K P KUNHIKANNAN Vs. LABOUR COURT

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned counsel appearing for respondents 3 and 4 as well as the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was the Chairman of P.N.Panicker Souhritha Trust/Ayurveda Medical College. It is stated that he demitted office on 27.6.201 A claim petition was filed by the 2nd respondent before the Labour Court, Kannur with regard to his suspension on 25.1.2014 and the proceedings taken against him. It is submitted that Exhibit P1 award was passed by the Labour Court in terms of Section 33C(2) of the Industrial Disputes Act, 1947. Pursuant thereto, the proceedings for recovery of amounts due under Exhibit P1 had been issued against the petitioner.