SYJA DAVID Vs. SECRETARY, AGRICULTURAL HOLE SALE DEALER

JUDGEMENT

(1.) Fostering a healthy relationship between labour and entrepreneurship is essential for creating a resilient and dynamic economy. The rising number of disputes between entrepreneurs and labour in our State reflects underlying tensions, primarily related to wage and compensation issues, as well as working conditions. Addressing these root causes is crucial for a balanced approach. Collaborative efforts from businesses, the Headload Workers Welfare Board, labor unions, and the Government are essential to create a conducive atmosphere, where disputes are effectively managed. The collective effort of labour and entrepreneurs, supported by effective government policies, will pave the way for it becoming a less litigious area.

(2.) The petitioner says that she is engaged in the wholesale business of consumer products under a valid GST registration. She says that she has taken godowns for the purpose of storing her commercial products and has invested large amounts of money for such purpose. She submits that she is agreeable to have the loading and unloading works done by the members of respondents 5 and 6 Unions, at the rate fixed by the statutory Authority; but that they are making usurious demands of double the said rate and are thus obstructing the work.

(3.) She says that she had been, therefore, left without any other option, but to approach the fourth respondent - Station House Officer for protection, but that no action has been taken thereon until now; thus constraining her to approach this Court through this writ petition.