Kalamassery General Workers Union vs The Secretary To Government
2024 Latest Caselaw 19026 Ker

Kerala High Court

Kalamassery General Workers Union vs The Secretary To Government on 28 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

               FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946

                               WP(C) NO. 31086 OF 2018

PETITIONER:

               KALAMASSERY GENERAL WORKERS UNION,
               I.N.T.U.C.,REG NO. 154/1984, V.P. MARAKKAR BHAVAN, TOLL GATE,
               EDAPPALLY PO, COCHIN, PIN - 682 024,
               REPRESENTED BY ITS PRESIDENT SHRI SHERIF MARAKKAR.

               BY ADV.
                  SRI. P. K. ABOOBACKER


RESPONDENTS:

      1        THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF LABOUR AND SKILLS, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM PIN 695 001.

      2        KERALA HEAD LOAD WORKERS WELFARE BOARD,
               ERNAKULAM DISTRICT COMMITTEE, KUMMANCHERRY BUILDINGS,
               T.D.ROAD ERNAKULAM, PIN 682035,
                REPRESENTED BY ITS CHAIRMAN.

      3        THE CHIEF EXECUTIVE OFFICER,
               KERALA HEAD LOAD WORKERS WELFARE BOARD,
               S.R.M.ROAD, ERNAKULAM, KOCHI-682018.

      4        KERALA HEAD LOAD WORKERS WELFARE BOARD,
               SUB OFFICE, KALAMASSERY, PATHADIPPALAM, COCHIN-682033,
               REPRESENTED BY ITS CHAIRMAN.

               BY ADV.
                  SRI. MUHAMMED RAFIQ - SPECIAL GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2024, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.31086 OF 2018

                                      2


                         DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 31086 of 2018
                               -------------------------
                   Dated this the 28th day of February, 2024

                                  JUDGMENT

1. The case has been taken on the revised call. No one from the

petitioner side has put in appearance to press this writ petition even

on revised call. It appears that the petitioner has lost interest in

pressing this writ petition. In view thereof, this writ petition is

dismissed for non-prosecution.

2. Interim Order, if any, stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO.31086 OF 2018

APPENDIX OF WP(C) 31086/2018

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 31.5.1984 ISSUED BY THE REGISTRAR OF TRADE UNIONS.

EXHIBIT P2 THE TRUE COPIES OF THE 26 A CARDS OF THE P.S SHAJAHAN AND P.A. MAJEED APPLICANTS.

EXHIBIT P3 THE TRUE COPY OF THE LETTER DATED 2.7.2018 SENT BY THE PETITIONER UNION TO THE 3RD RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE REPLY DATED 18.8.2018 BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE LETTER DATED 27.8.2018 ISSUED BY THE 4TH RESPONDENT TO WORKER P.S.SDHAJAHAN.

EXHIBIT P6 THE TRUE COPY OF THE LETTER DATED 27.8.2018 ISSUED BY THE 4TH RESPONDENT TO WORKER P.A.MAJEED.

EXHIBIT P7 THE TRUE COPY OF THE LETTER DATED 30.8.2018 GIVEN BY THE WORKER P.S SHAJAHAN TO THE 4TH RESPONDENT.

EXHIBIT P8 THE TRUE COPY OF THE LETTER DATED 30.8.2018 GIVEN BY THE WORKER PA MAJEED TO THE 4TH RESPONDENT.

EXHIBIT P9 THE TRUE COPY OF THE LETTER DATED 30.8.2018 GIVEN BY THE PETITIONER UNION TO THE 4TH RESPONDENT.

EXHIBIT P10 THE TRUE COPY OF THE LETTER DATED 1.9.2018 GIVEN BY THE PETITIONER UNION TO THE 1ST RESPONDENT.

EXHIBIT P11 THE TRUE COPY OF THE FREQUENTLY ASKED QUESTIONS (FAQ)DOWNLOADED FROM THE SITE OF 1ST RESPONDENT.