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Remya S.R vs State Of Kerala
2021 Latest Caselaw 20994 Ker

Citation : 2021 Latest Caselaw 20994 Ker
Judgement Date : 6 October, 2021

Kerala High Court
Remya S.R vs State Of Kerala on 6 October, 2021
WP(C) No.11568/2021                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
            Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                    IA.NO.1/2021 IN WP(C) NO. 11568 OF 2021(U)
   PETITIONERS/RESPONDENTS 1 TO 4 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
         OF GENERAL EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHI, THIRUVANANTHAPURAM 695
         014.
      3. THE DEPUTY DIRECTOR OF EDUCATION, KANNUR 670 001.
      4. THE DISTRICT EDUCATIONAL OFFICER, KANNUR 670 001.

   RESPONDENTS/PETITIONERS & 5TH RESPONDENT IN WP(C):

      1. REMYA S.R., AGED 40 YEARS, W/O. UNNIKRISHNAN K.P., H.S.T. (MATHS),
         KADACHIRA HSS, KADACHIRA P.O., 670 621, RESIDING AT SOPANAM, IRUVERI
         P.O.- 670 613, KANNUR DISTRICT.
      2. DHANYA P.K., AGED 36 YEARS, W/O. DINESAN.P., H.S.T. (ENGLISH),
         KADACHIRA HSS, KADACHIRA P.O.- 670 621, RESIDING AT
         SOPANAM,THAZHECHOVVA P.O. -670 618, KANNUR DISTRICT.
      3. THE MANAGER, KADACHIRA HIGHER SECONDARY SCHOOL, KADCHIRA P.O.- 670
         621, KANNUR DISTRICT.


        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 22.07.2021 in WP(C) No.11568/2021
   for a further period of three months time from 23.09.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 22.07.2021 in WP(C) and upon hearing the arguments of GOVERNMENT
   PLEADER for the petitioners in IA/R1 to R4 in WP(C) and of SRI.K.DINESH
   KUMAR, Advocate for R1 & R2 in IA/Petitioners in WP(C), the court passed
   the following:

                                           ORDER

Heard. Allowed. Time is granted as sought for.

06.10.2021

Sd/- ANU SIVARAMAN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar

 
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