Kerala High Court
For Information Purpose Only vs The State Of Kerala on 20 March, 2021
IA/1/2021 IN WP(C) 15135/2020 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE C.S.DIAS
Thursday,the 25th day of March 2021/4th Chaithra, 1943
IA/1/2021 IN WP(C)/15135/2020 N
1.
For information purpose only
APPLICANTS/RESPONDENTS NOS. 1 TO 4 IN WP(C)
THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
GENERAL EDUCATION (H), GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2. THE DIRECTOR OF GENERAL EDUCATION (FORMERLY DIRECTOR
OF PUBLIC INSTRUCTIONS),
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
THIRUVANANTHAPURAM.
3. THE DEPUTY DIRECTOR (EDUCATION),
OFFICE OF THE DEPUTY DIRECTOR (EDUCATION), PATHANAMTHITTA
AT THIRUVALLA.
4. THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, THIRUVALLA.
RESPONDENTS/PETITIONERS & 5TH RESPONDENT IN WP(C)
1. THE MANAGER
AMMTTI AND UPPER PRIMARY SCHOOL, MARAMON P.O.,
THIRUVALLA, PATHANAMTHITTA-689549,
2. MERIN ANN KOSHY,
D/O.THOMAS KOSHY, MEMURIYIL PRAVEEN COTTAGE,
PUTHUSSERYMALA P.O., RANNI, PATHANAMTHITTA-689672.
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend the time limit stipulated in the
judgment in WP(C) NO.15135/2020 dated 24.07.2020 by a further period of three
months from 05.01.2021.
This application coming on for orders upon perusing the petition and the
affidavit filed in support thereof and this court's judgment dated 24.07.2020 and upon
hearing the arguments of SRI.SUBHASH CHAND GOVERNMENT PLEADER
for the petitioners in I.A/R1 to R4 in WP(C) and of SRI.SUBHASH CHAND
Advocate for R1 in I.A/Petitioner in WP(C), the court passed the following
C.S.DIAS,J
------------------------
I.A.No.1 of 2021 in WP(C) No. 15135 of 2020
------------------------
Dated this the 25th day of March, 2021
ORDER
For information purpose only
I.A.No. 1 of 2021
This is an application filed to extent the time period fixed in the
judgment in WP(C)No.15315 of 2020 by a further period of three months
from 05.01.2021.
2. The petitioners have in the affidavit filed in support of the
application pleaded that eventhough the judgment was received on
05.10.2020 and the time stipulated to dispose of the representation
expired on 04.01.2021, due to the lock down restrictions that was
prevailing in the State, the judgment could not be complied with in the
specified time period. Nevertheless, the hearing has been conducted on
08.01.2021. The petitioner seeks a further period of three months from
05.01.2021.
Considering the averments filed in support of the application and
hearing the learned Government Pleader and the learned counsel
appearing for the respondents I am satisfied that the time period sought
I.A.No.1 of 2021 in WP(C) No. 15135 of 2020
for can be granted. Hence, the I.A. is allowed. The time period stipulated
in the judgment in WP(C)No.15135 of 2020 is extended by a further
period of three months from 05.01.2021. It is made clear that no fuhrer
For information purpose only
extension would be granted.
Sd/- C.S.DIAS,JUDGE
dlk 25.03.2021
/true copy/ Sd/- ASSISTANT REGISTRAR
