OBRIN M J Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The short question in this Writ Petition for police protection is as to whether the 2nd respondent Trade Union is entitled to obstruct the loading and unloading work in the small scale industrial unit of the petitioner by name "Dash Machines".

(2.) The above unit which is stated to have been started seven years ago is involved in the manufacture of moulded items such as caps, inner lids, electronic choke cover, CFL holder cover etc. According to the petitioner, the nature of work in the said unit involves the burning of plastic granules and moulding the same into various shapes as per the requirements and packing and bundling the finished products for sale. The employees for doing the aforesaid operations are claimed to be the petitioner and four permanent workers.

(3.) Opposing the Writ Petition, Advocate Sri. Jose Kuttiyany, the learned counsel appearing for the 2nd respondent Union made the following submissions before us: