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Kerala High Court

Unknown vs By Advs.Sri.P.Ramakrishnan on 17 November, 2015

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT:

                    THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

                MONDAY, THE 26TH DAY OF MARCH 2018 / 5TH CHAITHRA, 1940

                                  WP(C).No. 9367 of 2018


ID 43/2013 of C.GOVT.LABOUR COURT,ERNAKULAM

PETITIONER


       SHINU P.C.,
       PEEDIKAKKAPARAMBIL, EDAKOCHI, KOCHI-682006.


      BY ADVS.SRI.P.RAMAKRISHNAN
              SMT.PREETHI RAMAKRISHNAN (P-212)
              SRI.T.C.KRISHNA
              SRI.C.ANIL KUMAR
              SMT.ASHA K.SHENOY
              SRI.PRATAP ABRAHAM VARGHESE




RESPONDENTS:

1.     MATSYAFED,
       KALALESWARAM, MANACAUD, THIRUVANANTHAPURAM-695009,
       REPRESENTED BY ITS MANAGING DIRECTOR.

2.     MANAGER,
       MATSYAFED NET FACTORY, DR.SALIM ALI ROAD, KOCHI-682018.

3.     LABOUR COURT,
       ERNAKULAM, KOCHI-682018.

          R1,R2 BY ADV. SRI.T.P.PRADEEP, SC, MATSYAFED
          BY SR.GOVERNMENT PLEADER:SRI.C.P.PRADEEP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9367 of 2018 (U)

                                     APPENDIX

PETITIONER(S)' EXHIBITS

EXHIBIT P1-      TRUE COPY OF THE CLAIM STATEMENT FILED BY THE
                 PETITIONER IN I.D.NO.43/2013.

EXHIBIT P2-      TRUE COPY OF THE COMMON AWARD DATED 17/11/2015
                 PASSED BY THE LABOUR COURT, ERNAKULAM IN
                 I.D.NOS.38/2013 TO 43/2013.



RESPONDENT'S EXHIBITS:NIL


                                                                  //TRUE COPY//

                                                                          SD/-

                                                                    PA TO JUDGE
rsr

                       P.B.SURESH KUMAR, J.
                ---------------------------------------------
                      W.P.(C) No.9367 of 2018
                ---------------------------------------------
              Dated this the 26th day of March, 2018


                               JUDGMENT

The issue raised in this writ petition is covered in favour of the petitioner by the decision of the Apex Court in Annamma K.A. v. Secretary, Cochin Co- operative Hospital Society Limited (2018 (1) KHC

258). In the light of the said decision, Ext.P2 common award is set aside and the Labour Court, Ernakulam is directed to decide I.D. Nos.38 of 2013 to 43 of 2013 referred to in the writ petition afresh, after affording the petitioner an opportunity of hearing.

Sd/-

P.B.SURESH KUMAR, JUDGE rsr