MAHARASHTRA RAJYA BANDHKAM KAMGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent of the parties, rule made returnable forthwith, and taken up for final hearing and disposal.

(2.) This Petition impugns a Circular dated October 17, 2023 ("Impugned Circular") issued by the Maharashtra Building and Other Construction Workers' Welfare Board ("Board"), suspending the implementation of various activities involving welfare measures administered under the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 ("the Act"), on the premise of the implementation of the Model Code of Conduct applicable to the conduct of the forthcoming Maharashtra Legislative Assembly Elections.

(3.) The Impugned Circular, issued to various authorities administering the Act, directs that until receipt of clarification from the Election Commission, fresh registration, renewal of registrations, distribution of benefits such as protective gears, essential gears, household utility sets, grant of fresh approvals under the housing scheme and publicity work of the Board, shall remain suspended until further orders.