LAWS(KER)-2017-10-186

M/S. LOGIWARE SYSTEMS AND SOLUTIONS LOGIWARE LOGISTICS AND WAREHOUSING PARK Vs. THE SUPERINTENDENT OF POLICE (RURAL) ALUVA PIN

Decided On October 17, 2017
M/S. Logiware Systems And Solutions Logiware Logistics And Warehousing Park Appellant
V/S
The Superintendent Of Police (Rural) Aluva Pin Respondents

JUDGEMENT

(1.) Facts as Pleaded:

(2.) It signed Exts.P1 to P4 agreements with M/s Pidilite Industries Ltd., and M/s Value In-source India Pvt.Ltd., to provide, among other things, headload workers for their warehouses in Kottuvally Panchayat. Logiware has 26 attached headload workers, registered under Rule 26A (3) of the Kerala Headload Workers Rules, 1981. They are registered as permanent headload workers under the Perumbavoor Registering Authority.

(3.) Contending that the registered permanent headload workers can serve in any part of the State of Kerala, Logiware began supplying its headload workers to load and unload material in Pidilite Industries ("Pidilite") and Value In-source ("value").