The contract labour has elicited many debates in India, today. There are constant demands of amending the Contract Labour Act, 1970 by which the contract workers would get the same wages and benefits as the regular employees even if they do not get the benefit of secure tenure. Contract labour is constantly evolving not just in India but across the globe. Globalisation has made this issue gain international facet and calls for international law regarding the area. But these changes have been brought about a long phase of protest and sometimes have brought about a huge damage to the economic structure. The recent case of violence in the plant of Maruti Suzuki has witnessed one such chapter. Though the workers will not escape the liability for such an act, it becomes imperative to study the source of such conflicts and the question that faces all the employers regarding the present status of the contractual workers. The status of the contract workers requires a big cha ....