Kerala High Court
George Issac vs State Of Kerala on 2 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943
IA.NO.1/2022 IN WP(C) NO. 25171 OF 2020 (V)
PETITIONERS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY, SCHEDULED CASTES AND
SCHEDULED TRIBES DEVELOPMENT (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE DISTRICT COLLECTOR, KOTTAYAM, COLLECTORATE, KOTTAYAM-686002.
3. THE REVENUE DIVISIONAL OFFICER, PALA, MINI CIVIL STATION,
PALA-686575.
4. THE TAHSILDHAR, MEENACHIL, TALUK OFFICE, MINI CIVIL STATION,
PALA-686575.
5. THE VILLAGE OFFICER, VILLAGE OFFICE, MELUKAVU, ERATTUPETTA,
MEENACHIL TALUK, KOTTAYAM DISTRICT-686652.
6. KERALA INSTITUTE FOR RESEARCH, TRAINING AND DEVELOPMENT STUDIES OF
SCHEDULED CASTES AND SCHEDULED TRIBES, (KIRTADS) REPRESENTED BY ITS
DIRECTOR, DIRECTORATE OF KIRTADS, KOZHIKODE-685017.
7. THE SCRUTINY COMMITTEE FOR VERIFICATION OF COMMUNITY CERTIFICATES,
REPRESENTED BY ITS CHAIRMAN, SCHEDULED CASTES AND SCHEDULED TRIBES
DEVELOPMENT (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
RESPONDENTS/PETITIONERS:
1. GEORGE ISSAC, AGED 49 YEARS, S/O.ISSAC, KURINJANKULATH
(THARELPLAKKAL), KONIPPADU P.O., MELUKAVU, MENNACHIL, KOTTAYAM
DISTRICT-686652.
2. JOEL GRAYSAN GEORGE, AGED 17 YEARS (MINOR), REPRESENTED BY HIS
FATHER AND NEXT FRIEND, GEORGE ISSAC, AGED 49 YEARS, S/O.ISSAC,
KURINJANKULATH (THARELPLAKKAL), KONIPPADU P.O., MENNACHIL,
KOTTAYAM-686652.
3. JIYA SARA GEORGE, AGED 14 YEARS (MINOR), REPRESENTED BY HIS FATHER
AND NEXT FRIEND, GEORGE ISSAC, AGED 49 YEARS, S/O.ISSAC,
KURINJANKULATH (THARELPLAKKAL), KONIPPADU P.O., MENNACHIL,
KOTTAYAM-686652.
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 04.08.2021 in WP(C)No.25171/2020
for a further period of 6 months time from 16.12.2021.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 04.08.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
Petitioners in I.A/Respondents in WP(C) and of M/S.GEORGE MATHEW, PRAVEEN
S., M.D.SASIKUMAR, SUNIL KUMAR A.G, DIPU JAMES, MATHEW K.T & GEORGE K.V.,
Advocates for Respondents in I.A/Petitioners in WP(C), the court passed
the following:
T.R. RAVI, J.
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W. P. (C). No. 25171 of 2020
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Dated this the 2nd day of March, 2022
ORDER
C.M.Appl. No. 1 of 2022
Heard. Considering the explanation offered in the affidavit
accompanying the application as satisfactory, the delay of 56 days in
filing the application for extension of time is condoned.
I.A.No. 1 of 2022
This application is filed by the respondents in the writ petition
seeking a further period of 6 months for complying with the directions in
the judgment. This Court had on 04.08.2021 granted 4 months' time to
pass orders. The 4 months' time was over in December 2021.
Thereafter 2 months have already elapsed. I am not inclined to grant 6
months' time for compliance, particularly since the petitioners in the writ
petition apprehend that petitioners 2 & 3 who are students and are
entitled to claim the benefit of caste status may lose the benefit and the
academic year is nearing the end.
In such circumstances, time is granted till 31.05.2022 for
compliance with the directions issued in the judgment. Liberty is granted
to the petitioners in the writ petition to move the Court in case of any
emergency.
H/o. Sd/-
T.R. RAVI
JUDGE
Pn
02-03-2022 /True Copy/ Assistant Registrar
