AFCONS INFRASTRUCTURE LTD Vs. C. I. OF POLICE

JUDGEMENT

(1.) THE petitioners have approached this Court, seeking police protection at their work site, for doing the piling work awarded by the first petitioner to the second petitioner. The first petitioner is the main contractor and the second petitioner is the sub contractor. The 2nd petitioner is actually executing the work at the site at Njarakkal. This Court on 11/08/2008 passed an interim order in this writ petition, which reads as follows:

(2.) AFTER the passing of the above order, respondents 2 and 3 appeared and filed counter affidavits denying the allegations against them. After hearing both sides, we passed another order on 03/10/2008. The said order reads as follows:

(3.) THE above submission made by the petitioners will give some measure of security to the workmen named in Exts. P7 and P8 muster rolls. The petitioners are bound to engage the workmen irrespective of their native State, caste, religion or political faith. If anybody causes obstruction to their workmen on the ground that they have deserted their Union or on any other ground, the petitioners can move the first respondent. In that event the first respondent shall remove the obstruction and render necessary protection to engage workmen named in Exts. P7 and P8. The obstructed workmen can also approach the police. In that event the police shall render necessary protection to them.