LAKSHMAN CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioners were all engaged through contractors/labour suppliers. They sought regularization in service. As that demand was not granted, they filed O.A. No. 7465 of 1999. The Administrative Tribunal, by its order dated 22nd February, 2010, has held that in view of the judgment in the Secretary, State of Karnataka & Ors. - Vs - Uma Devi & Ors,, reported in (2006) 4 SCC 1, the Petitioners were not entitled to any relief.

(2.) Being aggrieved by that order, the Petitioners approached the Tribunal again by way of the review application. The Tribunal has dismissed that application on the ground that the Administrative Tribunal was not competent to decide a dispute under the Contract Labour (Regulation & Abolition) Act, 1970.

(3.) Mr. Bag, the learned Counsel appearing on behalf of the Petitioners, submits that the Tribunal could not have at one moment decided that it had the jurisdiction to entertain the Original Application filed by the Petitioners for regularization and in the review petition decide that it was only the Industrial Tribunal, which would have jurisdiction to decide a dispute under the Contract Labour (Regulation & Abolition) Act, 1970.