Shilpa Xavier vs. Government Of Kerala
Held
The Court directed the Assistant Labour Officer to hear both the petitioner and the Kerala Headload Workers' Welfare Board. The officer was instructed to pass orders expeditiously within thirty days of receiving the judgment.
Facts
The petitioner, a proprietor, applied for registration of her workmen under Section 26A of the Headload Workers Rules. She complained of delay in processing her applications by the Assistant Labour Officer.
Key Issues
Whether there was undue delay in processing the petitioner's applications for workmen registration and if the Board should be heard before passing orders.
Sections Cited
Section 26A
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU MONDAY ,THE 26TH DAY OF NOVEMBER 2018 / 5TH AGRAHAYANA, 1940 WP(C).No. 38227 of 2018 PETITIONER/S: SHILPA XAVIER AGED 25 YEARS W/O.JOBIN T.J., PROPRIETRIX, THOZHUTHUNKAL STEEL LAND, AROOR P.O., ALAPPUZHA. BY ADVS. SRI.P.SANJAY SMT.A.PARVATHI MENON RESPONDENT/S: 1 GOVERNMENT OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LABOUR, SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 THE ASSISTANT LABOUR OFFICER, MINI CIVIL STATION, CHERTHALA NORTH, ALAPPUZHA ,PIN- 688534. 3 AROOR CHUMATTU THOZHILALI UNION ( CITU), NEAR ST, AUGUSTINE CHURCH/SCHOOL, NATIONAL HIGH WAY , AROOR, ALAPPUZHA -PIN-688534. 4 AROOR CHUMATTU THOZHILALI UNION(INTUC), NEAR ST. AUGUSTINE CHURCH/SCHOOL, NATIONAL HIGHWAY ,AROOR, ALAPPUZHA, PIN-688534. 5 THE KERALA HEADLOAD WORKER'S WELFARE BOARD, AROOR PALLI UNION, AROOR, ALPPUZHA- 688534 ,REPRESENTED BY ITS SECRETARY. BY ADV. SRI.S.KRISHNA MOORTHY, SC, KHWWB OTHER PRESENT: SRI. MATHEW GEORGE VADAKKEL, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.38227 of 2018
The judgment continues below.
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