Sesadri Ramanathan T.N vs State Of Kerala
2024 Latest Caselaw 30724 Ker

Kerala High Court

Sesadri Ramanathan T.N vs State Of Kerala on 30 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1688/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                     THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 1688 OF 2024
        AGAINST JUDGMENT DATED 11/3/2024 IN WP(C) 9700/2021 OF THIS COURT
   APPLICANT/APPELLANT:

          T.N SESADRI RAMANATHAN, AGED 58 YEARS S/O.T.R.NATARAJAN,RESIDING AT
          VAIDHYA SALA, VADAVANNUR, PALAKKAD - 678 504., HEAD MASTER (RETD),
          AUP SCHOOL, ALAMPALLAM, KOLLENGODE, PALAKKAD- 678506

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM -
         695 001.
      2. DIRECTOR OF GENERAL EDUCATION,JAGATHI, THIRUVANANTHAPURAM-695 014.
      3. DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, KENATHUPARAMBU,
         KUNATHURMEDU, PALAKKAD - 678 001.
      4. ASSISTANT EDUCATION OFFICER, KOLLENGODE ANAMARI RD.,
         KOLLENGODE,PALAKKAD - 678 506.
      5. ACCOUNTANT GENERAL (A AND E) OFFICE OF THE ACCOUNTANT GENERAL (A AND
         E), AG'S OFFICE COMPLEX, CANTONMENT STATION RD., THIRUVANANTHAPURAM,
         KERALA - 695 001.
      6. SUB TREASURY OFFICE, PAYYALLUR, KOLLENGODE,PALAKKAD, KERALA - 678
         506.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 183 days in filing the above writ appeal.


        This Application coming on for orders on 30/10/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of M/S.KALEESWARAM RAJ, THULASI K. RAJ,CHINNU MARIA
   ANTONY and APARNA NARAYAN MENON, Advocates for the applicant and of
   GOVERNMENT PLEADER for Respondents, the Court on the same day passed the
   following:




                                                                        P.T.O
 WA No.1688/2024                            2/2




                                      ORDER

Delay is condoned on condition that the appellant shall pay cost of Rs.1,000/- (Rupees One Thousand Only) to the Kerala State Mediation and Concilliation Centre, High Court of Kerala, within a week.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- P. KRISHNA KUMAR JUDGE

30-10-2024 /True Copy/ Assistant Registrar