R.Gopi vs The State Of Kerala
2024 Latest Caselaw 31144 Ker

Kerala High Court

R.Gopi vs The State Of Kerala on 1 November, 2024

WP(C) No.6797/2022                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                    IA.NO.5/2024 IN WP(C) NO. 6797 OF 2022 (Y)
   APPLICANTS/RESPONDENTS 1 TO 7 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY TO
         GOVERNMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
      2. THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
         GOVERNMENT SECRETARIAT, ANNEXE -II, THIRUVANANTHAPURAM 695 001.
      3. THE DIRECTOR OF GENERAL EDUCATION, (HIGHER SECONDARY WING), HOUSING
         BOARD BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM 695 014.
      4. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM - 695
         001.
      5. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION, S R V
         SCHOOL CAMPUS, ERNAKULAM 682 016.
      6. THE DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM @ KAKKANAD 682 030.
      7. THE DISTRICT EDUCATIONAL OFFICER, ALUVA, ERNAKULAM, DISTRICT 683
         101.

   RESPONDENTS/PETITIONER & RESPONDENTS 8 & 9 IN WP(C):

      1. R.GOPI., AGED 55 YEARS, S/O G. RAGHAVAN, PRINCIPAL, SREE NARAYANA
         DHARMA PARIPALANA HIGHER SECONDARY SCHOOL, NEELEESWARM (VIA), KALADY
         683 574, ERNAKULAM DISTRICT (RESIDING AT ORAVUMTHURUTHIL, MEKALADY
         P.O., KALADAY, ERNAKULAM DISTRICT).
      2. THE MANAGER, SREE NARAYANA DHARMA PARIPALANA HIGHER SECONDARY
         SCHOOL, NEELEESWARAM (VIA), KALADY 683 574, ERNAKULAM DISTRICT.
      3. SMT. S.RAJILA BEEVI, DEPUTY SECRETARY, GENERAL EDUCATION
         DEPARTMENT, SECRETARIAT, ANNEXE II, THIRUVANANTHAPURAM 695 001.


        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 judgment dated 07.06.2024 in WP(C)No.6797/2022 for
   a period of 3 months from 05.09.2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 07.06.2024 in WP(C)No.6797/2022 and upon hearing the arguments of
   GOVERNMENT PLEADER for Applicants in I.A./R1 to R7 in WP(C),
   M/S.V.A.MUHAMMED & M.SAJJAD, Advocates for     R1 in I.A./petitioner in
   WP(C), the court passed the following:
 WP(C) No.6797/2022                        2/2




                                     ORDER

The time fixed by this Court in the judgment shall stand extended for a period of two months from the date of its expiry.

Sd/- ZIYAD RAHMAN A.A., JUDGE

01-11-2024 /True Copy/ Assistant Registrar