Byju Varghese vs State Of Kerala
2022 Latest Caselaw 3861 Ker

WP(C) No.11181/2021                      1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
                     IA.NO.1/2022 IN WP(C) NO. 11181 OF 2021
   APPLICANTS/RESPONDENTS NOS.1 TO 5 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT (ANNEX),
         THIRUVANANTHAPURAM 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION DEPARTMENT, DIRECTORATE OF GENERAL
         EDUCATION, JAGATHY, THIRUVANANTHAPURAM 695 014.
      3. THE DEPUTY DIRECTOR OF EDUCATION (DDE), OFFICE OF THE DDE, KALPETTA,
         WAYANAD 673 122.
      4. THE DISTRICT EDUCATION OFFICER (DEO), OFFICE OF THE DEO, KALPETTA ,
         WAYAND 673 122.
      5. THE ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF FINANCE, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM 695 001.

   RESPONDENTS/PETITIONER & RESPONDENTS NO.6 & 7 IN WP(C):

      1. BYJU VARGHESE, S/O. VARGHESE, EMPLOYED AS FULL TIME MENIAL, ST.
         JOSEPH'S HIGH SCHOOL, ADAKKATHODU TELLICHERY, KANNUR DISTRICT (UNDER
         THE CORPORATE EDUCATION AGENCY, DIOCESES OF MANANTHAVADY) RESIDING
         AT KALAVANAKUNNEL HOUSE, KOTTIYOOR P.O. KANNUR DISTRICT 670 651.
      2. THE CORPORATE MANAGER, CORPORATE EDUCATION AGENCY, DIOCESES OF
         MANATHAVADY NALLOORNADU P.O.DWARAKA, WAYANAD 673 591.
      3. BIJU V.V., S/O. VARGHESE, ST. SEBASTIAN'S A.U.P. SCHOOL, PADICHIRA
         PULPALLY, UNDER THE CORPORATE EDUCTION AGENCY, DIOCESES OF
         MANANTHAVADY, RESIDING AT VATTAPARMBIL (H), KABANIGIRI P.O.
         PULPALLY, WAYAYAD 673 579.


        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.11181/2021 dated 12.07.2021 by
   a further period of 6 months from 09.11.2021.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   judgment dated 12.07.2021 and this Court's order dated 30.03.2022 and upon
   hearing the arguments of GOVERNMENT PLEADER for the Applicants in I.A./R1
   to R5 in WP(C), M/S.G.SANTHOSH KUMAR & V.R.SASSIDHARAN, Advocates for R1
   in I.A./Petitioner in WP(C), the court passed the following:
 WP(C) No.11181/2021                                 2/2




                                               ORDER

Heard. Allowed.

05.04.2022

Sd/- ANU SIVARAMAN, JUDGE

05-04-2022 /True Copy/ Assistant Registrar