Biji.S.S vs State Of Kerala
2021 Latest Caselaw 15792 Ker

WP(C) No.15896/2019                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 30th day of July 2021 / 8th Sravana, 1943
                    IA.NO.3/2021 IN WP(C) NO. 15896 OF 2019(J)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C)

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION (T), GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM 695 001.
      2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION, OFFICE OF THE DIRECTOR
         OF HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDINGS, SHANTI
         NAGAR, THIRUVANANTHAPURAM 695 001.
      3. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, OFFICE OF
         THE REGIONAL DEPUTY DIRECTOR, THIRUVANANTHAPURAM 695 001.
      4. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, OFFICE OF
         THE REGIONAL DEPUTY DIRECTOR, ERNAKULAM 682 011.
      5. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, OFFICE OF
         THE REGIONAL DEPUTY DIRECTOR, CHENGANOOR 689 121.

   RESPONDENTS/PETITIONERS & RESPONDENTS 6 TO 12 IN WP(C):

      1. BIJI.S.S., W/O. K.W. SAJEEV, THARANGAM TC NO.8/116, THIRUMALA P.O.,
         THIRUVANANTHAPURAM 695 006 (LIBRARIAN GRADE IV, ABRAHAM MEMORIAL
         HIGHER SECONDARY SCHOOL, THIRUMALA THIRUVANANTHAPURAM)
      2. SHEELA PAUL, W/O. JOSE MATHEW, MANKOOTTATHIL VEEDU, KOIPPAD,
         CHATHANNUR KOLLAM 691 572, (LIBRARIAN GRADE IV, KPM HIGHER SECONDARY
         SCHOOL, CHERIYAVELINALLOOR KOLLAM.)
      3. DIYA.N., W/O. ANIL KUMAR M.C. MORIAKKAT HOUSE, CHERAI P.O.,
         ERNAKULAM 683 514, (LIBRARIAN GRADE IV/III, SM HIGHER SECODANRY
         SCHOOL, CHERAI.)
      4. I.N. JILLBA, K.K. GOPI, VAKKAYIL HOUSE, MANNAN P.O. NORTH PARAVOOR
         683 520, (LIBRARIAN GRADE IV/III SREE NARAYANA HIGHER SECONDARY
         SCHOOL NORTH PARAVOOR, ERNAKULAM.)
      5. JIBIN Y. , S/O.K.V. YASODHARAN, KUZHIKKATTU HOUSE, POOCHAKKAL P.O.,
         CHERTHALA, ALAPPUZHA 688 526 (LIBRARIAN GRADE IV/III SREE NARAYANA
         HIGHER SECODANRY SCHOOL, SREEKANDESWARAM, POOCHAKKAL P.O.,
         ALAPPUZHA.)
      6. NATHASHA.V.G., W/O. SIJI P.P. ,PARAYIDATHU VELI, POOTHOTTA P.O.,
         ERNAKULAM 682 307 (LIBRARIAN GRADE IV/III KPM HIGHER SECONDARY
         SCHOOL, POOTHOTTA, ERNAKULAM).
      7. ANITHA P.J., W/O. JOSHI P. PAVOO, PUTHUPPALLIL HOUSE, KANJIRAMATTOM
         P.O., ERNAKULAM 682 315 (LIBRARIAN GRADE IV/III ST. IGNATIUS HIGHER
         SECONDARY SCHOOL, KANJIRAMATTOM)
      8. THE MANAGER, ABRAHAM MEMORIAL HIGHER SECONDARY SCHOOL, THIRUMALA,
         THIRUVANANTHAPURAM 695 006
      9. THE MANAGER, KPM HIGHER SECONDARY SCHOOL, CHERIYAVELINALLOOR P.O.,
         KOLLAM 691 516
     10. THE MANAGER, V.V. SABHA EDUCATIONAL AGENCY, CHERAI, ERNAKULAM 683
         514.
 WP(C) No.15896/2019                              2/2

     11. THE MANAGER, SREE NARAYANA HIGHER SECONDARY SCHOOL, NORTH PARAVOOR,
         ERNAKULAM 683 520.
     12. THE MANAGER, SREE NARAYANA HIGHER SECONDARY SCHOOL, SREEKANDESWARAM,
         POOCHAKKAL P.O., ALAPPUZHA 688 526.
     13. THE MANAGER, KPM HIGHER SECONDARY SCHOOL, POOTHOTTA, ERNAKULAM 682
         315
     14. THE MANAGER, ST. IGNATIUS HIGHER SECONDARY SCHOOL, KANJIRAMATTOM 682
         315.

        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 16-03-2021 in WP(C) No. 15896/2019
   by a further period of 3 months from 22-05-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 16-03-2021 and upon hearing the arguments of SENIOR GOVERNMENT
   PLEADER for the petitioners in IA/respondents 1 to 5 in
   WP(C),SRI.S.SUBHASH CHAND, Advocate for respondetns 1 to 7 in
   IA/petitioners in WP(C)and of M/S.A.N.SANTHOSH & VIJEESH K.S., Advocates
   for respondent 14 in IA/respondent 12 in WP(C), the court passed the
   following:-
                                      ORDER

This application has been filed by the State of Kerala & others seeking that the time frame in the judgment for compliance of the directions therein be extended by a further period of 3 months from 22-05-2021.

This application is opposed by Sri. Subash Chand, learned Counsel for the writ petitioner saying that the affidavit in support of the same does not reflect that the state is serious about implementing the directions and that what has been now done is merely to get extend the time.

Learned Government Pleader, Sri. Sunil Kumar Kuriakose, responded to this by saying that the Government fully intends to comply with the directions in the judgment and to issue proceedings as directed therein. He submitted that the extension has been sought for only an amount of various factors including COVID-19 pandemic restrictions.

Taking note of the afore submissions and since the state says that it is now implementing the directions of this court fully; I deem it appropriate to allow this I.A.

Consequently, the time frame in the judgment will stand extended by a period of 3 months from 22-05-2021.

Sd/-

                                                          DEVAN RAMACHANDRAN


                                                                JUDGE




30-07-2021                         /True Copy/                                  Assistant Registrar