State Of Kerala vs Ramla Beegum
2021 Latest Caselaw 21699 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                   &
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
               IA.NO.1/2021 IN OP(KAT) NO. 401 OF 2020

(AGAINST THE ORDER DATED 06-09-2018 IN OA (EKM) No.1104/2016 OF KERALA
             ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM)



 APPLICANTS/PETITIONERS IN OP(KAT):
    1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
       PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
       THIRUVANANTHAPURAM, PIN-695 001.
    2. THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT,
       THIRUVANANTHAPURAM,PIN-695 014.
    3. THE ASSISTANT EXECUTIVE ENGINEER, PWD BUILDING SUB DIVISION,
       MANJERI, MALAPPURAM,PIN-676 121.
    4. THE ASSISTANT ENGINEER, PWD BUILDING SECTION, MANJERI,
       MALAPPURAM,PIN-676 121.
 RESPONDENT/ RESPONDENT IN OP(KAT):
      RAMLA BEEGUM, AGED 39 YEARS, W/O NAZEER, PART TIME CASUAL
      SWEEPER, PWD REST HOUSE, EDAVANA, MANJERI, MALAPPURAM.
      PIN-676 541, RESIDING AT MOORKAN HOUSE, KALLUDUMPU, EDAVANA
      P.O..MANJERI, MALAPPURAM,PIN-676 121.



      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 01.02.2021 in
 OP(KAT) No. 401/2020 by a period of 6 months from 29-04-2021.




      This Application coming on for orders on 02-11-2021 upon
 perusing the application and the affidavit filed in support
 thereof and this court's judgment dated 01-02-2021 in OP(KAT)
 No.401/2020 and upon hearing the arguments of SENIOR GOVERNMENT
 PLEADER for the petitioners and of Sri. M.V.Thamban, Advocate
 for the respondent, the court passed the following:
                      ALEXANDER THOMAS, T.R.RAVI, JJ.
                       ===========================
                                  I.A No.1 of 2021
                                         in
                              O.P(KAT) No.401 of 2020
                      [arising out of the order dated 06.09.18 in O.A(Ekm)
                            No.1104/16 on the file of KAT, TVM Bench]
                       ===========================
                         Dated this the 02nd day of November, 2021

                                          ORDER

Heard both sides.

This is an application for time extension. The plea for time extension is

opposed by Sri.M.V.Thamban, learned counsel appearing for the respondent

in the O.P/respondent in the I.A. However, we see that the time extension

sought is for six months from 29.04.2021 and the said time limit has expired

on 28.10.2021. Hence, the above I.A will stand closed as infructuous.

However, the learned Senior Government Pleader submits that time extension

may be granted by a further period of three weeks from today, as last chance.

Hence, as last chance, the time limit will stand extended by a further period of

three weeks from today. However, this will not have the effect of exempting

the officers concerned from personal appearance in any contempt proceedings

that may be pending before the Tribunal.

With these observations and directions, the above I.A will stand

disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

T.R.RAVI JUDGE vgd 02-11-2021 /True Copy/ Assistant Registrar