- (1.) ORDER :-
(2.) THE petitioners are Porters/ Workers, working at the Railway Station of Barkar, Durgapur, Raniganj, Sitarampur, Asansol and andal Division of Eastern Railway. On being denied absorption and regularisation by the Railways, they have approached this Court. Before we proceed further to examine the matter, in the facts and circumstances of this case, it appears appropriate to us to direct the Assistant Commissioner (Labour), Central Government, at Calcutta to conduct an enquiry into the allegations whether the petitioners who are working as Parcel Porters at various Railway Stations, have been working continuously at the concerned Railway Stations and whether the work is of a perennial nature and requirements of Section 10 of the Contract Labour (Regulation & Abolition) Act, 1970 have been satisfied. THE Assistant Labour Commissioner shall issue notice to the parties and after giving them a reasonable opportunity to adduce evidence in proof of their respective cases and hearing them, submit a report to this Court, within six months from the date of receipt of copy of this order. It is clarified that the enquiry shall be confined to the Parcel Porters, whose names and details have been furnished from pages 32 to 42 in the paper book of this writ petition. That list shall be forwarded to the Assistant Commissioner (Labour) along with a copy of this order and a copy of the petition. Post the matter after the report is received.;