Thasniya Padikkal Thachar vs. The Sub Inspector Of Police
Held
The High Court allowed the petition, confirming its interim order. It directed the police to ensure the petitioner and her registered workers could carry out their activities without hindrance from the union, maintaining law and order.
Facts
The petitioner, a businesswoman with her own registered employees, sought police protection against a Headload Workers Union illegally obstructing her business and demanding exclusive loading and unloading rights. Despite her complaint, the police took no action, leading her to file a writ petition.
Key Issues
Whether a business owner with registered employees is entitled to police protection against a headload workers union obstructing their loading/unloading activities and asserting exclusive rights.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 29TH DAY OF SEPTEMBER 2021 / 7TH ASWINA, 1943 WP(C) NO. 18405 OF 2021 PETITIONER: THASNIYA PADIKKAL THACHAR, KALLIYAN HOUSE, THENHIPALAM P.O., MALAPPURAM 673 636 BY ADV SAJEEV KUMAR K.GOPAL RESPONDENTS: 1 THE SUB INSPECTOR OF POLICE PADINHARETHARA POLICE STAITON, PADINHARETHARA P.O., WAYANAD DISTRICT 673 575 2 PADINHARETHARA TOWN CHUMATTUTHOZHILALI UNION (STU) PADINHARETHARA P.O., WAYANAD DISTRICT 673 575, REP.BY MUNEER GAFOOR, SECRETARY SRI. E.C.BINEESH - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 18405/21 2 JUDGMENT The petitioner says that members of the 2nd respondent Union are threatening and obstructing her and the employees, illegally asserting that they alone have the right to engage in loading and unloading activities with respect to her business. She says that she has her own permanent employees and that, therefore, going by the judgment of this Court in Raghavan v. Superintendent of Poli
The judgment continues below.
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