Baby.K vs State Of Kerala
2023 Latest Caselaw 9192 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                        RP NO. 840 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 24013/2023 DATED 24.07.2023.
REVIEW PETITIONERS:

    1     BABY.K., AGED 61 YEARS, S/O KRISHNAN,
          EMP NO. 577, T NO 545, M.S UNIT, KRISHNA GIRI,
          KOTTAKKUPURAM, CLAPPANA PO. KULASEHKARAPURAM,
          CLAPPANA, KOLLAM, KERALA-, PIN - 690525

    2     ABDUL SHUKKOOR . J, S/O JAMALUDEEN KUNJU,
          AGED 63 YEARS, EMP NO.1577 , T.NO. T.P UNIT.
          KANIYANTAYYATHU HOUSE, ACKAL, PANMANA,
          EDAPPALLYKOTTA P.O, CHAVARA , KOLLAM - 691583

    3     C. SURENDRAN, S/O P. CHELLAPPAN , AGED 64 YEARS,
          EMP.NO.1106. TP UNIT, SREEKALAMANDIRAM, KALARI,
          CHAVARA P O . KOLLAM DISTRICT PIN, PIN - 691583

    4     RADHAKRISHNA PILLAI, S/O VELAYUDHAN PILLAI,
          AGED 64 YEARS, EMP.NO.439, IBP UNIT, ANANDI,
          MANAKKARA, SASTHAMKOTTA P O, KOLLAM, PIN - 690521

    5     MOHANAN .D, S/O DAMODHARAN , AGED 63 YEARS, EMP.NO.1171,
          IRS -UNIT, NIKILAM, NALLEZHUTHU JN, KOTTAKKAM, CHAVARA,
          KOLLAM, KERALA, PIN - 691583

    6     GANESA RAO.L., S/O LEKSHMANAN , AGED 63 YEARS, PERIYATTU
          GEETHAM, IRS-UNIT, KARUNAGAPPALLY,
          KOLLAKKA PO, KOLLAM DISTRICT, PIN - 690536
          MOBILE - 9497534921

    7     KMML RETIRED EMPLOYEES ASSOCIATION,(KMML- REA)
          REGD NO KLM/TC /369/2018, CHAVARA , KOLLAM
          PIN 691 583 REPRESENTED BY ITS PRESIDENT,
          KISHORE.V, S/O VIDHYADHARAN, AGED 64 YEARS,
          EMP.NO.429.V/M- UNIT, GOURI VIHAR,MYTHRI
          NAGAR,KADAPPAKKADA.P.O., MOBILE NO. - 9447556560

    8     KMML RETIRED EMPLOYEES ASSOCIATION(KMML-REA)
          REGD NO KLM/TC /369/2018, CHAVARA , KOLLAM
          PIN 691 583 REPRESENTED BY ITS GENERAL SECRETARY,
          REGHUNATH . P, S/O PARAMESWARAN PILLAI, EMP.NO.546,
          SAFETY UNIT, GIRISREE, KAVANADU.P.O, KOLLAM,
 RP 840/23
                                     2

            MOBILE NO - 9447330310

            BY ADV I.VINAYAKUMARI


RESPONDENTS:

     1      STATE OF KERALA, REPRESENTED BY PRINCIPAL
            SECRETARY, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM.,
            PIN - 695001

     2      THE INDUSTRIES SECRETARY, INDUSTRIES ( H )
            DEPARTMENT, GOVT SECRETARAIT, THIRUVANANTHAPURAM,
            PIN - 695001

     3      THE REGIONAL LABOUR COMMISSIONER ( GENERAL ),
            KENDRIYA SHRAM SADAN , OLIMUGHAL, KAKKANAD,
            PIN - 682030

     4      MANAGING DIRECTOR, THE KERALA MINERALS AND METALS
            LTD,(KMML), SANKARAMANGALAM, CHAVARA . CHAVARA PO,
            KOLLAM DISTRICT, PIN - 691583, PHONE NO -
            04762651217

     5      BOARD OF DIRECTORS OF THE KERALA MINERALS AND
            METALS LTD ( KMML), SANKARAMANGALAM, CHAVARA,
            CHAVARA PO, KOLLAM DISTRICT, PIN - 691583,
            REPRESENTED BY ITS CHAIRMAN.,


            SMT.LATHA ANAND[SC]


      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP 840/23
                                     3

                            O R D E R

This petition, seeking review of the judgment of this Court

dated 24.07.2023, has been impelled by the petitioners saying that

the time frame fixed, while it was delivered in open court

through oral dictation, was two months, but that it now

unfortunately records it as four months. They also add that, even

though they had applied for reimbursement of the pending

medical bills, same has not been directed to be considered by the

Kerala Minerals and Metals Ltd. (KMML).

2. Sri.K.Anand, learned Senior Counsel, instructed by

Smt.Latha Anand - learned Standing Counsel for the KMML,

submitted that his client will not stand in the way of this Court

issuing appropriate orders in this Review Petition; but prayed that

no affirmative declarations be made in favour of the petitioners,

as has been already stated in the judgment.

In the afore circumstances, I order this Review Petition and

direct the KMML to complete the exercise ordered in the judgment

within a period of two months from the date of receipt of a copy RP 840/23

of this order; and further to consider the adscititious claim of the

petitioners for reimbursement of the pending medical bills, as is

eligible in law.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                               JUDGE