T.M.Traders vs. Kerala Head Load And General Workers Union (Citu)
Held
The High Court made the interim order absolute, directing the police (respondents 3 and 4) to provide adequate protection and take appropriate action in case of any illegal obstruction or threat by the 1st respondent union to the petitioner's loading and unloading activities.
Facts
T.M.Traders sought police protection against the Kerala Head Load and General Workers Union (CITU) to ensure smooth loading and unloading operations at its establishment using its own registered head load workers, alleging threats and obstruction from the union.
Key Issues
The key issue was whether the petitioner was entitled to police protection from the police authorities to carry out loading and unloading activities at its establishment using its own registered head load workers, free from illegal obstruction by the respondent union.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUESDAY, THE 18TH DAY OF OCTOBER 2022 / 26TH ASWINA, 1944 WP(C) NO. 28033 OF 2022 PETITIONER: T.M.TRADERS AGED 34 YEARS 50/2365B, THENKUDATH BUILDING, RAILWAY STATION ROAD, EDAPPALLY, PIN - 682024 REPRESENTED BY ITS MANAGING PARTNER, FAHAD, S/O.T.M.MAJEED, AGED 34 YEARS, THENKUDATH HOUSE, EDAPPALLY P.O, EDAPPALLY VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT, BY ADVS. P.M.ZIRAJ IRFAN ZIRAJ RESPONDENTS: 1 KERALA HEAD LOAD AND GENERAL WORKERS UNION (CITU), POOL NUMBER 44, EDAPALLY, ERNAKULAM, PIN - 682024 REPRESENTED BY ITS POOL LEADER 2 THE KERALA STATE HEAD LOAD WORKERS WELFARE BOARD ERNAKULAM DISTRICT COMMITTEE, ERNAKULAM, PIN - 682035 REPRESENTED BY ITS CHAIRMAN 3 SUB INSPECTOR OF POLICE, ELAMAKKARA POLICE STATION, ERNAKULAM DISTRICT-, PIN - 682026 4 COMMISSIONER OF POLICE, KOCHI CITY, ERNAKULAM DISTRICT,PIN - 682031 BY ADV SRI.S.KRISHNA MOORTHY, SC, KHWWB
WP (C ) NO. 28033 OF 2022 2 O THER PRESENT:
T.K.SHAJAHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
The judgment continues below.
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