Kerala High Court
State Of Kerala vs Lekshmi Jayamohan on 22 October, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
CM.APPL.NO.1/2024 IN WA NO. 1604 OF 2024
AGAINST JUDGMENT DATED 21/06/2023 IN WP(C) 11791/2021 OF THIS COURT
APPLICANTS/APPELLANTS/RESPONDENTS 1 TO 3 IN W.P.(C):
1. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE DIRECTOR OF COLLEGIATE EDUCATION,6TH FLOOR, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695033.,
3. REGIONAL DEPUTY DIRECTOR OF COLLEGIATE EDUCATION ,KOLLAM, ST.THOMAS
SHOPPING COMPLEX, CROSS JUNCTION, KADAPPAKADA, KOLLAM-691001.
RESPONDENTS/RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 7 IN WPC:
1. LEKSHMI JAYAMOHAN, W/O. MADHU A.K., AGED 42 YEARS ,ASSISTANT
PROFESSOR, PHYSICS, MSM COLLEGE, KAYAMKULAM-690502, 'KAVUMCHERIL
NIKUNJAM', PULLIKANAKKU P.,KAYAMKULAM, KOLLAM-690537.
2. UNIVERSITY OF KERALA ,REPRESENTED BY ITS REGISTRAR, UNIVERSITY
CAMPUS, KARIYAVATTOM, THIRUVANANTHAPURAM-695034.
3. THE VICE CHANCELLOR, UNIVERSITY OF KERALA, UNIVERSITY CAMPUS,
KARIYAVATTOM, THIRUVANANTHAPURAM-695034.
4. SYNDICATE OF UNIVERSITY OF KERALA, REPRESENTED BY THE VICE
CHANCELLOR, UNIVERSITY OF KERALA, UNIVERSITY CAMPUS, KARIYAVATTOM,
THIRUVANANTHAPURAM-695034.
5. THE MANAGER/SECRETARY, MILAD-E-SHERIEF MEMORIAL TRUST (MSM TRUST),
KAYAMKULAM, KOLLAM-690502.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 434 days in filing the Writ appeal in the interest of justice.
This Application coming on for orders on 22/10/2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of GOVERNMENT PLEADER, for the applicants, the court
on the same day passed the following:
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ
......................................................................
W.A.No.1604 of 2022
.................................................................
Dated this the 22nd day of October, 2024
ORDER
Anil K. Narendran, J.
This is an application filed by the applicant seeking an order
to condone the delay of 434 days in filing the appeal.
2. Having considered the averments in the affidavit filed in
support of the application and also taking note of the pendency of
connected writ appeal, i.e., W.A.No.31 of 2024 before this Court,
we find that the applicant has shown sufficient cause for condoning
the delay of 434 days in filing the appeal.
3. Accordingly, this application is allowed as prayed for.
List the writ appeal for admission on 24.10.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
Dxy
22-10-2024 /True Copy/ Assistant Registrar
