For Information Purpose Only vs The Travancore Devaswom Board
2021 Latest Caselaw 7500 Ker

IA/1/2021 IN WP(C) 25239/2020              1/2



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

              Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                            IA/1/2021 IN WP(C)/25239/2020(D)

    For information purpose only
PETITIONERS/RESPONDENTS
1. THE TRAVANCORE DEVASWOM BOARD,
    NANTHANCODE, THIRUVANANTHAPURAM -695 003,
    REPRESENTED BY ITS SECRETARY.
2. THE COMMISSIONER OF DEVASWOM,
    THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
    THIRUVANANTHAPURAM- 695 003,
3. THE ASSISTANT DEVASWOM COMMISSIONER,
    THIRUVALLA GROUP, TRAVANCORE DEVASWOM BOARD,
    PATHANAMTHITTA -689 101.
RESPONDENT/PETITIONER
      G.RADHAKRISHNAN ACHARY,AGED 55 YEARS,
      S/O. LATE GOPALAN ACHARY, HEAD CLERK (UNDER ORDERS OF
      SUSPENSION), OFFICE OF THE ASSISTANT DEVASWOM
      COMMISSIONER, THIRUVALLA, TRAVANCORE DEVASWOM BOARD,
      RESIDING AT PANAVILA HOUSE, TRA- 28, THIRUMULLAVARAM (P.O) ,
      KOLLAM -691 012.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend the time for compliance of the
judgment in this case (i.e. for completing the disciplinary proceedings against the
writ petitioner)for a further period of 6 weeks, 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 14.12.2020 and
upon hearing the arguments of SRI. BIJU, STANDING COUNSEL for the
petitioners in IA/Respondents in WP(C) ,M/S SRI.K.JAJU BABU SENIOR
ADVOCATE along with M.U.VIJAYALAKSHMI, BRIJESH MOHAN for the
respondent in IA/Petitioner in WP(C) , the court passed the following:
 IA/1/2021 IN WP(C) 25239/2020          2/2




                                   ORDER

For information purpose only The Travancore Devaswom Board prays that the time for compliance of the directions in the judgment be extended for a period of six weeks from 25/2/2021.

Since the writ petitioner does not oppose this, it is allowed and consequently, the time for compliance of the directions in the judgment is extended until 15.4.2021.

03-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

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