SIMI SANTHOSH Vs. DISTRICT LABOUR OFFICER

JUDGEMENT

(1.) Heard Sri M. Sasindran, the petitioner's counsel, Sri Thomas Abraham, the learned Standing Counsel, and Sri Mathew George Vadakkel, the learned Government Pleader for the respondents.

(2.) The petitioner prays for a writ of certiorari and quash Exts.P5, P5(a) an P5(b) and also P7 as illegal. The issue arises under the Kerala Headload Workers Rules 1981 (for short 'the Rules').

(3.) The petitioner who is into business of construction and cement works applied under Ext.P4 series applications before the second respondent for registering the petitioner under the Rules.