Muhammed Shaneej P. vs. The District Police Chief
Held
The High Court noted that the area in question was not a scheme-covered area. Consequently, the writ petition was closed, making the interim order (presumably granting protection) absolute.
Facts
The petitioner sought police protection for loading and unloading activities using his own employees, alleging obstruction from headload workers unions. The core dispute revolved around whether the operational area was covered by a scheme under the Headload Workers Act.
Key Issues
Whether the petitioner was entitled to police protection for his loading/unloading activities. Whether the area of operation fell under a scheme covered by the Headload Workers Act.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944 WP(C) NO. 21382 OF 2020 PETITIONER: MUHAMMED SHANEEJ P. AGED 34 YEARS S/O MUHAMMED ALI, POOZHIKUTH HOUSE, MANJERI, MALAPPURAM DISTRICT. BY ADV BABU S. NAIR RESPONDENTS: 1 THE DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM CITY, HIRUVANANTHAPURAM, PIN-695001. 2 THE STATION HOUSE OFFICER VIZHINJAM POLICE STATION, THIRUVANANTHAPURAM DISTRICT, PIN-695521. 3 THE HEADLOAD WORKERS WELFARE FUND BOARD, DISTRICT COMMITTEE, REPRESENTED BY ITS CHAIRMAN, THIRUVANANTHAPURAM, THIRUVANANTHAPURAM DISTRICT, PIN-695001. 4 THE SECRETARY HEADLOAD WORKERS UNION (CITU), PALAYAM, THIRUVANANTHAPURAM PIN-695035. 5 THE PRESIDENT HEADLOAD WORKERS UNION (INTUC), VIZHINJAM, NENGANOOR, THIRUVANANTHAPURAM PIN-695523. BY ADV SRI.THOMAS ABRAHAM BY SRI.T.K.SHAJAHAN, SENIOR GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.21382 OF 2020 2 JUDGMENT Dated this the 22nd day of December, 2022 This writ petition is filed seeking the following relief: “i) Issue a Writ of
The judgment continues below.
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