Mr.K. V. Joy vs The Secretary To The Government Of ...
2021 Latest Caselaw 19891 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                      WP(C) NO. 19891 OF 2021
PETITIONER

             K. V. JOY
             AGED 60 YEARS
             KOLLAMOLATH HOUSE, KARUKAPILLY P.O
             KOLENCHERY, ERNAKULAM - 682311

             BY ADVS.
             MATHEWS K. UTHUPPACHAN
             TERRY V.JAMES
             SHARAN SHAHIER
             LILIN LAL


RESPONDENTS:

1            THE SECRETARY TO THE GOVERNMENT OF INDIA,
             MINISTRY OF LABOUR AND EMPLOYMENT,
             SHAM SHAKTI BHAWAN, RAFI MARG, NEW DELHI-110001


2            THE REGIONAL LABOUR COMMISSIONER (CENTRAL)
             OFFICE OF THE DEPUTY CHIEF LABOUR
             COMMISSIONER(CENTRAL)
             KENDRIYA SADAN, OLIMUGAL,
             KAKKANAD, KOCHI-682030




             GP. SMT SABEENA. P. ISMAIL




        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    23.09.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 19891 OF 2021
                                         -2-



                                    JUDGMENT

Petitioner confined his reliefs for a disposal of

Ext.P3.

2. Ext.P3 is a petition dated 10.08.2021 filed

under Section 33-C(1) of the Industrial Disputes Act,

1947. It is the case of the petitioner that, eventhough

petitioner has filed Ext.P3 before the 2nd respondent, no

steps have been initiated so far by the 2nd respondent.

3. Having regard to the circumstances arising in

the case and after hearing the arguments of Adv.Terry

V.James, I am of the view that this writ petition can be

disposed of. Accordingly, there will be a direction to

the 2nd respondent to consider and take appropriate

action pursuant to Ext.P3, in accordance with law in a

time bound manner, at any rate within a period of two

months from the date of receipt of a copy of this

judgment.

Writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE hmh WP(C) NO. 19891 OF 2021

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE AWARD DATED 09.03.2020 IN I.D.NO.17/2014 OF THE CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, ERNAKULAM COMMUNICATED TO PARTIES VIDE LETTER DATED 15.03.2021 OF THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF NOTICE DATED 09.06.2021 SENT BY THE PETITIONER TO THE MANAGEMENT BANKS ALONG WITH PROOF OF ISSUANCE AND RECEIPT OF THE NOTICE

Exhibit P3 TRUE COPY OF PETITION DATED 10.08.2021 FILED BY THE PETITIONER UNDER SECTION 33C(1) OF THE ID ACT, BEFORE THE 1ST AND 2ND RESPONDENT.

RESPONDENT EXHIBITS        NIL