Maharoof Ali K vs State Of Kerala
2024 Latest Caselaw 5528 Ker

Kerala High Court

Maharoof Ali K vs State Of Kerala on 16 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.20752/2023                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Friday, the 16th day of February 2024 / 27th Magha, 1945
                   IA.NO.1/2024 IN WP(C) NO. 20752 OF 2023 (T)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION(C) DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
         - 695001
      2. DIRECTOR OF HIGHER SECONDARY EDUCATION JAGATHY, THIRUVANANTHAPURAM -
         695014
      3. THE DIRECTOR OF GENERAL EDUCATION, THE DIRECTORATE OF HIGHER
         SECONDARY EDUCATION WING, HOUSING BOARD BUILDING, SANTHI NAGAR,
         THIRUVANANTHAPURAM - 695001
      4. JOINT DIRECTOR, EXAMINATION SECTION, OFFICE OF THE DIRECTOR OF
         GENERAL EDUCATION, HIGHER SECONDARY EXAMINATION WING, HOUSING BOARD
         BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM - 695001
      5. REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, OFFICE OF THE
         REGIONAL DEPUTY DIRECTOR, B2 BLOCK, CIVIL STATION ROAD, UP HILL,
         MALAPPURAM - 676505

   RESPONDENT/PETITIONER IN WP(C):

          MAHAROOF ALI K, S/O. MOHAMMED, CHANATH HOUSE, PUTHUR PALLIKKAL P.O.,
          THENJIPALAM, MALAPPURAM DISTRICT - 673636. PRESENTLY WORKING AS
          HIGHER SECONDARY SCHOOL TEACHER(POLITICAL SCIENCE), CRESCENT HIGHER
          SECONDARY SCHOOL, OZHUKUR, MALAPPURAM DISTRICT - 673642


        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 26.06.2023 in WP(C) No.20752/2023
   for a further period of 3 months from 20.11.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 26.06.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A/R1 to R4 in WP(C) and of M/S.K.MOHANAKANNAN
   & D.S.THUSHARA, Advocates for respondent in I.A/Petitioner in WP(C), the
   court passed the following:

                                          ORDER

After hearing both sides, I think the time extension application can be allowed. Therefore, the time to comply the directions in the judgment dated 26/06/2023 in WP(C) No.20752/2023 is extended for a further period of three months from 20/11/2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

16-02-2024 /True Copy/ Assistant Registrar