VOLTAS LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the Petitioners challenge the Notification dtd. 18/8/2017 issued by Industries, Energy and Labour Department, Government of Maharashtra in exercise of powers conferred under Sec. 2 (d) of the Building and Other Construction Workers (Regulation of Employees and Condition of Service) Act, 1996. (BOCW Act)

(2.) The Petitioners also challenge the Inspection Notice dtd. 14/3/2018 at Exhibit 'I', Show Cause Notice dtd. 26/3/2018 at Exhibit 'K' and letter dtd. 24/4/2018 at Exhibit 'M'. The challenge to the Inspection Notice, Show Cause Notice and Letter at Exhibits I, K and M is raised by the Petitioners as the Respondents had initiated action against the Petitioners in respect of the contract undertaken by them for installation of HVAC plant at Dhirubhai Ambani International Convention and Exhibition Center, BKC, Bandra (East), Mumbai.

(3.) By interim order dtd. 4/5/2018, this Court restrained the Respondents from taking any coercive steps against the Petitioners.