Abdul Razak vs The Sub Inspector of Police and Head Load Workers (I.N.T.U.C.)

K.M. Joseph, J.—Petitioner has approached this Court seeking the following reliefs:

"i) Issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding the Ist respondent to afford adequate and meaningful protection to the petitioner and his brothers, his establishment, its workers and for the vehicles used for transporting goods of the petitioner.

ii) Issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding the Ist respondent to ensure that members of the 2nd respondent union do not interfere in any manner, with the loading and unloading activity in the petitioner''s establishment, do not block the vehicles coming to and going out of the establishment."

We heard the learned counsel. We have passed interim order dated 6.6.2012. The interim order reads as under:

"There will be an interim direction to the first respondent to afford protection to the petitioner and his brothers (Hussain and Abdul Jaleel) for carrying out the work of loading and unloading in the establishment and the vehicles using for transporting goods to the establishment of the petitioner as against any obstruction from the members of the second respondent for a period of two weeks. We make it clear that this protection will enure for loading and unloading work in the establishment by the petitioner and two brothers named above alone. We also further make it clear that this order will not stand in the way of the petitioner engaging anybody from the head load workers pool."

We dispose of the Writ Petition (Civil) in terms of the interim order. We make it clear that, this judgment will not stand in the way of the parties approaching any other competent forum.