SUNIL KUMAR T P Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. According to the petitioner, he is constructing a residential building behind a shop room and unions are creating problems for him demanding work. Obligation to employ registered workers under the Headload Workers' Act is only for loading and unloading work and not for construction activities. Therefore, petitioner is free to employ his own workers in the construction of the building whether it is commercial or residential. But, such workers can also demand only the charges fixed for the area. Being a scheme covered area, usually, the registered workers will have to be employed for loading and unloading work of a commercial building. However, if the loading and unloading work is for construction of his residential building, police shall give adequate protection so that the petitioner can employ his own workmen for doing the work. The writ petition is disposed of accordingly.