Malanadu Plantation Masdoor ... vs State Of Kerala
2021 Latest Caselaw 22635 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                         WP(C) NO. 37003 OF 2018
PETITIONER:
            MALANADU PLANTATION MASDOOR SANGHAM
            (BMS) RE. 194/87, OFFICE AT THEKKUM GOPURAM, THIRUNNAKKARA,
            REPRESENTED BY THE GENERAL SECRETARY T.M. NALINAKSHAN, AGED 54
            YEARS, S/O. MADHAVA PANIKKAR, THENGANAKUZHIYIL HOUSE, LAKKATTOOR
            P.O., KOOROPADA KOTTAYAM


            BY ADV N.K.THANKACHAN


RESPONDENTS:
     1     STATE OF KERALA
            REPRESENTED BY THE SECRETARY, LABOUR DEPARTMENT,
            THIRUVANANTHAPURAM - 695 024

     2      THE LABOUR COMMISSIONER
            VIKASBHAVAN PO, THIRUVANANTHAPURAM 695033


     3      DISTRICT LABOUR
            OFFICER,
            OFFICE AT COLLECTORATE, KOTTAYAM 686001


     4      THE MANAGING DIRECTOR,
            AV. GEORGE AND COMPANY- ANCHERIL BANK BUILDINGS, BAKER JUNCTION
            KOTTAYAM 686001


     5      SARATH CHANDRA PILLAI,
            MANAGER KAILAS RUBBER COMPANY ESTATE KOOTTICKAL MUNDDAKKAYAM
            686514

            BY ADVS.
            GOVERNMENT PLEADER
            SRI.V.ABRAHAM MARKOS
            SRI.ABRAHAM JOSEPH MARKOS
            SRI.ISAAC THOMAS
            SRI.P.G.CHANDAPILLAI ABRAHAM
            SHRI.VIPIN ANTO H.M.




            SMT.SABEENA P.ISMAIL

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.11.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37003 OF 2018
                                2


                  BECHU KURIAN THOMAS, J

                  ------------------------
                  W.P.(C)No. 37003 of 2018
                 --------------------------
           Dated this the 19th day of November, 2021


                          JUDGMENT

The learned Counsel for the petitioner seeks permission to

withdraw this writ petition. Permission is granted. Accordingly,

the writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ WP(C) NO. 37003 OF 2018

APPENDIX OF WP(C) 37003/2018

PETITIONER EXHIBITS

EXHIBIT P1 A TYPED COPY OF THE MEMORANDUM OF STATEMENT FOR THE RE- ALLOTMENT OF TAPPING BLOCK ALLOTMENT IN 1972

EXHIBIT P2 MEMORANDUM OF WORK SENIORITY SETTLEMENT OF

EXHIBIT P3 TAPPING BLOCK ALLOTMENT LIST OF 2018-19 PUBLISHED BY 4TH AND 5TH RESPONDENT ON 1.4.2018

EXHIBIT P4 A COMPLAINT GIVEN TO THE DISTRICT LABOUR OFFICER ON 6.4.2018 AGAINST THE ILLEGAL TAPPING BLOCK ALLOTMENT

EXHIBIT P5 A COMPLAINT GIVEN TO 3RD RESPONDENT BY BMS UNION AGAINST THE ILLEGAL DIVISION OF D3 TAPPING BLOCK IN INTO D2 TAPPING BLOCK

EXHIBIT P6 A REPRESENTATION LETTER GIVEN TO DISTRICT LABOUR OFFICER ON 27-10-2018 TO REINSTATE THE LABORER K.N. SHEELA IN THE VACANT POST OF K.K. SURENDRAN

EXHIBIT P7 WORK SENIORITY LIST OF THE LABORS IN THE ESTATE PUBLISHED BY THE 4TH AND 5TH RESPONDENT BEFORE PUBLISHING THE TAPPING BLOCK ALLOTMENT LIST ON 01.04.2018