LILLY VARGHESE Vs. DISTRICT LABOUR OFFICER, THRISSUR

JUDGEMENT

(1.) THE second respondent Assistant Labour Officer by Ext.P6 order granted registration to respondents 6 to 8 under Rule 26A of the Kerala Head Load workers Rules, 1981 (the Rules for short). The contention of respondents 6 to 8 is that they are the attached registered head load workers of the petitioner. The third respondent Kerala Head Load Workers Welfare Fund Board preferred an appeal to the first respondent against Ext.P6 order under Rule 26 C of the Rules. The only question that arose for consideration before the first respondent under the circumstances was as to whether the registration granted to respondents 6 to 8 under Rule 26 A of the Rules is justified or not.

(2.) THE first respondent has by Ext.P9 order did not interfere with Ext.P6 order of the second respondent granting registration to respondents 6 to 8. But the first respondent has in Ext.P9 order further held that the loading and unloading work in the premises of the petitioner has to be shared between respondents 6 to 8 and the workers belonging to the third respondent Welfare Fund Board. This I am afraid is beyond the scope of an appeal under Rule 26 C of the Rules wherein the legality or otherwise of the order granting registration under Rule 26 A alone falls for consideration.