Shebeer vs. The Commissioner Of Police
Held
The Court held that since the Headload Workers Scheme was not extended to the petitioner's area, the unions had no right to insist on engaging their members for headload work. The interim order, which had granted police protection, was made absolute.
Facts
The petitioner, proprietor of Bismi Hardwares, sought police protection against headload worker unions (respondents 3 & 4) who were demanding that their members be engaged for loading/unloading work and were demanding 'Nokkukooli'. The petitioner contended that his establishment was in an area where the Headload Workers Scheme, 1983, was not implemented and he had his own employees.
Key Issues
Whether the petitioner was entitled to police protection against headload worker unions demanding work and 'Nokkukooli' in an area where the Headload Workers Scheme was not implemented. Whether the unions had a right to insist on engaging their members under such circumstances.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943 WP(C).No.26315 OF 2020(L) PETITIONER: SHEBEER, AGED 34 YEARS, S/O. ABDUL MAJEED, RESIDING AT PANANPARAMBIL, THEKKECHERRY, THRIKKARUVA VILLAGE, KANJAVELI P.O., KOLLAM-691002. BY ADVS. SRI.M.KIRANLAL SRI.MANU RAMACHANDRAN SRI.T.S.SARATH SRI.R.RAJESH (VARKALA) RESPONDENTS: 1 THE COMMISSIONER OF POLICE, KOLLAM, KOLLAM DISTRICT-691001. 2 THE INSPECTOR OF POLICE, ANCHALUMMOODU POLICE STATION, KOLLAM DISTRICT-691601 3 THE SECRETARY, HEAD LOAD WORKERS UNIT (INTUC), KANJAVELY, KOLLAM-691602. 4 THE SECRETARY, HEAD LOAD WORKERS UNIT (CITU), KANJAVELY, KOLLAM-691602. 5 *ADDL. R5. HEADLOAD WORKERS WELFARE BOARD REPRESENTED BY ITS DISTRICT CHAIRMAN USHUS BUILDING, ANDAMUKKAM, KOLLAM DISTRICT, PIN-691001. IS IMPLEADED AS PER ORDER DATED 04.12.2020 IN IA1/2020 IN WP(C) 26315/2020. R5 BY ADV. SRI.K.SIJU SRI THAJUDEEN PP, GP THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.26315 OF 2020(L) 2 JUDGMENT The petitioner is the proprietor of Bismi Hardwares and is
The judgment continues below.
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