BharatTaxGST

Gigi vs. The State Of Kerala

WP(C)/39106/2018HC KeralaGSTCNR KLHC01090231201803 December 2018Bench: HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE3 pages
AI SummaryAllowed

Held

The Court directed the Assistant Labour Officer to complete the proceedings within one month. This was to be done after hearing the petitioner and the workers involved.

Facts

The petitioner, who runs a cement depot, applied for registration for head load workers. Proceedings were initiated by the Assistant Labour Officer but were not yet completed.

Key Issues

The primary issue was the delay in the completion of registration proceedings for head load workers.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE MONDAY, THE 03RD DAY OF DECEMBER 2018 / 12TH AGRAHAYANA, 1940 WP(C).No. 39106 of 2018 PETITIONER: GIGI AGED 44 YEARS, W/O. SHIBU, KOLANCHERY HOUSE, MATHILAKAM, P.O. KOOLIMUTTOM, THRISSUR-680 691. BY ADV. SRI.G.SREEKUMAR (CHELUR) RESPONDENTS: 1 THE STATE OF KERALA REP. BY THE SECRETARY TO THE GOVERNMENT, LABOUR DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 THE ASSISTANT LABOUR OFFICER, OFFICE OF THE ASSISTANT LABOUR OFFICER, KODUNGALLUR-680 664 BY ADV. SRI. MATHEW VADAKKEL, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.12.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 39106 of 2018 2

JUDGMENT Petitioner is conducting a cement depot.

2.

The petitioner submitted application for registration for head load workers under her. The proceedings was initiated by the Assistant Labour Officer, Kodungallur. That proceedings yet to be completed. In such circumstances, there shall be a direction to the second respondent to complete the proceedings within a period of one month after hearing the petitioner and workers. Th

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.