Kerala High Court
Primus Gloves Private Limited vs State Of Kerala on 17 February, 2020
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 17TH DAY OF FEBRUARY 2020 / 28TH MAGHA, 1941
WP(C).No.31983 OF 2019(W)
PETITIONERS:
1 PRIMUS GLOVES PRIVATE LIMITED,
PLOT NO.14A, COCHIN SPECIAL ECONOMIC ZONE,
COCHIN - 682 037, INDIA, REPRESENTED BY ITS MANAGING
DIRECTOR, MR.JJE PEREIRA.
2 SRI.JJE PEREIRA,
PROPRIETOR, M/S.FITCO INDIA, PLOT NO.12A,
COCHIN SPECIAL ECONOMIC ZONE, COCHIN - 682 037,
INDIA.
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.PAULOSE C. ABRAHAM
SRI.JAI MOHAN
SRI.KURYAN THOMAS
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 DISTRICT POLICE CHIEF,
COCHIN CITY (COMMISSIONER OF POLICE, KOCHI),
11TH FLOOR, REVENUE TOWER, ERNAKULAM - 682 011.
3 ASSSISTANT COMMISSIONER OF POLICE,
THRIKKAKARA, KAKKANAD, KOCHI - 682 030.
4 CIRCLE INSPECTOR OF POLICE,
CI OFFICE, KALAMASSERY POLICE STATION, KALAMASSERY,
PIN - 682 039.
5 SUB INSPECTOR OF POLICE,
THRIKKAKARA POLICE STATION, THRIKKAKARA, KAKKANAD,
PIN - 682 030.
6 DEVELOPMENT COMMISSIONER,
COCHIN SPECIAL ECONOMIC ZONE (CSEZ), CSEZ P.O.,
KAKKANAD, PIN - 682 037.
W.P.(C) No.31983/2019 2
7 SECURITY OFFICER,
COCHIN SPECIAL ECONOMIC ZONE, KAKKANAD,
PIN - 682 037.
8 THE CSEZ WORKERS ASSOCIATION (CITU),
REPRESENTED BY ITS SECRETARY CSEZ P.O., KAKKANAD,
KOCHI, COCHIN - 682 037, INDIA.
R6-R7 BY SRI.GIRISH KUMAR.V., CGC
R8 BY ADV. SRI.JUSTINE JACOB
OTHER PRESENT:
SRI.PP THAJUDEEN, SENIOR GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.31983/2019 3
JUDGMENT
Dated this the 17th day of February 2020 The petitioners approached this Court for Police protection. This Court granted an interim order on 26.11.2019.
In the light of the interim order dated 26.11.2019, this writ petition is disposed of making the interim order absolute.
Sd/-
A.MUHAMED MUSTAQUE JUDGE smp W.P.(C) No.31983/2019 4 APPENDIX PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DATED 11/05/2017 EXECUTED BETWEEN THE 1ST PETITIONER AND THE 8TH RESPONDENT UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 30/09/2019 ISSUED BY THE 8TH RESPONDENT UNION.
EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPH OF THE BOARD PUT UP THE 8TH RESPONDENT UNION.
EXHIBIT P4 TRUE COPY OF THE LETTER DATED 17/10/2019 ISSUED BY THE 1ST PETITIONER TO THE 6TH RESPONDENT DEVELOPMENT COMMISSIONER.
EXHIBIT P5 TRUE COPY OF THE NOTICE FOR CONCILIATION DATED 24/10/2019 ISSUED BY THE SECURITY OFFICER TO THE 1ST PETITIONER AND THE 8TH RESPONDENT UNION.
EXHIBIT P6 TRUE COPY OF THE LETTER DATED 13/11/2019 ISSUED BY THE 1ST PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 14/11/2019 ISSUED BY THE 1ST PETITIONER TO THE IGP AND COMMISSIONER OF POLICE, COCHIN CITY. RESPONDENTS' EXHIBITS: NIL.
True Copy P.S to Judge smp