Johneys Steels vs. The State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE THUR AY, THE 14TH DAY OF MARCH 2019 / 23RD PHALGUNA, 1940 WP(C).No.6215 of 2019 PETITIONER/S: JOHNEYS STEELS, ETTUMANOOR, A PARTNERSHIP FIRM HAVING ITS HEAD OFFICE AT NEDIYAKALAYIL ENCLAVE, KODATHIPADI, ETTUMANOOR AND BRANCH OFFICE AT VAZHAPPALLY PANCHAYAT DOOR NO. II/5B, MULACKAMTHURUTHY ROAD, THURUTHI P.O., 686 535, REPRESENTED BY ITS PARTNER ABYSON THOMAS, S/O. THOMAS, RESIDING AT MARIA BAHVAN, PALLICKATHODU, ANIKKADU P.O., KOTTAYAM. BY ADVS. SRI.ABRAHAM MATHEW (VETTOOR) SRI.ANIL ABEY JOSE RESPONDENT/S: 1 THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, LABOUR DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE DISTRICT LABOUR OFFICER, OFFICE OF THE DISTRICT LABOUR OFFICER, COLLECTORATE, P.O., KOTTAYAM-686 602. 3 THE CHAIRMAN, HEAD LOAD WORKERS WELFARE BOARD, PRIVATE BUS STAND BUILDING, NAGAMPADOM, KOTTAYAM-686 601. 4 THE ASSISTANT LABOUR OFFICER, REVENUE TOWER, 5TH FLOOR, CHANGANASSERRY-686 101. BY ADV. SRI.S.KRISHNA MOORTHY, SC, KHWWB BY GOVERNMENT PLEADER, SMT.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.6215/2019 2 JUDGMENT The petitioner, an establishment wants to register permanent Headload Workers under them, approached the fourth respondent by P6 to P9 applications. The said applications are pending before the fourth respondent. They approached this Court seeking a direction to the fourth respondent to consider the said applications. In view of the above, there shall be a direction to the fourth respondent to consider and take appropriate decision on Exts.P6 to P9 applications within a period of one month after hearing the petitioner and proposed workers. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE JUDGE ln
WP(C).No.6215/2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE RENTAL AGREEMENT EXECUTED BETWEEN THE LAND OWNERS AND THE PETITIONER DATED 1.8.2018. EXHIBIT P2 AOF THE D AND O LICNESE NO. 6868/18 ISSUED BY THE SECRETARY OF THE VAZHAPPALLY GRAMAPANCHAYATH DATED 6.8.2018. EXHIBIT P3 AOF THE GST REGISTRATION CERTIFICATE NO. 32AAHFJ4165GIZJ ISSUED BY THE STATE TAX OFFICER, ETTUMANOOR DATED 30.10.2018 IN FAVOUR OF JOHNEY STEELS. EXHIBIT P4 AOF THE REGISTRATION CERTIFICATE NO. SHO50690020219 DATED 9.11.2018 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P5 AOF THE APPLICATION MADE BY THE PETITIONER TO THE 4TH RESPONDENT ON 9.11.2018 FOR REGISTRATION OF ITS BRANCH. EXHIBIT P6 AOF THE APPLICATION MADE BY HEAD LOAD WORKER THOMAS SEBASTIAN, S/O. VADAKARAYIL SEBASTIAN VATTUKULAM DATED 12.11.2018. EXHIBIT P7 AOF THE APPLICATION MADE BY THE HEAD LOAD WORKER ANARUL HAQUE, S/O. MUNATAJ ALI DATED 12.22.2018. EXHIBIT P8 AOF THE APPLICATION MADE BY HEAD LOAD WORKER M.D. PINTU, S/O. BAIDUR RAHMAN DATED 12.11.2018. EXHIBIT P9 AOF THE APPLICATION MADE BY HEAD LOAD WORKER SRI. SARAJUL HOQUE, S/O. SAIDUR RAHMAN DATED 12.11.2018. EXHIBIT P10 AOF THE NOTICE ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 7.12.2018. EXHIBIT P11 AOF THE REPRESENTATION MADE BY THE PETITIONER TO THE 3RD RESPONDENT DATED 21.12.2018. EXHIBIT P12 AOF THE REPRESENTATION MADE BY THE PETITIONER TO THE 4TH RESPONDENT. RESPONDENTS EXHIBITS:NIL. //// P.A.TO JUDGE
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.