Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioners and the State.
(2.) Petitioner no. 1 is stated to be a registered union of the Government contractor of district Seraikella Kharsawan. Other petitioners are registered contractor of various work departments of the Government of Jharkhand.
(3.) The cause raised by way of the instant petition is in relation to deduction of 1% labour cess under the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996.;