Aluminium Industries Ltd vs Secretary
2024 Latest Caselaw 13137 Ker

Kerala High Court

Aluminium Industries Ltd vs Secretary on 23 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.
          Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                            WA NO. 2291 OF 2018

AGAINST THE JUDGMENT DATED 08-06-2018 IN WP(C) 14765/2006 OF HIGH COURT OF
                                  KERALA

APPELLANT/PETITIONER IN W.P.(C):

     ALUMINIUM INDUSTRIES LTD., KAVINPURAM, VILAPPILSALA, TRIVANDRUM-
     695573 REPRESENTED BY AN AUTHORISED SIGNATORY

RESPONDENTS/RESPONDENTS IN W.P.(C):

  1. SECRETARY, ALIND RELAYS EMPLOYEES UNION, KAVINPURAM,
     VILAPPILSALA,THIRUVANANTHAPURAM-695573
  2. THE LABOUR COURT, KOLLAM-691013
  3. S.RAMACHANDRAN NAIR, S/O. LATE SADASIVAN NAIR, 'KARTHIKA',
     KOLLAMKONAM,PEYAD P.O., THIRUVANANTHAPURAM-695573. IS IMPLEADED AS
     ADDL.R3 AS PER ORDER DATED 20.11.2019 IN I.A.1/2019 IN WA 2291/2018.
  4. USHA B S, W/O LATE S RAMACHANDRAN NAIR, RESIDING AT KARTHIKA,
     KOLLAMKONAM, PEYAD PO, THIRUVANANTHAPURAM ( SOUGHT TO BE IMPLEADED )
  5. VISHNU R, S/O LATE S. RAMAACHANDRAN NAIR, PRESENTLY RESIDING AT FLAT
     3D, BHAVANI APARTMENTS KOLLAMKUDIMUGAL ROAD, THRIKKAKKARA PO (
     SOUGHT TO BE IMPLEADED )
  6. KARTHIKA UR, D/O LATE S RAMACHANDRAN NAIR, RESIDING AT KARHIKA,
     KOLLAMKONAM, PEYAD PO, THIRUVANANTHAPURAM ( SOUGHT TO BE IMPLEADED )


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment dated 08-06-2018 of the learned
Single Judge in Writ Petition ( Civil) No.14765 of 2006.


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support thereof, and this Court's order dated
24-03-2022and upon hearing the arguments of M/S. M.GOPIKRISHNAN
NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM
& JAI MOHAN, Advocates for the petitioner, and of M/S. G RAM MOHAN (B/O),
Advocate for R1, GOVERNMENT PLEADER for R2, M/S. G.RAM MOHAN (B/O)
& GOVIND PADMANABHAN (B/O), Advocates for R3, the court passed the
following:
                 AMIT RAWAL & EASWARAN S. , JJ.
                       -------------------------
                      W.A. No.2291 of 2018
                  -----------------------------------
               Dated this the 23rd day of May 2024

                                 ORDER

AMIT RAWAL, J.

Sri. Ajith G. Anjarlekar the learned counsel enters appearance

on behalf of respondents 4 to 6. Service is complete on

respondents 4 to 6.

Heard. Allowed.

Post for hearing on 9.7.2024.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE NS