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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. 10395 of 2018


                      AGAINST ID 41/2013 of LABOUR COURT, ERNAKULAM

PETITIONER(S)


     L.L.JOSE
     S.M. SADANAM, MAYLAMOODU,
     ARUVIKKARA, THIRUVANANTHAPURAM - 695 565.


     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




RESPONDENT(S)

1.   MATSYAFED
     KALALESWARAM, MANACAUD,
     THIRUVANANTHAPURAM - 695 009,
     REPRESENTED BY ITS MANAGING DIRECTOR.

2.   MANAGER
     MATSYAFED NET FACTORY,
     DR. SALIM ALI ROAD,
     KOCHI - 682 018.

3.   LABOUR COURT
     ERNAKULAM, KOCHI - 682 018.

         BY SR.GOVERNMENT PLEADER SRI.C.P.PRADEEP
         BY SRI.T.P.PRADEEP, SC, MATSYAFED


    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. 10395 of 2018 (Y)

                                     APPENDIX

PETITIONER(S)' EXHIBITS

EXHIBIT P1.      TRUE COPY OF THE CLAIM STATEMENT FILED BY THE
                 PETITIONER IN I.D.NO.41/2013

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

RESPONDENTS EXHIBITS

                                      NIL

                                                                  /TRUE COPY/

VPS                                                               PS TO JUDGE

                           P.B.SURESH KUMAR, J.
                   ---------------------------------------------
                       W.P.(C) No.10395 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 award is set aside and the Labour Court, Ernakulam is directed to decide the I.D. No.41 of 2013 referred to in the writ petition afresh, after affording the petitioner an opportunity of hearing.

Sd/-

P.B.SURESH KUMAR, JUDGE vps 26/3 /True Copy/ PS to Judge