Jayasree C.A vs State Of Kerala
2021 Latest Caselaw 14093 Ker

WP(C) No.3681/2018                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
             Wednesday, the 7th day of July 2021 / 16th Ashadha, 1943
                    IA.NO.1/2021 IN WP(C) NO. 3681 OF 2018(I)
   APPLICANT/1ST RESPONDENT IN WP(C):

          STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.

   RESPONDENTS/PETITIONER & 2ND RESPONDENT IN WP(C):

      1. JAYASREE C.A.,W/O.JAYADEVAN M.R.,T.C 51/1858(6), MARAH7,
         PARAPPANAMCODE, THIRUVANANTHAPURAM-695018(DATA ENTRY OPERATOR,LAL
         BAHADUR SASHTRI CENTRE FOR SCIENCE AND TECHNOLOGY,
         THIRUVANANTHAPURAM)
      2. LAL BAHADUR SASTHRI CENTRE FOR SCIENCE AND TECHNOLOGY REPRESENTED BY
         ITS DIRECTOR, NANDAVANAM, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM.

        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 05-03-2021 in WP(C) No.3681/2018 by
   a further period of 3 months from 07-07-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for the Applicant in IA/R1 in WP(C),SRI.ALEXANDER
   JOSEPH, SMT.AKHILASREE BHASKARAN, SRI.T.P.JOSEPH, SRI.P.D.PRATHISH,
   SRI.M.V.SABU, Advocates for R1 in IA/Petitioner in WP(C) and of
   SMT.SHAMEENA SALAHUDHEEN STANDING COUNSEL for R2 in IA/WP(C), the court
   passed the following:
 WP(C) No.3681/2018                                2/2




                                       AMIT RAWAL, J
                            -------------------------------------------
                                       I.A.No.1 of 2021
                               in W.P. (C) No.3681 of 2018
                            -------------------------------------------
                           Dated this the 7th day of July, 2021

                                           ORDER

Learned Government Pleader seeks more time.

Though I.A has been filed as bench mark for extension of

time for finalisation of the Rules, it has not been listed.

Leaned counsel for the petitioner opposes the adjournment

on the ground that the petitioner is entitled to promotion

even as per the existing Rules. Considering the request of

the State and perhaps the amended Rules may give more

benefit to the petitioner, I deem it appropriate to grant last

chance to the respondents to finalise the Rules by granting

another two months.

I.A. disposed of.

Sd/-

AMIT RAWAL JUDGE VV

07-07-2021 /True Copy/ Assistant Registrar