The New Indian Express Employees ... vs State Of Kerala
2024 Latest Caselaw 31256 Ker

Kerala High Court

The New Indian Express Employees ... vs State Of Kerala on 1 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1732/2024                           1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                   THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                                WA NO. 1732 OF 2024
        AGAINST JUDGMENT DATED 13.09.2024 IN WP(C) 3896/2022 OF THIS COURT
   APPELLANT(S)/PETITIONERS

      1. THE NEW INDIAN EXPRESS EMPLOYEES ASSOCIATION (KERALA), REG.
         NO.07/06-2009 REPRESENTED BY GENERAL SECRETARY, NARAYANEEYAM, NEAR
         STATUE JUNCTION, THRIPUNITHURA, KOCHI, PIN - 682301
      2. REKHA SUDHEER, AGED 48 YEARS W/O. SUDHEER, SREEMANDIR, VIII/1095A,
         R.G. PAI ROAD, MATTANCHERRY, (AFFECTED EMPLOYEE)., PIN - 682002

    BY.ADVS.M/S. K.S.MADHUSOODANAN, M.M.VINOD KUMAR, P.K.RAKESH KUMAR,
    K.S.MIZVER AND M.J.KIRANKUMAR.

   RESPONDENT(S)/RESPONDENTS

      1. STATE OF KERALA ,REPRESENTED BY SECRETARY, LABOUR DEPARTMENT,
         GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN - 695001
      2. MANAGING DIRECTOR, EXPRESS PUBLICATIONS (MADURAI) LTD, EXPRESS
         GARDENS, 29, 2ND MAIN ROAD, AMBATTUR INDUSTRIAL ESTATE, CHENNAI, PIN
         - 600058
      3. DEPUTY GENERAL MANAGER, EXPRESS PUBLICATIONS (MADURAI) LTD, EXPRESS
         HOUSE, KALOOR, KOCHI , PIN - 682017

    BY SENIOR GOVERNMENT PLEADER FOR R1

    STANDING COUNSEL SRI.BENNY P.THOMAS(SENIOR) AND ADVS.M/S. AARON ZACHARIAS
    BENNY,D.PREM KAMATH,TOM THOMAS, K.R.PAUL AND CLINT JUDE LEWIS FOR R2 AND
    R3


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to :DIRECT the 2nd and 3rd respondents to permit the 2nd appellant to
   provisionally work at Kaloor, Cochin office of the 3rd respondent, subject
   to the result of Writ Appeal.


        This Writ Appeal coming on for orders on 01.11.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1732/2024                             2/2




                                       ORDER

Admit. The learned Senior Government Pleader takes notice for the 1st respondent and Sri.Benny.P. Thomas, learned Standing Counsel takes notice for respondents 2 and 3.

Post on 29.11.24.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- MURALEE KRISHNA S. JUDGE

01-11-2024 /True Copy/ Assistant Registrar