GINTHESH.C.M Vs. T.M.MANOJ

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel appearing for private respondents as well as learned Government Pleader.

(2.) THE petitioner by this Writ Petition has prayed for a direction to the 6th respondent to afford police protection for the smooth functioning of toddy shop Nos.35 and 36 under Group No.VI of Kottayam Range as well as for the transport of toddy to the said shops under the permits without any obstruction or interference from the 5th respondent. Learned counsel for the petitioner submits that with regard to the workers' Union, a settlement was entered as per Ext.P1 and petitioner is honouring the said settlement. An affidavit to that effect has already been filed by the petitioner.

(3.) IN view of the matter, we are of the opinion that in so far as the running of the shops is concerned, 6th respondent may ensure that no obstructions are created in the running of the shops. In the event, the petitioner commits any breach of the settlement, Ext.P1, it is open to the 5th respondent to submit an appropriate complaint before the District Labour Officer, who may enquire in that context. Petitioner shall co -operate with the enquiry, if any, by the District Labour Officer. With the above observations, the Writ Petition is disposed of.