AI Structured Summary
Not yet generated for this judgment
Judgment
Anil K. Narendran, J.
The petitioners, who are applicants 1, 4, 5, 6, 9, 10, 11 and 12 in O.A.No.1212 of 2024 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram, have filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order to set aside Ext.P1 order dated 18.06.2025 of the Tribunal in that original application, which was one filed by them, along with respondents 14 to 18 herein, invoking the provisions under Section 19 of the Administrative Tribunals Act, 1985, seeking an order to set aside the rejection of their candidature to the post of Dairy Farm Instructor in Kerala Dairy Development Department, based on Annexures A15 to A26(a) profiles; an order directing respondents 1 and 2, i.e., the Kerala Public Service Commission and its Secretary, to include them in Annexure A14 short list and also in the ranked list for Dairy Farm Instructor in Kerala Dairy Development Department; a declaration that the applicants are fully qualified, as on 31.01.2023, for submitting application to the post of Dairy Farm Instructor in Kerala Dairy Development Department, as notified in Annexure A1 notification dated 31.12.2022 (category No.691/2022); an order directing the 1st respondent Public Service Commission to include the applicants in Annexure A65 ranked list for appointment to the post of Dairy Farm Instructor in Kerala Dairy Development Department, which was brought into force with effect from 05.12.2024; and an order directing the 1st respondent Public Service Commission to issue advice to the applicants in accordance with their rank in Annexure A65 ranked list. The relief sought for in O.A.No.1212 of 2024 in respect of Annexure A65 ranked list were sought by way of an amendment, since the said ranked list was published by the Public Service Commission during the pendency of that original application.
Before the Tribunal, respondents 1 and 2 filed Ext.P6 reply statement on 23.10.2024, opposing the reliefs sought in O.A.No.1212 of 2024. Certain candidates, who are included in Annexure A65 ranked list, got themselves impleaded as additional respondents 3 to 12. They filed Ext.P7 reply statement dated 02.03.2025 in O.A.No.1212 of 2024, opposing the reliefs sought for, producing therewith Annexures R3(a) to R3(h) documents. The said reply statement was followed by Ext.P8 reply statement dated 27.02.2025 filed by the additional 13th respondent.
After considering the pleadings and materials on record, the Tribunal, by Ext.P1 order dated 18.06.2025, dismissed O.A.No.1212 of 2024, for the reasons stated therein. Paragraphs 8 to 12 of Ext.P1 order read thus;
“8.The applicants have produced various documents to show that they were qualified as on the last date fixed for receipt of applications, viz., 01.02.2023. But the documents they produced, in order to establish the same are provisional certificates, which only say that the applicants passed all the professional examinations and successfully completed the course work in January, 2023. At the same time, Annexures A51 to 62(a) would show that the date of Result Notification is 02.02.2023.
9.Though the additional 13th respondent filed a reply statement stating that the provisional certificates would show that the applicants procured their qualification in January 2023 itself, nothing is stated regarding the date on which the Result Notification was published. But at the same time, it is stated that the date shown as ‘02.02.2023’ in Annexures A51 to A62(a) is only the time period taken for internal processing of results and does not indicate the date of procurement of qualification. That would show that the results were published only on 02.02.2023. Annexures A51 to A62(a)-Transcript of Record of Work, issued by the Director, do not show that the results of the examinations were published on or before 01.02.2023. At the same time those documents would show that the date of result notification is 02.02.2023.
10.Moreover, there is no explanation for the applicants to the averments in the reply statement of additional respondents 3 to 12 that the viva-voce examination was conducted for the applicants only on 28.01.2023 and the results were published on 02.02.2023. Apart from all these, Annexure R3(f) is the notification issued by the Director, KVASU, which shows that the result was published only on 02.02.2023.
11.All these materials would indicate that the applicants were qualified only on 02.02.2023. The materials produced by the applicants do not indicate that the result was published on 01.02.2023. It is settled law that whenever a qualification like Degree or Diploma or the like are prescribed as the qualification for a post, the results of the examination in that course ought to have been published as on the last date fixed for receipt of application. As held by the Apex Court in the judgment in Charles K. Scaria v. Dr. C. Mathew [(1980) 2 SCC 752] a candidate can be said to have acquired a Degree only when the results are officially made known. He should have not only completed the course before the last date fixed for receipt of application; but the results of the examination should also have been published before that date. In the present case it is seen that the results of the applicants were published only on 02.02.2023, after the last date fixed for application was over. Therefore, the action of the PSC in rejecting their applications cannot be said to be illegal.
12.The original application fails and it is dismissed accordingly.”
Challenging Ext.P1 order dated 18.06.2025 of the Tribunal in O.A.No.1212 of 2024, the petitioners-applicants are before this Court in this original petition.
On 09.10.2025, when this original petition came up for admission, this Court passed an interim order to the effect that any appointment made to the post of Dairy Farm Instructor in the Kerala Dairy Development Department, from Annexure A65 ranked list, will be subject to the outcome of this original petition.
Heard arguments of the learned counsel for the petitioners-applicants, the learned Standing Counsel for Kerala Public Service Commission for respondents 1 and 2 and also the learned counsel for respondents 3 to 5, 10 and 11.
The learned counsel for the petitioners-applicants would contend that Ext.P1 order dated 18.06.2025 of the Tribunal in O.A.No.1212 of 2024 is one passed without adverting to the legal and factual contentions raised by the applicants. The reasoning of the Tribunal in Ext.P1 order is perverse and patently illegal, which warrants interference in this original petition. Placing reliance on Annexures A39 to Annexure A50(a) certificates issued to the applicants by the Director of Academics and Research, Kerala Veterinary and Animal Sciences University, the learned counsel for the petitioners would contend that as on the last date prescribed in Annexure A1 notification, i.e., 01.02.2023, the applicants possessed the required qualification, since it is stated in the said certificates that they were qualified to receive the Degree of B.Tech (Dairy Technology) on 28.01.2023, with an overall grade point average stated therein.
In support of the aforesaid contention, the learned counsel for the petitioners-applicants would point out the stand taken by the additional 13th respondent Kerala Veterinary and Animal Sciences University in paragraphs 4 and 5 of Ext.P8 reply statement dated 27.02.2025 filed in O.A.No.1212 of 2024, which reads thus;
“4.It is submitted that the applicants completed their course B.Tech (Dairy Technology) from September 2018 to January 2023 and procured a provisional degree certificate on the dates as seen in Annexures A27 to A38 (a). The provisional certificate affirms that the petitioners have procured their qualification as early as January 2023.
5.In fact, the date shown as 02.02.2023 in Annexures A51 to Annexure A62(a) under 'Result Notification no. and date' is only the time period taken for internal processing of results and does not indicate the date of procurement of qualification. The same Annexures A51 to 62(a) would show that Month and year of completion of the programme is 'January 2023'.
The learned counsel for the petitioners would also place reliance on Ext.P9 judgment of a Division Bench of the Madras High Court in K. Pandiyan v. The Director of Elementary Education, Chennai and others [2022 SCC OnLine Mad 4371].
On the other hand, the learned Standing Counsel for the Kerala Public Service Commission would place reliance on the result notification number and date mentioned in Annexures A51 to A62(a) transcript of the record of work issued to the applicants by the Director of Academics and Research, Kerala Veterinary and Animal Sciences University dated 25.03.2023, wherein it is stated that the result was published on 02.02.2023, vide notification No.KVASU/DAR/ACAD/E2/30983/2019. The learned Standing Counsel has also placed reliance on Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 31.12.2022, inviting applications for the post of Dairy Farm Instructor in the Kerala Dairy Development Department (Category No.691/2022). The learned Standing Counsel has also pointed out the stand taken by the Public Service Commission in Ext.P6 reply statement filed on 23.10.2024 in O.A.No.1212 of 2024, on behalf of respondents 1 and 2.
The issue that requires consideration in this original petition is as to whether any interference is warranted on Ext.P1 order dated 18.06.2025 of the Tribunal in O.A.No.1212 of 2024, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.
Article 227 of the Constitution of India deals with power of superintendence over all courts by the High Court. Under clause (1) of Article 227 of the Constitution, every High Court shall have superintendence over all courts and tribunals throughout the territories in relation to which it exercises jurisdiction.
In Shalini Shyam Shetty v. Rajendra Shankar Patil [(2010) 8 SCC 329] the Apex Court, while analysing the scope and ambit of the power of superintendence under Article 227 of the Constitution, held that the object of superintendence, both administrative and judicial, is to maintain efficiency, smooth and orderly functioning of the entire machinery of justice in such a way as it does not bring it into any disrepute. The power of interference under Article 227 is to be kept to the minimum to ensure that the wheel of justice does not come to a halt and the fountain of justice remains pure and unpolluted in order to maintain public confidence in the functioning of the tribunals and courts subordinate to the High Court.
In Jai Singh v. Municipal Corporation of Delhi [(2010) 9 SCC 385], while considering the nature and scope of the powers under Article 227 of the Constitution of India, the Apex Court held that, undoubtedly the High Court, under Article 227 of the Constitution, has the jurisdiction to ensure that all subordinate courts, as well as statutory or quasi-judicial tribunals exercise the powers vested in them, within the bounds of their authority. The High Court has the power and the jurisdiction to ensure that they act in accordance with the well established principles of law. The exercise of jurisdiction must be within the well recognised constraints. It cannot be exercised like a 'bull in a china shop', to correct all errors of the judgment of a court or tribunal, acting within the limits of its jurisdiction. This correctional jurisdiction can be exercised in cases where orders have been passed in grave dereliction of duty or in flagrant abuse of fundamental principles of law or justice.
In K.V.S. Ram v. Bangalore Metropolitan Transport Corporation [(2015) 12 SCC 39] the Apex Court held that, in exercise of the power of superintendence under Article 227 of the Constitution of India, the High Court can interfere with the order of the court or tribunal only when there has been a patent perversity in the orders of the tribunal and courts subordinate to it or where there has been gross and manifest failure of justice or the basic principles of natural justice have been flouted.
In Sobhana Nair K.N. v. Shaji S.G. Nair [2016 (1) KHC 1] a Division Bench of this Court held that, the law is well settled by a catena of decisions of the Apex Court that in proceedings under Article 227 of the Constitution of India, this Court cannot sit in appeal over the findings recorded by the lower court or tribunal and the jurisdiction of this Court is only supervisory in nature and not that of an appellate court. Therefore, no interference under Article 227 of the Constitution is called for, unless this Court finds that the lower court or tribunal has committed manifest error, or the reasoning is palpably perverse or patently unreasonable, or the decision of the lower court or tribunal is in direct conflict with settled principles of law.
In view of the law laid down in the decisions referred to supra, the High Court in exercise of its supervisory jurisdiction under Article 227 of the Constitution of India cannot sit in appeal over the findings recorded by the Administrative Tribunal. The supervisory jurisdiction cannot be exercised to correct all errors in the order of the Administrative Tribunal, acting within the limits of its jurisdiction. The correctional jurisdiction under Article 227 can be exercised only in a case where the order of the Administrative Tribunal has been passed in grave dereliction of duty or in flagrant abuse of fundamental principles of law or justice. Therefore, no interference under Article 227 is called for, unless the High Court finds that the Administrative Tribunal has committed a manifest error, or the reasoning is palpably perverse or patently unreasonable, or the decision of the Tribunal is in direct conflict with settled principles of law or where there has been gross and manifest failure of justice or the basic principles of natural justice have been flouted.
The issue raised in this original petition centres around Annexure A1 notification dated 31.12.2022 issued by the Kerala Public Service Commission inviting online applications from qualified candidates for appointment to the post of Dairy Farm Instructor in Kerala Dairy Development Department (Category No.691/2022). The last date for submission of online application in Annexure A1 notification was 01.02.2023. The qualification prescribed in Annexure A1 notification reads thus;
“Qualifications: Graduation with either Mathematics or Biology as one of the optional subjects for the Pre-Degree course
Note:1. Training:- Every candidate selected for appointment as Dairy Farm Instructor shall undergo eight months training before they are appointed regularly. The training shall be imparted by the Dairy Development Department. They shall be paid the minimum of the basic pay of Dairy Farm Instructor per mensum as consolidated allowance during the period of training. The period of training shall not be counted for probation and increment.
2.Rule l0 a (ii) of part II of KS&SSR is applicable.
3.In addition to the qualifications prescribed in the notification, the qualifications recognized by executive orders, or standing orders of Government as equivalent to a qualification specified for a post, in the Special Rules and such of those qualifications which pre-suppose the acquisition of the lower qualification prescribed for the post, shall also be sufficient for the post. The copy of the Government orders declaring equivalent/higher qualifications shall be produced as and when required by the Commission.
Probation: Every person appointed to the post shall from the date on which he/she joins duty be on probation for a total period of two years on duty within a continuous period of three years.”
In view of Clause 9 of Annexure A1 notification, which deals with last date for receipt of applications, online applications can be submitted till 01.02.2023 (Wednesday) up to 12 midnight. In Annexure A1 notification, after Clause 11, it is stated that for details including photo, ID card, etc. the candidates have to refer the general conditions given in Part II of the Gazette Notification.
Pursuant to Annexure A1 notification, the applicants submitted online applications, and they were issued with Annexures A2 to A13(a) admission tickets (provisional) by the Public Service Commission for the objective type (OMR valuation) test, which was held on 16.12.2023. After the conduct of OMR test, Annexure A14 short list containing the register number of candidates, who were found provisionally eligible to be called for interview, subject to verification of original documents, for appointment to the post of Dairy Farm Instructor in the Kerala Dairy Development Department was published on 09.07.2024. In the process of document verification, the applications made by the petitioners-applicants were rejected, as evidenced by Annexures A15 to A26(a), on the ground that they do not possess the required qualification as on the last date for submission of applications prescribed in Annexure A1 notification.
The documents marked as Annexures A27 to A38(a) are provisional certificates dated 14.02.2023 and 22.02.2023 issued by the additional 13th respondent Kerala Veterinary and Animal Sciences University, wherein it is certified that the applicants have passed all the professional examinations of B.Tech (Dairy Technology) programme and has successfully completed the course work in January 2023. In Annexures A39 to A50(a) certificates dated 25.05.2024 and 28.02.2024, it is certified that the applicants were students of the College of Dairy Science and Technology, Thiruvananthapuram, a constituent college of the Kerala Veterinary and Animal Sciences University, during the period from September, 2018 to January, 2023, who are qualified to receive the degree of B. Tech. (Dairy Technology) on 28.01.2023 with an overall grade point average, as stated therein.
Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 31.12.2022, inviting applications for the post of Dairy Farm Instructor in the Kerala Dairy Development Department (Category No.691/ 2022), reads thus;
“17.Qualifications prescribed, including experience, for a post shall be one acquired by the candidate on or before the last date fixed for receipt of applications for that particular post. The date for determining whether a candidate does possess a particular qualification including experience shall be the last date fixed for receipt of application. Candidates possessing qualifications equivalent to those prescribed for a post shall produce, in addition to the documents referred to in Para 13(b), sufficient proof obtained from a University or any other competent authority to the effect that the qualifications possessed by him/her are recognised as equivalent to those prescribed for the post. The application of those who failed to produce the proof regarding the equivalency of the qualification possessed by them with that prescribed in the notification, as and when required by the Commission, will be rejected. In the case of the examination conducted by the University or any other competent authority, the candidates will be deemed to have passed the examination only with effect from the date of official publication of the results of the examination by the University or the concerned authority. Note:- The prescribed educational qualifications claimed by the candidates shall be deemed to be acquired by them only on the date in which the final result of the course has been declared by the University/Board concerned. If the fact regarding the acquirement of the prescribed educational qualification by a candidate on or before the last date for submission of application of a post is not clear from the certificate or mark lists concerned, he/she has to produce a certificate showing the date of publication of result of that qualification from the University/Board concerned, as and when required by the Commission.” (underline supplied)
In view of Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 31.12.2022, the qualifications prescribed, including experience, for a post shall be one acquired by the candidate on or before the last date fixed for receipt of applications for that particular post. The date for determining whether a candidate does possess a particular qualification including experience shall be the last date fixed for receipt of application. In the case of the examination conducted by the University or any other competent authority, the candidates will be deemed to have passed the examination only with effect from the date of official publication of the results of the examination by the University or the concerned authority. As per the Note to Condition No.17, if the fact regarding the acquirement of the prescribed educational qualification by a candidate on or before the last date for submission of application of a post is not clear from the certificate or mark lists concerned, he/she has to produce a certificate showing the date of publication of result of that qualification from the University/Board concerned, as and when required by the Commission.
The document marked as Annexure A65 is the ranked list published by the Public Service Commission for the post of Dairy Farm Instructor in the Kerala Dairy Development Department, which was brought into force with effect from 05.12.2024, in which the name of the applicants finds no place. Relying on the materials placed on record in the original application, the contention of the petitioners-applicants is that they acquired the prescribed educational qualification in Annexure A1 notification as on 28.01.2023 and as such, the action of respondents 1 and 2 in rejecting their candidature on the ground that they are not having the prescribed educational qualification as on the last date of submission of application in Annexure A1 notification, i.e., 01.02.2023, is per se arbitrary and illegal.
As already noticed hereinbefore, in Annexures A51 to A62(a) transcript of the record of works in B.Tech. (Dairy Technology) programme issued to the applicants, the month and year of completion of programme is stated as January 2023. However, the result notification number and date mentioned in the said documents are KVASU/DAR/ACAD/E2/30983/2019 and 02.02.2023 respectively. Therefore, in view of Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 30.12.2022, the petitioners-applicants do not possess the prescribed qualification for appointment as Dairy Farm Instructor in the Kerala Dairy Development Corporation, on or before the last date prescribed in that notification for the receipt of applications, i.e., 01.02.2023.
When the fact regarding the acquirement of the prescribed educational qualification by the applicants on or before the last date for submission of applications pursuant to Annexure A1 notification is clear from Annexures A51 to A62(a) transcript of the record of work in B.Tech. (Dairy Technology) programme issued by the Director of Academics and Research, Kerala Veterinary and Animal Sciences University, no reliance can be placed on Annexures A27 to A38(a) provisional certificates issued by the additional 13th respondent Kerala Veterinary and Animal Sciences University, wherein it is certified that the applicants have passed all the professional examinations of B.Tech. (Dairy Technology) programme and have successfully completed the course work in January 2023; or Annexures A39 to A50(a) certificates, wherein it is certified that the applicants are qualified to receive the degree of B.Tech (Dairy Technology) on 28.01.2023. The provisions contained in the Note to Condition No.17 of the General Conditions in Part II, which form part of Annexure A1 notification, which provide for production of a certificate showing the date of publication of the result of the qualification acquired from the University/Board concerned, as and when required by the Commission, is applicable only in a case in which the fact regarding the acquirement of the prescribed educational qualification by a candidate on or before the last date for submission of application of a post is not clear from the certificate or mark list concerned. In the instant case, the said fact is evident from Annexures A51 to A62(a) transcript of the record of work issued to the applicants by the Director of Academics and Research, Kerala Veterinary and Animal Sciences University, wherein it is stated that the result was published on 02.02.2023, vide notification No.KVASU/DAR/ACAD/E2/30983/2019.
Placing reliance on Ext.P9 decision of a Division Bench of the Madras High Court in K. Pandiyan [2022 SCC OnLine Mad 4371], the learned counsel for the petitioners-applicants would contend that, once the results are declared, the date of obtaining the qualification would be the last date of writing the examination.
We do not find any force in the argument advanced by the learned counsel for the petitioners-applicants, placing reliance on the decision of the Madras High Court in K. Pandiyan [2022 SCC OnLine Mad 4371], in which the Division Bench was considering the claim of the appellant for inclusion of his name in the panel for promotion as B.T. Assistant (Science). As already noticed hereinbefore, in view of Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 31.12.2022 issued by the Kerala Public Service Commission, a candidate has to acquire the prescribed qualification on or before the last date fixed for receipt of applications for that particular post. As per the Note to Condition No.17, the prescribed educational qualifications claimed by the candidates shall be deemed to be acquired by them only on the date on which the final result of the course has been declared by the University/Board concerned.
We do not find any force in the arguments advanced by the learned counsel for the petitioners-applicants, placing reliance on the decision of the Apex Court in Chancellor v. Dr. Bijayananda Kar [(1994) 1 SCC 169] that the Court should not ordinarily interfere with the decisions of the academic bodies and the concerned selection committees, which invariably consists of experts on the subjects relevant to the selection.
In Dr. Bijayananda Kar [(1994) 1 SCC 169] the Apex Court reiterated that the decisions of the academic authorities should not ordinarily be interfered with by the courts. Whether a candidate fulfills the requisite qualifications or not is a matter which should be entirely left to be decided by the academic bodies and the concerned selection committees, which invariably consists of experts on the subjects relevant to the selection.
The principles laid down in the decision of the Apex Court in Dr. Bijayananda Kar [(1994) 1 SCC 169] have no application on the issue involved in this original petition, which centers around Condition No.17 of the General Conditions in Part II, which forms part of Annexure A1 notification dated 31.12.2022 issued by the Kerala Public Service Commission. As per Condition No.17, a candidate shall be deemed to have acquired the prescribed educational qualifications only on the date on which the final result of the course has been declared by the University/Board concerned. Therefore, the question as to whether the petitioners-applicants have acquired the prescribed educational qualifications on or before the last date fixed for receipt of applications in Annexure A1 notification can be decided by the Administrative Tribunal, in an application filed under Section 19 of the Administrative Tribunals Act, 1985, and this Court can exercise the supervisory jurisdiction under Article 227 of the Constitution of India, when the order passed by the Tribunal is under challenge in an original petition.
In the above circumstances, we find that the reasoning of the Tribunal in Ext.P1 order dated 18.06.2025 in O.A.No.1212 of 2024 for declining the reliefs sought for in that original application is neither perverse nor patently illegal, which warrants interference in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India. In the result, this original petition fails and the same is, accordingly, dismissed.
APPENDIX OF O.P.(KAT)NO.353 OF 2025
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE NOTIFICATION IN CATEGORY NO.691/2022 IN GAZETTE DATED 31/12/2022
Annexure A2 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 1ST APPLICANT.
Annexure A3 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 2ND APPLICANT.
Annexure A4 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 3RD APPLICANT.
Annexure A5 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 4TH APPLICANT
Annexure A6 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 5TH APPLICANT.
Annexure A7 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 6TH APPLICANT.
Annexure A8 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 7TH APPLICANT
Annexure A9 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE RESPONDENT TO THE 8TH APPLICANT.
Annexure A10 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 9TH APPLICANT.
Annexure A11 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 10TH APPLICANT.
Annexure A12 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 11TH APPLICANT
Annexure A13 TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 12TH APPLICANT
Annexure A13(a) TRUE COPY OF THE RELEVANT EXTRACT OF THE ADMISSION TICKET ISSUED BY THE 1ST RESPONDENT TO THE 13TH APPLICANT.
Annexure A14 TRUE COPY OF THE SHORT LIST SL NO.189/2024/ER XIII PUBLISHED BY THE PSC TO THE POST OF DAIRY FARM INSTRUCTOR STATEWIDE IM KERALA DAIRY DEVELOPMENT DEPARTMENT DATED 09/07/2024
Annexure A15 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 1 APPLICANT IN THE WEBSITE OF THE PSC.
Annexure A16 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 2ND APPLICANT IN THE WEBSITE OF THE PSC
Annexure A17 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 3RD APPLICANT IN THE WEBSITE OF THE PSC
Annexure A18 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 4TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A19 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 5TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A20 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 6TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A21 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 7TH APPLICANT IN THE WEBSITE OF THE PSC.
Annexure A22 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 8TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A23 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 9TH APPLICANT IN THE WEBSITE OF THE PSC.
Annexure A24 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 10TH APPLICANT IN THE WEBSITE OF THE PSC.
Annexure A25 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 11TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A26 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 12TH APPLICANT IN THE WEBSITE OF THE PSC
Annexure A26(a) TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE PROFILE OF THE 13TH APPLICANT IN THE WEBSITE OF THE PSC.
Annexure A27 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/02/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 1ST APPLICANT ADMISSION NO. 2018-BDT-01
Annexure A28 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 2ND APPLICANT
Annexure A29 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 3RD APPLICANT
Annexure A30 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 4TH APPLICANT NO-2018-BDM-11.
Annexure A31 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 5TH APPLICANT NO-2018-BDT-06.
Annexure A32 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 6TH APPLICANT NO-2018-BDT-08.
Annexure A33 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 7TH APPLICANT
Annexure A34 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 8TH APPLICANT
Annexure A35 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 9TH APPLICANT 2018-BDK-13
Annexure A36 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 10TH APPLICANT 2018-BDP-19
Annexure A37 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 11TH APPLICANT NO-2018-BDT-17.
Annexure A38 TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 14/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 12TH APPLICANT 2018-BDP-07.
Annexure A38(a) TRUE COPY OF THE PROVISIONAL CERTIFICATE DATED 22/2/2023 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 13TH APPLICANT
Annexure A39 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023 (V) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS& RESEARCH, KVASU TO THE 1ST APPLICANT.
Annexure A40 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023 (IX) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMIC & RESEARCH, KVASU TO THE 2ND APPLICANT
Annexure A41 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023 (XIII) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMIC & RESEARCH, KVASU TO THE 3RD APPLICANT
Annexure A42 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(II) DATED 28/02/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 4TH APPLICANT.
Annexure A43 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ACAD/ E2/30988/2023(I) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 5TH APPLICANT
Annexure A44 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(III) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 6TH APPLICANT.
Annexure A45 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(XI) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 7TH APPLICANT.
Annexure A46 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(X) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 8TH APPLICANT
Annexure A47 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(VIII) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 9TH APPLICANT
Annexure A48 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(IV) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 10TH APPLICANT.
Annexure A49 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(VI) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 11TH APPLICANT.
Annexure A50 TRUE COPY OF THE CERTIFICATE NO.KAVASU/DAR/ ACAD/E2/30988/2023(II) DATED 25/05/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 12TH APPLICANT.
Annexure A50(a) TRUE COPY OF THE CERTIFICATE NO.KVASU/DAR/ ACAD/E2/30988/2023(I) DATED 28/02/2024 ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 13TH APPLICANT.
Annexure A51 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 1ST APPLICANT DATED 25/03/2023.
Annexure A52 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 2ND APPLICANT DATED 25/03/2023.
Annexure A53 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 3RD APPLICANT DATED 25/03/2023
Annexure A54 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 4TH APPLICANT DATED 25/03/2023.
Annexure A55 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 5TH APPLICANT DATED 25/03/2023.
Annexure A56 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 6TH APPLICANT DATED 25/03/2023
Annexure A57 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 7TH APPLICANT DATED 25/03/2023.
Annexure A58 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 8TH APPLICANT DATED 25/03/2023
Annexure A59 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 9TH APPLICANT DATED 25/03/2023.
Annexure A60 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 10TH APPLICANT DATED 25/03/2023.
Annexure A61 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY• THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 11TH APPLICANT DATED 25/03/2023.
Annexure A62 TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 12TH APPLICANT DATED 25/03/2023.
Annexure A62(a) TRUE COPY OF THE TRANSCRIPT OF THE RECORD OF WORK ISSUED BY THE DIRECTOR OF ACADEMICS & RESEARCH, KVASU TO THE 13TH APPLICANT DATED 25/03/2023.
Annexure A63 TRUE COPY OF THE INTERNSHIP TRAINING CERTIFICATE DATED 5/1/2023 ISSUED BY THE KERALA LIVESTOCK DEVELOPMENT BOARD LTD. TO THE 4TH APPLICANT.
Annexure A64 TRUE COPY OF THE REPRESENTATION DATED 10/7/2024 SUBMITTED BY THE 4TH APPLICANT TO THE 2ND RESPONDENT.
Annexure A65 TRUE COPY OF THE RANKED LIST NO.1207/2024/SS VII FOR THE POST OF DAIRY FARM INSTRUCTOR IN THE KERALA DAIRY DEVELOPMENT PUBLISHED BY THE 1ST RESPONDENT W.E.F. 5/12/2024 CAT. NO.691/2022.
Annexure R3(a) TRUE COPY OF THE ADVICE MEMO NO.R1F-1/1/2025-KPSC DATED 28-1-2025 ISSUED BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT
Annexure R3(b) TRUE COPY OF THE ADVICE MEMO NO.R1F-1/1/2025-KPSC DATED 28-1-2025 ISSUED BY THE 2ND RESPONDENT TO THE 5TH RESPONDENT.
Annexure R3(c) TRUE COPY OF THE ADVICE MEMO NO.R1F-1/1/2025-KPSC DATED 28-1-2025 ISSUED BY THE 2ND RESPONDENT TO THE 7TH RESPONDENT.
Annexure R3(d) TRUE COPY OF THE ADVICE MEMO NO.R1F-1/1/2025-KPSC DATED 28-1-2025 ISSUED BY THE 2ND RESPONDENT TO THE 9TH RESPONDENT.
Annexure R3(e) TRUE COPY OF THE ADVICE MEMO NO.R1F-1/1/2025-KPSC DATED 28-1-2025 ISSUED BY THE 2ND RESPONDENT TO THE 12TH RESPONDENT.
Annexure R3(f) TRUE COPY OF NOTIFICATION NO.KVASU/DAR/ ACAD/E2/30983/2019 DATED 2-2-2023 ISSUED BY THE 13TH RESPONDENT.
Annexure R3(g) TRUE COPY OF THE QUESTIONNAIRE SUBMITTED ON 15-10-2024 UNDER THE RIGHT TO INFORMATION ACT.
Annexure R3(h) TRUE COPY OF THE RELEVANT EXTRACT OF THE REPLY GIVEN BY THE 13TH RESPONDENT VIDE NO.KVASU/ DAR/B2/3716/2024(1) DATED 12-11-2024.
Exhibit P1 THE TRUE COPY OF THE ORDER OF THE KERALA ADMINISTRATIVE TRIBUNAL IN O A NO.1212 OF 2024
Exhibit P2 THE TRUE COPY OF THE ORIGINAL APPLICATION IN OA 1212 OF 2024 OF KAT
Exhibit P3 THE TRUE COPY OF THE QUESTIONS SUBMITTED BY THE 4TH APPLICANT UNDER RTI ACT
Exhibit P3(a) THE TRUE COPY OF THE ANSWERS RECEIVED TO EXT P3 QUESTIONS
Exhibit P4 THE TRUE COPY OF THE INTERIM ORDER DATED 01.08.2024 IN OA 1212/2024
Exhibit P5 THE TRUE COPY OF THE ORDER DATED 19.12.2024 IN M A NO. 2328/2024 IN O A NO. 1212/2024
Exhibit P6 TRUE COPY OF THE REPLY STATEMENT FILED BY THE RESPONDENTS 1 AND 2
Exhibit P7 TRUE COPY OF THE REPLY STATEMENT FILED BY RESPONDENTS 3 TO 12
Exhibit P8 TRUE COPY OF THE REPLY STATEMENT FILED BY ADDITIONAL 13TH RESPONDENT
Exhibit P9 THE MADRAS HIGH COURT JUDGMENT IN K. PANDIYAN V DIRECTOR OF ELEMENTARY EDUCATION AND OTHERS