VADAKKAL WAREHOUSES Vs. SUPERINTENDENT OF POLICE AND ORS

JUDGEMENT

(1.) Petitioner has come to this Court seeking issue of directions under Article 226 of the Constitution of India to Respondents 1 to 3 to afford police protection to the Petitioner against illegal, violent and culpable obstruction of work of loading and unloading in the Petitioner's establishment emanating from Respondents 4 and 5.

(2.) According to the Petitioner, the Petitioner is a partnership establishment. There is loading and unloading work in the establishment. The Petitioner had submitted applications for registration of attached workers. Exts. P1 to P4 are the applications submitted. The Petitioner is entitled to get the work done through employees of his own. The area is a scheme covered area. Respondents 4 and 5 are causing illegal obstructions to the work being carried out by such workmen appointed by the Petitioner. In these circumstances, directions were claimed.

(3.) Respondents 4 and 5 have entered appearance. According to them, the area being a scheme covered area, Respondents 4 and 5 are entitled to get the work in the Petitioner's establishment allotted to them.