Mathew John vs The Kerala Automobiles Limited, A Govt ...
2024 Latest Caselaw 27396 Ker

Kerala High Court

Mathew John vs The Kerala Automobiles Limited, A Govt ... on 11 September, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                 IA.NO.1/2024 IN WP(C) NO. 32897 OF 2023(J)
APPLICANTS/RESPONDENTS 1 TO 3:

  1. THE KERALA AUTOMOBILES LIMITED, A GOVT OF KERALA UNDERTAKING, REP.
     BY THE MANAGING DIRECTOR, THE KERALA AUTOMOBILES LTD, ARALUMOODU
     P.O., THIRUVANATHAPURAM., PIN - 695123
  2. THE DEPUTY GENERAL (ADMINISTRATION) THE KERALA AUTOMOBILES LTD.,
     ARALUMOODU P.O., THIRUVANTHAPURAM, PIN - 695123
  3. THE MANAGER (FINANCE) THE KERALA AUTOMOBILES LTD., ARALUMMOODU P.O.,
     THIRUVANTHAPURAM, PIN - 695123


RESPONDENTS/PETITIONER AND 4TH RESPONDENT:


  1. MATHEW JOHN, AGED 64 YEARS, THEKKANATH HOUSE, PAZHAGANADU,
     KIZHAKKAMBALAM P.O., ERNAKULAM, PIN - 683562
  2. STATE OF KERALA, REP. BY SECRETARY TO GOVT., INDUSTRIES DEPARTMENT,
     SECRETARIAT, THIRUVANATHAPUARAM, PIN - 695001


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the period
stipulated in the judgment dated 07/11/2023 in WP(C) No.32897 of 2023 for
making the payments of gratuity amounts payable to the 1st respondent
herein for a further period of 6 months from 21/08/2024, 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 7/11/2023 in WP C-32897/2023 and upon hearing the arguments of
SRI.THOMAS ABRAHAM, STANDING COUNSEL for the applicants in IA/respondents
1 to 3 in WP(C), M/S. M.J.SANTHOSH, ANTONY PAUL, Advocates for the 1st
respondent in IA/petitioner in WP(C), the court passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                       ----------------------------------------------
                               W.P.(C) No. 32897 of 2023
                     ---------------------------------------------------
                     Dated this the 11th day of September 2024


                                          ORDER

This is an application filed seeking an extension of time.

No objection is raised by the learned counsel appearing for the

petitioner.

In that view of the matter, subject to the condition that no further

extension shall be granted, this application is allowed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

APM

11-09-2024 /True Copy/ Assistant Registrar