Kozhikode Jilla Private Hospital & ... vs State Of Kerala
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Kerala High Court

Kozhikode Jilla Private Hospital & ... vs State Of Kerala on 16 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                        WP(C) NO. 12207 OF 2015
PETITIONER/S:

          KOZHIKODE JILLA PRIVATE HOSPITAL & MEDICAL SHOP WORKERS
          UNION (CITU)
          REG.NO.176/80, CITU DISTRICT CENTRE, S.K.TEMPLE ROAD,
          NEAR EMS STADIUM, KOZHIKODE-673 001, REPRESENTED BY ITS
          GENERAL SECRETARY, K.VELAYUDHAN.
          BY ADVS.
          SMT.A.K.PREETHA
          SRI.C.ANIL KUMAR


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
          OF LABOUR AND REHABILITATION, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
    2     LABOUR COMMISSIONER
          KERALA, OFFICE OF THE LABOUR COMMISSIONER,
          THIRUVANANTHAPURAM-695 001.
    3     REGIONAL JOINT LABOUR COMMISSIONER
          KOZHIKODE, O/O. THE RJLC, CIVIL STATION, KOZHIKODE-673
          001.



          SR GP SRI T K VIPINDAS


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12207 OF 2015


                                 -2-



                            JUDGMENT

Today when the matter is taken up, learned Counsel for the

petitioner submitted that the matter has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

uu 16.02.2024 WP(C) NO. 12207 OF 2015

APPENDIX OF WP(C) 12207/2015

PETITIONER EXHIBITS P1 : COPY OF THE LETTER DTD.7.3.2014 ISSUED TO THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT, 2005.