Anilakumari R vs The State Of Kerala
2021 Latest Caselaw 16357 Ker

WP(C) No.6229/2021                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
               Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                       IA.NO.1/2021 IN WP(C) NO. 6229 OF 2021(C)

   APPLICANTS/RESPONDENTS 1 TO 4 IN WP(C)


          1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT ,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
          THIRUVANANTHAPURAM-695 001.

          2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM-695 014.

          3.THE DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, ALAPPUZHA-688001.

          4.THE DISTRICT EDUCATIONAL OFFICER, MAVELIKKARA, ALAPPUZHA
          DISTRICT-690 101.


   RESPONDENTS/PETITIONER & RESPONDENTS 5 TO 7 IN WP(C):


          1. ANILAKUMARI R, W/O.AJITH KUMAR S, HIGH SCHOOL ASSISTANT
          (MALAYALAM), S.V.HIGH SCHOOL, KAYAMKULAM, ALAPPUZHA DISTRICT-690
          502.

          2. THE HEADMASTER, SREE VITOBA HIGH SCHOOL, KAYAMKULAM, ALAPPUZHA
          DISTRICT-690 502.

          3. SMT.R.MAYA, HEADMISTRESS, SREE VITOBA HIGH SCHOOL, KAYAMKULAM,
          ALAPPUZHA DISTRICT-690 502.

          4. SMT. SABIRA NAJEEB, HIGH SCHOOL ASSISTANT (ARABIC), SREE VITOBA
          HIGH SCHOOL, KAYAMKULAM, ALAPPUZHA DISTRICT-690 502.


          Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the judgment in WP(C)No.6229/2021 by a further period of 3
   months from 23-05-2021.



          This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Judgment dated
   10-03-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioners in IA/R1 to R4 in WP(C) and of M/S SRI.V.A.MUHAMMED &
   SRI.M.SAJJAD, Advocates for Respondent 1 in IA/PETITIONER in WP(C), the
   court passed the following:
 WP(C) No.6229/2021                           2/2




                                         ORDER

Heard. Time as sought for is granted.

Sd/-

ANU SIVARAMAN

JUDGE

04-08-2021 /True Copy/ Assistant Registrar