The Secretary vs Regional Joint Labour ...
2022 Latest Caselaw 7201 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 20455 OF 2022
PETITIONER:

          THE SECRETARY
          CHADAYAMANGALAM SERVICE CO-OPERATIVE BANK LIMITED
          NO.1868, CHADAYAMANGALAM P.O., KOLLAM, PIN : 691534,
          K. SUNIL KUMAR, AGED 48, S/O R. KRISHNA PILLAI,
          BY ADV S.R.SREEJITH


RESPONDENTS:

    1     REGIONAL JOINT LABOUR COMMISSIONER
          KOLLAM, PIN: 691013.
    2     DEPUTY LABOUR COMMISSIONER,
          KOLLAM, PIN: 691305.
    3     SANOOBABEEVI,
          W/O LATE SAINULABDEEN, MANNAMBARAMBIL PUTHENVEEDU,
          CHADAYAMANGALAM P.O., KOLLAM, PIN : 691534.
    4     MANEESH.S.
          D/O LATE SAINULABDEEN, MANNAMBARAMBIL PUTHENVEEDU,
          CHADAYAMANGALAM P.O., KOLLAM, PIN : 691534.
    5     ADHEENA.S.,
          D/O LATE SAINULABDEEN, MANNAMBARAMBIL PUTHENVEEDU,
          CHADAYAMANGALAM P.O., KOLLAM, PIN : 691534.
OTHER PRESENT:

          SMT PARVATHY K - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20455 OF 2022          2

                           JUDGMENT

The limited relief sought for by the petitioner in this case

is that the 1st respondent be directed to take up Ext.P2 Appeal

and dispose it off within a time frame to be fixed by this Court.

2. Sri.Sreejith S.R. - learned counsel for the petitioner,

conceded that there were certain defects earlier noted in the

Appeal, but that they have all been rectified and therefore,

that nothing stops the 1st respondent from disposing it off

now.

3. The learned Government Pleader - Smt.Parvathy K.

submitted that if Ext.P2 is still pending and if it is now without

defects, then the 1st respondent can take it up and dispose it

off without any avoidable delay.

Resultantly, I order this writ petition and direct the 1 st

respondent to take up Ext.P2 Appeal, which is stated to have

been numbered as G.A.No.2266 of 2018, and dispose of the

same - if it is still pending, after affording necessary

opportunity of being heard to both sides, as expeditiously as is

possible, but not later than four months from the date of

receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/23.6

APPENDIX OF WP(C) 20455/2022

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE ORDER DATED 23.10.2018 ISSUED BY THE 2ND RESPONDENT WITH ENGLISH TRANSLATION.

Exhibit P2 TRUE PHOTOCOPY OF THE APPEAL MEMORANDUM DATED 1.11.2018 SUBMITTED BY THE PETITIONER TO 1ST RESPONDENT BEARING NO.GA 2266/18.

Exhibit P3 TRUE PHOTOCOPY OF THE LETTER DATED 25.1.2019 ISSUED BY THE 1ST RESPONDENT WITH ENGLISH TRANSLATOR.

Exhibit P4 TRUE PHOTOCOPY OF THE NOTICE DATED 30.10.2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. WIN ENGLISH TRANSLATOR.

Exhibit P5 TRUE PHOTOCOPY OF THE CAUSE NOTICE DATED 24.3.2022 ISSUED BY 1ST RESPONDENT TO PETITIONER. WITH ENGLISH TRANSLATOR.