Kerala High Court
Thriprayar Super Specialty Hospital ... vs Industrial Tribunal on 14 February, 2025
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) NO. 20393 OF 2024 1
2025:KER:12382
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 14TH DAY OF FEBRUARY 2025 / 25TH MAGHA, 1946
WP(C) NO. 20393 OF 2024
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
BY ADV AAMIR SOHRAB M. M.
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
BY ADVS.
JEEVADAS H.
C.B.MUKUNDAN (THRISSUR)
ASWIN KUMAR M J
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.02.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 20393 OF 2024 2
2025:KER:12382
MURALI PURUSHOTHAMAN, J.
------------------------------
W.P.(C) No.20393 of 2024
------------------------------
Dated this the 14th day of February, 2025
JUDGMENT
This Court, by order dated 05.12.2024, referred the matter for mediation and it is submitted by the learned counsel for both sides that the matter has been settled.
2. The Mediator has forwarded the Memorandum of Agreement executed between the petitioner and the 2nd respondent.
3. In the light of the Memorandum of Agreement entered into between the petitioner and the 2nd respondent, this writ petition is closed. The Memorandum of Agreement shall form part of this judgment.
WP(C) NO. 20393 OF 2024 3
2025:KER:12382 There will be a direction to the 1st respondent to permit the petitioner to withdraw the balance amount of Rs.40,000/- deposited before the 1st respondent as per the direction of this Court dated 05.12.2024 and as per the terms of the settlement.
Sd/-
MURALI PURUSHOTHAMAN JUDGE Anu WP(C) NO. 20393 OF 2024 4 2025:KER:12382 APPENDIX OF WP(C) 20393/2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CLAIM PETITION FILED BY RESPONDENT NO.2 IN I.D NO. 32/2017 REGISTERED BEFORE RESPONDENT NO.1 TRIBUNAL, DATED 13.04.2018 Exhibit P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER COMPANY IN IN I.D NO. 32/2017 REGISTERED BEFORE RESPONDENT NO.1 TRIBUNAL, DATED 10.06.2019 Exhibit P3 A TRUE COPY OF THE AWARD IN I.D NO.
32/2017 REGISTERED BEFORE RESPONDENT NO.1 TRIBUNAL, DATED 04.01.2024