PETROLIUM EMPLOYEES UNION MUMBAI Vs. ONGC LIMITED MUMBAI

JUDGEMENT

(1.) Heard learned counsel.

(2.) All these five Special Civil Applications have been filed against Oil & Natural Gas Corporation (O.N.G.C.) by the employees who have been working with different contractors associated with O.N.G.C. and all of them claim to be absorbed in O.N.G.C. on the basis of the Notifications dated 8th September, 1994 issued by the Ministry of Labour, Government of India in exercise of power conferred under Sub sec. (1) of Sec. 10 of the Contract Labour (Regulation and Abolition) Act, 1970. All these Special Civil Applications are, therefore, decided by this common judgment as they involve common question of facts and law.

(3.) Special Civil Application Nos. 2574/97 and 3522/97 are filed on the basis of Notification dated 9th December 1996 issued by the Ministry of Labour, Government of India in exercise of power conferred under Sub-sec. (1) of Sec. 10 of the Contract Labour (Regulation and Abolition) Act, 1970.