V.Nesayyan vs Kerala State Palmyrah Products ...
2021 Latest Caselaw 10788 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.8427 OF 2021(C)


PETITIONER/S:

                V.NESAYYAN, AGED 66 YEARS
                N.S.BHAVAN, CHANDANAKKUDIVILAKOM, MARIYAPURAM P.O.,
                THIRUVANANTHAPURAM DISTRICT 695 122

                BY ADV. SRI.R.RAJESH(PULLIKADA)

RESPONDENT/S:

      1         KERALA STATE PALMYRAH PRODUCTS DEVELOPMENT AND
                WORKERS WELFARE CORPORATION LTD (KELPALM)
                REP.BY ITS MANAGING DIRECTOR, KELPALAM HOUSE,
                KUMBHAMVILA, KOTTAMOM, ARAYOOR P.O.,
                THIRUVANANTHAPURAM 695 122

      2         THE MANAGING DIRECTOR
                KERALA STATE PALMYRAH PRODUCTS DEVELOPMENT AND
                WORKERS WELFARE CORPORATION LTD., (KELPALM),
                KELPALM HOUSE, KUMBHAMVILA, KOTTAMOM, ARAYOOR P.O.,
                THIRUVANANTHAPURAM 695 122


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8427 OF 2021               2



                              JUDGMENT

Dated this the 30th day of March 2021

The petitioner in this writ petition prays to get implement

the award passed by the learned Labour Court in Industrial

Dispute No.48 of 2012 at Ext.P1, by this Court.

2. The petitioner has alternative and most efficacious

remedy as prescribed by the Industrial Disputes Act for getting

the award of the Labour Court executed.

In this view of the matter, the writ petition is dismissed with

liberty to the petitioner to approach the appropriate authority for

getting the award executed. The petitioner is free to challenge

the communication at Ext.P4 in the execution proceedings.

Sd/-

                                                 A.M.BADAR
ajt                                                 JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              THE TRUE COPY OF THE ORDER DATED 28.5.2016

IN INDUSTRIAL DISPUTE NO.48/2012 OF THE LABOUR COURT, KOLLAM.

EXHIBIT P2 THE TRUE COPY OF THE LEGAL NOTICE DATED 28.9.2020

EXHIBIT P3 THE TRUE COPY OF THE COVERING LETTER DATED 21.10.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 (a) THE TRUE TRANSLATION OF EXHIBIT P3

EXHIBIT P4 THE TRUE COPY OF THE LETTER DATED 9.12.2016 SUBMITTED BY THE PETITIONER.

EXHIBIT P4 (a) THE TRUE TRANSLATION OF EXHIBIT P4