Madhya Videsha Madhya Vyavasaya ... vs C.K.Viswanathan I.A.S.And Others
2024 Latest Caselaw 26261 Ker

Kerala High Court

Madhya Videsha Madhya Vyavasaya ... vs C.K.Viswanathan I.A.S.And Others on 3 September, 2024

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CON.CASE(C) NO.73 OF 2010



                                                            2024:KER:66752
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MR.JUSTICE BASANT BALAJI

         TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                           CON.CASE(C) NO.73 OF 2010

               (AGAINST THE JUDGMENT DATED IN WPC NO.27944 OF 2006
                         OF HIGH COURT OF KERALA)
PETITIONERS/PETITIONERS:

     1       MADHYA VIDESHA MADHYA VYAVASAYA THOZHILALI FEDERATION
             (INTUC), INTUC OFFICE, SANTHI NAGAR JUNCTION, REPRESENTED BY
             ITS STATE GENERAL SECRETARY, SHRI.BABU GEORGE, S/O.GEORGE,
             AGED 57 YEARS.

     2       A.JACOB, S/O. ALEXANDER AGED 33 YEARS,
             FL-01-NO.290, KERALA STATE BEVERAGES CORPORATION LTD.,
             MANNANTHALA, THIRUVANANTHAPURAM.


             BY ADVS.
             SRI.DEEPU THANKAN
             SMT.G.RANJITA



RESPONDENTS/RESPONDENTS:

     1       C.K.VISWANATHAN I.A.S,
             S/O. NOT KNOWN, AGE NOT KNOWN TO THE PETITIONER,
             SECRETARY TO GOVT, LABOUR (R) DEPARTMENT,
             GOVERNMENT SECRETARIAT, GOVT, OF KERALA,
             THIRUVANANTHAPURAM -1.

     2       K.HJ.JACOB, S/O. NOT KNOWN,
             CHAIRMAN, KERALA ABKARI WORKERS WELFARE FUND BOARD,
             ARYASALA, THIRUVANANTHAPURAM -36.

     3       B.KRISHNA KUMAR, S/O.NOT KNOWN, AGE NOT KNOWN TO THE
             PETITIONER,
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CON.CASE(C) NO.73 OF 2010



                                                         2024:KER:66752
           CHIEF WELFARE FUND INSPECTOR & SECRETARY,
           KERALA ABKARI WORKERS WELFARE FUND BOARD, ARYASALA,
           THIRUVANANTHAPURAM - 36.


           BY ADV SRI.KOSHY GEORGE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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CON.CASE(C) NO.73 OF 2010



                                                                2024:KER:66752
                                 JUDGMENT

(Dated: 3rd September, 2024)

The counsel for the petitioners submits that the matter has

become infructuous.

Recording the said submission, the Contempt Case (C) is

dismissed as infructuous.

Sd/-

BASANT BALAJI, JUDGE ss