KURCHERMALA PLANTATIONS LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed for police protection. The first petitioner is a company. The second petitioner is the General Manager of the first petitioner company. The petitioners seek the following reliefs:-

(2.) This Court on 29.06.2020 granted an interim order for police protection. Thereafter, on 22.07.2020 this Court directed the District Labour Officer to hold a conciliation between the petitioners and respondent workers. Now reported that the conciliation has been failed.

(3.) The dispute essentially arose out of employment and non-employment. This is a matter to be worked out through machineries available under the labour enactments. The police will have to maintain the law and order. If there is any threat to the life of the officers or workers of the first petitioner company, the police is bound to accord necessary protection to them.