Ramla P vs State Of Kerala
2021 Latest Caselaw 18247 Ker

WP(C) No.8571/2021                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                      IA.NO.1/2021 IN WP(C) NO. 8571 OF 2021
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT (ANNEX II),
         THIRUVANANTHAPURAM-695 001
      2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THYCAUD P.O.,
         THIRUVANANTHAPURAM-695 014
      3. THE DEPUTY DIRECTOR OF EDUCATION, KASARAGOD, CIVIL STATION,
         VIDYANAGAR P.O., KASARAGOD DISTRICT-671 123
      4. THE DISTRICT EDUCATIONAL OFFICER, KASARAGOD, KASARAGOD DISTRICT-671
         121
      5. THE ASSISTANT EDUCATIONAL OFFICER, KASARAGOD, KASARAGOD DISTRICT-671
         121

   RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WP(C):

      1. RAMLA P., W/O.MUHAMMED KUNHI.T., JUNIOR LANGUAGE TEACHER (ARABIC),
         KCNMALP SCHOOL, SANKARAMPADY, SANKARAMPADY P.O., KASARAGOD
         DIST,PIN-671 541, RESIDING AT KUTTIKOL HOUSE, KUTTIKKOL P.O.,
         CHENGALA VIA, KASARAGOD DISTRICT,PIN-671 541
      2. THE MANAGER, KCNMALP SCHOOL, SANKARAMPADY, SANKARAMPADY P.O.,
         KASARAGOD DIST,PIN-671 541


        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.8571/2021 dated 31.03.2021 by
   a further period of two months from 16.07.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 31.03.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Applicants in I.A./R1 to R5 in WP(C) and of SRI.MURALI PALLATH, Advocate
   for R1 in I.A./Petitioner in WP(C), the court passed the following:

                                         ORDER

Having heard the learned counsel on either side, time granted as sought for.

03.09.2021

Sd/- ANU SIVARAMAN, JUDGE

03-09-2021 /True Copy/ Assistant Registrar