Vivek Nair S vs State Of Kerala
2021 Latest Caselaw 18244 Ker

WP(C) No.26927/2018                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                    IA.NO.3/2021 IN WP(C) NO. 26927 OF 2018(M)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT,GOVERNMENT SECRETARIAT ANNEX II,
         THIRUVANANTHAPURAM - 695 001.
      2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDINGS,
         SANTHI NAGAR, THIRUVANANTHAPURAM - 695 014.
      3. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
         EDUCATION, CORPORATION BUILDINGS, THIRUVANANTHAPURAM - 695 014.

   RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):

      1. VIVEK NAIR S., LOWER DIVISION CLERK, SREE SARADAVILASOM HIGHER
         SECONDARY SCHOOL, CHIRAYINKEEZHU, THIRUVANANTHAPURAM - 695 304.
      2. THE MANAGER, SREE SARADA VILASOM HIGHER SECONDARY SCHOOL,
         CHIRAYINKEEZHU,THIRUVANANTHAPURAM - 695 304.


        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 16.03.2021 in WP(C) No.26927/2018
   by a further period of three months from 22.05.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 16.03.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioners in I.A./R1 to R3 in WP(C),        M/s. V.A.MUHAMMED and
   V.RAJASEKHARAN NAIR, Advocates for R1 in I.A./Petitioner in WP(C) and of
   M/s BHARATHAN K.S. and ABEL ANTONY, Advocates for R2 in I.A./R4 in WP(C),
   the court passed the following:

                                          ORDER

This application has been filed to extend the time frame in the judgment by three months from 22.05.2021.

Since the time frame has now expired, I allow this I.A.

Consequently, the period in the judgment will stand extended until 22.08.2021.

Sd/- DEVAN RAMACHANDRAN, JUDGE

03-09-2021 /True Copy/ Assistant Registrar