T. A Devassykutty vs The State Of Kerala
2023 Latest Caselaw 576 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 634 OF 2023
PETITIONER:

          T. A DEVASSYKUTTY,
          AGED 76 YEARS,
          S/O ANTONY,THEKKUMPURAM,KALLENTUMKARA P.O,
          THRISSUR., PIN - 680683

          BY ADV G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECERTARY,LABOUR AND SKILL
          DEPARTMENT,GOVERMENT SECRETARIAT,THIRUVANANTHAPURAM.,
          PIN - 695001

    2     LABOUR COMMISSIONERATE,
          THOZHILBHAVAN(LABOUR COMPLEX),
          THIRUVANATHAPURAM., PIN - 695001

    3     VAIGAI THREAD MILL PROCESSORS LTD.,
          REPRESENTED BY ITS MANAGER, KORATTY P O,
          THRISSUR, PIN - 680308

    4     MADURA COATS LTD.,
          REP BY ITSMANGER, M.G ROAD, BANGLORE,
          STATE OF KARNATAKA, PIN - 560001

          BY ADV.
          SRI.SUNIL KUMAR KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 634 OF 2023      -2-




                        JUDGMENT

Learned counsel for the petitioner seeks permission

to withdraw the writ petition with liberty to approach the

competent authority in accordance with law. Wit petition

is dismissed as withdrawn with liberty as aforesaid.

Sd/-

AMIT RAWAL JUDGE

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