1993 CRI. L. J. 26 ::1992 LabLR 782 ::1992 (2) CurLR 593 ::(1992) 65 FacLR 833 ::(1993) 66 FacLR 833 ::(1993) 1 LabLJ 521 ::(1992) 81 FJR 360 ::(1992) 2 Ker LT 318 ::1992 (2) Ker LJ 353 ::ILR(ker) 1992 (3) KER 672

Kerala High Court

Hon'ble Judge(s): M. M. Pareed Pillay , J

Contract Labour (Regulation and Abolition) Act (37 of 1970) , S.10(1), S.23, S.2— Contract Labour - Prohibition under S. 10(1) - Employment of contract Labour in residential quarters of Bank establishment - No offence committed within meaning of S. 10(1). Section 10 prohibits employment of contract labour in any process, operation or other @page-CriLJ27 work in any establishment. When the Section specifically postulates so, wider interpretation to extend the prohibition to works connected with the establishment cannot be given. The words "employment of contract labour in any process, operation or other work in any establishment" are to be construed as ejusdem generis. The rule is that where general words follow particular and specific words of the same nature, the general words must be confined to the things of the same kind as those specified. As Section 10(1) mentions "other work in any establishment" and not other work connected with the establishment, the Section cannot be interpreted to give it a meaning which it did not intend. Employment of contract labour to the residential quarters of the officers of the Reserve Bank cannot be construed as work in any establishment. Further from the definition of 'establishment' under S. 2(e) it cannot be held that the residential quarters of the bank would come within its fold. Therefo....