Thara Thankam David vs State Of Kerala
2023 Latest Caselaw 8572 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Monday, the 7th day of August 2023 / 16th Sravana, 1945
             CM.APPL.NO.1/2023 IN RP NO. 804 OF 2023(FILING NO.)
             WP(C) 26419/2020 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/PETITIONER:

     THARA THANKAM DAVID, AGED 30 YEARS, D/O. (LATE) DAVID SOLOMAN,
     KOALATH HOUSE, VATTAPPARA P.O., THIRUVANANTHAUPRAM, PIN-696028

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TT GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
  2. DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN -
     695014
  3. MANAGER CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS, CONCORDIA HIGHER
     SECONDARY SCHOOL COMPOUND, PEROORKADA P.O., THIRUVANANTHAPURAM, PIN
     - 695005
  4. REGIONAL DEPUTY DIRECTOR, DIRECTORATE OF HIGHER SECONDARY EDUCATION,
     CHENGANNUR, PIN-89121
  5. DEPUTY DIRECTOR OF EDUCATION, THIRUVANANTHAPURAM, PIN - 695001
  6. SREEJA O., LABORATORY ASSISTANT, CONCORDIA LUTHERAN HIGHER SECONDARY
     SCHOOL, SOUTH ARYAD, ALAPPUZHA, PIN - 686563


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 554 days in filing the Review Petition to review the judgment dated
15-12-2021 in WP(C) No: 26419 of 2020 in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. S.SREEKUMAR (SR.), P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA,
R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON, SACHIN JACOB AMBAT, ANNA LINDA
EDEN, HARIKRISHNAN S., Advocates for the petitioner, the court passed the
following:
                         RAJA VIJAYARAGHAVAN V, J.
                       -------------------------------------
                            R.P. No. ..... of 2023
                         (Filing No. 804 of 2023)
                    -------------------------------------------
                   Dated this the 7th day of August, 2023

                                    ORDER

C.M.Appln. No. 1 of 2023

This is an application to condone the delay of 554 days in filing the

Review Petition.

The learned counsel appearing for the 6th respondent seeks an

adjournment to file objection.

Post after ten days.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE avs