NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR Vs. DELHI BUILDING & OTHER CONST. WORKERS BOARD

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Accordingly, the application stands disposed of. W.P.(C) No.2130/2024

(3.) Present Public Interest Litigation has been filed seeking a direction to the respondent/Delhi Building & Other Construction Workers Welfare Board (hereinafter referred to as "Delhi BOCW Board") to revise its methodology/criteria used for categorising the workers' registration status under the Building and Other Construction Workers Act, 1996 (hereinafter referred to as "the Act, 1996") as 'current/live' and 'lapsed/non-live' on the ground that the current methodology/criteria used by the Respondent is violative of Sec. 17 of the Act, 1996.