ZONAL MANAGER Vs. WORKMEN

JUDGEMENT

(1.) AGGRIEVED by the common order dated 14. 08. 2003 made in W. P. Nos. 11416 and 12416 of 1999, Zonal Manager, Food Corporation of India, Chennai-6, has filed the above writ appeals.

(2.) THE case of the appellant / petitioner in brief is as follows: Pursuant to the orders of the Supreme Court, the Government of India referred the question of abolition of Contract System in Food corporation of India (in short "fci") to the Central Advisory Board, which considered the issue and submitted a report. Central Government issued a Notification under Section 10 (1) of the Contract Labour (Regulation and Abolition) Act, 1970, prohibiting the employment of Contract Labour in any process, operation or work of handling the food grains including their loading and unloading of any means of transport, storing and stacking in the food storage depots and godowns of Food Corporation of India, Avadi, Tamil Nadu, which was the subject matter of reference in I. D. No. 39 of 1992.

(3.) THE Central Government prohibited employment of Contract Labour, inter alia, in several godowns and depots of FCI in Tamil Nadu, Karnataka, Kerala and Andhra Pradesh, which was the subject matter of reference in I. D. No. 55 of 1993.