Federation Of Indian Coir ... vs State Of Kerala
2021 Latest Caselaw 12033 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                       WP(C).No.9240 OF 2021(D)


PETITIONER:

               FEDERATION OF INDIAN COIR EXPORTERS ASSOCIATION,
               BUSINESS DEVELOPMENT CENTRE, COIR SHIPPERS COUNCIL
               COMPOUND, MAYITHARA P.O., CHERTHALA,
               ALAPPUZHA - 688 539, REPRESENTED BY ITS SECRETARY
               GENERAL SAJAN B NAIR.

               BY ADVS.
               SRI.P.RAMAKRISHNAN
               SMT.PREETHI RAMAKRISHNAN (P-212)
               SRI.C.ANIL KUMAR
               SMT.ASHA K.SHENOY
               SRI.PRATAP ABRAHAM VARGHESE

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY,
               LABOUR & REHABILITATION DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE LABOUR COMMISSIONER
               OFFICE OF THE LABOUR COMMISSIONER,
               THOZHIL BHAVAN, THIRUVANANTHAPURAM 695 001.



               R1 TO R2 BY SMT. REKHA C. NAIR, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9240 OF 2021(D)

                                     2

                                  JUDGMENT

Dated this the 16th day of April 2021

The petitioner has filed Ext.P7 before the 2 nd respondent to

initiate conciliation proceedings on a dispute regarding the pay

structure of the workers in the Coir Industry. They have

approached this Court with a grievance that the 2nd respondent is

not initiating conciliation proceedings pursuant to Ext.P7.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader for the respondents.

3. There will be a direction to the 2nd respondent to

initiate conciliation steps on Ext.P7 and bring it to a logical

conclusion as envisaged in Section 12 of the Industrial Disputes

Act, 1947 within a period of 3 months from today.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE

DK WP(C).No.9240 OF 2021(D)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF SETTLEMENT DATED 1/6/2018 ENTERED INTO BETWEEN THE PETITIONER AND THE TRADE UNIONS REPRESENTING WORKERS WITH ENGLISH TRANSLATION.

EXHIBIT P2 TRUE COPY OF REPRESENTATION DATED 3/7/2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF NOTICE DATED 30/8/2019 FROM THE PETITIONER TO THE TRADE UNIONS REPRESENTING THE WORKERS WITH ENGLISH TRANSLATION.

EXHIBIT P4 TRUE COPY OF REPRESENTATION DATED 22/11/2019 FROM THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 26/2/2020 FROM THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF LETTER DATED 16/10/2020 FROM THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 13/11/2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF LETTER DATED 9/2/2021 RECEIVED BY THE PETITIONER FROM THE TRADE UNIONS REPRESENTING THE WORKERS WITH ENGLISH TRANSLATION.

     RESPONDENTS' EXHIBITS:    NIL