ASHRAF N.M. Vs. ASSISTANT LABOUR OFFICER

JUDGEMENT

(1.) The petitioner herein is the pool leader of Pool No.10 holding 6A card under the Kerala Headload Workers (Regulation of Employment) Scheme, 1983. He has approached this Court seeking a direction to the 1 st respondent to consider Ext.P8 representation and also to afford an opportunity of hearing while considering the application submitted by the party respondents for issuance of a card under Rule 26A of the Headload Workers Rules.

(2.) When this Writ Petition had come up for admission on 27.2.2020, the following order was passed:

(3.) The learned Government Pleader on instructions submits that the hearing was conducted by the Assistant Labour Officer on 9.3.2020 and the petitioner was also heard.