KISHAN JAWANJAL Vs. STEEL AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) The instant writ application is filed by petitioners, nine (9) in number. They had been employed by the Durgapur Steel Plant (respondent No.2 herein) (for short D.S.P.) in the Department of Blast Furnace relining through the contractors.

(2.) The State Government by its notification dated 22nd February, 1982 (annexure 'A') in purported exercise of the power conferred by sub-section (1) of section 10 of the Contract Labour (Regulation and Abolition) Act, 1970, prohibited employment of contract labour in any process or operation in the jobs specified therein and employed by M/s. Durgapur Steel Plant with the effect from 1st March, 1982. In the said notification, there are about twenty one (21) jobs listed therein and at serial No.19, the job listed pertains to relining of blast furnace.

(3.) It is the petitioners case that after the said notification, the petitioners were asked to appear before the Selection Committee on different dates for the post of unskilled workers. They were required to fill up the application form along with the necessary specified documents and were advised to submit all such documents on or before 19.3.1985. Xerox copy of the specimen of the letter of interview issued to petitioner No.1 has been annexed to the writ application as annexure 'B'.