HOTEL SARAVANA BHAVAN Vs. DEPUTY LABOUR INSPECTOR

JUDGEMENT

(1.) THIS writ petition is filed challenging the notice dated 1.2.2007 issued by the Deputy Commissioner of Labour, Circle-VI, Chennai.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) ALL workers who are doing works connected with the motor vehicles are governed under the Motor Transport Workers Act, 1961 in terms of section 2(h) of the Act. It is also stated in the counter affidavit that on 18.8.2006 the Deputy Inspector of Labour, Circle-V, Chennai, headed by the Inspector of Labour-II, Chennai, inspected the petitioner's Corporate Office and at that time one Kathiresan, who was the Accounts Manager was present. The said Kathiresan was informed about the purpose of the inspection and respondent started preparing inspection report. The said Kathiresan informed that he cannot furnish the details immediately and he will furnish them later. Again the establishment was inspected on 4.9.2006 and particulars were called for. The said particulars were not furnished in respect of the demand and the management has not co-operated for verifying the records. Hence the impugned notice was issued to register the establishment under the Motor Transport Workers Act, 1961. The catering establishment for which registration certificate is issued cannot stretch to include all other places other than the premises for which the certificate is issued. Workers employed on the vehicles to work in other places will not be covered under the Act.