Jesna T V vs The State Of Kerala
2021 Latest Caselaw 15413 Ker

WP(C) No.24839/2020                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                     IA.NO.2/2021 IN WP(C) NO. 24839 OF 2020
   APPLICANTS/RESPONDENTS 1-5 IN WP(C):

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR GENERAL OF EDUCATION, JAGATHY,
         THIRUVANANTHAPURAM-695014.
      3. THE DEPUTY DIRECTOR OF EDUCATION KOZHIKODE-673001.
      4. THE DISTRICT EDUCATIONAL OFFICER, VADAKARA,KOZHIKODE-673101.
      5. THE ASSISTANT EDUCATIONAL OFFICER, VADAKARA,KOZHIKODE-673101.

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

      1. JESNA T V ,UPPER PRIMARY SCHOOL ASSISTANT, NADAKKUTHAZHA MOPLA U P
         SCHOOL, NADAKKUTHAZHA (P.O), VADAKARA, KOZHIKODE -673104.
      2. THE MANAGER ,NADAKKUTHAZHA MOPLA U P SCHOOL, NADAKKKUTHAZHA (P.O),
         VADAKARA,

         KOZHIKODE -673104.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit for a further period of three months from 21.06.2021 to comply with
   the directions in the judgment dated 01.12.2020 in WP(C).No.24839/2020 in
   the interest of justice.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this Court's judgment dated
   01.12.2020 and order dated 25.03.2021 in IA.NO.01/2021 and Judgment dated
   01.12.2020 in WP(C) 24839/2020 and upon hearing the arguments of
   GOVERNMENT PLEADER for Applicants 1 to 5 in IA/ respondents 1 to 5 in
   WP(C) and of DINESH KUMAR K., Advocate for respondent 1 in IA/
    petitioner in WP(C) ,the court passed the following:
 WP(C) No.24839/2020                                    2/2




                                                  ORDER

This application has been filed by the state to extend the time frame in the judgment by a period of three months from 21.06.2021.

Since it is not opposed.it is allowed.

22.07.2021

Sd/-

DEVAN RAMACHANDRAN,JUDGE

22-07-2021 /True Copy/ Assistant Registrar