Kerala High Court
Vishnu K vs District Police Chief on 23 May, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
WP(C) NO. 16913 OF 2024
PETITIONER:
VISHNU K
AGED 31 YEARS
RESIDING AT 521/20, CHEMMANUKARA, VAYALIKARAVEEDU,
NARUVAMOODU.P.O, PALLICHAL, THIRUVANANTHAPURAM, KERALA.,
PIN - 695020
BY ADVS.
BHARATH V GOPAL
THEJAN RAJ
RESPONDENTS:
1 DISTRICT POLICE CHIEF
PATTOOR PMG RD, UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM, KERALA, PIN - 695033
2 STATION HOUSE OFFICER
NARUVAMOODU, POLICE STATION, THIRUVANANTHAPURAM, PIN -
695528
3 HEADLOAD AND GENERAL WORKERS UNION (INTUC),
NARUVAMOODU UNIT, NARUVAMOODU P.O, , REPRESENTED BY THE
CONVENER, PIN - 688528
4 HEADLOAD AND GENERAL WORKERS UNION (CITU)
NARUVAMOODU UNIT, NARUVAMOODU P.O, , REPRESENTED BY THE
CONVENER., PIN - 688528
5 HEADLOAD AND GENERAL WORKERS UNION (BMS)
NARUVAMOODU UNIT, NARUVAAMOODU P.O, REPRESENTED BY THE
CONVENER, PIN - 688528
6 HEADLOAD AND GENERAL WORKERS UNION (AITUC)
NARUVAMOODU UNIT, NARUVAMOODU P.O, REPRESENTED BY THE
CONVENER., PIN - 688528
7 HEADLOAD AND GENERAL WORKERS UNION (JSS)
NARUVAMOODU UNIT, NARUVAMOODU P.O, REPRESENTED BY THE
CONVENER, PIN - 688528
BY ADV R.T.PRADEEP
WP(C) NO. 16913 OF 2024
2
SMT.REKHA C.NAIR, SENIOR G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16913 OF 2024
3
JUDGMENT
When this matter was considered on 10th of
May, 2024, the learned Judge of this Court
passed the following order.
"It is submitted by the learned Counsel
for the respondent Nos. 3, 4 and 6 that their
members are not causing any threat to the life
of the petitioner. This is recorded.
Post on 23.05.2024.
This order shall not, in any manner,
affect the rights of the parties in the
conciliation proceedings, if any, initiated by
the Assistant Labour Officer."
2. Today, the learned Counsel appearing for
respondents No.3, 4 & 6 conceded that the area
where the activities of the petitioner is being
carried on is not covered by a scheme under the
provisions of the Kerala Headload Workers Act,
but prayed that liberty for his client be
reserved to continue with legal remedies,
including conciliation proceedings, before the
Assistant Labour Officer, Neyyattinkara.
WP(C) NO. 16913 OF 2024
3. The learned Senior Government Pleader,
Smt.Rekha C.Nair, conceded that since the area
is not a scheme covered one, the Police
authorities are affording necessary protection
to the petitioner and his employees. She added
that this will be continued to ensure that law
order is always maintained.
4. Taking note of the afore submissions and
recording the same, I allow this Writ Petition,
acceding to the prayers made in this Writ
Petition and adverting to the submissions of the
petitioner, as made by his learned Counsel,
Sri.Thejan Raj; thus directing the 2nd respondent
Station House Officer to ensure that the afore
mentioned interim order is complied with and
that the petitioner and his employees are
afforded necessary protection against every
threat, including from the party respondents.
WP(C) NO. 16913 OF 2024
5. As far as the party respondents are
concerned, their rights, if any, before the
competent authorities are left open; for which
purpose, all rival contentions in that regard
are also left undecided.
This writ petition is this thus ordered.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
SAS
WP(C) NO. 16913 OF 2024
APPENDIX OF WP(C) 16913/2024
PETITIONER'S EXHIBITS:
Exhibit P1 A TRUE COPY THE RECEIPT OF THE PETITION BEFORE
THE NARUVAMOODU POLICE DATED 2. 25-04-2024
Exhibit P2 A TRUE COPY OF PETITION BEFORE THE NARUVAMOOD
POLICE DATED 25/4/2024
