Ashif Ali.C.K vs The Assistant Labour Officer
2021 Latest Caselaw 9716 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.7367 OF 2021(U)


PETITIONER:

               ASHIF ALI.C.K
               AGED 28 YEARS
               S/O. MOHAMMED C.K., MANAGING PARTNER, HOME LAND
               TRADERS, 12/1184 A, BYPASS JUNCTION, RAMANATTUKARA,
               KOZHIKODE 673 633, RESIDING A T PALANTHODUVIL HOUSE,
               MONGAM P.O. MORAYUR, MALAPPURAM STRICT 673 642.

               BY ADV. SRI.R.RAMADAS

RESPONDENTS:

      1        THE ASSISTANT LABOUR OFFICER
               OFFICE OF THE ASSISTANT LABOUR OFFICER, FEROKE,
               KOZHIKODE 673 631.

      2        KERALA HEADLOAD WORKERS,
               WELFARE FUND BOARD, REPRESENTED BY ITS
               SECRETARY/EXECUTIVE OFFICER, NADAKKAVU, KOZHIKODE 673
               027.


OTHER PRESENT:

               SC-SRI.S.KRISHNAMOORTHY, GP- SMT. POOJA SURENDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7367 OF 2021(U)

                                   2

                             JUDGMENT

Dated this the 23rd day of March 2021

Heard.

2. Grievance of the petitioner is to the effect that application

for registration of his workers under Rule 26A of the Kerala Headload

Workers Rules submitted on 20.01.2021 (Exts.P1 to P4) are still

pending for consideration with the 1st respondent and those be

directed to be decided in a given time frame.

3. The learned Government Pleader appearing for the 1st

respondent submits that the 1st respondent shall decide those

applications within a period of six weeks from today.

Accepting the said statement made by the learned Government

Pleader on instructions from the 1 st respondent, the petition is

disposed of with a direction to the 1 st respondent to decide the

applications at Exts.P1 to P4 within a period of six weeks from today

by following due process of law.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.7367 OF 2021(U)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY ARAVIND PASWAN, A PERMANENT WORKER APPOINTED BY THE PETITIONER AS PER THE PROVISION OF THE KERALA, HEAD LOAD WORKERS RULES DATED 20.01.2021.

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY MUNNA PASWAN, A PERMANENT WORKER APPOINTED BY THE PETITIONER DATED 20.01.2021.

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY LIYAKATH ALI, A PERMANENT WORKER APPOINTED BY THE PETITIONER DATED 20.01.2021.

EXHIBIT P4 TRUE COPY OF THE SUBMITTED BY ROHITH KUMAR, A PERMANENT WORKER APPOINTED BY THE PETITIONER DATED 20.01.2021.