Hamsa Karunkadan vs The Assistant Labour Officer
2023 Latest Caselaw 8254 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                WP(C) NO. 25045 OF 2023
PETITIONER/S:

         HAMSA KARUNKADAN
         AGED 61 YEARS
         S/O UNNIMUHAMMED HAJI, MANAGING PARTNER, MINAR
         STEELS, 4/1 NEAR PRECOT MILLS, KANJIKODE WEST
         PO, PALAKKAD DISTRICT, PIN - 678623
         BY ADV R.RAMADAS


RESPONDENTS:

   1     THE ASSISTANT LABOUR OFFICER,
         OFFICE OF THE ASSISTANT LABOUR OFFICER-III
         CIRCLE, PALAKKAD, PIN - 678001
   2     KERALA HEADLOAD WORKERS WELFARE FUND BOARD
         PALAKKAD, REPRESENTED BY ITS SECRETARY /
         EXECUTIVE OFFICER, PIN - 678001
         BY ADV Thomas Abraham - SC
         BY GP- SMT PARVATHY


    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.08.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.25045/2023
                                    2




                  MURALI PURUSHOTHAMAN, J.
             ---------------------------------------------
                    W.P.(C) No. 25045 of 2023
           -------------------------------------------------
               Dated this the 1st day of August, 2023

                                JUDGMENT

The petitioner/Managing partner of an establishment

dealing with business in hardwares had engaged 8 permanent

workers for doing the loading and unloading work in the

establishment. Those workers had filed Exts.P1 to P8

applications under Rule 26A of the Headload Workers Rules

before the 1st respondent. The grievance of the petitioner

is that Exts.P1 to P8 applications are not so far considered by

the 1st respondent. The limited prayer of the petitioner is for a

direction to the 1st respondent for an expeditious

consideration of Exts.P1 to P8.

3. Heard the learned counsel for the petitioner, the

learned Government Pleader for the 1st respondent and the

learned Standing Counsel for the 2nd respondent. W.P.(C) No.25045/2023

4. In the facts and circumstances of the case and

having regard to the submissions made across the Bar, there

will be a direction to the 1st respondent to consider Exts.P1 to

P8 applications under Rule 26A of the Headload Workers Rules

as expeditiously as possible, at any rate, within a period of

one month from the date of receipt of a copy of this

judgment.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-

W.P.(C) No.25045/2023

APPENDIX OF WP(C) 25045/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P2 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P3 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P4 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P5 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P6 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P7 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P8 TRUE COPY OF THE APPLICATIN DATED 05.01.2023 Exhibit P9 TRUE COPY OF THE NOTICE ISSUED DATED 30.01.2023 ISSUED BY THE 1ST RESPONDENT