Babu Sebstian vs Union Of India
2021 Latest Caselaw 3626 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

            RP.No.422 OF 2012(C) IN WP(C). 18925/2005

 AGAINST THE JUDGMENT IN WPC 18925/2005 DATED 03-12-2011 OF HIGH
                         COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

             BABU SEBSTIAN
             AGED 47 YEARS, S/O. JOSEPH, KOTTAKKAL HOUSE,
             V.R. PURAM.P.O, CHALAKKUDY.

             BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENTS/RESPONDENTS:

      1      UNION OF INDIA
             REP. BY SECRETARY, DEPARTMENT OF LABOUR,
             NEW DELHI, PIN - 130001

      2      THE DISTRICT LABOUR OFFICER
             THRISSUR, PIN - 680001

      3      ASSISTANT LABOUR OFFICER
             GRADE-I, THRISSUR,
             PIN-680001

      4      DEPUTY TAHSILDAR (RR)
             MUKUNDAPURAM TALUK, IRINJALAKUDA,
             PIN - 680123

             R1 BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
             R1 BY ADV. SRI.P.PARAMESWARAN NAIRASG OF INDIA
             R1 BY ADV. SRI.KRISHNADAS P.NAIR CGC
             SRI. A.J. VARGHESE-SR. G.P.

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION         ON
01.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 I.A.NO.450/2012 IN R.P.NO.422 OF 2012
& R.P.NO.422 OF 2012
                                                              2




                                                      O R D E R

Dated this the 01st day of February 2021

When the review petition has came up for

consideration, there was no representation on behalf of the

review petitioner.

Therefore, I.A.No.450/2012 and the review petition

are dismissed for non prosecution.

Sd/-

A.M.SHAFFIQUE JUDGE

VPK