GROHEVEN TRADEX PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the parties writ petition is taken up for disposal.

(2.) The petitioner has filed the present writ petition seeking a writ of certiorari for quashing the show cause notice dated 25.5.1998 and the subsequent communication dated 25.9.1998 issued by Assistant Labour Commissioner, respondent No. 4. By the show cause notice dated 25.5.1998 the Assistant Labour Commissioner, Chandrapur, Maharashtra respondent No. 4 called upon the petitioner to show cause as to why the Licence No. ALCH-46(53)/97 dated 11.6.1997, issued to the petitioner be not revoked since the work done, fell in the prohibited category as per the Government of India Notification No. S.16011/1/74-LW (S.O. 488) dated 1.2.1975. The notice in terms stated that "the licence is being revoked" and simultaneously asked the petitioner to show cause as to why the licence be not revoked. The communication dated 25.9.1998, was in continuation to the above show cause notice, which stated that since the licence had expired on 10.6.1998, no further action was being initiated pursuant to the show cause notice dated 25.5.1998.

(3.) Apart from the quashing of the above show cause notice and the subsequent communication, the petitioner also sought directions for enforcement of the notification of the Government of India in respect of other contractors. Writ in the nature of mandamus is also sought for directing the respondent No. 4 to renew / grant a fresh licence to the petitioner to conclude the contract work.