Sansco Technologies Kerala Pvt. Ltd., ... vs Sri. Eldho Varghese
2024 Latest Caselaw 28116 Ker

Kerala High Court

Sansco Technologies Kerala Pvt. Ltd., ... vs Sri. Eldho Varghese on 24 September, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.26188/2024                       1/3                        Order Date : 24-09-2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR.JUSTICE N.NAGARESH
               Tuesday, the 24th day of September 2024 / 2nd Aswina, 1946

                                WP(C) NO. 26188 OF 2024

   PETITIONER:

          SANSCO TECHNOLOGIES KERALA PVT. LTD., (FORMERLY OPPO ELECTRONICS
          KERALA PVT. LTD.) BANERJI ROAD, (67/6446), NEAR HIGH COURT OF
          KERALA, ERNAKLAM, REPRESENTED BY ITS AUTHORISED SIGNATORY MR.PRAVEEN
          R., PIN - 682031.

   RESPONDENTS:

      1. SRI.ELDHO VARGHESE THONATTU HOUSE, MAMALA P.O, KAKKAD KARA,
         ERNAKULAM, PIN - 682305.
      2. THE DISTRICT LABOUR OFFICER, OFFICE OF THE DISTRICT LABOUR OFFICER,
         CIVIL STATION, ERNAKULAM, KAKKANADU, PIN - 682030.
      3. THE DEPUTY LABOUR COMMISSIONER, OFFICE OF THE DEPUTY LABOUR
         COMMISSIONER, CIVIL STATION, ERNAKULAM, KAKKANADU, PIN - 682030.


        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 the operation and implementation of ext p12 order passed
   by the 3rd respondent dated 17.01.2024 in S.A.C. No.2(e)/21 and also the
   proceedings in SAC No.7/2022, pending disposal of the writ petition
   (civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   23/08/2024 and upon hearing the arguments of M/S.E.K.NANDAKUMAR (SENIOR),
   M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS,
   PAULOSE C. ABRAHAM, RAJA KANNAN, JAI MOHAN, SHILPI M.LAL, ABHIJIT
   ROY, Advocates for the petitioner, the court passed the following:
 WP(C) No.26188/2024                      2/3                       Order Date : 24-09-2024




                                    N.NAGARESH, J.
                            ----------------------
                              W.P.(C) No.26188 of 2024
                        ------------------------------
                       Dated this the 24th day of September, 2024


                                        ORDER

Interim order is extended by one month.

Post on 23.10.2024.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.26188/2024 3/3 Order Date : 24-09-2024

APPENDIX OF WP(C) 26188/2024 Exhibit P1 TRUE COPY OF THE CHART SHOWING THE ALLOCATION OF OUTLETS AND SALES PROMOTERS DEPLOYED AT EACH OUTLET UNDER THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE PRINT OUT OF LEAVE APPLICATION DATED 07.08.2020 FILED BY SALES PROMOTER NAMED SHINOS K R (WITH RELEVANT RECOMMENDATION) Exhibit P3 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 09.09.2020 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF THE EXPLANATION DATED 10.09.2020 SUBMITTED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P5 TRUE COPY OF THE APPLICATION DATED 28.01.2021 FILED BY THE 1ST RESPONDENT BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE STATEMENT DATED 18.03.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P7 TRUE COPY OF THE ORDER PASSED BY THE 3RD RESPONDENT DATED 18.03.2022 IN SAC NO. 2(E)/2021 Exhibit P8 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP (C) NO. 13103 OF 2022, DATED 14.07.2022 Exhibit P9 TRUE COPY OF THE ADDITIONAL COUNTER STATEMENT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT, DATED 02.12.2022 IN SAC NO. 2(E)/2021 (WITHOUT ANNEXURES) Exhibit P10 TRUE COPY OF THE REPLY STATEMENT FILED BY THE 1ST RESPONDENT, DATED NIL, IN DECEMBER, 2022 BEFORE THE 2ND RESPONDENT Exhibit P11 TRUE COPY OF THE PRINT OUT PRODUCED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS Exhibit P12 TRUE COPY OF THE ORDER, DATED 17.01.2024, PASSED BY THE 3RD RESPONDENT IN SAC NO. 2(E)/2021