Antony Jacob vs Aralam Farming Corporation (Kerala) ...
2023 Latest Caselaw 13690 Ker

Kerala High Court

Antony Jacob vs Aralam Farming Corporation (Kerala) ... on 21 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

WA No.10/2023                            1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                        &
                   THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
          Thursday, the 21st day of December 2023 /30th Agrahayana, 1945
                                WA NO. 10 OF 2023
       AGAINST JUDGMENT DATED 19/12/2022 IN WP(C) 40008/2022 OF THIS COURT
   APPELLANTS/PETITIONERS:

      1. SRI. ANTONY JACOB, S/O. JACOB, AGED 59 YEARS, MUSTER WORKER, ARALAM
         FARM, ARALAM FARMING CORPORATION (KERALA) LIMITED, RESIDING AT
         THATTARASSERI HOUSE, PUTHIYANGADI, KIZHPALLY P.O., PIN -
         670673, KANNUR DISTRICT.

     AND 2 OTHERS.

    BY ADV. SRI. R. SURENDRAN

   RESPONDENTS/RESPONDENTS:

      1. ARALAM FARMING CORPORATION (KERALA) LIMITED, AP-VII/270 ARALAM
         FARM.P.O., KANNUR DISTRICT, PIN 670703, REPRESENTED BY THE MANAGING
         DIRECTOR, ARALAM FARMING CORPORATION (KERALA) LIMITED AP-VII/270
         ARALAM FARM.P.O., KANNUR DISTRICT, PIN - 670703.

    AND 6 OTHERS.

    BY ADVS. M/S. HARISH VASUDEVAN AND RAJAN VISHNURAJ FOR R1

    SENIOR GOVERNMENT PLEADER FOR R2 TO R7


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the respondents No.3 to 5 to transfer adequate funds to the
   first respondent for making payment of salary/wages/compensation as the
   case may be due to 332 employees/muster workers/casual workers etc. in
   Aralam Farm, including the appellants/petitioners herein, that is due from
   1-8-2022, and to continue to pay the monthly salary/wages/compensation,
   pending disposal of this writ appeal.


        This Writ Appeal again coming on for orders on 21/12/2023 upon
   perusing the appeal memorandum and this Court's order dated 07/11/2023,
   the Court on the same day passed the following:
 WA No.10/2023                              2/2

                                     ORDER

Learned Government Pleader as well as learned Counsel appearing for R1 shall place statement on record. Post immediately after holidays.

Sd/- ANU SIVARAMAN, JUDGE

SD/- C. PRATHEEP KUMAR, JUDGE

21-12-2023 /True Copy/ Assistant Registrar