STEEL AUTHORITY OF INDIA LTD Vs. STATE OF JHARKHAND THROUGH SECRETARY, DEPARTMENT OF LABOUR EMPLOYMENT AND TRAINING, NEPAL HOUSE, DORANDA, RANCHI

JUDGEMENT

(1.) Heard Mr. Rajiv Ranjan, learned senior counsel appearing on behalf of petitioner assisted by learned counsel Mr. Gaurav Abhishek. Heard Mr. Vishal Kr. Rai, A.C. to S.C.-IV, appearing on behalf of respondents.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Counsel for the petitioner submits that the petitioner is mainly seeking a direction upon the respondents to amend the notification dated 102.1989 issued under Section 40-B of Factories Act read with Rule 6-B of Factories Rules by reviewing the number of safety officers keeping in view the man power strength of the unit of the petitioner. It is submitted that by virtue of the aforesaid notification, the then Government of Bihar, Labour Department notified the number of Safety Officers for the plant of the petitioner on the basis of the man power strength as existed in the year 1989. Petitioner submits that by the lapse of time the man power strength for the plant of the petitioner has reduced considerably and consequently request by way of repeated representations were made to the respondents to reduce the number of safety officer and for that purpose suitable amendment in the notification dated 102.1989, by revising the required number of safety officer is to be issued but till date no action has been taken. One such representation is dated 19.02.2010 as contained in the writ petition. There are subsequent representations also which have been annexed in the writ petition.