SURESHKUMAR. R AND OTHERS Vs. STATE POLICE CHIEF, POLICE HEADQUARTERS, THIRUVANANTHAPURAM 695 001 AND OTHERS

JUDGEMENT

(1.) The petitioners claim to be workers registered under the provisions of the Kerala Head load Workers Act and in particular under Rule 26A of the Rules under it.

(2.) The issues that are projected in this writ petition shows that there are disputes between them and another set of workers, who have been arrayed as respondents 6 to 8 herein; and disputes between them appear to be because both of them claim areas of operation inter-lapping with each other.

(3.) We notice that these disputes had, in fact, engaged the attention of this Court in an earlier occasion, when the petitioners herein had approached this Court by filing W.P.(C) No. 25215 of 2018, which culminated in Ext. P12 judgment, dated 11.09.2018; wherein it was noticed that the orders of registration of the petitioners under the Head load Workers Act had been challenged before the District Labour Officer, who was arrayed as the first respondent therein. Noticing this fact, a learned Judge of this Court ordered as under in the said judgement.