Sajith Mohan vs. Station House Officer
Held
The Court made absolute its earlier interim order, directing the Station House Officer and Sub Inspector of Police to provide adequate and effective police protection to the petitioner from interference by the respondent unions in his loading and unloading works.
Facts
The petitioner, proprietor of KLM Traders, sought police protection against interference from respondent trade unions (CITU, INTUC, BMS) in his business's loading and unloading operations. He had previously filed complaints with the police regarding these obstructions.
Key Issues
The primary legal issue was whether the petitioner was entitled to police protection to ensure uninterrupted loading and unloading activities against obstruction by trade unions.
Sections Cited
None
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Heard together (2 matters)
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1 WPC 1891/21
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE BASANT BALAJI WEDNESDAY, THE 13TH DAY OF DECEMBER 2023 / 22ND AGRAHAYANA, 1945 WP(C) NO. 1891 OF 2021 PETITIONER/S:
SAJITH MOHAN, AGED 37 YEARS S/O.MOHANAN, PROPRIETOR OF KLM TRADERS, T.C. 67/1364, THENGUVILA VEEDU, AMBALATHARA (PO), THIRUVANANTHAPURAM-695 026. BY ADV K.VENUGOPALAN NAIR RESPONDENT/S: 1 STATION HOUSE OFFICER, FORT POLICE STATION, FORT ATTAKULANGARA (PO), THIRUVANANTHAPURAM-695 023. 2 SUB INSPECTOR OF POLICE, FORT POLICE STATION, FORT ATTAKULANGARA (PO), THIRUVANANTHAPURAM-695 023. 3 THE ASSISTANT COMMISSIONER OF POLICE, FORT ATTAKULANGARA (PO), THIRUVANANTHAPURAM-695 023. 4 THE SECRETARY, CITU, UNIT AT AMBALATHARA (PO), THIRUVANANTHAPURAM-695 026. 5 THE SECRETARY, INTUC UNIT AT AMBALATHARA (PO), THIRUVANANTHAPURAM-695 026. 6 THE SECRETARY, BMS UNIT AT AMBALATHARA (PO), THIRUVANANTHAPURAM-695 026. 7 ADDL.R7.KEALA HEAD LOAD WORKERS WELFARE BOARD THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY HAVING OFFICE HOUSED AT CHENTHITTA, THIRUVANANTHAPURAM-695036. (ADDL.R7 IMPLEADED AS PER ORDER DATED 26-02-2021 IN IA 1/2021).
BY
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