Thursday vs For Information Purpose Only
2021 Latest Caselaw 10157 Ker

IA/1/2021 IN WP(C) 26594/2020                           1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                        Thursday, the 25th day of March 2021/4th Chaithra, 1943
                                       IA/1/2021 IN WP(C)/26594/2020
APPLICANT/RESPONDENT 1 IN WP(C):

              For information purpose only
       THE SECRETARY TO GOVERNMENT,
       DEPARTMENT OF TOURISM,
       GOVERNMENT SECRETARIAT,
       THIRUVANANTHAPURAM, PIN-695 001.

RESPONDENTS/PETITIONER & RESPONDENTS 2 & 3 IN WP(C):
1.     MANOJ KUMAR. P, AGED 47 YEARS
       S/O.LATE VELAYUDHAN NAIR,
       PART TIME DEMONSTRATOR (TEMPORARY),
       FOOD CRAFT INSTITUTE, THIRUR,
       MALAPPURAM DISTRICT, PIN-676 101,
       RESIDING AT PUTHIYOTTIL HOUSE,
       CHATHAMANGALAM (PO), KOZHIKODE DISTRICT, PIN-673 601.

2.     THE DIRECTOR, DIRECTORATE OF FOOD CRAFT INSTITUTE,
       DOOR NO.2, DEVI, T.C. NO.15/145(1), ALTHARA, VELLAYAMBALAM,
       THIRUVANANTHAPURAM, PIN-695 005.

3.     THE PRINCIPAL, FOOD CRAFT INSTITUTE,
       THIRUR P.O., MALAPPURAM-676 102.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to extend that time limit prescribed the judgment in
W.P.(C)No.26594/2020 by a further period of 3 months from 17.02.2021.


         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    in
WP(C)26594/2020                 and upon hearing the arguments of SENIOR GOVERNMENT
PLEADER for the Applicant in I.A./R1 in WP(C), M/S.M.V.THAMBAN, THARA
THAMBAN, ARUN BOSE, B.BIPIN & R.REJI, Advocates for                          R1 in I.A./Petitioner in
WP(C) and of STANDING COUNSEL for R2 & R3 in I.A./WP(C), the court passed the
following:
                      DEVAN RAMACHANDRAN, J.
                      -----------------------------------------
                                 I.A. No.1/2021
                                         in
          For information purpose only
                          W.P.(C) No.26594/2020
                      ----------------------------------------
                   Dated this the 25th day of March, 2021

                                  ORDER

This application has been filed to extend the time frame in the judgment

by three months from 17.02.2021. The affidavit in support of this I.A. avers

that since the request of the writ petitioner entails regularisation of service, it

is necessary to consult "with various advisory departments in

Government"(sic). It, thereafter, avers that the sudden outbreak of the

COVID-19 pandemic has disrupted the functioning of the various

departments and therefore, that further time is required.

I notice that the writ petitioner's prayer, as recorded in the judgment,

was for regularisation because he is over - aged and since his child is

suffering from debilitating cerebral palsy and cognitive impairment up to

81.3% .

I am, therefore, of the view that a decision in this case will have to be

taken at the earliest. Consequently, I cannot find the request now made by the

petitioner to be apposite and am of the view that an extension of not more

than two months would be justified.

I.A. No.1/2021 in W.P.(C) No.26594/2020

In the afore circumstances, this I.A is allowed, extending the time frame in

the judgment by two months from 17.02.2021.

For information purpose only Sd/-

                                           DEVAN RAMACHANDRAN,
      SAS/25/03/2021                                    JUDGE




                                          /true copy/          Sd/- ASSISTANT REGISTRAR