S.Prabhakaran vs State Of Kerala
2024 Latest Caselaw 10873 Ker

Kerala High Court

S.Prabhakaran vs State Of Kerala on 12 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                       PRESENT
 THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA,
                         1946
                WP(C) NO. 26184 OF 2015
PETITIONER/S:

         S.PRABHAKARAN
         AGED 67 YEARS
         PROPRIETOR, M/S.SREEDHARAPANICKER
         PRABHAKARAN, INDIAN OIL DEALER, KARAMANA,
         THIRUVANANTHAPURAM, PIN - 695 002.
         BY ADVS.
         SRI.BIJU BALAKRISHNAN
         SMT.PRINCY XAVIER
         SMT.V.S.RAKHEE


RESPONDENTS:

   1     STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO
         GOVERNMENT, LABOUR & REHABILITATION
         DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM.
   2     DISTRICT LABOUR OFFICER
         OFFICE OF THE DLO, THOZHIL BHAVAN,
         VIKASBHAVAN, THIRUVANANTHAPURAM, PIN - 695
         033.
   3     M.RAMACHANDRAN
         CHANDRA'S, ATHIYANNOOR, ARALUMMOODU P.O.,
         NAYYATTINKARA, THIRUVANANTHAPURAM, PIN -
         695 123.
   4     V.MURALEEDHARAN NAIR
         THADIYIL PUTHEN VEEDU, PUNNAMKARIKKAKOM,
         POOVACHAL P.O., THIRUVANANTHAPURAM, PIN -
         695 575.
   5     V.BINU
         AKARAVILA PUTHEN VEEDU, NEMOM P.O.,
         THIRUVANANTHAPURAM, PIN - 695 020.
   6     T.HAREENDRAN NAIR
         SASTHANKADAVU MANNADI VADAKK PUTHEN
         VEEDU, KURUTHOMCODE P.O., KATTAKKADA,
         THIRUVANANTHAPURAM, PIN - 695 572.
 WPC No.26184/2015

                                2

         7      B.PANKAJAKSHAN NAIR
                KANAVILA THOTTARIKATHU VEEDU, POOVACHAL
                P.O., KATTAKKADA, THIRUVANANTHAPURAM, PIN
                - 695 575.

                BY G.P. SRI. DHEERAJ
             THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
     ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY
     DELIVERED THE FOLLOWING:
 WPC No.26184/2015

                                3



                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition. Permission

granted. Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.12.04.2024.

APPENDIX OF WP(C) 26184/2015

PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE SERVICE RECORDS OF THE RESPONDENTS 3 TO 7.

EXHIBIT P2. TRUE COPY OF THE REGISTER OF WAGES MAINTAINED BY THE PETITIONER FOR THE PERIOD FROM SEPTEMBER 2014 TO MARCH 2015.

EXHIBIT P3. TRUE COPY OF THE REGISTER OF WAGES MAINTAINED BY THE PETITIONER FOR THE PERIOD FROM APRIL 2015 OF JULY 2015. EXHIBIT P4. TRUE COPY OF THE DEMAND OF BONUS MADE BY THE RESPONDENTS 3 TO 7.

EXHIBIT P5. PHOTOSTAT COPY OF THE COMPLAINT DATED 22.08.2015 FILED UNDER SEC.22 OF THE PAYMENT OF BONUS ACT, BY THE PETITIONER BEFORE THE 2ND RESPONDENT.