- (1.) This judgment shall dispose of three contempt petitions bearing C.O.C.P. Nos. 1630 of 2004, 1374 of 2004 and 145 of 2005 as questions of facts and law are same in these petitions. However, facts are taken from C.O.C.P No. 1630 of 2004.
(2.) This petition filed by the Class-IV Employees Union of the Food Corporation of India complains violation of the directions issued by this Court on 21.7.1998 in L.P.A. No. 742 of 1993 (P-1) and further directions issued by another Division Bench of this Court on 22.8.2002, while disposing of C.W.P. Nos. 4695, 4694, 6705, 5848 of 1999 and 14123 of 2000 (P-2) respectively. Another decision which has been made the basis of contempt petition is the order dated 3.1.2004 passed by still another Division Bench rendered in C.W.P. No. 15484 of 2003 (P-4). The petitioners have attached copies of the order dated 5.11.2004, dismissing the Review Application No. 207 of 2004 in C.W.P. No. 15484 of 2003 by the Division Bench, which had decided C.W.P. No 15484 of 2003 (P-6).
(3.) According to the petitioner the net result of the directions issued by various Division Benches of this Court is that the Food Corporation of India (FCI) has been restrained from employing contract labour either by direct method or by indirect method through the contractor. It has been alleged that the FCI has adopted a novel method of employing contract labour by deputing Special Police Officers (SPOs) and Home Guards, which is claimed to be another form of contract labour. It has been claimed that the members of the petitioner Union were required to be employed by the respondent on regular basis rather than engaging the services of SPOs/Home Guards. On the aforementioned basis it is claimed that the orders dated 21.7.1998, 22.8.2002 and 23.1.2004, passed by various Division Benches of this Court have been violated.;