Pradeep Kumar P. vs State Of Kerala
2021 Latest Caselaw 12239 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                        WP(C).No.8216 OF 2021(B)


PETITIONER/S:

                PRADEEP KUMAR P.,AGED 47 YEARS
                S/O.PHALGUNAN PILLAI, PROPRIETOR, S.K.AGENCIES,
                KERALAPURAM, R/AT THADATHIPUTHENVEEDU, PERUMPUZHA
                P.O., KOLLAM DISTRICT, PIN - 691 504.

                BY ADVS.
                SRI.BINU GEORGE
                SMT.HEMALATHA

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE SECRETARY TO LABOUR DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 695
                001.

      2         ASSISTANT LABOUR OFFICER
                OFFICE OF LABOUR OFFICE, MINI CIVIL STATION, KUNDARA,
                KOLLAM DISTRICT, PIN - 691 501.

      3         DISTRICT LABOUR OFFICER
                DISTRICT LABOUR OFFICE, CIVIL STATION
                KOLLAM, PIN - 691 013.

                GP: SMT.DEEPA NARAYAN


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8216 OF 2021(B)            2




                      P.V.KUNHIKRISHNAN, J
                    ----------------------------------
                    W.P.(C.) No. 8216 of 2021
                  --------------------------------------
              Dated this the 23rd day of April, 2021


                             JUDGMENT

Today when the matter is taken up for consideration, learned

Counsel for the petitioner submitted that she would be satisfied if a

direction is issued to the 2 nd respondent to dispos e of Exts.P3 and P3

(a) applications.

2. Exts.P3 and P3 (a) are applications for registration of Head

Load workers. Heard learned Government Pleader. I think the above

limited prayer can be allowed.

3. Therefore, this writ petition is disposed of, directing the 2 nd

respondent to consider and pass appropriate orders on Exts.P3 and

P3 (a) applications, as expeditiously as is possible and at any rate,

within two months from the date of receipt of a copy of this judgment,

after affording an opportunity of hearing to the petitioner.

The writ petition is disposed of accordingly.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE Jm/

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF LICENSE DATED 14/08/2020 ISSUED BY KOTTAMKARA GRAMAPANCHAYATH WITH ENGLISH TRANSLATION.

EXHIBIT P2 A TRUE COPY OF GST REGISTRATION CERTIFICATE BEARING NO.32AREPP9249B1ZB DATED 17/07/2018.

EXHIBIT P3 A TRUE COPY OF APPLICATION FOR REGISTRATION OF HEAD LOAD WORKERS DATED 12/03/2021.

EXHIBIT P3(A) A TRUE COPY OF APPLICATION FOR REGISTRATION OF HEAD LOAD WORKERS DATED 10/03/2021.