THOMAS THOMAS MANAGING DIRECTOR M/S T T TRADING COMPANY REGISTERED OFFICE PAIPPADU ROAD Vs. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY DEPARTMENT OF HOME AFFAIRS SECRETARIAT

JUDGEMENT

(1.) THE petitioner seeks police protection for carrying on the loading and unloading operations by his own workers. THE petitioner contends that loading and unloading of glass materials a skilled work which could be done by his permanent workers only.

(2.) THE standing counsel for the Kerala State Headload Workers Welfare Fund Board submitted that the area is covered by the Kerala Headload Workers (Regulation of Employment and Welfare) Scheme. THE petitioner has admittedly no headload workers who have obtained identity cards under Rule 26A of the Kerala Headload Workers Rules. THE question whether loading and unloading of glass materials is a skilled work or not is a matter to be decided by the labour authorities.