Madras High Court
M/S.Nemak Aluminium Castings Pvt Ltd vs The Inspector Of Police on 3 September, 2025
Author: N.Sathish Kumar
Bench: N. Sathish Kumar
WP.Crl.No.743 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.09.2025
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
W.P.Crl.No.743 of 2025
and WPMP.No.339 of 2025
M/s.Nemak Aluminium Castings Pvt Ltd
Ford Supplier Park II, Chitamannur Village
Melrosapuram P.O.,
Chengalpattu, Chennai – 603 204
Rep by its Authorised Signatory
R.Praveen Kumar .. Petitioner
Versus
1. The Inspector of Police
SIDCO Industrial, Poonamallee High Road, NH-2
Maraimalai Nagar, Tamil Nadu
2.Sengai Pothu Thozhilar Sangam (CITU)
Represented by its General Secretary
18/51, EWS, NH-01, Parimaelalar Street
Maraimalai Nagar, Tamil Nadu .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the 1st respondent to provide
adequate police protection for ingress and egress of vehicles men and material
from in and out of the factory premises and further vacate the trespassing
persons by ensuring that no striking persons assemble illegally in any form
within the radius of 500 meters from petitioners factories namely M/s.Nemak
Aluminium Castings India Pvt Ltd. Ford Supplier Park II, Chitamannur
Village, Melrosapuram P.O. Chengalpattu, Chennai- 603 204 pursuant to the
complaint of the petitioner dated 19.08.2025.
For Petitioner : Mr.Anand Gopalan
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WP.Crl.No.743 of 2025
for M/s.Advit Law Chambers
For Respondents : Mr.R.Vinothraja, for R1
Government Advocate(Crl.Side)
ORDER
This petition has been filed directing the 1st respondent to provide adequate police protection for ingress and egress of vehicles men and material from in and out of the factory premises and further vacate the trespassing persons by ensuring that no striking persons assemble illegally in any form within the radius of 500 meters from petitioners factories namely M/s.Nemak Aluminium Castings India Pvt Ltd. Ford Supplier Park II, Chitamannur Village, Melrosapuram P.O. Chengalpattu, Chennai- 603 204 pursuant to the complaint of the petitioner dated 19.08.2025.
2. It is the contention of the learned counsel for the petitioner that second respondent Union claiming to represent the workmen submitted a Charter of Demands, which is the subject matter of Conciliation in Na.Ka.No.96 of 2025, while conciliation is pending, the Union resorted to an illegal strike on demands unconnected to the petitioner's establishment and has further threatened direct action, including strikes, demonstration and obstruction of ingress and egress of men and materials. He added that despite the repeated representations, the respondent police have not taken any action to prevent the same. Hence the petition.
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3.The learned Government Advocate (Crl.Side) undertakes to provide necessary police protection to the petitioner company for ingress and egress of vehicles and people from in and out of the factory premises and further prevent trespassing workmen by ensuring no striking workers assemble illegally and other activities are not affected in the premises.
4.In such view of the matter, it is the duty of the police to provide necessary protection and prevent any unlawful activities by the agitated employees in the premises. If the workmen wanted to show their protest in a democratic way, they can do such protest out of the radius of 500 meters from the premises after obtaining necessary permission from the concerned jurisdictional police.
5.Subject to the above observation, this Writ Petition stands disposed of. No costs.
03.09.2025
dhk
Index :Yes/No
Internet :Yes/No
N.SATHISH KUMAR, J.
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WP.Crl.No.743 of 2025
dhk
To
The Inspector of Police
SIDCO Industrial, Poonamallee High Road, NH-2 Maraimalai Nagar, Tamil Nadu W.P.Crl.No.743 of 2025 03.09.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 11:35:43 am )