State Of Kerala vs Dr. Sreelatha. K.S
2022 Latest Caselaw 10646 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Friday, the 21st day of October 2022 / 29th Aswina, 1944
                  IA.NO.1/2022 IN OP(KAT) NO. 238 OF 2022
(AGAINST THE ORDER DATED 10.02.2022 IN OA 2280/2019 OF KERALA ADMINISTRATIVE
                       TRIBUNAL, THIRUVANANTHAPURAM)
APPLICANTS/PETITIONERS in O.P(KAT):

  1. STATE OF KERALA, SECRETARY TO GOVERNMENT, HIGHER EDUCATION
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
  2. DIRCTOR DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN, VIKAS BHAVAN
     P.O., THIRUVANATHAPURAM, PIN - 695033

RESPONDENT/RESPONDENT in O.P(KAT):

     DR. SREELATHA. K.S, AGED 48 YEARS, D/O K.R.GOPINATHAN NAIR, RESIDING
     AT AMPANAL, RAMAPURAM P.O., PALA, KOTTAYAM, WORKING AS ASSISTANT
     PROFESSOR, DEPARTMENT OF PHYSICS, GOVERNMENT COLLEGE, NATTAKAM P.O.,
     KOTTAYAM-686013, PIN - 686576


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limt prescribed for complying the judgment dated 22.07.2022 in O.P(KAT)No.
238/2022 for a period of two months from 22.10.2022.


     This Application coming on for orders 21.10.2022, upon perusing the
application and the affidavit filed in support thereof, and upon hearing
the arguments of GOVERNMENT PLEADER, for petitioners, the court on the
same day passed the following:
                    A.K.JAYASANKARAN NAMBIAR, J.
                                       &
                      MOHAMMED NIAS C.P., J.
                        -------------------------------
                           I.A.NO.1 OF 2022
                                      IN
                      O.P.(KAT).NO.238 OF 2022
                      -----------------------------------
                Dated this the 21st day of October, 2022

                                 ORDER

A.K. Jayasankaran Nambiar., J.

The above application is filed seeking extension of time to comply

with the directions in the judgment dated 22.07.2022 in O.P.

(KAT).No.238 of 2022.

Heard. Allowed.

Taking note of the averments in the affidavit filed in support of

the I.A., we grant the applicants one month's time from today, for

complying with the directions in the judgment dated 22.07.2022 in O.P.

(KAT).No.238 of 2022.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE prp/21/10/22