Ernakulam District Construction ... vs State Of Kerala
2022 Latest Caselaw 1810 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                   WP(C) NO. 19837 OF 2019
PETITIONER:

           ERNAKULAM DISTRICT CONSTRUCTION WORKERS UNION,
           LABOUR PORT, KALABHAVAN ROAD,
           ERNAKULAM, KOCHI- 682 018,
           REPRESENTED BY ITS GENERAL SECRETARY,
           MR.RAJAPPAN PILLAI.

           BY ADVS.
           SRI. C.S. AJITH PRAKASH
           SRI. T.K. DEVARAJAN
           SMT. T.N. SREEKALA
           SRI. FRANKLIN ARACKAL


RESPONDENTS:

    1      STATE OF KERALA,
           REPRESENTED BY THE SECRETARY,
           LABOUR AND REHABILITATION DEPARTMENT,
           GOVERNMENT OF KERALA,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.
    2      THE LABOUR COMMISSIONER,
           OFFICE OF THE LABOUR COMMISSIONER,
           THOZHIL BHAVAN,
           THIRUVANANTHAPURAM - 695 033.
    3      THE DISTRICT LABOUR OFFICER AND DEPUTY
           REGISTRAR OF TRADE UNION,
           OFFICE OF THE DISTRICT LABOUR OFFICER,
           CIVIL STATION,
           KAKKANAD - 682 030.
    4      ERNAKULAM DISTRICT CONSTRUCTION AND ALLIED
           WORKERS UNION (INTUC),
           ERNAKULAM DISTRICT COMMITTEE,
           INTUC OFFICE,
           VALANJAMBALAM,
           ERNAKULAM - 682 016.

           BY ADVS.
           SRI. JUSTINE JACOB - SR.GP
           R4 - SRI. P. RAMAKRISHNAN
              - SMT. PREETHI RAMAKRISHNAN
              - SRI. T.C. KRISHNA
 WP(C).No.19837 OF 2019

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                 - SRI. C. ANIL KUMAR
                 - SMT. ASHA K. SHENOY
                 - SRI. PRATAP ABRAHAM VARGHESE



          THIS   WRIT    PETITION   (CIVIL)   HAVING   COME    UP    FOR
     ADMISSION   ON   16.02.2022,   THE   COURT   ON   THE    SAME   DAY
     DELIVERED THE FOLLOWING:
 WP(C).No.19837 OF 2019

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                            JUDGMENT

In the light of I.A No.1 of 2022 filed by the

petitioner, the writ petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR