RASHMI GAS Vs. ASSISTANT COMMISSIONER OF POLICE THRIKKAKARA

JUDGEMENT

(1.) The petitioner is before us claiming that the loading and unloading work in the petitioner's gas agency has to be carried on by the delivery boys themselves who are sought to be registered as Headload workers and identity cards applied under Rule 26A of the Headload Workers Rules 1981 (hereinafter referred to as 'the Rules').

(2.) The learned counsel appearing for the 6th respondent submits that it is a Scheme covered area and the loading and unloading work has to be entrusted to the members of the Pool constituted by the Head load Workers Welfare Fund Board.

(3.) The learned counsel appearing for the respondents 7 to 9 also submits that, till date, the pool workers have been carrying on the loading and unloading work and now the attempt of the petitioner is to entrust the loading and unloading work with delivery boys, who are not expected to carry out loading and unloading work in the Scheme covered area .