Bsd Education Society vs State Of Kerala
2024 Latest Caselaw 31429 Ker

Kerala High Court

Bsd Education Society vs State Of Kerala on 2 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Saturday, the 2nd day of November 2024 / 11th Karthika, 1946
                    IA.NO.2/2024 IN WA NO. 2536 OF 2019
     AGAINST JUDGMENT DATED 2/12/2019 IN WP(C) 41845/2018 OF THIS COURT
APPLLICANTS/RESPONDENTS 1 TO 3 IN W.A.:

  1. STATE OF KERALA, REP BY THE SECRETARY TO THE DEPARTMENT OF
     EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
  2. THE PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM-695 001
  3. THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
     THIRUVANANTHAPURAM-695 033.

RESPONDENTS/APPELLANT & 4TH ADDL.RESPONDENT IN W.A.:

  1. BSD EDUCATION SOCIETY, REG.NO.TVM/TC/1099/2014 OLATHANNI,
     NEYYATTINKARA, THIRUVANANTHAPURAM, REP BY ITS CHAIRMAN, BDS
     EDUCATION SOCIETY, NEYYATTINKARA, THIRUVANANTHAPURAM,PIN-695 133

2.THE UNIVERSITY GRANTS COMMISSION ,BHADUR SHAH ZAFAR MARG, NEW DELHI,
REPRESENTED BY TIS SECRETARY, PIN-110 002.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extent the time
limit for a period of 6 more months from 02.09.2024 to comply the judgment
dated 04.03.2024 in W.A.NO.2536/2019 in the interest of justice.
     This Application coming on for orders on 2/11/2024 upon perusing the
application and the affidavit filed in support thereof and this court's
judgment dated 4/3/2024 and upon hearing the arguments of SRI V.TEKCHAND,
SENIOR GOVERNMENT PLEADER(B/O) for applicants and of SRI.S.GOPAKUMARAN
NAIR (SR.),M/S.SOORAJ T.ELENJICKAL, P.A.MOHAMMED SHAH and K.ARJUN
VENUGOPAL and SRI. P.SREEKUMAR(SENIOR)for R1 and of ADV.S. KRISHNAMOORTHY
for R2, the court on the same day passed the following:
                        NITIN JAMDAR, C.J. & S. MANU, J.
                       ------------------------------------------------
                                    I.A. No.2 of 2024
                                              in
                                 W.A. No.2536 of 2019
                      --------------------------------------------------
                      Dated this the 2nd day of November, 2024

                                        ORDER

Nitin Jamdar, C.J.

Heard Mr. V. Tekchand, learned Senior Government Pleader for the Applicants/Respondents 1 to 3 in W.A. and Mr. Sooraj T. Elenjickal, learned counsel for the 1st Respondent/Appellant.

2. Learned counsel for the 1st Respondent/Appellant states that a contempt petition is filed for non-compliance with the directions contained in the judgment dated 4 March 2024 in W.A. No.2536 of 2019 and only after personal appearance is directed that the present application for time extension is moved and that the contempt petition be heard.

3. Place the application on board on 12 November 2024 along with Contempt Case (C) No.2080 of 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE

Jvt

02-11-2024 /True Copy/ Assistant Registrar