Kerala Industrial Technical ... vs R.Ramaswamy
2022 Latest Caselaw 5472 Ker

MFA No.85/2021                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                     IA.NO.1/2021 IN MFA(ECC) NO. 85 OF 2021
    ECC 98/2014(WCC NO.47/2007 OF THE COURT OF THE COMMISSIONER FOR EMPLOYEES
                   COMPENSATION(INDUSTRIAL TRIBUNAL), ALAPPUZHA
   APPELLANT/5TH OPPOSITE PARTY:

          KERALA INDUSTRIAL TECHNICAL CONSULTANCY ORGANISATION (KITCO LTD.),
          HEAD OFFICE OF 'FEMITH'S', PUTHIYA ROAD, NH BYPASS, VENNALA,
          KOCHI-682028 (THROUGH ITS MANAGING DIRECTOR AND REPRESENTED BY ITS
          JT. GENERAL MANAGER)

   RESPONDENTS/APPLICANT AND 1 TO 4 AND 6TH OPPOSITE PARTIES:

      1. R.RAMASWAMY, S/O. LATE RANGASWAMY, PANNAIPATTI, ERIYAD POST,
         VELASUNDOOR TALUK, DINDIGUL, MAVATTOM.
      2. KERALA TOURISM DEVELOPMENT CORPORATION, THAMBANOLOR,
         THIRUVANANTHAPURAM REPRESENTED BY ITS MANAGING DIRECTOR.
      3. M/S. UNIT INFRASTRUCTURE, 1ST FLOOR, VYAPARI BHAVAN, DOOR NO.
         40/548, CALICUT.
      4. M/S. PETER & SHAJI, 25/421, MANATHU PADOM ROAD, CHANGAMPUZHA NAGAR,
         KOCHI.
      5. DISTRICT TOURISM PROMOTION COUNCIL, VIDYA NAGAR POST, KASARGOD,
         BAKEL RESORT DEVELOPMENT CORPORATION, REPRESENTED BY ITS CHAIRMAN.
      6. DEPARTMENT OF TOURISM, GOVERNMENT OF KERALA, OFFICE OF PARKVIEW,
         PALAYAM, TRIVANDRUM, KERALA, REPRESENTED BY ITS DIRECTOR.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the opeartion
   and implementation of the judgment dated 12.02.2021 in ECC No.98/2014(WCC
   No.47/2007) and also direct the Commissioner for Employees Compensation
   (Industrial Tribunal, Alappuzha) not to disburse the amount of
   Rs.8,65,788.00 (Rupees Eight Lakh Sixty-Five Thousand Seven Hundred
   Eighty-Eight only calculated up to 30 Jun 2021) deposited by the
   petitioner as a pre requirement for filing the appeal to the 1st
   respondent during the pendency of the appeal.

        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this courts
   order dated 08.03.2022, and upon hearing the arguments of
   M/S.E.K.NANDAKUMAR (SR.),M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON
   MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM and RAJA KANNAN, Advocates
   for the applicant, and of M/S. PAULSON C.VARGHESE and C.V.VEENA, Advocates
   for Respondent 1, THOUFEEK AHAMED, P.A.AHAMMED Advocates for Respondent 2,
   V.RAMKUMAR NAMBIAR Advocate for Respondent 4, and GOVERNMENT PLEADER for
   the Respondent 6, the court passed the following:
 MFA No.85/2021                                2/2




                                         ORDER

Interim order will stand extended till 20/06/2022.

Sd/- P.SOMARAJAN JUDGE

20-05-2022 /True Copy/ Assistant Registrar