3 ::
RESPONDENTS/PETITIONERS & 6TH RESPONDENT IN WPC:
1 PROF. ABDUL HAMEED P.
AGED 57 YEARS, ASSOCIATED PROFESSOR (RTD.) MES MAMPAD
COLLEGE, MAMPAD, MALAPPURAM, RESIDING AT PARIYARATH
HOUSE, PULVETTA P.O.KARUVARAKUNDU VIA,
MALAPPURAM-676 523.
2 PROF. MAJEED P.O,
ASSOCIATED PROFESSOR (RTD), MES MAMPADD COLLEGE, MAMPAD,
MALAPPURAM, RESIDING AT PUTHENPURAYIL HOUSE, PULLOOKKARA,
THALASSERY, KANNUR-670 672.
3 A.J.HAREENDRAN,
S/O K.T.APPUNI NAIR, ASSOCIATE PROF (RETIRED),
PAYYANNUR COLLEGE, PAYYANNUR, RESIDING AT SREE NILAYAM,
NEW SAI MANDIR, PAYYANNUR P.O., KANNUR, PIN-670 307.
4 CALICUT UNIVERSITY
REPRESENTED BY ITS REGISTRAR-673 635.
BY ADV.SRI.SIJI ANTONY
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.P.M.JOSEPH
BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 4 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1082 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.23294/2020 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENT IN W.P.(C):
1 STATE OF KERALA
REP.BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM, 695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE 673 001
5 STATE OF KERALA
REP. BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 5 ::
RESPONDENT/PETITIONER IN W.P.(C):
AYISHA M.T.
AGED 57 YEARS, W/O.ABDUL KHAYOOM K.V., NARIKKUTH HOUSE,
P.O. PULIKKAL, MALAPPURAM DISTRICT (RETIRED ASSOCIATE
PROFESSOR IN ARABIC FROM DARUL ULOOM ARABIC COLLEGE,
VAZHAKKADI)-673 637
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 6 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1083 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.23783/2020 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT,
SECRETARIAT,THIRUVANANTHAPURAM-695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR NOF COLLEGIATE EDUCATION,
VKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOZHIKODE-673 001
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 7 ::
RESPONDENT/PETITIONER IN WPC:
FYSALA KUTTIPURATH CHALIL
D/O. ALAVI MAULAVI KUTTIPURATH CHALIL, AFRAH MANZIL,
PULICKAL P.O., ALUNGAL, MALAPPURAM DISTRICT-673 637
(RTD. ASSOCIATE PROFESSOR IN ARABIC FROM ANVARUL ISLAM
WOMENS ARABIC COLLEGE, MONGAM.
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 8 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1087 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.27465/2020 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
GROSS JUNCTION, KADAPAKADA, KOLLAM-691 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
GROSS JUNCTION, KADAPAKADA, KOLLAM-691 001
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 9 ::
RESPONDENT/PETITIONER IN WPC:
RACHEL GEORGE
AGED 59 YEARS
W/O.AJITHKUMAR MANUEL, SANKEERTHANAM, TC 24/2069,
PANAVILA JUNCTION, THYCAUD, THIRUVANANTHAPURAM-695 014
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 10 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1090 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN W.P(C).NO.10519/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VAYASKARAKUNNU, KOTTAYAM-686 001.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 11 ::
RESPONDENT/PETITIONER IN WPC:
DR.TUTU.M.JOHN,
W/O.DR.OOMMEN ZACHARIAH, MAMOOTIL HOUSE, FLAT NO.302,
B.TECH, LIVINSHIRE APARTMENTS, THIRUVALLA-689 101
(RETIRED ASSOCIATE PROFESSOR IN MATHEMATICS, MARTHOMA
COLLEGE, THIRUVALLA).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 12 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1092 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.11679/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VYSAKARA KUNNU, KOTTAYAM-686 001.
5 THE STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 13 ::
RESPONDENT/PETITIONER IN WPC:
DR.BINO THOMAS,
S/O.DR.THOMAS T.VAVOLICKAL, VAVOLICKAL HOUSE,
NEAR CMS COLLEGE, KOTTAYAM-686 001 (RETIRED HEAD OF
DEPARTMENT AND ASSOCIATE PROFESSOR IN COMMERCE, BAM
COLLEGE, THURITHICAD, PATHANAMTHITTA).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 14 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1094 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.11391/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VAYASKARAKUNNU, KOTTAYAM-686 001.
5 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 15 ::
RESPONDENT/PETITIONER IN WPC:
J.GEORGE NEERNAL,
AGED 57 YEARS, S/O.N.U.ULAHANNAN, NEERANAL HOUSE,
KUMARAMANGALAM P.O., THODUPUZHA, IDUKKI-685 608
(RETIRED ASSOCIATE PROFESSOR IN ECONOMICS,
NIRMALA COLLEGE, MUVATTUPUZHA).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 16 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1095 OF 2021
AGAINST THE JUDGMENT DATED 9.7.2021 IN WP(C).NO.10293/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATIONAL DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN THIRUVANANTHAPURAM 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HOSPITAL ROAD, KOCHI 682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 17 ::
RESPONDENT/PETITIONER IN W.P.(C):
RAGEENA JOSEPH,
W/O. DR. THOMAS JOSEPH, NEDUMPARA HOUSE, OLAMATTOM,
THODUPUZHA, 685 584, (RETIRED ASSOCIATE PROFESSOR IN
PHYSICS FROM NEW MAN COLLEGE, THODUPUZHA).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 18 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1110 OF 2021
AGAINST THE JUDGMENT DATED 9.7.2021 IN W.P(C).NO.10099/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
CROSS JUNCTION, KADAPAKADA, KOLLAM-691 001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 19 ::
RESPONDENT/PETITIONER IN WPC:
DR.THARA K.V
AGED 59 YEARS, W/O RAJENDRAN, NANDANAM, NTV NAGAR-41,
KADAPAKADA, KOLLAM-691 008, (RETIRED ASSOCIATE
PROFESSOR IN SANSKRIT FROM S.N. COLLEGE, KOLLAM)
BY ADV. SRI. M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 20 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1111 OF 2021
AGAINST THE JUDGMENT DATED 8.4.2021 IN W.P(C).NO.8321/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 21 ::
RESPONDENT/PETITIONER IN WPC:
JOY MATHEW
S/O.MATHEW, PEAPPATHIYIL, AVOLI P.O., PIN-686 670,
MUVATTUPUZHA (RETIRED ASSOCIATE PROFESSOR IN COMMERCE,
NIRMALA COLLEGE, MUVATTUPUZHA.
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 22 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1112 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.30805/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOLLAM-691 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 23 ::
RESPONDENTS/PETITIONERS IN W.P.(C):
1 RAJEEV D.
S/O. K.V.DIVAKARA PANICKER, RAJEEVAM, DREAM NAGAR,
KANNIMELCHERRY, KAVANADU P.O., KOLLAM-691 003
(RETIRED AS ASSOCIATE PROFESSOR OF PHYSICAL EDUCATION,
S.N. COLLEGE, KOLLAM).
2 DR.JUBAIRA BEEVI
DILDAR, KERALAPURAM, PERUMPUZHA P.O., KOLLAM-691 504
(RETIRED AS PRINCIPAL, T.K.M. ARTS AND SCIENCE COLLEGE,
KOLLAM).
3 SMT.USHA L.R.
MUKHIL VHLRA 103, THEVALLY P.O., KOLLAM-691 009 (RETIRED
AS ASSOCIATE PROFESSOR OF ECONOMICS FATIMA MATHA NATIONAL
COLLEGE, KOLLAM).
4 SMT.SOPHIAMMAL NATTAR P.
MARYTONES JNRA 47/A, PATTATHANAM P.O., KOLLAM-691 021.
(RETIRED AS ASSOCIATE PROFESSOR OF BOTANY, FATIMA MATHA
NATIONAL COLLEGE, KOLLAM).
5 V.R.AJITHKUMAR
AMBADI AKSHAYA NAGAR, KADAPAKADA, KOLLAM-691 008
(RETIRED AS ASSOCIATE PROFESSOR OF MALAYALAM, ST.
STEPHENS COLLEGE, PATHANAPURAM).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 24 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1113 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.30370/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 THE STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOLLAM, PIN-691001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 25 ::
RESPONDENTS/PETITIONERS IN W.P.(C):
1 VARGHESE ABRAHAM,
S/O. P.V. ABRAHAM, PUTHENPARAMBIL, BNRA-30,
BENEDICT NAGAR, NALANCHIRA P.O., THIRUVANANTHAPURAM,
695 015, (RETIRED ASSOCIATE PROFESSOR IN MATHEMATICS,
MAR IVANIOS COLLEGE, THIRUVANANTHAPURAM.
2 GEORGE PAUL,
S/O.J.PAUL, BATHEL HOUSE NO.168,
JAWAHAR NAGAR, PATTATHANAM, KOLLAM,
(RETIRED ASSOCIATE PROFESSOR OF CHEMISTRY,
FATIMA MATHA COLLEGE, KOLLAM).
3 JOHNSON PIUS,
S/O.PIUS LOURDES, AMMAN NAGAR 126A, PATTATHANAM.P.O.,
KOLLAM 691 021 (RETIRED ASSOCIATE PROFESSOR OF ZOOLOGY,
FATHIMA MATHA COLLEGE, KOLLAM)
4 ALEXANDER V. GEORGE,
S/O.REV.FR.GEORGE ZACHARIAH, VADAKKETHAKKACKAL,
THAZHAKARA.P.O., MAVELIKKARA, ALAPPUZHA DISTRICT 690 102.
(RETIRED AS PRINCIPAL FROM BASELIUS COLLEGE, KOTTAYAM).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 26 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1119 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.11703/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
HOSPITAL ROAD, ERNAKULAM, KOCHI-682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 27 ::
RESPONDENT/PETITIONER IN WPC:
JOHNSON VARGHESE
AGED 60 YEARS, S/O N.M. VARKEY, NEDUMPURATH,
THODUPUZHA EAST P.O.IDUKKI DISTRICT-685 585,
(RTD HEAD OF DEPARTMENT AND ASSOCIATE PROFESSOR IN
COMMERCE, NIRMALA COLLEGE, MUVATTUPUZHA)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 28 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1120 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.26553/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENT IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
HOSPITAL ROAD, NEAR COLLEGE GROUND, KOCHI-682 011.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
CROSS JUNCTION, KADAPPAKADA, KOLLAM-691 001.
6 THE STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 29 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WPC:
1 SHINY K. JACOB,
W/O.K.V.SALIM, KATTACHIRAKUNNEL HOUSE, U.C.COLLEGE P.O.,
ALUVA-683 102 (RETIRED ASSOCIATE PROFESSOR IN STATISTICS,
U.C.COLLEGE, ALUVA).
2 TESSY CHACKO.P.,
D/O.CHACKO.P.T., ERA-133, PAREL HOUSE, ELAMKULAM LANE,
SREEKARYAM P.O., THIRUVANANTHAPURAM (RETIRED ASSOCIATE
PROFESSOR IN PHYSICS, ST.XAVIERS COLLEGE, THUMBA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 30 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1121 OF 2021
AGAINST THE JUDGMENT DATED 14.07.2021 IN WP(C).NO.10288/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM HOSPITAL ROAD, KOCHI-682011.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 31 ::
RESPONDENT/PETITIONER IN WPC:
DR.THOMAS VARGHESE,
S/O. GEEVARGHESE K., AISWARYA, T.C.13/2195(II),
PRABHALINE, NEAR MULAVANA JUNCTION, VANCHIYOOR P.O.,
THIRUVANANTHAPURAM-695035, (WORKING AS ASSOCIATE
PROFESSOR IN PHYSICS, NEWMAN COLLEGE, THODUPUZHA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 32 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1124 OF 2021
AGAINST THE JUDGMENT DATED 14.07.2021 IN WP(C).NO.10128/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI - 682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 33 ::
RESPONDENT/PETITIONER IN WPC:
JOE JACOB
AGED 56 YEARS, S/O.T.S.CHACKO, THUNDIAN PLACKAL,
THODUPUZHA P.O., PIN - 685 584 (WORKING AS ASSOCIATE
PROFESSOR IN PHYSICS, NEWMAN COLLEGE, THODUPUZHA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 34 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1125 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.33401/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REP. BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001,
2 THE SPECIAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001,
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, KOTTAYAM 686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 35 ::
RESPONDENT/PETITIONER IN WPC:
DR.MATHEW K.S.
AGED 58 YEARS, S/O.K.M.SAMUEL, SEMS, T.C.15/2808,
LIC LANE -G, PATTOM, THIRUVANANTHAPURAM 695 004,
(RETIRED ASSOCIATE PROFESSOR OF PHYSICS FROM MAR
IVANIOS COLLEGE, THIRUVANANTHAPURAM).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 36 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1128 OF 2021
AGAINST THE JUDGMENT DATED 28.6.2021 IN W.P(C).NO.9061/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695001
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
NEAR MAHARAJAS COLLEGE, ERNAKULAM-682011.
4 THE ACCOUNTANT GENERAL (A & E)
KERALA, THIRUVANANTHAPURAM-695001.
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, GOVERNMENT OF KERALA, SECETARIAT,
THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 37 ::
RESPONDENT/PETITIONER IN WPC:
ANIAMMA MATHEW
W/O.JOSEKUTTY J.OZHUKAYIL, ASSOCIATE PROFESSOR,
(RETIRED), DEPARTMENT OF PHYSICS,
ST. PETER'S COLLEGE, KOLENCHERY, ERNAKULAM,
RESIDING AT OZHUKAYIL HOUSE, GOVERNMENT MODEL HIGH
SCHOOL ROAD, MOOVATTUPUZHA, ERNAKULAM-686661.
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 38 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1132 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.10277/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA
REP.BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 39 ::
RESPONDENT/PETITIONER IN WPC:
PHILIP AUGUSTINE,
AGED 56 YEARS, S/O AUGUSTHY P.P, PARATHINAL HOUSE,
RAJEEV NAGAR, MUVATTUPUZHA-686 661, (RETD. ASSOCIATE
PROFESSOR IN CHEMISTRY, NIRMALA COLLEGE, MUVATTUPUZHA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 40 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1133 OF 2021
AGAINST THE JUDGMENT DATED 9.7.2021 IN WP(C).NO.10291/2021 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 41 ::
RESPONDENT/PETITIONER IN WPC:
MRS.MINNY KURIEN
W/O JOSEPH, EDATHIL HOUSE, TEMPLE ROAD, THODUPUZHA
P.O.PIN-685 584 (RETIRED ASSOCIATE PROFESSOR IN
CHEMISTRY, NEW MAN COLLEGE, THODUPUZHA)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 42 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1135 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.11697/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VYSAKARA KUNNU, KOTTAYAM-686 001.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 43 ::
RESPONDENT/PETITIONER IN WPC:
ANTONY GEORGE.P.,
AGED 59 YEARS, S/O.E.J.ANTONY, KALLUMPURATH KOTTARATHIL,
PUTHIYAKAVU, MAVELIKARA P.O., ALAPPUZHA DISTRICT,
PIN-690 101, (RETD. HEAD OF DEPARTMENT AND ASSOCIATE
PROFESSOR IN COMMERCE, ST.THOMAS COLLEGE, KOZHENCHERY).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 44 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1137 OF 2021
AGAINST THE JUDGMENT DATED 08.04.2021 IN WP(C).NO.8341/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARATMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VAYASKARAKUNNU, KOTTAYAM-686 001.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 45 ::
RESPONDENTS/PETITIONERS IN WPC:
1 DR. BENNY K.A.,
AGED 58 YEARS
S/O.K.K. ANTONY, KOONAMPARAYIL, KARIKODE,
THODUPUZHA EAST P.O, PIN-685 585, (RETIRED ASSOCIATE
PROFESSOR IN HISTORY FROM NEW MAN COLLEGE, THODUPUZHA).
2 K.P BENNY KALAPURACKAL HOUSE,
THODUPUZHA EAST P.O, MUTHALIAR MADOM, PIN-685 585
(RETIRED ASSOCIATE PROFESSOR IN COMMERCE FROM NEWMAN
COLLEGE, THODUPUZHA).
3 JOSE MATHEW,
ANITHOTTATHIL, THODUPUZHA EAST P.O, PIN-685 585
(RETIRED ASSOCIATE PROFESSOR IN CHEMISTRY, NEWMAN
COLLEGE, THODUPUZHA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 46 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1138 OF 2021
AGAINST THE JUDGMENT 12.07.2021 IN WP(C).NO.8690/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THRIUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011
5 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 47 ::
RESPONDENT/PETITIONER IN WPC:
LISSI S. PLATHOTTAM
AGED 62 YEARS, ELLIKAMURI, ADOOPARAMBU,
MOOVATTUPUZHA-686 661, (RTD.ASSOCIATE PROFESSOR)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 48 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1139 OF 2021
AGAINST THE JUDGMENT 18.03.2021 IN WP(C).NO.24121/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM-686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 49 ::
RESPONDENT/PETITIONER IN W.P(C):
DR.SELINAMMA JOSEPH,
AGED 57 YEARS, ASSOCIATE PROFESSOR (RETIRED), BCM
COLLEGE, KOTTAYAM, NOW RESIDING AT KAVANAL HOUSE,
KOCHUPARAMBIL JOE BHAVAN, HALU KURIAN ROAD,
MUTTAMBALAM P.O., KANJIKUZHY, KOTTAYAM-686 004.
BY ADV.SRI.K.M.KURIAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 50 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1142 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.10302/2018 OF
HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 – 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, THRISSUR - 680001,
5 THE ACCOUNTANT GENERAL
(A & E) KERALA, THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 51 ::
RESPONDENTS/PETITIONERS IN WPC & RESPONDENT 6 IN WPC:
1 DR.BALU KUZHIVELIL
ASSOCIATE PROFESSOR (RTD), CHRIST COLLEGE,
IRINJALAKKUDA , RESIDING AT KUZHIVELIL HOUSE,
DON BOSCO SCHOOL ROAD, IRINJALAKKUDA,
THRISSUR - 680121.
2 SMT.LILLY T.I.
ASSOCIATE PROFESSOR (RTD), ST. JOSEPH'S COLLEGE,
IRINJALAKKUDA, MUTTIKKAL HOUSE, SAKTHI NAGAR,
IRINJALAKKUDA, NORTH P.O, PIN - 680125.
3 DR. P.T. SEBASTIAN.
ASSOCIATE PROFESSOR (RTD), NEHRU ART & SCIENCE COLLEGE,
KANHANGAD, RESIDING AT PADAVIL HOUSE, PALLIKKARA,
NILESHWAR P.O, KASARAGOD DISTRICT, PIN - 671314,
4 CALICUT UNIVERSITY
REPRESENTED BY THE REGISTRAR, THENHIPALAM,
CALICUT UNIVERSITY P.O, 673635.
BY ADV.SRI.SIJI ANTONY
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 52 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1157 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN W.P(C).NO.34244/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REP. BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKASBHAVAN, THIRUVANANTHAPURAM, PIN-695 001.
4 THE ACCOUNTANT GENERAL (A AND E) KERALA,
THIRUVANANTHAPURAM-695 001.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, KOTTAYAM-686 601.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 53 ::
RESPONDENTS/PETITIONERS IN W.P.(C):
1 MOHANARAJ P.K.
PRINCIPAL (RETIRED), S.A.S.S.N.D.P YOGAM COLLEGE,
KONNI PATHANAMTHITTA, RESIDING AT SREELAKAM VALIYA
PARAMBIL, VELLIYARA P.O.PATHANAMTHITTA DISTRICT,
PIN-689 612.
2 CELINE JOSEPH,
ASSOCIATE PROFESSOR (RETD) BISHOP KURIALACHERRY COLLEGE
FOR WOMEN, AMALAGIRI (PO) KOTTAYAM DISTRICT-686 561,
RESIDING AT THENNATTIL HOUSE, NAZARETH HILL
P.O.KURAVILANGAD, KOTTAYAM DISTRICT-686 633.
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 54 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1159 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.6213/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 55 ::
RESPONDENT/PETITIONER IN WPC:
DR.MARTHAKUTTY JOSEPH
AGED 59 YEARS, W/O VINCENT AORATHA, AORETHA HOUSE,
AVOLI P.O.MUVATTUPUZHA-686 670. (RTD ASSOCIATE PROFESSOR
IN CHEMISTRY FROM NIRMALA COLLEGE, MUVATTUPUZHA)
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 56 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1162 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.23808/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE-673 001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 57 ::
RESPONDENT/PETITIONER IN WPC:
K.P.JAMALUDEEN
AGED 58 YEARS, S/O. (LATE) K.P. KUNHI MOHAMMED,
PUSHPAVANAM, COLLEGE STREET, MELE PATTAMBI P.O.,
PALAKKAD 679 306, (RETD. ASSOCIATE PROFESSOR IN
ENLGISH FROM PSMO COLLEGE, THIRURANGADI).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 58 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1170 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.31949/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE SPECIAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASCKARA KUNNU, KOTTAYAM-686001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 59 ::
RESPONDENT/PETITIONER IN W.P.(C):
DR. ROSAMMA MATHEW
AGED 56 YEARS, W/O.T.V.SONY, THUNDIYIL HOUSE,
AMALAGIRI P.O., KOTTAYAM, (RETIRED ASSOCIATE
PROFESSOR IN HISTORY, K.E.COLLEGE, MANNANAM).
BY ADV. SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 60 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1171 OF 2021
AGAINST THE JUDGMENT DATED 7.4.2021 IN WP(C).NO.7975/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WP(C):
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM - 695 001.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, KOTTAYAM - 686 001.
4 ACCOUNTANT GENERAL (A AND E)
KERALA, THIRUVANANTHAPURAM - 695 039.
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 61 ::
RESPONDENT/PETITIONER IN WP(C):
LALY PAUL
W/O.MAJO V.K.KURIAKOSE, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF ZOOLOGY, NEWMANS COLLEGE, THODUPUZHA,
ERNAKULAM RESIDING AT VICHATTU HOUSE, OPP CLUB, RIVER
VIEW ROAD, THODUPUZHA. 685 584
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 62 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1172 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.27519/2020 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, KOTTAYAM - 686 001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 63 ::
RESPONDENT/PETITIONER IN WPC:
AJITHKUMAR MANUEL
AGED 59 YEARS, S/O.MANUEL, SANKEERTHANAM,
TC 24/2069, PANAVILA JUNCTION, THYCADU,
THIRUVANANTHAPURAM - 695 014 (RETIRED ASSOCIATE
PROFESSOR IN ENGLISH), S.B.COLLEGE, CHANGANASSERY.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 64 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1186 OF 2021
AGAINST THE JUDGMENT 18.3.2021 IN WP(C).NO.21514/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE PRINCIPAL SECRETARY
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, PALAYAM, THIRUVANANTHAPURAM, PIN - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, ERNAKULAM.
5 THE PRINCIPAL ACCOUNTANT GENERAL(A AND E)
THIRUVANANTHAPURAM - 695001.
6 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 65 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WPC:
THRESSIAMMA MATHEW
AGED 61 YEARS, W/O. ABRAHAM M.A, ASSOCIATE PROFESSOR
(RETD), MAR IVANIOS COLLEGE, THIRUVANANTHAPURAM - 695015,
RESIDING AT MYLADUMPARAYIL, MNRA B-94, PATHIRIPALLY,
KUDAPPANAKKUNNU P.O, THIRUVANANTHAPURAM
DISTRICT - 695043.
BY ADV.SMT.VINEETHA SUSAN THOMAS
BY ADV. SRI.CHRISTY THOMAS
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 66 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1187 OF 2021
AGAINST THE JUDGMENT DATED 06.07.2021 IN WP(C).NO.12440/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN,THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,GROSS
JUNCTION, KADAPAKADA, KOLLAM-691001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM-695001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 67 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN W.P.(C):
MARY SUSAN
W/O.JOSEPH, SION T.C.7/1060 PNRA 12, PRIYADARSANI
JUNCTION, PRASANTH NAGAR, MEDICAL COLLEGE.P.O,
THIRUVANANTHAPURAM-695011, (RETIRED ASSOCIATE PROFESSOR
IN ENGLISH FROM ST.XAVIERS COLLEGE, THUMBA,
THIRUVANANTHAPURAM.).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 68 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1195 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.39740/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE ACCOUNTANT GENERAL ( A & E) KERALA,
THIRUVANANTHAPURAM-695 001
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
DIRECTORATE OF COLLEGIATE EDUCATION, ERNAKULAM-682 011
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 69 ::
RESPONDENT/PETITIONER IN WPC:
RANSAMMA JOSEPH V,
AGED 56 YEARS, ASSOCIATE PROFESSOR (RETD),
BHARATH MATHA COLLEGE, THRIKKAKARA, NOW RESIDING AT
CHITTUPARMABIL HOUSE, PONNURUNNI, VYTTILA,
ERNAKULAM-682 019
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 70 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1198 OF 2021
AGAINST THE JUDGMENT DATED 28.06.2021 IN WP(C).NO.9632/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC (1 TO 4):
1 STATE OF KERALA
REP.BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM 695 033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOTTAYAM P.O., KOTTAYAM. 686 001
4 THE ACCOUNTANT GENERAL (A & E)
KERALA, THIRUVANANTHAPURAM - 695 039.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 71 ::
RESPONDENT/PETITIONER IN WPC:
ROSAMMA THOMAS
AGED 61 YEARS, W/O. C. J. JOSE, ASSOCIATE PROFESSOR
(RETIRED), BOTANY DEPARTMENT, DEVAMATHA COLLEGE,
KURAVILANGAD, KOTTAYAM, RESIDING AT CHERUVATTIL HOUSE,
THELLAKOM P.O., KOTTAYAM 686 630.
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 72 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1199 OF 2021
AGAINST THE JUDGMENT DATED 9.8.2021 IN WP(C).NO.22970/2013
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN WPC:
1 STATE OF KERALA
REP.BY ITS SECRETARY, DEPT. OF HIGHER EDUCATION,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695001.
3 THE ACCOUNTANT GENERAL (A&E)
KERALA, THIRUVANANTHAPURAM - 695 001.
4 THE ZONAL DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM - 686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONER AND 5TH AND 6TH RESPONDENTS IN WPC:
1 MARIA GORETTI
AGED 60 YEARS, W/O.JOY KURIAN, KIZHAKKETHOTTAM VEEDU,
KURISHMMOODU P.O., CHANGANACHERRY, KOTTAYAM DISTRICT –
686104
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 73 ::
2 THE PRINCIPAL
ASSUMPTION COLLEGE, CHANGANACHERRY - 686 001.
3 THE PRINCIPAL
ST.DOMINIC'S COLLEGE, PARATHODU P.O.,
KANJIRAPPALLY - 686 511.
BY ADV.SRI.S.HARIKRISHNAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 74 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1200 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.27081/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
CROSS JUNCTION, KADAPPAKADA, KOLLAM-691001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 75 ::
RESPONDENT/PETITIONER IN WPC:
DR. RAJAN IDICULA
AGED 60 YEARS, S/O. Y. IDIKULA, MELUTTU,
KIZHAKKATHERUVU P.O., KOTTARAKKARA, KOLLAM-691531.
(RETIRED ASSOCIATE PROFESSOR OF BOTANY FROM
ST. STEPHEN'S COLLEGE, PATHANAPURAM).
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 76 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1201 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.6657/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 77 ::
RESPONDENT/PETITIONER IN WPC:
DR. AMSTRONG SEBASTIAN
AGED 56 YEARS,S/O. K.S. SEBASTIAN, 275, KIZHAKKEL,
KHANNA NAGAR P.O., KORATTY, CHALAKUDY-680 309
(WORKING AS ASSOCIATE PROFESSOR IN ENGLISH, NIRMALA
COLLEGE, MUVATTUPUZHA)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 78 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1211 OF 2021
AGAINST THE JUDGMENT DATED 14.07.2021 IN WP(C).NO.10165/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 79 ::
RESPONDENTS/PETITIONERS IN WPC:
1 PHILIP K.A,
AGED 58 YEARS
S/O. K.O. AUGUSTHY, KOZHIMALA HOUSE, NEAR HOUSING BOARD,
MUVATTUPUZHA-686661 (RETIRED ASSOCIATE PROFESSOR IN
PHYSICS FROM NEWMAN COLLEGE, THODUPUZHA).
2 BABY MATHEW,
MATTAPPILLIL HOUSE, KARIMANOOR P.O, THODUPUZHA (RETIRED
ASSOCIATE PROFESSOR IN PHYSICS FROM NEWMAN COLLEGE,
THODUPUZHA)-685 581
3 MARYKUTTY JOHN,
EDAVAZHICKAL HOUSE, MEMADANGU P.O, MUVATTUPUZHA-686 672
(RETIRED ASSOCIATE PROFESSOR IN PHYSICS NEWMAN COLLEGE,
THODUPUZHA)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 80 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1212 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.34150/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHPAURAM-695 001.
4 THE ACCOUNTANT GENERAL (A AND E),
KERALA, THIRUVANANTHAPURAM-695 001
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
DIRECTORATE OF COLLEGIATE EDUCATION, THRISSUR-680 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 81 ::
RESPONDENT/PETITIONER IN W.P.(C):
USMAN VENGASSERI,
AGED 56 YEARS, ASSOCIATE PROFESSOR (RTD),
M.E.S,KALLAI COLLEGE, MANNARKKAD NOW RESIDING AT
VENGASSEREES, KODATHIPPADI P.O, MANNARKKAD,
PALAKKAD-678 582
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 82 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1213 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.31509/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA,
REP. BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
2 THE SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN-695001.
4 THE ACCOUNTANT GENERAL (A & E),
KERALA, THIRUVANANTHAPURAM, PIN-695001.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, KOTTAYAM,
PIN-686001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 83 ::
RESPONDENT/PETITIONER IN W.P.(C):
DR. S.V. PREDEEP,
AGED 56 YEARS
ASSOCIATE PROFESSOR (RTD), S.V.R.S.S.S. COLLEGE, VAZHOOR,
NOW RESIDING AT CHENGERATH KRISHNASREE, KUMARANALLOOR
P.O., KOTTAYAM, PIN-686016.
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 84 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1222 OF 2021
AGAINST THE JUDGMENT DATED 28.6.2021 IN WP(C).NO.9243/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 033
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 033
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
NEAR MAHARAJAS COLLEGE, ERNAKULAM 682 011
5 THE ACCOUNTANT GENERAL (A AND E) KERALA
THIRUVANANTHAPURAM 695 039
6 THE ADDITIONAL CHIEF SECRET TO GOVERNMENTARY
FINANCE DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 85 ::
RESPONDENT/PETITIONER IN WPC:
PHILOMINA T.V
AGED 64 YEARS, W/O. JOHN GEORGE, ASSOCIATE PROFESSOR
(RETIRED), DEPARTMENT OF BOTANY, NIRMALA COLLEGE,
MOOVATTUPUZHA, ERNAKULAM, RESIDING AT KURIAS HOUSE,
ANICADU, AVOLY P.O, MOOVATTUPUZHA, ERNAKULAM 686 670
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 86 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1230 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.24113/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE SPECIAL SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM – 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM 686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 87 ::
RESPONDENT/PETITIONER IN WPC:
SUSY PHILIP.N
AGED 57 YEARS, ASSOCIATE PROFESSOR (RETIRED),
BCM COLLEGE, KOTTAYAM, NOW RESIDING AT KUNNACHERRIYIL
HOUSE, S.H.MOUNT P.O., KOTTAYAM 686 006.
BY ADV.SRI.K.M.KURIAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 88 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1237 OF 2021
AGAINST THE JUDGMENT DATED 9.7.2021 IN WP(C).NO.11432/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
3 DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001
4 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM.
5 ACCOUNTANT GENERAL
OFFICE OF THE ACCOUNTANT GENERAL (A & E),
THIRUVANANTHAPURAM 695 039
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 89 ::
RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WPC:
1 MERCYAMMA JACOB
KARIKUNNEL HOUSE, MUVATTUPUZHA P.O, ERNAKULAM 686 661
2 CORPORATE EDUCATIONAL AGENCY
REPRESENTED BY ITS MANAGER, DIOCESE OF KOTHAMANGALAM
(NIRMALA COLLEGE, MUVATTUPUZHA, NEWMAN COLLEGE,
THODUPUZHA) BISHOPS HOUSE, KOTHAMANGALAM 686 039.
BY ADV.SRI.BABY ISSAC ILLICKAL
BY ADV.SRI.ISAAC KURUVILLA ILLIKAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 90 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1245 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.960/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM – 695001.
4 THE ACCOUNTANT GENERAL ( A & E), KERALA
THIRUVANANTHAPURAM - 695001.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, KOTTAYAM,
PIN - 686001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 91 ::
RESPONDENT/PETITIONER IN WPC:
A. JOSE,
AGED 57 YEARS, ASSOCIATE PROFESSOR (RTD),
KURIAKOSE ELIAS COLLEGE, MANNANAM, RESIDING AT
AREEKATTIL, ATHIRAMPUZHA, KOTTAYAM DISTRICT - 686562.
BY ADV. SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 92 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1247 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.24987/2019 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
001.
2 THE SPECIAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, KOTTAYAM-686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 93 ::
RESPONDENT/PETITIONER IN WPC:
PHILIPSON C PHILIP
S/O. K.P. HILIP, CHILAMPATH HOUSE, THELLAKOM, P.O.,
KOTTAYAM 686 630 (RETIRED ASSOCIATE PROFESSOR OF PHYSICS,
ST. STEPHENS COLLEGE, UZHAVOOR.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 94 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1255 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.9596/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 AND 7TH RESPONDENT IN WPC:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SECRETARY TO GOVERMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE ACCOUNTANT GENERAL (A & E), KERALA,
THIRUVANANTHAPURAM-695 001.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
DIRECTORATE OF COLLEGIATE EDUCATION, KOTTAYAM-686 601.
6 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 95 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER AND 6TH RESPONDENT IN WPC:
1 V.I.CHACKO,
AGED 60 YEARS
ASSOCIATE PROFESSOR (RTD.),DEPARTMENT OF COMMERCE,
ST.THOMAS COLLEGE, RANNI, PATHANAMTHITTA DISTRICT,
RESIDING AT MALEL VALIAPARAMBIL, MUNDUPUZHA, RANNI P.O.,
PATHANAMTHITTA DISTRICT-689 672.
2 MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, ATHIRAMPUZHA P.O.,
KOTTAYAM-686 560, REPRESENTED BY ITS REGISTRAR.
BY SRI.SURIN GEORGE IPE, SC, MG UNIVERSITY
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 96 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1257 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.13925/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
FINANCE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 ACCOUNTANT GENERAL (A&E),
KERALA, THIRUVANANTHAPURAM-695039.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 97 ::
RESPONDENTS/PETITIONER & 5TH RESPONDENT IN WPC:
1 DR. E.RADHAKUMARI
AGED 60 YEARS
W/O. MADHUSOODANA KURUP, RETIRED ASSOCIATE PROFESSOR,
SREESANKARA COLLEGE, KALADY, RESIDING AT 'RAGENDU',
MATTOOR, KALADY P.O., PIN-683574.
2 THE PRINCIPAL,
SREE SANKARA COLLEGE, KALADY, PIN-683574.
BY ADV.SRI.M.M.MONAYE
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 98 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1260 OF 2021
AGAINST THE JUDGMENT DATED 8.4.2021 IN WP(C).NO.23330/2020 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE 673 001
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 99 ::
RESPONDENT/PETITIONER IN W.P.(C):
DR. ABDUL HAMEED AYAPPALI
AGED 58 YEARS, S/O. BHAVA ALIAS MOIDEENKUTTY A.K,
MELETHIL HOUSE KANMANAM P.O, MALAPPURAM DISTRICT,
676 551 (RETIRED PRINCIPAL, NUSRATHUL ISLAM ARABIC
COLLEGE, KADAVATHUR, KANNUR DISTRICT )
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 100 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1261 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.10508/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 THE PRINCIPAL SECRETARY TO TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VYSAKARA KUNNU, KOTTAYAM-686001.
5 THE STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 101 ::
RESPONDENT/PETITIONER IN WPC:
VARGHESE P.G.
AGED 60 YEARS
S/O.K.G.PHILOPOSE, POIKAYIL,NEETHI NAGAR, 32A,
PATTATHANAM.P.O, KOLLAM.(RETIRED ASSOCIATE PROFESSOR
IN MATHEMATICS, MARTHOMA COLLEGE, THIRUVALLA)-691021.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 102 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1269 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.1235/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THESEPCIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VAYASKARAKUNNU, KOTTAYAM-686 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 103 ::
RESPONDENT/PETITIONER IN WPC:
DR.MARYKUTTY
AGED 60 YEARS
W/O. D.E.J.MATHEW, ETTOLIL, VAZHAPPALLY, CHANGANACHERY
(RETIRED ASSOCIATE PROFESSOR OF CHEMISTRY FROM
ASSUMPTION COLLEGE, CHANGANACHERRY)
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 104 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1272 OF 2021
AGAINST THE JUDGMENT DATED 9.7.2021 IN WP(C).NO.11436/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 ACCOUNTANT GENERAL,
OFFICE OF THE ACCOUNTANT GENERAL (A& E),
THIRUVANANTHAPURAM-695 039.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 105 ::
RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WPC:
1 JOSE KARIKUNNEL
AGED 58 YEARS
KARIKUNNEL HOUSE, MUVATTUPUZHA P.O.ERNAKULAM-686 661.
2 CORPORATE EDUCATIONAL AGENCY
REP BY ITS MANAGER DIOCESE OF KOTHAMANGALAM
(NIRMALA COLLEGE, MUVATTUPUZHA, NEWMAN COLLEGE,
THODUPUZHA) BISHOPS HOUSE, KOTHAMANGALAM-686 691
BY ADV.SRI.BABY ISSAC ILLICKAL
BY ADV.SRI.ISAAC KURUVILLA ILLIKAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 106 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1278 OF 2021
AGAINST THE JUDGMENT DATED 28.6.2021 IN WP(C).NO.9321/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
NEAR MAHARAJAS COLLEGE, ERNAKULAM-682 011.
4 THE ACCOUNTANT GENERAL (A & E), KERALA,
THIRUVANANTHAPURAM-695 039.
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 107 ::
RESPONDENT/PETITIONER IN WPC:
MARY K.P.,
W/O.JOSE ABRAHAM, ASSOCIATE PROFESSOR (RETIRED),
ENGLISH DEPARTMENT, MAR ATHANASIOUS COLLEGE,
KOTHAMANGALAM, RESIDING AT KATTARUKUDIYIL HOUSE,
ALLAPRA P.O., PERUMBAVOOR, ERNAKULAM-683 556.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 108 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1279 OF 2021
AGAINST THE JUDGMENT DATED 14.7.2021 IN WP(C).NO.11590/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE SECRETARY TO GOVERNMENT HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE ACCOUNTANT GENERAL (A & E),
KERALA, THIRUVANANTHAPURAM
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
DIRECTORATE OF COLLEGIATE EDUCATION, KOTTAYAM - 686 601
6 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 109 ::
RESPONDENT/PETITIONER IN WPC:
DR. SHAJI K.
AGED 59 YEARS
H.O.D. AND ASSOCIATE PROFESSOR (RTD),
DEPARTMENT OF POLITICS, ST.GREGORIES COLLEGE,
KOTTARAKKARA P.O., NOW RESIDING AT KUZHIYATHU VEEDU,
KARAVALUR P.O., PUNALUR, KOLLAM DT, PIN-691 333
BY ADV.SRI.SIJI ANTONY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 110 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1280 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.33502/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THRIUVANANTHAPURAM-695 001
3 DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 ACCOUNTANT GENERAL,
OFFICE OF THE ACCOUNTANT GENERAL (A AND E) ,
THIRUVANANTHAPURAM-695 039
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 111 ::
RESPONDENT/PETITIONER IN WPC:
DR.REGIMOL C. CHERIAN,
AGED 56 YEARS, ALANCHERIL NORTH OF BISHOPS PALACE,
CHANGANACHERRY, KOTTAYAM-686 101
BY ADV.SRI.BABY ISSAC ILLICKAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 112 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1285 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.29294/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE SPECIAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THRIUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOLLAM-691 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 113 ::
RESPONDENTS/PETITIONERS IN WPC:
1 MURALI K.,
AGED 57 YEARS, ASSOCIATE PROFESSOR (RTD),
T.K.M.M. COLLEGE NANGHAR KULANGARA, RESIDING AT
VARIKOLIL, CHERAVALLY, KAYAMKULAM P.O.,
ALAPPUZHA – 690 502
2 SOMANATHAN PILLAI G, ASSOCIATE PROFESSOR (RTD), MSM
COLLEGE, KAYAMKULAM RESIDING AT PATTERETH LAKSHMI VIHAR,
CHERAVALLY, KAYAMKULAM P.O., ALAPPUZHA – 690 502.
3 A.R.SOMANATHAN, ASSOCIATE PROFEFFOR (RTD), MSM COLLEGE,
KAYAMKULAM, RESIDING AT PRANAVAM MANGARAM, PANDALAM,
PATHANAMTHITTA – 689 501.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 114 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1298 OF 2021
AGAINST THE JUDGMENT DATED 17.9.2021 IN WP(C).NO.14198/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
GROSS JUNCTION, KADAPAKADA, KOLLAM-691 001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 115 ::
RESPONDENT/PETITIONER IN WPC:
DR.K.MOHANAKUMAR
AGED 59 YEARS
S/O. KUNJAN PILLAI, MUTTATHU HOUSE, THOTTUMUGHAM P.O.,
MYNAGAPPALLY, KOLLAM-690 519. (RETIRED PRINCIPAL,
K.S.D.B. COLLEGE, SASTHAMCOTTA, KOLLAM).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 116 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1300 OF 2021
AGAINST THE JUDGMENT DATED 7.4.2021 IN WP(C).NO.7949/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM
2 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM
4 THE ACCOUNTANT GENERAL (A & E),
KERALA, THIRUVANANTHAPURAM-695 039
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 117 ::
RESPONDENT/PETITIONER IN WPC:
AGNES CLARA K. VEEDON
W/O. JOSE VARGHESE, ASSOCIATE PROFESSOR (RETIRED),
ZOOLOGY DEPARTMENT, ST.GEORGES COLLEGE, ARUVITHARA,
ERATTUPETTA, KOTTAYAM, RESIDING AT ANITHOTTATHIL,
ARUVITHURA P.O., KOTTAYAM-686 122
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 118 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1313 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.32979/2019 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOTTAYAM.
5 ACCOUNTANT GENERAL
OFFICE OF THE ACCOUNTANT GENERAL (A AND E),
THIRUVANANTHAPURAM-695 039.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 119 ::
RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WPC:
1 PROF. K.C.ZACHARIAH
KOYICKALETHU PUTHEN VEEDU, KUMBAZHA P.O., KUMBAZHA,
PATHANAMTHITTA-689 653.
2 MANAGER
ST.THOMAS COLLEGE, KOZHENCHERRY-689 641.
BY ADV.SRI.BABY ISSAC ILLICKAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 120 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1316 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.16485/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REP. BY PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 THE PRINCIPAL SECRETARY
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001
4 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM, PIN 686 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 121 ::
RESPONDENT/PETITIONER IN W.P.(C):
DR. SABINA. C.A.
D/O.ABRAHAM, RETIRED ASSOCIATE PROFESSOR OF BOTANY, BCM
COLLEGE, KOTTAYAM, RESIDING AT 6C, SKYLINE RIVER VALLEY,
COLLECTORATE P.O., KOTTAYAM 682 002
BY ADV.SRI.K.M.KURIAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 122 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1329 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.23416/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN W.P.(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION.
THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE - 673001.
5 STATE OF KERALA.,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 123 ::
RESPONDENT/PETITIONER IN W.P.(C):
HAMZA A.M.P
S/O. ZUBAIR V.K (LATE), RHYTHM, NEAR ANDI COMPANY,
THIRUVANGOOR P.O, KOZHIKODE DISTRICT, PIN - 673304,
(RETIRED ASSOCIATE PROFESSOR OF PHYSICS FROM MES
KEVEEYEM COLLEGE, VALANCHERRY).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 124 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1331 OF 2021
AGAINST THE JUDGMENT DATED 18.03.2021 IN WP(C).NO.6804/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF
FINANCE,GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 PRINCIPAL SECRETARY
HIGHER EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
3 DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, KOZHIKODE.
5 THE ACCOUNTANT GENERAL A E
KERALA, THIRUVANANTHAPURAM, PIN - 695 001.
6 THE DIRECTOR OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDING, THIRUVANANTHAPURAM.
7 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
KOZHIKODE - 673 001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 125 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & RESPONDENTS 8 & 9 IN WPC:
1 ANNIE ANTONY
AGED 56 YEARS
W/O.AUGUSTINE, PAINADATH HOUSE, NEERIKKODU,ALANGAD P.O,
ERNAKULAM DISTRICT, ASSISTANT PROFESSOR(RTD),PROVIDENCE
WOMEN'S COLLEGE, KOZHIKODE.
2 CORPORATE MANAGER
APOSTOLIC CARMEL EDUCATIONAL AGENCY, A.C PROVINCIAL
HOUSE, MALAPPARAMBA, CALICUT, PIN - 673 009.
3 CALICUT UNIVERSITY
CALICUT, REPRESENTED BY REGISTRAR - 673 001.
BY ADV.SRI.BENOY THOMAS
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 126 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1338 OF 2021
AGAINST THE JUDGMENT DATED 8.7.2021 IN WP(C).NO.13093/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO THE GOVERNMENT, HIGHER
EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
NEAR MAHARAJAS COLLEGE, ERNAKULAM-682011.
4 THE ACCOUNTANT GENERAL (A&E), KERALA,
THIRUVANANTHAPURAM-695001.
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 127 ::
RESPONDENT/PETITIONER IN WPC:
BEENA SKARIAH
AGED 61 YEARS
W/O. THOMAS MATHEW, ASSOCIATE PROFESSOR (RETIRED),
COMMERCE DEPARTMENT, MAR ATHANASIOUS COLLEGE,
KOTHAMANGALAM, RESIDING AT ARUVIPURATHU HOUSE,
MANNOOR, KEEZHILLAM P.O., PERUMBAVOOR, ERNAKULAM-683541.
BY ADV SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 128 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1352 OF 2021
AGAINST THE JUDGMENT DATED 1.9.2021 IN WP(C).NO.17574/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 129 ::
RESPONDENT/PETITIONER IN WPC:
LATHADEVI.P.K.,
AGED 60 YEARS
D/O. KESAVAN POTTI, PERIYAMANA, SWARGAN ROAD, DESOM P.O.,
ALUVA (RETIRED ASSOCIATE PROFESSOR IN PHYSICS,
ST. XAVIER'S COLLEGE, ALUVA)-683 101.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 130 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1353 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.24755/2019
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SPECIAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOTTAYAM-686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 131 ::
RESPONDENT/PETITIONER IN WPC:
SHEELA CHERIYAN K
ASSOCIATE PROFESSOR (RETIRED), BCM COLLEGE, KOTTAYAM,
NOW RESIDING AT EDAMPURATHU HOUSE, KARIMKUNNAM P.O.,
THODUPUZHA-685 586.
BY ADV.SRI.K.M.KURIAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 132 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1362 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.15193/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE-673001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 133 ::
RESPONDENT/PETITIONER IN WPC:
DR.SHAIK MOHAMMED
S/O.MOHAMMED SHA, ERAMBRACHALIL HOUSE, KEZHISSERI,
KUZHIMANNA P.O., MALAPPURAM-673641, (RETIRED ASSOCIATE
PROFESSOR IN ARABIC FROM M.U.A COLLEGE, PULICKAL).
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 134 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1364 OF 2021
AGAINST THE JUDGMENT DATED 7.4.2021 IN WP(C).NO.8007/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION.
NEAR MAHARAJAS COLLEGE, ERNAKULAM - 682011.
4 THE ACCOUNTANT GENERAL GENERAL(A&E)
KERALA, THIRUVANANTHAPURAM - 695001.
5 THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 135 ::
RESPONDENT/PETITIONER IN WPC:
MAJO V.KURIAKOSE
AGED 61 YEARS
S/O. V.J. KURIAKOSE, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF CHEMISTRY, NIRMALA COLLEGE, MOOVATTUPUZHA,
ERNAKULAM, RESIDING AT VICHATTU HOUSE, OPP CLUB, RIVER
VIEW ROAD, THODUPUZHA P.O, IDUKKI - 685584.
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 136 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1366 OF 2021
AGAINST THE JUDGMENT DATED 12.7.2021 IN WP(C).NO.9568/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1, 3, 4 & 5 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695001.
3 THE ACCOUNTANT GENERAL (A&E), KERALA
THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION.
DIRECTORATE OF COLLEGIATE EDUCATION, ERNAKULAM - 682001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 137 ::
RESPONDENTS/PETITIONER & 2ND RESPONDENT IN WPC:
1 ANNIE JOSE K
ASSOCIATE PROFESSOR (RTD), DEPARTMENT OF ZOOLOGY,
ST.MICHAEL'S COLLEGE, CHERTHALA, ALAPPUZHA DISTRICT,
RESIDING AT KURISUNKAL HOUSE, ARTHUNKAL P.O, CHERTHALA,
ALAPPUZHA DISTRICT - 688530.
2 UNIVERSITY OF KERALA,
SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM -
695034, REPRESENTED BY ITS REGISTRAR.
BY ADV.SRI.SIJI ANTONY
BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 138 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1369 OF 2021
AGAINST THE JUDGMENT DATED 3.9.2021 IN WP(C).NO.15822/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM HOSPITAL ROAD, KOCHI-682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 139 ::
RESPONDENT/PETITIONER IN WPC:
KOCHURANI K.C
AGED 61 YEARS
W/O. GEORGE JOSEPH, EDAYAL HOUSE, MURICKASSERY,
IDUKKI-685 604, (RETIRED ASSOCIATE PROFESSOR IN
ZOOLOGY FROM NEW MAN COLLEGE THODUPUZHA).
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 140 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1370 OF 2021
AGAINST THE JUDGMENT DATED 1.7.2021 IN WP(C).NO.9273/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 AND 7TH RESPONDENT IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001
4 ACCOUNTANT GENERAL,
OFFICE OF THE ACCOUNTANT GENERAL ( A AND E)
THIRUVANANTHAPURAM 695 039
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM, HOSPITAL ROAD, KOCHI 682 011
6 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 141 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS & RESPONDENT NO.6 IN WPC:
1 DR. LALY MATHEW
AGED 59 YEARS
ASSOCIATE PROFESSOR (RTD), DEPARTMENT OF ENGLISH,
BHARATA MATA COLLEGE, THRIKKAKARA, ERNAKULAM DISTRICT,
RESIDING AT KURUMKULAM HOUSE, 137 KKRRA, K.K ROAD,
CHEMBUMUKKU, THRIKKAKARA, ERNAKULAM 682 021
2 PROF. GRACE JACOB
ASSOCIATE PROFESSOR (RTD), DEPARTMENT OF ZOOLOGY,
BHARATA MATA COLLEGE, THRIKKAKARA, PADAMUGAL ,
THRIKKAKARA, ERNAKULAM DISTRICT 682 021
3 MAHATMA GANDHI UNIVERSITY
PRIYADARSHINI HILLS, ATHIRAMPUZHA (PO), KOTTAYAM,
PIN 686 560 REPRESENTED BY ITS REGISTRAR.
BY ADV.SRI.SIJI ANTONY
BY SRI.SURIN GEORGE IPE, SC, MAHATMA GANDHI UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 142 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1380 OF 2021
AGAINST THE JUDGMENT DATED 5.10.2021 IN WP(C).NO.21150/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WP(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VYSKARAKUNNU, KOTTAYAM-680 001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 143 ::
RESPONDENT/PETITIONER IN WP(C):
ABRAHAM K. SAMUEL
S/O. E.SAMUEL, KOKKAPRAMBIL, PUTHENANGADI, KOTTAYAM
(RETIRED ASSOCIATE PROFESSOR IN MATHEMATICS FROM CMS
COLLEGE, KOTTAYAM)-686 001.
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 144 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1385 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.15404/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOZHIKODE - 673001.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 145 ::
RESPONDENT/PETITIONER IN WPC:
ISHACK POTHUMKADAN
S/O. UNEEN P, POTHUMKADAN HOUSE, PULLENGODE,
MALAPPURAM - 676525,(RETIRED ASSOCIATE PROFESSOR IN
ARABIC FROM M.U.A COLLEGE PULIKAL)
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 146 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1390 OF 2021
AGAINST THE JUDGMENT DATED 27.7.2021 IN WP(C).NO.3211/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
ERNAKULAM - 682011.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
3 STATE OF KERALA
REP. BY ITS ADDL. CHIEF SECRETARY TO THE GOVERNMENT,
HIGHER EDUCATION (F) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
4 THE ACCOUNTANT GENERAL (A&E)
INDIAN AUDIT & ACCOUNTS DEPARTMENT, OFFICE OF THE
ACCOUNTANT GENERAL (A & E), THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 147 ::
RESPONDENT/PETITIONER IN WPC:
DR. P.V.SREENIVASAN
AGED 56 YEARS
S/O. P. K. VELAYUDHAN, ASSOCIATE PROFESSOR (RETD.),
DEPARTMENT OF CHEMISTRY, U. C. COLLEGE, ALUVA-683102,
RESIDING AT 'SANTHINIKETHAN', PERUMPILLY, ALANGAD P.O.,
ERNAKULAM, PIN - 683511.
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
BY ADV.SRI.S.MUHAMMED HANEEFF
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 148 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1400 OF 2021
AGAINST THE JUDGMENT DATED 17.9.2021 IN WP(C).NO.19352/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WP(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
BHAVAN, THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VYSKARAKUNNU, KOTTAYAM - 686001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 149 ::
RESPONDENT/PETITIONER IN WP(C):
DR.ALEX THANNIPPARA
AGED 56 YEARS
S/O. T.C. ALEXANDER, THANNIPPARA HOUSE, VELLAPPADU,
PALA P.O., KOTTAYAM -686575, (RETIRED AS ASSOCIATE
PROFESSOR IN STATISTICS, FROM ST. THOMAS COLLEGE, PALA)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 150 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1410 OF 2021
AGAINST THE JUDGMENT DATED 8.9.2021 IN WP(C).NO.18290/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGE EDUCATION, VIKAS
BHAVAN,
THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HJOSPITAL ROAD, KOCHI-682011.
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 151 ::
RESPONDENT/PETITIONER IN WPC:
DR. ROSE PHILO K.J
W/O.ANDREW MARSHAL, ROSES, SUNSHINE VALLEY, CSEZ.PO,
KAKKANADU-682037.(RTD. ASSOCIATE PROFESSOR IN CHEMISTRY,
ST.PAUL'S COLLEGE, KALAMASSERY).
BY ADV SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 152 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1429 OF 2021
AGAINST THE JUDGMENT DATED 30.7.2021 IN WP(C).NO.7613/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN WPC:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, NEAR FIRE STATION, KOTTAYAM-686001.
4 THE ACCOUNTANT GENERAL (A & E),
OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A & E),
AUDIT BHAVAN, M.G.ROAD, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 153 ::
RESPONDENTS/PETITIONER & 5TH RESPONDENT IN WPC:
1 P.G.PRASADKUMAR
AGED 61 YEARS
S/O.M.K.GOPALAKRISHNAN NAIR, ASSISTANT PROFESSOR (RETD.),
DEPARTMENT OF PHYSICS, SVR NSS COLLEGE, VAZHOOR,
KOTTAYAM, RESIDING AT PUSHPA VILASOM, PAZHAVANGADI P.O.,
RANNI, PATHANAMTHITTA-689573.
2 THE SECRETARY
N.S.S COLLEGE CENTRAL COMMITTEE, PERUNNA, CHANGANASSRY,
KOTTAYAM-686002.
BY ADV.SRI.S.MUHAMMED HANEEFF
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 154 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1430 OF 2021
AGAINST THE JUDGMENT DATED 1.9.2021 IN WP(C).NO.17587/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
BHAVAN, THIRUVANANTHAPURAM - 695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
VYSAKARAKUNNU, KOTTAYAM - 686001.
5 STATE OF KERALA.
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 155 ::
RESPONDENT/PETITIONER IN WPC:
DR.SUBHADRA DEVI P.K.,
AGED 58 YEARS, W/O. SATHEESH N., VISHNAV,
KUTTAPUZHA P.O, PATHANAMTHITTA - 689103.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 156 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/ 24TH AGRAHAYANA, 1943
W.A.NO.1436 OF 2021
AGAINST THE JUDGMENT DATED 8.4.2021 IN WP(C).NO.18515/2016
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3, 5 & 6 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPARTMENT,GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATIION
VIKAS BHAVAN, PMG JUNCTION, THIRUVANANTHAPURAM-695033.
3 THE DEPUTY DIRECTOR OF COLLEGIAE EDUCATION
KOTTAYAM-686011.
4 THE ACCOUNTANT GENERAL (A & E)
OFFICE OF THE ACCOUNTANT GENERAL, THIRUVANANTHAPURAM-
695001.
5 THE PRINCIPAL SECRETARY
FINANCE (PENSION) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 157 ::
RESPONDENTS/PETITIONER & RESPONDENTS 4, 7 & 8 IN WPC:
1 SHEELA JOHN
AGED 58 YEARS
W/O. MATHEW JOSEPH,
RETIRED ASSOCIATE PROFESSOR,
BCM COLLEGE,KOTTAYAM, RESIDING AT PLATHOTTAM HOUSE,
SACRED HEART MOUNT P.O., KOTTAYAM-682006.
2 THE MAHATMA GANDHI UNIVERSITY
REPRESENTED BY THE REGISTRAR, M.G.UNIVERSITY CAMPUS,
PRIYADARSINI HILLS, KOTTAYAM-686560.
3 THE CORPORATE EDUCATIONAL AGENCY OF COLLEGES
DIOCESE OF KOTTAYAM, THE CATHOLIC BISHOP'S HOUSE,
KOTTAYAM-686001.
4 THE REGISTRAR
UNIVERSITY OF KERALA, UNIVERSITY BUILDINGS, PALAYAM,
THIRUVANANTHAPURAM-695034.
BY ADV.SRI.BABU VARGHESE (SR)
BY ADV.SRI.C.V.ALEXANDER
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 158 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1452 OF 2021
AGAINST THE JUDGMENT DATED 6.10.2021 IN WP(C).NO.21273/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPARTMENT,GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
BHAVAN, THIRUVANANTHAPURAM – 695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
HOSPITAL ROAD, ERNAKULAM, KOCHI – 682 011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 159 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WPC:
SUNNY KURIAKOSE
S/O.A.P.KURIAKOSE (LATE), ATHIRMPUZHAIL HOUSE, PMC
18/217, PERUMBAVOOR, ERNAKULAM DISTRICT – 683542,
(RETIRED PRINCIPAL, BASELIOS PAULOSE-II, CATHOLIC
COLLEGE, PIRAVOM)
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 160 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1456 OF 2021
AGAINST THE JUDGMENT DATED 27.7.2021 IN WP(C).NO.408/2018
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 THE PRINCIPAL SECRETARY TO GOVERNMENT
DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
3 THE ACCOUNTANT GENERAL (A & E),
KERALA, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WP(C):
PHILIP VARUGHESE PORATTOOR
RETIRED ASSOCIATE PROFESSOR, ST.THOMAS COLLEGE,
KOZHENCHERRY, RESIDING AT PORATTOOR HOUSE, THEKKEMALA P.O.,
KOZHENCHERY, PATHANAMTHITTA-689654.
BY ADV.SRI.A.K.ALEX
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.12.2021
ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE COURT ON
15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 161 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1460 OF 2021
AGAINST THE JUDGMENT DATED 4.8.2021 IN WP(C).NO.17978/2020
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 6 IN WP.(C):
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
4 THE DEPUTY DIRECOTR OF COLLEGIATE EDUCATION,
DIRECTOR OF COLLEGIATE EDUCATION, KOLLAM, PIN-680 001
5 THE ACCOUNTANT GENERAL (A & E)
KERALA, THIRUVANANTHAPURAM-695 001
6 THE JOINT DIRECTOR,
KERALA STATE AUDIT DEPARTMENT, CALICUT UNIVERSITY,
CALICUT UNIVERSITY P.O.695 001
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 162 ::
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & 7TH RESPONDENT IN WPC:
1 PROF. (DR).C.JAYAN
AGED 64 YEARS
PROFESSOR AND HEAD (RETD0 DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, UDAYAGIRI CHEMPAZHANTHY
P.O.THIRUVANANTHAPURAM-695 587
2 CALICUT UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, THENJHIPALAM, CALICUT
UNIVERSITY P.O. 673 635.
BY ADV.SRI.SIJI ANTONY
BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.12.2021
ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE COURT ON
15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 163 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1468 OF 2021
AGAINST THE JUDGMENT DATED 12.7.2021 IN WP(C).NO.10283/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
ERNAKULAM, HOSPITAL ROAD, KOCHI-682011.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 164 ::
RESPONDENT/PETITIONER IN WPC:
L.J.PARATHAZHAM
AGED 61 YEARS
S/O. P.A.JOSEPH, PARATHAZHAM, KARIMANOOR, THODUPUZHA
(RETIRED ASSOCIATE PROFESSOR IN PHYSICS, NEWMAN COLLAGE,
THODUPUZHA), 685581.
BY ADV.SRI.M.S.RADHAKRISHNAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 165 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1469 OF 2021
AGAINST THE JUDGMENT DATED 18.3.2021 IN WP(C).NO.37448/2017
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 5 IN WPC:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE SECRETARY TO THE GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
DIRECTORATE OF COLLEGIATE EDUCATION, ERNAKULAM,
PIN 682 001.
5 THE ACCOUNTANT GENERAL (A AND E),
KERALA, THIRUVANANTHAPURAM-695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 166 ::
RESPONDENTS/PETITIONERS & 6TH RESPONDENT IN W.P.(C):
1 PROF.HARRY CLEETUS,
PRINCIPAL (RTD), ST. ALBERT'S COLLEGE, ERNAKULAM,
RESIDING AT 37/246, THOZHUTHINGAL LANE, ANJUMANA ROAD,
MAMANGALAM P.O, ERNAKULAM-682 024
2 PROF. ALEXANDER MENDEZ,
ASSOCIATE PROFESSOR (RTD), ST. ALBERT'S COLLEGE,
ERNAKULAM, RESIDING AT VALIYAPARAMBIL HOUSE, TACHANATT
LANE, N.K.S ROAD, PACHALAM, KOCHI 682 012.
3 PROF. GILROY ROZARIO ASSOCIATE PROFESSOR (RTD),
ST. ALBERT'S COLLEGE, ERNAKULAM, RESIDING AT KRA 44,
NAMBIAPARAMBU, KOMBARA, ERNAKULAM, PIN 682 018.
4 DR. LESLIE THOMAS,
ASSOCIATE PROFESSOR (RTD), ST. ALBERT'S COLLEGE,
ERNAKULAM, RESIDING AT PALM LANDS, PUTHIYAVEETTIL HOUSE,
MALIPURAM, ERNAKULAM, PIN 682 511.
5 MAHATMA GANDHI UNIVERSITY,
PRIYADARSINI HILLS, PRIYADARSINI HILLS P.O, KOTTAYAM
DISTRICT, REPRESENTED BY ITS REGISTRAR.
BY ADV.SRI.SIJI ANTONY
BY SRI.SURIN GEORGE IPE, SC, M.G. UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 167 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1472 OF 2021
AGAINST THE JUDGMENT DATED 17.9.2021 IN WP(C).NO.16832/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WP(C):
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT , SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE DIRECTORATE OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WP(C):
1 DR. JOBY THOMAS K
AGED 56 YEARS
S/O.K.O. THOMAS, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF CHEMISTRY, ST. THOMAS COLLEGE (AUTONOMOUS),
THRISSUR RESIDING AT KAKKASSERY HOUSE, VELUKKARAN LANE,
EAST FORT THRISSUR 680 005.
2 DR.BIJU JOHN M.
S/O. JOHN M.J. ASSOCIATE PROFESSOR AND HEAD OF THE
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 168 ::
DEPARTMENT, DEPARTMENT OF COMMERCE, ST. THOMAS COLLEGE
(AUTONOMOUS), THRISSUR RESIDING AT MAILIT PAL THINGAL
HOUSE, HARMONY STREET, LORDUPURAM, EAST FORT THRISSUR.
3 DR. MINI CHANDRAN C.
W/O. PRASAD D, ASSOCIATE PROFESSOR AND HEALTH OF THE
DEPARTMENT DEPARTMENT OF ZOOLOGY, KSMDB COLLEGE,
SASTHAMCOTTA, KOLLAM, RESIDING AT MOHANAM, MANAKKARA,
SHANKARA MANGALAM COMPOUND, SASTHAMKOTTA, KOLLAM.
4 DR.THRISINA M.ALAPAT
W/O. DR. FRANCY KAKKASERRY, ASSOCIATE PROFESSOR,
DEPARTMENT OF ENGLISH, MERCY COLLEGE, PALAKKAD. RESIDING
AT A3, ALAKANANDA RESIDENCY, CHUNGAM P.O. AYYANTHOLE,
THRISSUR.
5 MARIYAMA JOHN
W/O. POWER JOSE KONIKKARA, ASSOCIATE PROFESSOR,
DEPARTMENT OF PHYSICS MERCY COLLEGE, PALAKKAD, RESIDING
AT KONIKKARA HOUSE 27/766(20) SIRNIVASA GARDENS
KALLIKKAD, PALAKKAD.
6 DR.BIJU.C.S.
S/O. C.S. CHERIAN, ASSOCIATE PROFESSOR, DEPARTMENT OF
ENGLISH AND COORDINATE DEPARTMENT OF MEDIA STUDIES ST.
THOMAS, COLLEGE, THRISSUR, RESIDING AT CHEMPAKATHINAL
HOUSE, YASORAM ROAD, CHRISTOPHER NAGAR, OLLUR, THRISSUR.
BY ADV.SRI.ARUN.B.VARGHESE
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 169 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1478 OF 2021
AGAINST THE JUDGMENT DATED 9.8.2021 IN WP(C).NO.3487/2014
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOTTAYAM P.O., KOTTAYAM-686001.
3 THE ACCOUNTANT GENERAL (A & E),
KERALA, STATUE, PALAYAM, P.O, THIRUVANANTHAPURAM-695039.
4 THE SUB TREASURY OFFICER, SUB TREASURY, MAVELIKKARA P.O.,
MAVELIKKARA, ALAPPUZHA DISTRICT-690101.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER IN WPC:
DR. JAYASREE AMMA K
W/O.M.R.NANDAKUMAR, ASSOCIATE PROFESSOR, (RETIRED),
ECONOMICS DEPARTMENT, N.S.S HINDU COLLEGE, CHANGANASSERY,
RESIDING AT SREESYAM, KOTTARKAVU, MAVELIKKARA P.O.,
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 170 ::
ALAPPUZHA DISTRICT.
BY ADV.SRI.B.MOHANLAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 171 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1497 OF 2021
AGAINST THE JUDGMENT DATED 17.9.2021 IN WP(C).NO.16409/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS IN WPC:
1 DR.THOMAS PAUL KATTOOKARAN
AGED 57 YEARS
S/O. KATTOOKARAN KURIA PAUL, ASSOCIATE PROFESSOR AND
HEAD OF THE DEPARTMENT (RETIRED) RESEARCH DEPARTMENT OF
COMMERCE, ST. THOMAS COLLEGE (AUTONOMOUS), THRISSUR,
RESIDING AT NEW DROPS, KATTOOKARAN HOUSE, MANALIPADAM
STREET, KURIACHIRA P.O, THRISSUR DISTRICT 680 006
2 THE DIRECTOR
DIRECTORATE OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM 695 033
3 DR C.D VARGHESE
S/O. C.R DEVASSY, ASSOCIATE PROFESSOR AND HEAD OF THE
DEPARTMENT (RETIRED) RESEARCH DEPARTMENT OF BOTANY,
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 172 ::
ST. THOMAS COLLEGE (AUTONOMOUS), THRISSUR, RESIDING AT
HOUSE NO. 79, HILL GARDENS, ARCHERY P.O, THRISSUR 680 006
4 GEETHA K.M
D/O. N.J NAIR, ASSOCIATION PROFESSOR (RETIRED)
DEPARTMENT OF CHEMISTRY, SRI KERALA VARMA COLLEGE,
THRISSUR, RESIDING AT 133/D, MEENAKSHPURAM,
CHITTILAPALLY P.O, THRISSUR 680 551
5 DR. JOJU K.T,
S/O. K.A THOMAS, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF MATHEMATICS, PRAJYOTI NIKETAN COLLEGE,
PUDUKAD, THRISSUR, RESIDING AT KOONAMMAVE HOUSE, ST.
MARY'S CONVENT ROAD, OLLUR, THRISSUR 680 306
6 DR. KEZIA KURUVILA
W/O. DR. JERRY EARALI, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF ZOOLOGY, VIMALA COLLEGE, THRISSUR, RESIDING
AT 12/563, EARALIL HOUSE, ZENANA MISSION ROAD, THRISSUR
680 020
7 DR. LEEMA T.G
D/O. GEORGE T.P, ASSOCIATE PROFESSOR AND HEAD OF THE
DEPARTMENT (RETIRED), DEPARTMENT OF COMMERCE, ST.
ALOYSIUS COLLEGE, ELTHURUTH, THRISSUR, RESIDING AT
MEKKATTUKULAM HOUSE, ELTHURUTH P.O, THRISSUR 680 611
8 LUCY PAUL
W/O. PAUL M.J, ASSOCIATE PROFESSOR (RETIRED) DEPARTMENT
OF CHEMISTRY, VIMALA COLLEGE, THRISSUR, RESIDING AT
MOONJELY HOUSE, VYLOPPILLY NAGAR, NELLENKARA, JUVILEE
MISSION P.O, THRISSUR 680 005
9 C.K PRASANNAN
S/O. C.R KRISHNAN, ASSOCIATE PROFESSOR, (RETIRED)
DEPARTMENT OF MALAYALAM, SRI KERALA VARMA CILLEGE,
THRISSUR, RESIDING AT CHETTIAMPRARAMBIL HOUSE,
KARUMATHARA P.O, KONATHUKUNNU, THRISSUR 680 123
10 P.V RAJASEKHARAN
S/O. M.K KRISHNAN NAIR, ASSOCIATE PROFESSOR AND HEAD OF
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 173 ::
THE DEPARTMENT (RETIRED), DEPARTMENT OF ECONOMICS,
RESIDING AT APARNA, ERUMELY P.O, KOTTAYAM 686 509
11 SATHEESAN E.S
S/O. SHIVASANKARAMENON N.K, ASSOCIATE PROFESSOR
(DEPARTMENT OF MALAYALAM, SRI KERALA VARMA COLLEGE,
THRISSUR, RESIDING AT SARANG, MULLEPPILLY ROAD, EAST
KADUNGALLUR, UC COLLEGE, ALUVA 683102RETIRED)
12 DR. VARGHESE PAUL K,
S/O. K. JOHN PAUL, ASSOCIATE PROFESSOR AND HEAD OF THE
DEPARTMENT (RETIRED), DEPARTMENT OF PSYCHOLOGY, PRAJYOTHI
NIKETAN COLLEGE, PUDUKKAD, THRISSUR RESIDING AT GRACE
DALE, KUTTIYAL ROAD, KUTTIMUKKU, RAMAVARAMAPURAM,
THRISSUR 680 631
13 DR. FRANCY K, KAKKASSERY
S/O. K.J KUNHIP, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF ZOOLOGY, ST. THOMAS COLLEGE,(AUTONOMOUS),
THRISSUR, RESIDING AT A3, ALAKANAND RESIDENCY, CHUNGAM
P.O, AYYANTHOLE, THIRISSUR 680 003
14 DR K.C FRANCIS
S/O. K.R CHERIA, ASSOCIATE PROFESSOR AND HEAD OF THE
DEPARTMENT (RETIRED), DEPARTMENT OF ECONOMICS, ST. THOMAS
COLLEGE (AUTONOMOUS), THRISSUR RESIDING AT KALLERY HOUSE,
B-1, MEGHNA RESIDENCY KANNAMKULANGARA, KOORKENCHERRY,
THRISSUR 680 007
15 DR. BENNY T.M
S/O. MATHEW T.V, ASSOCIATE PROFESSOR 9RETIRED), P.G AND
RESEARCH DEPARTMENT OF ZOOLOGY ST. JOSEPH'S COLLEGE
(AUTONOMOUS) DEVAGIRI, CALICUT, THRISSUR RESIDING AT
33/6239 E, TEST GROUND ROAD, CHEVAYUR, CALICUT 17
16 DR. ANNIE SUSAN MATHEW
D/O. MATHEW DANIEL, ASSOCIATE PROFESSOR (RETIRED)
DEPARTMENT OF ENGLISH, MAR THOMA COLLEGE, THIRUVALLA,
RESIDING AT WELUTHERIL HOUSE R.S P.O, THIRUVALLA,
PATHANAMTHITTA DISTRICT, PIN 689 111
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 174 ::
17 DR. G. KOSHY,
S/O. GEORGE THOMAS, ASSOCIATE PROFESSOR (RETIRED)
DEPARTMENT OF ENGLISH, MAT THOMAS COLLEGE, THIRUVALLA,
RESIDING AT WELUTHERIL HOUSE, R.S P.O, THIRUVALLA,
PATHANAMTHITTA DISTRICT 689 111
18 J.C KAPPAN
S/O. POTHEN JOSEPH, ASSOCIATE PROFESSOR (RETIRED)
DEPARTMENT OF ENGLISH, ST. DOMINIC COLLEGE, KANJIRAPALLY,
RESIDING AT THENAMAKKAL HOUSE, KUNNUMBHAGAM,
KANJIRAPPILLY, KOTTAYAM 686 507
19 DR. SAJU JOSEPH
S/O. JOSEPH K.J, ASSOCIATE PROFESSOR, (RETIRED),
DEPARTMENT OF ENGLISH, ST. DOMINIC COLLEGE, KANJIRAPALLY,
RESIDING AT KOCHUVEETTIL HOUSE, PARATHODU P.O,
KANJIRAPPILLY, KOTTAYAM
20 MARYKUTTY JOSEPH
W/O. PHILIP C. JOSEPH, ASSOCIATE PROFESSOR (RETIRED),
DEPARTMENT OF PHYSICS,, S/O. DOMINIC COLLEGE,
KANJIRAPALLY, RESIDING AT CHOLAMPUZHA HOUSE, KOZHUVANAL
P.O, KOTTAYAM 686 573
21 DR. JOJO GEORGE
S/O. A.J VARKEY, VICE PRINCIPAL AND HEAD OF THE
DEPARTMENT (RETIRED) DEPARTMENT OF BOTANY, ST. DOMINIC
COLLEGE, KANJIRAPALLY. RESIDING AT EARATHU HOUSE,
THAMPALAKADU P.O, PONKUNNAM , KOTTAYAM 686 506
22 NIRMALA JOSEPH
W/O. K.J JOY, ASSOCIATE PROFESSOR, (RETIRED) DEPARTMENT
OF ZOOLOGY, ST. DOMINIC COLLEGE, KANJIRAPALLY, RESIDING
AT PANACHINANI KURUVANMAKEL HOUSE, ANTHINAD P.O, KOTTAYAM
686 651
23 RITA MARY THOMAS P
W/O. JAISON JOSEPH, ASSOCIATE PROFESSOR (RETIRED)
DEPARTMENT OF PHYSICAL EDUCATION, MERCY COLLEGE,
PALAKKAD, RESIDING AT THEKKINKATTIL HOUSE, AYODHYA NAGAR,
PALLIPPURAM P.O, PALAKKAD 678 006
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 175 ::
24 MARY SARA CHERIAN
D/O. V.M CEHRIAN, ASSOCIATE PROFESSOR (RETIRED)
DEPARTMENT OF CHEMISTRY, MAR THOMAS COLLEGE, THIRUVALLA,
RESIDING AT CHERIPPERIL HOUSE, MANJADI P.O, THIRUVALLA
689 105
25 DR. VINCENT TERENCE REBELLO,
S/O. NICHOLAS REBELLO, ASSOCIATE PROFESSOR AND DEAN
(RETIRED), DEPARTMENT OF ENGLISH, ST. ALBERT COLLEGE,
ERNAKULAM, RESIDING NIAL DALE, 35/161(TMC) N.G.O
QIUARTERS WEST P.O, THRIKKAKARA 682 021
26 DR. GERORGE MATHEW
S/O. M.J MATHEW, ASSOCIATE PROFESSOR (RETIRED) DEPARTMENT
OF ZOOLOGY, ST. JOSEPH'S COLLEGE (AUTONOMOUS), DEVAGIRI,
CALICUT, RESIDING AT MATTATHIL HOUSE, BHAVANS ROAD,
CHEVAYUR P.O, CALICUT 673 017
27 ABY THOMAS
S/O. P.K THOMAS, ASSISTANT PROFESSOR (RETIRED),
DEPARTMENT OF ECONOMICS, MAR THOMAS COLLEGE, THIRUVALLA,
RESIDING AT PANDAKASALA, KAMPAMCODE, VAYAKKAL P.O,
VALAKOM, KOLLAM DISTRICT 691 532
28 DR. A SHERSHAH
S/O. AMANULLA,ASSOCIATE PROFESSOR (RETIRED) DEPARTMENT OF
PHYSICAL EDUCATION, TKM COLLEGE OF ARTS AND SCIENCE,
KOLLAM RESIDING AT HEMDALA, VATTAPALAMOODU,
SREENIVASAPURAM P.O, VARKALA 695 145
29 DR. DAVIS ANTONY MUNDASERY
S/O. ANTONY M.K, ASSOCIATE PROFESSOR AND HEAD OF
DEPARTMENT OF STATISTICS (RETIRED) CHRISHT COLLEGE
(AUTONOMOUS), IRINJALAKUDA, RESIDING AT MUNDASERY HOUSE,
PALAKKAL, PALIASERY P.O, THRISSUR 680 027
BY ADV.SRI.ARUN B. VARGHESE
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.12.2021 ALONG
WITH W.A.NO.916/2021 & CONNECTED CASES, THE COURT ON 15.12.2021 DELIVERED
THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 176 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1534 OF 2021
AGAINST THE JUDGMENT DATED 28.6.2021 IN WP(C).NO.12179/2021 OF HIGH
COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM- 695 033
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, DEPUTY
DIRECTORATE OF COLLEGIATE EDUCATION, ST. THOMAS SHOPPING
COMPLEX, CROSS JUNCTION, KOLLAM DISTRICT – 691 001.
4 THE ACCOUNTANT GENERAL (A & E), KERALA, M.G. ROAD,
THIRUVANANTHAPURAM – 695 039
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & RESPONDENTS 5 & 6 IN WPC:
1 MARY ALICE G.
AGED 59 YEARS, WIFE OF EDISON S., RETIRED ASSOCIATE
PROFESSOR IN ECONOMICS, ALL SAINTS COLLEGE,
THIRUVANANTHAPURAM – 695 007 (RESIDING AT VALIYAVEETTIL,
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 177 ::
T.C. NO.30/1415-2, CHURCH LANE P.O., PETTAH,
THIRUVANANTHAPURAM DISTRICT – 695 024.
2 THE MANAGER, ALL SAINTS COLLEGE,
THIRUVANANTHAPURAM – 695 007
3 THE PRINCIPAL, ALL SAINTS COLLEGE,
THIRUVANANTHAPURAM – 695 007
BY ADV.SRI.V.A.MUHAMMED
BY ADV.SRI.V.RAJASEKHARAN NAIR
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 178 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1565 OF 2021
AGAINST THE JUDGMENT DATED 29.6.2021 IN WP(C).NO.9073/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOTTAYAM - 686 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS & RESPONDENTS 4 TO 7 IN WPC:
1 DR. GEETHA P.
AGED 56 YEARS
W/O.RAJAGOPALAN NAIR, ASSOCIATE PROFESSOR OF CHEMISTRY,
DEVASWOM BOARD PAMBA COLLEGE, PARUMALA, RESIDING AT
MANGALATHETHU PUTHEN VEEDU, KUTTEMPEROOR P.O., MANNAR,
ALAPPUZHA, KERALA - 689 623.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 179 ::
2 DR.GIRIJA N.
AGED 56 YEARS
W/O.K.PRAKASH, ASSOCIATE PROFESSOR OF CHEMISTRY,
DEVASWOM BOARD PAMBA COLLEGE, PARUMALA, RESIDING AT
VAYULIL, ELANJIMEL P.O., CHENGANNUR, KERALA - 689 511.
3 THE MAHATMA GANDHI UNIVERSITY
REPRESENTED BY THE REGISTRAR, M.G.UNIVERSITY CAMPUS,
PRIYADARSINI HILLS, KOTTAYAM, KERALA - 686 560.
4 UNIVERSITY OF KERALA
REPRESENTED BY THE REGISTRAR, UNIVERSITY OF KERALA,
SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM, KERALA
- 695 034.
5 THE MANAGER
DEVASWOM BOARD COLLEGE, TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, KOWDIAR, THIRUVANANTHAPURAM - 695 003.
6 THE PRINCIPAL
DEVASWOM BOARD PAMBA COLLEGE, PARUMALA, PATHANAMTHITTA,
KERALA - 689 626.
BY ADV.SRI.BABU VARGHESE (SR)
BY ADV.SRI.C.V.ALEXANDER
BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA
BY SRI.SURIN GEORGE IPE, SC, M.G.UNIVERSITY
BY SRI.G.BIJU, SC, TRAVANCORE DEVASWOM BOARD
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 180 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1571 OF 2021
AGAINST THE JUDGMENT DATED 8.4.2021 IN WP(C).NO.19264/2016
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
VIKAS BHAVAN, PGM JUNCTION, THIRUVANANTHAPURAM-695 033.
3 THE DEPUTY DIRECTOR OF COLLEGE EDUCATION
KOTAYAM-686 001.
4 THE ACCOUNTANT GENERAL (A&E)
KERALA, THIRUVANANTHAPURAM-695 001.
5 THE PRINCIPAL SECRETARY TO GOVERNMENT
FINANCE (PENSION) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 181 ::
RESPONDENT/PETITIONER IN WPC:
ANNA CHANDY
AGED 57 YEARS
W/O. K.K.KURIAN, RETIRED ASSOCIATES PROFESSOR OF ZOLOGY,
BCM COLLEGE, KOTTAYAM, RESIDING AT MARIA BHAVAN,
KUMARANALLOOR P.O., KOTTAYAM-686 016.
BY SRI.BABU VARGHESE (SR)
BY ADV.SRI.C.V.ALEXANDER
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 182 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A NO.1575 OF 2021
AGAINST THE JUDGMENT DATED 8.4.2021 IN WP(C).NO.8921/2017
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1, 2, 3, 6 & 7 IN WPC:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT,HIGHER EDUCATION
DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN,PMG JUNCTION,THIRUVANANTHAPURAM-695 033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM-686 001.
4 THE ACCOUNTANT GENERAL,
OFFICE OF THE ACCOUNTANT GENERAL,
THIRUVANANTHAPURAM-695 001.
5 THE PRINCIPAL SECRETARY TO GOVERNMENT,
FINANCE (PENSION) DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 183 ::
RESPONDENT/PETITIONER IN WPC/RESPONDENTS 4, 5, 8, 9 AND 10 IN WPC:
1 K.M ABRAHAM,
AGED 57 YEARS
S/O.LATE P.M.MAMMEN,RETIRED ASSOCIATE PROFESSOR OF
HISTORY,CHRISTIAN COLLEGE,CHENGANNUR,RESIDING AT
CHEMPANAL BETHEL,KADAPRA P.O.,KUMBANAD,
PATHANAMTHITTA DISTRICT-689 547.
2 UNIVERSITY OF KERALA,
REPRESENTED BY THE REGISTRAR,SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM-695 034.
3 THE MAHATMA GANDHI UNIVERSITY,
REPRESENTED BY THE REGISTRAR,M.G.UNIVERSITY CAMPUS,
PRIYADARSINI HILLS ,KOTTAYAM-686 560.
4 THE MANAGER,
CHRISTAIN COLLEGE,CHENGANNUR-689 121.
5 THE MANAGER,
MAR THOMA COLLEGE, THIRUVALLA-689 111.
6 THE MANAGER,
ST.THOMAS COLLEGE,KOZHENCHERY-689 641.
BY ADV.SRI.BABU VARGHESE (SR.)
BY ADV.SRI.C.V.ALEXANDER
BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA
BY SRI.SURIN GEORGE IPE, SC, M.G.UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 184 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1576 OF 2021
AGAINST THE JUDGMENT DATED 1.10.2021 IN WP(C).NO.19655/2021
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN WPC:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
3 THE PRINCIPAL SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
4 THE DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM, PIN - 695 004.
5 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
KOZHIKODE DISTRICT, PIN - 673 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 185 ::
RESPONDENTS/PETITIONER IN WPC:
BHASKARAN CHALIL
AGED 59 YEARS
S/O.CHANDU C.(LATE), RETIRED HEAD ACCOUNTANT, PAYYANNUR
COLLEGE, PAYYANNUR, KANNUR DISTRICT, PIN - 670 307,
RESIDING AT CHALIL HOUSE, MULLIKODE, KUNHIMANGALAM P.O.,
KANNUR DISTRICT, PIN - 670 309.
BY ADV.SRI.MURALI PALLATH
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 186 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 15
TH
DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943
W.A.NO.1600 OF 2021
AGAINST THE JUDGMENT DATED 30.7.2021 IN WP(C).NO.11563/2021
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS 1 – 4 IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF COLLEGIATE EDUCATION
6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695 033.
3 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
VAYASKARAKUNNU, NEAR FIRE STATION, KOTTAYAM-686 001.
4 THE ACCOUNTANT GENERAL (A&E)
KERALA OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A&E)
AUDIT BHAVAN, M.G.ROAD, THIRUVANANTHAPURAM-695 001.
BY SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
BY SRI.A.J.VARGHESE, SR. GOVERNMENT PLEADER
RESPONDENT/PETITIONER & RESPONDENT 5 IN WPC:
1 SREE USHA N
AGED 61 YEARS
ASSISTANT PROFESSOR (RETD), ST. THOMAS COLLEGE, RANNI,
RESIDING AT PUTHENPURAYIL HOUSE, PUTHENKAVU P.O.,
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 187 ::
ANGADIKKAL, CHENGANNUR, PATHANAMTHITTA-689 123.
2 THE PRINCIPAL
ST. THOMAS COLLEGE, RANNI, PAZHAVANMGADI P.O., RANNI,
PATHANAMTHITTA-689 673.
BY ADV.SRI.S.MUHAMMED HANEEFF
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.12.2021 ALONG WITH W.A.NO.916/2021 & CONNECTED CASES, THE
COURT ON 15.12.2021 DELIVERED THE FOLLOWING:
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 188 ::
'C.R.'
J U D G M E N T
A.K. Jayasankaran Nambiar, J.
The State of Kerala is the appellant in all these appeals,
aggrieved by the common judgment dated 18.03.2021 of the learned
single judge in W.P(C) No.1033/2020 and connected cases and the
subsequent judgments of the learned single judge following the
former judgment. The short issue that was adjudicated by the learned
single judge was the validity of an amendment effected to Rule 14E
(b) of Part III Kerala Service Rules [KSR], to the extent it stipulated
that only regular service rendered by teachers in private aided
colleges in the State, prior to the regular service rendered by them in
the aided/government colleges from where they superannuated,
would be reckoned for the purposes of computation of their
pensionary benefits. The brief facts necessary for disposal of these
writ appeals are as follows:
The writ petitioners were all persons who had rendered service
in leave vacancies in various private aided colleges in the State, prior
to commencing regular service in the establishment from which they
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 189 ::
subsequently retired on superannuation. In their writ petitions, they
were aggrieved by the stand of the respective authorities of the State
government, based on the amendments effected to Rule 14E (b) of
Part III KSR in 2009, that they could not reckon the prior service
rendered by them in leave vacancies in private aided colleges in the
state, for the purposes of computing their pensionary benefits. The
writ petitioners pointed out that while the erstwhile provisions of Part
III KSR, that was made applicable to them through the relevant
provisions of the University statutes that governed their conditions of
service and pensionary benefits, clearly provided for reckoning their
regular service in the establishment from which they retired on
superannuation, for the purposes of pensionary benefits, various
government orders issued by the State Government from time to time
had permitted the addition of prior service rendered in aided private
colleges in the State, to the former, for the purposes of determining
their entitlement to pensionary benefits. They contended, therefore,
that the impugned amendment that was effected in 2009, purportedly
to provide a statutory footing to the executive orders aforementioned,
ran counter to the said objective and was ultra vires the Kerala
Service Rules framed by the State Government pursuant to the power
granted under Article 309 of the Constitution.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 190 ::
2. Through the counter affidavits filed on behalf of the State
government in the writ petitions, it was pointed out that the
impugned amendment to Rule 14E (b) of Part III KSR was effected so
as to give a statutory basis to the Government Orders that had earlier
held the field and, in that sense, there was no substantial change
effected to the conditions of service of the teachers concerned.
Reference has been made to the earlier and subsequent Government
orders issued in this connection and also to the judgment of a Division
Bench of this Court in Shameer Ali v. Deputy Director of
Collegiate Education – [2018 (3) KLT 925], wherein this Court
had held that while aided school service put in by government college
employees prior to their entry in government service had to be
reckoned for the purposes of pensionary benefits, it would
nevertheless be subject to the six specific conditions mentioned in
Rule 14E of Part III KSR.
3. The learned single judge who considered the issue found
that the impugned amendment, to the extent it included the word
‘regular’ to qualify the prior service rendered by teachers in aided
colleges, prior to their service in the aided college from which they
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 191 ::
retired on superannuation, for the purposes of pensionary benefits,
went against the stated objective of the amendment that it only gave
effect to the executive orders that held the field till then. The learned
judge found that the earlier government orders had not qualified the
service that was eligible for being counted for pensionary purposes
and hence the service could not have been qualified while continuing
the said benefit through a statutory provision. The learned judge also
relied on the provisions of Rule 20 of Part III KSR, and the proviso
thereto, to hold that past service put in by government employees and
aided school/college teachers in Panchayath/Municipal common
service and Universities prior to their entry in State Government
service or Aided School/College service had to be reckoned as
qualifying service for pensionary benefits and hence there could not
be a different yardstick stipulated under Rule 14E (b) of Part III KSR.
The writ petitions were therefore allowed by striking down the
expression ‘regular’ in clause (i) of clause (b) of Rule 14E, Part III
KSR and its applicability with effect from 30.07.1979. It was held that
the amended provision would apply only prospectively from
28.08.2009 as was done in the case of a similar amendment brought
about in Rule 14E (a) by the notification dated 10.08.2018.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 192 ::
4. We have heard the learned Advocate General Sri.
Gopalakrishna Kurup, duly assisted by the learned senior Government
Pleader Sri. A.J.Varghese on behalf of the appellants in these writ
appeals, Sri. P.C. Sasidharan, the learned Standing counsel for the
Calicut University, Sri.Thomas Abraham, the learned Standing counsel
for the Kerala University, Sri.Surin George Ipe, the learned Standing
counsel for the M.G. University, Adv. Sri.M.S.Radhakrishnan Nair, Adv.
Sri.Siji Antony, Adv. Sri.K.M. Kurian, Adv. Smt.Vineetha Susan
Thomas, Adv. Sri.B.Mohanlal, Adv. Sri.S.Harikrishnan, Adv. Sri.Baby
Issac Illickal, Adv. Sri.M.M.Monaye, Adv. Sri.Benoy Thomas, Adv.
Sri.S.Muhammed Haneeff, Sri. Babu Varghese, the learned senior
counsel duly assisted by Adv. Sri.C.V.Alexander, Adv. Sri.A.K.Alex, Adv.
Sri.Arun B. Varghese, Adv. Sri.V.A.Muhammed and Adv. Sri.Murali
Pallath for the respondents in these writ appeals.
5. On a consideration of the rival submissions, we find that it is
not in dispute in these appeals that the writ petitioners were
essentially aggrieved by the non-inclusion of their prior service
rendered in leave vacancies in private aided colleges, prior to their
entry into regular service in either the same or different
aided/government colleges from where they retired on
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 193 ::
superannuation, in the service period that qualified for the grant of
pensionary benefits in terms of Part III KSR. Their challenge to the
amendment effected to Rule 14E (b) Part III KSR was premised on the
assumption that the said provision, which dealt with reckoning of past
service for pensionary benefits, took in even service that was
rendered in leave vacancies. It was therefore that they pointed to the
government orders that earlier held the field, and contended that the
amendment to the KSR, that was purportedly effected to provide a
statutory basis for the benefits intended for them, frustrated that
intention by qualifying the service as ‘regular’ service and further,
depriving them of accrued/vested rights through a retrospectivity
accorded to the amendment. We might point out at the very outset
that we find this assumption to be erroneous, and that a challenge to
the statutory provisions could not have been maintained at the
instance of the writ petitioners.
Rule 14E(b) of Part III KSR reads as follows:
“14E.(a) xxxxxxxxxxxxx xxxxxxxxxxxxxx xxxxxxxxxxx
(b) Aided private college service, both teaching and
non-teaching, of Government employees prior to their entry in
Government service shall qualify for pensionary benefits,
subject to the following conditions, namely:-
(i) The actual period of regular full time service
rendered from the date of actual introduction of Direct Payment
System in the aided private college shall be counted.
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 194 ::
(ii) Service rendered prior to the introduction of Direct
Payment System in any private college shall be counted only for
the period of those incumbents who have been paid salary
under grant-in-aid scheme introduced with effect from 1965.
(iii) In cases of resignation of the appointment in private
college service for the purpose of taking up appointment in
Government, break, if any, between the private college service
and the Government service shall not exceed the joining time
admissible under the service rules, plus public holidays. Service
prior to resignation for other purposes shall not be counted.
(iv) The Government contribution if any, to their
Provident Fund Account in respect of their aided private college
service shall be refunded to Government.
(v) The Management's share of contribution if any in
Provident Fund Account in respect of aided private college staff
shall be credited to Government. In such cases, a certificate in
the following form shall be recorded in the Service Book by the
Head of Institution in which the incumbent had worked duly
countersigned by the Head of the Department.
“Certified that the Governments'/Managements' share of
contribution with interest thereon which should otherwise have
gone to the employee has not been/shall not be paid to him/her
but has been/shall be credited to Government.”
The certificate regarding the crediting of Managers'
contribution is not necessary when contributions are to be paid
back to the Management under rules.
(vi) For counting the aided private college service, a
certificate in the following form shall be recorded in the Service
Book by the Head of the Institution in which the incumbent had
worked duly countersigned by the Head of the Department.
“Service has been verified with reference to the initial
records such as attendance registers, acquittance rolls, pay
bills etc., and is qualifying for pension.”
6. Prior to the introduction of Rule 14E (b) in Part III KSR, the
provisions for inclusion of prior aided college service for pensionary
benefits were to be found in various Government orders issued from
time to time. Vide G.O.(Ms.)No.191/77/H.Edn dated 05.12.1977,
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 195 ::
private college service of government college teachers was permitted
to be counted for retirement benefits subject to the conditions
specified therein. G.O.(P)No.670/79/Fin. dated 30.07.1979 extended
the said benefit to government employees other than government
college teachers. Later, by G.O.(P)No.319/85/Fin. dated 05.06.1985,
prior government service of private college teaching/non-teaching
staff was permitted to be counted for pension. Thereafter, through
G.O.(P)No.543/89/Fin. dated 20.11.1989, the government permitted
provisional service, with or without break, to be reckoned as
qualifying service for pension. G.O.(P)No.540/94/Fin. dated
30.09.1994, although issued in the context of reckoning the
provisional service that would count for the purposes of increment,
gives a clear indication that the provisional service envisaged in the
government orders is one rendered in terms of Rule 9 (a) (i) of Part II
Kerala State & Subordinate Service Rules [KS&SSR]. What is
significant, however, is that the various government orders issued in
the context of defining the service, other than regular service, that
would qualify for pensionary benefits, did not at any point in time
include service rendered in leave vacancies. Further, through G.O.
(P)No.3116/98/Fin. dated 15.12.1998, the benefit of reckoning
provisional service for pensionary benefits was cancelled with effect
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 196 ::
from 01.10.1994 with the condition that past cases would not be re-
opened. Through G.O.(P) No.2357/99/Fin. dated 25.11.1999, it was
clarified that provisional service that counted for increment till
30.09.1994 would also be reckoned for pension irrespective of dates
of retirement after 20.11.1989 and that provisional service after
01.10.1994 would not be reckoned as qualifying service for pension. It
was also clarified that cases of retirement from service during the
period from 01.10.1994 to 15.12.1998, and pensionary claims already
sanctioned would not be re-opened.
7. A mere perusal of the various government orders referred
above would clearly indicate that the service that was once
considered for inclusion in the qualifying service for pension was the
provisional service envisaged under Rule 9 (a) (i) of the KS&SSR.
Although such provisional service, that is rendered against a post that
the incumbent holds temporarily, on account of his not being eligible
to occupy the sanctioned post on regular basis, would not ordinarily
qualify for the grant of pensionary benefits, it is within the discretion
of the Government to include such service for pensionary benefits. In
other words, the extension of pensionary benefits to a category of
persons who would otherwise not be entitled to pension as per the
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 197 ::
rules is within the discretion of the government. While it may be true
that the government chose to include provisional service rendered
against sanctioned posts till regular hands were appointed, in the
qualifying service for pension, it does not follow that the government
must, on the principles of equality, extend the same benefit to service
rendered in a leave vacancy especially when the lien to the post, even
during the leave period, is held by a person other than the writ
petitioners herein.
8. In the case of provisional service rendered against a
sanctioned post, the incumbent to the post obtains a limited lien to
the post, co-terminus with his engagement on provisional basis. As
against this, the distinguishing feature of a service rendered in a
leave vacancy is the fact that the lien to the post is all along held by
another person, in whose absence from the place of work, the
incumbent gets an opportunity to work in the post. The scheme under
the KSR, read with the Government Orders issued from time to time,
clearly indicates that it is the occupancy of a post together with a lien
thereto – either limited or absolute – that entitles the lien holder to
the pensionary benefits attached to that post. The person appointed in
a leave vacancy merely officiates or occupies that post till the original
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 198 ::
incumbent returns after leave and, while doing so, he does not obtain
any lien to the post.
9. When the issue is considered in the light of the above
discussion, it becomes apparent that even in the absence of the word
‘regular’ that qualified the service that was included for the purposes
of pensionary benefits in Rule 14E (b), the service envisaged
thereunder was only such provisional or other service that conferred
a lien to the post on the employee concerned. The claim of the writ
petitioners being in respect of service rendered in leave vacancies,
they were not in any way entitled to the beneficial provisions of either
the government orders referred above, or to the provisions of Rule
14E (b) and, in that sense, they never obtained any vested right to
count their service in leave vacancies for the pensionary purposes. As
observed in a recent judgment of the Supreme Court in Manish
Kumar v. Union of India – [(2021) 5 SCC 1], rights are ‘vested’
when the right to enjoyment, present or prospective, has become the
property of some particular person or persons as present interest. A
mere expectancy of future benefits, or contingent interest in property
founded on anticipated continuance of existing laws, does not
constitute vested rights. A right vests when all the facts have
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 199 ::
occurred which must by law occur in order for the person in question
to have the right. In the instant case, the writ petitioners could not
point to any provision, either in the government orders or under the
statutory rules, that conferred on them a right to include service
rendered in leave vacancies in the qualifying service reckoned for
pensionary benefits. A challenge to the vires of an amendment to the
Rule 14E(b) of Part III KSR which in no way affect them, could not
have been maintained at their instance.
10. After the hearing in these appeals was concluded, the
learned counsel for the respondents/writ petitioners in W.A.Nos.
1237/2021, 1280/2021 and 1272/2021 brought to our notice a
judgment dated 01.12.2021 of the Supreme Court in Dr. G.
Sadasivan Nair v. Cochin University of Science & Technology &
Ors – [CA No.6994/202 1 ] to support his argument for inclusion of
service rendered in leave vacancies in the qualifying service for
pension. On a reading of the said judgment, however, we find that the
issue considered by the Supreme Court was whether the benefit of
reckoning the service as an advocate, prior to joining university
service, could be denied to a person based on an amendment to the
statutory rule that was brought in subsequent to his joining the
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 200 ::
university. The court took note of the fact that the university had
granted the benefit to another employee who had joined the
university prior to the amendment and hence there was no
justification in denying the same benefit to the appellant before it. We
do not see how the said judgment can come to the aid of the
respondents herein more so when they have not been able to refer us
to any provision in law whereby their service in leave vacancies can
be counted for pensionary benefits. There is also no reference to any
such provision in the argument notes that were submitted to us on
behalf of the learned senior counsel Sri. Babu Varghese, who
appeared on behalf of the respondent writ petitioners in
W.A.No.1575/2021. Further, we note that in the said Writ Appeal and
in W.A.Nos.1230/2021 and 1565/2021 the vacancy in which the
services were rendered includes deputation vacancy which in the
context of the lien held is conceptually the same as a leave vacancy
and accordingly the same principle as above would apply to find
against the writ petitioners therein.
11. While the above discussion would be sufficient to repel the
challenge of the writ petitioners, it is also significant that none of the
writ petitioners produced material to suggest that they had complied
2021/KER/52788
W.A.Nos.916, 978, 1082, 1083, 1087, 1090, 1092, 1094, 1095, 1110, 1111, 1112, 1113, 1119, 1120, 1121,
1124, 1125, 1128, 1132, 1133, 1135, 1137, 1138, 1139, 1142, 1157, 1159, 1162, 1170, 1171, 1172, 1186,
1187, 1195, 1198, 1199, 1200, 1201, 1211, 1212, 1213, 1222, 1230, 1237, 1245, 1247, 1255, 1257, 1260,
1261, 1269, 1272, 1278, 1279, 1280, 1285, 1298, 1300, 1313, 1316, 1329, 1331, 1338, 1352, 1353, 1362,
1364, 1366, 1369, 1370, 1380, 1385, 1390, 1400, 1410, 1429, 1430, 1436, 1452, 1456, 1460, 1468, 1469,
1472, 1478, 1497, 1534, 1565, 1571, 1575, 1576 & 1600 OF 2021
:: 201 ::
with the conditions stipulated in Rule 14E (b) for the grant of benefits
thereunder, even assuming that they qualified for the receipt of such
benefits. Compliance with the said conditions is a pre-condition for
obtaining the benefits under the Rule, as held by the division bench
decision of this court in Shameer Ali (supra).
In the result, we find ourselves unable to uphold the impugned
judgment of the learned single judge. The writ appeals are therefore
allowed by setting aside the impugned judgments of the learned
single judge and dismissing the writ petitions.
Sd/-
A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE
prp
2021/KER/52788
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