MANAGER, HARRISONS MALAYALAM LTD Vs. NABEESA

JUDGEMENT

(1.) Heard both sides.

(2.) Learned counsel for the petitioner-establishment submits that the respondent-employees have not vacated the premises allotted to them by the petitioner establishment. Learned counsel appearing for the respondent employee, on instructions, submits that all employees have already vacated their premises allotted to them by the employer-establishment.

(3.) Learned counsel appearing for both parties submits that similar issue has already been decided by this Court vide judgment in WP(C) No. 27701/2011, The Manager, Harrisons Malayalam Ltd Vs. Sri.P.Raman and Others decided on 03.09.2019.