P. Rashida vs The Director Of General Education
2023 Latest Caselaw 11058 Ker

WP(C) No.18848/2023                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Thursday, the 26th day of October 2023 / 4th Karthika, 1945
                    IA.NO.1/2023 IN WP(C) NO. 18848 OF 2023(E)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. THE DIRECTOR OF GENERAL EDUCATION DIRECTORATE OF GENERAL EDUCATION,
         JAGATHI, THIRUVANANTHAPURAM., PIN - 695014
      2. THE DISTRICT EDUCATIONAL OFFICER OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, THAMARASSERY, KOZHIKODE DISTRICT., PIN - 673573
      3. THE ASSISTANT EDUCATIONAL OFFICER OFFICE OF THE ASSISTANT
         EDUCATIONAL OFFICER, MUKKOM, KOZHIKODE DISTRICT., PIN - 673602

   RESPONDENTS/PETITIONER & 4TH RESPONDENT:

      1. P.RASHIDA, AGED 30 YEARS, W/O. ABOOBACKER, UPST (UNAPPROVED), HAJI
         N.C KOYAKUTTY HAJI MEMORIAL AUP SCHOOL, KARASSERY P.O, MUKKOM,
         KOZHIKODE DISTRICT. RESIDING AT PALOOR, POOLACODE, P.O PAZHUR,
         MAVOOR, KOZHIKODE DISTRICT., PIN - 673602
      2. THE MANAGER, HAJI N.C KOYAKUTTY HAJI MEMORIAL AUP SCHOOL, KARASSERY
         P.O, MUKKOM, KOZHIKODE DISTRICT., PIN - 673602


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent the time
   limit prescribed in the judgment dated 20.06.2023 in WP(C)No.18848/2023 by
   a further period of 3 months from 24.08.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.06.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioners in IA/Respondents 1 to 3 in W.P.C M/S.R.K.MURALEEDHARAN &
   ATHIRA A.MENON, Advocates for the Respondent 1 in I.A./Petitioner in
   WP(C), M/S.FAZIL P, SAJU THALIATH, JITHIN PAUL VARGHESE, C.PRABITHA, ANN
   MARY FRANCIS, R.SRUTHY & FADIL FAZIL Advocates for the Respondent 2 in
   I.A./Respondent 4 in WP(C) , the court passed the following:
 WP(C) No.18848/2023                         2/2




                                       ORDER

This I.A. is seriously objected by the Counsel appearing for the Writ Petitioner. It is true that there is no proper reason mentioned in the affidavit. But, the prayer is only to extend the time for a further period of three months from 24.08.2023 and that will expire on 24.11.2023.

In such circumstances, the time can be extended therefore, the time to comply with the directions in the judgment dated 20.06.2023 in WP(C)No.18848/2023 is extended for a further period of three months from 24.08.2023. I make it clear that no further extension will be granted.

                                              Sd/- P.V.KUNHIKRISHNAN, JUDGE




26-10-2023                    /True Copy/                              Assistant Registrar