S VINOD S/O SUKUMARAN Vs. CHAIRMAN, HEADLOD WORKERS WELFARE FUND BOARD THIRUVANANTHAPURAM DISTRICT COMMITTEE

JUDGEMENT

(1.) The petitioners are the head load workers who claim to be members of a union in operation at Udiyankulangara junction area. In this writ petition their grievance is that the 1st respondent is going to induct new head load workers without hearing them. They also contend that the union has already submitted Ext.P3 objection in that regard before the 2nd respondent.

(2.) In response to the submissions made by the learned counsel for the petitioner, the learned Standing Counsel for the 1st respondent - Board has drawn my attention to Section 6B of the Kerala Headload Workers Regulation Scheme, 1983 ('Section 6B'). He has contended that the Act does not compel the 1st respondent to hear the existing hear load workers. According to him the Board has ample power to determine the extending needs of the area and enlist new head load workers.

(3.) The learned Government Pleader has endorsed the Board's contentions.