TAMIL NADU CONSTRUCTION AND UNORGANISED Vs. UNION OF INDIA; STATE OF TAMIL NADU; COMMISSIONER OF LABOUR; CHENNAI METRO RAIL LIMITED; TAMIL NADU CONSTRUCTION WORKERS WELFARE BOARD AND ORS

JUDGEMENT

(1.) The petitioner has filed this Public Interest Litigation seeking implementation of various Labour Welfare Enactments qua the migrant workmen working with the respondent No.4. The grievance of the petitioner in a nutshell appears to be that despite the enactments governing the field, the unorganised migrant workmen have not been given the statutory benefits due to them.

(2.) Taking note of the fact that the respondent No.19 has been entrusted with the enforcement of various labour laws, by the order dated 27/08/2015, it has been impleaded as a party to this writ petition.

(3.) The learned counsel appearing for the petitioner submitted that though there are various labour enactments, they have not been implemented qua the migrant workmen. Unfortunately, such workmen have not been registered with the fifth respondent. A further submission has been made that the migrant workers, though entitled to in law are not given such benefits under the Inter-state Migrant workmen (Regulation of Employment and Conditions of Service) Act, 1979 and Contract Labour (Regulation and Abolition) Act, 1970, which were enforced by Commissioner of Labour.