The Secretary To Government vs N.J.Jimson
2024 Latest Caselaw 12279 Ker

Kerala High Court

The Secretary To Government vs N.J.Jimson on 17 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

WA No.671/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
                                         &
                   THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
              Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 671 OF 2024
       AGAINST JUDGMENT DATED 15/02/2023 IN WP(C) 19737/2016 OF THIS COURT
   APPELLANT/1ST RESPONDENT IN W.P.(C):

          THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          SPORTS AND YOUTH AFFAIRS DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM- 695001

   RESPONDENTS/PETITIONER & 2ND RESPONDENT IN W.P.(C):

      1. N.J.JIMSON, PEON, OFFICE OF THE DISTRICT SPORTS COUNCIL, THRISSUR        -
         680001
      2. KERALA STATE SPORTS COUNCIL REPRESENTED BY ITS
         SECRETARY,THIRUVANANTHAPURAM- 695001

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 408 days in filing the Writ 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 petitioner and of the STANDING COUNSEL for
   the second respondent, the court on the same day passed the following:
                                      ORDER

Learned Standing Counsel takes notice for the 2nd respondent.

Issue notice by speed post to the 1st respondent.

Post on 03.06.2024.

Sd/- SATHISH NINAN JUDGE

Sd/- HARISANKAR V. MENON JUDGE

17-05-2024 /True Copy/ Assistant Registrar