P.N.Surendran Nair vs Bharat Petroleum Corporation Ltd
2022 Latest Caselaw 9150 Ker

WA No.953/2022                                      1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                                &
                        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

                  Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                                       WA NO. 953 OF 2022

         AGAINST THE JUDGMENT DATED 17.06.2022 IN WP(C) 30243/2021 OF THIS COURT

   APPELLANT/1ST RESPONDENT IN THE W.P.(C):

          P.N.SURENDRAN NAIR, "ANIZHAM", HOUSE NO.33/238, N-1, PUZHAKKARAPADAM
          LANE, VENNALA P.O., ERNAKULAM - 682 028.

    BY ADVS.M/S. ELVIN PETER P.J., K.R.GANESH, GOURI BALAGOPAL,

    ABHIJITH.K.ANIRUDHAN, SREELEKSHMI A.S. & ANU JOSEPH

   RESPONDENTS/PETITIONERS    1 & 2/RESPONDENT NO.2 IN THE W.P.(C):

      1. BHARAT PETROLEUM CORPORATION LTD., BHARAT BHAVAN 4 AND 6, CURRIMBHOY
          ROAD, BALLARD ESTATE, P.B.NO.688 MUMBAI, MAHARASHTRA - 400 001,
          REPRESENTED BY THE CHAIRMAN/MANAGING DIRECTOR.
      2. BHARAT PETROLEUM CORPORATION LTD., KOCHI REFINERY, AMBALAMUGAL, ERNAKULAM
          - 682 302, REPRESENTED BY THE CHIEF GENERAL MANAGER (OPERATIONS) I/C.
      3. THE CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT ,KARITHALA
          LANE, KARSHAKA ROAD, ERNAKULAM, KOCHI - 682 016.

    BY ADV.SRI.BENNY P.THOMAS FOR R1 AND R2


         Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased to
   stay the operation and implementation of the judgment dated 17.06.2022 in
   W.P.(C) No.30243/2021, pending disposal of the Writ Appeal.


         This Writ Appeal coming on for admission on 27/07/2022 upon perusing the
   appeal memorandum, the court on the same day passed the following:

                                             ORDER

Admit. Sri.Benny P.Thomas the learned counsel takes notice for respondents 1 and 2. Notice to the 3rd respondent is dispensed with for the time being.

Post on 19.08.2022.

There will be an interim stay as prayed for till then.

27/07/2022 Sd/-A.K.JAYASANKARAN NAMBIAR ,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

27-07-2022 /True Copy/ Assistant Registrar