Thomas Karukaparambil Joseph vs. The City Police Commissioner
Held
The High Court allowed the petition, making its interim order absolute. It directed the Station House Officer to provide adequate police protection to the petitioner and his employees for carrying out loading and unloading activities, as the area is not a scheme-covered area.
Facts
The petitioner, a wholesale distributor, sought police protection for loading/unloading work at his godown, alleging trespass and unlawful activities by trade union workers. Despite filing complaints, no action was taken by the police. The area where the godown is situated is not a scheme-covered area under the Kerala Headload Workers Welfare Board.
Key Issues
The key legal issue was whether the petitioner was entitled to police protection against interference and unlawful activities by trade union workers for loading and unloading work in an area not covered by the Headload Workers Welfare Board scheme.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE BASANT BALAJI TUESDAY, THE 21ST DAY OF NOVEMBER 2023 / 30TH KARTHIKA, 1945 WP(C) NO. 26873 OF 2021 PETITIONER: THOMAS KARUKAPARAMBIL JOSEPH AGED 48 YEARS S/O.JOSEPH K.V, 124A, AARSHA NAGAR, KANNIMEL, KAVANAD P.O., SAKTHIKULANGARA, KOLLAM DISTRICT, PIN-691003. BY ADVS. K.B.ARUNKUMAR T.S.SREEKUTTY RESPONDENTS: 1 THE CITY POLICE COMMISSIONER KOLLAM CITY, PIN-691001. 2 THE STATION HOUSE OFFICER SAKTHIKULANGARA POLICE STATION, KOLLAM, PIN-691003. 3 KERALA HEADLOAD WORKERS WELFARE BOARD REPRESENTED BY ITS DISTRICT COMMITTEE, IIND FLOOR, USHUS BUILDING, NEAR STONE BRIDGE, CHAMAKKADA, KOLLAM, PIN- 691001. 4 BHARATHIYA MANZOOR SANGH (BMS), MARUTHADI UNIT, KOLLAM-691003, REPRESENTED BY ITS CONVENOR. 5 CENTRE OF INDIAN TRADE UNION, (CITU), MARUTHADI UNIT, KOLLAM-691003 REPRESENTED BY ITS CONVENOR. 6 INDIAN NATIONAL TRADE UNION CONGRESS (INTUC) MARUTHADI UNIT, KOLLAM-691003, REPRESENTED BY ITS CONVENOR.
WP(C) NO. 26873 OF 2021 2 BY ADVS. K.SIJU M.RAJESH OTHER PRESENT: GP SRI SREEJITH V.S THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLO
The judgment continues below.
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