Dr.Dinesh Babu S vs The Secretary, Nss College ...
2023 Latest Caselaw 10490 Ker

WP(C) No.34844/2022                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 10th day of October 2023 / 18th Aswina, 1945
                    IA.NO.1/2023 IN WP(C) NO. 34844 OF 2022(E)
   APPLICANTS/RESPONDENTS 3 TO 5 IN W.P.(C):

      1. THE PRINCIPAL, SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2. THE DIRECTOR, DIRECTORATR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
         THIRUVANANTHAPURAM-695033.
      3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM, OFFICE OF THE
         DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, VYSKARA KUNNU,
         KOTTAYAM-686001.

   RESPONDENTS/PETITIONER & RESPONDENTS 1 & 2 IN WP(C):

      1. DR.DINESH BABU S., AGED 61 YEARS, S/O.G.SUDHAKARAN NAIR, OTTIYIL
         SREERAGAM, ANICKAD WEST.P.O, KOTTAYAM-686503, (RETIRED ASSOCIATE
         PROFESSOR OF HINDI, N.S.S.HINDU COLLEGE, CHENGANASSERY)
      2. THE SECRETARY, NSS COLLEGE CENTRAL COMMITTEE, PERUNNA,
         CHANGANASSERY, KOTTAYAM-686102.
      3. THE PRINCIPAL, NSS HINDU COLLEGE, CHANGANASSERY, KOTTAYAM-686102.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend that time
   limit prescribed in the judgment dated 02.12.2022 in WP(C)No.34844 of 2022
   by a period of 2 months from 02.08.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 02.12.2022 and upon hearing the arguments of SMT.PARVATHY KOTTOL,
   GOVERNMENT PLEADER for Petitioners in I.A./Respondents 3 to 5 in WP(C) and
   of SRI.M.S.RADHAKRISHNAN NAIR ADVOCATE for respondent 1 in I.A./Petitioner
   in WP(C), the court passed the following:
 WP(C) No.34844/2022                           2/2

                                         ORDER

This application was allowed on 18.08.2023 extending the time frame for compliance of the directions till 02.10.2023. However Sri.Sunil Kumar Kuriakose - Government Pleader requested this matter be listed again along with a connected matter saying that, in the latter one, time had been extended until 22.11.2023.

Smt.Elezabath George, did not oppose the afore submission.

In the afore circumstances, order dated 18.08.2023 is vacated and this I.A. is allowed, extending the time frame till 22.11.2023 as a last chance.

Sd/- DEVAN RAMACHANDRAN, JUDGE

10-10-2023 /True Copy/ Assistant Registrar