NATIONAL CAMPAIGN COMMTT., C.L., LABOUR Vs. UNION OF INDIA & ORS.
LAWS(SC)-2017-11-8
SUPREME COURT OF INDIA
Decided on November 10,2017

National Campaign Commtt., C.L., Labour Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) Ms. M. Sathiyavathy, Secretary in the Ministry of Labour and Employment, Government of India is present in Court today pursuant to our order dated 30th October, 2017.
(2.) Ms. Sathiyavathy says that a Monitoring Committee was set up some time in 2015 for effective implementation of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996. The first meeting of the Monitoring Committee which consists of the Labour Secretary of each State/Union Territory was held in November, 2015. She says that thereafter seven meetings have been held.
(3.) She also says that the number of construction workers who were earlier registered was about 2.15 crores and this has increased to about 2.8 crores.;


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