Sathyadas.L vs State Of Kerala
2024 Latest Caselaw 9746 Ker

Kerala High Court

Sathyadas.L vs State Of Kerala on 4 April, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
  THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      WP(C) NO. 32373 OF 2016
PETITIONER:

             SATHYADAS.L
             PROPRIETOR, SHINE HOLLOW BRICKS, MP VI 217-AB,
             ANTHIYOORKONAM, KOLLADU P.O., MALAYINKIL,
             THIRUVANANTHAPURAM - 695 571.
             BY ADV SRI.S.VISHNU


RESPONDENTS:

    1        STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY, LABOUR
             DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
    2        THE DISTRICT LABOUR OFFICER
             PETTAH, THIRUVANANTHAPURAM - 695 024.
    3        THE ASSISTANT LABOUR OFFICER
             CIVIL STATION, HOSPITAL JUNCTION, NEYYATTINKARA -
             695 121.
    4        SHRI.V.S.SREEKANTH
             SECRETARY, CENTRE OF INDIAN TRADE UNION MALAYINKIL
             LOCAL COMMITTEE, MALAYINKIL, THIRUVANANTHAPURAM -
             695 571.


             SMT. K.B . SONY -GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.32373 OF 2016

                                  2




                           JUDGMENT

1. The issue in this Writ Petition is between the

petitioner and the 4th respondent is with respect to the

registration of attached workers of the petitioner under

Section 26A of the Kerala Headload Workers Rules, 1981.

2. The case of the petitioner is that, even after

settlement of the issue by passing order dated 03.09.2016 by

the District Labour Officer, conciliation proceedings are taken

again initiated in the matter as per Exts.P6 and P8 Notices for

meetings.

3. The learned counsel for the petitioner furnished

copy of a Communication No.63/H3/2017/Labour dated

25.02.2019, which shows that the issue went up to the

Government and the Government passed order modifying

Ext.P4 order of the Original Authority.

4. The learned counsel for the petitioner submitted

that in view of the said Communication no further orders are

required in this Writ Petition.

Accordingly, this Writ Petition is closed.

Sd/-M.A.ABDUL HAKHIM JUDGE lsn WP(C) NO.32373 OF 2016

APPENDIX OF WP(C) 32373/2016

PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE IDENTITY CARD ISSUED BY THE ASSISTANT LABOUR OFFICER, NEYYATTINKARA.

EXHIBIT P2. TRUE COPY OF THE JUDGMENT DATED 06.03.2015 IN W.P.(C) NO.7140/2015 OF THE HON'BLE COURT.

EXHIBIT P2(A). TRUE COPY OF THE IDENTITY CARD ISSUED BY THE ASSISTANT LABOUR OFFICER, NEYYATTINKARA.

EXHIBIT P3. TRUE COPY OF THE JUDGMENT DATED 21.07.2014 IN W.P.(C) NO.17218/2014 OF THE HON'BLE COURT.

EXHIBIT P4. TRUE COPY OF THE ORDER NO.G(2)5764/14 DATED 03.09.2015 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5. TRUE COPY OF THE JUDGMENT DATED 02.02.2016 IN W.P.(C) NO.23720/2014 OF THE HON'BLE COURT.

EXHIBIT P6. TRUE COPY OF THE ORDER NO.G(2)4777/16 DATED 23.08.2016 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P7. TRUE COPY OF THE COMMUNICATION DATED 27.08.2016 TO THE 2ND RESPONDENT. EXHIBIT P7(A). TRUE COPY OF THE LETTER DATED 27.08.2016 TO THE 2ND RESPONDENT. EXHIBIT P8. TRUE COPY OF THE COMMUNICATION NO.G(2)4777/16 DATED 30.08.2016 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P9. TRUE COPY OF THE REQUEST DATED 03.09.2016 UNDER RTI ACT SUBMITTED BY THE PETITIONER.

EXHIBIT P10. TRUE COPY OF THE REGISTERED COMMUNICATION DATED 08.09.2016 SUBMITTED BY THE PETITIONER. WP(C) NO.32373 OF 2016

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN