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Swapna.S vs The State Of Kerla
2021 Latest Caselaw 16358 Ker

Citation : 2021 Latest Caselaw 16358 Ker
Judgement Date : 4 August, 2021

Kerala High Court
Swapna.S vs The State Of Kerla on 4 August, 2021
WP(C) No.1997/2021                                   1/1

                               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. 1997 OF 2021
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. THE STATE OF KERLA, 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, DOWN HILL, MALAPPURAM DISTRICT 676
         519.
      4. THE DISTRICT EDUCATIONAL OFFICER, WANDOOR, MALAPPURAM DISTRICT 676
         505.
      5. THE ASSISTANT EDUCATIONAL OFFICER, NILAMBUR, MALAPPURAM DISTRICT 676
         505.

   RESPONDENTS/PETITIONER & RESPONDENTS 6 & 7 IN WP(C):

      1. SWAPNA.S, W/O. VINOD, UPPER PRIMARY SCHOOL ASSISTANT, A.U.P SCHOOL,
         NETTIKULAM, MALAPPURAM DISTRICT 679 334.
      2. THE MANAGER, A.U.P SCHOOL, NETTIKULAM, MALAPPURAM DISTRICT 679 334.
      3. THE HEAD MASTER, A.U.P SCHOOL, NETTIKULAM, MALAPPURAM DISTRICT
         679 334.


        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 27.01.2021 in WP(C)1997/2021 for a
   further period of 3 months time from 23.06.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 27.01.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the Applicants in I.A./R1 to R5 in WP(C) and of M/S.V.A.MUHAMMED
   & M.SAJJAD, Advocates for R1 in I.A/Petitioner in WP(C), the court passed
   the following:


                                                ORDER

Heard.

Time as sought for is granted.

04.08.2021

Sd/-

ANU SIVARAMAN

JUDGE

04-08-2021 /True Copy/ Assistant Registrar

 
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