State Of Keral A vs Joby Cyriac
2024 Latest Caselaw 13153 Ker

Kerala High Court

State Of Keral A vs Joby Cyriac on 23 May, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                       &
                      THE HONOURABLE MR. JUSTICE P.M.MANOJ
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                   CM.APPL.NO.1/2023 IN WA NO. 719 OF 2023
     AGAINST JUDGMENT DATED 05.08.2022 IN WP(C) 8095/2020 OF THIS COURT
APPLICANTS/APPELLANTS/RESPONDENTS 1 TO 3 IN W.P(C):

  1. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
     GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION ,GOVERNMENT
     SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001

AND 2 OTHERS.

RESPONDENTS/RESPONDENTS/PETITIONER AND RESPONDENTS 4 &5 IN WPC:

  1. JOBY CYRIAC AGED 47 YEARS S/O P J SYRIAC, PALATTIL HOUSE , ARUMANOOR
     ,KOTTAYAM ,PIN - 686637

 AND 2 OTHERS.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 204 day in filing the above Appeal.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court s
order dated 23/5 /2023, and upon hearing the arguments of GOVERNMENT
PLEADER for the applicants and of ADVS M/S SIJI ANTONY & P.M.JOSEPH, for
R1 and SRI.SURIN GEORGE IPE, STANDING COUNSEL FOR R2, the court on the
same day passed the following:
                            RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                           ----------------------------------------------------
                                    C.M. Appln. No.1 of 2023
                                                  &
                                       W.A. No.719 of 2023
                                    -------------------------------------
                               Dated this the 23rd day of May, 2024

                                                  ORDER

Raja Vijayaraghavan, J.

This is an application to condone the delay of 204 days in filing

the appeal.

We have heard the learned Senior Government Pleader as well as

the learned counsel appearing for the respondents.

Having regard to the reasons stated in the affidavit and the facts

and circumstances, we are inclined to condone the delay. The delay

will stand condoned.

Tag this matter along with W.A. No.317/2023 and post on

10.06.2024.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

Sd/-

P.M.MANOJ JUDGE ncd

23-05-2024 /True Copy/ Assistant Registrar