Sri. Muhammed Basheer vs The Secretary To Government
2021 Latest Caselaw 8213 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                       WP(C).No.6211 OF 2021(B)


PETITIONER:

               SRI. MUHAMMED BASHEER,
               AGED 54 YEARS
               S/O ABDUL RAHIMAN
               EDAVANAKKAT HOUSE
               LOKAMALESWARAM VILLAGE
               KOTTAPPURAM P.O., PIN 680667
               KODUNGALLUR TALUK, THRISSUR DISTRICT

               BY ADV. SRI.A.G.VISWAMBHARAN

RESPONDENTS:

      1        THE SECRETARY TO GOVERNMENT
               LABOUR DEPARTMENT GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM

      2        THE ASSISTANT LABOUR OFFICER,
               KODUNGALLUR, KODUNGALLUR P.O., THRISSUR DISTRICT
               PIN 680664

      3        ANTONY.A.T, AVITTAMPILLY HOUSE
               MENAKA THEATRE, KOTTAPPURAM.P.O., PIN 68066
               THRISSUR DISTRICT


      4        SUBIN VAS.A.V,
               AMBATTU HOUSE, KOTTAPPURAM P.O., 680667, THRISSUR
               DISTRICT

      5        SHAMON.K.A,KALLAMATHARA, KOTTAPPURAM.P.O.
               PIN 680667, THRISSUR DISTRICT.



OTHER PRESENT:

               GP- SRI. JAFAR KHAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6211 OF 2021(B)

                                   2

                             JUDGMENT

Dated this the 10th day of March 2021

Heard the learned counsel for the petitioner. The grievance of the

petitioner is to the effect that the application under Rule 26(A) of the

Kerala Headload Workers Act, 1981 submitted by 3 of his workers

which are at Ext.P6, P7 and P8 are not being decided by the 2 nd

respondent.

The learned Government Pleader, after taking notice for

respondents No. 1 and 2 makes a statement on behalf of respondent

No.2 to the effect that the applications at Ext.P6, P7 and P8 shall be

decided within a period of six weeks from today by the 2 nd respondent.

Accepting that statement, the petition is closed.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.6211 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE RENT AGREEMENT OF THE PETITIONER WITH THAT OF BUILDING OWNER DT.01/03/2021.

EXHIBIT P1(A) TRUE ENGLISH TRANSLATION OF EXT.P1

EXHIBIT P2 TRUE PHOTOCOPY OF THE LICENSE ISSUED BY THE MUNICIPALITY TO THE PETITIONER FOR THE BUSINESS,DT.27/02/2021

EXHIBIT P2(A)A TRUE ENGLISH TRANSLATION OF EXT.P2

EXHIBIT P3 TRUE PHOTOCOPY OF THE A.L.O.CARD NO.HL 080860100002 ISSUED TO AJI.A.T,HEAD LOAD WORKER OF THE PETITIONER.

EXHIBIT P3(A) TRUE ENGLISH TRANSLATION OF EXT.P3

EXHIBIT P4 TRUE PHOTOCOPY OF THE A.L.O.CARD NO.HL 08086010001 ISSUED TO SIDDIQUE K.A.HEAD LOAD WORKER OF THE PETITIONER.

EXHIBIT P4(A) TRUE ENGLISH TRANSLATION OF EXT.P4

EXHIBIT P5 TRUE PHOTOCOPY OF THE LETTER SENT BY THE PETITIONER TO THE A.L.O.DT.03/11/2020.

EXHIBIT P5(A) TRUE ENGLISH TRANSLATION OF EXT.P5

EXHIBIT P6 TRUE PHOTOCOPY OF THE ONLINE APPLICATION NO.271913 DT.12/11/2020 BY THE 3RD RESPONDENT BEFORE A.L.O.

EXHIBIT P7 TRUE PHOTOCOPY OF THE ONLINE APPLICATION NO.278392 DT.11/01/21 BY THE 4TH RESPONDENT BEFORE A.L.O.

EXHIBIT P8 TRUE PHOTOCOPY OF THE ONLINE APPLICATION NO.268905 DT.14/01/2021 BY THE 5TH RESPONDENT BEFORE A.L.O.