Manapuram Roofings vs. The Head Load Workers Union (Citu)
Held
The Court held that the scheme-covered status of the area and availability of pool workers cannot prevent the petitioner from carrying out mechanized loading and unloading work. The interim order granting police protection was therefore made absolute.
Facts
Manapuram Roofings sought police protection to carry out loading and unloading work using mechanized devices, alleging threats from the Head Load Workers Union. The area was a scheme-covered area with available pool workers, a point raised by the Kerala State Head Load Workers Welfare Board.
Key Issues
The key issue was whether police protection should be granted for mechanized loading and unloading activities, especially when the area is scheme-covered under the Head Load Workers Act and pool workers are available.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN FRIDAY, THE 2ND DAY OF SEPTEMBER 2022 / 11TH BHADRA, 1944 WP(C) NO. 10458 OF 2021 PETITIONER: MANAPURAM ROOFINGS XX/32, PANAMBILLY JN. CHALAKUDY, THRISSUR DISTRICT REPRESENTED BY ITS PROPRIETOR, CELINE JOHNY, W/O.K.P. JOHNY, AGED 59 YEARS, RESIDING AT KAITHARATH HOUSE, CHALAKUDY P.O. CHALAKUDY VILLAGE, THRISSUR DISTRICT. BY ADV P.M.ZIRAJ RESPONDENTS: 1 THE HEAD LOAD WORKERS UNION (CITU) POTTA UNIT, THRISSUR DISTRICT, PIN-680 722, REPRESENTED BY ITS SECRETARY. 2 THE KERALA STATE HEAD LOAD WORKERS WELFARE BOARD, THRISSUR DISTRICT COMMITTEE, THRISSUR 682001. REPRESENTED BY ITS CHAIRMAN. 3 THE INSPECTOR OF POLICE, CHALAKUDY POLICE STATION, THRISSUR DISTRICT 680 307. 4 THE DISTRICT POLICE CHIEF, THRISSUR, THRISSUR DISTRICT 680 001. SRI.S.KRISHNA MOORTHY, SC, KHWWB T.K.SHAJAHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10458 OF 2021 2 JUDGMENT Dated this the 2nd day of September, 2022 This writ petition is filed seeking the following prayers: “(A) Issue a writ of mandamus or other appropriate wr
The judgment continues below.
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