FAG PRECISION BEARINGS LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) The facts in brief are that, as the Safai Kamgiri (housekeeping) work at the factory premises as well as at Shop floor was for only three to four hours, the petitioner company in the year 1994 entered into contract for Estate & Garden and housekeeping in various areas of the company. It is the case of the petitioner that respondent no. 3 moved the machinery under the Contract Labour [Regulation and Abolition] Act for abolition of contract labour in the petitioner company in the canteen section of the company. Pursuant thereto, reference was made to the State Advisory Contract Labour Board which was numbered as Case No. 15/1993. The State Advisory Contract Labour Board prepared a report for the same and on the basis of the same, the Deputy Secretary, respondent no. 1 herein, vide impugned Notification directed the abolition of contract labour in safai kamgiri (housekeeping process) with effect from the date of publication of the said notification. Therefore, in view of the said Notification, the State Government has prohibited contract labour in safai kamgiri (housekeeping process). Hence, this petition.

(3.) This Court on 23.09.1999 had passed the following order :- The learned advocate appearing for the respondents nos. 1 and 2 are not present on call. Respondent no. 3 has not entered its appearance. Rule. Ad-interim relief is confirmed.