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Kerala High Court

Thriprayar Super Specialty Hospital ... vs Industrial Tribunal on 6 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.20393/2024                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                           WP(C) NO. 20393 OF 2024 (Y)
   PETITIONER:

          THRIPRAYAR SUPER SPECIALTY HOSPITAL LIMITED, THRIPRAYAR, VALAPAD
          P.O, THRISSUR - 680567, REPRESENTED BY ITS MANAGING DIRECTOR, C.G
          AJITHKUMAR, AGED 65 YEARS, S/O GANGADHARAN, CHIRAYATH HOUSE,
          NATTIKA, THRISSUR, PIN - 680566

   RESPONDENTS:

      1. INDUSTRIAL TRIBUNAL THRISSUR, GROUND FLOOR, CIVIL STATION,
         AYYANTHOLE, THRISSUR, REPRESENTED BY ITS PRESIDING OFFICER, PIN -
         680003
      2. SANGEETHA RAJESH, AGED 45 YEARS, W/O RAJESH, PAYAKKATTU HOUSE,
         THEKKINKADU MAIDAN, THRIPRAYAR, VALAPAD P.O, THRISSUR, PIN - 680567


        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 of and all coercive action pursuant to
   Exhibit-P3 award, pending disposal of this Writ Petition (Civil), in the
   interest of justice.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.AAMIR SOHRAB M. M., Advocate for the petitioner, the court passed the
   following:
 WP(C) No.20393/2024                              2/3




                           DEVAN RAMACHANDRAN, J.
                      --------------------------------------------------
                                W.P.(C)No.20393/2024
                      --------------------------------------------------
                         Dated this the 6th day of June, 2024


                                       O R D E R

Petitioner will take out notice before admission by speed post to the 2nd respondent. Notice to the 1st respondent is dispensed with.

All coercive action pursuant to Ext.P3 will stand deferred for a period of one month on condition that the petitioner will deposit half of the impugned amount before the 1 st respondent, however, without it being disbursed to the 2 nd respondent, within a period of two weeks from now.

Post on 21.06.2024.

Sd/-

DEVAN RAMACHANDRAN, JUDGE RR 06-06-2024 /True Copy/ Assistant Registrar WP(C) No.20393/2024 3/3 APPENDIX OF WP(C) 20393/2024 Exhibit P3 A TRUE COPY OF THE AWARD IN I.D NO. 32/2017 REGISTERED BEFORE RESPONDENT NO.1 TRIBUNAL, DATED 04.01.2024 06-06-2024 /True Copy/ Assistant Registrar