- (1.) - This special leave petition arises out of and is directed against the order dated 6th April 1992 of the Division Bench of the High Court of Bombay in LPA No. 43 of 1992 arising out of W. P. No. 1221 of 1992.
(2.) The petitioner "Association of Chemical Workers, Bombay" claims to represent and has brought this action on behalf of 472 workmen who were the erstwhile workmen appointed by various labour contractors engaged by the management - respondent No. 2 herein. In view of certain disturbed industrial relations, respondent 2 on 20th Nov. 1979 terminated the very contract with the labour contractors as a sequel to which the labour contractors, in turn, terminated the services of all these workmen on various dates soon thereafter. It is alleged that, thereafter, the same labour contractors had been reengaged by the respondent No. 2 and those contractors continued the same work with a new set of workmen.
(3.) In the year 1985, the labour-contract system then prevailing in various departments of respondent No. 2 came to be abolished by Government. The notification in this behalf was challenged by respondent No. 2 but it came to be upheld by the High Court except for some areas of operation which were saved for contract-labour. The matter ultimately came to rest with order of the High Court being left undisturbed by this Court.;