MANOHARAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction to respondents 1 and 2 to grant adequate police protection for doing the head load works in connection with the new show room under the name and style M/s. Seema's Wedding Collections, Manakkadavu Junction near Private Bus stand, Pala road, Thodupuzha without any obstruction from the members of respondents 4 to 8 and also for a direction to the third respondent to consider Ext.Pl application and to grant registration to petitioners 2 to 5 under the Headload Workers' Act as permanent headload workers of M/s. Seema's Wedding Collection.

(2.) The case of the petitioners in brief is as follows. The first petitioner is the General Manager of M/s. Seema's Wedding Collections, a new establishment proposed to be opened in the first week of March. It is in a new building located at Manakkadavu Junction at Pala Road, Thodupuzha. The unloading works in the establishment is a work of permanent nature and all its branches situated at Aluva, Perumbavoor and Angamaly have permanent employees. Accordingly the first petitioner appointed petitioners 2 to 5 as permanent head load workers in the new establishment. They submitted Ext.P1 application for registration under the kerala Headload Workers' Act before the third respondent, Assistant Labour Officer, Thodupuzha, who has not passed any orders on Ext.P1. The delay is being caused at the instance of respondents 3 to 8, who have directed the third respondent that if registration is granted, their claim for employment will be lost for ever.

(3.) On 25.1.2010 there was obstruction from respondents 4 to 7. The first petitioner approached respondents 1 and 2 for protection.