Sandeep Santhosh vs The State Of Kerala
2023 Latest Caselaw 476 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                 IA.NO.1/2023 IN WP(C) NO. 26289 OF 2021(I)
APPLICANTS/RESPONDENTS & RESPONDENTS 1 TO 4 IN WP(C)

  1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM -
     695001.
  2. DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM -
     695001.
  3. DEPUTY DIRECTOR OF EDUCATION, FORT MAIDAN, PALAKKAD - 678001.
  4. DISTRICT EDUCATIONAL OFFICER, FORT MAIDAN, PALAKKAD DISTRICT -
     678001.

RESPONDENTS/PETITIONER & 5TH RESPONDENT IN WP(C):

  1. SANDEEP SANTHOSH ,S/O. K.V. SANTHOSH KUMAR, HST (ENGLISH), Y.M.G
     HIGH SCHOOL, KOLLENGODE, PALAKKAD DISTRICT - 678506.
  2. MANAGER, Y.M.G HIGH SCHOOL, KOLLENGODE, PALAKKAD DISTRICT - 678506,
     (THE CORPORATE MANAGER, BRAHMANANDHA SWAMI SIVAYOGI EDUCATIONAL
     SOCIETY, ALATHUR).

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend that time
limit prescribed the judgment in WP(C) No.26289/2021 by a further period
of 3 months from 30-11-2022.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
order dated 24-08-2022 and upon hearing the arguments of GOVERNMENT
PLEADER for the Petitioner in IA/R1 to R4 in WP(C), SRI.M.H.SHAJAHAN
RAWTHER, Advocate for R2 in IA/R5 in WP(C) and M/s.V.A.MUHAMMED, M.SAJJAD,
Advocates for the R1 in IA/Petitioner in WP(C), the court passed the
following:
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                            W.P. (C) No. 26289 of 2021
                          -------------------------------------------
                       Dated this the 11th day of January, 2023


                                          ORDER

C.M.Appln.No. 1 of 2023

This is an application seeking to condone the delay of 32 days in filing

the application for extension of time.

Heard. Allowed.

I.A.No.1 of 2023

This is an application to extend the time granted to comply with the

directions in the judgment dated 24.08.2022 in W.P.(C). No.26289/2021 by a

further period of three months from 30/11/2022.

Heard. Allowed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

rsr

11-01-2023 /True Copy/ Assistant Registrar