State Of Kerala vs Reshma.T.P
2024 Latest Caselaw 19324 Ker

Kerala High Court

State Of Kerala vs Reshma.T.P on 3 July, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
          Wednesday, the 3rd day of July 2024 / 12th Ashadha, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 901 OF 2024
(ARISING FROM JUDGMENT DATED 10.10.2023 IN WP(C) 18474/2022 OF THIS   COURT)
APPLICANTS/APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C):

  1. STATE OF KERALA,REPRESENTED BY SECRETARY TO THE GOVERNMENT,GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT,ANNEXURE -
     II,THIRUVANANTHAPURAM,PIN-695012
  2. THE DIRECTOR OF GENERAL EDUCATION,JAGATHI,THIRUVANANTHAPURAM,PIN -
     695014
  3. THE ASSISTANT EDUCATIONAL OFFICER,KANNUR SOUTH,PIN - 670613

RESPONDENTS/RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):

  1. RESHMA.T.P, AGED 39 YEARS, D/O
     T.P.RAVEENDRAN(LATE)NILADRI,KAPPAD.P.O,KANNUR-670006 WORKING AS
     LPSA, BAVODE L.P.SCHOOL, BAVODE.P.O, KANNUR SOUTH PIN.670622.
  2. THE MANAGER,BAVODE L.P. SCHOOL,BAVODE P.O,KANNUR SOUTH,PIN-670622


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 232 days in filing the above appeal.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of GOVERNMENT PLEADER, for the petitioners, the court passed the
following:
                     DR. A.K.JAYASANKARAN NAMBIAR
                                         &
                            SYAM KUMAR V.M., JJ.
                      -----------------------------------------
                             W.A. No.901 of 2024
                      -----------------------------------------
                    Dated this the 3rd day of July, 2024

                                   ORDER

Dr. A.K.Jayasankaran Nambiar, J.

C.M.Application No.1 of 2024:

The above application is filed to condone the delay of 232 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support of

the delay condonation application, delay is condoned.

Admit.

2. Advocate Smt. A. Lowsy takes notice for the respondents.

Post for disposal on 22.07.2024.

It is submitted by the learned counsel for the respondents that

she will not press the Contempt of Court Case till the disposal of the Writ

Appeal. The above submission is recorded. Taking note of the said

submission, we request the learned Single Judge, before whom Contempt of

Court Case (C) No.949/2024 is stated to be pending, to refrain from

proceeding further in the matter, pending disposal of the Writ Appeal.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE S.M.K.