B.B. KAR, CONTRACTOR ESTABLISHMENT Vs. PANCHANAN PRADHAN

JUDGEMENT

(1.) The Petitioner challenges an Award dtd. 12/10/2012 passed by the Labour Court, Bhubaneswar in Industrial Disputes Case No.31 of 2005.

(2.) It must be noted at the outset that there are two Opposite Parties in the present petition. Opposite Party No.1 is the Workman and Opposite Party No.2 is M/s Paradeep Phosphates Limited (PPL) where the Workman was engaged.

(3.) The background facts are that the Petitioner is a contractor establishment and is registered under the Contract Labour (Regulation and Abolition) Act, 1970 (CLRA Act). PPL is registered under the Companies Act. PPL issued a work order in favour of the Petitioner for supply of Pay Loader Drivers in 1996. This was renewed from time to time up to 2002. Since the need did not continue, no work order thereafter was issued to the Petitioner.