Abdul Nazar P.K vs The Assistant Educational ...
2023 Latest Caselaw 11456 Ker

WP(C) No.33965/2018                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Wednesday, the 8th day of November 2023 / 17th Karthika, 1945
                    IA.NO.2/2023 IN WP(C) NO. 33965 OF 2018 (U)
   APPLICANTS/RESPONDENTS 1 & 2 IN WP(C):

      1. THE ASSISTANT EDUCATIONAL OFFICER, SHORNUR, PALAKKAD DISTRICT-
         679121
      2. THE DISTRICT EDUCATIONAL OFFICER, OTTAPPALAM, PALAKKAD DISTRICT.

   RESPONDENTS/PETITIONERS & RESPONDENTS 3 TO 5 IN W.P.(C):

      1. ABDUL NAZAR P.K. AGED 48 YEARS, S/O.MUHAMMED, WORKING AS ARABIC
         TEACHER, V.C.M. LOWER PRIMARY SCHOOL, VALLAPUZHA, SHORNUR, PALAKKAD
         DISTRICT
      2. JAYAKUMAR K, AGED 48 YEARS, S/O BALAKRISHNAN K, WORKING AS LOWER
         PRIMARY SCHOOL ASSISTANT, V.C.M.LOWER PRIMARY SCHOOL,
         VALLAPUZHA,SHORNUR, PALAKKAD DISTRICT.
      3. RAJALAKSHMI C, AGED 44 YEARS W/O SOMASUNDARAN NAIR K, WORKING AS
         LOWER PRIMARY SCHOOL ASSISTANT, V.C.M.LOWER PRIMARY SCHOOL,
         VALLAPUZHA, SHORNUR, PALAKKAD DISTRICT.
      4. THE HEADMISTRESS, V.C.M.LOWER PRIMARY SCHOOL, VALLAPUZHA,SHORNUR,
         PALAKKAD DISTRICT.
      5. K.GEETHA, HEADMISTRESS, VALLAPUZHA CHUNGAPILAKKAL MAPPILA LOWER
         PRIMARY SCHOOL,VALLAPUZHA, SHORNUR, PALAKKAD DISTRICT.
      6. VALLAPUZHA CHUNGAPILAKKAL MAPPILA LOWER PRIMARY SCHOOL, VALLAPUZHA,
         SHORNUR, PALAKKAD DISTRICT, REPRESENTED BY ITS MANAGER.

        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 08.03.2023 and the order in I A 1
   of 2023 in W.P.(C). No.33965/2018 by a period of 3 months from 02.10.2023.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 08.03.2023 and order dated 02.08.2023 in IA 1/2023 and upon hearing
   the arguments of GOVERNMENT PLEADER for Applicants in I.A/R1 & R2 in
   WP(C), SRI.U.BALAGANGADHARAN, Advocate for R1 to R3 in I.A/Petitioners in
   WP(C), SRI.P.M.JOSHI Advocate for R4 in I.A/R3 in WP(C) and of
   SRI.P.M.JOSHI & SHRI.SAJEEV KUMAR K.GOPAL Advocates for R5 in I.A/R4 in
   WP(C) the court passed the following:
                                      ORDER

After hearing both sides, I think the prayer in this application can be allowed.

Therefore the time to comply with the directions in the judgment is extended for a further period of three months from 2/10/2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

08-11-2023 /True Copy/ Assistant Registrar