UNITED LABOUR UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) THE first petitioner is a registered trade union representing employees doing the work of sweeping and cleaning in air India Building at Nariman Point, Bombay-21. The petitioner Nos, 2 and 3 claim to be two of such employees. The first Respondent is the union of India. The fifth Respondent is the State of Maharashtra. Respondent No. 2 is a statutory corporation established under the Air corporation Act, 1953. Respondent Nos. 3, 4, 6 and 7 are some of the. contractors through whom Respondent No. 2 gets done the work of sweeping and cleaning of the Air India Building at Nariman Point, Bombay-21. It may be mentioned that it is an admitted position that under the industrial Disputes Act,. the 'appropriate Government' in respect of the second respondent is the Central Government.

(2.) THE Contract Labour (Regulation and Abolition) Act, 1970, was enacted on February 10, 1971 (the said Act is hereinafter for brevity's sake referred to as the C. L. Act')- In September, 1971, the Labour Enforcement officer (Central) called upon the second Respondent to register themselves. The last para of the letter reads as follows : "the applications for registration and licensing in respect of your establishment should be addressed to the Assistant Labour Commissioner (Central) II Bombay. "

(3.) ON or about 17th/18th September, 1971, the second Respondent applied for registration with the Assistant Labour Commissioner (Central ). The registration certificate was granted to the second Respondent by the labour Commissioner (Central ).