STEEL AUTHORITY OF INDIA LTD. Vs. NAGPUR AND WARDHA DISTRICT, MATHADI AND UNPROTECTED WORKERS, LABOUR BOARD AND ORS.

JUDGEMENT

(1.) Heard. Rule, made returnable forthwith. Heard finally by consent of the parties.

(2.) By this petition, the grievance raised by the petitioner is that the order dated 12/08/2011 passed by the respondent no.1 increasing rates of wages payable to Mathadi workers by 23% is arbitrary and that the respondent no.1 has failed to perform its duty in taking appropriate steps to make full and adequate utilization of Mathadi workers.

(3.) The petitioner is a Government Limited Company within the meaning of Section 617 of the Companies Act, 1956. It deals in manufacture and sale of steel and its allied products. For the purposes of marketing the steel products manufactured by it, the petitioner has established a Central Marketing Organization, having sales offices situated across India. One of its branch sale offices is situated at Nagpur. For the purpose of storing and warehousing the steel products, the petitioner has established a warehouse at village Butibori situated near Nagpur. The steel products of the petitioner are transported to Butibori Railway Station by goods trains, where they are unloaded to the ground and then loaded on the trucks for being dispatched, wholly or partly, to petitioner's warehouse.