Jts Bricks And Tiles vs. Head Load And General Workers Union (Citu)
Held
The High Court noted that the area in question was not a scheme-covered area and that interim orders for police protection had already been passed. It made the interim order absolute, directing the police to continue affording adequate protection as found necessary.
Facts
The petitioner, JTS Bricks and Tiles, sought police protection for its loading and unloading works, employees, and vehicles from alleged threats by the Head Load and General Workers Union (CITU). The petitioner also requested a direction for the Assistant Labour Officer to consider identity card applications for its employees.
Key Issues
The key legal issue was whether the petitioner was entitled to police protection to carry out its loading and unloading activities without interference from the respondent union, especially in an area not covered by a specific labour scheme.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN MONDAY, THE 29TH DAY OF AUGUST 2022 / 7TH BHADRA, 1944 WP(C) NO. 21386 OF 2021 PETITIONER: JTS BRICKS AND TILES POOVATHINGAL, PRAIYARAM P.O, CHALAKUDY REPRESENTED BY ITS PROPRIETOR, STEPHEN P.A, S/O. P.L ANTONY, AGED 54 YEARS, POTTAKARAN, PARIYARAM P.O, PARIYARAM VILLAGE, THHRISSUR DISTRICT. BY ADVS. P.M.ZIRAJ IRFAN ZIRAJ RESPONDENTS: 1 HEAD LOAD AND GENERAL WORKERS UNION (CITU) REGISTRATION NO. 317/83, POOVATHINGAL, THRISSUR DISTRICT, PIN 680 721 REPRESENTED BY ITS SECRETARY 2 THE KERALASTATEHEAD LOAD WORKERS WELFARE BOARD THRISSUR DISTRICT COMMITTEE, ERNAKULAM 680 001 REPRESENTED BY ITS CHAIRMAN 3 THE ASSISTANT LABOUR OFFICER(A.L.O) THRISSUR, THRISSUR DISTRICT 680 001 4 SUB INSPECTOR OF POLICE, CHALAKKUDY POLICE STATION, THRISSUR DISTRICT, PIN 680 307 5 THE DEPUTY SUPERINTENDENT OF POLICE OF POLICE CHALAKKUDY, THRISSUR DISTRICT PIN 680 307 BY ADV SRI.S.KRISHNA MOORTHY, SC, KHWWB BY SRI.T.K.SHAJAHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.21386 OF 2021 2 JUDGMENT Dated this the 29th day
The judgment continues below.
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