The Chairman vs Mridula P
2021 Latest Caselaw 7833 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                       WP(C).No.33435 OF 2014(D)


PETITIONER:

               THE CHAIRMAN,
               KMM HOSPITAL, PUTHANPALLY,
               PERUMADAPPU P.O., MALAPPURAM - 679 580.

               BY ADV. SRI.K.K.PREMALAL

RESPONDENTS:

      1        MRIDULA P.
               VATTEKKATU HOUSE, MANGAD P.O.,
               PAZHANJI (VIA), THRISSUR, PIN - 680 542.

      2        LABOUR COURT
               KOZHIKODE, KERALA STATE, PIN - 673 001.

               R1 BY ADV. SRI.KISHOR B.

OTHER PRESENT:

               SMT REKHA C NAIR-GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.33435/2014               -2-


                            JUDGMENT

DATED THIS THE 5th DAY OF MARCH, 2021

Gopinath, J:

The learned counsel for the petitioner submits that the writ petition

was filed challenging the Award of the Labour Court, Kozhikode directing

reinstatement of the 1st respondent as X-Ray Technician together with back

wages and continuity of service. The learned counsel submits that going by

instructions given to him 1st respondent is no more. The writ petition

abates. Dismissed.

(Sd/-) GOPINATH P.

JUDGE AMG

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXHIBIT P1. THE TRUE COPY OF THE AWARD IN I.S NO.48/2013 OF THE 2ND RESPONDENT DATED 30.07.2014.