Rajesh T.R vs State Of Kerala
2022 Latest Caselaw 7769 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944

                 IA.NO.1/2022 IN WP(C) NO. 4647 OF 2022(E)




APPLICANTS/RESPONDENTS 1 AND 3 IN WP(C):

  1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT OF
     KERALA, SECRETARIAT, THIRUVANANTHAPURAM -695 001.
  2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF
     CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
     THYCAUD P.O, THIRUVANANTHAPURAM -695 014.

RESPONDENTS/PETITIONER & 2ND RESPONDENT IN WP(C):

  1. RAJESH. T.R., AGED 28 YEARS,S/O. RAJENDRAN. K, THEKKINKATTIL HOUSE,
     KODAMPAZHIPURAM VILLAGE, OTTAPALAM TALUK, PULAPPATTA P.O, PALAKKAD
     DISTRICT- 678 632.
  2. THE KERALA CO-OPERATIVE SERVICE EXAMINATION BOARD, REPRESENTED BY
     THE SECRETARY, 2ND FLOOR, KERALA STATE CO-OPERATIVE BANK BUILDING,
     OVER BRIDGE JUNCTION, THIRUVANANTHAPURAM 695 001.


     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 22.02.2022 in WP(C) No.4647/2022 by
a further period of 3 months time from 11.05.2022.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 22.02.2022 and upon hearing the arguments of SRI.S.M.SHAMEER,
GOVERNMENT PLEADER for the Applicants in IA/Respondents 1 & 3 in WP(C),
M/S.C.DHEERAJ RAJAN & ANAND KALYANAKRISHNAN, Advocates for the Respondent
1 in IA/petitioner in WP(C) and of SMT.S.L.SYLAJA, STANDING COUNSEL for
the respondent 2 in IA/Respondent 2 in WP(C), the court passed the
following:
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                              W.P (C) No.4647 of 2022
                           -------------------------------------------
                         Dated this the 28th day of June, 2022


                                           ORDER

Crl.M.A. No.1 of 2022

This application is filed seeking to condone the delay of 35 days in filing

the application for extension of time.

Heard. Delay condoned.

I.A. No.1 of 2022

This is an application seeking extension of time.

Heard.

Orders in terms of the directions issued by this Court shall be passed

within a period of one month from today.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

28-06-2022 /True Copy/ Assistant Registrar