JAYANT SCREEEN PRINTING CONTRACTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these three petitions under Article 226 of the Constitution of India Notifications issued by the State Government of Gujarat under section 10 of the Contract Labour (Regulation & Abolition) Act, 1970, hereinafter referred to as the 'Act', have been challenged, and since common points are involved in the three petitions, they are being heard and decided together.

(2.) Special C. A. No. 3754/85 is filed by a firm of contractors engaged in the business of performing job contract work of screen printing of Art Silk Fabrics on behalf of certain principal employers at Surat. They have challenged the Notification Annexure-A dated March 11, 1985, issued by the State Government on the recommendation of the State Advisory Contract Labour Board prohibiting the employment of contract labour in the establishments of Arts Silk Textile Units in Surat District and surrounding areas in respect of processes of bleaching, finishing and dyeing and printing. The petitioners have also challenged the vires of Section 10 of the Act.

(3.) The following undisputed facts require to be noted :-