P.Sundaran vs The Deputy Labour Commissioner, ...
2022 Latest Caselaw 12333 Ker

WP(C) NO. 27288 OF 2012            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                          WP(C) NO. 27288 OF 2012
PETITIONER/S:

               P.SUNDARAN
               AGED 59 YEARS
               (PROPRIETOR, THAMPURAN CASHEW), 'LAKSHMI PRABHA',
               KADAPPAKADA.P.O, KOLLAM-691 008.

               BY ADVS.
               SRI.S.SANTHOSH KUMAR
               SMT.P.LISSY JOSE.



RESPONDENT/S:

      1        THE DEPUTY LABOUR COMMISSIONER, THIRUVANANTHAPURAM
               THOZHIL BHAVAN, VIKAS BHAVAN.P.O,
               THIRUVANANTHAPURAM-695 033. (THE APPELLATE AUTHORITY
               UNDER THE KERALA CASHEW WORKERS RELIEF AND WELFARE
               FUND ACT).

      2        THE INSPECTOR
               KERALA CASHEW WORKERS RELIEF AND WELFARE FUND BOARD,
               KALLAMBALAM, THIRUVANANTHAPURAM-695 605.

               BY ADV SRI.M.K.CHANDRA MOHANDAS, SRI.K.M.FAISAL, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27288 OF 2012          2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No. 27288 of 2012
                    --------------------------------------
             Dated this the 22nd day of December, 2022


                             JUDGMENT

It is submitted that the matter is settled and the writ

petition is not pressed.

Therefore, this writ petition is dismissed as not pressed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS