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Manager, Jyothi Niketan English Medium ... vs Deputy Labour Commissioner, Kollam . on 3 July, 2015

Bench: Anil R. Dave, V. Gopala Gowda

     ITEM NO.30+59                              COURT NO.3              SECTION XV

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     Item No.30 :

     Petition(s) for Special Leave to Appeal (C) Nos.15683-15684/2015

     (Arising out of impugned final judgment and order dated 13/08/2014
     in WA No.1424/2013 along with WPC No.18209/2013 passed by the High
     Court Of Kerala At Ernakulam)

     MANAGER, JYOTHI NIKETAN ENGLISH MEDIUM SCHOOL,
     PUNNAPRA                                                        Petitioner(s)

                                                   VERSUS

     DEPUTY LABOUR COMMISSIONER, KOLLAM AND ORS.                     Respondent(s)
     (With interim relief)

     Item No.59 :

     SLP(C)No....../2015 (CC Nos.10188-10189/2015)
     (With appln.(s) for permission to file SLP and office report)

     Date : 03/07/2015 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ANIL R. DAVE
                          HON'BLE MR. JUSTICE V. GOPALA GOWDA

     For Petitioner(s)               Mr.   Thampan Thomas,Adv.
                                     Mr.   N.M. Varghese,Adv.
                                     Ms.   Tessy Varghese,Adv.
                                     Mr.   K.V. Mohan,Adv.

                                     Mr. K.K. Vinosh,Adv.
                                     Mr. Ashok Panigrahi,Adv.
                                     Mr. V.K. Sidharthan,Adv.

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

SLP(C)Nos.15683-15694/2015 :

14:39:15 IST The learned counsel appearing for the petitioner- Reason:

Management has submitted that the petitioner-Management 1 has no objection in paying subsistence allowance payable to the respondent teachers. He has however submitted that because of some activities of the respondent-teachers, it has become difficult for the Management to run the school properly.

The amount of subsistence allowance shall be paid within two months from today and upon filing proof of payment made to the respondents-teachers, notice be issued to Respondent Nos.2 and 3 only, returnable on 4 th September, 2015.

SLP(C)Nos.........../2015 (CC Nos.10188-10189/2015) :

List on 4th September, 2015.

(Sarita Purohit)                                         (Sneh Bala Mehra)
  Court Master                                          Assistant Registrar




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