Abdul Muneer vs State Of Kerala
2024 Latest Caselaw 10997 Ker

Kerala High Court

Abdul Muneer vs State Of Kerala on 12 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                IA.NO.1/2024 IN WP(C) NO. 19089 OF 2019 (I)

APPLICANTS/RESPONDENTS 1 TO 4 IN WP(C)


  1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
     DEPARTMENT, THIRUVANANTHAPURAM - 695 001.
  2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHI, THIRUVANANTHAPURAM - 695
     014.
  3. DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, MALAPPURAM DISTRICT,
     PIN - 682 011.
  4. THE DISTRICT EDUCATIONAL OFFICER, WANDOOR, MALAPPURAM DISTRICT -
     682 011.


RESPONDENTS/PETITIONERS & RESPONDENTS 5 & 6 IN WP(C):


  1. ABDUL MUNEER, AGED 40 YEARS, S/O. KUNJIMUHAMMED, MACHINGAL HOUSE,
     KARAKKUNNU PO, MANJERI, MALAPPURAM DISTRICT, PHYSICAL EDUCATION
     TEACHER, MES HIGHER SECONDARY SCHOOL, MAMPAD, MALAPPURAM DISTRICT.
  2. FAISAL E, (H.S.A)(SOCIAL STUDIES), MES HIGHER SECONDARY SCHOOL,
     MAMPAD, MALAPPURAM DISTRICT, ERANHIKKAL HOUSE, AINDOOR, EDAMANNA,
     MALAPPURAM DISTRICT
  3. MANSOOR.N., H.S.A, (MATHEMATICS), MES HIGHER SECONDARY SCHOOL,
     MAMPAD, MALAPPURAM DISTRICT, NEERMUNDA HOUSE, PANDHALINGAL, MEPPADAM
     PO, MALAPPURAM DISTRICT.
  4. MUJEEB RAHMAN A.P, (H.S.A)(SOCIAL STUDIES), MES HIGHER SECONDARY
     SCHOOL, MAMPAD, MALAPPURAM DISTRICT, ALIKKA PARAMBIL HOUSE,
     PANDHALINGAL, MEPPADAM PO, MALAPPURAM DISTRICT.
  5. SHAMEEN.A, PEON, MES HIGHER SECONDARY SCHOOL, MAMPAD, MALAPPURAM
     DISTRICT, ALINGATH HOUSE, PANDHALINGAL, MEPPADAM PO, MALAPPURAM
     DISTRICT.
  6. THE HEADMASTER, MES HIGHER SECONDARY SCHOOL, MAMPAD, MALAPPURAM
     DISTRICT - 676 542.
  7. THE MANAGER, MES HIGHER SECONDARY SCHOOL, MAMPAD, MALAPPURAM
     DISTRICT - 676 542
      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 in W.P(C) No.19089 of 2019 by a further
period of five months from 04.12.2023.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this court's order dated
06-11-2023 in IA 2/2023 and Judgment dated 06.03.2023 and upon hearing the
arguments of GOVERNMENT PLEADER for the Applicants in IA/R1 TO R4 in
WP(C), SRI.K.MOHANAKANNAN, Advocate for R1 TO R5 in IA /Petitioners IN
WP(C), the court passed the following:
                        P.V.KUNHIKRISHNAN,J.
                    ---------------------
                             I.A.No.1 of 2024
                                    in
                       W.P.(C).No.19089 of 2019
                 ---------------------------
                   Dated this the 12th day of April, 2024

                                    ORDER

After going through the affidavit, I am not satisfied the

action of the petitioners. In this case, the time to comply the

directions are extended twice. Even now, the directions are

not complied.

Considering the facts and circumstance of the case, I

think one more chance can be given. Therefore, the time to

comply the direction is extended for a further period of five

months from 04.12.2023. No further extension will be

entertained in this petition.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

12-04-2024 /True Copy/ Assistant Registrar