PRADEEP K S/O T P SETHUMADHAVAN NAIR Vs. SUB INSPECTOR OF POLICE; RAJAN, UNIT CONVENER AND KERALA HEAD LOAD WORKERS WELFARE FUND

JUDGEMENT

(1.) Petitioner has come to this Court with this petition claiming issue of directions to the first Respondent to afford protection to the Petitioner to get the work of loading and unloading in his petrol bunk conducted by his regular workmen without any illegal obstruction from the second Respondent. The third Respondent is the Kerala Headload Workers Welfare Board.

(2.) Admittedly the area in question is not a scheme covered area. None of the employees of the Petitioner are registered headload workers. The second Respondent has already raised a dispute before the labour authorities as evidenced by Ext.R2(b) about the right of the members of the second Respondent to get the headload work done by them. No decision has been taken in the matter so far.

(3.) When this petition came up on 5-8-2010 the Bench which dealt with the matter had passed the following interim order: