E.V. Padmanabhan vs General Secretary, Kannur ...
2023 Latest Caselaw 1313 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                            OP(LC) NO. 125 OF 2011
   AGAINST THE ORDER/JUDGMENTID 20/2007 OF LABOUR COURT, KANNUR
PETITIONER/RESPONDENT:

            E.V. PADMANABHAN,
            PROPRIETOR,PADMALEELA BUS,
            NEAR CENTRAL ARTS CLUB, VELLOOR P.O.,
            PAYYANNUR, KANNUR.

            BY ADVS.
            SRI.SUNIL NAIR PALAKKAT
            SRI.K.N.ABHILASH
            SMT.R.LEELA
            SMT.N.K.SHEEBA


RESPONDENTS:

    1       GENERAL SECRETARY,
            KANNUR DISTRICT MOTOR & ENGINEERING MAZDOOR
            SANGHAM(BMS), PAYYAMBALAM, KANNUR 673 003.

    2       P.RADHAKRISHNAN, DRIVER,
            THE GENERAL SECRETARY,
            KANNUR DISTRICT MOTOR & ENGINEERING,
            MAZDOOR SANGHAM(BMS), PAYYAMBALAM, KANNUR 673 003.


     THIS   OP    (LABOUR    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(LC) NO. 125 OF 2011      -2-




                         JUDGMENT

Order Ext.P1 dated 08.12.2010 of the Labour Court,

Kannur in Industrial Dispute No.20 of 2007 has been

challenged on behalf of the petitioner Management,

wherein it was found that the enquiry conducted by the

Management was not in accordance with the principles

of natural justice. This was posted on 18.01.2021, but

there was no representation, nor was there any order of

stay.

By this time, the main case would have been

decided, therefore, this original petition is rendered

infructuous.

Sd/-

AMIT RAWAL JUDGE vv