ALL KERALA TEXTILE WORKERS AND STAFF FEDERATION HANTEX WEAVERY UNIT OOTTUKUZHY THIRUVANANTHAPURAM Vs. STATE OF KERALA REPRESENTED BY SECRETARY LABOUR DEPARTMENT GOVERNMENT OF KERALA THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE claim is for enhanced dearness allowance for weaving workers in Hantex. Conciliation proceedings are pending in this regard as evidenced by Ext.P2. THE only prayer in the writ petition is for expediting the conciliation proceedings as per Section 12(6) of the Industrial Disputes Act.

(2.) I direct the second respondent to finalise the conciliation proceedings already initiated expeditiously without giving room for any complaint on the ground of delay. Necessary follow up action shall be takes within a period of two months from the date of receipt of a copy of this judgment. The writ petition is disposed of as above.