LARSEN & TOUBRO LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel.

(2.) This petition under Article 226 of the Constitution of India seeks a declaration that the State Government is appropriate Government under Sec. 2(a) of the Inter State Migrant Workmen(Regulation of Employment and Conditions of Service Act, 1979( "the Act" for short) for the purpose of the Project of Construction of Bridge across River Mandovi at Panaji including approaches on NH 17 between Pundalik Nagar Junction (Porvorim) and Merces Junction.

(3.) Petitioner seeks further direction for quashing and setting aside the proceeding before Judicial Magistrate First Class at Panaji.