K M SHAJAHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. According to the petitioner he wanted to cut and transport the timber purchased from various persons by employing his own workers. He is also prepared to employ local registered workers as per existing proceedings. But because of the inter union rivalry he is not allowed to carry out the work. Already there is Ext.P2 order from the District Labour Officer. If the unions are not coming into an amicable settlement and work is coming to a standstill, police is directed to see that work is carried out without any obstructions. If the registered workers are refusing to do the work, petitioner can employ his own workers. With the above observations this writ petition is disposed of.