P.S.Anilkumar vs The District Labour Officer
2024 Latest Caselaw 9420 Ker

Kerala High Court

P.S.Anilkumar vs The District Labour Officer on 3 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                   WP(C) NO. 18832 OF 2016


PETITIONER:



           P.S. ANILKUMAR
           S/O. SREEDHARAN,
           PUTHENPARAMBIL HOUSE,
           POOVANTHURUTHU P.O, KOTTAYAM.

           BY ADVS.
           SRI. K.REGHU KOTTAPPURAM
           SRI. M.MUKESH
           SRI. R.MAHESH KOTTAPPURAM
           SRI. MURUKESH REGHU


RESPONDENTS:



    1      THE DISTRICT LABOUR OFFICER (DLO)
           KOTTAYAM DISTRICT, CIVIL STATION,
           KOTTAYAM - 686 001.
    2      MADYA VYAVASAYA THOZHILALI UNION (CITU)
           REPRESENTED BY ITS SECRETARY,
           AZAD LANE,
           KOTTAYAM - 686 001.
    3      K.R. SURESH
           C/O. MADYA VYAVASAYA THOZHILALI UNION (CITU),
           KOTTAYAM - 686 001.
    4      VALSAMMA VIJAYAN
           C/O. MADYA VYAVASAY THOZHILALI UNION (CITU),
           KOTTAYAM - 686 001.
    5      K.N. PURUSHAN
           C/O. MADYA VYAVASAY THOZHILALI UNION (CITU),
           KOTTAYAM - 686 001.
    6      T.K. REJI
           C/O. MADYA VYAVASAY THOZHILALI UNION (CITU),
           KOTTAYAM - 686 001.
    7      M.U. JOSE
           C/O. MADYA VYAVASAY THOZHILALI UNION (CITU),
           KOTTAYAM - 686 001.
 WP(C).No.18832 OF 2016

                                        2

         8          ANANDAVELLY
                    C/O. MADYA VYAVASAY THOZHILALI UNION (CITU),
                    KOTTAYAM - 686 001.

                    SRI. DHEERAJ - GP



             THIS    WRIT   PETITION    (CIVIL)      HAVING    COME    UP    FOR
     ADMISSION       ON   03.04.2024,       THE   COURT   ON   THE    SAME   DAY
     DELIVERED THE FOLLOWING:
 WP(C).No.18832 OF 2016

                                    3




                                  JUDGMENT

It is submitted by the learned counsel for the

petitioner that the writ petition has become

infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR