K.N. Mohanan vs Jose Mathew
2021 Latest Caselaw 21395 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                       WP(C) NO. 23641 OF 2021
PETITIONER :

          K.N. MOHANAN,
          AGED 59 YEARS,
          S/O. KRISHNAN NAIR,
          HANUSREE HOUSE,
          PAKKIL P.O, KOTTAYAM - 686012.

          BY ADV V.A.VINOD



RESPONDENT :

          JOSE MATHEW,
          PROPRIETOR, ROYAL MARBLES AND GRANITES,
          MUTTUCHIRA P.O, KADUTHURUTHY,
          KOTTAYAM - 686012.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23641 OF 2021
                                       2


                        BECHU KURIAN THOMAS, J.
                   -----------------------------------------
                        W.P.(C) No. 23641 of 2021
                    ----------------------------------------
                   Dated this the 29th day of October, 2021

                                JUDGMENT

The limited relief sought for by the petitioner is for a direction

to expedite the trial in ID.No.25/2019 pending before the Industrial

Tribunal, Idukki and to dispose of the same in a time bound manner.

2. Considering the nature of relief sought for and the relief

proposed to be granted, notice to the respondent is dispensed with.

3. Since the dispute in ID.No.25/2019 was raised by the

petitioner originally in 2017 and the same has been pending consideration

for the last four years, even though it was renumbered as ID.No.25/2019,

I am of the view that the petitioner is justified in claiming the relief of an

expeditious disposal of the dispute.

Accordingly, there will be a direction to the Industrial Tribunal,

Idukki, to expedite the proceedings in ID.No.25/2019 pending on its files,

and complete the proceedings as expeditiously as possible in a time bound

manner, in accordance with law.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM WP(C) NO. 23641 OF 2021

APPENDIX OF WP(C) 23641/2021

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPLICATION NUMBERED AS ID NO.16/2017 ON THE FILES OF HON'BLE INDUSTRIAL TRIBUNAL, IDUKKI.

Exhibit P2 TRUE COPY OF THE AWARD IN ID NO. 16/2017 DATED 30.1.2019 OF HON'BLE INDUSTRIAL TRIBUNAL, IDUKKI.

Exhibit P3 TRUE COPY OF THE M.P NO. 7/2019 IN ID NO.

16/2017 ON THE FILES OF HON'BLE INDUSTRIAL TRIBUNAL, IDUKKI.

Exhibit P4 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER TO MP NO. 7/2019 IN ID NO.

16/2017 ON THE FILES OF HON'BLE INDUSTRIAL, TRIBUNAL, IDUKKI.