Kerala High Court
Edakkantavida Abdulla vs The Labour Court, Kozhikode on 11 January, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Thursday, the 11th day of January 2024 / 21st Pousha, 1945
WP(C) NO. 38089 OF 2022
PETITIONER:
1. EDAKKANTAVIDA ABDULLA, KUTTIYIL (H), PURAMERI PO, VADAKARA,
KOZHIKODE - 673 503.
AND 10 OTHERS
RESPONDENT:
1. LABOUR COURT, KOZHIKODE, CIVIL STATION, ERANHIPALAM, KOZHIKODE - 673
020.
2. ASHOKAN, PUTHIYAPARAMBATHU, PALAYATTUNADA PO, VADAKARA, KOZHIKODE -
673521.
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 Exhibit P1, during the
pendency of the Writ Petition.
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
08/12/2023 upon hearing the arguments of M/S P.RAMAKRISHNAN, PREETHI
RAMAKRISHNAN (P-212), T.C.KRISHNA, C.ANIL KUMAR, PRATAP ABRAHAM VARGHESE,
ASHA K.SHENOY Advocates for the petitioners, M/S S.K.BALACHANDRAN,
N.D.DEEPA Advocates for the respondent 2, the court passed the following:
BASANT BALAJI, J.
............................................
W.P.(C) 38089 of 2022
..............................................................
Dated this the 11th day of January, 2024
ORDER
The 2nd respondent is directed to join the duty on 15.01.2024 and respondents shall pay the wages being paid to the petitioner during his earlier employment.
Post on 2.2.2024.
Sd/-
BASANT BALAJI, JUDGE SRJ 11-01-2024 /True Copy/ Assistant Registrar