Managing Director, Geeyem Motors ... vs Controlling Authority
2024 Latest Caselaw 6433 Ker

Kerala High Court

Managing Director, Geeyem Motors ... vs Controlling Authority on 6 March, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
                       WP(C) NO. 18761 OF 2020
PETITIONER:

          MANAGING DIRECTOR, GEEYEM MOTORS PRIVATE LIMITED,
          11/336, NH 47, BYEPASS, NETTOOR P.O., KOCHI-682 040,
          REPRESENTED BY HIS POWER OF ATTORNEY HOLDER OF MANAGING
          DIRECTOR, SHAMEER.H, KALLIKUZHIYIL HOUSE, MANJALY,
          MANNOM.P.O, N.PARAVUR.
          BY ADVS.
          P.RAMAKRISHNAN
          PREETHI RAMAKRISHNAN (P-212)
          T.C.KRISHNA
          C.ANIL KUMAR
          ASHA K.SHENOY
          PRATAP ABRAHAM VARGHESE


RESPONDENTS:

    1     CONTROLLING AUTHORITY,
          UNDER THE PAYMENT OF GRATUITY ACT AND DEPUTY LABOUR
          COMMISSIONER, THRISSUR, PIN-680 020.
    2     APPELLATE AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT
          AND REGIONAL JOINT LABOUR COMMISSIONER,
          CIVIL STATION, KAKKANAD, KOCHI-682 030.
    3     DINOY DAVIS.A.,
          ALAKKAPARAMBAN HOUSE, KUNNATHUMKARA, OLLUKKARA P.O.,
          THRISSUR-680 655.
          BY ADV SRI.B.S.SURESH KUMAR

          SRI. BINOY DAVIS(GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18761 OF 2020
                                  2

                            JUDGMENT

The issue between the petitioner and the respondents have

been settled in mediation. The terms of the mediation agreement are

recorded.

The writ petition is accordingly closed.

Sd/-

GOPINATH P. JUDGE DK WP(C) NO. 18761 OF 2020

APPENDIX OF WP(C) 18761/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF NOTICE DATED 03.10.2018 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT ALONG WITH THE APPLICATION FOR GRATUITY SUBMITTED BY THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF COUNTER DATED 18.01.2019 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF REPLY STATEMENT DATED 08.02.2019 FILED BY THE 3RD RESPONDENT. EXHIBIT P4 TRUE COPY OF ORDER DATED 05.07.2019 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P5 TRUE COPY OF MEMORANDUM OF APPEAL DATED 26.08.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P6 TRUE COPY OF THE ORDER DATED 27.05.2020 IN GA NO.17/2019 OF THE 2ND RESPONDENT.