BAJAJ ALLIANCE LIFE INSURANCE COMPANY Vs. DIRECTOR GENERAL OF POLICE, SUB INSPECTOR OF POLICE, SREEJITH S AND INDUSEKHARAN NAIR

JUDGEMENT

(1.) Petitioner company has again come to this Court seeking issue of directions under Article 226 of the Constitution of India to Respondents 1 and 2 to afford police protection for the Petitioner.

(2.) According to the Petitioner, the 3rd Respondent herein was an employee of the Petitioner at its Kollam branch. He and some others started attempting to obstruct the working of the Petitioner's Kollam branch, obliging the Petitioner to come to this Court with Writ Petition No. 5587 of 2011 claiming police protection. When that matter came up before Court, accepting the undertaking of the Respondents, including the 3rd Respondent herein, Ext.P1 judgment was passed. That related to the alleged obstruction at the Kollam office of the Petitioner.

(3.) According to the Petitioner, Respondents 3 and 4, who are conscious of the fact that they are bound by Ext.P1, have now shifted their illegal conduct of obstruction to the branch of the Petitioner at Kottarakkara. It is the grievance of the Petitioner that there is illegal obstruction against the peaceful and orderly functioning of the Petitioner's branch at Kottarakkara. It is, in these circumstances, that the Petitioner has come to this Court again with this petition claiming protection.