(1.) Heard Dr. AK Saraf, learned Senior Counsel assisted by Mr. A Goyal, learned counsel for the petitioner and Mr. S Sarma, learned counsel appearing for the Labour Department, Govt. of Assam. Also heard Mr. R Borpujari, learned counsel appearing for Brahmaputra Cracker and Polymer Ltd.
(2.) Case was heard on 09.03.2015 and 19.03.2015 was fixed for delivery of judgment. For paucity of time, judgment could not be dictated on 19.03.2015. Accordingly today is fixed for delivery of judgment.
(3.) Core issue involved in this writ petition is the interpretation of the expression "Building or Other Construction Work" as appearing in section 2(1)(d) of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 in the context of the claim of the petitioner that the work executed by him in the form of earth filling and site grading do not fall within the ambit of the expression "Building or Other Construction Work".