Abdul Samad vs. The Inspector Of Police
Held
The Court directed the Assistant Labour Officer to consider and pass appropriate orders on the petitioners' applications for registration of headload workers (Ext.P7 series) within three months from the date of receipt of the judgment, with notice to all affected parties, strictly in accordance with law.
Facts
The petitioners, an industrial unit owner and lessee, sought police protection against trade unions for loading and unloading work and a direction to the Assistant Labour Officer to process their headload worker registration applications. During the proceedings, the petitioners confined their relief to the disposal of the pending registration applications.
Key Issues
The key legal issue was the delay in processing applications for registration of headload workers and the petitioners' right to a timely decision from the Assistant Labour Officer on these applications.
Sections Cited
Rule 26A(i) of the Kerala Headload Workers Rules, 1981
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943 W.P.(C) No.5882 OF 2021(I) PETITIONERS: 1 ABDUL SAMAD, AGED 50 YEARS, S/O ABUBHAKAR, CIRAYILAAN HOUSE, VENGOLA VILLAGE, VENGOLA KARA, P.O.ALLAPRA, PERUMPAVOOR-683 553, KUNNATHUNADU TALUK, ERNAKULAM DISTRICT. 2 M/S HITECH PLASTICS, 7/77, SADDAM ROAD, KANDAMTHARA, ALLAPRA P.O. REPRESENTED BY ITS PROPRIETOR SRI.SUHAS, AGED 30 YEARS, S/O SEYDALI, THANELIL HOUSE, MALAYATOOR VILLAGE, ILLITHODU KARA, ALUVA TALUK, NOW RESIDING AT MUDIKKAL P.O., PERUMPAVOOR-683 547, ERNAKULAM DISTRICT. BY ADV. SRI.SIRAJ KAROLY RESPONDENTS: 1 THE INSPECTOR OF POLICE PERUMPAVOOR, PERUMPAVOOR-683 542, ERNAKULAM DISTRICT. 2 THE DEPUTY SUPERINTENDENT OF POLICE, PERUMPAVOOR,683 542, ERNAKULAM DISTRICT. 3 DISTRICT POLICE CHIEF, ERNAKULAM RURAL, ALUVA-683 101, ERNAKULAM DISTRICT. 4 THE ASSISTANT LABOUR OFFICER, ASSISTANT LABOUR OFFICE PERUMPAVOOR, PERUMPAVOOR-683 542, ERNAKULAM DISTRICT. 5 KERALA HEAD LOAD WORKERS, WELFARE BOARD DISTRICT COMMITTEE, MARKET ROAD, ERNAKULAM, REPRESENTED BY ITS CHAIRMAN, KOCHI-35, ERNAKULAM DISTRICT.
W.P.(C) No.5882 OF 2
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.