B.AMIT STHALEKAR,J. - (1.) Heard Sri S.K. Mishra, learned counsel for the petitioner, Sri Krishna Mishra, learned counsel for the respondent No. 3 and Sri Chandra Prakash Yadav, learned counsel for the respondents No. 1 and 2.
(2.) The petitioners in the writ petition are seeking quashing of the order dated 7.7.2017 passed by the Deputy Chief Labour Commissioner, Kanpur. This order has been passed on an application under Rule 25 (2) (v) (a) of the Contract Labour (Regulation and Abolition) Rules, 1971 (hereinafter referred to as 'the Rules, 1971').
(3.) Preliminary objection has been raised by Sri Krishna Mishra, learned counsel for the respondent No. 3 that against the impugned order the petitioners have a remedy by way of appeal under Section 15 of the Contract Labour (Regulation and Abolition) Act, 1970 (hereinafter referred to as 'the Act,1970').;