Davis Samuel vs State Of Kerala
2023 Latest Caselaw 6500 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945

                            WA NO. 972 OF 2023


 (AGAINST THE JUDGMENT DATED 8.11.2022 IN WP(C) 14950/2021 OF THIS COURT)

APPELLANT/PETITIONER IN WP(C):

     DAVIS SAMUEL, AGED 57 YEARS, S/O. M. SAMUEL, DINI NIVAS, ERUMATHALA
     P.O, CHOONDI, ALUVA, PIN - 683112

 BY ADVS. M/S.K.S.SAJEEV KUMAR, BISMI T.A., RAMESH.P.N., MOHANDAS
K.CHACKO, SUKESAN P.S.& DEVIPRIYA SATHYASEELAN

RESPONDENTS/RESPONDENTS IN WP(C):

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, LABOUR DEPARTMENT,
     SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
  2. THE DISTRICT LABOUR OFFICER, ERNAKULAM, OFFICE OF THE DISTRICT
     LABOUR OFFICER, CIVIL STATION, KAKKANADU, ERNAKULAM, PIN - 682030
  3. G.T.N. TEXTILES LTD., REPRESENTED BY SENIOR GENERAL MANAGER
     (MANUFACTURING), DOOR NO. VIII/911, ERUMATHALA P.O, ALUVA,
     ERNAKULAM, PIN-683 112.

BY ADVS.M/S.P.BENNY THOMAS, D.PREM KAMATH, TOM THOMAS (KAKKUZHIYIL) &
ABEL TOM BENNY FOR R3


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation and implementation of the judgment dated 8.11.2022
in WP(C)No.14950/2021 of the learned single Judge, pending disposal of the
above Writ Appeal.


     This Writ Appeal again coming on for orders on 13.06.2023, upon
perusing the appeal memorandum and this Court's order dated 30.05.2023,
the court passed the following:
         ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
        -------------------------------------------------------------------------
                                 W.A.No.972 of 2023
              [arising out of the judgment dated 08.11.2022 in W.P(C).14950/2021
                                    of the High Court of Kerala]
        --------------------------------------------------------------------
                         Dated this the 13th day of June, 2023


                                        ORDER

Alexander Thomas, J.

Admit Writ Appeal.

2. Learned Government Pleader has taken notice for R1 and R2

and Sri.P.Benny Thomas, learned advocate has taken notice for

contesting respondent no.3 (management).

3. The Registry will show the names of the abovesaid advocates

in the cause list. Service complete.

List this Writ Appeal on 20.07.2023.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE Sbna/