Anuja Abraham vs State Of Kerala
2021 Latest Caselaw 17255 Ker

WP(C) No.4853/2013                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Friday, the 13th day of August 2021 / 22nd Sravana, 1943
                    IA.NO.2/2021 IN WP(C) NO. 4853 OF 2013(F)
   APPLICANTS/RESPONDENTS 1 TO 4 IN WP(C):

      1. THE STATE OF KERALA ,REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPRUAM - 695 001.
      2. THE ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTION (GENERAL), DIRECTORATE
         OF PUBLIC INSTRUCTIONS, JAGATHI, THIRUVANANTHAPURAM - 695 001.
      3. THE DEPUTY DIRECTOR OF EDUCATION THODUPUZHA, IDUKKI DISTRICT.
      4. THE DISTRICT EDUCATION OFFICER, KATTAPPANA, IDUKKI DISTRICT.

   RESPONDENTS/PETITIONER & 5TH RESPONDENTIN WP(C)

      1. ANUJA ABRAHAM, AGED 30 YEARS ,MUNDIYANICKAL, ANICKADU EAST P.O,
         KOTTAYAM - 686503.
      2. THE CORPORATE MANAGER, CORPORATE MANAGEMENT OF SCHOOLS, DIOCESE OF
         KANJIRAPALLY, KANJIRAPALLY P.O., KOTTAYAM 686 507.

        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.4853/2013 by a further period of 3
   months from 30.06.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Courts Judgment dated
   19.02.2021 and upon hearing the arguments of GOVERNMENT PLEADER for the
   Applicants in IA/respondents 1 to 4 in WP(C) and of SRI.ISAAC KURUVILLA
   ILLIKAL, Advocates for the Respondent 1 in IA/petitioner in WP(C), the
   court passed the following:
                                      ORDER

This application has been filed to extend the time frame in the judgment. Since the petitioner says that necessary orders as per the judgment has been issued, I, allow this I.A. as prayed for.

13.08.2021.

Sd/-

DEVAN RAMACHANDRAN ,JUDGE

13-08-2021 /True Copy/ Assistant Registrar