Psm College Of Dental Science And ... vs Labour Commissioner
2021 Latest Caselaw 9075 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                        WP(C).No.5369 OF 2021(U)


PETITIONER/S:

                PSM COLLEGE OF DENTAL SCIENCE AND RESEARCH EMPLOYEE
                UNION (TUCI), TUCI DISTRICT COMMITTEE OFFICE,
                2ND FLOOR, SS COMPLEX, VELIYANNOOR ROAD, AKKIKKAV,
                THRISSUR-680519, REPRESENTED BY ITS PRESIDENT
                SRI.M.K.THANKAPPAN.

                BY ADVS.
                SRI.P.RAMAKRISHNAN
                SMT.PREETHI RAMAKRISHNAN (P-212)
                SRI.T.C.KRISHNA
                SRI.C.ANIL KUMAR
                SMT.ASHA K.SHENOY

RESPONDENT/S:

      1         LABOUR COMMISSIONER, THOZHIL BHAVAN, VIKAS BHAVAN,
                PMG THIRUVANANTHAPURAM-695033.

      2         REGIONAL JOINT LABOUR COMMISSIONER,
                CIVIL STATION, KAKANAD, ERNAKULAM-682030.

      3         DISTRICT LABOUR OFFICER,THRISSUR
                CIVIL STATION BUILDING, AYYANTHOLE, THRISSUR-680003.

      4         PSM COLLEGE OF DENTAL SCIENCE AND RESEARCH,
                ALKIKKAV P.O., THRISSUR-680519, REPRESENTED BY ITS
                CHAIRMAN SRI.P.S.MUHAMMEDKUTTY.

                R4 BY ADV. SRI.K.K.PREMALAL



                 SMT. POOJA SURENDRAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5369 OF 2021                 2



                               JUDGMENT

Dated this the 18th day of March 2021

Learned Government Pleader, on instructions, submits that

the proceedings initiated in pursuant to Exts.P2 and P3 ultimately

ended in failure. It is further stated by the learned Government

Pleader that the 3rd respondent has submitted failure report to the

appropriate Government under Section 12(4) of the Industrial

Disputes Act on 25.02.2021.

2. In this view of the matter, nothing survives in the

instant petition for consideration. This Court hopes and expects

that the appropriate Government shall take appropriate decision in

the matter of reference of the industrial dispute expeditiously.

The writ petition is accordingly disposed of.

Sd/-

                                                 A.M.BADAR
ajt                                                JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF LETTER DATED 28.07.2020

SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT WITH ENGLISH TRANSLATION.

EXHIBIT P2 TRUE COPY OF COMPLAINT DATED 10.08.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT WITH ENGLISH TRANSLATION.

EXHIBIT P3 TRUE COPY OF LETTER DATED 17.08.2020 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT WITH ENGLISH TRANSLATION.

EXHIBIT P4 TRUE COPY OF NOTICE DATED 13.10.2020 ISSUED BY THE 3RD RESPONDENT WITH ENGLISH TRANSLATION.

EXHIBIT P5 TRUE COPY OF COMPLAINT DATED 27.01.2021 SUBMITTED BY THE PETITIONER BEFORE RESPONDENTS 1 AND 2 WITH ENGLISH TRANSLATION.