AIR 2002 SUPREME COURT 1444 ::2002 AIR SCW 1301 ::2002 LAB. I. C. 1440 ::2002 Lab LR 495 ::(2002) 3 MahLR 576 ::2002 (1) UJ (SC) 756 ::2002 (1) CurLR 1113 ::(2002) 93 FacLR 334 ::2002 SCC (L&S) 440 ::2002 (3) SCC 433 ::(2002) 2 LabLJ 262 ::(2002) 2 Scale 601 ::2002 (3) GujLR 2010 ::2002 (101) FJR 5 ::2002 (2) GujLH 334 ::2002 (5) ESC 238 ::2002 (2) LabLN 778 ::2002 (2) SCT 406 ::(2002) 2 UPLBEC 1178 ::2002 (2) SLT 496 ::2002 (2) Supreme 406 ::2002 (4) SRJ 198 ::(2002) 3 JT 71 (SC)

Supreme Court Of India

(From : Gujarat) *

Hon'ble Judge(s): S. N. Phukan, K. G. Balakrishnan , JJ

Contract Labour (Regulation and Abolition) Act (37 of 1970) , S.10— Contract labour - Abolition of - Automatic absorption - Order of single Judge of High Court granting relief of direct employment - Not implemented - Case of appellants-contract labourers, therefore, not saved by Cl. (4) of para 25 of Steel Authority of India Ltd. v. National Union Waterfront Workers in 2001 AIR SCW 3574 - Directions issued by Division Bench referring matter to Industrial Tribunal for investigation into facts regarding service conditions of @page-SC1445contract labours before granting relief of absorption - Proper. (Para 8)