Shanmughanathan A vs State Of Kerala
2024 Latest Caselaw 15886 Ker

Kerala High Court

Shanmughanathan A vs State Of Kerala on 6 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                        WP(C) NO. 25670 OF 2017
PETITIONER/S:

    1     SHANMUGHANATHAN A.
          S/O. S. A. NATRAJAN,
          FACTORY WORKER, TATA TEA LIMITE, 73,
          FACTORY DIVISION, PALLIVASAL ESTATE,
          BALLIVASAL P. O., MUNNAR, IDUKKI DISTRICT.

    2     RAVI CHANDRAN,
          S/O. ETHIRAJ,
          FACTORY WORKER, TATA TEA LIMITED,
          H. N.287, PALLIVASAL ESTATE, NURSERY DIVISION,
          MUNNAR P. O., IDUKKI DISTRICT.

    3     C. R. NEELAKANTAN,
          S/O. RAMAN NAMBOOTHIRI,STATE PRESIDENT,
          AM-ADMI PARTY,109-THANAL, WARD NO.7,
          THRIKKAKARA P. O., KOCHI.

    4     I. KAREEM,
          S/O. IBRAHIM, VICE PRESIDENT,
          INDIAN UNION MUSLIM LEAGUE, DEVIKULAM TALUK COMMITTEE,
          DEVIKULAM, MUNNAR, IDUKKI DISTRICT.

          BY ADV.
             SRI. B. MOHANLAL


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    2     THE PRINCIPAL SECRETARY TO GOVERNMENT,
          LABOUR AND REHABILITATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    3     THE LABOUR COMMISSIONER,
          GOVERNMENT OF KERALA, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
 WP(C) NO. 25670 OF 2017

                                        2



          4     THE CHIEF INSPECTOR OF PLANTATIONS,
                GOVERNMENT OF KERALA, KOTTAYAM - 686 001.

                 BY ADV.
                    SRI. DHEERAJ A. S. - GP



           THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
     ON   06.06.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
     FOLLOWING:
 WP(C) NO. 25670 OF 2017

                                      3


                      DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 25670 of 2017
                               -------------------------
                      Dated this the 6th day of June, 2024

                                  JUDGMENT

1. The learned Counsel for the petitioners submits that the file

has been taken from him and no other Counsel has put in

appearance on behalf of the petitioners.

2. Considering the above submission, the present writ petition is

dismissed for non prosecution. Interim order, if any, shall stand

vacated.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 25670 OF 2017

APPENDIX OF WP(C) 25670/2017

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF SETTLEMENT DATED 22/05/2012 HELD IN THE PRESENCE OF THE MINISTER FOR LABOUR AND ITS TERMS AND CONDITIONS.

EXHIBIT P2 THE TRUE COPY OF THE GOP NO. 188/2015 LABOUR DATED 27/11/2015 ISSUED BY THE GOVERNMENT.

EXHIBIT P3 THE TRUE COPY OF THE REPORT OF HON'BLE JUSTICE (RETIRED) N. KRISHNAN NAIR COMMISSION OBTAINED FROM THE 2ND RESPONDENT UNDER RIGHT TO INFORMATION ACT NO. K(2) 14952/2016 DATED 24/11/2016.

EXHIBIT P4 THE TRUE COPY OF THE NOTIFICATION NO.

428/E1/2016/LBR DATED 27/01/2016 ISUED BY THE GOVERNMENT.

EXHIBIT P5 THE TRUE COPY OF THE GOP NO. 76/2016/LBR DATED 17/05/2016 ISSUED BY THE GOVERNMENT.

EXHIBIT P6 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE MINISTER FOR LABOUR AND RESPONDENTS 1 TO 3 AND ITS POSTAL RECEIPT DATED 24/07/2017.