Rafeeq Puthiyath vs Union Territory Of Lakshadweep
2022 Latest Caselaw 9480 Ker

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE AMIT RAWAL
                THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                                 WP(C) NO. 27501 OF 2022
PETITIONER/S:
                RAFEEQ PUTHIYATH
                AGED 52 YEARS
                S/O BIDUMKATTNALLAKOYA,
                PUTHIYATH HOUSE,
                ANDROTH ISLAND,
                UNION TERRITORY OF LAKSHADWEEP
                PIN - 682551

                BY ADVS.
                P.P.BIJU
                ARYA ASHOKAN



RESPONDENT/S:
      1       UNION TERRITORY OF LAKSHADWEEP
              REPRESENTED BY ADMINISTRATOR,
              KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP
              PIN - 682555

      2         LAKSHADWEEP DEVELOPMENT CORPORATION LTD
                40/5598, 2ND FLOOR, NEAR PADMA JUNCTION,
                M.G.ROAD, ERNAKULAM, COCHIN,
                REPRESENTED BY THE MANAGING DIRECTOR.
                PIN - 682035

      3         CANNING FACTORY
                REPRESENTED BY GENERAL MANAGER,
                MINICOY ISLAND, UNION TERRITORY OF LAKSHADWEEP
                PIN - 682559

      4         DIRECTOR OF FISHERIES
                OFFICE OF THE DIRECTOR OF FISHERIES, AGATI ISLAND,
                UT OF LAKSHADWEEP
                PIN - 682552

      5         REGIONAL LABOUR COMMISSIONER (CONCILIATION OFFICER)
                (CENTRAL), COCHIN, OFFICE OF THE REGIONAL LABOUR
                COMMISSIONER(CENTRAL), KAKKANAD, ERNAKULAM DISTRICT, PIN - 682021

                BY ADVS.
                Sajith Kumar V., SC
                S.MANU


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.08.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27501 OF 2022


                           JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

sab                                             AMIT RAWAL

                                                 JUDGE
 WP(C) NO. 27501 OF 2022

APPENDIX OF WP(C) 27501/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER OF APPOINTMENT DATED 05.04.1995 ISSUED BY THE 2ND RESPONDENT

Exhibit P2 TRUE COPY OF THE LETTER NO.F.NO.1/1/98 ISSUED BY THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE NOTICE DATED 26.07.2022 ISSUED BY THE 2ND RESPONDENT UNDER SECTION 25F OF THE INDUSTRIAL DISPUTES ACT

Exhibit P4 TRUE COPY OF TENDER NOTICE DATED 21.05.2022 ISSUED BY THE 4TH RESPONDENT

Exhibit P5 TRUE COPY OF THE COMPLAINT DATED 04.08.2022 SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT

Exhibit P6 TRUE COPY OF THE RECEIPT DATED 11.08.2022 RETRIEVED FROM THE WEB SITE