Kerala High Court
Kollam Labour Contract Co-Operative ... vs Deputy Superintendent Of Police on 2 July, 1990
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE ACTING CHIEF JUSTICE MRS.MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 10TH DAY OF APRIL 2012/21ST CHAITHRA 1934
WP(C).No. 7680 of 2012 (H)
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PETITIONER(S):
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KOLLAM LABOUR CONTRACT CO-OPERATIVE SOCIETY LTD.NO.Q.1004,
STADIUM COMPLEX, KOLLAM-1,
REPRESENTED BY ITS PRESIDENT, G.SOMARAJAN.
BY ADVS.SRI.BABU JOSEPH KURUVATHAZHA
SRI.T.K.BIJU (MANJINIKARA)
RESPONDENT(S):
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1. DEPUTY SUPERINTENDENT OF POLICE, ATTINGAL, ATTINGAL.P.O.,
THIRUVANANTHAPURAM DISTRICT - 695 101.
2. CIRCLE INSPECTOR OF POLICE,
KAZHAKOOTTAM POLICE STATION, KAZHAKOOTTAM.P.O.,
THIRUVANANTHAPURAM - 695 582.
3. SUB INSPECTOR OF POLICE,
KAZHAKOOTTAM POLICE STATION, KAZHAKOOTTAM.P.O.,
THIRUVANANTHAPURAM DISTRICT - 695 582.
4. SUB INSPECTOR OF POLICE,
KADINAMKULAM POLICE STATION,
KADINAMKULAM POLICE STATION, KADINAMKULAM.P.O.,
THIRUVANANTHAPURAM DISTRICT - 695 303.
5. DIRECTOR, INLAND NAVIGATION DIRECTORATE,
IRRIGATION DEPARTMENT, KALLADA HOUSE, ASHRAMAM.P.O.,
KOLLAM - 691 002.
6. D. STELLAS, PUDUVAL HOUSE, WARD NO.13, THUMPA, PALLITHURA.P.O,
KAZHAKOOTTAM VIA.,
THIRUVANANTHAPURAM DISTRICT - 695 586.
7. V. MATHEW., M.M. HOUSE, WARD NO.12, THUMPA,
PALLITHURA.P.O, KAZHAKOOTTAM,
THIRUVANANTHAPURAM DISTRICT - 695 586.
BY ADV. SRI.P.VIJAYARAGHAVAN, STATE ATTORNEY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10-04-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Kss
WPC.NO.7680/2012 H
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT-P1-TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 02/07/1990
ISSUED TO THE PETITIONER SOCIETY BY THE JOINT REGISTRAR
OF CO-OPERATIVE SOCIETIES, KOLLAM.
EXHIBIT-P2-TRUE COPY OF THE SUPPRELEMENTARY AGREEMENT NO. 6
DATED 25/05/2011 EXECUTED TO THE ORIGINAL AGREEMENT
NO.4/DIR/INDT/06-07 DATED 07/02/2009.
EXHIBIT-P3-TRUE COPY OF THE SUPPLEMENTARY AGREEMENT NO.4 DATED
25/05/2011 EXECUTED TO THE AGREEMENT NO. 5/DIR/INDT/07-08
DATED 30/08/2007.
EXHIBIT-P4-TRUE COPY OF THE SUPPLEMENTARY AGREEMENT NO.1 DATED
03/08/2011 EXECUTED TO THE ORIGINAL AGREEMENT NO. 26/DIR/
INDT/09-10 DATED 21/12/2009.
EXHIBIT-P5-TRUE COPY OF THE REPRESENTATION DATED 22/03/2012
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS
1 TO 4.
RESPONDENTS' EXHIBITS: N I L
/TRUE COPY/
P.S.TO JUDGE
Kss
MANJULA CHELLUR, Ag.C.J
&
V.CHITAMBARESH, J.
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W.P(C).No. 7680 of 2012
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Dated this the 10th day of April, 2012
JUDGMENT
Chitambaresh, J.
The petitioner has undertaken to do the work entrusted to it by the fifth respondent - Inland Navigation Directorate. The complaint of the petitioner is that respondents 6 and 7 are demanding gawking wages (Nokkukooli). The learned State Attorney, on instructions, submits that respondents 6 and 7 were summoned to the police station on receipt of a complaint from the petitioner. He further submits that respondents 6 and 7 stated that the complaint lodged by the petitioner is false.
We are not inclined under these circumstances to pass any specific order or direction. Suffice to say that the police will step in if there is any breakdown of the law and order situation.
The Writ Petition is disposed of subject to the above observation.
MANJULA CHELLUR, ACTING CHIEF JUSTICE V.CHITAMBARESH, JUDGE vgs10.04