The Deputy Director vs The Manager (Hr)
2022 Latest Caselaw 1420 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE C.S.DIAS
            Tuesday, the 1st day of February 2022 / 12th Magha, 1943
                     IA.NO.1/2022 IN INS.APP NO. 5 OF 2022
IC 16/2018 OF EMPLOYEES INSURANCE COURT(INDUSTRIAL TRIBUNAL), THIRUVANANTHAPURAM
  PETITIONER/APPELLANT/RESPONDENT:

       THE DEPUTY DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION,
       PANCHADEEP BHAVAN, THYCAUD, THIRUVANANTHAPURAM - 695 014.

  RESPONDENT/RESPONDENT/APPLICANT:

       THE MANAGER (HR), M/S.SUT HOSPITAL, PATTOM, PATTOM P.O.,
       THIRUVANANTHAPURAM - 695 004.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay the operation
  and implementation of the Judgment dated 28-07-2021 in I.C.No.16/2018
  passed by the E.I.Court, Trivandrum, pending disposal of the above appeal.
       This Application coming on for orders, upon perusing the application
  and the affidavit filed in support thereof, and upon hearing the arguments
  of M/S.ADARSH KUMAR and SHASHANK DEVAN Advocates for the applicant, the
  court passed the following:




                                                              P.T.O.
                                 C.S.DIAS,J.
                =================
                   Ins. App.No.5 of 2022
                 ------------------------------------
                     Dated this the 1st day of February, 2022

                                 ORDER

Admitted.

Issue notice to the respondent.

Post after three months.

I.A.No.1/2022

On a consideration of the averments in the affidavit

filed in support of the application and hearing the learned

counsel appearing for the appellant and also considering

the contradictory findings of the Tribunal in Paragraph

No.10 of the impugned common judgment, I am prima facie

satisfied that the petitioner is entitled to an interim order.

Hence, I direct the Tribunal not to release any amount that

is lying in deposit before the Tribunal, subject to further

orders of this Court.

Sd/-

C.S.DIAS, JUDGE

DST/01.02.22

01-02-2022 /True Copy/ Assistant Registrar