K.V.Jose vs The District Labour Officer
2021 Latest Caselaw 23657 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        WP(C) NO. 27117 OF 2021
PETITIONERS :

    1     K.V.JOSE.,
          AGED 46 YEARS,
          MANAGING PARTNER OF M/S. STANES TRADING COMPLEX,
          CONVENT ROAD, KOLLAM 691 001.

    2     SHAJI MON,
          AGED 47 YEARS,
          KAIPPALLI THODIYIL, KILIKOLLOOR ,
          KOLLAM 691 004.

    3     BABU T.,
          AGED 59 YEARS,
          VAYALIL PUTHEN VEEDU, VADAKKEKKARA,
          ASHTAMUDI P.O., KOLLAM 691 602.

          BY ADVS.
          DILEEP S.
          KRISHNAPRIYA G.
          ATHIRA A.MENON
          T.THASMI



RESPONDENTS :

    1     THE DISTRICT LABOUR OFFICER,
          CIVIL STATION, KOLLAM 691 013.

    2     THE ASSISTANT LABOUR OFFICER,
          IST CIRCLE, KOLLAM 691 013

    3     THE CHAIRPERSON,
          KERALA HEAD LOAD WORKERS WELFARE BOARD,
          IIND FLOOR, USHUS BUILDINGS,
          NEAR STONE BRIDGE, CHAMAKKADA,
          KOLLAM 691 001.
 WP(C) NO. 27117 OF 2021
                               2



          R1 & R2 BY SMT.SABEENA P. ISMAIL, GOVT.PLEADER

          R3 BY ADV.K.SIJU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27117 OF 2021
                                     3

                     BECHU KURIAN THOMAS, J.
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      W.P.(C) No.27117 of 2021
                   =-=-=-=-=-=-=-=-=-=-=-=-=-=
              Dated this the 30th day of November, 2021


                                  JUDGMENT

Petitioners 2 and 3 have filed applications under Rule 26A of

the Headload Workers Rules for grant of registration as headload workers.

The applications filed by the petitioners are produced as Ext.P2 and Ext.P3

and the same are pending consideration before the 2nd respondent.

2. I have heard the arguments of Adv.Dileep S., the learned

counsel for the petitioners, Adv.Siju Kamalasanan, the learned Standing

Counsel for the 3rd respondent as well as Adv.Sabeena P.Ismail , learned

Government Pleader for respondents 1 and 2.

Having regard to the circumstances mentioned above, there

will a direction to the 2 nd respondent to consider and pass appropriate

orders on Ext.P2 and Ext.P3 applications, as expeditiously as possible, at

any rate, within a period of two months from the date of receipt of a copy

of this judgment.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM WP(C) NO. 27117 OF 2021

APPENDIX OF WP(C) 27117/2021

PETITIONERS' EXHIBITS :

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 29.10.2021 SUBMITTED BY THE IST PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPLICATIONS DATED 29.10.2021 OF THE 2ND PETITIONER.

Exhibit P3 TRUE COPY OF THE APPLICATIONS DATED 29.10.2021 OF THE 3RD PETITIONER.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 23.09.2021 IN WPC NO. 27087 OF 2021.