ANSAS K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners claim to be Head Load and General Workers affiliated to Kerala Head Load and General Workers Union. They also claim that they are working in the areas of the KINFRA Industrial Park, Kakkancherry. Complaining that in a scheme covered area they were denied work, they submitted to the 5th respondent a series of representations, the last of them being the Ext.P7.

(2.) The petitioners' counsel submits that besides submitting the Exts.P5 to P7 representations, the petitioners have also submitted statutory applications. Now, he wants the Assistant Labour Officer, the 5th respondent, to consider the petitioners' representations.

(3.) The learned Standing Counsel for the 6th respondent Board submits that the Assistant Labour Officer may, as well, put the Board on notice before considering the petitioners' representations.