M/S. Padmaja Specialities vs. The Assistant Commissioner Of Police
Held
The Court held that the respondent unions should confine their demands to general construction works as per a prior consensus. They are not justified in obstructing specialized works.
Facts
The petitioner, a contractor, was obstructed by respondent unions demanding employment for their members. The obstruction continued despite the petitioner engaging expert workers for specialized construction phases.
Key Issues
Whether respondent unions can obstruct specialized construction work by demanding employment for their members, and if a prior consensus on general work employment is binding.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON & THE HONOURABLE MR.JUSTICE N.ANIL KUMAR WEDNESDAY,THE 12TH DAY OF DECEMBER,2018/21ST AGRAHAYANA, 1940 WP(C).No. 32855 of 2018 PETITIONER: M/S. PADMAJA SPECIALITIES, C1105A, JAWAHARLAL NEHRU STADIUM, KALOOR, KOCHI -17, REPRESENTED BY ITS PROPRIETOR, BALAKRISHNAN MANARI. BY ADV. SRI.DENIZEN KOMATH RESPONDENTS: 1 THE ASSISTANT COMMISSIONER OF POLICE MATTANCHERRY. 2 CIRCLE INSPECTOR OF POLICE KOCHI-1 3 STATION HOUSE OFFICER, FORT KOCHI POLICE STATION, KOCHI-1 4 THE ERNAKULAM DISTRICT CONSTRUCTION WORKERS UNION (INTUC),INTUC OFFICE, MUNDANVELI, KOCHI, REPRESENTED BY ITS CONVENOR. 5 THE ERNAKULAM DISTRICT KETTIDA NIRMANA THOZHILALI UNION (CITU), AMARAVATI, VELI, KOCHI, REPRESENTED BY ITS CONVENOR. BY ADV. SMT.JAYASREE K.P. R1 TO R3 BY SR.GP SRI.P.P.THAJUDEEN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12.12.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32855 OF 2018 :-2:- J U D G M E N T RAMACHANDRA MENON,J: The petitioner, who has won a contract from INS Dronacharya for effecting various civil construction wo
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