Kerala High Court
Bhaskaran P.V vs State Of Kerala on 3 October, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
IA.NO.1/2024 IN WP(C) NO. 14813 OF 2014 (B)
APPLICANTS/RESPONDENTS 1 TO 3 & ADDITIONAL RESPONDENT 8TH IN W.P.C:
1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE DIRECTOR HIGHER SECONDARY EDUCATION,
THIRUVANANTHAPURAM-695001.
3. REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION,
ERNAKULAM-682030.
4. ADDL R8, THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
SCHOOL, MALAPPURAM-676 505
RESPONDENTS/PETITIONERS & RESPONDENTS 4 TO 7 IN W.P.C:
1. BHASKARAN P.V., AGED 55 YEARS, S/O.ACHUTHAN NAIR, PRINCIPAL,
PARUDUR HIGH SCHOOL, 'CHITHRANJALI', PALLIPPURAM, KARAMBATHUR
POST, PALAKKAD-679305.
2. MUHAMMED ASHARAF V., AGED 42 YEARS, S/O.MUSA P., PRINCIPAL,
P.T.M.HIGHER SECONDARY SCHOOL, TRIKKATIRI, VATTRA ESTATE,
TRIKKATIRI, PALAKKAD-679502.
3. SATHI V., W/O.T.K.MADHAVAN, PRINCIPAL, S.S.O.HIGHER SECONDARY
SCHOOL, LAKKIDI, 'SAAKETHAM', LAKKIDI, PALAKKAD-679301.
4. USHADEVI K., W/O.ACHUTHAN A., PRINCIPAL, V.I.M.HIGHER
SECONDARY SCHOOL, PALLASSANA, 'NINAVUU', NOCHUR, KODUVAYUR,
PALAKKAD-678501.
5. THE MANAGER, PARUDUR HIGH SCHOOL, PALLIPPURAM, KARAMBATHUR
POST, PALAKKAD-679305.
6. THE MANAGER P.T.M.HIGHER SECONDARY SCHOOL, TRIKKATIRI,
PALLIPPURAM, KARAMBATHUR POST, PALAKKAD-679305.
7. THE MANAGER, S.S.O HIGHER SECONDARY SCHOOL, LAKKIDI,
PALAKKAD-679301.
8. THE MANAGER, V.I.M.HIGHER SECONDARY SCHOOL, PALLASSANA,
PALAKKAD-678501.
Application praying that in the circumstances stated in
the affidavit filed therewith the High Court be pleased to
extend the time limit prescribed in judgment dated 11.04.2017
in WP(C)14813/2014 for a further period of 6 more months from
30-04-2024.
Tis Application coming on for orders upon perusing the
application and the affidavit filed in support thereof and
this Court's Judgment dated 11.04.2017 and order dated
12.08.2024 in IA 1/24 and upon hearing the arguments of
GOVERNMENT PLEADER Applicants in IA/Respondent 1 to 3 in
WP(C)14813/2014, SRI.U.BALAGANGADHARAN, Advocates for R1 to
R4 in IA/petitioners in WP(C) 14813/2014 and of M/s.
SRI.G.KEERTHIVAS, Advocates for R8 in IA/ R7 in
WP(C)14813/2014, the court passed the following:
P.M.MANOJ , J.
============================
I.A.No.1 of 2024
in
W.P.(C) No.14813 of 2014
---------------------------
Dated this the 03 rd day of October, 2024
ORDER
The writ petition was allowed as per judgment
dated 11.04.2017 and against which, an appeal has
been preferred and that has been dismissed. The
respondents sought time for compliance of the
directions contained in the judgment after long
period and for that purpose, I.A.No.1 of 2024 was
filed. But, the prayer was partly allowed for a
period of one month and even that has been
elapsed. Counsel for the petitioner submitted
that already part payment has been made and they
are waiting for remaining amount and in this
regard, already a contempt petition is pending.
In such circumstances, nothing survives in
this I.A. Accordingly, I.A is closed.
Sd/-
P.M.MANOJ
JUDGE
Scl/
03-10-2024 /True Copy/ Assistant Registrar
