The Base Victual Ling Officer vs The Regional Labour Commissioner ...
2024 Latest Caselaw 12738 Ker

Citation : 2024 Latest Caselaw 12738 Ker
Judgement Date : 21 May, 2024

Kerala High Court

The Base Victual Ling Officer vs The Regional Labour Commissioner ... on 21 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
           Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                              WA NO. 948 OF 2018
     AGAINST JUDGMENT DATED 16/11/2017 IN WPC 18081/2011 OF THIS COURT
APPELLANT/PETITIONER:

     THE BASE VICTUALLING OFFICER, NAVAL BASE, KOCHI - 682 004.

BY CENTRAL GOVERNMENT COUNSEL

RESPONDENTS/RESPONDENTS:

  1. THE REGIONAL LABOUR COMMISSIONER (CENTRAL) KENDRIYA SHRAM
     SADAN,KAKKANAD, COCHIN -30.

AND 14 OTHERS.

BY ADV.SMT.C.G.PREETHA & ADV VISHNU PRADEEP FOR R1

GOVERNMENT PLEADER FOR R2 & R3

ADV.SMT.A.K.PREETHA FOR R4 TO R15

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order staying the implementation and operation of
Exhibit P-7 common order in CP NO.6 to 17/08 and Ext.P9 revenue recovery
notice pending disposal of the Writ appeal.
     This Writ Appeal again coming on for orders on 21.05.2024 upon
perusing the appeal memorandum and this Court's Order dated
28.02.2024, the court on the same day passed the following:
                          AMIT RAWAL & EASWARAN S. , JJ.
                                -------------------------
                            W.A. Nos.938 & 948 of 2018
                           -----------------------------------
                        Dated this the 21st day of May 2024

                                             ORDER

AMIT RAWAL, J.

Learned counsel appearing for the appellant/petitioner submits

that in pursuance to the order dated 14.02.2024 of this Court, the

retrenchment compensation has been paid to all the party respondents.

But learned counsel representing the respondents submitted that only

few have been given, but not all.

Though an affidavit dated 14.03.2024 has been filed, it does not

disclose the details of payment. Therefore, the learned counsel for the

appellant/petitioner is directed to file a fresh affidavit stating the details

of each and every compensation that has been disbursed to the

respondents with details of those who received the same.

Post on 12.06.2024.