Ambili A.S vs State Of Kerala
2024 Latest Caselaw 26461 Ker

Kerala High Court

Ambili A.S vs State Of Kerala on 3 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.919/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
            Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                        IA.NO.1/2024 IN WA NO. 919 OF 2024
        AGAINST JUDGMENT DATED 20.09.2023 IN WP(C) 4466/2021 OF THIS COURT
   APPLICANT/APPELLANT:

          AMBILI A.S., AGED 59 YEARS, W/O.SHYAMALAN,ROHINI, AKNRA-D32, 9/327,
          AYYAPPANKAVU NAGAR, KILIMANOOR, THIRUVANANTHAPURAM.

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO DEPARTMENT OF
         GENERAL EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN
         - 695001
      2. THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
         THIRUVANANTHAPURAM., PIN - 695001
      3. THE PRINCIPAL ACCOUNTANT GENERAL (A& E) KERALA, OFFICE OF THE
         PRINCIPAL ACCOUNTANT GENERAL (A& E) KERALA, THIRUVANANTHAPURAM., PIN
         - 695036
      4. THE DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF
         EDUCATION THIRUVANANTHAPURAM., PIN - 695001
      5. THE SUB REGISTRAR, OFFICE OF THE SUB REGISTRAR, KILIMANOOR,
         THIRUVANANTHAPURAM, PIN - 695601

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time for
   making payment of cost as directed in the order dated 18.07.2024 in CM.
   App 1/2024 in WA 919/2024 by a short time so as to enable the applicant to
   comply with the same.
        This Application coming on for orders on 03/09/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of M/S GEORGE SEBASTIAN & K.RAJENDRAN CHETTIAR,
   Advocates for the applicants, and GOVERNMENT PLEADER FOR R1 TO R5, the
   court on the same day passed the following:
                                      ORDER

Time to pay cost is extended for one week from today.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

03-09-2024 /True Copy/ Assistant Registrar