Princy T. F vs State Of Kerala
2022 Latest Caselaw 6692 Ker

WP(C) No.18444/2021                               1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
             Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
                    IA.NO.1/2022 IN WP(C) NO. 18444 OF 2021(E)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION, (FORMER DIRECTOR OF PUBLIC
         INSTRUCTIONS), THIRUVANANTHAPURAM - 695 001.
      3. THE DEPUTY DIRECTOR OF EDUCATION (D.D.E.), SECOND FLOOR, CIVIL
         STATION, AYYANTHOL, THRISSUR - 680 003.
      4. THE ASSISTANT EDUCATIONAL OFFICER, (A.E.O.) CHERPU, THRISSUR -
         680561.
      5. THE ASSISTANT EDUCATIONAL OFFICER, KUNNAMKULAM, THRISSUR - 680 503.

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

      1. PRINCY T. F, AGED 33 YEARS, W/O. SHIJO K. V., WORKING AS JR.
         SANSKRIT (FT) TEACHER, ST. XAVIER'S UP SCHOOL, VELUR, THRISSUR - 680
         581., RESIDING AT KANNANAIKKAL HOUSE, KAIPARAMBU, THRISSUR - 680
         546.
      2. CORPORATE MANAGER, CORPORATE EDUCATION AGENCY, ARCH DIOCESE,
         THRISSUR - 680 020.


        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 09.09.2021 in WP(C) No.18444/2021
   for a further period of six months time from 24.12.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 09.09.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the Applicants in IA/Respondents 1 to 5 in WP(C), M/S. U.BALAGANGADHARAN &
   S.ANJUSHA, Advocates for the Respondent 1 in IA/petitioner in WP(C), the
   court passed the following:

                                            ORDER

          Heard.      Allowed.



                                                 Sd/- RAJA VIJAYARAGHAVAN V,     JUDGE




09-06-2022                         /True Copy/                                 Assistant Registrar