Kozhikode District Estate Labour ... vs State Of Kerala
2021 Latest Caselaw 7683 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                        WP(C).No.3068 OF 2021(G)


PETITIONER/S:

                KOZHIKODE DISTRICT ESTATE LABOUR CONGRESS
                MUKKAM P.O., KOZHIKODE 673 602,
                REP.BY ITS GENERAL SECRETARY, V.BALAKRISHNAN

                BY ADV. SRI.SHARAN SHAHIER

RESPONDENT/S:

      1         STATE OF KERALA
                REP.BY SECRETARY TO GOVERNMENT, LABOUR DEPARTMENT,
                VIKAS BHAVAN, THIRUVANANTHAPURAM 695 003

      2         THE JOINT LABOUR COMMISSIONER
                NORTH ZONE, CIVIL STATION, KOZHIKODE 673 020

      3         THE DISTRICT LABOUR OFFICER
                WAYANAD ROAD, ERANHIPALAM, KOZHIKODE 673 020

      4         THE REGISTRAR OF TRADE UNIONS AND DISTRICT LABOUR
                OFFICER, CIVIL STATION, KOZHIKODE 673 020

      5         THE MANAGER
                THE PLANTATION CORPORATION OF KERALA,
                PERAMBRA ESTATE, MUTHUKAD P.O., KOZHIKODE 673 528




                SMT. POOJA SURENDRAN- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3068 OF 2021             2




                                JUDGMENT

Dated this the 4th day of March 2021

Learned counsel appearing for the petitioner submits that

the petition is rendered infructuos by passage of time. Said

submission is recorded. The writ petition is therefore closed as

withdrawn.

Sd/-

                                               A.M.BADAR
ajt                                               JUDGE