Kerala High Court
Unknown vs By Advs.Sri.P.Ramakrishnan on 17 November, 2015
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
THURSDAY, THE 12TH DAY OF JULY 2018 / 21ST ASHADHA, 1940
WP(C).No. 10176 of 2018
PETITIONER
P.M. ASHRAF,
POTTAPARAMBU HOUSE, VENNALA P O, KOCHI 682 028.
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.SALI ALI ROAD,KOCHI-682018.
3. LABOUR COURT,
ERNAKULAM,KOCHI-682018.
R3 BY GOVERNMENT PLEADER
R1 & 2 BY SRI.T.P.PRADEEP, SC, MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12-07-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 10176 of 2018 (V)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CLAIM STATEMENT FILED BY THE
PETITIONER IN I.D.NO.38/2013
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.
JJJ
DAMA SESHADRI NAIDU, J.
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W.P.(C) No. 10176 of 2018 (V)
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Dated: 12th July, 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 Limited1.
So I set aside Ext.P2 common award and direct the Labour Court, Ernakulam, to decide I.D. Nos.38 of 2013 to 43 of 2013, referred to in the writ petition, afresh. Before the award is passed, the Labour Court, I am sure, will hear the petitioner and others.
Sd/-
DAMA SESHADRI NAIDU
JUDGE
jjj 13/07/2018
1 2018 (1) KHC 258