KAMDAR KARMACHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is preferred under Clause 15 of Letters Patent against the order dated 15.2.2006 passed by the learned Single Judge in Special Civil Application No.4763 of 2001.

(2.) By way of writ petition under Article 226 and 227 of the Constitution of India, the appellant had prayed for the following reliefs in the main petition:

(3.) The appellant-writ petitioner is the Workers' Union representing the contract labourers engaged by the respondent -Essar Steel Limited. The claim of the appellant is that the nature of work performed in 38 trade processes of contract labourers are perennial. The State Government shall, by Notification issued under the Contract Labour (Regulation & Abolition) Act, 1970 (for short 'the Act'), prohibit contract labour in those areas.