NARESH NARENDRAN Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of directions under Article 226 of the Constitution of India to respondents 1 to 3 to afford police protection for the petitioner for removal of finished products, semi finished products etc. from an S.S.I unit by name `Narendran Polymers' run by him. According to the petitioner, there was an illegal strike and consequent lock out in the establishment. Finished products, semi finished products, raw materials apart from the moulds belonging to the buyer are available in the factory of the petitioner. In view of the strike/lock out, the petitioner is being prevented access to his premises. He is hence not able to remove the said articles from his premises. It is, in these circumstances, that the petitioner has come to this Court with this petition for issue of directions to respondents 1 to 3 to afford police protection to him.

(2.) THIS petition was admitted on 07.01.2011 by another Bench of this Court. All the respondents have been served. Party respondents 4 to 7 have not chosen to enter appearance. We wanted the learned Government Pleader to ascertain whether the respondents arrayed are the persons really interested in the dispute. The learned Government Pleader after taking instructions submits that workmen represented by the 7th respondent have raised an industrial dispute before the District Labour Officer. The District Labour Officer has already convened a conciliation conference on 28.01.2011. The learned Government Pleader after ascertaining the details submits that to the knowledge of respondents 1 to 3, respondents 4 to 7 are not staking any claims over the finished products, semi finished products, raw materials and moulds belonging to the buyer which are available in the factory. Necessary protection can be afforded to the petitioner for removal of the above articles from the factory of the petitioner, submits the learned Government Pleader.

(3.) IN the result, this petition is allowed. Respondents 1 to 3 are directed to afford protection for the petitioner as against any obstruction by respondents 4 to 7 to remove finished products, semi finished products, raw materials and the moulds belonging to the buyer of the petitioner from the factory.