Assistant Labour Officer, Kazhakuttam vs Dr.A.Marthanda Pillai
2024 Latest Caselaw 15850 Ker

Kerala High Court

Assistant Labour Officer, Kazhakuttam vs Dr.A.Marthanda Pillai on 6 June, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                    &
                   THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                              WA NO. 69 OF 2024
    AGAINST JUDGMENT DATED 09.06.2023 IN WP(C) 14793/2012 OF THIS COURT
APPELLANT(S)/RESPONDENTS IN WP(C):

  1. ASSISTANT LABOUR OFFICER, KAZHAKUTTAM 2ND CIRCLE, KAZHAKUTTAM (P.O),
     THIRUVANTHAPURAM, PIN-695582., PIN - 695582
  2. THE DEPUTY LABOUR COMMISSIONER AMP SECRETARY STATE ADVISORY CONTRACT
     LABOUR BOARD, THIRUVANANTHAPURAM, PIN-689014, (AUTHORITY APPOINTED
     UNDER SECTION 20 OF THE MINIMUM WAGES ACT, 1948), PIN - 695014

BY GOVERNMENT PLEADER

RESPONDENT(S)/PETITIONER IN WP(C):

     DR.A.MARTHANDA PILLAI, AGED 61 YEARS, CHAIRMAN & MANAGING DIRECTOR,
     ANANTHAPURI HOSPITAL, CHACKAI, THIRUVANANTHAPURAM., PIN - 695024

     BY ADV.SHRI.GOPAKUMAR R THALIYIL

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation and implementation of judgment dated 09.06.2023 in
WP(C) No.14793/2012, pending disposal of the Writ Appeal.
     This Writ Appeal coming on for orders on 06/06/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                       RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                       -----------------------------------------------
                                   W.A.No. 69 of 2024
                         -------------------------------------------
                          Dated this the 6th day of June 2024


                                           ORDER

Raja Vijayaraghavan, J.

It is submitted by the learned Government Pleader that the issue

raised in this appeal is covered by the law laid down by a Division Bench

of this Court in W.A.No.629/2022.

2. The learned counsel appearing for the respondent seeks

an adjournment to address arguments.

3. Having regard to the submissions advanced, there will be

an interim order as prayed for, for a period of two months.

Post on 05.07.2024.

sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

rp

06-06-2024 /True Copy/ Assistant Registrar