SHAJI JOSEPH Vs. DISTRICT LABOUR OFFICER

JUDGEMENT

(1.) The 1st petitioner is doing business in Thodupuzha. The Shop deals with bio manure, pesticides, fertilizers and other general items necessary for agriculture, plantation and cultivation. The petitioner has wholesale and retail outlets and Godown. Goods bought from manufacturers / dealers are unloaded and stored at the Godown. Part of the goods are brought to the outlet. Goods are also delivered from the Godown and supplying at places required by the customers. The petitioners 2 to 6 are headload workers attached to the establishment of the petitioner.

(2.) The petitioners state that when the Headload Workers Scheme was operationalised in the area, the pool workers demanded entire loading unloading work of all establishments. There arose certain disputes and in a meeting convened by Merchants Association with all stakeholders, it was agreed that pool workers will be engaged for unloading the in-bound goods brought to godowns and shops. The rest of the work will be carried out by the attached workers of establishment owners.

(3.) The petitioners 2 to 6 applied for registration under Rule 26A of the Kerala Headload Workers Rules, 1981.