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Santimon Thomas vs State Of Kerala
2024 Latest Caselaw 4330 Ker

Citation : 2024 Latest Caselaw 4330 Ker
Judgement Date : 1 February, 2024

Kerala High Court

Santimon Thomas vs State Of Kerala on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

WP(C) No.27725/2023                           1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Thursday, the 1st day of February 2024 / 12th Magha, 1945
                      IA.NO.1/2024 IN WP(C) NO. 27725 OF 2023
   APPLICANTS/RESPONDENTS 1 TO 4 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, GOVT. SECRETARIATE, THIRUVANANTHAPURAM, PIN -
         695001.
      2. THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
      3. THE DEPUTY DIRECTOR OF EDUCATION, DEPARTMENT OF EDUCATION,
         GOVERNMENT OF KERALA. THODUPUZHA, IDUKKI,KERALA, PIN - 685584.
      4. THE DISTRICT EDUCATIONAL OFFICER, DISTRICT EDUCATION OFFICE COMPLEX,
         IDUKKI, THODUPUZHA, KERALA , PIN - 686575.

   RESPONDENTS/PETITIONER & 5TH RESPONDENT IN WP(C):

      1. SANTIMON THOMAS, AGED 47 YEARS, PAMPLANIYIL HOUSE, MALLIKASSERY
         P.O., KOTTAYAM DISTRICT, PIN - 686577.
      2. THE CORPORATE MANAGER, CORPORATE EDUCATIONAL AGENCY, DIOCESE OF
         PALAI, PALA, KOTTAYAM DISTRICT, PIN - 686575.


        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 21.08.2023 in WP(C) No.27725/2023
   for a further period of three months time from 16.12.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's judgment dated
   21/8/2023 and upon hearing the arguments of SMT. NISHA BOSE, SENIOR
   GOVERNMENT PLEADER for petitioners in I.A/ respondents 1 to 4 in WP(C) and
   of M/s. TOM JOSE (PADINJAREKARA), SUNNY JOSEPH and K.T.SEBASTIAN,
   Advocates for the R1 in I.A./ petitioner in WP(C), the court passed the
   following:

                                         ORDER

Heard. Allowed.

01.02.2024 Sd/- ANU SIVARAMAN, JUDGE

01-02-2024 /True Copy/ Assistant Registrar

 
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