Reshma S vs State Of Kerala
2023 Latest Caselaw 702 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                 IA.NO.1/2023 IN WP(C) NO. 28109 OF 2022(K)

APPLICANTS/RESPONDENTS 1 TO 2 IN WP(C):


  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695001
  2. THE REGIONAL DEPUTY DIRECTOR, OFFICE OF THE REGIONAL DEPUTY
     DIRECTOR, HIGHER SECONDARY EDUCATION, PAYYAMBALAM P.O., KANNUR 670
     001.

RESPONDENTS/ PETITIONER & RESPONDENTS 3 TO 5 IN WP(C):

  1. RESHMA S., AGED 31 YEARS, W/O. SUMANTH, VIVEKANANDA NAGAR, P.O., R D
     NAGAR, KUDLU VILLAGE, KASARAGODE.
  2. THE MANAGER, M S COLLEGE, HIGHER SECONDARY SCHOOL, PERDALA, NIRCHAL
     P.O., KUMBLA, KASARAGODE -671 321.
  3. THE PRINCIPAL, M S COLLEGE, HIGHER SECONDARY SCHOOL, PERDALA,
     NIRCHAL P.O., KUMBLA, KASARAGODE -671 321.
  4. SHAJU. P, AGED 42 YEARS, S/O. P.V. BALAKRISHNAN, PALIYERI VEEDU,
     KARIVELLUR P.O, PAYYANUR, KANNUR - 670521.

     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 18-10-2022 in WP(C) No. 28109/2022
for a further period of one month time from 02-01-2022.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's
judgment dated 18/10/2022 and upon hearing the arguments of GOVERNMENT
PLEADER for the petitioners in IA/ respondent 1 & 2 in WP(C) and of SRI.
V.A.VINOD, Advocates for respondent 1 in IA/petitioner in WP(C) the court
passed the following:




   P.T.O.
                            RAJA VIJAYARAGHAVAN V, J.
                          -------------------------------------
                           W.P. (C) No.28109 of 2022
                         -------------------------------------------
                      Dated this the 12th day of January, 2023


                                         ORDER

C.M Appln. No. 1 of 2023

Heard. Allowed.

I.A. No. 1 of 2023

Having regard to the submissions advanced by the learned Government

Pleader, the time granted to comply with directions in the judgment dated

18/10/2022 in W.P.(C) No.28109/2022 will stand extended by a period of three

weeks from 02/01/2023.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE AMR

12-01-2023 /True Copy/ Assistant Registrar