Geetha S vs State Of Kerala
2024 Latest Caselaw 13347 Ker

Kerala High Court

Geetha S vs State Of Kerala on 23 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.675/2024                                   1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
                                         &
                          THE HONOURABLE MR.JUSTICE S.MANU
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                      CM.APPL.NO.1/2024 IN WA NO.675 OF 2024
       AGAINST JUDGMENT DATED 29.02.2024 IN WP(C) 21733/2014 OF THIS COURT
   APPLICANTS/APPELLANTS:

      1. GEETHA S., W/O. MOHANAN N.,AGED 65 YEARS, HSA (SANSKRIT)(RETIRED),
         HIGH SCHOOL, ARKANNUR, AYUR, KOLLAM, RESIDING AT SURYAKANTHI,
         VALATHUNGAL P.O., KOLLAM- 691 011
      2. ABDUL AZEEZ S/O. OSANARU PILLAI RAWTHER,AGED 64 YEARS,
         HSA(ARABIC)(RETIRED), HIGH SCHOOL, ARKANNUR, AYUR, KOLLAM, RESIDING
         AT N.K.HOUSE, AKKAL P.O., KARINGANNUR, KOTTARAKKARA, KOLLAM- 691 516

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, FINANCE
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE DEPUTY DIRECTOR OF EDUCATION, THEVALLY P.O., KOLLAM-691 009.
      3. THE DISTRICT EDUCATIONAL OFFICER, KOTTARAKKARA, KOTTARAKKARA P.O.,
         KOLLAM-691 506

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 45 days in filing this Writ Appeal.
        This Application coming on for orders on 23/05/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of M/S B.MOHANLAL, P.S.PREETHA & ASWIN V.
   NAIR, Advocates for the applicants and of GOVERNMENT PLEADER FOR R1 TO R3,
   the court on the same day passed the following:
                                      ORDER

This is an application to condone the delay of 45 days in filing the appeal.

Heard. Delay condoned.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- S.MANU JUDGE

23-05-2024 /True Copy/ Assistant Registrar