Kerala High Court
Moly.P vs State Of Kerala on 15 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Tuesday, the 15th day of February 2022 / 26th Magha, 1943
IA.NO.1/2022 IN OP(KAT) NO. 306 OF 2017
(AGAINST ORDER DATED 21.7.2017 IN OA (EKM) NO.515/2015 OF THE KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM, BENCH)
---
APPLICANTS/RESPONDENTS 1 TO 3 IN O.P.(KAT):
1. STATE OF KERALA ,REPRESENTED BY ITS SECRETARY, DEPARTMENT OF ANIMAL
HUSBANDRY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. THE DISTRICT ANIMAL HUSBANDRY OFFICER, KOZHIKKODE, KERALA PIN - 673
001.
3. THE VETERINARY, SURGEON VETERINARY DISPENSARY, MUYIPPOTH, MEPPAYYUR,
KOZHIKKODE DISTRICT, KERALA PIN - 673 524.
RESPONDENTS/PETITIONER & RESPONDENTS 4 AND 5 IN O.P.(KAT):
1. MOLY P., AGED 46 YEARS, W/O. PRAKASAN,CASUAL SWEEPER,VETERINARY
DISPENSERY, NOCHAD PANCHAYATH,KALPATHOOR, KOYILANDY TALUK, RESIDING
AT MANAYILMEETHAL HOUSE, P.O, KALPATHOOR, VIA ,PERAMBRA,KOZHIKKODE
DISTRICT, KERALA.
2. N.K BABU ,S/O. CHATHAN, PART TIME SWEEPER, VETERINARY
DISPENSARY,NOCHAD PANCHAYATH, KALPATHOOR, KOYILANDY TALUK, RESIDING
AT NARAYINIKAVU HOUSE P.O, CHERAPURAM, KOZHIKKODE PIN- 673 507.
3. M. PRAKASHKUMAR, S/O. NARAYANAN NAIR, MANIKOTH HOUSE, P.O,
KARAYAD,VIA MEPPAYYUR, KOZHIKKODE DISTRICT, PIN - 673 524.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend time limit
prescribed in the judgment in O.P.(KAT) No.306/2017 dated 09.08.2021 by a
further period of 4 months from 22.12.2021.
This Application coming on for orders on 15/02/2022, upon perusing
the application and the affidavit filed in support thereof, and this
courts judgement dated 9/8/2021 upon hearing the arguments of
SRI.B.UNNIKRISHNA KAIMAL, SENIOR GOVERNMENT PLEADER for the Applicants in
IA/R1 and R2 IN OP ( KAT) and of SRI.P.K.RAMKUMAR, Advocate for the
Respondent 1 in IA/ petitioner in OP (KAT), the court passed the
following:
P.T.O.
ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
==================
I.A.No. 1/2022 in O.P(KAT) No. 306/2017
(Arising out of the order dated 21.7.2017 in OA (EKM) No.515/2015 on the file of the KAT, TVM
Bench)
==================
Dated this the 15th day of February, 2022
ORDER
Heard Sri.B.Unnikrishna Kaimal, learned Senior Govt. Pleader
appearing for applicants 1 to 3 in the IA/respondents 1 to 3 in the OP
and Sri.P.K.Ramkumar, learned counsel appearing for R-1 in the I.A./
petitioner in the OP. In the nature of the order that is proposed to be
passed in this petition, notices to contesting respondent 2 & 3 will
stand dispensed with.
This is an application seeking extension of the time stipulated
for the compliance of the judgment dated 9.8.2021 of this Court in
O.P(KAT) No. 306/2017 by a further period of 4 months from
22.12.2021, ie. upto 21.4.2022.
The plea for time extension is strongly opposed by
Sri.P.K.Ramkumar, learned counsel appearing for R-1 in the IA/
original petitioner.
Having regard to the facts and circumstances of this case and
also having regard to the fervent pleas made by Sri.B.Unnikrishna
Kaimal, learned Senior Govt. Pleader appearing for the applicants in
IA 1/22 IN OP(KAT) 306/17 - : 2 :-
the IA, it is ordered in the interest of justice that the time limit for
compliance of the directions in the judgment will stand extended upto
21.4.2022.
With these observations and directions, the above IA will stand
disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
VIJU ABRAHAM, JUDGE
sdk+
15-02-2022 /True Copy/ Assistant Registrar
