EASTERN COALFIELDS LIMITED Vs. ASST LABOUR COMMR

JUDGEMENT

(1.) By this writ application, the petitioner, a Government Company has challenged an appellate order passed by the Appellate Authority in an appeal under Section 15 of the Contract Labour(Regulation and Abolition) Act, 1970 ('Act') thereby affirming an order dated February 5, 1979 passed by the Assistant Labour Commissioner (Central) and the Registering Officer under the Act, refusing to accept the amendment of the Certificate of Registration in exercise of his power under sub-rule (2) of Rule 19 read with Rule 20 of the Contract Labour (Regulation and Abolition) Central Rules 1971 ('Rule').

(2.) The petitioner No. 1 carries on business of raising and selling coal from Collieries covered by the Coal Mines (Nationalisation) Act, 1973. By a notification dated February 1, 1975, the Central Government in exercise of powers under Section 10 of the Act prohibited the employment of contract labour in the work of inter alia coal loading and unloading in all coal mines. A certificate of registration dated May 20, 1976 has been issued in favour of the petitioner No. 2 under Section 7(2) of the Act.

(3.) By a letter dated August 31, 1978 the petitioner No. 2 applied for amending the certificate of registration for the purpose of incorporating the names of the new contractors whom the petitioners intended to employ for the purpose of coal transport from the pit-top to the railway siding.