TIRUPATHI SPINNING MILLS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the above writ petition seeking to issue a writ of mandamus, seeking directions to the first respondent to provide necessary protection at the premises of the petitioner-mill, for the purposes mentioned in the writ petition.

(2.) ACCORDING to the petitioner, as stated in the affidavit and as submitted by the learned counsel appearing for the petitioner, the workmen belonging to the second respondent-union numbering about 60 struck work from 7. 00 a. m. on August 13, 1999 and started indulging in acts of indiscipline preventing the willing workers from working, accommodating and threatening them and abusing the management staff using filthy language. It is also stated that the striking workers are preventing the petitioner from removing the finished products. According to the petitioner, the strike is illegal as it is against the provisions of Industrial Disputes Act, 1947. As submitted by the learned counsel for the petitioner this Court need not go into the issue whether the said strike by the workmen belonging to the second respondent-union is legal or not.

(3.) NOW, the only question to be decided is whether the petitioner is entitled for police protection as sought for, for the reasons stated in the affidavit.