LOADING AND UNLOADING WORKERS UNION (INTUC) KERALA FEEDS, FEEDS NAGAR, P O KALLETTUMKARA THRISSUR Vs. GOVERNMENT OF KERALA AND ORS

JUDGEMENT

(1.) The petitioners, who are head load workers under the 2nd respondent, submit that they were appointed through a selection process which included a physical test and an interview. It is alleged that the 3rd respondent workers were appointed without any selection process when there was no extra work, at the instance of the Minister concerned. It is further alleged that the 2nd respondent had appointed workers of the 4th respondent from an expired rank list. It is also alleged that attempts are afoot to regularise 25 workers who belong to the 3rd respondent batch. The petitioners therefore seek the following reliefs:

(2.) I have heard the learned Government Pleader also.

(3.) There appears to have existed some labour disputes in the Company which were settled at the intervention of the District Labour Officer. The above is evident from Ext.P9. Ext.P6 is the copy of a complaint made by the petitioners to the District Labour Officer. In the nature of the dispute raised, I do not think that any relief can be granted in the present Writ Petition. I do not find any material or evidence to substantiate the general allegations made against the authorities including the Minister. Since the petitioners have submitted Ext.P6 complaint, it is upto the District Labour Officer to enquire into the same and take necessary action provided any such action is warranted. I do not find any ground to entertain this Writ Petition. This Writ Petition is acco rdingly dismissed.