Elsamma Joseph vs State Of Kerala
2023 Latest Caselaw 7616 Ker

WP(C) No.16859/2021                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Friday, the 14th day of July 2023 / 23rd Ashadha, 1945
                    IA.NO.2/2023 IN WP(C) NO. 16859 OF 2021(F)
   APPLICANT/RESPONDENTS 1 TO 3 IN WP(C):

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM-695004.
      3. REGIONAL DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE REGIONAL DEPUTY
         DIRECTOR OF EDUCATION, KANNUR-670581.

   RESPONDENTS/PETITIONER 4TH & 5TH RESPONDENTS IN WP(C):

      1. ELSAMMA JOSEPH, AGED 54 YEARS, W/O ANTO
         C.L.,HEADMISTRESS, CHAPPARAPADAVU HIGHER SECONDARY SCHOOL,
         CHAPPARAPADAVU P.O, KANNUR-670581, RESIDING AT CHUNGATH HOUSE,
         CHEMPANTHOTTY.P.O, KANNUR-670631.
      2. MANAGER, CHAPPARAPADAVU HIGHER SECONDARY SCHOOL,CHAPPARAPADAVU P.O,
         KANNUR-670581.
      3. AHAMMED M.P., PRINCIPAL-IN-CHARGE,CHAPPARAPADAVU HIGHER SECONDARY
         SCHOOL, CHAPPARAPADAVU,P.O, KANNUR-670581.


        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 09.03.2023 in WP(C)No.16859/2021
   for a further period of three months time from 31.03.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 09.03.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioners in I.A/respondents 1 to 3 in WP(C), M/S.V.T.MADHAVANUNNI &
   V.A.SATHEESH, Advocates for the respondent 2 in I.A./respondent 4 in
   WP(C), SRI.SATHEESH V A, Advocate for respondent 3 in I.A./respondent 5 in
   WP(C) and of M/S.KALEESWARAM RAJ, VARUN C.VIJAY & MAITREYI SACHIDANANDA
   HEGDE, Advocates for respondent 1 in I.A./Petitioner in WP(C), the court
   passed the following:
 WP(C) No.16859/2021                        2/2

                                      ORDER

After going through the affidavit filed in the extension petition, I think the prayer can be allowed.

Counsel appearing for the Writ Petition seriously opposed the petition. But considering the facts and circumstances of the case, I think the time can be extended. Therefore, the time to comply with the direction is extended for a further period of four months from 31.03.2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

14-07-2023 /True Copy/ Assistant Registrar