- (1.) The Petitioner is a Government Company registered under the provisions of section 617 of the Companies Act, 1956. It has stated that it Is duly registered to engage Contractors under the provisions of the Contract Labour (Regulation & Abolition) Act, 1970 and for purposes of maintaining security of its premises, It is required to engage Contractors sponsored by the Director General of Resettlement. According to the Petitioner, engagement of Contractors for maintaining its security is not prohibited by the Contract Labour (Regulation & Abolition) Act, 1970 (hereinafter referred to as the CLR Act).
(2.) It is the further case of the Petitioner that for security arrangements and for the staff colony, Deer Park, City Centre, Durgapur, it had engaged a Contractor named "Command Security Agency" for the period 1.10.1998 to 30.9.2000 by a work Order dated 23.9.1998. Subsequently, the said work Order was extended w.e.f. 1.10.2000 to 30.9.2002. Thereafter, a fresh work Order was issued on 30.10.2002 and this time it was awarded to one "M/s. Lock Jaw One" w.e.f. 1.10.2002 to 30.9.2004. The said work is till continuing.
(3.) According to the further case of the Petitioner, "M/s. Lock Jaw One" was sponsored by the Director General of settlement and since it employs less than 20 workmen, is not required obtain a licence under the C.L.R. Act.;