Dr. Beena.S vs Registrar
2024 Latest Caselaw 30837 Ker

Kerala High Court

Dr. Beena.S vs Registrar on 30 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.17416/2016                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                    IA.NO.1/2024 IN WP(C) NO. 17416 OF 2016(B)
   APPLICANTS/RESPONDENTS 1 AND 2:

      1. REGISTRAR UNIVERSITY OF KERALA, THIRUVANANTHAPURAM-695 001.
      2. THE VICE CHANCELLOR UNIVERSITY OF KERALA, THIRUVANANTHAPURAM-695
         001.

   RESPONDENTS/PETITIONER AND 3RD RESPONDENT :

      1. DR. BEENA.S AGED 55 YEARS ASSISTANT LIBRARIAN, KERALA UNIVERSITY
         LIBRARY, THIRUVANANTHAPURAM.
      2. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
         OF COLLEGIATE EDUCATION, THIRUVANANTHAPURAM-695 001.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the period
   stipulated in the judgment dated 18/06/2024 in W.P(C) No.17416 of 2016
   for compliance with the directions contained therein, for a further
   period of 3 months from 22/10/2024, for the fair play of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 18/06/2024 and upon hearing the arguments of Mr. SRI.THOMAS ABRAHAM,
   SC, UNIVERSITY OF KERALA, for Applicants in I.A.1/2024/ R1 and R2 in WP(C)
   and of M/s. SRI.N.N.SUGUNAPALAN (SR.), SMT.NITA.N.S. and SRI.S.SUJIN,
   Advocates for R1 in I.A. 1/2024/petitioner in WP(C), GOVERNMENT PLEADER
   for R2 in I.A.1/2024/R3 in WP(C), the court passed the following:

                                          ORDER

After going through the affidavit filed, along with the petition, I think the time for complying the direction can be extended. Therefore, the time to comply the direction is extended for a further period of three months from 22/10/2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

30-10-2024 /True Copy/ Assistant Registrar