Kerala High Court
For Information Purpose Only vs State Of Kerala on 8 April, 2021
IA/2/2021 IN WP(C) 24400/2020 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Thursday, the 8th day of April 2021/18th Chaithra, 1943
IA.2/2021 IN WP(C).24400/2020
For information purpose only
APPLICANTS/RESPONDENTS IN WP(C):
1. STATE OF KERALA
REPRESENTED BY SECRETARY,
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM - 695001.
2. DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695014.
3. DEPUTY DIRECTOR OF EDUCATION
ERNAKULAM - 682011.
4. THE DISTRICT EDUCATIONAL OFFICER,
ALUVA - 683101.
5. ASSISTANT EDUCATIONAL OFFICER,
ANGAMALY - 683572.
6. ASSISTANT EDUCATIONAL OFFICER,
NORTH PARAVUR, ERNAKULAM - 683513.
RESPONDENTS/PETITIONERS IN WP(C):
1. CORPORATE EDUCATIONAL AGENCY MARY MATHA PROVINCE,
ANGAMALY
2. P.A SHINU,
D/O. ANTONY, PULICKAL HOUSE,
MAMBRA LPST OLPH UPS EDAKKUNNU.
Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to extent the time limit prescribed in the judgment in
IA/2/2021 IN WP(C) 24400/2020 2/3
WP(C)No.24400/2020 by a further period of three months from 31.03.2021.
This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this Court's judgment dated 01.02.2021and upon hearing the
arguments of GOVERNMENT PLEADER for the Applicants in I.A./Respondents in WP(C)
and of SRI.T.M.ABDUL LATHEEF, Advocate for Respondents in I.A./Petitioners in WP(C),
the court passed the following:
For information purpose only
ANU SIVARAMAN, J.
-----------------------------------
I.A. No.2 of 2021
in
W.P.(C) No.24400 of 2020
-------------------------------------------------
Dated this the 8th day of April, 2021
ORDER
For information purpose only
The reasons stated at paragraph 3 of the affidavit filed in
support of this application seeking extension of time are as
follows :-
"3. It is submitted that the 1st petitioner submitted a
proposal through Samanwaya on 28.02.2021. After the receipt
of the same the letter was sent, vide letter No.D3218/2020 dated
03.03.2021 seeking advice from the Secretary to Government as
part of complying the order of this Hon'ble Court. This office
again sent a letter vide No.D3218/2020 dated 09.03.2021 the
Secretary to Government. This office awaiting the clarification
from the Government. To complete these process some more
time is necessary. Due to the Covid-19 Pandemic and
declaration of general election 2021, the code of conduct is
came into existence. Therefore to comply the direction of this
Hon'ble Court, some more time is necessary. Hence, it is
humbly prayed that this Hon'ble Court may be pleased to extend
the time for a period of 3 months from 31.03.2021."
I am of the opinion that the contention that a clarification
from the Government is necessary to comply with the directions
issued by this Court is completely misconceived. This I.A. is
dismissed.
Sd/-
ANU SIVARAMAN
JUDGE
Jvt/8.4.2021
/true copy/ Sd/- ASSISTANT REGISTRAR
