Sri.K. Prabhakaran vs The General Secretary
2021 Latest Caselaw 7047 Ker

WA 1672/2020                           1/3



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
               Monday,the 1st day of March 2021/10th Phalguna, 1942
                                 WA No.1672/2020
      Against Judgment dated 13-11-2020 in OP(LC) No.13/2019 of this Court.
                                       ---
    For information purpose only
APPELLANT/PETITIONER/MANAGEMENT:
      SRI.K. PRABHAKARAN,AGED 80 YEARS,MANAGING DIRECTOR,
      REPRESENTING THE COCHIN FROZEN FOOD EXPORTS PVT.LTD,
      AROOKUTTY FERRY ROAD, AROOR, ALAPPUZHA DISTRICT, PIN-688534.

      BY ADV SRI.K.A.SALIL NARAYANAN
RESPONDENT/RESPONDENT/UNION:
      THE GENERAL SECRETARY,
      KERALA SEAFOOD WORKERS UNION(TUCI), REG NO. 03-41/90,
      ROOM NO.6, K A M LODGE, CHERTHALA-688524.

     BY ADVS.M/S.DR.V.N.SANKARJEE,V.N.MADHUSUDANAN,
     R.UDAYA JYOTHI & M.M.VINOD
     SRI.ASHOK M.CHERIAN, SENIOR AMICUS CURIAE
    SRI.BENNY P.THOMAS, AMICUS CURIAE
    SRI.ASHOK B.SHENOY, AMICUS CURIAE

  Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated in the appeal memorandum the High Court be pleased to issue an interim
order staying all further porceedings in I D 55/2016 of the Labour court, Kollam,
pending disposal of the above Writ Appeal.

  This Writ Appeal again coming on for orders on 01.03.2021 upon perusing the
appeal memorandum, and this Court's order dated 17-02-2021 , the court on the
same day passed the following:-
                                                                              P.T.O.
 WA 1672/2020                          2/3




               ALEXANDER THOMAS & K.BABU, JJ.
                 ===========================
                          W.A No.1672 of 2020
                 [arising out of the judgment dated 13.11.2020
                            in O.P(LC) No.13/2019],
    For information purpose only
                  ===========================
                     Dated this the 01st day of March, 2021

                                  ORDER

After hearing both sides, we are of the view that the assistance

of Amicus Curiae may be necessary and appropriate in this case.

Hence, with the consent of both sides, it is ordered that Sri.Ashok

M.Cherian, learned Advocate of this Court, who is appointed as Senior

Amicus Curiae to assist this Court in the resolution of the issues

caused in this case.

2. So also, with the consent of both sides, we also deem it fit

and appropriate to appoint Sri.Ashok B.Shenoy, learned Advocate of

this Court as Amicus Curiae, so as to effectively assist and instruct the

senior Amicus Curiae. Sri.Benny P.Thomas, learned Advocate of this

Court is also appointed as Amicus Curiae in this case. We would also

request Sri.Benny P.Thomas, learned Amicus Curiae to look into some

of the aspects in this case and assist the court by giving appropriate

case law citations, which may be relevant in this case.

3. Sri.K.A.Salil Narayanan, learned counsel appearing for the

writ appellant will ensure that one copy each of the memorandum of

this writ appeal with all the annexures and pleadings shall be served WA 1672/2020 3/3

on Sri.Ashok M.Cherian, learned Senior Amicus Curiae, Sri.Benny

P.Thomas, learned Amicus Curiae and Sri.Ashok B.Shenoy, learned

Amicus Curiae, within a day or two.

4. The interim stay order will stand extended till 31.03.2021.

5. The Registry will show the names of Sri.Ashok M.Cherian, For information purpose only learned Senior Amicus Curiae, Sri.Benny P.Thomas, learned Amicus

Curiae and Sri.Ashok B.Shenoy, learned Amicus Curiae in the cause

list.

List the case on 25/03/2021.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

K.BABU, JUDGE

vgd

/true copy/ Sd/-

ASSISTANT REGISTRAR