Kerala High Court
School Pachaka Thozhilali Union ... vs State Of Kerala on 4 March, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.21498/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 4th day of March 2022 / 13th Phalguna, 1943
IA.NO.1/2022 IN WP(C) NO. 21498 OF 2019(J)
APPLICANTS/RESPONDENTS IN WP(C):
1. THE STATE OF KERALA, REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT, STATUE,
THIRUVANANTHAPURAM- 695001.
2. THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL
EDUCATION,JAGATHI, THIRUVANANTHAPURAM- 695014.
3. THE ASSISTANT EDUCATIONAL OFFICER (AEO), ASSISTANT EDUCATIONAL
OFFICE, CHUNGAM, ALAPPUZHA- 688011.
RESPONDENTS/PETITIONERS IN WP(C):
1. SCHOOL PACHAKA THOZHILALI UNION (AITUC), ALAPPUZHA DISTRICT
COMMITTEE REG.NO.8-11/2014, HAVING ITS REGISTERED OFFICE AT
C.K.CHANDRAPPAN BHAVAN, KIDANGAMPARAMB, THATHAPILLY P.O., ALAPPUZHA-
688013, REPRESENTED BY ITS PRESIDENT.
2. DISTRICT SECRETARY, SCHOOL PACHAKA THOZHILALI UNION (AITUC),
ALAPPUZHA DISTRICT COMMITTEE REG.NO.8-11/2014, HAVING ITS REGISTERED
OFFICE AT C.K.CHANDRAPPAN BHAVAN, KIDANGAMPARAMB, THATHAPPILLY P.O.,
ALAPPUZHA- 688013.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the Judgment dated 09-07-2021 in WP(C) No. 21498/2019
for a further period of two months time from 06-02-2022.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 09-07-2021 in WP(C) and upon hearing the arguments of SENIOR
GOVERNMENT PLEADER for the petitioners in IA/respondents in WP(C) and
of M/S.A.JAYASANKAR, MANU GOVIND, ASHWIN SETHUMADHAVAN & RAHUL SURENDRAN,
Advocates for respondents 1 to 3 in IA/petitioners in WP(C), the court
passed the following:-
ORDER
This is an application for extension of time by a period of two months from 06-02-2022. Since it is not opposed, it is allowed and consequently, the time frame for compliance with the directions in the Judgment will stand extended until 05-04-2022.
Sd/- DEVAN RAMACHANDRAN JUDGE
04-03-2022 /True Copy/ Assistant Registrar