Jainlal J.U vs Airport Director, Iaai
2021 Latest Caselaw 21167 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                         WP(C) NO. 6210 OF 2011
PETITIONERS:

     1     JAINLAL J.U.,T.C.31/1583, CHACKAL, THIRUVANANTHAPURAM-08.

     2     THIRUVANANTHAPURAM JILLA MOTOR &
           ENGINEERING MAZDOOR SANGHAM, REPRESENTED BY ITS SECRETARY
           BIJU.S, BMS BHAVAN, KARAMANA, THIRUVANANTHAPURAM-02.

           BY ADVS.
               SRI.BINU PAUL
               SRI.SHAJI THOMAS PORKKATTIL
               SRI.SHINE MATHEWS VADAKKEKARA
               SRI.T.V.VINU


RESPONDENTS:

     1    AIRPORT DIRECTOR,INTERNATIONAL AIRPORTS AUTHORITY OF INDIA
          TRIVANDRUM INTERNATIONAL AIRPORT, THIRUVANANTHAPURAM-695008

     2    UNION OF INDIA
          REPRESENTED BY THE SECRETARY, CIVIL AVIATION
          GOVT. OF INDIA, RAJIV GANDHI BHAVAN
          SAFDARJUNG AIRPORT, NEW DELHI-110003

     *3   DISTRICT COLLECTOR, CIVIL STATION
          KUDAPPANAKKUNNU, THIRUVANANTHAPURAM-695043
          *(ADDL.R3 IS IMPLEADED AS PER ORDER DTD.10.3.11 IN
          I.A.3978/11)

     *4   THE TRIVANRUM AIRPORT TAXI DRIVERS WELFARE ASSOCIATION,
          REG.NO.75/1979, T.C.37/997, NAGARCOIL BUILDINGS,
          PERUNATHANNI, PALKULANGARA, TRIVANDRUM 695 08
          REP.BY SECRETARY

     5    THE PRESIDENT, TRIVANDRUM AIRPORT TAXI AND TOURIST TAXI
          EMPLOYEES UNION (RTEG.NO.189/79), T.C.35/845, AIRPORT ROAD,
          SULAIMAN STREET, VALLAKADAVU PO, TRIVANDRUM 695008
 WP(C) NO. 6210 OF 2011              ..2..

     6   THE TRIVANDRUM AIPORT TAXI DRIVERS AND CLEANERS
         ASSOCIATION, SHANKHUMUGHAM, TRIVANDRUM 695 007,
         REPRESENTED BY ITS GENERAAL SECRETARY

     7. THE AIRPORT TAXI DRIVERS AND CLEANERS CONGRESS,
          REG.NO.35/848, NEAR AIRPORT, TRIVANDRUM 695 008,
          REPRESENTED BY ITS SECRETARY.

     (* ADDL.R4-R7 ARE IMPLEADED AS PER ORDER DTD.04.07.2014
          IN I.A.NO.14989/13)




             G.P-SRI.K.M.FAISAL
             SRI.V.SANTHARAM
             SHRI.P.VIJAYAKUMAR, ASG OF INDIA
             SRI.A.CHANDRA BABU
             SRI.P.PARAMESWARAN NAIRASST.SOLICITOR
             SRI.GOPAKUMAR R.THALIYAL
             SRI.SUMAN CHAKRAVARTHY
             SRI.K.L.NARASIMHAN, SC, TVM AIRPORT ATY
             SRI.THIRUMALA P.K.MANI
             SRI.ZAKEER HUSAIN M.K.




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
20.10.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 6210 OF 2011           ..3..


                          JUDGMENT

The learned Counsel for the respondents have

objected to the maintainability of the writ petition,

contending that the second petitioner is not a trade union

registered under the Trade Unions Act.

2. The learned Counsel for the petitioner sought time

for producing necessary document to show that the second

petitioner is a trade union registered under the Trade

Unions Act, as averred in the writ petition.

3. In spite of repeated adjournments, the petitioners

have not produced any document to show that the second

petitioner is a trade union registered under the Trade

Unions Act.

In such circumstances, the writ petition is dismissed

for non-prosecution.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/21/10/2021