K SADASIVAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER approaches this Court for a direction to respondents 1 and 2 to afford sufficient and meaningful police aid/protection to the petitioner's life and also for a direction to the smooth conduct of petitioner's hotel, Hotel Prasanthi at Parassala, without being obstructed in any manner/fashion by respondents 3 and 4 and their agents/members.

(2.) BRIEFLY put case of petitioner is as follows:- Petitioner is the sole proprietor of the hotel, which is a Three Star Bar Hotel. Since the petitioner has been insisting high standards of hygiene in the hotel kitchen and serving rooms, some of the casual employees are not happy with the petitioner's strictness. On finding that the erring casual employees will bring ill will to the reputation of the hotel and on finding that they are showing callousness negligence in their duty coupled with gross insubordination, some of them were asked to not to join duty. The 3rd respondent union, to which the discontinued employees claims to be members, has started protest strike in front of the hotel. The 4th respondent who was working in the hotel on daily wages is no longer engaged by the petitioner in the hotel because of several incidents of insubordination. The

(3.) WE heard the learned counsel for the parties.