1. The Kerala Cbse School ... vs The State Of Kerala
2023 Latest Caselaw 11060 Ker

WP(C) No.15954/2023                         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.2/2023 IN WP(C) NO. 15954 OF 2023 (T)
   APPLICANTS/RESPONDENTS 1 & 2 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF GENERAL
         EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2. THE DIRECTOR, DIRECTORATE OF GENERAL EDUCATION, THYCAUD,
         THIRUVANANTHAPURAM - 695014

   RESPONDENTS/PETITIONERS & RESPONDENTS 3 & 4 IN WP(C):

      1. THE KERALA CBSE SCHOOL MANAGEMENT ASSOCIATION, REG NO.174/1996,
         PENTA TOWER, 7TH FLOOR, KALOOR, KOCHI- 682017, REPRESENTED BY ITS
         PRESIDENT T.P.M.IBRAHIM KHAN, AGED 75 YEARS, S/O.PAREED BAVA KHAN,
         SENIOR ADVOCATE, UNITED LAW CHAMBERS, S.R.M.ROAD, ERNAKULAM, KOCHI -
         682018
      2. THE CHAIRMAN, LAKEFORD SCHOOL, VATTAKAYAL, KAVANAD, KOLLAM-691003 -
         691003
      3. THE CHAIRMAN, NATIONAL PUBLIC SCHOOL, MUKHATHALA, KOTTIYAM, KUNDRA
         ROAD, KOLLAM - 691577
      4. THE CHAIRMAN, SABARIGIRI ENGLISH SCHOOL, AGASTHICODE, ANCHAL, KOLLAM
         - 691306
      5. THE MANAGER, CRESENT PUBLIC SCHOOL, THOTTAMUGHAM, ALUVA, ERNAKULAM -
         683105
      6. CENTRAL BOARD OF SECONDARY EDUCATION(CBSE) SIKSHA KENDRA, 2
         COMMUNITY CENTRE, PREET VIHAR, DELHI- 110092 REPRESENTED BY ITS
         SECRETARY
      7. THE REGIONAL DIRECTOR, CENTRAL BOARD OF SECONDARY EDUCATION, BSNL
         RTTC CAMPUS, KAIMANAM, THIRUVANANTHAPURAM - 695040


        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 08.06.2023 in WP(C) No.15954/2023
   for a further period of 3 months time from 30.09.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 08.06.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A/R1 & R2 in WP(C), M/S.T.S.HARIKUMAR & P.B.SAHASRANAMAN,
   Advocates for R1 to R5 in I.A/Petitioners in WP(C) and of SRI.NIRMAL. S.,
   Advocate for R6 & R7 in I.A/R3 & R4 in WP(C), the court passed the
   following:
 WP(C) No.15954/2023                        2/2




                                      ORDER

After hearing both sides, I think this time extension petition can be allowed.

Therefore, time to comply the directions in the judgment is extended for a further period of three months from 30/09/2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

26-10-2023 /True Copy/ Assistant Registrar