Abdul Latheef vs State Of Kerala
2023 Latest Caselaw 804 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                  CMA.NO.1/2022 IN WP(C) NO. 6617 OF 2022
APPLICANTS/RESPONDFENTS 1 TO 5 IN WPC:

  1. THE STATE OF KERALA, REP. BY SECRETARY TO THE GOVERNMENT, DEPARTMENT
     OF GENERAL EDUCATION,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695
     001.
  2. THE DIRECTOR OF GENERAL EDUCATION, OFFICE OF THE OF DIRECTOR OF
     GENERAL EDUCATION, JAGATHI, THIRUVANANTHAPURAM 695 014.
  3. THE DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE, OFFICE OF THE DEPUTY
     DIRECTOR OF EDUCATION KOZHIKODE, 673 004.
  4. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL
     OFFICER, THAMARASSERY-673 573.
  5. ASSISTANT EDUCATIONAL OFFICER, OFFICE THE ASSISTANT EDUCATIONAL
     OFFICER, THAMARASSERY-673 573.

RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WPC:

  1. ABDUL LATHEEF, AGED 47 YEARS LOWER GRADE ARABIC TEACHER (FULL TIME),
     MGM HSS PUTHUPPADI, KOZHIKODE 686 673.
  2. CORPORATE MANAGER, CATHOLIC AND MD SCHOOL, DEVALOKAM, KOTTAYAM 38.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
 of 120 days in filing the time extension petition.

     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's Judgment
dated 19.04.2022 and upon hearing the arguments of M/S. M.A.FAYAZ,
M.VISHNUPRIYA & C.B.ABHINAVA, Advocates for R1, the court passed the
following:
                         VIJU ABRAHAM, J

         Crl.M.A.No.1 of 2022 in WP(C)No.6617 of 2022
                                th
            Dated this the 12        day   of   January 2023

                           O R D E R

This petition is seeking extension of time by four months

from 10.08.2022 for complying with the directions contained in

the judgment dated 19.04.2022 in WP(C)No.6617/2022. It is

seen that the extension of time by four months sought for has

already expired. Therefore, the application is closed.

sd/-

VIJU ABRAHAM, JUDGE

R.AV