Kottarakkara Public Works ... vs State Of Kerala

MJC NO. 57 OF 2022                1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                            MJC NO. 57 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 28276/2012 OF HIGH COURT OF
                                  KERALA
PETITIONER/S:

               KOTTARAKKARA PUBLIC WORKS SKILLED WORKERS LABOUR
               CONTRACT CO-OPERATIVE SOCIETY LTD
               Q-459, KOTTARAKKARA, REPRESENTED BY ITS SECRETARY,
               REJANI A.

               BY ADV T.V.AJAYAKUMAR



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

      2        THE EXECUTIVE ENGINEER
               KERALA PUBLIC WORKS DEPARTMENT, ROADS DIVISION,
               KOLLAM

      3        ATHULKRISHNA, CHOORAKKANAD PUTHENVILA, CHERUPAIKA,
               PAVITHRESWARAM P.O., KOTTARAKKARA

      4        UNION OF INDIA, REPRESENTED BY THE SECRETARY,
               MINISTRY OF FISHERIES, GOVERNMENT OF INDIA, NEW
               DELHI - 110001


       THIS MISCELLANEOUS JURISDICTION CASE HAVING COME UP FOR
ADMISSION ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MJC NO. 57 OF 2022                       2




                            P.V.KUNHIKRISHNAN, J
                      --------------------------------------------
                               MJC No.57 of 2022
                                           in
                          W.P.(C.) No. 28276 of 2012
                         --------------------------------------
                     Dated this the 1st day of June, 2022


                                     ORDER

After considering the averments in the petition, the MJC is allowed and the writ petition is restored.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS