P X JOHNY PROPRIETOR, SPICK & SPAN MARKETING Vs. GOVERNMENT OF KERALA LAW (LEGISLATION - C) DEPARTMENT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner, who claims to be the proprietor of a distribution business of various articles, has approached this Court seeking directions to respondents 2 and 3, who are the concerned police officials in charge of the area where the petitioner's business is being conducted, for protection from the 6th respondent on the allegation that the said respondent is obstructing his business, making a claim that their members be engaged in loading and unloading works in the business of the petitioner.

(2.) We notice that at the averments in this Writ Petition is that he has eight permanent employees, out of which four are engaged exclusively for loading and unloading works. However, it is conceded before us that when the writ petition was filed, the headload workers permanently engaged by petitioners had not obtained the identity cards to be issued by the 4th respondent Assistant Labour Officer under Rule 26A of the Headload Workers Rules, and the petitioner had produced only the applications made for such purpose, which were marked as Exts. P4 to P7.

(3.) Today, when this matter was taken up Sri. V. Santharam, the learned counsel appearing for the petitioners shows us Ext. P14 series documents, whereunder four of the employees who are engaged by the petitioner for the purpose of loading and unloading works as mentioned above, have now been issued necessary identity cards under Rule 26A of the Kerala Headload Workers Rules and he prays that the police Authorities be directed to afford adequate protection to the petitioner and his employees so as to continue with his business, without let or hindrance from the 6th respondent and their men.