State Of Kerala Represented By Its ... vs State Of Kerala Represented By Its ...
2021 Latest Caselaw 6645 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                      &

                   THE HONOURABLE MR. JUSTICE GOPINATH P.

        WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                C.M.APPLN.NO.1 OF 2019 IN WA.No.2129 OF 2019

                            & WA NO.2129 OF 2019

     AGAINST THE JUDGMENT DATED 25.0.2017 IN WP(C) 33411/2016(B) OF HIGH
                              COURT OF KERALA

APPELLANTS/RESPONDENTS 1 TO 4 IN WP(C):

       1       STATE OF KERALA REPRESENTED BY ITS SECRETARY, GENERAL
               EDUCATION HIGHER SECONDARY EDUCATION, SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

       2       THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
               HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM 695
               001

       3       THE REGIONAL DEPUTY DIRECTOR,HIGHER SECONDARY EDUCATION,
               CHENGANNUR, NEAR RAILWAY STATION, ALAPPUZHA 689 121

       4       THE REGIONAL DEPUTY DIRECTOR,HIGHER SECONDARY EDUCATION,
               KOTTAYAM 686 001

               BY SR. GOVERNMENT PLEADER SRI. A.J. VARGHESE

RESPONDENTS/PETITIONERS & 5TH RESPONDENT IN WP(C):

       1       RAJESH G.,HIGHER SECONDARY SCHOOL TEACHER (JR) (COMMERCE),
               P.K KUNJU SAHIB, MEMORIAL HIGHER SECONDARY SCHOOL,
               KAYAMKULAM, ALAPPUZHA 690 502

       2       ASLAM A,HIGHER SECONDARY SCHOOL TEACHER (JR) (ECONOMIC), P.K
               KUNJU SAHIB MEMORIAL HIGHER SECONDARY SCHOOL, KAYAMKULAM,
               ALAPPUZHA 690 502

       3       THE MANAGER ,P.K KUNJU SAHIB MEMORIAL HIGHER SECONDARY
               SCHOOL, KAYAMKULAM, ALAPPUZHA 690 502

               R1-2 BY ADV. SRI.V.MADHUSUDHANAN
               R1-2 BY ADV. SRI.M.SREEBHADRAN

THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 24.02.2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 C.M.APPLN.NO.1 OF 2019 IN WA.No.2129/2019          2
& WA No.2129 OF 2019




                                        JUDGMENT

A.K.Jayasankaran Nambiar, J

While we are not entirely convinced with the explanation offered by

the appellants for condonation of the delay of 944 days in preferring the

Writ Appeal, we find that the issue urged in the Writ Appeal has already

been decided against the appellants, in W.A.No.960/2016 and connected

cases.

Under such circumstances, we reluctantly condone the delay and

dismiss the Writ Appeal following the judgment in Writ Appeal

No.960/2016 and connected cases.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

Acd