Shajahan S vs Station House Officer
2024 Latest Caselaw 8902 Ker

Kerala High Court

Shajahan S vs Station House Officer on 27 March, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 3105 OF 2024
PETITIONER:

          SHAJAHAN S
          AGED 55 YEARS
          S/O.SHAHUL HAMEED, THADATHARIKATHU PUTHEN VEEDU,
          MULAYAKKONAM ,NILAMEL P.O, KOLLAM, PIN - 691535
          BY ADV ATHIRA A.MENON


RESPONDENTS:

    1     STATION HOUSE OFFICER
          CHADAYAMANGALAM POLICE STATION, KOLLAM, PIN - 691534
    2     THE CHAIRMAN
          KERALA STATE HEAD LOAD WORKERS FUND BOARD, KOLLAM
          DISTRICT COMMITTEE, USHAS BUILDING NEAR STONE
          BRIDGE,CHAMMAKADA KOLLAM, PIN - 691001
    3     D. SANTHOSH
          CONVENER, CENTRE OF INDIAN TRADE UNIONS (CITU),
          EMS MANDIRAM CHADAYAMANGALAM, KOLLAM, PIN - 691534
    4     SALAHUDDIN
          CONVENER, INDIAN NATIONAL TRADE UNION CONGRESS
          (INTUC), CONGRESS BHAVAN, CHADAYAMANGALAM, KOLLAM,
          PIN - 691534
    5     SHANAVAS
          CONVENER, ALL INDIA TRADE UNION CONGRESS
          (AITUC),ELAVANCODU, CHADAYAMANGALAM MANDALAM COMMITTEE
          OFFICE MANDIRAM, KOLLAM, PIN - 691534
    6     REGHUNATHAN PILLAI
          CONVENER, BHARATHIYA MASTHUR SANGH (BMS),
          BMS MANDIRAM, ELAVANCODE, CHADAYAMANGALAM, KOLLAM,
          PIN - 691534
          BY ADV K.SIJU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3105 OF 2024             2

                             JUDGMENT

When this matter was called today, Smt.Athira A.Menon -

learned counsel appearing for the petitioner and Sri.K.Siju - learned

counsel appearing for the 2nd respondent submitted that as per the

interim order of this Court dated 28.02.2024 the work in question have

been completed and that no further orders are required.

In the afore circumstances this writ petition is closed; however,

clarifying that this has not mean that any of the contentions of the

rival parties have been looked into.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/27.3

APPENDIX OF WP(C) 3105/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY THE IDENTITY CARD REG.NO.02/05/2722/01 ISSUED BY THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE AGREEMENT DATED 18.01.2024 EXECUTED BETWEEN THE PETITIONER AND JISHA GEORGE Exhibit P3 TRUE COPY OF REQUEST ALONG WITH THE RECEIPT DATED 20.01.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF REQUEST ALONG WITH AN ENDORSEMENT DATED 20.01.2024 SUBMITTED BY THE PETITIONER BEFORE THE ASSISTANT LABOUR OFFICER, NILAMEL