Kerala Vyapari Vyavasayi Ekopana Samithi Vs Chumattu Thozhilali Union (Citu), Machingal Lane, Thrissur-680 020, Thrissur, Represented By Its Secretary
.... anced the rates as noticed above for a limited period, from 17% to 20%. The order Ext.P1 passed on 30.6.2018 was effective from 15.6.2018 to 14.6.2020 and at that time, there was no covid pandemic. As per Exts.P8 to P12, the prevailing rates for loading and unloading charges in different parts of ...
High Court Of Kerala
Karunakara Kurup Vs State of Kerala
.... dvanced by Sri. Rajasekharan Pillai, the learned counsel for the employers was that the Headload Workers Act did not contain any provisions regarding the rights or for continued employment of a worker in an establishment and as such a worker was not entitled to seek re-employment as of right. It was ...
High Court Of Kerala
Sathyan, S. Vs Sunila Sudhakaran and Others
.... nam Vaidyasala and the lorry will be moving from there with the remaining load of medicines to various other similar Vaidyasalas. At no point of time, the workers raised any objection with regard to the wages which was modified always by slight increment by the management of the Vaidyasala. Initiall ...
High Court Of Kerala
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