JILMON JOHN Vs. DISTRICT POLICE CHIEF KOTTAYAM DISTRICT

JUDGEMENT

(1.) The petitioner claims to be the Managing Partner of a firm by name "M/s.Madathil Enterprises" and he says that he is an A- Class PWD contractor as is discernible from Ext.P1 registration certificate.

(2.) According to the petitioner, he has entered into an agreement with the "Kerala Infrastructure and Technology for Education" for the purpose of modernization of various schools to the international standards. as centres of excellence and he has produced on record Ext.P3, being a copy of the said agreement. He says that when he commenced work at the Mahatma Gandhi Government High School, Pala, respondents 6 to 9, making certain untenable demands, obstructed the work and that they have criminally trespassed into the work site, abusing and threatening the Supervisor and other workers of the petitioner. The petitioner alleges that the demands made by respondents 6 to 9 are completely illegal and that they have now obstructed the loading and unloading of the construction articles in the site, further demanding that they should be employed. It is the petitioner's specific case that the work involved is highly skilled in nature and therefore, that persons like respondents 6 to 9 cannot be engaged, even if the petitioner want to do so.

(3.) Even though notice was issued from this Court to respondents 6 to 9 and even though they have been validly served, they have chosen neither to be present in person nor to be represented through counsel. We, therefore, inferentially hold that they have nothing to offer in answer to the various allegations in this writ petition.