T.M.Traders vs. The Assistant Labour Officer (Alo)
Held
The High Court directed the Assistant Labour Officer to consider and dispose of the employees' applications (Exts.P3-P6) within two months. It held that the earlier rejection of a similar application by previous employees is not a bar to considering fresh applications.
Facts
T.M.Traders' employees submitted applications (Exts.P3-P6) to the Assistant Labour Officer, which were not considered. The officer refused to process them, citing the rejection of a similar earlier application by previous employees (Ext.P12).
Key Issues
The key issue was whether the rejection of an earlier application by previous employees constitutes a bar for the Assistant Labour Officer to consider fresh applications filed by different employees.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN WEDNESDAY, THE 6TH DAY OF APRIL 2022 / 16TH CHAITHRA, 1944 WP(C) NO. 11593 OF 2022 PETITIONER: T.M.TRADERS 50/2365B, THENKUDATH BUILDING, RAILWAY STATION ROAD, EDAPPALLY REPRESENTED BY ITS MANAGING PARTNER, FAHAD, S/O.T.M.MAJEED, AGED 34 YEARS, THENKUDATH HOUSE, EDAPPALLY P.O, EDAPPALLY VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682024 BY ADVS. P.M.ZIRAJ IRFAN ZIRAJ RESPONDENTS: 1 THE ASSISTANT LABOUR OFFICER (ALO) ERNAKULAM CIRCLE II, CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN - 682030 2 THE DISTRICT LABOUR OFFICER ERNAKULAM, KAKKANAD, ERNAKULAM DISTRICT, PIN – 682030 BY ADV.JIMMY GEORGE, GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.11593/2022 2 P.V.KUNHIKRISHNAN, J. -------------------------------- W.P.(C).No.11593 of 2022 ---------------------------------------------- Dated this the 06th day of April, 2022 JUDGMENT This writ petition is filed with following prayers: i. Issue a writ of mandamus or any other appropriate writ, orders or direction to the first resp
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