Dr. Faizal vs State Of Kerala
2021 Latest Caselaw 16802 Ker

WP(C) No.21075/2020                           1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                    IA.NO.2/2021 IN WP(C) NO. 21075 OF 2020(H)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,HIGHER
         EDUCATION DEPARTMENT,GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      2. DIRECTOR OF COLLEGIATE EDUCATION, DIRECTORATE OF COLLEGIATE
         EDUCATION,VIKAS BHAVAN,PALAYAM,THIRUVANANTHAPURAM-695033.
      3. DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, DEPUTY DIRECTORATE OF
         COLLEGIATE EDUCATION, SOUTH ZONE,ASP TOWER,CHAMAKKADA,KOLLAM-691001.

   RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):

      1. DR. FAIZAL, S/O.P.SAINUDDIN,ASSOCIATE PROFESSOR, IQBAL
         COLLEGE,PERINGAMMALA, THIRUVANANTHAPURAM-695563.
      2. THE PRINCIPAL,PERINGAMMALA, THIRUVANANTHAPURAM-695563.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend that time
   limit prescribed in the judgment dated 23-10-2020 in WP(C) No.21075 of
   2021 by a further period of 4 months from 30-03-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   03-03-2021 in IA 1/2021 & judgment dated 23-10-2020 and upon hearing the
   arguments of GOVERNMENT PLEADER for the petitioners in IA/R1 to R3 in
   WP(C) and of M/s. M.FATHAHUDEEN, SRI.JELSON J.EDAMPADAM, Advocates for R1
   in IA/Petitioner in WP(C), the court passed the following:
                                      ORDER

Not opposed. Allowed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

11-08-2021 /True Copy/ Assistant Registrar