Joe Samson vs. The Asst. Labour Officer

WP(C)/36014/2023HC KeralaGSTCNR KLHC01081361202301 November 2023Bench: HONOURABLE MR.JUSTICE BASANT BALAJI4 pages

For Respondent: GP SHEEBA G

AI SummaryAllowed

Held

The High Court directed the Assistant Labour Officer to take up and pass appropriate orders on the petitioner's pending applications (Ext.P4 and P5) within a period of one month from the date of receipt of the judgment copy.

Facts

The petitioner, operating a furniture business, applied for registration under Rule 26A of the Kerala Headload Workers Rule for his newly opened shop. These applications (Ext.P4 and P5) were pending with the Assistant Labour Officer, leading the petitioner to seek a directive for their expeditious disposal.

Key Issues

The key legal issue was the delay by the Assistant Labour Officer in processing the petitioner's applications for registration under Rule 26A of the Kerala Headload Workers Rule.

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 BASANT BALAJI WEDNESDAY, THE 1ST DAY OF NOVEMBER 2023 / 10TH KARTHIKA, 1945 WP(C) NO. 36014 OF 2023 PETITIONER/S: JOE SAMSON AGED 37 YEARS S/O SAMSON, PANKKAL HOUSE, AJANTHA ISLAND, KANIPAYYOOR P.O, KANIPAYYOOR, KUNNAMKULAM TALUK, THRISSUR DISTRICT., PIN - 680517 BY ADVS. DINESH THANKAPPAN R.REJI (ATTINGAL) RESPONDENT/S: THE ASST. LABOUR OFFICER, KUNNAMKULAM OFFICE OF THE ASSISTANT.LABOUR OFFICER, KUNNAMKULAM, THRISSUR DISTRICT, PIN - 680503 OTHER PRESENT: GP SHEEBA G THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C) No.36014 of 2023 2

J U D G M E N T (Dated this the 1st day of November,2023)

The petitioners are running furniture business under the name and style as Samson Furniture Mart which is registered under Kerala Shops and Establishment Act. and There are 4 permanent workers for loading and unloading of the furniture in the shop. After the petitioner started a new shop at Kunnumkulam, he applied for registration for the respondent under rule 26 A of Kerala Headload Workers Rule. The a

The judgment continues below.

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