Dr.Reethamma O V vs State Of Kerala
2022 Latest Caselaw 10228 Ker

WP(C) No.18045/2022                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Thursday, the 15th day of September 2022 / 24th Bhadra, 1944
                    IA.NO.1/2022 IN WP(C) NO. 18045 OF 2022(E)
   PETITIONERS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY, HIGHER
         EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM PIN-695001.
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, DIRECTORATE OF COLLEGIATE
         EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM PIN-695033.
      3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, NEAR FIRE STATION,
         VAYASKARAKUNNU, PALACE ROAD, KOTTAYAM PIN-686001.

   RESPONDENTS/PETITIONERS IN WP(C):

      1. DR.REETHAMMA O.V, AGED 58 YEARS, W/O. JOSEPH ZACHARIAS, ASSOCIATE
         PROFESSOR (RTD), DEPARTMENT OF ZOOLOGY, ASSUMPTION COLLEGE,
         CHANGANACHERY, RESIDING AT PARAMPAKATHU HOUSE, KOZHUVANAL P.O.,
         KOTTAYAM DISTRICT PIN-686573.
      2. DR. ROY JOSEPH, AGED 54 YEARS, S/O. P V JOSEPH, ASSOCIATE PROFESSOR,
         DEPARTMENT OF HINDI, ST.BERCHMANS COLLEGE, CHANGANACHERY, RESIDING
         AT PALLIPPADAVIL HOUSE, CHANGANACHERRY P.O., KOTTAYAM
         DISTRICT-686101.


        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 WP(C) No.18045/2022 by a further period of 1
   month from 29.08.2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 21.06.022 and upon hearing the arguments of SMT.PARVATHY KOTTOL,
   GOVERNEMNT PLEADER for the Petitioners in IA/Respondents in WP(C) and of
   M/S. K.MADHUSOODANAN, T.G.PAUL, MATHEW JACOB (KUNNATHU) & SYRIAC JOSEPH,
   Advocates for the Respondents in IA/Petitioners in WP(C), the court passed
   the following:

                                          ORDER

This application has been filed seeking extension of time frame till 28.09.2022 is not opposed it is allowed, however as a last chance.

Sd/- DEVAN RAMACHANDRAN, JUDGE

15-09-2022 /True Copy/ Assistant Registrar