Ajayakumar.D vs Kerala State Beverages ...
2021 Latest Caselaw 14284 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE A.M.BADAR
      THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                        WP(C) NO. 12542 OF 2021
PETITIONER/S:

          AJAYAKUMAR.D
          AGED 50 YEARS
          MANAGING DIRECTOR, REPRESENTING FORCE INDIA MANAGEMENT
          SERVICES AND SECURITIES, MANGALASSERI, TC 26/1696, PRA-
          T-27 UNNI'S LANE, BEHIND GPO, PULIMMOODU,
          THIRUVANANTHAPURAM.

          BY ADVS.
          K.MOHANAKANNAN
          H.PRAVEEN (KOTTARAKARA)



RESPONDENT/S:

          KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
          CORPORATION LIMITED,
          PB NO.2263, SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM,
          THIRUVANANTHAPURAM-695010, REPRESENTED BY ITS MANAGING
          DIRECTOR.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12542 OF 2021
                                     2

                              JUDGMENT

Heard both sides.

2. The learned counsel for the respondents submits that the

respondents have made payments of the bills at Ext.P5 to P7 as claimed

in the instant petition. Learned counsel for the petitioner submits that

only part payment is made.

Accepting the statement of the learned counsel for the respondents

made on instructions, the petition is closed with a liberty to the

petitioners to raise industrial dispute if they want arrears of their wages.

Needless to mention that petitioner may resort to appropriate remedies

prescribed in the Industrial Dispute Act, 1947.

Nsd

sd/-

A.M.BADAR JUDGE WP(C) NO. 12542 OF 2021

APPENDIX OF WP(C) 12542/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE COMMUNICATION SENT BY THE RESPONDENT TO THE PETITIONER DATED 12.07.2012 WITH AGREEMENT.

Exhibit P2 TRUE COPY OF THE COMMUNICATION SENT BY THE RESPONDENT TO THE PETITIONER DATED 18.12.2012.

Exhibit P3 TRUE COPY OF THE INTERIM ORDER IN WRIT PETITION NO.1002/2016 DATED 11.01.2016.

Exhibit P4 TRUE COPY OF THE CIRCULAR ISSUED BY THE RESPONDENT BEARING NO.KBC/CMD/YG/C3/2021 DATED 10.02.2021.

Exhibit P5 TRUE COPY OF THE BILLS DATED 31.03.2021.

Exhibit P6 TRUE COPY OF THE BILLS DATED 30.04.2021.

Exhibit P7 TRUE COPY OF THE BILLS DATED 31.05.2021.

//true copy//

PA to Judge