Kerala Public Service Commission vs Beshy Kuriakose
2023 Latest Caselaw 6936 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                  CM.APPL.NO.1/2023 IN WA NO. 1181 OF 2023
  AGAINST THE JUDGMENT DATED 01.12.2021 IN WP(C) 9195/2019 OF THIS COURT.
APPLICANT/APPELLANT:

     KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
     P.S.C. OFFICE, PATTOM, THIRUVANANTHAPURAM, PIN - 695004

RESPONDENTS/RESPONDENTS:

  1. BESHY KURIAKOSE, AGED 37 YEARS, KALATHIKUDY HOUSE, METHALA P.O,
     KURUPPAMPADY VIA, ERNAKULAM DISTRICT, PIN - 683545
  2. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, LOCAL SELF
     GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.
  3. GREATER COCHIN DEVELOPMENT AUTHORITY, REPRESENTED BY ITS SECRETARY,
     KADAVANTHRA, KOCHI, PIN - 682020
  4. LEELAVATHY R, THARAVALY HOUSE, KARUKAMANI, CHITTOOR COLLEGE P.O,
     PALAKKAD, PIN - 678104
  5. HINDUJA V.L, SREERAGHAVAM, KOTTATHALA P.O, KOTARAKARA, KOLLAM, PIN -
     691566

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pleased to condone
the delay of 448 days in filing the Writ Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.P.C.SASIDHARAN, Advocate for the petitioner and of
SRI.K.P.SATHEESAN (SENIOR), Advocate for the Respondent No.1, the court
passed the following:
            ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                           ==================
                     CM.Appl 1/2023 in WA 1181/ 2023
         (Arising out of the judgment in WP(C) No.9195/2019 dated 01.12.2021)
                           ==================
                   Dated this the 22nd day of June, 2023
                                    ORDER

This is an application to condone the delay of 448 days in filing

the above Writ Appeal. Sri.K.Sudhin Kumar, learned Advocate has

taken notice for R1 herein/writ petitioner. Learned Senior

Government Pleader has taken notice for R2 State. Sri.Vipin

P.Varghese, learned Advocate has taken notice for R3 GCDA and

Sri.Brijesh Mohan, learned Advocate has taken notice for R4 & R5.

The respondents may file counter/objection to the plea for delay

condonation application within two weeks.

List the CM.Application on 20.07.2023.

Handover to both sides.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

Nsd