State Of Kerala vs Saji T.M
2024 Latest Caselaw 5638 Ker

Kerala High Court

State Of Kerala vs Saji T.M on 16 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.214/2024                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                  Friday, the 16th day of February 2024 / 27th Magha, 1945
                          CM.APPL.NO.1/2024 IN WA NO. 214 OF 2024

        AGAINST JUDGMENT DATED 20/10/2022 IN WP(C) 35949/2010 OF THIS COURT

   APPLICANTS/APPELLANTS/RESPONDENTS 1 & 2 IN W.P.(C):

      1. THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
      2. THE DIRECTOR, HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDING,
         THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS/PETITIONER & 3RD RESPONDENT IN W.P.(C):

      1. SAJI T.M., LIBRARIAN GRADE IIII, ST.PETER'S VOCATIONAL AND HIGHER
         SECONDARY SCHOOL, KOLENCHERY, ERNAKULAM.
      2. THE MANAGER, ST.PETER'S VOCATIONAL AND HIGHER SECONDARY SCHOOL,
         KOLENCHERY, ERNAKULAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 435 days in filing the Writ Appeal.

        This Application coming on for orders on 16.02.2024 and upon
   perusing the application and the affidavit filed in support thereof, and
   upon hearing the arguments of GOVERNMENT PLEADER for the applicants, the
   Court on the same day passed the following:




                                            ORDER

Delay condoned.

Post on 20/02/2024.

Sd/- A. MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

16-02-2024 /True Copy/ Assistant Registrar