K BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) GRIEVANCES is on the proceedings initiated against the petitioner under the provisions of the Kerala Motor Transport Workers Welfare Fund Act. Extr.P8 is the appellate order passed by the Government. According to the petitioners, it is a matter of partnership and there were no employees. The Government in the appellate order found that partnership came into effect only in 17.4.2001 whereas the assessment period is on 1999-200. It is also seen that no records were produced relating to the duty and quantum of wages paid to those who were working in the stage carriage. In the above circumstances, there is no merit in the writ petition. It is accordingly dismissed. The petitioner shall be permitted to clear the dues in five equal monthly installments starting from the month of December, 2006.