Kerala State Beverages (Manufacturing ... vs R.Shabu
2024 Latest Caselaw 6286 Ker

Kerala High Court

Kerala State Beverages (Manufacturing ... vs R.Shabu on 29 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                        &
                     THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                               WA NO. 1874 OF 2018

AGAINST THE JUDGMENT   IN WP(C) NO.19850 OF 2016 OF HIGH COURT OF KERALA

APPELLANTS/2nd and 3rd RESPONDENTS IN THE WP(C):

      1      KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION
             LIMITED
             BEVCO TOWER, VIKAS BHAVAN P.O., PALAYAM, THIRUVANANTHAPURAM-33,
             REPRESENTED BY ITS MANAGING DIRECTOR

      2      MANAGING DIRECTOR,
             KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION
             LIMITED,BEVCO TOWER,VIKAS BHAVAN P.O.PALAYAM THIRUVANANTHAPURAM-33

             BY ADV SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M. AND M.



RESPONDENTS/PETITIONER AND RESPONDENTS 1, 4 AND 5 IN THE WP(C):

      1      R.SHABU
             AGED 58 YEARS
             AGED 58 YEARS,S/O RAGHAVAN, UDUMBUMKUZHIYIL HOUSE, MEKKADAMBU P.O.
             MUVATTUPUZHA

      2      STATE OF KERALA,
             REPRESENTED THE SECRETARY TO GOVERNMENT,TAXES DEPARTMENT,GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM-695001

      3      ABKARI WORKERS,WELFARE FUND BOARD,
             REPRESENTED BY CHIEF WELFARE FUND INSPECTOR,THIRUVANANTHAPURAM-
             695012

      4      STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT,LABOUR AND REHABILITATION
             DEPARTMENT,SECRETARIAT,THIURVANANTHAPURAM-695001


OTHER PRESENT:

             SRI S KRISHNA MOORTHY SC SR GP SRI BIMAL K NATH


      THIS WRIT APPEAL HAVING COME UP FOR HEARING ON 29.02.2024, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 1874 OF 2018
                                     2


                            JUDGMENT

The controversy in this case has already been decided by this

Court vide judgment dated 7.2.2024 in W.A No.2024 of 2018 and

connected cases.

In view of the fact that the matter is covered, this writ

appeal is also disposed of in the same terms.

Sd/-

AMIT RAWAL JUDGE

Sd/-

sab                                        C.S. SUDHA
                                                JUDGE
 WA NO. 1874 OF 2018

PETITIONER ANNEXURES

ANNEXURE A1 A TRUE COPY OF THE INTERIM ORDER DATED 5.7.2016 IN SLP (CIVIL) NO.5550/2016 AND CONNECTED CASES ON THE FILES OF THE HONOURABLE APEX COURT.