REGENT COMPUTRONICS PVT. LTD.

Justitia Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

AKHIL BHARATIYA SOSHIT KARAMCHARI SANGH RAILWAY VS. UNION OF INDIA [REFERRED TO]
KHATRI III VS. STATE OF BIHAR [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
MAHINDER KUMAR GUPTA VS. UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GAS [REFERRED TO]
MAHINDER KUMAR GUPTA VS. UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GAS [REFERRED TO]
INDIAN SUGAR MILLS ASSOCIATION VS. SECY TO GOVERNMENT UTTAR PRADESH LABOUR DEPARTMENT [REFERRED TO]
MEGHALAYA WINE DEALERS ASSOCIATION VS. STATE OF MEGHALAYA [REFERRED TO]
GENERAL SECRETARY EASTERN ZONE INSURANCE EMPLOYEES ASSOCIATION VS. ZONAL MANAGER EASTERN ZONE LIFE INSURANCE CORPORATION [REFERRED TO]
DIRECTOR GENERAL ORDNANCE FACTORIES EMPLOYEES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SAND CARRIERS OWNERS UNION VS. BOARD OF TRUSTEES FOR THE PORT OF CALCUTTA [REFERRED TO]
PORATHISSERY PANCHAYAT TAX PAYERS ASSN VS. EXECUTIVE OFFICER [REFERRED TO]
R S E B ACCOUNTANTS ASSOCIATION RAJASTHAN JAIPUR VS. RAJASTHAN STATE ELECTRICITY BOARD [REFERRED TO]
PARENTS TEACHERS ASSOCIATION VS. CHAIRMAN KENDRIYA VIDYALAYA SANGATHAN [REFERRED TO]

JUDGEMENT

(1.) A group of lawyers, claiming themselves to be working for the welfare of the down trodden people in Kerala, seemed to have formed an association "Justitia" and filed instant writ petition for a writ of prohibition or appropriate order to set aside G.O.(Ordinary) No.1325/2016 labour dated 27.10.2016 (Exhibit P1) as unconstitutional. Petitioner has also sought for a declaration that issuance of chip based ID card with biometric capture to a class of people is violation of fundamental right to privacy.

(2.) On this day, when the matter came up for hearing, placing reliance on the decision of this Court in W.P(C). No.23724 of 2016 dated 1.7.2020, Mr. Surin George Ipe, learned Senior Government Pleader submitted that direction issued in the above suo motu writ petition is applicable to instant writ petition also.

(3.) First of all, there are no materials indicating that 'Justitia' represented by its Secretary is a registered association. Earlier in W.P(C). No.11686 of 2020 dated 19.6.2020, this Court held that unregistered body has no locus to file writ petition. Relevant paragraphs are extracted below :

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JUSTITIA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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