Kerala High Court
Abijith P vs State Of Kerala on 14 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
IA.NO.1/2022 IN WP(C) NO. 19711 OF 2021(L)
APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):
1. STATE OF KERALA REP.BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, THIRUVANANTHAPURAM 695 001
2. THE DIRECTOR OF GENERAL EDUCATION,JAGATHY, THIRUVANANTHAPURAM 695
014
3. THE DEPUTY DIRECTOR OF EDUCATION,CIVIL STATION, PALAKKAD 678 001
4. THE ASSISTANT EDUCATIONAL OFFICER, ALATHUR, PALAKKAD 678 682
5. ASSISTANT EDUCATIONAL OFFICER, MANNARKKAD, PALAKKAD 678 582
RESPONDENT/PETITIONER IN WP(C):
ABIJITH P,S/O.ASOKAN, PAMPOTTIL HOUSE, EDATHANATTUKARA PO,
ALANELLOOR, MANNARKKAD TALUK, PALAKKAD DISTRICT 678 601 WORKING AS
PART-TIME SANSKRIT TEACHER, GOVERNMENT UP SCHOOL, PALAKKAD 678 001
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the judgment dated 22-09-2021 in WP(C) No. 19711/2021
for a further period of 6 months from 08-01-2022.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 22-09-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
the petitioners in IA/respondents in WP(C) and of M/S.K.MOHANAKANNAN &
H.PRAVEEN (KOTTARAKARA), Advocates for the respondent in IA/petitioner in
WP(C), the court passed the following:-
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No. 19711 of 2021
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Dated this the 14th day of June, 2022
ORDER
I.A.No.1 of 2022 This is an application seeking extension of time.
Heard. Allowed.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE IAP 14-06-2022 /True Copy/ Assistant Registrar