P S MUJEEB RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for police protection. We have already granted an interim protection dated 21.12.2006. Without prejudice to the right of the workers in raising the labour disputes, the above interim order dated 21.12.2006 is made absolute. However, if there is any excess work to be done and if any further workers are needed for loading and unloading works, petitioner should avail the service of the registered workers in the area. With the above directions this writ petition is disposed of.