Sindhumani K.V vs The State Of Kerala
2021 Latest Caselaw 21788 Ker

WP(C) No.10675/2021                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                    IA.NO.1/2021 IN WP(C) NO. 10675 OF 2021(H)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, 695 001.
      2. DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY WING), HOUSING BOARD
         BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM, PIN-695 014.
      3. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
         ERNAKULAM, PIN-682 026

   RESPONDENTS/PETITIONER & RESPONDENTS 4 & 5 IN WP(C):

      1. SINDHUMANI K.V., UPPER PRIMARY SCHOOL TEACHER, VOCATIONAL HIGHER
         SECONDARY SCHOOL, KARALAM, THRISSUR DISTRICT-680 711, RESIDING AT
         SHEEBA NIVAS, AYYANTHOLE, THRISSUR, PIN-680 003
      2. THE MANAGER, VOCATIONAL HIGHER SECONDARY SCHOOL, KARALAM, THRISSUR
         DISTRICT, PIN-680 711.
      3. SMT. VANNERI SINDHU SURENDRAN, HIGHER SECONDARY SCHOOL TEACHER
         (ECONOMICS), VOCATIONAL HIGHER SECONDARY SCHOOL, KARALAM, THRISSUR
         DISTRICT, 680 711, RESIDING AT KUTTASSAM VEETTIL, NATTIKA, THRISSUR
         DISTRICT-680 566

        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.10675/2021 dated 31-05-2021
   by a further period of 3 months from 16-09-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 31-05-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioner in IA/R1 to R3 in WP(C) and of M/s.C.D.DILEEP, SMT.SHYLAJA
   VARGHESE, Advocates for R1 in IA/Petitioner in WP(C), the court passed the
   following:
                                      ORDER

Time extended as sought for.

Sd/- SATHISH NINAN JUDGE

02-11-2021 /True Copy/ Assistant Registrar