Rughmani vs Kerala State Co-Operative ...
2023 Latest Caselaw 834 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                   CM.APPL.NO.1/2023 IN WA NO. 54 OF 2023
 (AGAINST THE JUDGMENT DATED 11.02.2022 IN WP(C) 26307/2019 OF THIS COURT)
PETITIONER/APPELLANT:

     RUGHMANI, AGED 72 YEARS, (RETIRED CLERK) ERNAKULAM DISTRICT CO-
     OPERATIVE PRINTING PRESS LTD NO. E-119, NOW RESIDING AT KUNNATH
     HOUSE,EROOR, TRIPUNITHURA, ERNAKULAM, PIN - 682306

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE CO-OPERATIVE EMPLOYEE PENSION BOARD, REP BY ITS
     SECRETARY, KALA NIVAS P.B NO. 85, CHINMAYA LANE,
     KUNNUMPURAM,THIRUVANANTHAPURAM, PIN - 695001
  2. SECRETARY, ERNAKULAM DISTRICT CO-OPERATIVE PRINTING PRESS LTD,
     NO.E-119 MILLS LANE, CHURCH LANDING ROAD, ERNAKULAM, PIN - 682016

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 186 days in filing the above appeal in the interest of justice.
     This Application coming on for orders on 12-01-2023, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of M/S. N.V.VINAY & ARUN P. ANTONY, Advocates for
the petitioner, and of SRI. SIJO GEORGE Advocate for the respondents, the
court passed the following:
  A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
               ......................................................
           C.M. Appl.1 of 2023 & WA No.54 of 2023
           .................................................................
           Dated this the 12th day of January, 2023


                               ORDER

A.K. Jayasankaran Nambiar, J.

Consolidated notice in the writ appeal and the delay

condonation application to the respondents.

Sri.M.Sasindran takes notice for the 1st respondent.

Issue notice by speed post to the 2nd respondent.

Post after completion of service.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/12.1.2023