KUG LAE NOH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed by the employee of LG Chem Ltd., (LGC), who is a South Korean national, questioning the letter dated 28.05.2020 addressed by the Assistant Commissioner of Police, Dwaraka Sub Division, Visakhapatnam City, seeking the following directions:

(2.) The case of the petitioner is that the petitioner is the Executive Vice President of the Petrochemicals business of LG Chemicals Korea (LGC). He has visited the LGPI plant at Visakhapatnam as a part of a delegation from LGC (South Korean Team) with a view to supplement and assist the efforts being undertaken by LGPI in assessing the situation and extending care for those affected by the incident of Styrene gas leakage. Though the petitioner has addressed the letters dated 01.06.2020 and 05.06.2020 requesting the respondent police to record his statement, but the same was delayed by the respondents without any reason and further they have restrained the petitioner from travelling to his country under the garb of pending investigation.

(3.) It is the further case of the petitioner that LGPI is a wholly owned subsidiary of LG Chemical India Private Limited (LGCI). LGCI in turn is wholly owned subsidiary of LGC. LGPI works and operates independently. The petitioner is an employee of LGC and he is neither employee nor Director of LGPI. Moreover, he is not involved in the day-to-day operations of LGPI's plant at Visakhapatnam. It is further pleaded that the presence of the petitioner in his country is very much essential as he has his own personal obligations to be performed. Hence, the petitioner approached this Court by way of this writ petition.