Kerala Public Service Commission vs Sanuja.B
2024 Latest Caselaw 4829 Ker

Kerala High Court

Kerala Public Service Commission vs Sanuja.B on 7 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.139/2024                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                            &
                          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
                 Wednesday, the 7th day of February 2024 / 18th Magha, 1945
                          CM.APPL.NO.1/2024 IN WA NO. 139 OF 2024

         AGAINST JUDGMENT DATED 19/10/2023 IN WP(C) 9112/2019 OF THIS COURT

   APPLICANT/APPELLANT:

          KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY SECRETARY, KERALA
          PUBLIC SERVICE COMMISSION, PATTOM, THIRUVANANTHAPURAM- 695004.

   RESPONDENTS/RESPONDENTS:

      1. SANUJA B., NEDUMPURATHU, NADUVATHHUCHERRY, CHAVARA SOUTH P.O.,
         KOLLAM- 691584.
      2. ARCHANA V., CHITHIRA, MARU-NORTH, ALUMKADAVU P.O., KARUNAGAPPALLY,
         KOLLAM- 690573.
      3. GEETHA RANI R., KOCHU ONAMPALLIL, PADINJATTEKKARA P.O.,
         THEVALAKKARA, KOLLAM- 690524.
      4. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF EXCISE, SECRETARIAT, THIRUVANANTHAPURAM- 695001.
      5. KERALA STATE BEVERAGES CORPORATION LTD., REPRESENTED BY THE MANAGING
         DIRECTOR, KERALA STATE BEVERAGES CORPORATION LTD.,
         THIRUVANANTHAPURAM- 695001.
      6. THE MANAGING DIRECTOR, KERALA STATE BEVERAGES CORPORATION LTD.,
         THIRUVANANTHAPURAM- 695001.
      7. AJEESH N., NADUVEETTIL HOUSE, NELLARACHAL P.O., AMBALAVAYAL,
         WAYANAD- 673593.
      8. SREEHARI R., S/O. RAMAKRISHNAN, PALAMATHONI, NSS COLLEGE P.O.,
         NEMMARA, PALAKKAD- 678508.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 71 days in filing the writ appeal.

        This Application coming on for orders on 07/02/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of STANDING COUNSEL SRI. P.C. SASIDHARAN for the
   petitioner and of GOVERNMENT PLEADER for the respondent 4, the Court on
   the same day, passed the following:
 WA No.139/2024                                 2/2




                                          ORDER

For the reasons stated in the application delay of seventy one (71) days in filing the writ appeal is condoned.

Arguments heard in part.

List on 08.02.2024.

Sd/- AMIT RAWAL, JUDGE

Sd/- C.S. SUDHA, JUDGE

07-02-2024 /True Copy/ Assistant Registrar