The Principal General Manager vs The Regional Labour Commissioner ...
2022 Latest Caselaw 7808 Ker

WA No.789/2022                              1/3




                       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.
                 Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                                   WA NO. 789 OF 2022

        AGAINST JUDGMENT DATED 29.03.2022 IN WP(C) 20332/2021 OF THIS COURT

   APPELLANT/PETITIONER:

          THE PRINCIPAL GENERAL MANAGER, BHARAT SANCHAR NIGAM LTD, BSNL
          BHAVAN, KALATHIPARAMBIL ROAD, ERNAKULAM.

    BY ADV.SRI.SAJI VARGHESE.

   RESPONDENTS/RESPONDENTS:

      1. THE REGIONAL LABOUR COMMISSIONER (CENTRAL), OFFICE OF THE REGIONAL
         LABOUR COMMISSIONER (CENTRAL), OLIMUGAL, VAYU SENA ROAD, THRIKKAKARA
         - 682021.
      2. THE LABOUR ENFORCEMENT OFFICER (CENTRAL), OFFICE OF THE REGIONAL
         LABOUR COMMISSIONER (CENTRAL), OLIMUGAL, VAYU SENA ROAD, THRIKKAKARA
         - 682021.
      3. M/S HERO SECURITIES REPRESENTED BY COL.(RETD) JAYAPRAKASH KRISHNAN
         NAIR, PROPRIETOR, SHREYAS, 28/1244B (1), NETHAJI NAGAR, KADAVANTHARA
         PO, ERNAKULAM -682 030.

    BY ASSISTANT SOLICITOR GENERAL OF INDIA SRI.MANU S. FOR R1 & 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 of the judgment dated 29.03.2022 in WPC No.20332 of
   2021 of the learned Single Judge and all further proceedings pursuant
   Exhibit P7 in the writ petition, during the pendency of the Writ Appeal.

        This Writ Appeal coming on for admission on 28/06/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                                                          P.T.O.
 WA No.789/2022                             2/3




                                        ORDER

Admit. The learned Assistant Solicitor General of India Sri.Manu S. takes notice for the respondents 1 and 2. Notice by speed post to the 3rd respondent.

Post on 29.07.2022.

Interim stay, as prayed for, till then.

          28/06/2022              Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

                                  Sd/-MOHAMMED NIAS C.P,JUDGE
 WA No.789/2022                                 3/3

EXT.P7:TRUE COPY OF THE ORDER DATED 12.5.2021 IN

APPLICATION NO.PCA-33/2020/B1 PASSED BY THE FIRST RESPONDENT.

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28-06-2022 /True Copy/ Assistant Registrar