I T P O Vs. STATE

JUDGEMENT

(1.) TWO complaints No.217/3 dated 23.4.2001 and No.190/3 dated 4.4.2002 filed by the Inspecting Officer (Labour) alleging violation of the Contract Labour (Regulation and Abolition) Act 1970 have resulted in cognizance being taken by the learned Metropolitan Magistrate and the accused being summoned to face trial.

(2.) THE complaints have been filed under Section 22 read with Section 24 of the Contract Labour (Regulation and Abolition) Act 1970 alleging that ITPO has not obtained registration for employing contract labour through contractor and yet in spite thereof contract labour is being employed. Thus, Section 7 of the Contract Labour (Regulation and Abolition) Act 1970 is alleged to have been violated. It is further alleged that ITPO has failed to ensure disbursement of wages by the contractor and thus sub-Section (2) of Section 21 as also Rule 72 and 73 of the Contract Labour (Regulation and Abolition) Central Rules 1971 have been breached.

(3.) SUFFICE would it be to state that no principal employer of an establishment can employ contract labour if the establishment is not registered under Section 7 of the Act.