KALEESWARI REFINERY PVT LTD Vs. GENERAL SECRETARY CHENNAI EXPORT PROCESSING ZONE GENERAL WORKERS UNION

JUDGEMENT

(1.) THE petitioner is a Private Limited Company having its factory at Mambakkam road, Vengaivasal, Chennai. The petitioner has filed the present Writ Petition seeking for direction to the respondents 1 and 2 to offer police protection to the petitioner's factory situate at No. 5 Mambakkam Road, Vengaivasal, chennai-73.

(2.) THE petitioner had stated that the 3rd respondent, which is a Trade Union had raised a dispute by issuing a strike notice dated 29. 10. 2009. According to the petitioner, it is an unrecognised Union. However, talks were held before the assistant Commissioner of Labour-I (Conciliation), Chennai. Even while the talks were going on, the petitioner Company had received a caveat lodged by the 3rd respondent before the Civil Courts in Tambaram and Chengelpattu. It is stated that the strike notice is a blackmail that issued by the 3rd respondent. If it is allowed to go ahead with the strike notice, the petitioner Company will not be able to run its business. It is also stated that the 3rd respondent is engaging rowdy elements and due to them, serious damage will be caused to the reputation of the petitioner.

(3.) THE petitioner also referred to a judgment of this Court in a. S. V. Varadhachariyar vs. the Commissioner of Police, Egmore, Madras and another reported in 1969 (II) MLJ 1.