For Information Purpose Only vs The Special Secretary
2021 Latest Caselaw 10384 Ker

IA/1/2021 IN WP(C) 20498/2020                      1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                           THE HONOURABLE SMT. JUSTICE P.V.ASHA

                          Friday,the 26th day of March 2021/5th Chaithra, 1943
                                 IA/1/2021 IN WP(C)/20498/2020(J)

            For information purpose only
APPLICANTS/RESPONDENTS

1. THE SPECIAL SECRETARY SOCIAL JUSTICE WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 601.

2. THE SECRETARY, DEPARTMENT OF PERSONAL AND ADMINISTRATIVE REFORMS, GOVT. SECRETARIAT ANNEX-1, THIRUVANANTHAPURAM, PIN-695 601.

3. PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER EDUCATION, 4TH FLOOR, GOVT. SECRETARIAT ANNEX-1, THIRUVANANTHAPURAM, PIN-695 601.

RESPONDENTS/PETITIONERS

1. S.SURAN,AGED 46 YEARS S/O.SUKUMARAN NADAR, RESIDING AT GEETHA BHAVAN, CHIRAVANIKKARA, VAZHACHAL (PO), KATTAKKADA, TRIVANDRUM DISTRICT, PIN-695 125.

2. R.SHAJI, S/O.RAMACHANRAN, RESIDING AT PLAVILA ROADARIKATHU VEEDU, URUTTAMBHALAM VILLAGE, PERUMPAZHUTHOOR P.O., NEYYATTINKARA TALUK, TRIVANDRUM DISTRICT-695 126.

3. G.ALBERT, S/O.NJANAMUTHAN, RESIDING AT PUVANAMVILA MM HOUSE, NEDUMANGAD TALUK, ARUVIKKARA VILLAGE, CHERIYAKONNI P.O., PARAKONAM DESOM, THIRUVANANTHAPURAM, PIN-695 504.

4. K.R.CHANDRABABU, RESIDING AT ELANGAM NAGAR, CHANDRAGIRIL, NEDUMANGAD TALUK, VEMBAYAM VILLAGE, POTHANKODU P.O., MURUTHUMMOOD DESOM, TRIVANDRUM DISTRICT, PIN-695 584.

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 06-10-2020 in W.P.C.No. 20498/2020 by a further period of 3 months from 04-02-2021. IA/1/2021 IN WP(C) 20498/2020 2/2

This application coming on for orders upon perusing the application and the affidavit filed in support thereof, and this Court's Judgment dated 06-10-2020 in WP(C) and upon hearing the arguments of GOVERNMENT PLEADER for petitioners in IA/respondents 1 to 3 in WP(C) and of M/S. R.O.MUHAMED SHEMEEM & NASEEHA BEEGUM P.S., Advocates for the respondents in IA/petitioner in WP(C), the court passed the following:-

For information O R D purpose ER only Heard. Allowed.

26-03-2021 Sd/-

P.V.ASHA,JUDGE

/true copy/ Sd/-

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