KRISNNA VASUDEO KOTWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) MR. Dharap, learned counsel for the petitioners, contended that the order of the State government dated September 11, 1989 and the report submitted by the State Contract Labour advisory Board on August 29, 1989 are bad in law as the relevant factors provided in sub-section (2) of Section 10 were not taken into consideration.

(3.) PRIOR to the present writ petition, the petitioner filed W. P. No. 182 of 1989 before this Court which was disposed of on April 11, 1989 by the following order: