State Of Kerala vs Prof.(Dr.) Gimson D.Parambil
2024 Latest Caselaw 9694 Ker

Kerala High Court

State Of Kerala vs Prof.(Dr.) Gimson D.Parambil on 4 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                    &
                   THE HONOURABLE MR.JUSTICE P.M.MANOJ
          Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                   CM.APPL.NO.1/2024 IN WA NO. 278 OF 2024
    AGAINST THE JUDGMENT DATED 26/09/2023 IN WP(C) 8/2023 OF THIS COURT
APPELLANTS/RESPONDENTS IN 1 TO 3 IN W.P.(C):

  1. STATE OF KERALA, DEPARTMENT OF HIGHER EDUCATION, REPRESENTED BY ITS
     PRINCIPAL SECRETARY, I FLOOR, ANNEX II, GOVERNMENT SECRETARIAT
     THIRUVANANTHAPURAM, PIN - 695001
  2. DIRECTORATE OF COLLEGIATE EDUCATION, REPRESENTED BY THE DIRECTOR OF
     COLLEGIATE EDUCATION, VITH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O.,
     THIRUVANANTHAPURAM - 695033
  3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION (EKM) , GENERAL HOSPITAL
     ROAD, NEAR MAHARAJAS MEN'S HOSTEL, ERNAKULAM,, PIN - 682011

RESPONDENTS/PETITIONERS&4TH RESPONDENT IN   W.P.(C):

  1. PROF.(DR.) GIMSON D.PARAMBIL, AGED 53 YEARS , S/O.DEVASIA PROFESSOR,
     ST.XAVIERS COLLEGE, VAIKOM -686607. RESIDING AT L1, SHOMSHINE
     APARTMENTS, PIPELINE ROAD, THRIKKAKARA P.O., ERNAKULAM, PIN - 682021
  2. DR.TOMY JOSEPH, AGED 55 YEARS S/O. P.J.JOSEPH, ASSOCIATE PROFESSOR,
     ST.XAVIERS COLLEGE, VAIKOM -686607. RESIDING AT PUTHENPURACKAL
     HOUSE, MUTHOLY P.O., PALA, KOTTAYAM, PIN - 686573
  3. ST.XAVIERS COLLEGE , VAIKOM, KOTTAYAM, REPRESENTED BY ITS MANAGER,
     PIN - 686607

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 116 days in filing the Writ Appeal.
     This Application coming on for orders on 04.04.2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of GOVERNMENT PLEADER for the appellants and of
Millu Dandapani, Advocate for the respondents,the court on the same day
passed the following:
                              RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                                  -------------------------------------
                                       W.A No.278 of 2024
                                 -------------------------------------------
                                Dated this the 4th day of April 2024

                                                      ORDER

Raja Vijayaraghavan, J.

This is an application to condone the delay of 116 days in filing the

appeal.

Heard the learned counsel appearing for the parties.

Having regard to the facts and circumstances, we are of the view that

delay can be condoned in the interest of justice.

This application is allowed.

Post on 24.05.2024

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

Sd/-

P.M.MANOJ JUDGE IAP

04-04-2024 /True Copy/ Assistant Registrar