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Judgment
A.M. Shaffique, J.—The petitioner had approached this Court complaining that there are certain disputes with the respondents 5 to 8 in regard to the claim for employment and other service conditions. The petitioner had submitted an application Ext. P4 before the District Labour Officer, the 2nd respondent. This writ petition is filed for a direction to conduct conciliation proceedings with respondents 5 to 8 within a specified time. Respondents 5 to 8 have entered appearance and had filed counter affidavit controverting the allegations made in the writ petition. However, it is submitted that they are also ready to appear for conciliation if the management is willing to settle the issue before the conciliation officer.
Having regard to the aforesaid factual situation, I am of the view that this writ petition can be disposed of as follows:-
The 2nd respondent shall consider Ext. P4 application submitted by the petitioner and shall conduct necessary conciliation process after issuing notice to the affected parties including respondents 5 to 8. This may be done within a period of two months from the date of receipt of a copy of the judgment.