Qualified Private Medical ... vs State Of Kerala
2021 Latest Caselaw 19015 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                        WP(C) NO. 17142 OF 2012
PETITIONER/S:

            QUALIFIED PRIVATE MEDICAL PRACTITIONERS ASSOCIATION
            FLOOR-V, VALLAMATTAM ESTATE, RAVIPURAM,
            M.G.ROAD,KOCHI - 682 015
            REPRESENTED BY ITS SECRETARY
            DR.K.KISHORE KUMAR.

            BY ADVS.
            SRI.M.GOPIKRISHNAN NAMBIAR
            SRI.P.BENNY THOMAS
            SRI.K.JOHN MATHAI



RESPONDENT/S:

    1        STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT, LABOUR AND
             REHABILITATION DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.

    2        LABOUR COMMISSIONER
             OFFICE OF THE LABOUR COMMISSIONER, THIRUVANANTHAPURAM -
             695 001.

              G.P SRI. K.M.FAISAL


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 17142/2012                    2




                               JUDGMENT

This writ petition is filed challenging Ext.P2 order constituting the

Industrial Relations Committee for Private Hospitals. Going by Ext.P2, it

is seen that the tenure of the members of the IRC is two years from the

date of the order, i.e., from 28.05.2012. In view of the above, nothing

survives for consideration in this writ petition. Accordingly, the writ

petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/