M.N.Jayakumar vs Kerala Automobiles Ltd
2024 Latest Caselaw 27441 Ker

Kerala High Court

M.N.Jayakumar vs Kerala Automobiles Ltd 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. 31200 OF 2023 (Y)
APPLICANTS/RESPONDENTS 1 AND 2:

  1. KERALA AUTOMOBILES LTD., ARALUMOOD P.O, THIRUVANANTHAPURAM - 695123
  2. THE DEPUTY GENERAL MANAGER (ADMINISTRATION), KERALA AUTOMOBILES LTD,
     ARALUMOOD P.O, THIRUVANANTHAPURAM - 695123

RESPONDENTS/PETITIONER AND 3RD RESPONDENT:

  1. M.N.JAYAKUMAR, AGED 60 YEARS, S/O NARAYANAN NAIR, RESIDING AT
     KARTHIKA,THRINGING LINE, KAIRALI GARDENS, PANGAPPARA,
     THIRUVANANTHAPURAM - 695017 (FORMERLY, SENIOR TRADESMAN, KERALA
     AUTOMOBILES LTD.)
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     INDUSTRIES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 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 20/10/2023 in WP(C)No.31200 of 2023 for
making the payments of gratuity amounts payable to the 1st respondent
herein for a 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 20.10.2023 in WP(C)No.31200/2023 and upon hearing the arguments of
SRI.THOMAS ABRAHAM, STANDING COUNSEL for the Applicants in I.A./R1 & R2 in
WP(C), SRI.N.SASIDHARAN UNNITHAN, Advocate for the R1 in I.A./petitioner
in WP(C), GOVERNMENT PLEADER for R2 in I.A./R3 in WP(C), the court passed
the following:
                              RAJA VIJAYARAGHAVAN V, J.
                       ----------------------------------------------
                               W.P C) No. 31200 of 2023
                     ---------------------------------------------------
                     Dated this the 11th day of September 2024


                                              ORDER

This is an application filed seeking to condone the delay of 174 days in

filing the petition for enlargement of time in complying with the judgment.

Having regard to the reasons stated in the affidavit, we are satisfied that

sufficient cause has been made out for condoning the delay. Delay will stand

condoned in the interest of justice.

This application is allowed.

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