St. Thomas High School, Thottakad ... vs State Of Kerala
2024 Latest Caselaw 15703 Ker

Kerala High Court

St. Thomas High School, Thottakad ... vs State Of Kerala on 6 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946

                  IA.NO.1/2024 IN WP(C) NO. 5188 OF 2023




APPLICANTS/RESPONDENTS 1 TO 4 IN WP(C):

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM-695
     001.
  2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN
     - 695014
  3. THE DEPUTY DIRECTOR OF EDUCATION, VAYASKARAKUNNU, KOTTAYAM, PIN -
     686001
  4. THE DISTRICT EDUCATIONAL OFFICER, VAYASKARAKUNNU, KOTTAYAM DISTRICT,
     PIN - 686001

RESPONDENTS/PETITIONER   & RESPONDENTS 5 TO 7 IN WP(C):

  1. ST. THOMAS HIGH SCHOOL, THOTTAKAD REPRESENTED BY ITS MANAGER
     (ABRAHAM PHILIP), AGED 79 YEARS, ST. THOMAS HIGH SCHOOL, THOTTAKAD,
     KOTTAYAM DISTRICT, PIN - 686539
  2. THE HEADMASTER, ST. THOMAS HIGH SCHOOL, THOATTAKAD, KOTTAYAM
     DISTRICT, PIN - 686539
  3. SRI. JUBIN K.P., CLERK, ST. THOMAS HIGH SCHOOL, THOATTAKAD, KOTTAYAM
     DISTRICT, PIN - 686539
  4. SRI.FEBIN SABU, FULL TIME MENIAL, ST.THOMAS HIGH SCHOOL, THOTTAKAD,
     KOTTAYAM DISTRICT 686 539.


     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 Judgement dated 16-02-2024 in WP(C) NO 5188/2023
for a period of 3 months from 18/03/2024.


     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 Applicants (respondents 1 to 4 in WP(C))
and of M/s. M.SAJJAD & V.A.MUHAMMED, Advocates for R1 (Petitioner in
WP(C)), the court passed the following:
                               MOHAMMED NIAS C.P., J.
                        -----------------------------------------------
                   IA No.1 of 2024 in WP(C) No.5188 of 2023
                         ---------------------------------------------
                        Dated this the 6th day of June, 2024



                                        ORDER

This is an application seeking extension of the time to comply with the

directions in the judgment in WP(C)No.5188/2023 dated 16.02.2024 for a further

period of three months from 18.03.2024.

Taking note of the averments filed in support of the application seeking

extension, I am satisfied that sufficient reason has been shown to allow the

application. Accordingly, the I.A. is allowed as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/6.06.2024