P.J.Kunjachan vs State Of Kerala
2022 Latest Caselaw 6901 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        WP(C) NO. 17136 OF 2022
PETITIONER:

          P.J.KUNJACHAN
          AGED 70 YEARS
          MANAGING DIRECTOR, ARJUNA NATURALS PVT LTD, RESIDING AT
          PUTHUSSERY HOUSE, GCDA COLONY, THOTTAKKATTUKARA.P.O,
          ALUVA, ERNAKULAM - 683 108.
          BY ADVS.
          P.BENNY THOMAS
          D.PREM KAMATH
          TOM THOMAS (KAKKUZHIYIL)
          ABEL TOM BENNY
          KURIAN OOMMEN THERAKATH(K/001319/2020)
          JAIKRISHNAN.M.PISHARODI
          K.S.MUHAMMED SHEFIN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2     STATION HOUSE OFFICER
          ALUVA POLICE STATION, ALUVA 683 101.
    3     SUPERINTENDENT OF POLICE,
          ERNAKULAM RURAL, POWER HOUSE JUNCTION, SUB - JAIL ROAD,
          PERIYAR NAGAR, ALUVA 683101.
    4     ERNAKULAM DISTRICT INDUSTRIAL ESTATE MAZDOOR SANGH,
          REG.NO. 412/82, BMS OFFICE, UDYOGAMANDAL,ERNAKULAM -
          683501.REPRESENTED BY ITS SECRETARY
          BY ADVS.
          P.RAMAKRISHNAN
          PREETHI RAMAKRISHNAN (P-212)
          ASHA K.SHENOY
          T.C.KRISHNA
          PRATAP ABRAHAM VARGHESE
          C.ANIL KUMAR
          GOKUL KRISHNA

          T.K.SHAJAHAN-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.17136 OF 2022

                                         2




                                 JUDGMENT

Dated this the 14th day of June, 2022

This writ petition is filed seeking directions

to respondents 2 and 3, to afford adequate and

effective protection to life and property of the

petitioner and his spouse.

2 Heard the learned counsel on either side.

3. It is submitted that the conciliation

proceedings are going on but that no resolution of

the dispute has occurred till date.

In the above view of the matter, this writ

petition is disposed of making the interim order

absolute. The issues between the petitioner and the

respondents as well as the nine junior most

employees of the petitioner's company, who were

constrained to lay off, shall be redressed in W.P.(C)No.17136 OF 2022

accordance with law. All other contentions are left

open to be decided in the conciliation proceedings.

Sd/ ANU SIVARAMAN JUDGE SSK/14/06 W.P.(C)No.17136 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE JUDGMENT DATED 22.03.2022 Exhibit P1 WP(C) NO. 8470/2022 OF THIS HON'BLE COURT. TRUE COPY OF THE MALAYALA MANORAMA NEWS PAPER Exhibit P2 REPORT DATED 25.04.2022. TRUE COPY OF THE COMPLAINT DATED 23/04/2022 Exhibit P3 SUBMITTED BY THE PETITIONER. TRUE COPY OF THE COMPLAINT DATED 12/05/2022 Exhibit P4 SUBMITTED BY THE PETITIONER. TRUE COPY OF THE PHOTOGRAPH OF THE FLEX BOARD Exhibit P5 IN OF THE COMPANY.

TRUE COPY OF THE COMPLAINT DATED 19/05/2022 Exhibit P6 SUBMITTED BY THE PETITIONER. RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE