Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

V. Sasidharan vs The Director General on 9 August, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.14428/2024                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 9th day of August 2024 / 18th Sravana, 1946
                             WP(C).NO.14428 OF 2024(C)
   PETITIONER:

          V. SASIDHARAN, AGED 66 YEARS, S/O VAMADEVAN OFFICE ASSISTANT (ADMN)
          (RETIRED) REGIONAL AYURVEDA RESEARCH INSTITUTE POOJAPPURA,
          THIRUVANANTHAPURAM- 695012 RESIDING AT SEKT-G-17(1), TC 9/2095
          THAMARAKULAM LANE, SASTHAMANGALAM P.O, THIRUVANANTHAPURAM, PIN - 695
          010

   RESPONDENTS:

      1. THE DIRECTOR GENERAL, CENTRAL COUNCIL FOR RESEARCH IN AYURVEDIC
         SCIENCES (CCRAS), MINISTRY OF AYUSH, JAWAHARLAL NEHRU BHARATHIYA
         CHIKILSA EVAM HOMEOPATHY ANUSADHAN BHAVAN- 61-65, INSTITUTIONAL
         AREA, JANAKPURI, NEW DELHI, , PIN - 110 058
      2. THE ASSISTANT DIRECTOR (IN CHARGE) REGIONAL AYURVEDA RESEARCH
         INSTITUTE, POOJAPURA , PIN - 695 012
      3. UNION OF INDIA REPRESENTED BY THE SECRETARY OF MINISTRY OF AYUSH,
         AYUSH BHAVAN, BLOCK B, GPO COMPLEX INA, NEW DELHI , PIN - 110 023


          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 direct the 2nd respondent to consider and dispose of Exhibit
   P9, representation, pending disposal of the writ petition.


          This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.B.HARISH KUMAR & THANAZ SADHIC, Advocates for the petitioners and of
   SRI.Girish Kumar V,CENTRAL GOVRERNMENT STANDING COUNSEL for R1 to         R3, the
   court passed the following:

                                           ORDER

The learned Central Government Standing Counsel seeks time to verify whether the Regional Labour Commissioner is competent to consider Ext.P9.

Post on 27-08-2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE 09-08-2024 /True Copy/ Assistant Registrar WP(C) No.14428/2024 2/2 Exhibit P9 A TRUE COPY OF THE REPRESENTATION DATED 31/01/2023 SUBMITTED BEFORE THE REGIONAL LABOUR COMMISSIONER