Moideen Kutty Kp vs. State Of Kerala
Held
The High Court directed the District Labour Officer to consider and pass orders on the petitioner's appeal within six weeks from the date of receiving the judgment. The appellate authority was instructed to hear the petitioner and other affected parties before passing orders.
Facts
The petitioner filed an appeal before the District Labour Officer against an order passed by the Assistant Labour Officer under the Head Load Workers Act. The petitioner approached the High Court seeking a direction for the expeditious consideration and disposal of this appeal.
Key Issues
The key legal issue was whether the High Court should issue a writ of mandamus directing an appellate authority to expeditiously hear and decide an appeal filed under the Head Load Workers Act.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUESDAY, THE 25TH DAY OF AUGUST 2020 / 3RD BHADRA, 1942 WP(C).No.17730 OF 2020(M) PETITIONER: MOIDEEN KUTTY K.P AGED 56 YEARS S/O. UMMER HAJI, KALLIPARAMBIL HOUSE, KUNNAPPALLI POST, PATHAIKKARA VILLAGE, PERINTHALMANNA TALUK, MALAPPURAM DISTRICT, PIN 679 322 BY ADVS. SRI.DEVAPRASANTH.P.J. SMT.SMINI JOSE RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY SECRETARY TO MINISTRY OF LABOUR, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001 2 DISTRICT LABOUR OFFICER, MALAPPURAM DISTRICT, CIVIL STATION, UP HILL, MALAPPURAM PIN 676 505 3 ASSISTANT LABOUR OFFICER, MINI CIVIL STATION, PERINTHALMANNA PIN 679 322 BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.08.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17730 OF 2020(M) 2 JUDGMENT
Against Ext.P3 order of the Assistant Labour Officer under the Head Load Workers Act, the petitioner has preferred Ext.P4 appeal before the 2nd respondent District Labour Officer. The limited prayer at this stage is for a direction to the 2nd respondent to consider and pass
The judgment continues below.
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