ASISH DEY CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The subject-matter of challenge in this writ petition is the impugned Memo dated 24th December, 2012 by which the Assistant Labour Commissioner, Tamluk while disposing of the representation of the petitioner directed the petitioner to approach the concerned authority under the Contract Labour (Regulation & Abolition) Act, 1970. The said authority issued the said direction presumably on the basis of an order passed by the Hon'ble Supreme Court on 21st April, 2010.

(2.) The reason for such direction appears to be and as stated in the impugned order is that according to the Contract Labour (Regulation & Abolition) Act, 1970 if a question arises whether any process or operation or other work which is of perennial nature, the decision of the appropriate government shall be final. In terms of Section 4 and 10 of the said Act the State Advisory Contract Labour Board is the authority to decide the matter. It was with such observation and direction the representation filed by the petitioner was disposed of.

(3.) The petitioner filed this application being aggrieved by the said direction.