KERAFIBERTEX INTERNATIONAL P LTD Vs. KERAFIBERTEX EMPLOYEES ASSOCIATION

JUDGEMENT

(1.) The petitioner is a company registered under the Companies Act, which is engaged in a business which is export oriented. Company's business premises is situated at the KINFRA Park and the 1st respondent has leased the premises to the petitioner. The land where the petitioner's unit is situated has an extent of 8.5 acres, out of which, land has been leased to the petitioner for a period of 99 years by the 1st respondent, which is a Government of Kerala Undertaking. Besides the petitioner's unit, there are five other units as well in the KINFRA Park. The responsibility to ensure security for the lessees has been undertaken by the 1st respondent themselves. The entire area is surrounded by compound walls. The petitioner is aggrieved by the action of additional respondents 2 to 4 in putting up flag masts and hoisting flags in front of the petitioner's establishment. According to them, such activities would deter prospective customers of the petitioner away from approaching the petitioner. The petitioner, therefore, requested the 1st respondent to take appropriate action to see that flag masts and flags are removed from the premises of the petitioner's unit. The petitioner has, by Exhibit P-5, addressed the 1st respondent in this regard. According to the petitioner, although on receipt of Exhibit P-5, the 1st respondent had requested the trade unions to remove the flag masts and flags, no follow up action is being taken by the 1st respondent in the matter. It is under the above circumstances, the petitioner has approached this Court seeking the following reliefs:

(2.) A counter affidavit has been filed by the 2nd respondent, wherein it is submitted that their union had recently been given registration under the Trade Unions Act and in the course of celebration of that event, they had hoisted a flag of the union, which according to them, is outside the business premises of the petitioner and, therefore, the petitioner cannot raise any objection regarding the same. They would further submit that trade union activities are accepted as part of the process of collective bargaining and it is the right of every union to have their flags hoisted in front of the business establishment, which alone has been done by the unions in this case. They would further submit that if the flags are compulsorily removed, that would create discontentment against the members of the unions, which would in turn result in industrial unrest, avoidance of which is in the interest of the petitioner also and therefore, the petitioner should have a conciliatory approach to the problems According to them, they have not violated any law and therefore, the petitioner is not entitled to the reliefs prayed for.

(3.) Although no counter affidavit has been filed by the 1st respondent, the counsel for the 1st respondent submits that the flags are hoisted in the property belonging to the 1st respondent and they are ready to remove the same and they want the Unions to remove the same. They have also addressed the unions in this regard. But the unions have not complied with the directions in this regard.