SATHEESH THOAMS Vs. DISTRICT LABOUR OFFICER

JUDGEMENT

(1.) Learned counsel for the petitioners, on instructions, submits that in view of Ext.P34, true copy of the memorandum of settlement dated 19.02.2020 and the order of the District Labour Officer, Thrissur dated 19.02.2020, the dispute between the members of two labour pools of the headload workers has been amicably settled. He therefore submits that in the light of the settlement at Ext.P34, the petition be closed.

(2.) The memorandum of settlement dated 19.02.2020 which forms part of Ext.P34 is marked as Ext.X and the order of the District Labour officer dated 19.02.2020 is marked as Ext.X1, for the purpose of identification.