Pradeep Kumar P. vs. State Of Kerala
Held
The High Court allowed the limited prayer, directing the Assistant Labour Officer to consider and pass appropriate orders on the petitioner's applications for Head Load worker registration. The officer was mandated to do so within two months from the date of receiving the judgment copy, after providing the petitioner an opportunity of hearing.
Facts
The petitioner, proprietor of S.K. Agencies, filed a writ petition seeking a direction to the Assistant Labour Officer to dispose of his pending applications (Exts.P3 and P3(a)) for the registration of Head Load workers. The petitioner's counsel submitted that they would be satisfied with a direction for expeditious disposal.
Key Issues
The key legal issue was whether the High Court should direct the Assistant Labour Officer to expeditiously process and decide the petitioner's pending applications for the registration of Head Load workers.
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 FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943 WP(C).No.8216 OF 2021(B) PETITIONER/S: PRADEEP KUMAR P.,AGED 47 YEARS S/O.PHALGUNAN PILLAI, PROPRIETOR, S.K.AGENCIES, KERALAPURAM, R/AT THADATHIPUTHENVEEDU, PERUMPUZHA P.O., KOLLAM DISTRICT, PIN - 691 504. BY ADVS. SRI.BINU GEORGE SMT.HEMALATHA RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO LABOUR DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 695 001. 2 ASSISTANT LABOUR OFFICER OFFICE OF LABOUR OFFICE, MINI CIVIL STATION, KUNDARA, KOLLAM DISTRICT, PIN - 691 501. 3 DISTRICT LABOUR OFFICER DISTRICT LABOUR OFFICE, CIVIL STATION KOLLAM, PIN - 691 013. GP: SMT.DEEPA NARAYAN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.8216 OF 2021(B) 2 P.V.KUNHIKRISHNAN, J ---------------------------------- W.P.(C.) No. 8216 of 2021 -------------------------------------- Dated this the 23rd day of April, 2021 JUDGMENT Today when the matter is taken up for consideration, learned Counsel for the petitioner submitted that she wou
The judgment continues below.
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