ALFRED THOMAS Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner is aggrieved by the denial of registration of himself and other employees under R.26(a) of the Kerala Head Load Workers Rules (for short, "the Rules") as per Ext. P2 order and Ext. P3 appeal.

(2.) The petitioner alleges that he is running a parcel service, which is a branch of A1 Travels, Coimbathore. The said speed parcel service is functioning at A1 Travels, Room No. XI / 446, CSI Mini Shopping Complex, Near Muthoot Group, Bakery Junction, Kottayam District. He has applied for registration of himself as well as other employees under R.26(a) of the Rules, which was denied as per Ext. P2 order. Ext. P3 appeal was also rejected. According to the petitioner, in the establishment of the petitioner, daily loading and unloading is necessary and if the registration is not granted immediately, the same would lead to untold hardship, irreparable injury and misery. Hence, this writ petition.

(3.) In the statement filed by the 2nd respondent, it is stated as follows;