FORTUNA AGRO PLANTATION LIMITED Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Appellant has challenged the order dated 13.09.2018 passed by the learned Single Judge in W.P(C) No. 85 of 2015.

(2.) Factual background of the case is as under:

(3.) For regulating the conditions of labour and assuring reasonable amenities including housing accommodation for various plantation workers within the State, the State Government in exercise of powers conferred under section 43 of the Plantations Labour Act, 1951 ('the said Act' hereunder) framed Tripura Plantation Labour Rules, 1954 ('the said rules' hereunder). Under Rule 54 of the said rules, State Government constituted an Advisory Board for consultation in regard to matters connected with housing accommodation for plantation workers. The formation of the said Advisory Board was notified by the respondent vide Notification No.F.22(63)-LAB/ENF/TE/RATION/10/125- 35 dated 04.01.2012 with immediate effect. As per the said notification, the Advisory Board consisted of, among others, three employers' representatives namely Anjan Kumar Das, Chairman of the Tripura Chapter of Tea Association of India (TAI), P.K. Sarkar, Secretary to the said organization (TAI) and the Managing Director of Tripura Tea Development Corporation (TTDC).