Prajithmon Aj vs The State Of Kerala
2023 Latest Caselaw 12950 Ker

Kerala High Court

Prajithmon Aj vs The State Of Kerala on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

WP(C) No.29502/2022                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                    IA.NO.2/2023 IN WP(C) NO. 29502 OF 2022(K)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
         THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
         THIRUVANANTHAPURAM-695014.
      3. THE DEPUTY DIRECTOR OF EDUCATION, CIVIL LINES, ALAPPUZHA-688001.
      4. THE DISTRICT EDUCATIONAL OFFICER, GOVERNMENT GIRLS HIGH SCHOOL
         JUNCTION, ALAPPUZHA-688011.
      5. THE ASSISTANT EDUCATIONAL OFFICER, GOVERNMENT GIRLS HIGH SCHOOL
         JUNCTION, ALAPPUZHA-688011.


   RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WP(C):


      1. PRAJITHMON A.J., AGED 34 YEARS, SON JOHNSON.K.P, C.M.S.LOWER PRIMARY
         SCHOOL, VENGALAM, EZHUMATTOOR, PATHANAMTHITTA DISTRICT-689586,
         (RESIDING AT UMMANKUZHIYIL HOUSE, KATTA,MPACK PO, KOTTAYAM
         DISTRICT-686612) (M-9497640638)
      2. THE CORPORATE MANAGER, CMS SCHOOLS, DIOCESAN OFFICE, CATHEDRAL ROAD,
         KOTTAYAM-686001.


        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 21-08-2023 in WP(C) No. 29502/2022
   by a further period 4 months from 11-10-2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 21-08-2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   the applicants in IA/respondents 1 to 5 in WP(C) and of M/S. V.A.MUHAMMED,
   V.RAJASEKHARAN NAIR, Advocates for the 1st respondent in IA/petitioner in
   WP(C), the court passed the following:

                                         ORDER

Heard. Allowed. Time as sought for is granted.

Sd/- ANU SIVARAMAN JUDGE

08-12-2023 /True Copy/ Assistant Registrar