Rahul vs The State Of Kerala
2024 Latest Caselaw 32117 Ker

Kerala High Court

Rahul vs The State Of Kerala on 7 November, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.31758/2024                     1/3                       Order Date : 07-11-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                              WP(C) NO. 31758 OF 2024
   PETITIONER:

          RAHUL, AGED 35 YEARS, S/O. RAVEENDRAN, COLONY NO. 50, RAMANKARY
          P.O., MAMPUZHAKKARI, ALAPPUZHA DISTRICT , PIN - 689595

   RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
         GOVERNMENT, LABOUR & SKILLS (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM , PIN - 695001
      2. THE DISTRICT TODDY WORKERS' WELFARE FUND INSPECTOR KERALA TODDY
         WORKERS' WELFARE FUND BOARD, MULLATHUVALAPPU, ALAPPUZHA , PIN -
         688012
      3. N. BENNY JOINT SECRETARY, KUTTANAD TALUK CHETHU THOZHILALI UNION
         (CITU), KUTTANADU, ALAPPUZHA , PIN - 688504
      4. BALAJI G JOINT SECRETARY, KUTTANAD TALUK MADYA VYAVASAYA THOZHILALI
         UNION (CITU), KUTTANADU, ALAPPUZHA , PIN - 688504
      5. A.K. ANANDAN GENERAL SECRETARY, KUTTANAD RANGE CHETHU THOZHILALI
         UNION(AITUC), KUTTANADU, ALAPPUZHA , PIN - 688504
      6. SEENURAJ GENERAL SECRETARY, KUTTANAD TALUK CHETHU THOZHILALI &
         ABKARI MAZDOOR SANGH (BMS), KUTTANADU, ALAPPUZHA , PIN - 688504

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings in pursuance of exhibit p2 order,
   pending disposal of the writ petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S VIVEK MENON, SAYUJYA & RANCE R. Advocates for the petitioner, SRI.
   SANTHOSH KUMAR G, Advocate for R2, the court passed the following:
 WP(C) No.31758/2024                              2/3                                 Order Date : 07-11-2024




                                         N. NAGARESH, J.
                                        ----------------------------
                                    W.P. (C) No.31758 of 2024
                             --------------------------------------------------
                             Dated this the 7th day of November, 2024

                                              ORDER

Respondents to file counter affidavit, if any, within

a period of three weeks.

2. Interim order is revived and extended by two

months.

Post on 06.12.2024.

Sd/-

N. NAGARESH JUDGE AMR WP(C) No.31758/2024 3/3 Order Date : 07-11-2024

APPENDIX OF WP(C) 31758/2024 Exhibit P1 TRUE PHOTOCOPY OF THE JUDGMENT DATED 11.04.2023 IN W.P.(C)NO. 12222 OF 2023.

Exhibit P2 TRUE PHOTOCOPY OF THE DETERMINATION ORDER NO.

S3/KUTTANAD/GROUP-XIV/TS NO. 47, 49, 51,118, 119,120/2021-22 DATED 27.10.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE PHOTOCOPY OF THE MEMORANDUM OF APPEAL DATED 05.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P3[a] TRUE PHOTOCOPY OF THE APPLICATION FOR STAY DATED 05.02.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P4 TRUE PHOTOCOPY OF THE ORDER BEARING NO. A3/22/2024/LBRD DATED 07.05.2024, ISSUED BY THE 1ST RESPONDENT. Exhibit P5 TRUE PHOTOCOPY OF THE COMMUNICATION BEARING NO.

A3/22/2024/LBRD DATED 27.05.2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P6 EXHIBIT P6: TRUE PHOTOCOPY OF THE G.O.(RT)NO.

820/2024/LBR DATED 01.08.2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P7 TRUE PHOTOCOPY OF THE COMMUNICATION BEARING NO.

A3/22/2024/LABOUR DATED 07.08.2024 ISSUED BY THE 2ND RESPONDENT.