Nisha Kumari S vs Sindhu
2023 Latest Caselaw 7766 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.
            Monday, the 24th day of July 2023 / 2nd Sravana, 1945
                   CM.APPL.NO.1/2023 IN RP NO. 727 OF 2023
    (AGAINST THE JUDGMENT DATED 24.05.2022 IN WA 808/2021 OF THIS COURT)
PETITIONER/REVIEW PETITIONER:

     NISHA KUMARI S, AGED 43 YEARS NISHAS, PERURKARAYAMMA CHARUMMOODE
     P.O, ALAPPUZHA, PIN - 690505.

RESPONDENTS/RESPONDENTS:

  1. SINDHU, AGED 33 YEARS, D/O.SASIDHARAN PILLAI, SASI BHAVANAM, PANAYIL
     P.O., NOORANAD, ALAPPUZHA . WORKING AS UPSA, ELIPPAKULAM,
     ELIPPAKULAM P.O. 691 551, ALAPPUZHA.
  2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II , THIRUVANANTHAPURAM,
     PIN - 695001.
  3. THE DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF
     EDUCATION, ALAPPUZHA, PIN - 688001.
  4. THE ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE ASSISTANT
     EDUCATIONAL OFFICER, KAYAMKULAM, ALAPPUZHA , PIN - 690502.
  5. THE MANAGER, UPPER PRIMARY SCHOOL, ELIPPAKULAM ELIPPAKULAM P.O.,
     PALLICKAL, ALAPPUZHA, PIN - 691551.
  6. S.L.SREELATHA AGED 54 YEARS D/O. N.SREEDHARAN NAIR, VENATTU VEEDU,
     ALIPPAKULAM P.O., (VIA) PALLICKAL,ALAPPUZHA DISTRICT, PIN - 691551.
  7. J.RAKHI, D/O. CHANDRASEKHARAN PILLAI, SUBASH MANDIRAM, ELIPPAKULAM
     P.O., KAYAMKULAM,ALAPPUZHA DISTRICT, PIN - 691551.
  8. NISHA NAIR, NISHAS, PUTHANPALLYKUNNAM, CHARUMMOODU P.O, ALAPPUZHA ,
     PIN - 690505.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 365 days in filing the Review Petition.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. V.A.MUHAMMED & M.SAJJAD, Advocates for the petitioner, SRI.
R.T.PRADEEP Advocate for R1, the court passed the following:
       A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
             ............................................................................
                               C.M. Appl.No.1 of 2023
                                                in
                                  R.P. No.727 of 2023
              ...........................................................................
                    Dated this the 24th day of July, 2023


                                         ORDER

A.K.Jayasankaran Nambiar.J

C.M. Appl.No.1 of 2023

Taking note of the averments in the affidavit filed in support of

the delay condonation application, and finding the explanation to be

satisfactory, the delay of 365 days in filing the review petition is

condoned.

R.P. No.727 of 2023

Post the review petition for admission next week.

Sd/-A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

rp 24.7.2023