MADHU CHERIAN Vs. DISTRICT LABOUR OFFICER

JUDGEMENT

(1.) Interpretation of two judgments rendered by Full Bench and as well as the Larger Bench with regard to the registration of the workers as head load workers predominantly undertaking the task of loading and unloading with other occasional incidental works, whether would be a head load worker or not was the matter of consideration by relying upon the definition of the establishment defined under 2(j) read with Schedule containing item Nos.1 to 13 of the Head Load Workers Act,1978.

(2.) Full Bench in Paragraph 21 of Raghavan v. Superintendent of Police, 1998 (2) KLT 732 (F.B.) has held as under -

(3.) The case as set up by the petitioner before the Single Bench and before us is that he is dealing with hardware items where the workers employed for carrying on the activity some times/occasionally do the work of loading and unloading of items like iron rods and cement. It may be everyday or few days after.