Kerala High Court
Iims Detectives Pvt.Ltd vs The Regional Labour Commissioner ... on 6 April, 2022
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.17455/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 6th day of April 2022 / 16th Chaithra, 1944
WP(C) NO. 17455 OF 2021(F)
PETITIONERS:
1. IIMS DETECTIVES PVT.LTD,IIMS DETECTIVES TOWER, K.P ROAD,
PULIKANNAKKU P.O, KAYAMKULAM, ALAPUZHA 690 537, REPRESENTED BY ITS
MANAGER MR. K.BABU AND ANOTHER.
RESPONDENTS:
1. THE REGIONAL LABOUR COMMISSIONER (CENTRAL) OFFICE REGIONAL LABOUR
COMMISSIONER, UPPALAM ROAD, PALAYAM, THIRUVANANTHAPURAM, KERALA 695
001 AND 2 OTHERS.
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 all further proceeding of Ext.P7 and
Ext.P7(a) issued by the 1st respondent pending the disposal of this writ
petition.
This petition again coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated 21.12.2021
and upon hearing the arguments of M/S.MILLU DANDAPANI & SIRAJ ABDUL SALAM
Advocates for the petitioners and of ADDITIONAL SOLICITOR GENERAL OF INDIA for
R1& R2, Sri.SAJI VARGHESE, STANDING COUNSEL for R3 the court passed the
following:
ORDER
Interim order is revived and extended for a period of two months.
Sd/- P.V.KUNHIKRISHNAN JUDGE 06-04-2022 /True Copy/ Assistant Registrar