M ABDUL SALAM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THIS is a petition for police protection. The 1st petitioner is the Convener of A.I.T.U.C. Union. According to the petitioners, as per the identity cards issued they are entitled to work in the godowns of Kerala State Civil Supplies Corporation and Kerala State Warehousing Corporation. It is the case of the contesting respondents that since it is a scheme covered area and the pools are allotted to them, they are only entitled to do the loading and unloading works. If there is any dispute with regard to allocation of place for workers under the Head load Worker's Act it is the matter which has to be referred to the Labour officer or statutory authorities as provided under the Head load Worker's Act. It is also stated that the matter was once heard and therefore parties will have to abide by the decision of the statutory authorities. Therefore, we are not deciding the question who are entitled to do the loading and unloading works in the godowns of the area and that will be subject to the decision of the statutory authorities. However, we direct the police to see that law and order is maintained. With the above observations this writ petition is disposed of.