Wegrow Scm Solutions vs. Sub Inspector Of Police
Held
The Court directed the Sub Inspector of Police to provide adequate protection to the petitioner for carrying out loading and unloading works if any obstruction is faced from the respondent trade unions or any other person.
Facts
The petitioner, an MSME concern, sought police protection for its loading and unloading activities against alleged obstructions by respondent trade unions (CITU and INTUC). The petitioner contended that its business premises were not in a scheme-covered area under the Head Load Workers Act.
Key Issues
Whether the petitioner is entitled to police protection for its loading and unloading activities against obstructions by trade unions, especially when the area is not a scheme-covered area.
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 MONDAY, THE 28TH DAY OF MARCH 2022 / 7TH CHAITHRA, 1944 WP(C) NO. 27290 OF 2021 PETITIONER: WEGROW SCM SOLUTIONS 17/215A, VALLOM-KODAND ROAD, AIMURY, KOOVAPPADY P.O, PI -683544, ERNAKULAM DISTRICT, REPRESENTED BY ITS PROPRIETOR, MR NAGENDRAN RAMACHANDRAN. BY ADVS. JAGAN ABRAHAM M.GEORGE JAISON ANTONY RESPONDENTS: 1 SUB INSPECTOR OF POLICE, KODANADU, ERNAKULAM DISTRICT, PIN-683544. 2 CIRCLE INSPECTOR OF POLICE STATION HOUSE OFFICER, KODAND, ERNAKULAM DISTRICT, PIN-683544. 3 CITU (HEAD LOAD AND WORKERS UNION OF CITU), OFFICE OF CPI(M), AIMURY, KOOVAPPADY P.O, PIN-683544, ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY. 4 INTUC (GENERAL WORKERS UNION OF INTUC), OFFICE OF INDIAN NATIONAL CONGRESS, NEAR POST OFFICE, AIMURY, KOOVAPPADY P.O, PIN-683544, ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY.
KERALA STATE HEAD LOAD WORKERS WELFARTE BOARD SRM ROD, NEAR RAILWAY STATION, ERNAKULAM, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN- 682031. 6 THE ASSISTANT LABOUR OFFICER PERUMBAVOOR, PIN-683542. BY ADV S.KRISHNA MOORTHY OTHER PRESENT: T.K.S
The judgment continues below.
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