MICHEL MORAISE Vs. DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner is before this Court aggrieved by the alleged obstructions caused by the 5th respondent and its members from distributing articles.

(2.) The petitioner states that he is conducting a firm M/s. Shebin Agencies for distribution of Fast Moving Consumer Goods (FMCG). The petitioner has his own delivery boys for delivering consumer goods to shops and other establishments. On 1/7/2022, the workers of the 5th respondent-Union obstructed the petitioner 's delivery boys from delivering goods to shops, claiming that members of the 5th respondent-Union alone have the right to do the said work.

(3.) The petitioner preferred a complaint before the Inspector of Police, Medical College Police Station in this regard. However, the complaint remained unattended. The petitioner would submit that the petitioner has a Godown where loading and unloading activities are involved. The petitioner is engaging the Pool workers in his Godown.