LAWS(SC)-1974-3-30

GAMMON INDIA LTD Vs. UNION OF INDIA

Decided On March 20, 1974
GAMMON INDIA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) These petitions under Article 32 of the Constitution challenge the validity of the Contract Labour (Regulation and Abolition) Act, 1970 referred to as the Act and of the Contract Labour (Regulation and Abolition) Central Rules and Rules of the States of Rajasthan and Maharashtra.

(2.) The petitioners carry on the business of contractors for construction of roads, buildings, weigh bridges and dams.

(3.) The Act requires contractors to take out licences. The Act also imposes certain duties and liabilities on the contractors.