Dr. Bhadrakumari S vs State Of Kerala
2023 Latest Caselaw 88 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Friday, the 6th day of January 2023 / 16th Pousha, 1944

                IA.NO.1/2022 IN WP(C) NO. 25310 OF 2022(K)




APPLICANTS/RESPONDENTS IN WP(C) NO.1 TO 3:

  1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, HIGHER
     EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
     695 001.
  2. THE DIRECTOR OF COLLEGIATE EDUCATION. VIKAS BHAVAN,
     THIRUVANNTHAPURAM - 695 033.
  3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, CROSS JUNCTION,
     KADAPPAKADA, KOLLAM-691 001.

RESPONDENT/PETITIONER:

     DR. BHADRAKUMARI S., W/O. MOHANA KUMAR, MUTTATHU HOUSE, THOTTUMUGHOM
     P.O., MYNAGAPPALLY, KOLLAM-690 519 (RETIRED PRINCIPAL & PROFESSOR,
     M.S.M. COLLEGE, KAYAMKULAM)

     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 11-08-2022 in WP(C) 25310/2022 for
a further period of 4 months time from 02-11-2022.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 11-08-2022 and upon hearing the arguments of GOVERNMENT PLEADER for
the petitioners in IA/respondents in WP(C) and of SRI.M.S.RADHAKRISHNAN
NAIR, Advocate for the respondent in IA/petitioner in WP(C), the court
passed the following:-



                                                             P.T.O.
                          DEVAN RAMACHANDRAN, J.
                     =========================
                  I.A.No.1/2022 in W.P.(C)No.25310 of 2022
                    ==========================
                    Dated this the 6th day of January, 2023

                                    ORDER

This IA seeking extension of time has been filed supported

by the affidavit of the Under Secretary to the Government.

2. Sri.M.S.Radhakrishnan Nair - learned counsel for the

writ petitioner, submitted that such an affidavit is incompetent

since the direction of this Court was to the Director of Collegiate

Education.

3. The learned Government Pleader - Sri.Joshy

Thannickamattam, however, submitted that the Director has

referred the matter to the Government and it is, therefore, that

this IA has been filed by the Under Secretary. He assured this

Court that the directions in the judgment will be fully complied

with, within the period sought for.

Taking note of the afore submissions, I allow this IA and

grant the extension as sought for, however, making it clear that no

further extensions will be considered except in exceptional

circumstances.

Sd/-

DEVAN RAMACHANDRAN, JUDGE anm

06-01-2023 /True Copy/ Assistant Registrar