SURESH BABU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. On 23.2.2007 we have granted an interim protection. It is submitted by the contesting respondent that even though contractors are changed, the establishment is permanent and there was an agreement to employ casual workers as permanent workers and that was accepted by the petitioner also. It is submitted by the petitioner that two persons from the list submitted by the contesting respondent (Ext.R3(b)) were taken as regular employees. If the third respondent union has any other claim based on seniority etc, union has to raise the claim before the labour authorities. It is submitted that conciliation proceedings were already held. So interim relief granted is made absolute without prejudice to the right of the union and if the conciliation dispute fails, it can raise industrial dispute subsequently. So, the interim order passed will be subject to the result of the industrial dispute. The writ petition is disposed of accordingly.