Prasad P.T vs Jose Abraham
2024 Latest Caselaw 10153 Ker

Kerala High Court

Prasad P.T vs Jose Abraham on 5 April, 2024

Author: Amit Rawal

Bench: Amit Rawal

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                       &
                    THE HONOURABLE MR. JUSTICE EASWARAN S.
            FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                              WA NO. 1624 OF 2021

AGAINST THE JUDGMENT IN WP(C) NO.3190 OF 2021 OF HIGH COURT OF KERALA

APPELLANT/THIRD PARTY:

             PRASAD P.T
             AGED 50 YEARS
             S/O THANKAPPAN, PATTATHIL HOUSE, VALANKARA, VENNIKKULAM,
             PATHANAMTHITTA, PIN-689544.

             BY ADVS.
             T.P.PRADEEP
             R.K.PRASANTH
             MINIKUMARY M.V.



RESPONDENTS/PETITIONER & RESPONDENTS IN WP(C):

     1       JOSE ABRAHAM
             S/O.E.P.ABRAHAM, PROPRIETOR, AISWARYA CERAMICS, MALLAPPALLY ROAD,
             VENNIKKULAM, PURAMATTAM, PATHANAMTHITTA DISTRICT-689544.

     2       STATE OF KERALA,
             REPRESENTED BY THE SECRETARY, DEPARTMENT OF LABOUR,
             THIRUVANANTHAPURAM-695001.

     3       DISTRICT LABOUR OFFICER,
             LABOUR OFFICE,KOLLAM-691003.

     4       THE ASSISTANT LABOUR OFFICER
             LABOUR OFFICE, MALLAPPALLY-689585.

     5       KERALA HEADLOAD WORKERS WELFARE BOARD - KHWWB
             PATHANAMTHITTA-689645, REPRESENTED BY ITS DISTRICT OFFICER.

             BY ADVS.
             R.SUDHISH
             K.SIJU
             M.MANJU



OTHER PRESENT:
             SR GP SRI BIMAL K NATH


      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 05.04.2024, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 1624 OF 2021
                                    2


                           JUDGMENT

Amit Rawal, J.

After arguing for some time, the learned counsel for the

appellant, noticing the provisions of Section 9A of the Headload

Workers Act introduced with effect from 7.4.2018, seeks liberty of

this Court for withdrawal of the writ appeal. Ordered accordingly.

Sd/-

AMIT RAWAL JUDGE

Sd/-

sab                                       EASWARAN S.
                                             JUDGE
 WA NO. 1624 OF 2021





PETITIONER ANNEXURES

Annexure 1             TRUE COPY OF THE LETTER OF THE ASSISTANT
                       LABOIUR    OFFICER,  ALONG    WITH   THE
                       AGREEMENT.