Kallara Saseendran vs The District Labour Officer
2021 Latest Caselaw 10683 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                            WP(C).No.26833 OF 2020(D)


PETITIONER/S:

                KALLARA SASEENDRAN,AGED 50 YEARS
                S/O.KALLARA SUKUMARAN, GENERAL SECRETARY,
                KERALA GENERAL WORKERS UNION,
                AFFILIATED TO CENTRE OF KERALA TRADE UNION REG.
                NO.368/82, AMBEDKAR BHAVAN, PEERMADE, IDUKKI.

                BY ADVS.
                SRI.C.S.MANILAL
                SRI.S.NIDHEESH

RESPONDENT/S:

      1         THE DISTRICT LABOUR OFFICER, KOTTAYAM-686 001.

      2         THE ASSISTANT LABOUR OFFICER (CONCILIATION
                OFFICER),PALA, KOTTAYAM-686 575.

      3         K.T.U.C.(M) UNION,,THIDANADU PANCHAYATH,
                REPRESENTED BY THE SECRETARY, SATHYAN, KUTTAPPANAYIL,
                KALAKATTY P.O., PINNAKKANADU, KOTTAYAM-686 510.

      4         C.I.T.U. UNION THIDANADU PANCHAYATH,
                REPRESENTED BY THE SECRETARY, BABU.M.G., MEVIRAYATHU,
                THIDANADU P.O., KOTTAYAM-686 123.

      5         S.T.U. UNION, THIDANADU PANCHAYATH,
                REPRESENTED BY THE SECRETARY, C.S.THOMAS, KOTTAYIL,
                KALAKATTY P.O., PINNAKKANADU, KOTTAYAM-686 510.

                R3-5   BY   ADV.   SRI.BABY THOMAS
                R3-5   BY   ADV.   SMT.MARIAMMA JOSEPH
                R3-5   BY   ADV.   SRI.K.ANIL JOSEPH
                R3-5   BY   ADV.   SRI.BIJU GEORGE



                 SRI. RON BASTIN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26833 OF 2020                2



                               JUDGMENT

Dated this the 30th day of March 2021

Heard parties.

2. Learned counsel appearing for the petitioner submits that

purpose of the petition would be served if the 2 nd respondent would be

served if the 2nd respondent is directed to decide the representation at

Ext.P2 in a time bound manner.

3. Learned counsel appearing for respondent Nos.3 to 5 reiterated

the same thing.

4. Learned Government Pleader appearing for the 2 nd respondent

submits that the representation at Ext.P2 would be decided by the 2 nd

respondent within a period of four weeks from the date of communication

of this judgment.

5. In this view of the matter, the writ petition is disposed of with

the following directions:-

The 2nd respondent is directed to consider and decide the

representation at Ext.P2, if the same is not yet decided, within a period of

four weeks from the date of communication of this judgment by following

the due process of law. The petitioner to serve the copy of this judgment

on the 2nd respondent for necessary compliance.

                                                       SD/

ajt                                          A.M.BADAR, JUDGE





                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE MEMBERSHIP LIST 2018-20 OF
                     THE PETITIONERS UNION.

EXHIBIT P2           TRUE COPY OF THE PETITION FILED BEFORE THE
                     2ND RESPONDENT DATED 30.10.2020.

EXHIBIT P3           TRUE COPY OF THE NOTICE ISSUED BY THE 2ND
                     RESPONDENT DATED 04.11.2020.

EXHIBIT P4           TRUE COPY OF THE NOTICE ISSUED BY THE 2ND
                     RESPONDENT DATED 11.11.2020.