SRINIDHI ANANTHARAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) W. P. No. 30595/2003 is filed by Sri Srinidhi Anantharaman, Managing Director of M/s. Geo Desic Techniques Pvt. Ltd. seeking declaration that, the State Government is the Appropriate Government in respect of the Hindustan Aeronautics Limited. Bangalore under Section 2, sub-section (1) clause (a) sub-clause (ii) of the Contract Labour (Regulation and Abolition) Act, 1970 (hereinafter referred to as 'clra Act') and under section 2, clause (a) of the industrial Disputes act, 1947 (hereinafter referred to as 'the i. D. Act') and for a declaration that the 5th respondent-Inspecting Officer of the State government is the Competent Authority.

(2.) W. P. No. 30593/2003 is also filed for declaration similar to the above relief.

(3.) IN these writ petitions, the only question that is raised is :