Kpb Global Exporters Pvt.Ltd vs The Assistant Labour Officer
2021 Latest Caselaw 2443 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                        WP(C).No.1681 OF 2021(I)


PETITIONER/S:

                KPB GLOBAL EXPORTERS PVT.LTD.
                11/708-a, MARIAPPADY, U.C.COLLEGE P.O.,
                ALUVA, PIN 683 102,
                REPRESENTED BY ITS AUTHORISED SIGNATORY NOUSHAD P.S.

                BY ADV. SRI.R.RAMADAS

RESPONDENT/S:

      1         THE ASSISTANT LABOUR OFFICER
                OFFICE OF THE LABOUR OFFICER, NORTH PARAVUR P.O.,
                ERNAKULAM DISTRICT, PIN 683 513

      2         KERALA HEADLOAD WORKERS WELFARE FUND BOARD
                REP.BY ITS SECRETARY/EXECUTIVE OFFICER,
                NORTH PARAVUR P.O., ERNAKULAM DISTRICT, PIN 683 513



                 SRI S. KRISHNAMOORTHY , STANDING COUNSEL
                SMT. POOJA SURENDRAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1681 OF 2021                2




                             JUDGMENT

Dated this the 21st day of January 2021

Heard .

2. The limited grievance made in the instant petition is to

the effect that the applications for registration as headload workers

moved by two employees of the petitioner and which are at Exts.P1

and P2 are still pending for consideration before the 1 st respondent.

Learned counsel appearing for the petitioner submits that the 1 st

respondent be directed to decide those applications expeditiously.

3. Learned Government Pleader appearing for the 1 st

respondent submits that Exts.P1 and P2 applications, if pending,

be decided expeditiously. The learned Standing Counsel appearing

for the respondent Board submits that the Board should be granted

opportunity of hearing before the 1st respondent.

4. Considering the submissions so advanced and keeping in

mind the fact that the 1st respondent is duty bound to consider the

applications at Exts.P1 and P2 and decide the same according to

law, the 1st respondent is directed to decide the applications at

Exts.P1 and P2, if those are pending as of now, by granting

opportunity of hearing to all concerned parties, as expeditiously as

possible, and within a period of two months from the date of

communication of this judgment , in accordance with law.

The writ petition is disposed of, accordingly.

Sd/-

                                                  A.M.BADAR
ajt                                                 JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE APPLICATION DATED

24.12.2020 SUBMITTED BY THE PERMANENT WORKER ALIF SEKH BEFORE THE 1ST RESPONDENT

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 24.12.2020 SUBMITTED BY THE PERMANENT WORKER MANIK SEKH BEFORE THE 1ST RESPONDENT

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 8.12.2020 FROM THE 1ST RESPONDENT UNDER THE KERALA SHOPS AND COMMERCIAL ESTABLISHMENTS ACT.

EXHIBIT P4 TRUE COPY OF THE LICENCE DATED 22.9.2020 OBTAINED BY THE PETITIONER FROM KARUMALOOR GRAMA PANCHAYATH