Sujith Sreenivasan vs The Deputy Director
2021 Latest Caselaw 9338 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                         OP(LC).No.3 OF 2021

   AGAINST THE ORDER IN IC 1/2019 OF EMPLOYEES INSURANCE COURT,
                             THRISSUR


PETITIONERS/PETITIONERS IN I.C.:

      1        SUJITH SREENIVASAN, S/O. SREENIVASAN,
               KAKKANATTU HOUSE, SINDHU VIHAR, CHEROOR,
               THRISSUR DISTRICT 680 022

      2        M/S. U.S HOUSING AND CONSTRUCTION
               B.T.S SUNNY BUILDING, ASHWINI JUNCTION,
               THRISSUR 680 022 REPRESENTED BY ITS MANAGING PARTNER,
               SUJITH SREENIVASAN.

               SRI.K.VISWANATHAN

RESPONDENTS:

      1        THE DEPUTY DIRECTOR
               REGIONAL OFFICE, E.S.I. CORPORATION, THRISSUR,
               N.S ROUND PANCHDEEP BHAVAN, SWARAJ ROUND NORTH,
               CHEMBUKKAVU P.O, THRISSUR DISTRICT, PIN 680 020

      2        THE RECOVERY OFFICER,
               REGIONAL OFFICE, E.S.I CORPROATION, THRISSUR,
               N.S ROUND PANCHDEEP BHAVAN, SWARAJ ROUND NORTH,
               CHEMBUKKAV P.O, THRISSUR DISTRICT, PIN 680 020

      3        THE SOCIAL SECURITY OFFICER
               E.S.I. CORPORATION, THRISSUR, N.S ROUND PANCHDEEP
               BHAVAN, SWARAJ ROUND NORTH, CHEMBUKKAV P.O., THRISSUR
               DISTRICT, PIN-680 020.

      4        ABDUL KHADER E.A
               EDAYADI HOUSE, KRISHNAPURAM, KRA-15/300, OLLUKKARA
               P.O, THRISSUR DISTRICT, PIN 680 655

      5        NANDAKUMAR C.V, SREE NANDANAM, VELUTHEDATH HOUSE,
               CHATHANATH TEMPLE ROAD, MULANGUE P.O, THOTTIPPAL,
               THRISSUR DISTRICT, PIN 680 310

      6        ASKAR K.A
               KAYAMKULATH HOUSE, ENKAKKAD P.O, WADAKKANCHERY,
 OP(LC).No.3 OF 2021

                                     2

                 THRISSUR DISTRICT PIN 680 589

        7        THANKACHAN T.V,
                 THOTTUPURATH HOUSE, ENKAKKAD P.O, WADAKKANCHERY,
                 THRISSUR DISTRICT, PIN 680 589

        8        PRATHEESH V.O,
                 VELLARAMKUNIL HOUSE, P.O KAINOOR, THRISSUR
                 DISTRICT, PIN 680 014

        9        MUHAMMED SHAFI P.M,
                 PUTHENKULAM HOUSE, KUMARANELLUR P.O, MARATHKUNNU
                 ROAD, OTTUPPARA, WADAKANCHERY, THRISSUR DISTRICT,
                 PIN 680 590

        10       SREENIVASAN P.P,
                 PUTHENVEEDU, KALLERY, KANNAMBRA P.O, PALAKKAD
                 DISTRICT, PIN 678 686

        11       RAJINS T.M,
                 THOTTUPARAMBIL HOUSE, ENKAKKAD P.O, WADAKKANCHERY,
                 THRISSUR DISTRICT PIN 680 589

        12       VINOD S.K,
                 SANKARANTHADATHIL HOUSE, KAIPARAMBU P.O, PUTHUR,
                 THRISSUR DISTRICT, PIN 680 546

                 SC   - SRI.T.V.AJAYAKUMAR

     THIS OP (LABOUR COURT) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(LC).No.3 OF 2021

                                          3


                                    JUDGMENT

Dated this the 19th day of March 2021

The petitioners have approached this Court impelling a

limited grievance, that the petition filed by them before the

Employees Insurance Court, Thrissur - numbered as

I.C.No.1/2019 on 31.12.2018 - has not yet been disposed of.

The petitioners, therefore, pray that the said Court be directed

to take it up and dispose it of within a period of six months.

2. The learned standing counsel for the ESI Corporation,

Sri.T.V.Ajayakumar, did not oppose this plea; but submitted

that he does not stand in the way of appropriate orders being

issued by this Court.

In the afore circumstances, taking note of the fact that

Ext.P1 petition was filed as early as on 31.12.2018, I order this

writ petition and direct the Employees Insurance Court,

Thrissur, to dispose of I.C.No.1/2019 as expeditiously as is

possible, but not later than six months from the date of receipt

of a copy of this judgment, after affording necessary

opportunities to both sides, as per law.

                                               Sd/- DEVAN RAMACHANDRAN

Stu                                                       JUDGE
 OP(LC).No.3 OF 2021






                             APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1       TRUE COPY OF THE PETITION FILED IN I.C.NO.1/2019 ON

THE FILE OF EMPLOYEES INSURANCE COURT, THRISSUR DATED 31.12.2018.

EXHIBIT P2 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE RESPONDENTS 1 TO 3 BEFORE THE EMPLOYEES INSURANCE COURT, THRISSUR DATED 3.1.2020.