State Of Kerala vs Viswaprabhan C. P
2021 Latest Caselaw 20298 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                 &
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    Thursday, the 30th day of September 2021 / 8th Aswina, 1943
              IA.NO.3/2021 IN OP(KAT) NO. 66 OF 2017

  (AGAINST THE ORDER DATED 15-11-2016 IN OA 3020/2013 OF KERALA
          ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM)



APPLICANTS/PETITIONERS IN OP(KAT):
  1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.
  2. THE STATE POLICE CHIEF, POLICE HEAD QUARTERS, VAZHUTHACAUD,
     THIRUVANANTHPAURAM-695 010.
  3. THE DISTRICT POLICE CHIEF, DISTRICT POLICE OFFICE,
     KANNUR-670 002.
RESPONDENT/RESPONDENT IN OP(KAT):
    VISWAPRABHAN C. P., SON OF DAMODHARAN, AGED 56 YEARS, UDAYA
    NIVAS CHOVVA, KANNUR-670 006, WORKING AS DRIVER ASI (GRADE)
    A R CAMP, KANNUR, KERALA.



     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 09-04-2021 in
OP(KAT)No.66/2017 by a period of 3 months from 08-08-2021.




     This Application coming on for orders on 30-09-2021 upon
perusing the application and the affidavit filed in support
thereof, and the judgment dated 09-04-2021 in OP(KAT)No.66/2017
and upon hearing the arguments of SENIOR GOVERNMENT PLEADER, for
the petitioners and of M/S AJIT G ANJARLEKAR, GOVIND
PADMANAABHAN,RAM MOHAN.G., G.P.SHINOD Advocates for the
respondent, the court passed the following:
         ALEXANDER THOMAS & A.BADHARUDEEN, JJ.
 =================================================
                   I.A. No. 3 of 2021
                           in
                 OP(KAT) No. 66 of 2017
                [arising out of impugned order dated 15.11.2016 in
      O.A. No. 3020/2013 on the file of the KAT, Thiruvananthapuram Bench]
 =================================================
           Dated this the 30th day of September, 2021

                                 ORDER

Heard Sri.B.Unnikrishna Kaimal, learned Senior Government

Pleader appearing for the applicants in the I.A./petitioners in the

OP(KAT) and Sri.Govind Padmanabhan, learned counsel appearing for

the sole respondent in the I.A./sole respondent in the OP(KAT).

2. This is an application for time extension whereby time by

3 months from 8.8.2021 is sought, for complying with the directions in

the judgment dated 9.4.2021 in OP(KAT) No.66/2017.

3. Sri.B.Unnikrishna Kaimal, learned Senior Government

Pleader appearing for the applicants in the I.A. submits that due to

exigencies of administration, there occurred delay in compliance and

time extension is sought for only up to 7.11.2021.

4. The plea for time extension is seriously opposed by

Sri.Govind Padmanabhan, learned counsel appearing for the sole I.A. No. 3/2021 in OP(KAT) No. 66/2017

respondent in the I.A., on the ground that contempt proceedings are

already pending before the Tribunal, and the respondents in the

contempt petition/petitioners herein have been directed to comply with

the directions on or before today, failing which the officer concerned

should appear personally before the Tribunal, etc.

5. After hearing both sides we are of the view that time limit

could be extended till 31.10.2021.

6. Sri.B.Unnikrishna Kaimal, learned Senior Government

Pleader appearing for the applicants in the I.A. would point out that the

averments in the affidavit dated 15.9.2021 filed by the Under Secretary to

the Government in support of the above time extension application is

clearly to the effect that time extension is sought for only for the purpose

of compliance of the directions and orders of the Tribunal, etc.

7. The abovesaid undertaking made on behalf of the State

Government that they would certainly comply with the directions and

orders of the Tribunal, as ordered in the present O.A. is hereby recorded.

Hence, time is extended up to 31.10.2021 only for the purpose of

compliance of the directions and orders of the Tribunal as ordered in the

present O.A.

I.A. No. 3/2021 in OP(KAT) No. 66/2017

With these observations and directions the above application will

stand disposed of.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

A.BADHARUDEEN, JUDGE MMG

30-09-2021 /True Copy/ Assistant Registrar